COURT ARCHIVE

Karnataka High Court judgments, 2014

3,159 judgments · page 149 of 158

High Courts18 Jan 2014

SMST Transport and Others Vs State of Karnataka M/s. Sesa Goa Limited, M/s. BSV Earth Movers and M/s. Ramanjaya Earth Movers Vs State of Karnataka

Karnataka High Court · (2014) 2 AKR 229 : (2014) ILR 2843 : (2014) 6 KarLJ 550 : (2014) 1 KCCR 827

Constitution of India, 1950 - Article 14 21 226 301 304Karnataka Highways Act, 1964 - Section 19A 19-A 19-B 3 4Karnataka Motor Vehicles Taxation Act, 1957 - Section 17A

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High Courts18 Jan 2014

M/s. Kingfisher Airlines Ltd. and Sri Vijay Mallya Vs The Income Tax Department

Karnataka High Court · (2014) 2 AKR 364 : (2014) 185 CompCas 374 : (2014) 265 CTR 240 : (2014) 1 KCCR 799

Criminal Procedure Code, 1973 (CrPC) - Section 482Income Tax Act, 1961 - Section 133A 2(35) 2(35-B) 201 201(1)Penal Code, 1860 (IPC) - Section 201

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High Courts17 Jan 2014Allowed

C.K. Baljee Vs Ms. Veronica Margaret Fischer

Karnataka High Court · (2014) 01 KAR CK 0251

Civil Procedure Code, 1908 (CPC) - Section 151Constitution of India, 1950 - Article 226 227

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High Courts17 Jan 2014Allowed

Sri. Narayana Reddy, Sri. Bheemaiah and Sri. Pabbareddy Kodandarami Reddy Vs The State of Karnataka and The Special Land Acquisition Officer, The Karnataka Housing Board

Karnataka High Court · (2014) 01 KAR CK 0247

Karnataka Housing Board Act, 1962 - Section 3 32 33Land Acquisition Act, 1894 - Section 18 19 20 21 22

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High Courts17 Jan 2014Dismissed

N.S. Eshwar Vs The State of Karnataka

Karnataka High Court · (2014) 01 KAR CK 0246

Penal Code, 1860 (IPC) - Section 307 323 326 34 504

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High Courts17 Jan 2014Dismissed

Miss. Solly Lukose Vs The Managing Director, BMTC and United India Insurance Co. Ltd.

Karnataka High Court · (2014) 01 KAR CK 0207

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High Courts17 Jan 2014Allowed

Hanumantharaya Vs State of Karnataka

Karnataka High Court · (2014) 01 KAR CK 0203

Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 302

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High Courts17 Jan 2014Dismissed

H.S. Devendra Vs ICICI Lombard General and Dr. Manjunath. K.P.

Karnataka High Court · (2014) 01 KAR CK 0197

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High Courts17 Jan 2014Partly Allowed

Sri. Channa Basava Vs Sathish Kumar B. and The Branch Manager, Bajaj Allianz General Insurance Co. Ltd.

Karnataka High Court · (2014) 01 KAR CK 0196

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High Courts17 Jan 2014

HCL Comnet Limited Vs State of Karnataka

Karnataka High Court · (2014) 78 KarLJ 161

Karnataka Value Added Tax Act, 2003 — Section 36, 4, 4(1)(a), 4(1)(a)(ii), 62

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High Courts17 Jan 2014Dismissed

S.L. Shivanna Vs Harsha

Karnataka High Court · (2014) 01 KAR CK 0187

Negotiable Instruments Act, 1881 (NI) - Section 138 139

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High Courts17 Jan 2014Dismissed

Smt. Parvathamma, Anitha. M and Arun. M Vs The Director, KGID and The Superintendent of Police

Karnataka High Court · (2014) 01 KAR CK 0155

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High Courts17 Jan 2014Partly Allowed

Smt. Ashima Shetty Vs Sri K. Padmakar Prabhu and Others

Karnataka High Court · (2014) 01 KAR CK 0144

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High Courts17 Jan 2014Partly Allowed

Shobha L., Varun B.T. and Muthamma Vs The Managing Director, KSRTC

Karnataka High Court · (2014) 01 KAR CK 0141

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High Courts17 Jan 2014Dismissed

Mr. Nazeer @ Nazeer Ahmed Vs Mr. Chandrashekar Gowda and New India Assurance Co., Ltd.

Karnataka High Court · (2014) 2 AKR 269

Motor Vehicles Act, 1988 - Section 39 56

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High Courts17 Jan 2014

State of Karnataka Vs Sarathy Coffee Curing Works

Karnataka High Court · (2014) 78 KarLJ 240

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High Courts17 Jan 2014Dismissed

Purushothama Shetty Vs Nirupama Shetty

Karnataka High Court · (2014) 3 AKR 563 : (2014) 4 KCCR 3403

Hindu Marriage Act, 1955 — Section 24

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High Courts17 Jan 2014Allowed

Sri. H. Venkataramana Vs The State of Karnataka

Karnataka High Court · (2014) 2 AKR 521 : (2014) ILR 695 : (2015) 1 KarLJ 127 : (2014) 2 KCCR 1421 : (2014) 2 LLJ 278 : (2014) 2 LLN 695

Industrial Disputes Act, 1947 — Section 10(4A), 10(4-A)

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High Courts17 Jan 2014Dismissed

Mr. Shivan Vs Kalandar and Divisional Manager, National Insurance Co. Ltd.

Karnataka High Court · (2014) 01 KAR CK 0051

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High Courts17 Jan 2014Allowed

Manjunatha Vs State of Karnataka

Karnataka High Court · (2014) 01 KAR CK 0025

Penal Code, 1860 (IPC) - Section 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(xi)

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