High Courts04 Feb 2014Allowed
Shaila Veerayya Vs The Deputy Commissioner (Food), The Thasildar and The Commissioner for Food and Civil Supplies
Karnataka High Court · (2014) 02 KAR CK 0364
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 140 of 158
High Courts04 Feb 2014Partly Allowed
Kum. Neelu @ Nilufar Vs Sri H.V. Manjunatha, Sri Yallappa and The Oriental Insurance Company Limited
Karnataka High Court · (2014) 02 KAR CK 0363
High Courts04 Feb 2014Disposed Off
M. Venkataramaiah Vs State of Karnataka
Karnataka High Court · (2014) 02 KAR CK 0348
High Courts04 Feb 2014
T.R. Kodandaraju Vs State of Karnataka, Karnataka Industrial Area Development Board and The Special Land Acquisition Officer Karnataka Industrial Area Development Board
Karnataka High Court · (2014) 02 KAR CK 0347
High Courts04 Feb 2014Allowed
Muddiyada Thimmaiah and Kandera M. Ganapathi Vs State
Karnataka High Court · (2014) 02 KAR CK 0346
Criminal Procedure Code, 1973 (CrPC) — Section 439Forest Act, 1963 — Section 83, 84, 85, 86, 87Penal Code, 1860 (IPC) — Section 379
High Courts04 Feb 2014Dismissed
R. Devraju Vs Seenappa
Karnataka High Court · (2014) 2 AKR 344 : (2014) 3 KCCR 2652
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 151Constitution of India, 1950 — Article 226, 227
High Courts04 Feb 2014Partly Allowed
Cauvery Neeravari Nigama Limited Vs The General Secretary, Mysore and Sri S. Krishnamurthy
Karnataka High Court · (2014) 02 KAR CK 0311
Industrial Disputes Act, 1947 — Section 25-F
High Courts04 Feb 2014Dismissed
K.S. Kuttaiah @ Harish @ Ravi Kumar Vs The State of Karnataka
Karnataka High Court · (2014) 02 KAR CK 0310
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 201, 302
High Courts04 Feb 2014Allowed
Ravi @ Dundaravi and Manja @ Panipuri Manja Vs State of Karnataka
Karnataka High Court · (2014) 02 KAR CK 0309
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 143, 147, 149, 307, 341
High Courts04 Feb 2014Disposed Off
Sri. K.R. Ramachandra Vs The Mysore Paper Mills Ltd., (A Government of Karnataka Undertaking) and The General Manager (HRD and A), The Mysore Paper Mills Ltd.
Karnataka High Court · (2014) 02 KAR CK 0308
High Courts04 Feb 2014Dismissed
M/s. Mysore Chrome Tanning Company Ltd. and M/s. Mysore Sales International Ltd. Vs Mr. S.P. Gopal
Karnataka High Court · (2014) 02 KAR CK 0279
Criminal Procedure Code, 1973 (CrPC) - Section 197Industrial Disputes Act, 1947 - Section 29
High Courts04 Feb 2014Dismissed
Karnataka State Financial Corporation Vs Smt. Vimala Kedia and Others
Karnataka High Court · (2014) 02 KAR CK 0277
State Financial Corporations Act, 1951 - Section 31(A)(A)
High Courts04 Feb 2014Dismissed
Sri. M.D. Bettegowda Vs State of Karnataka, The Tahsildar, The Deputy Commissioner and Sri. M.N. Manjunatha Gowda
Karnataka High Court · (2014) 02 KAR CK 0275
Constitution of India, 1950 - Article 226 227
High Courts04 Feb 2014Allowed
M.R. Sudesh and Others Vs Deputy Commissioner, Hassan, Assistant Commissioner-cum-Land Acquisition Officer, Hassan and State of Karnataka, Department of Revenue Sri. T. Mallesh Vs The State of Karnataka
Karnataka High Court · (2014) 02 KAR CK 0272
Land Acquisition Act, 1894 - Section 10 5A 9
High Courts04 Feb 2014Partly Allowed
Ejaj Pasha @ Syed Munawar and Another Vs Babu and Others
Karnataka High Court · (2014) 1 ACC 785 : (2015) ACJ 560 : (2014) 3 AKR 64
Motor Vehicles Act, 1988 — Section 166
High Courts04 Feb 2014Allowed
Thibba Vs The State
Karnataka High Court · (2014) 02 KAR CK 0258
Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 354Protection of Children from Sexual Offences Act, 2012 - Section 3(b) 4
High Courts04 Feb 2014Allowed
Sri. B.V. Sampath and Sri. B.V. Papanna Vs State of Karnataka and Bangalore Development Authority
Karnataka High Court · (2014) 02 KAR CK 0241
Land Acquisition Act, 1894 - Section 12(2)
High Courts04 Feb 2014Allowed
Umesh Vs State
Karnataka High Court · (2014) 02 KAR CK 0226
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120(b), 397
High Courts04 Feb 2014Allowed
The Chief Traffic Manager, B.M.T.C. Central Offices, Bangalore Vs Sri. Mohammed Noor Ali
Karnataka High Court · (2014) 02 KAR CK 0225
High Courts04 Feb 2014Allowed
Smt. Puttaningamma Vs Smt. Anitha and Sri Suresh Babu
Karnataka High Court · (2014) 2 AKR 305 : (2014) 3 KCCR 2180
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Constitution of India, 1950 — Article 226, 227