High Courts03 Jan 2014Allowed
State of Karnataka Vs Shantabai Ganpatrao Desai
Karnataka High Court · (2014) 5 KarLJ 106
Land Acquisition Act, 1894 — Section 18, 18(1), 4(1), 53, 54
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 156 of 158
High Courts03 Jan 2014Allowed
The Registrar, Office of the Karnataka Lokayukta Vs Karnataka Information Commission
Karnataka High Court · AIR 2014 Kar 68 : (2014) 2 AKR 220 : (2014) ILR 1276 : (2014) 1 KCCR 841
Right to Information Act, 2005 - Section 18 19 19(8) 20 27
High Courts03 Jan 2014Dismissed
Smt. Kalamma and Sri. Kempaiah Vs Smt. Siddamma and Others
Karnataka High Court · (2014) 01 KAR CK 0236
Hindu Succession Act, 1956 - Section 6 6(1)
High Courts03 Jan 2014Dismissed
Sri Nagaraju Vs Sri M. Mahesha
Karnataka High Court · (2014) 01 KAR CK 0235
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27
High Courts03 Jan 2014Partly Allowed
Sri K. Nanjundegowda and Sri Nagaraj Vs Karnataka State Commission for Protection of Child Rights, Assistant Commissioner of Police, Inayat and State of Karnataka
Karnataka High Court · (2014) 01 KAR CK 0234
Commission for Protection of Child Rights Act, 2005 - Section 13 15Penal Code, 1860 (IPC) - Section 384
High Courts03 Jan 2014Dismissed
Smt. Gangambika and Others Vs The State of Karnataka and The University of Agricultural Sciences Employees House Building Co-operative Society
Karnataka High Court · (2014) 1 KarLJ 660
Land Acquisition Act, 1894 - Section 16 16(2) 4 6 6(1)
High Courts03 Jan 2014Dismissed
The Oriental Insurance Company Limited Vs Smt. Balibai, Sumithrabai @ Sumabai, M.L. Raghupathigowda and Shanthinath
Karnataka High Court · (2014) 01 KAR CK 0232
Civil Procedure Code, 1908 (CPC) - Order 8 Rule 1
High Courts03 Jan 2014Allowed
Mr. R. Sridhar Rao, Mr. R. Ananda Rao and Smt. Vijaya S. Rao Vs M/s. Mars Print Pack Pvt. Ltd. and State Bank of India
Karnataka High Court · (2014) 01 KAR CK 0231
Companies Act, 1956 - Section 439(8)
High Courts03 Jan 2014Dismissed
Kashibai Vs Khalandar The Oriental Insurance Co. Ltd. Vs Kashibai
Karnataka High Court · (2014) 3 ACC 1
High Courts03 Jan 2014
Karnataka Theaters Vs Shrishailappa
Karnataka High Court · (2014) 6 KarLJ 628
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 49(2), Order 21 Rule 58
High Courts03 Jan 2014Dismissed
Syed Abdul Samad Since Deceased through LRs. and Others Vs The NEKRTC
Karnataka High Court · (2014) 01 KAR CK 0095
High Courts03 Jan 2014Dismissed
Raja Vasant Nayak Vs The State of Karnataka
Karnataka High Court · (2014) 01 KAR CK 0094
Karnataka Panchayat Raj Act, 1993 - Section 141
High Courts03 Jan 2014Partly Allowed
H.K. Ramesh and Others Vs The Deputy Registrar of Co-operative Societies and District Registrar of Societies and Others
Karnataka High Court · (2014) 01 KAR CK 0093
Karnataka Societies Registration Act, 1960 - Section 25
High Courts03 Jan 2014Dismissed
Sri M.R. Mahesh Vs Sri H.N. Venkatachala, Smt. Shymala and Smt. Nirmala R.
Karnataka High Court · (2014) 01 KAR CK 0078
Civil Procedure Code, 1908 (CPC) - Order 22 Rule 3
High Courts03 Jan 2014
Smt. Kausar Parveen Vs City Municipality
Karnataka High Court · (2014) 01 KAR CK 0071
Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2Registration Act, 1908 - Section 17
High Courts03 Jan 2014Allowed
Niranjan Kumar Vs S. Narayanappa Sri N.S. Nandeesh Reddy Vs State of Karnataka and K.S. Narayanappa
Karnataka High Court · (2014) 01 KAR CK 0063
Criminal Procedure Code, 1973 (CrPC) - Section 197 197(1)Penal Code, 1860 (IPC) - Section 142 143 144 145 146Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(v)(x)(xi)
High Courts03 Jan 2014Allowed
H. Eraiah and H. Sanjeevaiah Vs State of Karnataka, Bangalore Development Authority and Special Land Acquisition Officer, Bangalore Development Authority
Karnataka High Court · (2014) 2 KarLJ 77
Land Acquisition Act, 1894 - Section 16(2) 17(3A) 30 31(2)
High Courts03 Jan 2014Allowed
Smt. Saroja Vs The State, The Commissioner, Bangalore Development Authority and The Special Land Acquisition Officer, Bangalore Development Authority
Karnataka High Court · (2014) 01 KAR CK 0061
Land Acquisition Act, 1894 - Section 11A
High Courts03 Jan 2014Disposed Off
Y.S. Yatheesh Chandra Vs Vokkaligara Sangha
Karnataka High Court · (2014) 01 KAR CK 0058
High Courts03 Jan 2014Dismissed
Bangalore Water Supply and Sewerage Board Vs C.N. Krishnamurthy
Karnataka High Court · (2015) 1 AKR 710 : (2015) 1 ARBLR 184 : (2014) 4 KarLJ 559
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 31, 31(7)(a), 31(7)(b)