High Courts02 Apr 2014Allowed
Ravindranath Shinde Vs Shankarappa
Karnataka High Court · (2014) 04 KAR CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 311, 91Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 108 of 158
High Courts02 Apr 2014Dismissed
Smt. Suhasini Vs Mr. Deepak
Karnataka High Court · (2014) 04 KAR CK 0001
High Courts01 Apr 2014
Chikka Narasappa and Others Vs Venkatamma and Others
Karnataka High Court · (2015) ILR 907 : (2015) 1 KCCR 860
Evidence Act, 1872 — Section 3, 5
High Courts01 Apr 2014Dismissed
Vinayak S. Shetty Vs The State of Karnataka
Karnataka High Court · (2014) 3 AKR 724 : (2015) 3 KarLJ 628
Criminal Procedure Code, 1973 (CrPC) — Section 161, 170, 173, 173(4), 173(5)Evidence Act, 1872 — Section 138, 165Penal Code, 1860 (IPC) — Section 120-B, 201, 409, 420, 471
High Courts01 Apr 2014Disposed Off
Sri Somanna Vs The Commissioner, B.B.M.P., The Deputy Commissioner (Administration), B.B.M.P. and Megaraj
Karnataka High Court · (2014) 2 AKR 649 : (2014) 4 KarLJ 207 : (2014) 2 KCCR 1766
Constitution of India, 1950 — Article 226Karnataka Municipal Corporations Act, 1976 — Section 69
High Courts01 Apr 2014
B. Aswathamma Vs State
Karnataka High Court · (2014) 4 AKR 45 : (2014) 3 KCCR 2249
Constitution of India, 1950 — Article 21, 22, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 173(8), 190, 204Penal Code, 1860 (IPC) — Section 34, 415, 420, 499, 504
High Courts01 Apr 2014Dismissed
K. Tharanatha Gowda Vs State of Karnataka
Karnataka High Court · (2014) 3 AKR 187 : (2014) 3 KCCR 2768
High Courts01 Apr 2014Allowed
Channaveerappa Gowda Vs Renukappa Gowda
Karnataka High Court · (2014) 4 AKR 711 : (2014) 3 KCCR 2214
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 6 Rule 17, 153Constitution of India, 1950 — Article 15(3)Hindu Succession (Amendment) Act, 2005 — Section 6
High Courts01 Apr 2014
V. Nagaraj Vs Dinesh Gundu Rao
Karnataka High Court · (2014) 5 KarLJ 608 : (2015) 1 KCCR 176
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11, Order 7 Rule 11(a), 151Representation of the People Act, 1951 — Section 100, 100(1)(d)(iii), 103, 123, 83
High Courts01 Apr 2014Disposed Off
K. Dattam Bhat Vs The Official Liquidator
Karnataka High Court · (2014) 5 KarLJ 277
Companies Act, 1956 — Section 529-A, 530, 530(1), 530(1)(b), 530(2)
High Courts01 Apr 2014
K.S. Thara and H.S. Manjunath Vs State of Karnataka, Mysore University, Bharathi College of Education and Vatsalya College of Education
Karnataka High Court · (2014) 2 AKR 712 : (2014) ILR 2602 : (2014) 3 KCCR 1871
Constitution of India, 1950 — Article 246(2), 254, 309
High Courts01 Apr 2014Allowed
Sri J. Mahendra Vs The General Manager (Electrical) and The Assistant Executive Engineer (Elecl.)
Karnataka High Court · (2014) 2 AKR 782 : (2014) ILR 2480 : (2014) 2 KCCR 1750
Succession Act, 1925 — Section 372
High Courts01 Apr 2014
B. Srinivasan Vs Padmavathamma
Karnataka High Court · (2014) 4 AKR 731 : (2014) 4 KCCR 3512
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10Evidence Act, 1872 — Section 73
High Courts01 Apr 2014Partly Allowed
C.B. Changumaiah Vs C. Prasanna
Karnataka High Court · (2014) 4 Crimes 271 : (2014) 5 KarLJ 77
Evidence Act, 1872 — Section 68, 73Negotiable Instruments Act, 1881 (NI) — Section 118, 4
High Courts28 Mar 2014Dismissed
N. Harish Gowda Vs Management of Bosch Ltd.
Karnataka High Court · (2014) 2 LLJ 423 : (2014) LLR 772
Constitution of India, 1950 — Article 227
High Courts28 Mar 2014
Jayashree Dhondiba Sherkhan Vs Shivaji Sakaram Sherkhane
Karnataka High Court · (2014) ILR 3560
Criminal Procedure Code, 1973 (CrPC) — Section 2(d), 204, 397(1)Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307
High Courts28 Mar 2014
A.R. Dubla Naik Vs Union of India
Karnataka High Court · (2015) 1 AKR 812 : (2014) ILR 4637
Constitution of India, 1950 — Article 226, 227
High Courts28 Mar 2014
Kamalabai Vs Kasturibai
Karnataka High Court · (2015) 1 AKR 469 : (2015) 1 KCCR 880
Hindu Succession Act, 1956 — Section 8
High Courts28 Mar 2014Partly Allowed
Moulana Syed Mohammed Ibrahim Vs The State of Karnataka
Karnataka High Court · (2014) 3 AKR 346 : (2014) ILR 2661 : (2014) 6 KarLJ 408 : (2014) 3 KCCR 2440
Constitution of India, 1950 — Article 226Waqf Act, 1995 — Section 14, 14(1), 14(1)(c), 14(9), 15
High Courts27 Mar 2014Dismissed
State of Karnataka Vs Aspak @ Asmath
Karnataka High Court · (2014) 03 KAR CK 0021
Ancient Monuments and Archaeological Sites and Remains Act, 1958 - Section 30(i)(iv)Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 188