High Courts22 Sept 2014Dismissed
Devaraj Vs Mayanna
Karnataka High Court · (2014) 09 KAR CK 0071
Civil Procedure Code, 1908 (CPC) — Section 96
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 49 of 158
High Courts22 Sept 2014Allowed
Manjunatha Vs State of Karnataka
Karnataka High Court · (2014) 09 KAR CK 0065
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 45, 73Penal Code, 1860 (IPC) — Section 107, 306, 34, 498(A), 498-A
High Courts22 Sept 2014
Commissioner of Income Tax Vs Karnataka Bank Ltd.
Karnataka High Court · (2015) 232 TAXMAN 578
Income Tax Act, 1961 - Section 145(1) 36(1)(vii) 36(1)(viia) 43D 43D(a)
High Courts19 Sept 2014
C.S. Ramanath Vs State of Karnataka
Karnataka High Court · (2015) 2 AKR 411 : (2015) ILR 142
Karnataka Co-operative Societies Act, 1959 — Section 106, 12(2), 12(4), 18A, 18A
High Courts19 Sept 2014
Coromandel Sugars Ltd. Vs The State of Karnataka
Karnataka High Court · (2015) ILR 643
Karnataka Sales Tax Act, 1957 — Section 12A, 12A(1A), 12B, 25B, 25B(2)
High Courts19 Sept 2014Allowed
Manish Bajpe Vs The State of Karnataka
Karnataka High Court · (2014) 09 KAR CK 0296
Penal Code, 1860 (IPC) — Section 34, 415, 497, 504, 506
High Courts19 Sept 2014Dismissed
Ashok Rai Vs State
Karnataka High Court · (2014) 09 KAR CK 0275
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 109, 188, 294, 370(3), 370A
High Courts19 Sept 2014Partly Allowed
Vedananda Murthy Vs Zilla Panchayath District Support Unit
Karnataka High Court · (2014) 09 KAR CK 0274
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts19 Sept 2014Allowed
B. Madesh Vs The State of Karnataka
Karnataka High Court · (2015) 1 KCCR 47
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226, 227
High Courts19 Sept 2014Allowed
J. Giri Vs The State of Karnataka
Karnataka High Court · (2014) 4 KCCR 3875
Constitution of India, 1950 — Article 226, 227
High Courts19 Sept 2014
Chinnappa V.A. Vs Chinnappa
Karnataka High Court · (2014) 6 KarLJ 273
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5A
High Courts19 Sept 2014Allowed
Jayamma Vs The State of Karnataka
Karnataka High Court · (2014) 09 KAR CK 0118
Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 34, 498(A), 498A, 506
High Courts19 Sept 2014Allowed
B.G. Shiva Prasad Vs State of Karnataka
Karnataka High Court · (2014) 09 KAR CK 0117
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 324, 341, 504, 506
High Courts19 Sept 2014Dismissed
Srinivasa Minerals Trading Company Vs State of Karnataka
Karnataka High Court · (2015) 2 AKR 330 : (2015) ILR 793 : (2015) 1 KCCR 78
Constitution of India, 1950 — Article 226, 227, 32Forest Act, 1963 — Section 4, 80Mines and Minerals (Development and Regulation) Act, 1957 — Section 2(d), 21, 21(5)
High Courts19 Sept 2014Allowed
L.C. Bhagya Vs State of Karnataka
Karnataka High Court · (2014) 09 KAR CK 0068
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438Penal Code, 1860 (IPC) — Section 420
High Courts19 Sept 2014Dismissed
K. Muddanna Shetty Vs B.K. Narayana Shetty
Karnataka High Court · (2014) 09 KAR CK 0067
High Courts19 Sept 2014Allowed
Gundamma Vs The State of Karnataka
Karnataka High Court · (2014) 09 KAR CK 0066
High Courts18 Sept 2014
Milind Chaudhary Vs Karnataka State Law University
Karnataka High Court · (2015) 1 AKR 34 : (2014) ILR 5920 : (2015) 1 KarLJ 233
Constitution of India, 1950 — Article 226Karnataka State Law University Act, 2009 — Section 34, 49, 86
High Courts18 Sept 2014
S.M. Basavaraju Vs State of Karnataka
Karnataka High Court · (2014) 4 AKR 441 : (2014) ILR 6166 : (2014) 6 KarLJ 239
Bangalore Water Supply and Sewerage Act, 1964 — Section 3, 3(3)(b), 5, 6, 89Bangalore Water Supply and Sewerage and Certain Other Laws (Amendment) Act, 2009 — Section 6, 6(1)(e)(iv)Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2)
High Courts18 Sept 2014Dismissed
Swamy Vs State of Karnataka
Karnataka High Court · (2015) 1 AKR 473 : (2015) 1 KarLJ 299 : (2015) 3 KCCR 2281 : (2014) 4 KCCR 3680
Constitution of India, 1950 — Article 226