High Courts03 Dec 2014
Bharathi Swamy Vs S.H. Sharada
Karnataka High Court · (2015) 1 KarLJ 486
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 14 of 158
High Courts03 Dec 2014
Zareentaj Vs The State of Karnataka
Karnataka High Court · (2014) 12 KAR CK 0175
Constitution of India, 1950 — Article 300(A)Land Acquisition Act, 1894 — Section 5(A)
High Courts03 Dec 2014
Chengalarayappa Kavali Vs The Deputy Commissioner
Karnataka High Court · (2015) 1 AKR 504 : (2015) 2 KCCR 1345
Essential Commodities Act, 1955 — Section 3, 5, 6(c)
High Courts03 Dec 2014
Sudheendra Vs A. Arvind Rao
Karnataka High Court · (2014) 12 KAR CK 0163
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts03 Dec 2014
Tayawwa Vs The Special Land Acquisition Officer
Karnataka High Court · (2014) 12 KAR CK 0151
Land Acquisition Act, 1894 — Section 18
High Courts03 Dec 2014
P. Gokul Vs Naveen Chandra M.
Karnataka High Court · (2014) 12 KAR CK 0086
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1A, Order 8 Rule 1A(3), Order 8 Rule 1A(3)
High Courts03 Dec 2014
Giriyappa Gowda Vs Grama Panchayath, Kabaka
Karnataka High Court · (2014) 12 KAR CK 0085
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts03 Dec 2014
Doddaiah Vs The State of Karnataka
Karnataka High Court · (2014) 12 KAR CK 0084
Constitution of India, 1950 — Article 226, 227
High Courts03 Dec 2014
D.R. Rajaram Vs Lakshminarayana
Karnataka High Court · (2014) 12 KAR CK 0063
Criminal Procedure Code, 1973 (CrPC) — Section 294Penal Code, 1860 (IPC) — Section 307, 323, 324, 34, 506
High Courts03 Dec 2014
State of Karnataka Vs Shamshad
Karnataka High Court · (2014) 12 KAR CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 306, 34
High Courts03 Dec 2014
State of Karnataka Vs G. Praveen
Karnataka High Court · (2014) 12 KAR CK 0060
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 302, 307, 326, 341, 504
High Courts03 Dec 2014
Shakuntala Bai Vs Muniswamy Rao Bounsle
Karnataka High Court · (2014) 12 KAR CK 0056
Hindu Marriage Act, 1955 — Section 13(1)(ia), 13(1)(ib)(iii)
High Courts03 Dec 2014
Kumar Ashreeth Vs Venkatraya Chandaragi United India Insurance Co. Ltd. Vs Kumar Ashreeth
Karnataka High Court · (2014) 12 KAR CK 0055
High Courts03 Dec 2014
Chamundamma Vs Lakshmi
Karnataka High Court · AIR 2015 Kar 21 : (2015) 2 AKR 150 : (2015) 2 KCCR 1324
Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 68Hindu Marriage Act, 1955 — Section 11, 16, 25, 5, 5(i)
High Courts03 Dec 2014
Karnataka Bank Ltd. Vs S.L. Rajanna S.L. Rajanna Vs Karnataka Bank Limited
Karnataka High Court · (2014) 12 KAR CK 0007
Industrial Disputes Act, 1947 — Section 10(2A)
High Courts02 Dec 2014
C.S. Harikrishna Vs R. Narayana Rao
Karnataka High Court · (2015) 1 KarLJ 489 : (2015) 4 KCCR 3798 : (2015) 1 RCR(Rent) 318
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 151Karnataka Rent Act, 1999 — Section 27(2)(r), 31(2), 42(6), 42(6)(c), 50
High Courts02 Dec 2014
Vasantharama Shetty Vs State of Karnataka and Others
Karnataka High Court · (2015) 1 KarLJ 420 : (2015) 4 KCCR 3372
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4
High Courts02 Dec 2014
N. Bhaskar Vs State of Karnataka and Others
Karnataka High Court · (2015) 1 KarLJ 367 : (2015) 4 KCCR 3295
Constitution of India, 1950 — Article 226
High Courts02 Dec 2014
Special Land Acquisition Officer Vs Thimmegowda
Karnataka High Court · (2015) 1 AKR 499 : (2015) 3 KCCR 2143
High Courts02 Dec 2014
M. Shatrunjaya Shetty and Others Vs Land Tribunal, Karkala and Others
Karnataka High Court · (2015) 2 KarLJ 217
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4