High Courts25 Mar 2014
Irappa Vs Gouravva
Karnataka High Court · AIR 2014 Kar 142 : (2015) 1 KCCR 423
Civil Procedure Code, 1908 (CPC) — Section 100, 96Evidence Act, 1872 — Section 101
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 110 of 158
High Courts25 Mar 2014
Smt. Gangambike Vs The Assistant Commissioner, Hunsur Sub-Division and Others
Karnataka High Court · (2014) 3 AKR 24 : (2014) 6 KarLJ 607 : (2014) 3 KCCR 1903
High Courts25 Mar 2014Disposed Off
Sri Armugam, Reptd. by his PA Holder Vs Smt. Shakuntla and Others
Karnataka High Court · (2014) ILR 2324 : (2014) 3 KarLJ 466 : (2014) 3 KCCR 1889
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, 151Evidence Act, 1872 — Section 101, 102, 106
High Courts24 Mar 2014
Gudwill Housing Ltd. Vs ITO
Karnataka High Court · (2014) 03 KAR CK 0313
Income Tax Act, 1961 - Section 132, 147, 148, 158BA, 158BC
High Courts24 Mar 2014
Welcast Steels Ltd. Vs Bangalore Newspaper Employees Union
Karnataka High Court · (2014) 03 KAR CK 0286
High Courts24 Mar 2014
Karnataka State Road Transport Corporation Vs Sri. Narasubai Joshi @ N.L. Joshi, Sri. Maruthi Joshi and Sri. Badrinatha Joshi
Karnataka High Court · (2014) 4 ACC 326 : (2015) ACJ 102 : (2014) 2 AKR 698 : (2014) ILR 4931 : (2014) 3 KarLJ 258
Motor Vehicles Act, 1988 — Section 166
High Courts24 Mar 2014Allowed
Sri. K.V. Nagaraj Vs State of Karnataka
Karnataka High Court · (2014) 03 KAR CK 0269
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 420, 468, 471, 504, 506
High Courts24 Mar 2014Disposed Off
Smt. Savitha Seetharam Vs Rajiv Vijayasarathy Ratnam
Karnataka High Court · (2014) 03 KAR CK 0246
Guardians and Wards Act, 1890 - Section 17 7
High Courts24 Mar 2014Dismissed
Abdul Ubedulla Vs Noorjahn
Karnataka High Court · (2014) ILR 5628 : (2014) 3 KCCR 2056
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 82, Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 92, Order 21 Rule 94
High Courts24 Mar 2014Allowed
Army Public School Vs The Karnataka State
Karnataka High Court · (2015) 1 AKR 50 : (2014) 4 KarLJ 568
Right of Children to Free and Compulsory Education Act, 2009 — Section 17(1), 3, 31(1)(b), 31(1)(c)
High Courts24 Mar 2014Dismissed
Sri Basavaraja K.H. and Others Vs The State of Karnataka and Others
Karnataka High Court · (2014) 3 AKR 111 : (2014) ILR 3132 : (2014) 4 KarLJ 7 : (2014) 3 KCCR 1886
High Courts24 Mar 2014
S. Rudrappa Vs The Secretary, The Mysore Merchants Co.-Op. Society Ltd., The President, The Mysore Merchants Co.-Op. Society Ltd. and The Joint Registrar of Co-Operative Societies
Karnataka High Court · (2014) 3 AKR 185 : (2014) 3 KarLJ 222 : (2014) 2 KCCR 1771
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Karnataka Co-operative Societies Act, 1959 — Section 105, 70
High Courts24 Mar 2014Allowed
Dr. (Major) Rajesh S.M. Vs U.J. Mahabala
Karnataka High Court · (2014) 3 AKR 739 : (2014) 3 KCCR 2139
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1, Order 18 Rule 2, Order 18 Rule 3Evidence Act, 1872 — Section 3
High Courts24 Mar 2014
Welcast Steels Ltd. Vs Bangalore Newspapers Employees Union
Karnataka High Court · (2014) 3 AKR 757 : (2014) 142 FLR 755 : (2014) 3 LLJ 687 : (2014) 4 LLN 450
High Courts21 Mar 2014Dismissed
M.H. Hasanabba Vs State of Karnataka
Karnataka High Court · (2014) 3 KarLJ 596
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Karnataka Motor Vehicles Taxation Act, 1957 — Section 12(1)(a), 3(1), 4(1)
High Courts21 Mar 2014Partly Allowed
Renu and Smt. Menaka Vs The Oriental Insurance Co. Ltd. and Mr. L. Tulasi Prasad
Karnataka High Court · (2014) 2 AKR 652 : (2014) ILR 2592
High Courts21 Mar 2014Allowed
Radhika and Others Vs State
Karnataka High Court · (2014) 03 KAR CK 0270
Criminal Procedure Code, 1973 (CrPC) — Section 438Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 379, 420, 498A
High Courts21 Mar 2014Allowed
Girisha Vs State
Karnataka High Court · (2014) 03 KAR CK 0268
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120(B), 397
High Courts21 Mar 2014Partly Allowed
B.M. Rajashekara Murthy and Others Vs State of Karnataka, Department of Co-operation and Karnataka State Co-operative Agriculture and Rural Development Bank Ltd.
Karnataka High Court · (2014) 03 KAR CK 0267
Payment of Gratuity Act, 1972 — Section 14, 4