High Courts28 Nov 2014
Bharath B.K. Vs The Government of India
Karnataka High Court · (2014) 11 KAR CK 0110
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 17 of 158
High Courts28 Nov 2014
Baburao Mudbi Vs The State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0047
Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Prevention of Corruption Act, 1988 — Section 10, 11, 13, 15, 19
High Courts27 Nov 2014Partly Allowed
P. Somasundaram Vs Devaki Srinivasan and Others
Karnataka High Court · (2014) 11 KAR CK 0337
Civil Procedure Code, 1908 (CPC) - Order 13 Rule 10, 94, 96 — Evidence Act, 1872 - Section 114(g), 14(g), 63, 65, 65(a) — Succession Act, 1925 - Section 63
High Courts27 Nov 2014
Santhosh V. Rai Vs Legory Saldhana and Others
Karnataka High Court · (2015) 1 KarLJ 429
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4
High Courts27 Nov 2014
Mahadevamma Vs Deena Seva Asharma and Others
Karnataka High Court · (2015) 2 KarLJ 405
Karnataka Village Officers Abolition Act, 1961 — Section 5, 7Transfer of Property Act, 1882 — Section 34
High Courts27 Nov 2014
Shantha Shetty Vs Sucharitha Shetty
Karnataka High Court · (2014) 11 KAR CK 0260
Karnataka Land Revenue Act, 1964 — Section 95, 96Karnataka Panchayat Raj Act, 1993 — Section 64
High Courts27 Nov 2014
N. Sreenivasa Naidu Vs The New India Assurance Co. Ltd.
Karnataka High Court · (2014) 11 KAR CK 0259
Motor Vehicles Act, 1988 — Section 66
High Courts27 Nov 2014
The Branch Manager, Oriental Insurance Co. Ltd. Vs Noor Basha
Karnataka High Court · (2014) 11 KAR CK 0227
High Courts27 Nov 2014
The New India Assurance Company Ltd. Vs Nazir
Karnataka High Court · (2014) 11 KAR CK 0226
Motor Vehicles Act, 1988 — Section 166
High Courts27 Nov 2014
Gopala Vs State
Karnataka High Court · (2014) 11 KAR CK 0225
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
High Courts27 Nov 2014
Venkatamma Vs Thanamma
Karnataka High Court · (2014) 11 KAR CK 0216
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151
High Courts27 Nov 2014
Javaramma Vs Deputy Commissioner
Karnataka High Court · (2014) 11 KAR CK 0149
Karnataka Land Revenue Act, 1964 — Section 136
High Courts27 Nov 2014
Ambika Vs The Managing Director, Bangalore Metropolitan Transport Corporation
Karnataka High Court · (2014) 11 KAR CK 0143
High Courts27 Nov 2014
Manipal Academy of Higher Education Vs K. Jayavantha Bhakta
Karnataka High Court · (2014) 11 KAR CK 0126
Karnataka Court Fees And Suits Valuation Act, 1958 — Section 21, 35(1), 35(2)
High Courts27 Nov 2014
Santhosh V. Rai Vs Antony Saldhana and Others
Karnataka High Court · (2015) 1 KarLJ 425 : (2015) 4 KCCR 2989
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4
High Courts27 Nov 2014
Rashmi Sharma Vs Nil
Karnataka High Court · (2015) 1 AKR 479 : (2014) ILR 6324
Evidence Act, 1872 — Section 3Family Courts Act, 1984 — Section 10, 14, 15, 16Hindu Marriage Act, 1955 — Section 13B
High Courts26 Nov 2014
Irayya Basavannayya Aradyamath Vs Arjunappa The Divisional Manager Vs Irayya
Karnataka High Court · (2014) 11 KAR CK 0316
High Courts26 Nov 2014
Jayesh Arodi Vs Concorde Motors (India) Ltd.
Karnataka High Court · (2014) 11 KAR CK 0315
Motor Vehicles Act, 1988 — Section 166