High Courts03 Mar 2014Allowed
S. Lakshminarayana, Proprietor, M/s. Harsha Industries Vs Bangalore Water Supply and Sewerage Board
Karnataka High Court · (2014) 03 KAR CK 0210
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 123 of 158
High Courts03 Mar 2014
Mr. M. Raju Vs Mr. Y.C. Hemaraj and The New India Assurance Co. Ltd. The New India Assurance Co., Ltd. Vs Sri. M. Raju and Mr. Y.C. Hemaraj
Karnataka High Court · (2015) 1 ACC 586 : (2015) ACJ 1916 : AIR 2014 Kar 188 : (2014) 4 AKR 354 : (2014) 6 KarLJ 536
Motor Vehicles Act, 1988 — Section 166
High Courts03 Mar 2014Dismissed
Kiran Krishnarao Saynak Vs The State of Karnataka
Karnataka High Court · (2015) 1 AKR 62 : (2014) ILR 3895 : (2014) 3 KCCR 2258
Constitution of India, 1950 — Article 243(2)(a), 243R, 243-R, 243R(2), 243R(2)(a)Employees State Insurance Act, 1948 — Section 9Karnataka Municipal Corporations Act, 1976 — Section 2(7), 3, 3(36), 65, 65(2)
High Courts03 Mar 2014
Grama Panchayat Vs Hasimasab Mohammadsab Mirji
Karnataka High Court · (2014) 3 AKR 387 : (2014) 3 KarLJ 300
Civil Procedure Code, 1908 (CPC) — Section 100, 96Evidence Act, 1872 — Section 101
High Courts03 Mar 2014
Hanamanth Shingadeppa Gadded Vs Rudrappa Krishnappa Gadded
Karnataka High Court · (2014) 3 KarLJ 303
Civil Procedure Code, 1908 (CPC) — Section 100, 96Evidence Act, 1872 — Section 17
High Courts03 Mar 2014
Commissioner of Income Tax Vs Hewlett Packard India Sales P. Ltd.
Karnataka High Court · (2014) 364 ITR 499
Income Tax Act, 1961 — Section 37
High Courts03 Mar 2014Dismissed
State Vs B.G. Raghu
Karnataka High Court · (2014) 3 AKR 685 : (2014) 3 Crimes 104 : (2014) 2 DMC 710 : (2014) 3 KarLJ 288 : (2014) 4 KCCR 3767
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 109, 313, 34, 498-A
High Courts03 Mar 2014Allowed
Chandrashekhar Mahadevappa Arer Alias Kadam Vs Fakkiragouda Thippana Gouda Patil
Karnataka High Court · (2014) 4 KarLJ 415
Civil Procedure Code, 1908 (CPC) — Section 96Limitation Act, 1963 — Section 5
High Courts03 Mar 2014Dismissed
K.N. Shanth Kumar Vs S.T. Krishna Prasad
Karnataka High Court · (2014) 3 KCCR 2416
Criminal Procedure Code, 1973 (CrPC) — Section 200, 407Penal Code, 1860 (IPC) — Section 499, 500
High Courts01 Mar 2014Dismissed
Anwar Pasha Alias Sabayi Vs State of Karnataka
Karnataka High Court · (2014) 4 KarLJ 315
Penal Code, 1860 (IPC) — Section 376
High Courts01 Mar 2014
Shubham Enterprises Vs Mindlogicx Infratec Limited
Karnataka High Court · (2014) 3 KarLJ 524 : (2014) 4 KCCR 3805
Arbitration and Conciliation Act, 1996 — Section 11
High Courts01 Mar 2014Dismissed
C. Kempanna Vs State of Karnataka
Karnataka High Court · (2014) 3 KarLJ 337
High Courts01 Mar 2014
Executive Engineer, Minor Irrigation Vs S.N. Jayaram
Karnataka High Court · (2014) 3 KarLJ 147
Karnataka Court Fees and Suits Valuation Act, 1958 — Section 66Land Acquisition Act, 1894 — Section 10, 18(1), 23, 4(1), 6(1)
High Courts01 Mar 2014Dismissed
Smt. Parvathamma and Another Vs Narayanappa alias Pillappaiah and Another
Karnataka High Court · (2014) 3 AKR 109 : (2014) 3 KarLJ 112
Registration Act, 1908 — Section 17(1), 49
High Courts01 Mar 2014Dismissed
Nuziveedu Seeds Private Limited Vs Metahelix Life Sciences Private Limited
Karnataka High Court · (2014) 2 AKR 453 : (2014) ILR 2125 : (2014) 6 KarLJ 526 : (2014) 2 KCCR 1168
Arbitration and Conciliation Act, 1996 — Section 34, 36Companies Act, 1956 — Section 433, 434
High Courts01 Mar 2014Allowed
Sri T. Nagaraju and Others Vs The State of Karnataka and Sri. P. Rajappa
Karnataka High Court · (2014) 4 AKR 159 : (2014) 2 KCCR 1143
Criminal Procedure Code, 1973 (CrPC) — Section 155(2)Penal Code, 1860 (IPC) — Section 149, 323, 504, 506
High Courts01 Mar 2014Allowed
Benaka Educational Society Vs State of Karnataka
Karnataka High Court · (2014) 3 AKR 625 : (2014) 3 KarLJ 320
Land Acquisition Act, 1894 — Section 16(2), 4(1), 48, 48(1)
High Courts01 Mar 2014Dismissed
Vasantha P. Suvarna Vs Vasanthi Suvarana
Karnataka High Court · (2014) 3 KarLJ 521