High Courts26 Feb 2014
Subrahmanya G. Vs Lakshmamma
Karnataka High Court · (2014) 3 AKR 851 : (2014) 3 KarLJ 481 : (2014) 4 KCCR 3741
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 125 of 158
High Courts26 Feb 2014Dismissed
The Managing Director,Regional Oilseeds Growers Co-operative Societies Union Limited Vs The Additional Registrar of Co-operative Societies (C and M)
Karnataka High Court · (2014) 4 KarLJ 35
High Courts26 Feb 2014
Sathish Puthran Vs State of Karnataka
Karnataka High Court · (2014) 3 KarLJ 131
Penal Code, 1860 (IPC) — Section 420, 506
High Courts26 Feb 2014Allowed
Whaddon Estate ''B'' Polybetta Vs The Assistant Provident Fund Commissioner, Employees'' Provident Fund Organisation and Others
Karnataka High Court · (2014) 4 AKR 272 : (2014) 142 FLR 105 : (2014) 3 KarLJ 124 : (2014) 3 LLJ 732
High Courts26 Feb 2014Disposed Off
Siruguppa Recreation and Free Reading Room Vs State of Karnataka and Others
Karnataka High Court · (2014) 3 KarLJ 119
High Courts26 Feb 2014
Smt. Kamalakshi and Another Vs The Deputy Commissioner (Food) and Others
Karnataka High Court · (2014) 3 KarLJ 116
High Courts26 Feb 2014
Vikram S.P. Vs The Passport Officer
Karnataka High Court · (2014) 3 KarLJ 102 : (2014) 4 KCCR 3722
High Courts26 Feb 2014
Manjunath G.N. and Others Vs State and Another
Karnataka High Court · (2014) 3 AKR 214 : (2014) 3 KarLJ 100
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Hindu Marriage Act, 1955 — Section 13B
High Courts26 Feb 2014
Sri C.N. Lokesh and Others Vs The State of Karnataka Sri K.B. Lokesh and Others Vs The State of Karnataka
Karnataka High Court · (2014) ILR 1608 : (2014) 3 KarLJ 616 : (2014) 2 KCCR 1219
Constitution of India, 1950 — Article 162Karnataka Land Reforms Act, 1961 — Section 128, 129, 131, 131(c), 2
High Courts26 Feb 2014Dismissed
Sri. B.M. Janardhan Vs Inspector General of Stamps and Commissioner for Registration
Karnataka High Court · (2014) 2 AKR 527 : (2015) 1 KarLJ 42 : (2014) 2 KCCR 1259
Criminal Procedure Code, 1973 (CrPC) — Section 197Prevention of Corruption Act, 1988 — Section 13(1), 13(1)(d), 13(2), 19, 19(1)(c)
High Courts26 Feb 2014Dismissed
Sri. N.R. Sreenivasappa Vs The Commissioner, Bangalore Development Authority
Karnataka High Court · (2014) 2 KCCR 1269
Constitution of India, 1950 — Article 226, 32
High Courts26 Feb 2014Dismissed
C.C.I. Limited Vs The Deputy Labour Commissioner and Appellate Authority
Karnataka High Court · (2014) 143 FLR 98 : (2014) 3 KarLJ 452 : (2014) 4 KCCR 3897 : (2014) 4 LLN 661 : (2014) LLR 1064
Payment of Gratuity Act, 1972 — Section 4(6)(b)(ii)
High Courts26 Feb 2014
Roshan George Vs M. Laxminarayana
Karnataka High Court · (2014) 3 KarLJ 494 : (2014) 4 KCCR 3819
High Courts26 Feb 2014Disposed Off
Balaji P.K. Vs Dhanavantri K.
Karnataka High Court · (2014) 3 AKR 704 : (2014) 2 DMC 758 : (2014) 3 KarLJ 496 : (2014) 4 KCCR 3908
Hindu Marriage Act, 1955 — Section 24
High Courts26 Feb 2014Dismissed
N. Shrihari Vs Babu Shetty
Karnataka High Court · (2014) 4 BC 129 : (2014) 3 Crimes 363 : (2014) 3 KarLJ 592
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts26 Feb 2014
Sanjeevappa Mallappa Kundur Vs Bharateeya Adima Jati Sevaka Sangh
Karnataka High Court · (2014) 4 KarLJ 498
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts26 Feb 2014Dismissed
C. Somegowda, R.S. Ravi and R.K. Avinash Vs The State
Karnataka High Court · (2014) 02 KAR CK 0032
Criminal Procedure Code, 1973 (CrPC) — Section 438Mines and Minerals (Development and Regulation) Act, 1957 — Section 4, 4(1)(a)Penal Code, 1860 (IPC) — Section 379
High Courts26 Feb 2014
Thipperudrappa Vs State Election Commission
Karnataka High Court · (2014) 4 KarLJ 145 : (2014) 4 KCCR 3339
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 6, 151
High Courts25 Feb 2014
R. Munishamappa Vs The Deputy Commissioner and Others
Karnataka High Court · (2015) 1 KarLJ 323 : (2015) 4 KCCR 3756
Karnataka Land Revenue Act, 1964 — Section 127, 128, 192-A
High Courts25 Feb 2014
The Commissioner, Corporation if the City of Bangalore Vs Smt. Shahataz M. Shariff and Another
Karnataka High Court · (2014) 3 KarLJ 142
Karnataka Municipal Corporations Act, 1976 — Section 308, 309, 321, 321(1), 321(3)Limitation Act, 1963 — Section 14