High Courts11 Mar 2014Dismissed
Sri M. Padmanabha Vs State of Karnataka and Bangalore University
Karnataka High Court · (2014) 03 KAR CK 0233
Constitution of India, 1950 - Article 14 141 16 162 309
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 117 of 158
High Courts11 Mar 2014Allowed
Satish and Others Vs The State and Saheb Gouda
Karnataka High Court · (2014) 03 KAR CK 0232
Criminal Procedure Code, 1973 (CrPC) - Section 156(3)Penal Code, 1860 (IPC) - Section 149 406 420 468 471Prevention of Corruption Act, 1988 - Section 13(2) 13(c)(d)
High Courts11 Mar 2014Dismissed
Suresh Nayaka Vs The State
Karnataka High Court · (2014) 3 AKR 705 : (2014) 3 KCCR 2466
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 395
High Courts11 Mar 2014
Karnataka State Road Transport Corporation Vs The Deputy Labour Commissioner and the Appellate Authority
Karnataka High Court · (2014) 5 KarLJ 281
High Courts11 Mar 2014
Lalitha Poojarthi Vs State of Karnataka
Karnataka High Court · (2014) 6 KarLJ 300
Civil Procedure Code, 1908 (CPC) — Section 1, 2Karnataka Land Reforms Act, 1961 — Section 133, 38, 4, 44Karnataka Land Revenue Act, 1964 — Section 128, 129, 18
High Courts11 Mar 2014
HMT Watches Limited Vs The Regional Labour Commissioner (Central)
Karnataka High Court · (2014) 3 KarLJ 664
Payment of Gratuity Act, 1972 — Section 2(e), 2-A
High Courts11 Mar 2014Allowed
V.M. Vittal Kumar and N.T. Sudhakar Vs State of Karnataka
Karnataka High Court · (2014) 03 KAR CK 0131
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120(B), 201, 392
High Courts11 Mar 2014Allowed
Basavva and Yallappa Vs Smt. Bhagawwa, Kumar Shivanand, Since Minor represented by his Minor Guardian Next Friend Natural Mother Appellant No. 1 and Smt. Gangawwa
Karnataka High Court · (2014) 03 KAR CK 0121
Civil Procedure Code, 1908 (CPC) - Section 100 96Hindu Marriage Act, 1955 - Section 16Hindu Succession Act, 1956 - Section 16(3)
High Courts11 Mar 2014Dismissed
Sri M.S. Hanumanthe Gowda and Others Vs The State of Karnataka
Karnataka High Court · (2014) 03 KAR CK 0120
Constitution of India, 1950 - Article 14 226
High Courts11 Mar 2014Dismissed
Sri Revanasiddappa B.M. and Others Vs The State of Karnataka
Karnataka High Court · (2014) 03 KAR CK 0119
Constitution of India, 1950 - Article 14 226
High Courts11 Mar 2014Dismissed
Channamma Since Decd. by Lrs., Murigeppa Huchchappa Shettar and Jayadevappa Huchchappa Shettar Vs Virupaxappa @ Yuvaraj
Karnataka High Court · (2014) 03 KAR CK 0118
Civil Procedure Code, 1908 (CPC) - Section 100 96
High Courts11 Mar 2014Partly Allowed
Smt. Susheela Sharma Vs Smt. Yellanda Thomas
Karnataka High Court · (2014) 03 KAR CK 0117
High Courts11 Mar 2014Dismissed
A. Moidu Kunhi Vs State of Karnataka
Karnataka High Court · (2014) 4 AKR 716 : (2014) 4 KarLJ 502
Arms Act, 1959 — Section 25, 3, 5Penal Code, 1860 (IPC) — Section 120-B, 489-A, 489-B, 489-C, 489-D
High Courts11 Mar 2014Dismissed
Sri Sangappa Vs Sri. Mallappa and Sri. Shivalingappa, Since dead by Legal Representatives
Karnataka High Court · (2014) 03 KAR CK 0100
Civil Procedure Code, 1908 (CPC) - Section 100 96Transfer of Property Act, 1882 - Section 45
High Courts11 Mar 2014Dismissed
Ganapati Vs Krishna and Others
Karnataka High Court · (2014) 03 KAR CK 0099
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts11 Mar 2014Dismissed
Gangappa and Others Vs Basappa and Shivappa
Karnataka High Court · (2014) 03 KAR CK 0095
Civil Procedure Code, 1908 (CPC) - Section 100 96
High Courts11 Mar 2014Dismissed
Sri Chandrakant Vs State of Karnataka and Others
Karnataka High Court · (2014) 03 KAR CK 0060
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 32, 33
High Courts11 Mar 2014Allowed
Sri Gangavani Vs State of Karnataka
Karnataka High Court · (2014) 3 AKR 665 : (2015) ILR 2795 : (2014) 3 KCCR 2468
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 307, 326, 34, 340, 506
High Courts11 Mar 2014Allowed
Abdul Khaleel Ahmed @ Gang Khaleel Sab and Sri. Imtiyaz Vs Sri Sayed Usman Sab, Smt. Mehaboobi, Smt. Katmunnissa and Smt. Athafunnisa
Karnataka High Court · (2014) 03 KAR CK 0015
Limitation Act, 1963 - Section 5
High Courts11 Mar 2014Dismissed
Shri Ganapati Venkatraman Bhat Vs Shri Shambu Venkatraman Bhat
Karnataka High Court · (2014) 03 KAR CK 0014
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27, Order 6 Rule 4 100 96