COURT ARCHIVE

Karnataka High Court judgments, 2014

3,159 judgments · page 158 of 158

High Courts02 Jan 2014Dismissed

Sri. Nanjunda Jois Vs Government of Karnataka, The Karnataka Urban Water Supply and Drainage Board and Town Municipal Council Smt. N.K. Shanthamma and Smt. Sunitha Ramesh Vs The State of Karnataka and Others

Karnataka High Court · (2014) 5 KarLJ 114

Land Acquisition Act, 1894 - Section 4(1) 5A 6(1)

High Courts02 Jan 2014Allowed

Shri V. Prakash Vs Shri Venkataramanaiah, Shri Gangarangaiah and Shri Srinivasa

Karnataka High Court · (2014) 01 KAR CK 0103

Karnataka Stamp Act, 1957 - Section 33

High Courts02 Jan 2014Dismissed

Sri K. Govindarajan, H.K. Srinivasan and H.K. Harishkumar Vs Sri K.S. Chakrapani and Others

Karnataka High Court · (2014) 01 KAR CK 0102

Constitution of India, 1950 - Article 227Karnataka Court Fees and Suits Valuation Act, 1958 - Section 24(b) 26(c) 38 7(2) 7(2)(b)

High Courts02 Jan 2014Dismissed

Larsen and Toubro Limited Vs Hindustan Aeronautics Limited (Hal)

Karnataka High Court · (2014) 3 AKR 358 : (2014) 3 BC 436 : (2014) 2 KarLJ 522

Constitution of India, 1950 - Article 226Information Technology Act, 2000 - Section 13 6

High Courts02 Jan 2014Partly Allowed

Aswathnarayanachari Vs The Chief Traffic Manager, BMTC Bangalore Metropolitan Transport Corporation Vs Aswathnarayanachari

Karnataka High Court · (2014) 01 KAR CK 0100

Industrial Disputes Act, 1947 - Section 10[4-A]

High Courts02 Jan 2014Dismissed

Smt. R. Prabhavathi Devi Vs The Commissioner, Bruhat Bangalore Mahanagara Palike Corporation Offices, The Assistant Executive Engineer, BBMP, Director, Town Planning and Sri R. Mohan

Karnataka High Court · (2014) 01 KAR CK 0099

High Courts02 Jan 2014Dismissed

Sri Narayana Bhat Vs Asst. Conservator of Forest, Puttur Sub-division, Conservator of Forest, Mangalore Circle and State of Karnataka

Karnataka High Court · (2014) 01 KAR CK 0098

Forest Act, 1963 - Section 17 64(A)(3)

High Courts02 Jan 2014Dismissed

Mrs. Elize Mascarehnas Vs The Principal District and Sessions Judge, District and Sessions Court

Karnataka High Court · (2014) 2 AKR 217 : (2014) ILR 1033 : (2014) 1 KCCR 717

Constitution of India, 1950 - Article 309

High Courts02 Jan 2014Disposed off

Deepthi Patel, Smt. Neena Patel and Sri K. Ramanna Vs Bangalore Development Authority, Rep. by its Commissioner

Karnataka High Court · (2014) 01 KAR CK 0096

High Courts02 Jan 2014

Commissioner of Income Tax, Central Circle Vs Rewdale Precision Tools (P.) Ltd.

Karnataka High Court · (2014) 222 TAXMAN 229

Income Tax Act, 1961 — Section 10B, 263

High Courts02 Jan 2014Dismissed

State of Karnataka, The Sub Inspector of Police Vs Nagesha and Others

Karnataka High Court · (2014) 4 Crimes 300 : (2014) 5 KarLJ 50

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)(xi)

High Courts02 Jan 2014Disposed Off

Shashidhara Vs Banappa, The Branch Manager, The Oriental Insurance Co. Ltd., Subbarao and H.S. Gopala

Karnataka High Court · (2014) 01 KAR CK 0073

High Courts02 Jan 2014Partly Allowed

Sri Ramkumar and Smt. Shailaja Vs State of Karnataka

Karnataka High Court · (2014) 01 KAR CK 0070

Penal Code, 1860 (IPC) - Section 307 324 326 34 504

High Courts02 Jan 2014Dismissed

Shekara Vs State

Karnataka High Court · (2014) 3 Crimes 533 : (2014) 4 KarLJ 471 : (2014) 4 KCCR 3433

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 143, 149, 366-A, 376, 376(2)(g)Protection of Children from Sexual Offences Act, 2012 — Section 12, 17, 18, 21(1), 21(2)

High Courts02 Jan 2014

United India Insurance Co. Ltd. Vs Smt. D. Shamala and Others Smt. D. Shamala and N. Akash, Since minor rep. by natural Guardian and Mother Vs Bhagyalakshmi, J., Since deceased and rep. by Administrator and Others

Karnataka High Court · (2014) 01 KAR CK 0066

High Courts02 Jan 2014Dismissed

Smt. Fathima Bi, Since deceased represented by her L.Rs. and Others Vs Mr. Najeebulla Khan, Mr. Hidayathulla Khan and Mr. Hefeezulla Khan

Karnataka High Court · (2014) 01 KAR CK 0065

Civil Procedure Code, 1908 (CPC) - Order 12 Rule 6Evidence Act, 1872 - Section 58

High Courts02 Jan 2014Dismissed

Mr. Mirza Habib Aga Vs Karnataka State Board of Wakf

Karnataka High Court · (2014) 01 KAR CK 0064

Waqf Act, 1995 - Section 54(1)

High Courts02 Jan 2014

Smt. Ganapamma, Smt. Nagarathna, Manjappa and Annappa Vs Smt. Kamala and Smt. Devi

Karnataka High Court · (2014) 01 KAR CK 0060

High Courts02 Jan 2014Dismissed

M/s. Uttam Distilleries Ltd. and M/s. Uttam Sugar Mills Ltd. Vs The Directorate of Sugar Government of India and Others

Karnataka High Court · (2014) 2 KarLJ 114