High Courts18 Sept 2014
Master Harisha Vs The Deputy Commissioner of Police
Karnataka High Court · (2014) 09 KAR CK 0201
Motor Vehicles Act, 1988 — Section 166, 173(1)
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 50 of 158
High Courts18 Sept 2014
Yashodhamma Vs The Manager The United India Insurance Co. Ltd.
Karnataka High Court · (2014) 09 KAR CK 0200
Motor Vehicles Act, 1988 — Section 166, 173(1)
High Courts18 Sept 2014
J.K. Industries Limited Vs The Assistant Commissioner of Commercial Taxes (Intelligence)
Karnataka High Court · (2014) 80 KarLJ 277
High Courts18 Sept 2014Allowed
Mhammad Ali Vs The State of Karnataka
Karnataka High Court · (2014) 09 KAR CK 0136
Penal Code, 1860 (IPC) — Section 34, 341, 354, 506, 509
High Courts18 Sept 2014Allowed
Veerabhadraiah K.M. Vs State of Karnataka
Karnataka High Court · (2014) 09 KAR CK 0106
Criminal Procedure Code, 1973 (CrPC) — Section 438Mines and Minerals (Development and Regulation) Act, 1957 — Section 21(1), 21(2), 21(3), 21(4), 21(5)Penal Code, 1860 (IPC) — Section 379
High Courts18 Sept 2014
Kareem Vs State of Karnataka
Karnataka High Court · (2014) 09 KAR CK 0088
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 379Probation of Offenders Act, 1958 — Section 4
High Courts18 Sept 2014
S. Thimmappa Vs Kumara. M.A.
Karnataka High Court · (2014) 09 KAR CK 0087
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts18 Sept 2014
L. Narasegowda Vs The Karnataka Power Transmission Corporation Limited
Karnataka High Court · (2015) 2 AKR 194 : (2015) 1 KarLJ 5 : (2015) 3 KCCR 2213 : (2015) LabIC 1857
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 143, 147, 149, 341, 427
High Courts18 Sept 2014Allowed
Venkataramanappa Vs T. Ananthkumar
Karnataka High Court · (2014) 09 KAR CK 0070
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 5, Order 41 Rule 27, Order 41 Rule 31, Order 41 Rule 33, 100Evidence Act, 1872 — Section 50
High Courts18 Sept 2014Partly Allowed
Suresh B.R. Vs N. Gnana Murthy
Karnataka High Court · (2014) 09 KAR CK 0040
Motor Vehicles Act, 1988 — Section 166
High Courts17 Sept 2014
Gemini Dyeing & Printing Mills Ltd. Vs Commr. of Cus., Bangalore
Karnataka High Court · (2015) 316 ELT 11
Customs Act, 1962 — Section 124
High Courts17 Sept 2014
V. Jagadeesh Vs Karnataka Power Corporation Ltd.
Karnataka High Court · (2015) 1 AKR 379 : (2015) 145 FLR 532
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1)(b)
High Courts17 Sept 2014
Thirumala Prakash Vs State
Karnataka High Court · (2014) 09 KAR CK 0301
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 45, 73
High Courts17 Sept 2014
Chikkamuniyamma Vs R. Rangappa R. Rangappa Vs Chikkamuniyamma
Karnataka High Court · (2014) 09 KAR CK 0298
Karnataka Land Revenue Act, 1964 — Section 128
High Courts17 Sept 2014Allowed
T.V. Muniyappa Vs K.R. Hanumappa
Karnataka High Court · (2014) 09 KAR CK 0297
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 26
High Courts17 Sept 2014Dismissed
Karnataka Public Service Commission Vs Venkataswamy
Karnataka High Court · (2014) 09 KAR CK 0135
Constitution of India, 1950 — Article 226, 227
High Courts17 Sept 2014Dismissed
Venkatesh R.N. Vs The Government of Karnataka
Karnataka High Court · (2014) 09 KAR CK 0134
High Courts17 Sept 2014
Bangalore Electricity Supply Company Ltd. Vs Ashwini Manjoj Patil
Karnataka High Court · (2014) 09 KAR CK 0133
High Courts17 Sept 2014Allowed
Digantha Mudrana Pvt. Ltd. Vs Radhakrishna K.
Karnataka High Court · (2014) 09 KAR CK 0116
Criminal Procedure Code, 1973 (CrPC) — Section 200, 258Penal Code, 1860 (IPC) — Section 500Press and Registration of Books Act, 1867 — Section 1