High Courts26 Mar 2014
Puttamma and Others Vs Nanjundaiah and Others
Karnataka High Court · (2015) 2 AKR 396 : (2015) 1 KCCR 815
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 23 Rule 1, Order 7 Rule 4
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 109 of 158
High Courts26 Mar 2014
M/s. Krithi Constructions Vs Mr. K. Thippa Reddy, Represented by L.R.S., Mr. T. Venkatesha Murthy and Mr. P. Satish Pai
Karnataka High Court · (2015) ILR 122 : (2014) 2 KCCR 1744
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 16, Order 16 Rule 21
High Courts26 Mar 2014Dismissed
Sri Manoj Kumar Shukla Vs State of Karnataka
Karnataka High Court · (2014) 03 KAR CK 0248
Criminal Procedure Code, 1973 (CrPC) - Section 164 167 167(2) 437 439Forest Act, 1927 - Section 21 26Forest Act, 1963 - Section 21 24
High Courts26 Mar 2014Allowed
Poojappa Vs State of Karnataka
Karnataka High Court · (2014) 03 KAR CK 0247
Arms Act, 1959 - Section 25 27 3Criminal Procedure Code, 1973 (CrPC) - Section 438Penal Code, 1860 (IPC) - Section 143 149 201 302
High Courts26 Mar 2014Dismissed
Sri Ramaraju Vs Indiramma
Karnataka High Court · (2014) 3 AKR 674 : (2014) 3 KCCR 2193
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32
High Courts26 Mar 2014Allowed
T. Chandrashekhar Vs State of Karnataka
Karnataka High Court · (2014) 03 KAR CK 0216
Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 306
High Courts26 Mar 2014Allowed
Sri. G. Narasimha Murthy, Sri. D.B. Satish, Sri. C.N. Venugopal and Sri. Anand V. Asnotikar Vs The State of Karnataka and The Bangalore Development Authority
Karnataka High Court · (2014) 03 KAR CK 0215
Land Acquisition Act, 1894 - Section 16(2) 48(1)
High Courts26 Mar 2014Dismissed
Sandeep kumar singh Vs The State of Karnataka
Karnataka High Court · (2014) 03 KAR CK 0214
Evidence Act, 1872 - Section 113BPenal Code, 1860 (IPC) - Section 304B
High Courts26 Mar 2014Allowed
Vithal Vs The State of Karnataka
Karnataka High Court · (2014) 03 KAR CK 0213
Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 366A 376 506
High Courts26 Mar 2014Disposed Off
Kodlipet Education Society Vs A.P. Sunil
Karnataka High Court · (2014) 5 KarLJ 268
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts26 Mar 2014Dismissed
Imtiyaz Ahmed Gove and Others Vs Smt. Gulnar
Karnataka High Court · (2014) 03 KAR CK 0109
Protection of Women From Domestic Violence Act, 2005 - Section 12 29
High Courts26 Mar 2014
A.S. Chandra Prakash Vs The Labour Officer and Minimum Wages Enquiring Authority and Manju
Karnataka High Court · (2014) 3 AKR 78 : (2015) 145 FLR 341 : (2014) 142 FLR 317 : (2014) ILR 2577 : (2014) 6 KarLJ 519 : (2014) 3 KCCR 1893 : (2014) 2 LLJ 443
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Land Acquisition Act, 1894 — Section 18Minimum Wages Act, 1948 — Section 20, 20[2], 30
High Courts26 Mar 2014Allowed
Devamma Vs Sharadamma
Karnataka High Court · (2014) 4 AKR 122 : (2014) 3 KCCR 2633
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 97Constitution of India, 1950 — Article 14, 15, 15(3)Hindu Succession Act, 1956 — Section 6
High Courts26 Mar 2014
IFFCO Tokio General Insurance Co. Ltd. Vs B.N. Dhananjaya, K.R. Suresh Kumar and Lakshman Singh Sri. B.N. Dhananjaya Vs Sri. K.R. Suresh Kumar, Sri. Lakshman Singh and M/s. IFFCO Tokiyo General Ins. Co. Ltd.
Karnataka High Court · (2015) 1 AKR 803 : (2014) ILR 4595
Motor Vehicles Act, 1988 — Section 166, 21
High Courts26 Mar 2014Allowed
Dr. R. Muni Reddy Vs Bangalore University and State of Karnataka
Karnataka High Court · (2014) 3 AKR 190 : (2014) 3 KarLJ 417 : (2014) 2 KCCR 1757
High Courts26 Mar 2014Allowed
Vijay Vs Shri Gudusab
Karnataka High Court · (2014) 03 KAR CK 0001
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 499 500 501 502Press and Registration of Books Act, 1867 - Section 7
High Courts25 Mar 2014
M. Puttaramegowda Vs The Horticulture Produce Co-Operative Marketing and Processing Society Limited (HOPCOMS)
Karnataka High Court · (2014) 5 KarLJ 430
Constitution of India, 1950 — Article 226, 311(2)Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts25 Mar 2014Allowed
High Court of Karnataka Vs Karnataka Information Commission
Karnataka High Court · (2014) 5 KarLJ 126
Right to Information Act, 2005 — Section 18, 18(1), 18(1)(a), 19, 19(1)
High Courts25 Mar 2014
M/s. Watekhan Estate Vs The State of Karnataka The State of Karnataka Vs M/s. Waterfall Estate
Karnataka High Court · (2014) ILR 2512 : (2014) 79 KarLJ 268