COURT ARCHIVE

Karnataka High Court judgments, 2014

3,159 judgments · page 127 of 158

High Courts24 Feb 2014Disposed Off

Union of India Vs State of Karnataka and Others

Karnataka High Court · (2014) 02 KAR CK 0112

Constitution of India, 1950 - Article 14Land Acquisition Act, 1894 - Section 4(1) 6(1)Works of the Defence Act, 1903 - Section 3

High Courts24 Feb 2014Dismissed

Sri. Shivakumara and Others Vs The State of Karnataka and Smt. S. Bhagyamma

Karnataka High Court · (2014) 3 AKR 6 : (2014) 2 KCCR 1165

Penal Code, 1860 (IPC) — Section 149, 420, 465, 468, 471

High Courts24 Feb 2014

Rathnamma Vs State of Karnataka

Karnataka High Court · (2014) 4 KarLJ 264

Karnataka Industrial Areas Development Act, 1966 — Section 28(6)Land Acquisition Act, 1894 — Section 16(2), 4(1), 6(1)

High Courts24 Feb 2014

Anjana Vs Sanjay

Karnataka High Court · (2014) 3 KarLJ 295

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3

High Courts24 Feb 2014Allowed

Sri Channappaji and Smt. Basamma @ Jayamma Vs State of Karnataka

Karnataka High Court · (2014) 02 KAR CK 0033

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307

High Courts24 Feb 2014

Mallappa Vs Mallappa

Karnataka High Court · (2014) 4 KarLJ 139 : (2014) 4 KCCR 3581

High Courts24 Feb 2014

CIT and Others Vs Garden City Education Trust

Karnataka High Court · (2014) 02 KAR CK 0006

Income Tax Act, 1961 - Section 10(22) 10(23C)(vi)

High Courts21 Feb 2014

Akkubai Vs Venkatrao

Karnataka High Court · AIR 2014 Kar 92 : (2014) 2 AKR 810 : (2014) ILR 2051 : (2014) 3 KarLJ 509 : (2014) 3 KCCR 2656

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 27 Rule 5, Order 39 Rule 1, Order 39 Rule 2

High Courts21 Feb 2014

Akbar Khan Vs State of Karnataka

Karnataka High Court · (2014) 4 KarLJ 156

Karnataka Panchayat Raj Act, 1993 — Section 141(2)(b)

High Courts21 Feb 2014

S.L. Papa Reddy Vs State of Karnataka and Others

Karnataka High Court · (2014) 3 AKR 211 : (2014) 2 KarLJ 674

Karnataka Municipal Corporations Act, 1976 — Section 501B(c), 501C(1)(e), 501C(l)(e)

High Courts21 Feb 2014Dismissed

Abdul Azeez Vs State

Karnataka High Court · (2014) 02 KAR CK 0333

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302

High Courts21 Feb 2014Allowed

Thimmiah @ Bilithimmiah @ Thimmegowda Vs The State

Karnataka High Court · (2014) 02 KAR CK 0332

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 149, 395, 412

High Courts21 Feb 2014Dismissed

Sri Noor Khan Vs Sri Subhash Harlalka The Director M/s. Ridhi Sidhi Textiles Ltd.

Karnataka High Court · (2014) 02 KAR CK 0331

Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts21 Feb 2014Dismissed

State of Karnataka Vs Srinivas Bhat and T.R. Lakshminarayana

Karnataka High Court · (2014) 02 KAR CK 0312

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1) (xiv), 3(1)(v), 3(1)(xiv)

High Courts21 Feb 2014

Triveni Engineering and Industries Ltd. Vs The State of Karnataka and Others

Karnataka High Court · AIR 2014 Kar 75 : (2014) 2 AKR 536 : (2014) 4 CTC 705 : (2014) ILR 1409 : (2014) 2 KarLJ 642 : (2014) 2 KCCR 1272

Constitution of India, 1950 — Article 141, 226, 227

High Courts21 Feb 2014

The Mangalore Catholic Co-Operative Bank Limited Vs State of Karnataka

Karnataka High Court · (2014) 3 KarLJ 327 : (2014) 4 KCCR 3863

Karnataka Co-operative Societies Act, 1959 — Section 70

High Courts21 Feb 2014Dismissed

Lokesh @ Kencha @ Nayee @ Chappar Loki Vs State

Karnataka High Court · (2014) 02 KAR CK 0125

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 397, 452

High Courts21 Feb 2014Dismissed

Tabrez Pasha @ Babu Vs State

Karnataka High Court · (2014) 02 KAR CK 0124

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 143, 144, 147, 148, 149

High Courts21 Feb 2014Allowed

Manju Vs The State of Karnataka

Karnataka High Court · (2014) 02 KAR CK 0122

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 34, 394

High Courts21 Feb 2014Partly Allowed

The State of Karnataka Vs Rajanaika

Karnataka High Court · (2014) 02 KAR CK 0110

Criminal Procedure Code, 1973 (CrPC) - Section 161 162 313 378 378(1)Evidence Act, 1872 - Section 103 11 118 157Penal Code, 1860 (IPC) - Section 302 498A