High Courts17 Feb 2014
Shyama Rao Vs Hanamant (Papanna) and Others
Karnataka High Court · (2014) 2 KarLJ 487 : (2014) 4 KCCR 2929
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 130 of 158
High Courts17 Feb 2014
Union of India and Others Vs Azmathulla Mekhri and Another
Karnataka High Court · (2014) 2 KarLJ 372
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 3, 11
High Courts17 Feb 2014Allowed
T. Thimme Gowda Vs The State of Karnataka and Others
Karnataka High Court · (2014) 2 AKR 239 : (2014) 2 KarLJ 554 : (2014) 2 KCCR 1669
Karnataka Urban Water Supply And Drainage Board Act, 1973 — Section 9
High Courts17 Feb 2014
Prof. K.S. Upadhya Vs The Commissioner, Hindu Religious Institution and Charitable Endowment and Another
Karnataka High Court · (2014) 3 KarLJ 4 : (2014) 4 KCCR 3677
High Courts17 Feb 2014
State of Karnataka Vs Ashok Iron Works Private Limited
Karnataka High Court · (2014) 78 KarLJ 376 : (2014) 74 VST 9
Karnataka Value Added Tax Act, 2003 — Section 10, 11, 11(a), 11(a)(1), 11(a)(3)
High Courts17 Feb 2014
State of Karnataka Vs Vaswani Estates Developers Private Limited
Karnataka High Court · (2014) 78 KarLJ 310 : (2014) 70 VST 411
Karnataka Value Added Tax Act, 2003 — Section 2(29)
High Courts17 Feb 2014
Syed Kareemuddin Vs The Karnataka Appellate Tribunal
Karnataka High Court · (2014) 4 KarLJ 150
Karnataka Land Reforms Act, 1961 — Section 118(2), 79-B, 79-B(1)(b)(iii)
High Courts17 Feb 2014
Gopireddy Hanamappa Sangavanavar Vs The State of Karnataka
Karnataka High Court · (2015) 1 AKR 609 : (2014) ILR 3491
Constitution of India, 1950 — Article 226, 32Karnataka Industrial Areas Development Act, 1966 — Section 1(3), 16, 24(2), 28, 28(1)Land Acquisition Act, 1894 — Section 11, 11A, 16, 18, 4
High Courts17 Feb 2014Dismissed
Dr. Mirza Sajjad Hussain Vs M/s. Bayan Bai Wakf
Karnataka High Court · (2014) 2 AKR 503 : (2014) ILR 2685 : (2014) 6 KarLJ 580 : (2014) 2 KCCR 1250
Waqf Act, 1995 — Section 33, 35, 4, 47, 48
High Courts17 Feb 2014
Fakirappa Galeppa Anawal and Another Vs The State of Karnataka
Karnataka High Court · (2014) 2 KCCR 1138
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts14 Feb 2014
Commissioner of Central Excise Service Tax Commissionerate Vs Navakaranataka Steels Ltd.
Karnataka High Court · (2014) 80 KarLJ 9 : (2014) 73 VST 483
Central Excises and Salt Act, 1944 — Section 35G, 35L
High Courts14 Feb 2014Disposed Off
Sri H.G. Nagaraj, Smt. Jayanthi Nagaraj and Sri Ravikiran H.N. Vs The Bangalore Water Supply and Sewerage Board
Karnataka High Court · (2014) 2 AKR 640 : (2014) 4 KarLJ 22
High Courts14 Feb 2014Allowed
Mahetab, Jabbar Baig and Ahmed Baig Vs The State
Karnataka High Court · (2014) 02 KAR CK 0379
Penal Code, 1860 (IPC) — Section 302, 307, 341
High Courts14 Feb 2014Disposed Off
Sri. A. Ramachandra Setty Vs The Chief Manager, The Federal Bank Ltd. and Others
Karnataka High Court · (2014) 02 KAR CK 0354
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 36Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 17
High Courts14 Feb 2014Disposed Off
Janab C. Nazirulla Sharieff and Dr. Sheik Ismail Vs Chief Executive Officer, Karnataka State Board of wakfs and Chairman, District Wakf Advisory Committee
Karnataka High Court · (2014) 02 KAR CK 0315
High Courts14 Feb 2014Allowed
Murthy, H.Y. Rajakumara, H.S. Kirana and Nanjunda Vs State of Karnataka
Karnataka High Court · (2014) 02 KAR CK 0302
Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 114 143 147 148 149
High Courts14 Feb 2014Allowed
Sri. Hukrappa, Sri. Narayana, Sri. Koraga and Sri. Ithappa Vs The State of Karnataka
Karnataka High Court · (2015) 1 KarLJ 174 : (2015) 4 KCCR 3785
Penal Code, 1860 (IPC) - Section 323 324 34 341 504
High Courts14 Feb 2014Allowed
Rajesh, Anandrao @ Annappa and Shanth @ Kyada Vs The State of Karnataka
Karnataka High Court · (2014) 02 KAR CK 0295
Penal Code, 1860 (IPC) — Section 149, 307, 323, 498-A, 504
High Courts14 Feb 2014Allowed
Smt. Neelam Bashir and Others Vs The Secretary, Urban Development Department and Others
Karnataka High Court · (2014) 02 KAR CK 0261
Land Acquisition Act, 1894 - Section 16(2) 27 3 48(1) 7