High Courts04 Mar 2014
Yellappa Vs Hussainsab Fakrusab Angadi
Karnataka High Court · (2014) 3 KarLJ 582
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, 100, 96
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 122 of 158
High Courts04 Mar 2014
Commissioner of Income Tax Vs St. Joseph Asylum Industrial Workshop
Karnataka High Court · (2014) 223 TAXMAN 149
High Courts04 Mar 2014
Victor Vegas Vs Commercial Tax Officer
Karnataka High Court · (2014) 45 GST 238
Karnataka Value Added Tax Act, 2003 — Section 36(1), 38(2), 72(1)(a)(ii), 72(1)(b)(ii)
High Courts04 Mar 2014Dismissed
Abhaykumar Dhanpal Janaj Vs State of Karnataka
Karnataka High Court · (2014) 3 KarLJ 457
Constitution of India, 1950 — Article 243-ZI, 243-ZK, 243-ZL, 243-ZTKarnataka Co-operative Societies Act, 1959 — Section 121, 30, 30(1), 30-B, 31(1)
High Courts04 Mar 2014
Ningappa Vs Shankar
Karnataka High Court · (2014) 2 AKR 412 : (2014) ILR 2899 : (2014) 3 KCCR 2128
Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 114, 114(d), 35, 50Karnataka Civil Courts Act, 1964 — Section 19
High Courts04 Mar 2014Partly Allowed
Babitha Kumari Vs K. Harish
Karnataka High Court · (2014) 3 AKR 68
Motor Vehicles Act, 1988 — Section 166
High Courts04 Mar 2014
Cariappa I.A. Vs Abdul Rasheed
Karnataka High Court · (2014) 3 AKR 634 : (2014) 3 KarLJ 244
High Courts04 Mar 2014
The Commissioner of Central Excise Vs G.S. Kumar
Karnataka High Court · (2014) 4 KarLJ 216
High Courts04 Mar 2014Allowed
Doddawa Vs Chandrashekhar Kadappa Naganuri
Karnataka High Court · (2014) 3 AKR 369 : (2014) 3 KarLJ 313
Hindu Marriage Act, 1955 — Section 13(1)(i), 13(1)(i-a), 13(1)(i-b), 23
High Courts04 Mar 2014Allowed
Vyalikaval House Building Co-operative Society Limited Vs State of Karnataka and Others Smt. E. Akkamma, Represented by her Son and GPA Holder Vs State of Karnataka, Department of Revenue and Others Sri. S. Sateesh Chandra and Others Vs State of Karnataka
Karnataka High Court · (2014) 03 KAR CK 0116
Karnataka Co-operative Societies Act, 1959 - Section 64Land Acquisition Act, 1894 - Section 4(1) 6(1)
High Courts04 Mar 2014
Santhosha Vs State
Karnataka High Court · (2014) 2 Crimes 729 : (2014) 3 KarLJ 251
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Penal Code, 1860 (IPC) — Section 34, 366A, 376Protection of Children from Sexual Offences Act, 2012 — Section 3, 4
High Courts04 Mar 2014Dismissed
Syndicate Bank,Head Office At Manipal Vs B. Santhosh Rao
Karnataka High Court · (2014) 4 KarLJ 477 : (2014) 3 LLN 712
High Courts04 Mar 2014Dismissed
The Bank of New York Mellon Vs Cranes Software International Limited
Karnataka High Court · (2014) 3 AKR 507 : (2015) 190 CompCas 195 : (2014) ILR 1895 : (2014) 5 KarLJ 469
Companies Act, 1956 - Section 117 220 221 433 433(e)
High Courts03 Mar 2014
Siddanagouda Vs The Land Acquisition Officer
Karnataka High Court · (2014) 3 KarLJ 491
High Courts03 Mar 2014Allowed
M.N. Chittiappa Vs State of Karnataka
Karnataka High Court · (2014) 4 KarLJ 161
High Courts03 Mar 2014Allowed
C.H. Ragavendra Vs The State of Karnataka
Karnataka High Court · (2014) 03 KAR CK 0227
Criminal Procedure Code, 1973 (CrPC) - Section 439Evidence Act, 1872 - Section 113APenal Code, 1860 (IPC) - Section 149 304B 306 498A
High Courts03 Mar 2014
Sri M. Channaraje Urs, Rep. by his Lrs. and Others Vs State of Karnataka, The Mysore Urban Development Authority and The Deputy Commissioner, Mysore District
Karnataka High Court · (2014) 2 AKR 474 : (2014) ILR 1713 : (2014) 3 KarLJ 611 : (2014) 2 KCCR 1263
Karnataka Urban Development Authorities Act, 1987 — Section 17(1), 19
High Courts03 Mar 2014Allowed
Dr. K. Narasappa Vs Sri Ganapathi Hegde
Karnataka High Court · (2014) 03 KAR CK 0223
Negotiable Instruments Act, 1881 (NI) - Section 138 145 145(1)
High Courts03 Mar 2014
Putta Vs C.K. Nagaraju and Others
Karnataka High Court · (2014) 4 ACC 314 : (2014) 3 AKR 179 : (2014) 3 KarLJ 7
Motor Vehicles Act, 1988 — Section 166