High Courts02 Dec 2014
D. Anappa Vs Oriental Insurance Company Limited
Karnataka High Court · (2014) 12 KAR CK 0225
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 15 of 158
High Courts02 Dec 2014
Urakunda Vs State
Karnataka High Court · (2014) 12 KAR CK 0202
Penal Code, 1860 (IPC) — Section 100, 143, 148, 149, 302
High Courts02 Dec 2014
Sangeeta Vs State of Karnataka
Karnataka High Court · (2015) 2 AKR 249 : (2015) CriLJ 2327 : (2015) ILR 92 : (2015) 1 KCCR 935
Constitution of India, 1950 — Article 22, 22(5)
High Courts02 Dec 2014
Tirakappa Vs Mahadevappa Adiveppa Kattimani
Karnataka High Court · (2014) 12 KAR CK 0152
High Courts02 Dec 2014
State of Karnataka Vs Mohan Raju K.M.
Karnataka High Court · (2014) 12 KAR CK 0137
Dowry Prohibition Act, 1961 — Section 2, 4Penal Code, 1860 (IPC) — Section 304B, 304B, 304B(1), 498A
High Courts02 Dec 2014
Khaleel Mirza Khalid Vs Fullerton India Credit Co. Ltd.
Karnataka High Court · (2014) 12 KAR CK 0088
Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 397(2), 91Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts02 Dec 2014
Nandhini Deluxe Vs Karnataka Co-Operative Milk Producers Federation Limited
Karnataka High Court · (2014) 12 KAR CK 0087
Trade Marks Act, 1999 — Section 11, 9
High Courts02 Dec 2014
Kannada Nuthana Vidya Samsthe (R) Vs The State of Karnataka
Karnataka High Court · (2014) 12 KAR CK 0048
High Courts02 Dec 2014
Mangalamma Vs Sannarangamma
Karnataka High Court · (2014) 12 KAR CK 0047
Evidence Act, 1872 — Section 63, 68
High Courts02 Dec 2014
Lakshmi Vs ICICI Lombard General Insurance Co. Ltd.
Karnataka High Court · (2015) 1 AKR 635 : (2015) 4 KCCR 3838
Motor Vehicles Act, 1988 — Section 166
High Courts02 Dec 2014
Rajamma Vs The Deputy Commissioner
Karnataka High Court · (2014) 12 KAR CK 0044
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4(1), 5AKarnataka Land Revenue Act, 1964 — Section 39
High Courts02 Dec 2014
N. Uma Vs State of Karnataka
Karnataka High Court · (2014) 12 KAR CK 0042
Constitution of India, 1950 — Article 300A, 300ALand Acquisition Act, 1894 — Section 4(1), 45, 5A, 6, 6(1)
High Courts01 Dec 2014Dismissed
B.P. Basavareddy and Others Vs Land Acquisition Officer-cum-Assistant Commissioner, Chitradurga Sub-Division and Others
Karnataka High Court · (2015) 2 KCCR 1486
Land Acquisition Act, 1894 - Section 12(2), 18, 18(1), 18(2), 18(2)(a) — Limitation Act, 1963 - Section 5
High Courts01 Dec 2014
B. Chandramouli Vs Ramakrishnareddy and Others
Karnataka High Court · (2015) 2 KarLJ 500
High Courts01 Dec 2014
Dhuru A. Wadhwa Vs Toyota Kirloskar Motors Ltd. The New India Assurance Co. Ltd. Vs Dhuru A. Wadhwa
Karnataka High Court · (2014) 12 KAR CK 0248
High Courts01 Dec 2014
Venkatesh Vs State
Karnataka High Court · (2014) 12 KAR CK 0247
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts01 Dec 2014
Karnataka State Road Transport Corporation Vs Omni Visual Media Pvt. Ltd.
Karnataka High Court · (2014) 12 KAR CK 0224
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 148A, 148A, 151Easements Act, 1882 — Section 52, 53, 54
High Courts01 Dec 2014
The Commissioner of Income Tax Vs Polyflex (India) Pvt. Ltd.
Karnataka High Court · (2014) 12 KAR CK 0179
Income Tax Act, 1961 — Section 260(1A), 80IB, 80IB(2)(iii)
High Courts01 Dec 2014
Karnataka State Financial Corporation Vs Cengal Castings
Karnataka High Court · (2014) 12 KAR CK 0178
State Financial Corporations Act, 1951 — Section 29, 30, 31, 31(1)(a), 31(1)(aa)Transfer of Property Act, 1882 — Section 69
High Courts01 Dec 2014
Mallikarjuna Vs Karnataka State Road Transport Corporation
Karnataka High Court · (2014) 12 KAR CK 0174
Industrial Disputes Act, 1947 — Section 10(4A)