COURT ARCHIVE

Karnataka High Court judgments, 2014

3,159 judgments · page 107 of 158

High Courts02 Apr 2014Dismissed

The South Indian Sugar Mills Assn. Vs Karnataka Electricity Regulatory Commission

Karnataka High Court · (2014) 3 AKR 593 : (2014) ILR 3789 : (2014) 4 KCCR 2883

Constitution of India, 1950 — Article 14, 19(1)(g)Karnataka Societies Registration Act, 1960 — Section 2(1)(1), 3, 3(1), 3(2), 5(1)(c)

High Courts02 Apr 2014Dismissed

Sri K.G. Dharanesh Vs Smt. M.T. Pushpa @ Karibasamma

Karnataka High Court · (2015) 1 AKR 78 : (2015) 1 DMC 800 : (2014) 4 KarLJ 682 : (2014) 4 KCCR 3559

High Courts02 Apr 2014

Channakeshava Vs The State of Karnataka

Karnataka High Court · (2014) 04 KAR CK 0207

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 302, 307, 326

High Courts02 Apr 2014Dismissed

Jyotiba Vaiju Ghevade Vs Rudrappa Appayya Muddennavar

Karnataka High Court · (2014) 5 KarLJ 120

Civil Procedure Code, 1908 (CPC) — Section 100, 96Evidence Act, 1872 — Section 114Karnataka Land Revenue Act, 1964 — Section 133, 142, 61

High Courts02 Apr 2014

The Commissioner of Service Tax Vs Team Lease Services Private Limited

Karnataka High Court · (2014) 79 KarLJ 578 : (2014) 36 STR 543

Employees State Insurance Act, 1948 — Section 38

High Courts02 Apr 2014

M/s. Manipal University Vs The State of Karnataka, Department of Finance

Karnataka High Court · (2014) 3 AKR 241 : (2014) ILR 5582 : (2014) 79 KarLJ 193 : (2014) 71 VST 442

Karnataka Value Added Tax Act, 2003 — Section 2(11), 2(12), 2(34), 2(35), 2(36)

High Courts02 Apr 2014Dismissed

Sri A.C. Manohar Vs Smt. S. Latha

Karnataka High Court · (2014) 04 KAR CK 0096

Hindu Marriage Act, 1955 — Section 13

High Courts02 Apr 2014Allowed

Sri Bollava Sathyashankara Vs Mr. P. Manjunatha Upadhya

Karnataka High Court · (2014) 04 KAR CK 0079

Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420

High Courts02 Apr 2014

The Commandant 3rd Battalion, Karnataka State Reserve Police and The Additional Director General of Police, Karnataka Reserve Police Vs Sri M.P. Sunil Kumar and Others

Karnataka High Court · (2014) 3 AKR 213 : (2014) ILR 3307 : (2014) 4 KarLJ 600 : (2014) 3 KCCR 1881

High Courts02 Apr 2014Dismissed

C.K. Sridhar Vs State of Karnataka

Karnataka High Court · (2015) 1 AKR 256 : (2014) 4 KarLJ 623

High Courts02 Apr 2014Dismissed

The Divisional Controller Vs Kallappa @ Kalmesh

Karnataka High Court · (2014) 04 KAR CK 0062

High Courts02 Apr 2014Dismissed

Ramesh Babu B.K. Vs Director (A and HR), KPTCL, Superintendent Engineer (Electrical) Mangalore Electricity Supply Co. Ltd., General Manager (HR) and Executive Engineer (Electrical) O and M Division Mescom

Karnataka High Court · (2014) 04 KAR CK 0061

High Courts02 Apr 2014

Sobha Developers Private Limited Vs The Additional Commissioner of Commercial Taxes

Karnataka High Court · (2014) 45 GST 543 : (2014) 79 KarLJ 307 : (2014) 72 VST 426

Central Sales Tax Act, 1956 — Section 5(1)Karnataka Sales Tax Act, 1957 — Section 12-A, 2, 2(1)(u-1), 22-A(1), 5

High Courts02 Apr 2014Dismissed

Shyam Vs State

Karnataka High Court · (2014) 4 Crimes 425 : (2014) 5 KarLJ 60

Criminal Procedure Code, 1973 (CrPC) — Section 439Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302, 307

High Courts02 Apr 2014Dismissed

Vinod Kumar Vs State

Karnataka High Court · (2015) 1 AKR 147 : (2014) 5 KarLJ 81

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 34, 341, 342, 366-A, 376Protection of Children from Sexual Offences Act, 2012 — Section 4

High Courts02 Apr 2014Dismissed

Gangadhar Shetty Vs Annappa Shetty

Karnataka High Court · (2015) 1 AKR 273 : (2014) 4 KarLJ 594 : (2014) 4 KCCR 3544

Evidence Act, 1872 — Section 68Transfer of Property Act, 1882 — Section 3

High Courts02 Apr 2014Allowed

Ravi Vs State

Karnataka High Court · (2014) 04 KAR CK 0030

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307

High Courts02 Apr 2014

Smt. Shanthamma, S. Krishnaprasad and S. Pragathi Vs N. Manohara and Others

Karnataka High Court · (2014) 04 KAR CK 0029

Motor Vehicles Act, 1988 — Section 166

High Courts02 Apr 2014Allowed

Pavan Vs State

Karnataka High Court · (2015) 1 AKR 93 : (2014) 4 KarLJ 670 : (2015) 2 KCCR 1971

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(i)(x)

High Courts02 Apr 2014

Sri. G.K. Avalappa @ G.K. Rajanna Vs Government of Karnataka, Urban Development Department, Bangalore Development Authority and The Special Land Acquisition Officer

Karnataka High Court · (2014) 04 KAR CK 0003

Land Acquisition Act, 1894 — Section 16(2)