High Courts06 Feb 2014Allowed
Muniraju @ Muni Vs State of Karnataka
Karnataka High Court · (2014) 02 KAR CK 0205
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 399, 402
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 138 of 158
High Courts06 Feb 2014
Mangalore Special Economic Zone Ltd. Vs Shashidhar R. Shetty and Others
Karnataka High Court · (2014) 2 AKR 117 : (2014) 2 KCCR 1609
High Courts06 Feb 2014Disposed Off
Sudhakar Vs The Deputy Commissioner and The State of Karnataka
Karnataka High Court · (2014) 02 KAR CK 0178
High Courts06 Feb 2014
S. Naseer Pasha Vs The Deputy Commissioner
Karnataka High Court · (2015) 1 AKR 141 : (2014) 6 KarLJ 334
Contract Act, 1872 — Section 25Karnataka Motor Vehicles Taxation Act, 1957 — Section 15, 15(3), 16Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts06 Feb 2014Dismissed
Smt. Veena and Others Vs The Special Officer, Land Tribunal and Others
Karnataka High Court · (2014) 6 KarLJ 573 : (2014) 2 KCCR 1188
Constitution of India, 1950 — Article 227Karnataka Land Reforms Act, 1961 — Section 44, 45, 48A, 49, 77
High Courts06 Feb 2014
State of Karnataka Vs Reddy Structures (P.) Ltd.
Karnataka High Court · (2014) 44 GST 672 : (2014) 78 KarLJ 500 : (2014) 70 VST 329
High Courts06 Feb 2014
M/s. Udupi Power Corporation Limited (Formerly Know as Nagarajuna Power Corporation) Vs M/s. Simplex Infrastructures Limited
Karnataka High Court · (2014) 3 AKR 574 : (2014) 2 ARBLR 86 : (2014) ILR 1923 : (2014) 4 KarLJ 391 : (2014) 1 KCCR 929
Arbitration and Conciliation Act, 1996 - Section 34 34(2) 34(2)(a) 34(2)(a)(iv)Civil Procedure Code, 1908 (CPC) - Order 14 Rule 1, Order 14 Rule 3 151
High Courts05 Feb 2014
CIT and Others Vs Anil H. Lad
Karnataka High Court · (2014) 02 KAR CK 0403
Income Tax Act, 1961 — Section 3, 80-I, 80-IA, 80-IB
High Courts05 Feb 2014Allowed
Tippa @ Thippeshi Vs State
Karnataka High Court · (2014) 02 KAR CK 0367
Criminal Procedure Code, 1973 (CrPC) — Section 439Forest Act, 1963 — Section 86, 87Penal Code, 1860 (IPC) — Section 379
High Courts05 Feb 2014Allowed
Santhosh Kumar @ Santhosh and Sudhakara @ Abbaiah Vs State of Karnataka and Niranjana C.S.
Karnataka High Court · (2014) 02 KAR CK 0365
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307
High Courts05 Feb 2014Dismissed
Sri R. Mahesh Vs Smt. Poornima K.
Karnataka High Court · (2014) 2 DMC 109
High Courts05 Feb 2014Partly Allowed
Sri T.C. Shivashankaran Vs The Manager, The Oriental Insurance Company Ltd. and Sri. A.J. Vicent
Karnataka High Court · (2014) 02 KAR CK 0356
High Courts05 Feb 2014Partly Allowed
Smt. Ratnawwa Vs Karabassappa, The Divisional Manager Oriental Insurance Company Ltd. and Hanumanthappa
Karnataka High Court · (2014) 02 KAR CK 0355
High Courts05 Feb 2014Partly Allowed
Frank Xavier Vs The Divisional Manager, The United India Insurance Co. Ltd. and R.N. Ashok Kumar
Karnataka High Court · (2014) 02 KAR CK 0353
High Courts05 Feb 2014Allowed
Sri. Chand Pasha @ Chand Vs State of Karnataka
Karnataka High Court · (2014) 02 KAR CK 0352
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 307, 332, 34, 353
High Courts05 Feb 2014Disposed Off
KIOCL Ltd. Vs M.R. Siddagangaiah M.R. Siddagangaiah Vs The Kudremukh Iron Ore Co. Ltd.
Karnataka High Court · (2014) 02 KAR CK 0350
High Courts05 Feb 2014Allowed
Santhosh Vs State of Karnataka
Karnataka High Court · (2014) 02 KAR CK 0349
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 307, 341
High Courts05 Feb 2014
Sri. Narayanaswamy and Sri. Nagaraja Vs Smt. Kadiramma, Sri. Patalappa Dead by LRs (Smt. Muniyamma and Others), Smt. Muthyalamma and Sri. Narayanagowda
Karnataka High Court · (2014) 02 KAR CK 0281
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 2[A]
High Courts05 Feb 2014Allowed
M/s. Kirloskar Electric Company Limited Vs Sri T. Narayana Sri T. Narayana Vs The Management of Kirloskar Electric Company Limited
Karnataka High Court · (2014) 02 KAR CK 0278
High Courts05 Feb 2014Dismissed
Sri K. Srinivasa Rao Vs The Chairman and Appellate Authority, The Director Central Tibetan Schools Administration, The Principal Central School for Tibetans and The Union of India
Karnataka High Court · (2014) 02 KAR CK 0273