High Courts30 Jan 2014Dismissed
Sri H. Udayashankar Vs State of Karnataka
Karnataka High Court · (2014) 3 AKR 183 : (2014) ILR 4521 : (2014) 1 KCCR 922
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 145 of 158
High Courts30 Jan 2014
Smt. Jayamma Vs The Revenue Secretary, Government of Karnataka and Others
Karnataka High Court · (2014) 2 KarLJ 342
Karnataka Land Revenue Act, 1964 — Section 136(3)
High Courts29 Jan 2014
Suresha V. Vs Shrinivas Babaji Shripat
Karnataka High Court · (2014) 4 ACC 498 : (2015) ACJ 2138 : (2014) 5 KarLJ 14
Motor Vehicles Act, 1988 — Section 166
High Courts29 Jan 2014Dismissed
Shankarappa Vs The Co-operative Election Commission
Karnataka High Court · (2014) 2 AKR 469
Karnataka Co-operative Societies Act, 1959 — Section 2(d)(1), 28A(4), 28-A(4)Karnataka General Clauses Act, 1899 — Section 6
High Courts29 Jan 2014
Commissioner of Income Tax Vs Bellary Steels and Alloys Ltd.
Karnataka High Court · (2015) 370 ITR 226 : (2014) 223 TAXMAN 491
Income Tax Act, 1961 — Section 133A, 68
High Courts29 Jan 2014
Tata Power Company Ltd. Vs Commissioner of Customs
Karnataka High Court · (2014) 25 GSTR 374
High Courts29 Jan 2014Allowed
M/s. B.E.M.L. Limited Vs Shri S. Naveen
Karnataka High Court · (2014) 2 AKR 399 : (2014) 141 FLR 721 : (2014) ILR 971 : (2014) 2 LLJ 132 : (2014) 2 LLN 462 : (2014) LLR 543
Industrial Disputes Act, 1947 - Section 33 33(2) 33(2)(b) 33-A
High Courts29 Jan 2014Dismissed
Kingfisher Airlines Limited Vs State Bank of India and Others
Karnataka High Court · (2014) 3 AKR 817 : (2015) 1 BC 705 : (2014) 123 CLA 279 : (2014) 186 CompCas 254 : (2015) 1 CompLJ 411 : (2014) ILR 1739 : (2015) 1 KarLJ 19
Civil Procedure Code, 1908 (CPC) - Section 151Companies Act, 1956 - Section 171 231 441(2) 442 443Provincial Insolvency Act, 1920 - Section 45 46 47 47(2) 48
High Courts29 Jan 2014
Mayappa Vs State
Karnataka High Court · (2015) 3 Crimes 696 : (2014) 6 KarLJ 625
Penal Code, 1860 (IPC) — Section 120B, 143, 147, 148, 149
High Courts29 Jan 2014
Commissioner of Customs Vs Tata Power Company Ltd.
Karnataka High Court · (2014) 306 ELT 529 : (2014) 25 GSTR 375
Customs Act, 1962 — Section 111(m), 114A
High Courts29 Jan 2014Dismissed
Tata Power Company Ltd. Vs Commissioner of Customs, Mangalore
Karnataka High Court · (2017) 345 ELT 94
High Courts28 Jan 2014Dismissed
Savik Vijay Engineering Pvt. Ltd. and Others Vs Lloyds Finance Ltd. and Others
Karnataka High Court · (2015) 2 AKR 301 : (2015) 3 KCCR 2557
Criminal Procedure Code, 1973 (CrPC) - Section 2(d), 200, 397, 401, 482 — General Clauses Act, 1897 - Section 3(56), 3(65) — Negotiable Instruments Act, 1881 - Section 118, 138, 141, 142, 142(a)
High Courts28 Jan 2014
Sri Balaji Aqua Products Vs The Executive Engineer and Others
Karnataka High Court · (2014) FAJ 523
High Courts28 Jan 2014
Sri Balaji Aqua Products Vs Union of India and Others
Karnataka High Court · (2014) FAJ 520
Food Safety and Standards Act, 2006 — Section 3(zh)
High Courts28 Jan 2014Dismissed
Veer Kumar Jain, represented by his G.P.A. Holder, Sri. R. Yathish Chandra Vs The State of Karnataka and The Mysore Urban Development Authority
Karnataka High Court · (2014) 01 KAR CK 0258
Karnataka Urban Development Authorities Act, 1987 - Section 17(1) 17(5) 19(1)Land Acquisition Act, 1894 - Section 16(1) 16(2) 48(1)
High Courts28 Jan 2014Dismissed
B.N. Siddalingappa Since deceased by his Legal representatives (B.S. Bhavananda, G.S. Nanjegowda and B.S. Chandrashekar) Vs The State of Karnataka, The Bangalore Development Authority and The Special Land Acquisition Officer for Banashankari V Stage
Karnataka High Court · (2014) 01 KAR CK 0209
Land Acquisition Act, 1894 - Section 16 16(1) 16(2)
High Courts28 Jan 2014Partly Allowed
Sri. C. Puttamallaiah Vs State of Karnataka and Others Munikrishnappa M. Vs Bangalore Development Authority and Others
Karnataka High Court · (2014) 01 KAR CK 0208
Land Acquisition Act, 1894 - Section 48(1)
High Courts28 Jan 2014
M. Gundappa Vs Thimma Bovi Since (Dead)
Karnataka High Court · (2014) 5 KarLJ 437
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(c), Order 9 Rule 9Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 340
High Courts28 Jan 2014
Pujari Sallapuriyappa Vs The Special Tahsildar
Karnataka High Court · (2015) 1 KarLJ 167 : (2015) 4 KCCR 3752
High Courts28 Jan 2014Allowed
Sainath Vs The State
Karnataka High Court · (2014) 01 KAR CK 0012
Penal Code, 1860 (IPC) - Section 143 147 148 149 302