High Courts12 Feb 2014Dismissed
Sri D. Venkatesh Vs Sri M.N. Rammohan
Karnataka High Court · (2014) 02 KAR CK 0139
Criminal Procedure Code, 1973 (CrPC) - Section 313 397 401Negotiable Instruments Act, 1881 (NI) - Section 138
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 135 of 158
High Courts12 Feb 2014Dismissed
The Branch Manager,National Insurance Co. Ltd. Vs Basavaraj
Karnataka High Court · (2015) ACJ 1018 : (2014) 3 AKR 7
Motor Vehicles Act, 1988 — Section 133, 134, 181, 3, 4
High Courts12 Feb 2014Partly Allowed
R. Rangaswamy Vs The Vice Chairman and Managing Director, KSRTC and The Board of Directors and Appellate Authority
Karnataka High Court · (2014) 2 AKR 193 : (2014) 142 FLR 983 : (2014) 142 FLR 595 : (2014) 2 KarLJ 616 : (2014) 2 KCCR 1566 : (2014) 2 LLJ 674 : (2014) 4 LLN 453
Industrial Disputes Act, 1947 - Section 10[4-A] 11-A 33[2][b]
High Courts12 Feb 2014
M/s. Hajee Timber Complex Vs Additional Commissioner of Commercial Taxes Zone-1
Karnataka High Court · (2014) 2 AKR 198 : (2014) 44 GST 56 : (2014) 78 KarLJ 318 : (2014) 69 VST 347
Karnataka Sales Tax Act, 1957 - Section 20(5) 22A(1) 22-A(1) 22-A(i) 24
High Courts12 Feb 2014Dismissed
Hanmant Vs Adiveppa
Karnataka High Court · (2014) 2 AKR 483 : (2014) 3 KCCR 2382
Civil Procedure Code, 1908 (CPC) — Section 54, 96Transfer of Property Act, 1882 — Section 52
High Courts12 Feb 2014
Hathway Cable and Datacom (P) Limited Vs State of Karnataka
Karnataka High Court · (2014) 02 KAR CK 0103
Constitution of India, 1950 — Article 14Karnataka Entertainments Tax Act, 1958 — Section 4C, 4C, 4D, 4D, 4G, 4G
High Courts12 Feb 2014
N.D. Sali Vs Karnataka Housing Board
Karnataka High Court · (2014) 3 AKR 570 : (2014) 3 KarLJ 267 : (2014) 4 KCCR 3846
Karnataka High Court Act, 1961 — Section 4Karnataka Housing Board Act, 1962 — Section 45, 45(1)(a)(i-a), 76
High Courts12 Feb 2014Dismissed
Sri B.D. Vijayendra Vs Sri B.R. Balakrishna
Karnataka High Court · (2014) 02 KAR CK 0090
Negotiable Instruments Act, 1881 (NI) - Section 138 139
High Courts12 Feb 2014Disposed Off
Umadevi Vs The State of Karnataka and Others
Karnataka High Court · (2014) 02 KAR CK 0066
High Courts12 Feb 2014Disposed Off
Smt. Lalithamma and D. Srinivas Vs Sri. Vishveshwaraiah and Sri. B.K. Prakasha
Karnataka High Court · (2014) 2 AKR 247 : (2014) 2 KCCR 1641
Constitution of India, 1950 - Article 226 227
High Courts12 Feb 2014Dismissed
State of Karnataka Vs Venkatesha @ Jiya
Karnataka High Court · (2014) 02 KAR CK 0064
Forest Act, 1963 - Section 62 62-C 87Penal Code, 1860 (IPC) - Section 379Wild Life (Protection) Act, 1972 - Section 39(a)(b) 51 9
High Courts12 Feb 2014Dismissed
Dhansing Vs The State
Karnataka High Court · (2014) 02 KAR CK 0062
Penal Code, 1860 (IPC) — Section 395
High Courts12 Feb 2014Partly Allowed
Mrs. Subalaxmi Vs Dr. Dharmapal, Divisional Manager, Oriental insurance Co. Ltd. and Haneef
Karnataka High Court · (2014) 02 KAR CK 0058
High Courts12 Feb 2014Dismissed
Kabula Hussain Vs The Chief Engineer Panchayat Raj Engineering Department and Others
Karnataka High Court · (2014) 02 KAR CK 0057
High Courts12 Feb 2014Allowed
B.K. Ravi Kumar Vs State of Karnataka
Karnataka High Court · (2014) 02 KAR CK 0056
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 307, 323, 324, 34
High Courts12 Feb 2014Partly Allowed
Sri. Nanjaiah and Smt. Vimala Vs State
Karnataka High Court · (2014) 02 KAR CK 0043
Criminal Procedure Code, 1973 (CrPC) - Section 439Dowry Prohibition Act, 1961 - Section 3 4Penal Code, 1860 (IPC) - Section 114 302 304-B 34
High Courts12 Feb 2014Partly Allowed
State of Karnataka Vs Ashok Kumar
Karnataka High Court · (2014) 02 KAR CK 0041
Evidence Act, 1872 - Section 145 157Penal Code, 1860 (IPC) - Section 354
High Courts12 Feb 2014
The Commissioner of Income Tax and The Income Tax Officer Vs M/s. Foresee Information Systems (P) Ltd.
Karnataka High Court · (2014) ILR 2713 : (2014) 365 ITR 335 : (2014) 78 KarLJ 399
Income Tax Act, 1961 - Section 10 10A 10-A 10A(2)(a)(ii) 10A(2)(a)(iii)
High Courts12 Feb 2014
Power Gear Limited Vs Gulbarga Electricity Supply Company Limited
Karnataka High Court · (2014) 3 AKR 173 : (2014) 3 ARBLR 101 : (2014) 2 KarLJ 619
Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 16(1)(a), 16(1)(b)
High Courts12 Feb 2014Allowed
C. Jayaraj Vs M/s. Innovative Property Management and Co., M/s. Innovative Leisure and Entertainment Pvt. Ltd. and M/s. Innovative Studios Private Ltd.
Karnataka High Court · AIR 2014 Kar 52 : (2014) 2 AKR 256 : (2014) 2 KarLJ 672 : (2014) 2 KCCR 1620
Arbitration and Conciliation Act, 1996 - Section 11 16(1)(a) 16[1][a]