High Courts09 Oct 2014
State of Karnataka Vs GMR Energy Limited
Karnataka High Court · (2015) 81 VST 500
Karnataka Value Added Tax Act, 2003 - Section 47, 47(2)(b), 72(2)
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 44 of 158
High Courts09 Oct 2014
State of Karnataka Vs Royal Challengers Sports Private Limited
Karnataka High Court · (2014) 80 KarLJ 612 : (2015) 80 VST 63
Karnataka Entertainments Tax Act, 1958 — Section 2, 3, 3(1-A), 4-E, 4-F
High Courts09 Oct 2014
Shreemad Jagadguru Shankaracharya Vs State of Karnataka and Others
Karnataka High Court · (2015) CriLJ 827
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 157, 161, 164, 166(3)Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 123, 153B, 34, 354A, 375
High Courts09 Oct 2014
Jagesh Vs The State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0213
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 306, 34
High Courts09 Oct 2014
Amruthesh Vs The State
Karnataka High Court · (2014) 10 KAR CK 0212
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120(B), 201, 302, 328, 34
High Courts09 Oct 2014
Hindustan Lever Limited Vs State of Karnataka
Karnataka High Court · (2014) 80 KarLJ 342
High Courts09 Oct 2014
L.J. Malathi Vs The State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0159
Criminal Procedure Code, 1973 (CrPC) — Section 239, 482Penal Code, 1860 (IPC) — Section 34, 342, 448, 504
High Courts09 Oct 2014
Kamala Bai Tebha Vs Kalpana
Karnataka High Court · (2014) 10 KAR CK 0158
Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4
High Courts09 Oct 2014
Vasudev C.M. Vs Asha
Karnataka High Court · (2014) 10 KAR CK 0157
Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 498A
High Courts09 Oct 2014
The Branch Manager, New India Assurance Co. Ltd. Vs Kamalawwa
Karnataka High Court · (2014) 10 KAR CK 0155
High Courts09 Oct 2014
The Manager Reliance General Insurance Co. Ltd. Vs Roopa N.
Karnataka High Court · (2014) 10 KAR CK 0112
High Courts09 Oct 2014
The Branch Manager, National Insurance Company Vs Noor Topu Rathod
Karnataka High Court · (2014) 10 KAR CK 0083
Motor Vehicles Act, 1988 — Section 140, 145, 163A, 166, 167
High Courts09 Oct 2014
Shreemad Jagadguru Shankaracharya Vs State of Karnataka
Karnataka High Court · (2014) 4 AKR 769
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 157, 161, 164, 166(3)Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 123, 153B, 34, 354A, 375
High Courts09 Oct 2014
Karnataka State Industrial Investment and Development Corporation Ltd. Vs Official Liquidator of Virtual Dynamics Software Ltd.
Karnataka High Court · (2014) 10 KAR CK 0071
State Financial Corporations Act, 1951 — Section 29
High Courts09 Oct 2014
The New India Assurance Co. Ltd. Vs Gowramma
Karnataka High Court · (2014) 10 KAR CK 0070
Motor Vehicles Act, 1988 — Section 149, 149(2)(ii), 15
High Courts09 Oct 2014
Chelooru Merchant and Official Recreation Vs The Government of Karnataka Home Department
Karnataka High Court · (2014) 10 KAR CK 0067
Karnataka Police Act, 1963 — Section 2, 2(14), 2(15), 214
High Courts09 Oct 2014
Ashok Vs State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0013
Criminal Procedure Code, 1973 (CrPC) — Section 209, 313Dowry Prohibition Act, 1961 — Section 3, 4, 5, 6Penal Code, 1860 (IPC) — Section 302, 304B, 34, 498A
High Courts09 Oct 2014
State of Karnataka Vs Toshiba Embedded Software (India) Pvt. Ltd.
Karnataka High Court · (2014) 80 KarLJ 447
Karnataka Sales Tax Act, 1957 — Section 8A(5)(a)
High Courts07 Oct 2014
Raghu K.R. Vs C.N. Basavarajappa
Karnataka High Court · (2015) 1 AKR 155 : (2015) 3 KCCR 2015
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 323, 324, 339, 34, 341