High Courts16 Oct 2014
Commissioner of Central Excise Vs Molex India Ltd.
Karnataka High Court · (2015) 317 ELT 250
Customs Act, 1962 — Section 151, 156, 157, 17, 2
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 40 of 158
High Courts16 Oct 2014
S.C. Srinivas Vs The State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0219
Karnataka Panchayat Raj Act, 1993 — Section 49
High Courts16 Oct 2014
Gazala Engineering Pvt. Ltd. Vs Tyco Fire and Security India Pvt. Ltd.
Karnataka High Court · (2014) 10 KAR CK 0215
High Courts16 Oct 2014
Karnataka State Road Transport Corporation Vs M. Munirathnamma M. Munirathnamma Vs The Manager KSRTC
Karnataka High Court · (2014) 10 KAR CK 0177
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1988 — Section 166
High Courts16 Oct 2014
Comfort Homes Inn (Bangalore) Private Limited Vs The Bangalore Metropolitan Transport Corporation
Karnataka High Court · (2014) 10 KAR CK 0147
Arbitration and Conciliation Act, 1996 — Section 5
High Courts16 Oct 2014
Mohammed hanif Shabab Vs Anjuman Hami-E-Muslimeen
Karnataka High Court · (2014) 10 KAR CK 0146
Waqf Act, 1995 — Section 84
High Courts16 Oct 2014
Manoj Kumar Jena Vs State of Kanataka
Karnataka High Court · (2014) 10 KAR CK 0144
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 307
High Courts16 Oct 2014
Amaresh Vs The Divisional Manager United India Insurance Co. Ltd. The Divisional Manager United India Insurance Co. Ltd. Vs Amaresh
Karnataka High Court · (2015) 1 AKR 244 : (2015) 3 KCCR 2396
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), 151
High Courts16 Oct 2014
Namdev Vs State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0064
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 307, 323, 324
High Courts15 Oct 2014
NSR Gastronomy (Mauritius) LLC Vs K.N. Vasudeva Adiga and Others
Karnataka High Court · (2015) 126 CLA 287 : (2015) 189 CompCas 476 : (2015) 3 CoMPLJ 185 : (2015) 2 KarLJ 261
Arbitration and Conciliation Act, 1996 — Section 8Companies Act, 1956 — Section 397, 398, 402
High Courts15 Oct 2014
The Management of NEKRTC Vs Raju. S. Jaydi
Karnataka High Court · (2014) 10 KAR CK 0228
High Courts15 Oct 2014
State of Karnataka Vs Rangaiah
Karnataka High Court · (2014) 10 KAR CK 0225
Criminal Procedure Code, 1973 (CrPC) — Section 299, 466(1), 466(2), 87, 88Electricity Act, 2003 — Section 135
High Courts15 Oct 2014
Kubendrappa Vs K.C. Lokeshwarappa
Karnataka High Court · (2014) 10 KAR CK 0217
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts15 Oct 2014
Anneppa Vs The Joint Registrar of Co-Operative Societies
Karnataka High Court · (2014) 10 KAR CK 0216
Constitution of India, 1950 — Article 227Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts15 Oct 2014
S. Abbas Vs The State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0179
High Courts15 Oct 2014
S. Srikanth Vs B.A. Vani
Karnataka High Court · (2014) 10 KAR CK 0149
Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 438Family Courts Act, 1984 — Section 19, 19(1)
High Courts15 Oct 2014
D. Manjunath Vs The S.H.O.
Karnataka High Court · (2014) 10 KAR CK 0132
Civil Procedure Code, 1908 (CPC) — Section 89Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 498A, 506
High Courts15 Oct 2014
Vijayalaxmi Trading Company Vs The Davanagere Taluk Agricultural Produce Co-Operative Limited
Karnataka High Court · (2014) 10 KAR CK 0091
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 96