High Courts07 Apr 2014Dismissed
Tirakawwa Vs Shivappa Honnappa Chikkanavar
Karnataka High Court · (2014) 04 KAR CK 0007
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 105 of 158
High Courts05 Apr 2014Dismissed
P.R. Bhaskar Vs The Chairman and Managing Director
Karnataka High Court · (2014) 3 AKR 182
Constitution of India, 1950 — Article 12, 226Contract Act, 1872 — Section 23
High Courts05 Apr 2014Dismissed
H. Raghavendra Rao Vs The Deputy Registrar of Co-op. Societies
Karnataka High Court · (2014) 2 AKR 807 : (2014) ILR 2785 : (2014) 6 KarLJ 593 : (2014) 3 KCCR 2521
Carriers Act, 1865 — Section 9Civil Procedure Code, 1908 (CPC) — Section 34Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts05 Apr 2014Allowed
N. Muniswamy Reddy Vs M. Narayanaswamy
Karnataka High Court · (2014) 3 AKR 700 : (2014) 3 KCCR 2222
Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(2), 482Evidence Act, 1872 — Section 45, 73
High Courts04 Apr 2014Allowed
Nanjamma Vs Ashwathamma
Karnataka High Court · (2014) 4 KarLJ 612 : (2014) 4 KCCR 3445
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d)Karnataka Court Fees and Suits Valuation Act, 1958 — Section 35(1), 35(2)
High Courts04 Apr 2014Allowed
Ravikumar Vs State of Karnataka
Karnataka High Court · (2014) 3 AKR 836 : (2014) 3 KarLJ 636 : (2014) 4 KCCR 3837
Criminal Procedure Code, 1973 (CrPC) — Section 155, 155(2), 155(4), 156(3), 190(1)(b)Penal Code, 1860 (IPC) — Section 504, 506
High Courts04 Apr 2014
Sampangi Gowda Vs Muddanna
Karnataka High Court · (2014) ILR 3707
Hindu Succession Act, 1956 — Section 6Karnataka Court Fees And Suits Valuation Act, 1958 — Section 10, 11, 11, 11(4)(a)(b), 12
High Courts04 Apr 2014
Ravi Kumar Vs State of Karnataka
Karnataka High Court · (2014) 3 Crimes 428
Criminal Procedure Code, 1973 (CrPC) — Section 155, 155(2), 155(4), 156(3), 190(1)(b)Penal Code, 1860 (IPC) — Section 2(d), 202, 504, 506
High Courts04 Apr 2014
Syed Asmat Jan Vs V. Krishna
Karnataka High Court · (2014) 6 KarLJ 479
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts04 Apr 2014
C. Krishnappa Vs State by CBI
Karnataka High Court · (2015) 1 AKR 286 : (2014) 4 KarLJ 581
Central Excises and Salt Act, 1944 — Section 11, 11A, 11A(1), 11ACCriminal Procedure Code, 1973 (CrPC) — Section 397, 401Foreign Exchange Regulation Act, 1973 — Section 51, 56
High Courts04 Apr 2014
D.K. Devendra Vs Venkatesh H.
Karnataka High Court · (2015) 1 BC 362 : (2014) 5 KarLJ 411
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts04 Apr 2014
M. Krishnamurthy Vs The Enquiry Officer
Karnataka High Court · (2014) 5 KarLJ 184
Karnataka Land Revenue Act, 1964 — Section 140, 140(2), 46, 49
High Courts04 Apr 2014
K.V. Jayaprakash Vs Rathnamma
Karnataka High Court · (2014) 4 KCCR 3475
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 22 Rule 10Transfer of Property Act, 1882 — Section 54
High Courts04 Apr 2014Dismissed
National Highways Authority of India Vs Venkatachalapathi
Karnataka High Court · (2014) 5 KarLJ 74
Arbitration and Conciliation Act, 1996 — Section 34(2)National Highways Act, 1956 — Section 3-G
High Courts04 Apr 2014
Oriental Insurance Company Limited Vs Shankarappa
Karnataka High Court · (2014) 6 KarLJ 123
Workmens Compensation Act, 1923 — Section 22, 4(1)(c)(ii)
High Courts04 Apr 2014
Venkatarama Vs K. Sangeetha Giridhar
Karnataka High Court · (2014) 4 KarLJ 620
Civil Procedure Code, 1908 (CPC) — Section 89
High Courts03 Apr 2014Allowed
Ranebennur College of Nursing and Others Vs The Registrar, Rajiv Gandhi University of Health Sciences and State of Karnataka Department of Medical Education
Karnataka High Court · (2014) 04 KAR CK 0224
High Courts03 Apr 2014Allowed
Hina College of Nursing and Others Vs The Registrar, Rajiv Gandhi University of Health Sciences and State of Karnataka Department of Medical Education
Karnataka High Court · (2014) 04 KAR CK 0209
High Courts03 Apr 2014Allowed
B. Devaraj Rao Vs The Zilla Dharmika Parishath
Karnataka High Court · (2014) 04 KAR CK 0208