High Courts25 Feb 2014Allowed
Halappa Vs The State of Karnataka Sharanappa Vs The State of Karnataka
Karnataka High Court · (2014) 02 KAR CK 0210
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 392, 395
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 126 of 158
High Courts25 Feb 2014Dismissed
K.J. Ramu Vs Doddaiah
Karnataka High Court · (2015) 2 BC 508 : (2014) 4 BC 463 : (2015) 2 Crimes 603 : (2015) 1 Crimes 621 : (2014) 3 KarLJ 104
Criminal Procedure Code, 1973 (CrPC) — Section 397Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts25 Feb 2014
Ambawwa (Since Dead) by her L.Rs and Another Vs Sharanappa (Since Dead) by his L.Rs and Others
Karnataka High Court · (2014) 3 AKR 197 : (2014) 3 KarLJ 126
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts25 Feb 2014Disposed Off
Budde Sab Vs The Deputy Commissioner
Karnataka High Court · (2014) 3 AKR 758 : (2014) 3 KarLJ 309 : (2014) 4 KCCR 3904
High Courts25 Feb 2014Partly Allowed
The Deputy Conservator of Forests, Mysore Division and Another Vs B.P. Maruthi
Karnataka High Court · (2014) 4 AKR 242 : (2014) 142 FLR 103 : (2014) 3 KarLJ 121
Industrial Disputes Act, 1947 — Section 2(j), 25B, 25F
High Courts25 Feb 2014Dismissed
Dilerkhan Vs State of Karnataka
Karnataka High Court · (2014) 4 KarLJ 371
Bombay Court of Wards Act, 1905 - Section 42 9(1)
High Courts25 Feb 2014Dismissed
K. Shaikshavali Vs S.K. Sakeera
Karnataka High Court · (2015) 1 AKR 566 : (2014) 3 DMC 472 : (2014) 4 KarLJ 236
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)
High Courts25 Feb 2014Dismissed
Nagappa Vs Shivalingappa
Karnataka High Court · (2014) 4 KarLJ 148 : (2014) 4 KCCR 3611
Civil Procedure Code, 1908 (CPC) — Section 100, 96
High Courts25 Feb 2014Allowed
Mrs. G.A. Ferris Vs Svetlana Alexandrovna Dobrochasova Ferris and Michael Gerard Ferris
Karnataka High Court · (2014) 3 AKR 432 : (2015) 1 DMC 408 : (2014) ILR 3473 : (2014) 6 KarLJ 391 : (2014) 2 KCCR 1797
Protection of Women From Domestic Violence Act, 2005 — Section 12, 17, 17(1), 19, 19(1)(a)
High Courts25 Feb 2014
Commissioner of Income Tax and Another Vs Polyfex (India) P. Ltd.
Karnataka High Court · (2014) 363 ITR 224
Income Tax Act, 1961 — Section 143(2), 80-IB, 80-IB(2)(iii)
High Courts24 Feb 2014
State of Karnataka Vs Muni Reddy Alias Abbaiah
Karnataka High Court · (2014) 4 KarLJ 320
Civil Procedure Code, 1908 (CPC) — Section 80Land Acquisition Act, 1894 — Section 18Limitation Act, 1963 — Section 5
High Courts24 Feb 2014Dismissed
M.G. Shashi and J.G. Aiyappa Vs The State of Karnataka
Karnataka High Court · (2014) 02 KAR CK 0330
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 149, 324, 366A, 376(2)(G), 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(11), 3(2)(5)
High Courts24 Feb 2014
Geetanjali Education Society Vs Assistant Director of Income Tax (Exemptions)
Karnataka High Court · (2014) 267 CTR 369
Income Tax Act, 1961 — Section 10(22), 10(23C)(iiiad), 10(23C)(vi), 12A, 143(3)
High Courts24 Feb 2014Allowed
Sri. B.M. Dinesh @ Donne Vs State of Karnataka
Karnataka High Court · (2014) 02 KAR CK 0286
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 395
High Courts24 Feb 2014Allowed
B. Vinod Kumar @ Vinod Vs State of Karnataka
Karnataka High Court · (2014) 02 KAR CK 0285
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 201, 302, 399, 401
High Courts24 Feb 2014
Smt. Vijayamma Alias Vijayalakshmi and Others Vs Reliance General Insurance Company Limited and Another
Karnataka High Court · (2014) 4 ACC 462 : (2014) 3 AKR 239 : (2014) 3 KarLJ 151
Motor Vehicles Act, 1988 — Section 166
High Courts24 Feb 2014
R. Balurao Vs The Divisional Controller, Karnataka State Road Transport Corporation, Mysore Urban Division and Others
Karnataka High Court · (2014) 142 FLR 106 : (2014) 3 KarLJ 98 : (2014) 4 LLJ 159 : (2014) LLR 1249
High Courts24 Feb 2014
Smt. Munivenkatamma Vs Smt. Ganga Anjanamma and Another
Karnataka High Court · (2014) 3 KarLJ 1 : (2014) 4 KCCR 3782
Civil Procedure Code, 1908 (CPC) — Section 151Karnataka Stamp Act, 1957 — Section 2(1)(mm), 37, 38(1), 45A
High Courts24 Feb 2014
S.V. Narasimhaiah Vs The Karnataka Co-operative Milk Producers Federation Limited and Others
Karnataka High Court · (2014) 3 KarLJ 134
Constitution of India, 1950 — Article 226, 32Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts24 Feb 2014
Mukdum Sab Vs Abdul Kadar
Karnataka High Court · (2014) 4 KarLJ 165
Contract Act, 1872 — Section 55, 63General Clauses Act, 1897 — Section 27Specific Relief Act, 1963 — Section 10, 16, 16(c), 20, 20(2)