High Courts12 Nov 2014
Derrick D''Sa Vs The Special Land Acquisition Officer Karnataka Housing Board Vs The Special Land Acquisition Officer and Asst. Commissioner
Karnataka High Court · (2014) 11 KAR CK 0291
Land Acquisition Act, 1894 — Section 18
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 26 of 158
High Courts12 Nov 2014
Hanumesh N. Vs State Government of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0278
Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts12 Nov 2014
Annayaa Sheregar Vs K. Santoshkumar Shetty
Karnataka High Court · (2014) 11 KAR CK 0273
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts12 Nov 2014
The Hussania Masjid Charitable Trust Vs Jayamma
Karnataka High Court · (2014) 11 KAR CK 0269
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts12 Nov 2014
K. Dayananand Vs Manjegowda
Karnataka High Court · (2014) 11 KAR CK 0268
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts12 Nov 2014
The State of Karnataka Vs Kushalchand
Karnataka High Court · (2014) 11 KAR CK 0249
Criminal Procedure Code, 1973 (CrPC) — Section 313Drugs and Cosmetics Act, 1940 — Section 17B(e), 18(a)(i), 18B, 21, 27(c)
High Courts12 Nov 2014
Shivananda Moolya Vs Prema
Karnataka High Court · (2014) 11 KAR CK 0224
Hindu Marriage Act, 1955 — Section 12
High Courts12 Nov 2014
National Highway Authority of India Vs Gangadharayya Pattadswamy Hiremath
Karnataka High Court · (2014) 11 KAR CK 0220
National Highways Act, 1956 — Section 3A, 3G(7)(a), 3G(7)(c)
High Courts12 Nov 2014
M.G. Puttaswamy Gowda Vs State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0202
Penal Code, 1860 (IPC) — Section 306, 34
High Courts12 Nov 2014
Nettam Govindappa Vs Durgappa
Karnataka High Court · (2014) 11 KAR CK 0187
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151, 152, 153
High Courts12 Nov 2014
C. Suresh Vs Eshwari
Karnataka High Court · (2014) 11 KAR CK 0186
Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 24, 9
High Courts12 Nov 2014
Chairman Vs S. Arul Selvan
Karnataka High Court · (2015) 1 AKR 277 : (2014) ILR 6054
Constitution of India, 1950 — Article 14, 21, 226
High Courts12 Nov 2014
D. Vilas Dombar Vs The State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0138
Motor Vehicles Act, 1988 — Section 177Penal Code, 1860 (IPC) — Section 279, 337, 338
High Courts12 Nov 2014
Sharath T. Vs Indian Oil Corporation
Karnataka High Court · (2014) 11 KAR CK 0072
High Courts12 Nov 2014
Gaffarulla Sharif Vs State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0062
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 34
High Courts12 Nov 2014
O. Gangadhara Vs Union of India
Karnataka High Court · (2014) 11 KAR CK 0060
Administrative Tribunals Act, 1985 — Section 14Constitution of India, 1950 — Article 323A, 323BCriminal Procedure Code, 1973 (CrPC) — Section 25, 26, 35, 409, 468
High Courts12 Nov 2014
Pushpavathi Vs The State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0052
Karnataka Industrial Areas Development Act, 1966 — Section 28(1), 28(2), 28(3), 28(4), 3(1)
High Courts12 Nov 2014
R. Ravikumar Vs State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0051
Land Acquisition Act, 1894 — Section 24, 48(1)
High Courts12 Nov 2014
S.J. Rajalakshmi Vs K. Manjunath
Karnataka High Court · (2014) 11 KAR CK 0027
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 2, 151, 152