High Courts21 Jan 2014Partly Allowed
Muthaiah Vs State of Karnataka
Karnataka High Court · (2014) 01 KAR CK 0253
Criminal Procedure Code, 1973 (CrPC) - Section 428Evidence Act, 1872 - Section 113-APenal Code, 1860 (IPC) - Section 306 498-A
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 148 of 158
High Courts21 Jan 2014Dismissed
State of Karnataka Vs Parameshwar Tole
Karnataka High Court · (2014) 01 KAR CK 0252
Prevention of Corruption Act, 1988 - Section 13(1)(d) 13(2) 7
High Courts21 Jan 2014Allowed
M/s. H.G. Ranganagoud Mines Vs The State of Karnataka
Karnataka High Court · (2014) 01 KAR CK 0210
Criminal Procedure Code, 1973 (CrPC) - Section 482Forest Act, 1963 - Section 2(7) b(iv) 24(a) 6(1) 62 64(A)
High Courts21 Jan 2014Disposed Off
Smt. V. Chandra Manikyavelu Since, Deceased by Lrs. and Others Vs Smt. Indira Viveknand, Deceased by Lrs. and Others
Karnataka High Court · (2014) 2 AKR 306 : (2014) ILR 2342 : (2014) 1 KCCR 812
High Courts21 Jan 2014Disposed Off
Chief Executive Officer Zilla Panchayat, Mysore and Chairman, Saksharavahini and District Adult Education Officer and Secretary, Saksharavahini Vs Mr. Ramaligu
Karnataka High Court · (2014) 01 KAR CK 0150
Industrial Disputes Act, 1947 - Section 2(j) 25-F
High Courts21 Jan 2014Partly Allowed
The Divisional Controller KSRTC, Mysore Rural Division Vs S. Anand
Karnataka High Court · (2014) 01 KAR CK 0128
High Courts21 Jan 2014
Siddagangaiah C.M. and Others Vs The Chief Secretary to Government, Government of Karnataka and Others
Karnataka High Court · (2014) 01 KAR CK 0127
High Courts21 Jan 2014Dismissed
M/s. H and R Johnson [India] Vs Mr. Vasantharaju
Karnataka High Court · (2014) 01 KAR CK 0125
Industrial Disputes Act, 1947 - Section 10[4-A] 33
High Courts21 Jan 2014Dismissed
State Vs S. Manoharan
Karnataka High Court · (2014) 1 ACC 841 : (2014) 3 AKR 55 : (2014) CriLJ 3307
Criminal Procedure Code, 1973 (CrPC) - Section 313Motor Vehicles Act, 1988 - Section 134 187Penal Code, 1860 (IPC) - Section 279 304-A 337
High Courts21 Jan 2014Disposed Off
K.V. Shivakumar Vs The State of Karnataka Department of Food and Civil Supplies and Consumer Affairs, The Commissioner Department of Food and Civil Supplies and Consumer Affairs, The Deputy Commissioner Tumkur District and The Tahasildar
Karnataka High Court · (2014) 01 KAR CK 0122
High Courts21 Jan 2014
C.A. Cariappa Vs The Deputy Commissioner and Others
Karnataka High Court · (2014) 3 AKR 160 : (2014) 2 KarLJ 227
Karnataka Land Reforms Act, 1961 — Section 63, 79-BKarnataka Land Revenue Act, 1964 — Section 192-A
High Courts20 Jan 2014
Commissioner of Income Tax Vs H.M. Constructions
Karnataka High Court · (2014) 366 ITR 277
Income Tax Act, 1961 — Section 147, 148, 148(2), 151, 151(1)
High Courts20 Jan 2014Dismissed
Sri T. Rajakumar Naik and Smt. Gangamma Vs The Assistant Commissioner, The Panchayath Development Officer, The Election Officer and The Gram Panchayath
Karnataka High Court · (2014) 3 AKR 567 : (2014) 1 KCCR 947
Constitution of India, 1950 - Article 226 227Karnataka Panchayat Raj Act, 1993 - Section 49Penal Code, 1860 (IPC) - Section 34 365
High Courts18 Jan 2014Allowed
Sri Chaluve Gowda @ Chikkonu Vs State of Karnataka, Karnataka Industrial Area Development Board and Special Land Acquisition Officer, Mysore
Karnataka High Court · AIR 2014 Kar 40 : (2014) 2 AKR 41 : (2014) 2 KCCR 1612
Karnataka Industrial Areas Development Act, 1966 - Section 28(1) 28(4)Land Acquisition Act, 1894 - Section 11 11A 6(1)
High Courts18 Jan 2014Dismissed
Sri. Manjunatha Vs State
Karnataka High Court · (2014) 01 KAR CK 0217
Criminal Procedure Code, 1973 (CrPC) - Section 167(2) 439Penal Code, 1860 (IPC) - Section 376Protection of Children from Sexual Offences Act, 2012 - Section 4 6 8
High Courts18 Jan 2014
Bhupinder Rai and Another Vs S.M. Kannappa Automobiles P. Ltd. and Others
Karnataka High Court · (2014) 121 CLA 538 : (2014) 183 CompCas 207
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 6 Rule 17Companies Act, 1956 — Section 111, 111A, 397, 398, 399
High Courts18 Jan 2014Dismissed
Venkatesh Vs The Special Land Acquisition Officer
Karnataka High Court · (2014) ILR 2640 : (2014) 2 KCCR 1569
Land Acquisition Act, 1894 — Section 12, 12(2), 18, 18(1), 18(2)
High Courts18 Jan 2014Dismissed
Sri Shivakumar Vs Nanjamma
Karnataka High Court · (2014) 3 KCCR 2226
Contract Act, 1872 — Section 208Karnataka Court Fees and Suits Valuation Act, 1958 — Section 24(a), 26(a), 27, 28, 29
High Courts18 Jan 2014Allowed
Shrikanth Awwaneppa Bagewadi Vs The State of Karnataka
Karnataka High Court · (2014) 01 KAR CK 0067
Penal Code, 1860 (IPC) - Section 120-B 34 409 420
High Courts18 Jan 2014Dismissed
Suvarna R. Vs High Court of Karnataka
Karnataka High Court · (2014) 4 KarLJ 591
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1