High Courts26 Nov 2014
Kaveri Kalpatharu Grameena Bank Vs S. Srinivasa
Karnataka High Court · (2014) 11 KAR CK 0309
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 18 of 158
High Courts26 Nov 2014
Perfect Polybaags Private Ltd. Vs Canara Bank
Karnataka High Court · (2014) ILR 6280
Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19
High Courts26 Nov 2014
K.M. Prasad Vs The Station Officer/Sub Inspector
Karnataka High Court · (2014) 11 KAR CK 0307
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 143, 147, 149, 307, 323Prevention of Damage to Public Property Act, 1984 — Section 3
High Courts26 Nov 2014
Ashok N.A. Vs State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0306
Criminal Procedure Code, 1973 (CrPC) — Section 102, 164(1), 41(d), 439Penal Code, 1860 (IPC) — Section 120(B), 395, 411Prevention of Corruption Act, 1988 — Section 13(1)(c), 13(2)
High Courts26 Nov 2014
S.B. Mahesha Vs Cauvery Kalpatharu Grameena Bank
Karnataka High Court · (2014) 11 KAR CK 0219
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2
High Courts26 Nov 2014
Channabasaiah Vs Dastagir Sab
Karnataka High Court · (2014) 11 KAR CK 0218
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts26 Nov 2014
Vishakanta Vs Mangalagowramma
Karnataka High Court · (2014) 11 KAR CK 0217
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 4, 151
High Courts26 Nov 2014
Sujata Vs The State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0154
Criminal Procedure Code, 1973 (CrPC) — Section 438Prevention of Corruption Act, 1988 — Section 13(1)(c)(d), 13(2), 7
High Courts26 Nov 2014
The State of Karnataka Vs The Special Deputy Commissioner (Revenue)
Karnataka High Court · (2014) 11 KAR CK 0150
Karnataka Land Revenue Act, 1964 — Section 127, 129, 136(3), 67(2)
High Courts26 Nov 2014
Partha Vs State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0132
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 143, 147, 148, 149
High Courts26 Nov 2014
Pare Keshavayya Vs State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0131
Forest (Conservation) Act, 1980 — Section 2Karnataka Land Revenue Act, 1964 — Section 79, 79(2), 94, 94(b), 94A
High Courts26 Nov 2014
Yogesh R. Vs The State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0129
Criminal Procedure Code, 1973 (CrPC) — Section 173, 190(1)(d), 2(d), 378Mines and Minerals (Development and Regulation) Act, 1957 — Section 21, 22, 4, 4(1), 4(1)(a)Penal Code, 1860 (IPC) — Section 114, 378, 379
High Courts26 Nov 2014
Lakshmamma Vs The Commissioner
Karnataka High Court · (2014) 11 KAR CK 0125
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts26 Nov 2014
M.U. Maheshwarappa Vs V.G. Lingaraju
Karnataka High Court · (2014) 11 KAR CK 0124
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts26 Nov 2014
T. Ashwath Narayana Vs State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0123
Land Acquisition Act, 1894 — Section 5A
High Courts26 Nov 2014
Kanoria Industries Limited Vs Hubli Electricity Supply Company Limited
Karnataka High Court · (2014) 11 KAR CK 0121
High Courts26 Nov 2014
Deepa House Building Co-Operative Society Limited Vs Vaikuntegowda and Others
Karnataka High Court · (2015) 3 AKR 215 : (2015) 1 KarLJ 505 : (2015) 4 KCCR 2983
Karnataka Co-operative Societies Act, 1959 — Section 125
High Courts26 Nov 2014
Amboji Rao Vs Ekambaram
Karnataka High Court · (2014) 11 KAR CK 0092
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts26 Nov 2014
Central Power Research Institute Vs Central Board of Direct Taxes
Karnataka High Court · (2014) 11 KAR CK 0087
Income Tax Act, 1961 — Section 10(21), 35, 35(1)(ii)