High Courts21 Mar 2014Partly Allowed
Dr. Priya Ranganath and Others Vs The State of Karnataka and Bangalore Medical College and Research Institute
Karnataka High Court · (2014) 03 KAR CK 0266
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 111 of 158
High Courts21 Mar 2014Allowed
Nisar Vs The State of Karnataka
Karnataka High Court · (2014) 03 KAR CK 0265
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 395
High Courts21 Mar 2014Allowed
Mallikarjun, Sanjukumar, Swaroop Vs State of Karnataka Srimanth Vs The State
Karnataka High Court · (2014) 03 KAR CK 0264
Penal Code, 1860 (IPC) — Section 109, 120B, 143, 147, 148
High Courts21 Mar 2014Allowed
Sri Akram Pasha Vs State of Karnataka
Karnataka High Court · (2014) 03 KAR CK 0263
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 375, 376(1), 420, 457Protection of Children from Sexual Offences Act, 2012 — Section 4, 6
High Courts21 Mar 2014Dismissed
Sri. Lakshmeesh and Sri. Chandan L. Vs State
Karnataka High Court · (2014) 03 KAR CK 0245
Criminal Procedure Code, 1973 (CrPC) - Section 438Mines and Minerals (Development and Regulation) Act, 1957 - Section 21 4(1A)Penal Code, 1860 (IPC) - Section 114 323 353 379 506
High Courts21 Mar 2014Allowed
Parashurama and Others Vs State of Karnataka
Karnataka High Court · (2014) 03 KAR CK 0244
Criminal Procedure Code, 1973 (CrPC) - Section 161Penal Code, 1860 (IPC) - Section 143 147 148 149 427
High Courts21 Mar 2014Dismissed
State of Karnataka Vs Devappa @ Devegowda
Karnataka High Court · (2014) 03 KAR CK 0243
Penal Code, 1860 (IPC) - Section 354
High Courts21 Mar 2014Partly Allowed
Dr. Anand and Others Vs The State of Karnataka and Others
Karnataka High Court · (2014) 03 KAR CK 0217
High Courts21 Mar 2014
B. Sanjeeva Shetty Vs Land Tribunal
Karnataka High Court · (2014) 4 KarLJ 1 : (2014) 4 KCCR 3220
Karnataka Land Revenue Act, 1964 — Section 34
High Courts21 Mar 2014
Shivaputrappa M. Doddawad Vs The Assistant Commissioner of Excise (E and I)
Karnataka High Court · (2014) 4 ACC 777 : (2014) 4 KarLJ 227
High Courts21 Mar 2014
Venkatesh Prasad Vs Subray V. Bhat
Karnataka High Court · (2014) 4 BC 112
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 38(b)
High Courts21 Mar 2014Dismissed
The State Election Commission Vs C.P. Yogeshwar
Karnataka High Court · (2014) 4 KarLJ 384
Criminal Procedure Code, 1973 (CrPC) — Section 468(2)(a)Representation of the People Act, 1951 — Section 125-A
High Courts21 Mar 2014
The Deputy Director of Public Instructions Vs G.T. Venkatesh
Karnataka High Court · (2014) 4 KarLJ 230
High Courts21 Mar 2014
Peersab Akram Nadaf Vs Shankar Shiddappa Pujeri
Karnataka High Court · (2014) 4 KarLJ 221
Motor Vehicles Act, 1988 — Section 166
High Courts21 Mar 2014
State of Karnataka Vs Mysore Thermo Electric Private Limited
Karnataka High Court · (2014) 45 GST 416 : (2014) 79 KarLJ 298
Central Sales Tax Act, 1956 — Section 8, 8(2), 9(2)Karnataka Value Added Tax Act, 2003 — Section 3, 36(1), 39(1), 4, 4(1)(a)
High Courts21 Mar 2014Allowed
V. Kumar Subramaniam Vs S. Suchindranath Aiyer
Karnataka High Court · (2014) 3 AKR 612 : (2014) 3 KCCR 2268
Criminal Procedure Code, 1973 (CrPC) — Section 190, 200, 204, 482Penal Code, 1860 (IPC) — Section 302, 499, 500
High Courts21 Mar 2014Dismissed
Mr. Ganesh Kumar Vs Mr. Harishchandra
Karnataka High Court · (2014) 03 KAR CK 0024
Negotiable Instruments Act, 1881 (NI) - Section 138 139
High Courts21 Mar 2014Allowed
In Re: Khamarjaha Begum
Karnataka High Court · (2014) 03 KAR CK 0023
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 1, Order 7 Rule 11(d), Order 7 Rule 2 151 26Legal Services Authorities Act, 1987 - Section 21 22
High Courts21 Mar 2014Partly Allowed
Ramesh Vs Dr. Laxmi, Pooja and Karan
Karnataka High Court · (2014) 4 AKR 505 : (2014) 3 Crimes 267 : (2014) 4 KarLJ 102
Criminal Procedure Code, 1973 (CrPC) - Section 125 125(1) 125(1)(a) 125(1)(b) 126(1)(b)Hindu Adoptions and Maintenance Act, 1956 - Section 20 21
High Courts20 Mar 2014Allowed
G.B. Vijaykumar Vs K.R. Nagaraja
Karnataka High Court · (2014) 3 AKR 702 : (2014) 3 KCCR 2050
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 6Evidence Act, 1872 — Section 130