High Courts03 Jan 2014Disposed Off
M/s. Apollo Paints and Pearl Coatings and Chemicals Vs The Secretary/Panchayat Development Officer and The Taluk Panchayat
Karnataka High Court · (2014) 01 KAR CK 0031
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 157 of 158
High Courts03 Jan 2014Allowed
Lucky Valley Investments and Holdings Limited Vs Nil
Karnataka High Court · (2014) 01 KAR CK 0026
Companies Act, 1956 - Section 100 101 102 103 103(1)(b)
High Courts03 Jan 2014Allowed
K.A. Vargese @ Babu Vs The State
Karnataka High Court · (2014) 01 KAR CK 0023
Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 2 2(k) 20 7APenal Code, 1860 (IPC) - Section 148 149 302 304 323
High Courts03 Jan 2014Allowed
Deputy Conservator of Forests Social Forestry Division and Range Forest Officer Vs Mallesha
Karnataka High Court · (2014) 01 KAR CK 0022
High Courts03 Jan 2014Dismissed
Sri. C. Kantharaj Vs The Special Land Acquisition Officer, The Commissioner and State of Karnataka
Karnataka High Court · (2014) 01 KAR CK 0015
Land Acquisition Act, 1894 - Section 4(1) 6
High Courts02 Jan 2014Allowed
Shri Mohan Omanna Astekar Vs Shri Ramachandra Omanna Astekar and Others
Karnataka High Court · (2014) 3 AKR 83 : (2014) 1 KCCR 809
High Courts02 Jan 2014Dismissed
Smt. Fouzia Salma Khanum Vs Smt. Fathima Begum and Sri. Syed Tabres
Karnataka High Court · (2014) 01 KAR CK 0230
Constitution of India, 1950 - Article 226 227
High Courts02 Jan 2014Allowed
M/s. Microtex India Ltd. Vs Insurance Regulatory and Development Authority and M/s. Cholamandalam Ms. General Insurance Company Ltd.
Karnataka High Court · (2014) ILR 4686 : (2014) 1 KCCR 732
Insurance Act, 1938 - Section 64UM 64UM(3)Insurance Regulatory and Development Authority Act, 1999 - Section 10 12 14 23 26
High Courts02 Jan 2014Allowed
Saraswathi K., Pushparaj and Manmohan Vs State of Karnataka
Karnataka High Court · (2014) 01 KAR CK 0226
Land Acquisition Act, 1894 - Section 4(1) 6
High Courts02 Jan 2014Partly Allowed
Syed Riyaz Ahmed Vs M/s. Sharma Transport and The Oriental Insurance Co. Ltd.
Karnataka High Court · (2014) 2 ACC 23
Motor Vehicles Act, 1988 - Section 166
High Courts02 Jan 2014Dismissed
Guddappa and Nataraj Vs State of Karnataka
Karnataka High Court · (2014) 01 KAR CK 0224
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 323 324 34 427 504
High Courts02 Jan 2014Partly Allowed
Kumara and Others Vs State
Karnataka High Court · (2014) 4 KarLJ 519
Penal Code, 1860 (IPC) - Section 143 147 148 149 324Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3 3(1)(x) 3(1)(xi)
High Courts02 Jan 2014Dismissed
State of Karnataka Vs B. Nagaraja and Others
Karnataka High Court · (2015) 1 AKR 67 : (2014) 4 Crimes 328 : (2014) 4 KarLJ 647
Penal Code, 1860 (IPC) - Section 143 147 148 149 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x) 3(1)(x)(xi) 3(1)(xi)
High Courts02 Jan 2014Allowed
Sri T. Krishnappa Vs Sri T.G. Ramachandra Guptha and Sri Nagaraju
Karnataka High Court · (2014) 2 AKR 112 : (2014) ILR 952 : (2014) 1 KCCR 714
High Courts02 Jan 2014Dismissed
Sri. Anand Vs Smt. Mayura Srinath and Others
Karnataka High Court · (2014) 01 KAR CK 0199
High Courts02 Jan 2014Allowed
Anil Kumar and Manjunatha @ Cadbury Vs State
Karnataka High Court · (2014) 01 KAR CK 0162
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 143, 148, 149, 302, 34
High Courts02 Jan 2014
B. Shivaram Vs N.B. Ramegowda, N.S. Nagaraju and The Divisional Manager, Bajaj Allianz General Insurance Company Limited
Karnataka High Court · (2014) 01 KAR CK 0149
Motor Vehicles Act, 1988 - Section 166
High Courts02 Jan 2014
Karnataka Rashtriya Kissan Sangha Vs State of Karnataka
Karnataka High Court · (2014) 5 KarLJ 428
High Courts02 Jan 2014
National Insurance Company Limited Vs Manchaiaha H.B.
Karnataka High Court · (2015) 1 ACC 572 : (2014) 6 KarLJ 135
Motor Vehicles Act, 1988 — Section 149(2)
High Courts02 Jan 2014Allowed
Smt. Kallamma, Smt. Kumari, Smt. Shobavathi and Smt. Chodamani Vs Lakshminarayanappa, Smt. Rathnamma, Smt. Malathi and Smt. Jayanthi
Karnataka High Court · (2014) 01 KAR CK 0105
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17Constitution of India, 1950 - Article 226 227