High Courts17 Mar 2014Allowed
P.B. Ibrahim Vs Abdul Rahima Aadam Shekh
Karnataka High Court · (2014) 03 KAR CK 0255
Criminal Procedure Code, 1973 (CrPC) — Section 2(d), 200, 203, 204Penal Code, 1860 (IPC) — Section 34, 506
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 114 of 158
High Courts17 Mar 2014
Mahantesh Bhopal Bennalli Vs State of Karnataka
Karnataka High Court · (2014) 03 KAR CK 0254
Arms Act, 1959 — Section 25(1)(A), 27, 3, 5Criminal Procedure Code, 1973 (CrPC) — Section 451, 457
High Courts17 Mar 2014Dismissed
M/s. Manas Electric Company Vs The Chief Engineer, Electricity, Corporate Planning, GESCOM and Superintending Engineer (Electrical), MIS GESCOM
Karnataka High Court · (2014) 03 KAR CK 0241
Constitution of India, 1950 - Article 226
High Courts17 Mar 2014
Tukaram and Others Vs Mahadev and Others
Karnataka High Court · (2014) 03 KAR CK 0240
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 7 100 54 56 96
High Courts17 Mar 2014
G. Ravi Vs Shivanand Revappa Rebbanavar
Karnataka High Court · (2015) 2 AKR 481 : (2015) 2 BC 26 : (2015) 1 KarLJ 70 : (2015) 3 KCCR 2300
Criminal Procedure Code, 1973 (CrPC) - Section 200 436Negotiable Instruments Act, 1881 (NI) - Section 138 142 142(b) 143
High Courts17 Mar 2014Dismissed
Basayya Vs The State of Karnataka
Karnataka High Court · (2014) 03 KAR CK 0208
High Courts17 Mar 2014Allowed
Sri C. Gopal Reddy and Sri G. Suresh Reddy Vs Sri M. Papanna
Karnataka High Court · (2014) 03 KAR CK 0207
High Courts17 Mar 2014Allowed
M/s. N.C. Das (Electrical) and Co. Vs Bangalore Electricity Supply Company Limited
Karnataka High Court · (2014) 03 KAR CK 0198
High Courts17 Mar 2014Allowed
Sri. Veerappa Reddy Vs State of Karnataka, The Commissioner, Bruhat Bangalore Mahanagara Palike, Deputy Commissioner, Bruhat Bangalore Mahanagara Palike and The Special Land Acquisition Officer Assistant Commissioner Bruhat Bangalore Mahanagara Palike
Karnataka High Court · (2014) 03 KAR CK 0144
High Courts17 Mar 2014Partly Allowed
Sri Bharmappa Laxman Hukkeri Vs Rama Bhima Savadi Bharama Awanna Savadi Vs Rama Bhima Savadi and Others
Karnataka High Court · (2014) 03 KAR CK 0143
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 25, Order 41 Rule 26
High Courts17 Mar 2014Dismissed
Sri Srinivas and Sri Neelkant Vs The State of Karnataka, Department of Revenue and Others
Karnataka High Court · (2014) 03 KAR CK 0139
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4
High Courts17 Mar 2014
Vasudev Vs Tukaram Bhimappa Naik
Karnataka High Court · (2014) ILR 4716 : (2014) 4 KarLJ 134 : (2015) 2 KCCR 777 : (2015) 1 KCCR 777
Civil Procedure Code, 1908 (CPC) — Section 100, 96Karnataka Land Revenue Act, 1964 — Section 128, 133
High Courts17 Mar 2014Allowed
Sri R.N. Chikkegowda and Others Vs The Karnataka State Co-Operative Marketing Federation Ltd.
Karnataka High Court · (2014) 3 KarLJ 641 : (2014) 2 KCCR 1792
Karnataka Co-operative Societies Act, 1959 — Section 101, 102, 103, 105, 105(1)
High Courts17 Mar 2014Dismissed
Gangaram Baburao Lokurkar, Hanumant Baburao Lokurkar and Smt. Laxmibai Vs Gouse Mohiddin Abdul Munaf Advani and Shakuntala
Karnataka High Court · (2014) 03 KAR CK 0059
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27 100 96
High Courts17 Mar 2014Dismissed
Mr. S. Mohanram Vs Smt. Susheela Ranganath, Bruhath Bangalore Mahanagara Palike and The Assistant Executive Engineer, Shettihalli Sub-Division
Karnataka High Court · (2014) 03 KAR CK 0058
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10Constitution of India, 1950 - Article 227Delhi Municipal Corporation Act, 1957 - Section 343 343(c)
High Courts17 Mar 2014Partly Allowed
Dr. C. Basavaraju Vs University of Mysore and State of Karnataka, Department of Higher Education (Universities)
Karnataka High Court · (2014) 03 KAR CK 0056
High Courts17 Mar 2014
Radha Velu Vs Superintendent of Customs
Karnataka High Court · (2015) 323 ELT 120
Criminal Procedure Code, 1973 (CrPC) - Section 439Customs Act, 1962 - Section 108Evidence Act, 1872 - Section 25
High Courts14 Mar 2014Dismissed
National Insurance Co. Ltd. Vs Hanumantharayappa and Others
Karnataka High Court · (2015) 3 ACC 492 : (2015) ACJ 1229
Motor Vehicles Act, 1988 - Section 147, 95(1)(b) — Workmens Compensation Act, 1923 - Section 22, 3(1)
High Courts14 Mar 2014
Sajida Banu Vs Halema Banu
Karnataka High Court · (2015) 1 AKR 166 : (2015) ILR 635 : (2014) 4 KCCR 3463
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 3, 151
High Courts14 Mar 2014Allowed
Salauddin Vs The State of Karnataka
Karnataka High Court · (2014) 2 KCCR 1630
Criminal Procedure Code, 1973 (CrPC) — Section 439