High Courts19 Feb 2014Dismissed
Sriman Niranjan Jagadguru Dr. Tontada Siddalinga Mahaswamiji Vs State of Karnataka and Others
Karnataka High Court · (2014) 3 AKR 324 : (2014) 2 KarLJ 610 : (2014) 4 KCCR 3486
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 129 of 158
High Courts19 Feb 2014
Nandisha and Others Vs State
Karnataka High Court · (2014) 3 AKR 195 : (2014) 2 KarLJ 596 : (2014) 3 KCCR 2717
Penal Code, 1860 (IPC) — Section 324, 341, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts19 Feb 2014Allowed
Rathnamma and Rukkamma Vs Hiriyamma and Others
Karnataka High Court · (2014) 2 AKR 477 : (2014) ILR 2759 : (2014) 6 KarLJ 559 : (2014) 2 KCCR 1196
Registration Act, 1908 — Section 17
High Courts19 Feb 2014
Raja Vs State By Assistant Sub-Inspector of Police
Karnataka High Court · (2014) 4 KarLJ 213 : (2014) 4 KCCR 3917
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Railway Property (Unlawful Possession) Act, 1966 — Section 3(a)
High Courts19 Feb 2014
Sri P. Rangaswamy @ Rangaswamy Vs Sri B.S. Puttanna, Smt. Puttanarasamha, The ICICI Lombard Insurance Co. Ltd. and Sri Y. Shankarappa
Karnataka High Court · (2014) 3 AKR 90
Civil Procedure Code, 1908 (CPC) — Section 2(11)Hindu Succession Act, 1956 — Section 15, 15(1), 16Motor Vehicles Act, 1988 — Section 165, 166, 166(1), 166(1)(c), 166(c)
High Courts19 Feb 2014Dismissed
Lachamayya Vs State of Karnataka
Karnataka High Court · (2014) 5 KarLJ 319
High Courts19 Feb 2014
Roshanbi Vs Azamatuniss
Karnataka High Court · (2014) ILR 5097
Civil Procedure Code, 1908 (CPC) — Section 151Karnataka Stamp Act, 1957 — Section 32(1), 37(2)Stamp Act, 1899 — Section 34
High Courts18 Feb 2014Allowed
Official Liquidator of the Mysore Kirloskar Limited (In Liquidation) Vs Silicon Shipwright (Private) Limited
Karnataka High Court · (2014) 5 KarLJ 25
Companies Act, 1956 — Section 446(2)(b), 458-A
High Courts18 Feb 2014Partly Allowed
Shobavathi alias P. Shobha Suresh Vs The General Manager, Syndicate Bank
Karnataka High Court · (2014) 2 AKR 215 : (2014) 2 KCCR 1515
High Courts18 Feb 2014Partly Allowed
Smt. Rathi Devi Vs M/s. Bajaj Allianz General Insurance Company Ltd. and Others
Karnataka High Court · (2014) 2 AKR 196
Motor Vehicles Act, 1988 — Section 166
High Courts18 Feb 2014Allowed
Mailari @ C. Mailarappa Pilli, Babu @ Suresh Babu and Nanjundappa Vs State of Karnataka
Karnataka High Court · (2014) 02 KAR CK 0266
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 34, 365
High Courts18 Feb 2014Dismissed
Shankar Vinay Achari Vs The Chief Traffic Manager, Bangalore Metropolitan Transport Corporation
Karnataka High Court · (2014) 2 AKR 181 : (2014) 141 FLR 718 : (2014) 2 KCCR 1548 : (2014) 2 LLJ 95
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(4-A)
High Courts18 Feb 2014Allowed
Arunkumar alias Aruna Vs State of Karnataka
Karnataka High Court · (2014) 2 AKR 194 : (2014) 2 KarLJ 658 : (2014) 3 KCCR 1900
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 143, 144, 147, 148
High Courts18 Feb 2014Allowed
Archana H.C. Vs The State of Karnataka and Others
Karnataka High Court · (2014) 2 AKR 169 : (2014) 2 KCCR 1684
High Courts18 Feb 2014
Shivaputrappa Vs Ningamma
Karnataka High Court · (2014) ILR 4705 : (2015) 1 KarLJ 500
Civil Procedure Code, 1908 (CPC) — Section 151Karnataka Stamp Act, 1957 — Section 33(1), 34, 34(a), 37(1), 37(2)
High Courts18 Feb 2014Dismissed
Sri Praveen Kunder Vs State Election Commission and Panchayath Development Officer
Karnataka High Court · AIR 2014 Kar 1 : (2014) 2 AKR 815
Constitution of India, 1950 — Article 226Karnataka Panchayat Raj Act, 1993 — Section 13, 13(2)
High Courts18 Feb 2014
Jayanna Vs State of Karnataka
Karnataka High Court · (2014) 5 KarLJ 407
Karnataka Land Revenue Act, 1964 — Section 94
High Courts17 Feb 2014Dismissed
B.C. Subbamma Vs The Branch Manager, United India Insurance Company Limited
Karnataka High Court · (2014) 4 AKR 29 : (2014) 3 KarLJ 518
Motor Vehicles Act, 1988 — Section 147, 166(1)
High Courts17 Feb 2014
Mehtabsab Vs Yusuf and Another
Karnataka High Court · (2014) 3 KarLJ 158 : (2014) 4 KCCR 3862
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts17 Feb 2014
Spectra Packs Private Limited Vs The Authority Under The Minimum Wages Act and Labour and Conciliation Officer
Karnataka High Court · (2014) 2 KarLJ 622 : (2014) 4 KCCR 2981