High Courts17 Sept 2014Dismissed
Keshava Acharya Vs The State of Karnataka
Karnataka High Court · (2014) 09 KAR CK 0115
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 482Penal Code, 1860 (IPC) — Section 34, 403, 406, 424
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 51 of 158
High Courts17 Sept 2014
Shree Renuka Sugars Ltd. Vs State of Karnataka
Karnataka High Court · (2014) ILR 5902 : (2015) 4 KCCR 2993 : (2014) 76 VST 463
Constitution of India, 1950 — Article 226Karnataka Sales Tax Act, 1957 — Section 12B(4), 18, 18A, 20(5), 23(1)
High Courts16 Sept 2014
Bagmane Construction (P.) Ltd. and Others Vs Commissioner of Income Tax and Others
Karnataka High Court · (2015) 277 CTR 338
Income Tax Act, 1961 - Section 104, 105, 106, 107, 108
High Courts16 Sept 2014
Mohan Virwani Vs The Deputy Commissioner of Income Tax
Karnataka High Court · (2014) 09 KAR CK 0320
Income Tax Act, 1961 — Section 10, 10(23D), 2, 2(14), 2(42A)
High Courts16 Sept 2014Dismissed
Anand Kumar Vs Central Bureau of Investigation
Karnataka High Court · (2014) 4 AKR 387
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 109, 120-B, 409, 415, 420Prevention of Corruption Act, 1988 — Section 13
High Courts16 Sept 2014Dismissed
Kiran Kumar Vs Sandhya
Karnataka High Court · (2014) 09 KAR CK 0205
Family Courts Act, 1984 — Section 19(1)Hindu Marriage Act, 1955 — Section 11, 13(1)(ia), 5(i)Penal Code, 1860 (IPC) — Section 34, 498A, 506
High Courts16 Sept 2014Dismissed
Karnataka State Financial Corporation Vs Prabhakar Mohan Sumanth
Karnataka High Court · (2014) 09 KAR CK 0204
Evidence Act, 1872 — Section 101, 145State Financial Corporations Act, 1951 — Section 29, 31(1)(aa), 32, 32(9)
High Courts16 Sept 2014
Siddaiah Vs State of Karnataka
Karnataka High Court · (2014) 6 KarLJ 275
Constitution of India, 1950 — Article 226, 227
High Courts16 Sept 2014
M.P. Manjunath Vs Karnataka Information Commission
Karnataka High Court · (2014) 6 KarLJ 253
Right to Information Act, 2005 — Section 18, 18(1), 19, 19(8), 20
High Courts16 Sept 2014
V. Lakshmidevi Vs IDBI Bank Limited
Karnataka High Court · (2015) 1 BC 622 : (2014) 6 KarLJ 570
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13
High Courts16 Sept 2014
Sujith Roy Sequiera Vs The State of Karnataka.
Karnataka High Court · (2014) 4 AKR 288 : (2015) CriLJ 756
Penal Code, 1860 (IPC) — Section 279, 304A, 304A
High Courts16 Sept 2014Partly Allowed
Pushpa S. Shetty Vs State
Karnataka High Court · (2014) 09 KAR CK 0119
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 418, 419, 463, 464, 465
High Courts16 Sept 2014Disposed Off
A.M. Hanumanthe Gowda Vs Bangalore Development Authority
Karnataka High Court · (2014) 09 KAR CK 0105
High Courts16 Sept 2014Disposed Off
Symbiosis International University Vs University Grants Commission
Karnataka High Court · (2015) 1 KarLJ 38 : (2015) 4 KCCR 3339
High Courts16 Sept 2014Allowed
Razak Vs State of Karnataka
Karnataka High Court · (2014) 4 AKR 448
Criminal Procedure Code, 1973 (CrPC) — Section 313Forest Act, 1963 — Section 104A, 62-C, 87
High Courts16 Sept 2014Allowed
Lokesha Vs State of Karnataka
Karnataka High Court · (2014) 09 KAR CK 0099
Criminal Procedure Code, 1973 (CrPC) — Section 313Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 7APenal Code, 1860 (IPC) — Section 143, 144, 147, 148, 149
High Courts16 Sept 2014Dismissed
Shabir Ahmed Vs The State of Karnataka
Karnataka High Court · (2014) 09 KAR CK 0077
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts16 Sept 2014Allowed
Vijay N. Vs Kavitha Kanaparthi
Karnataka High Court · (2014) 4 AKR 395 : (2014) 6 KarLJ 343 : (2014) 4 KCCR 3632
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, 11, 151Hindu Marriage Act, 1955 — Section 12(1)(c), 12(a)(i), 13(1)(i)(ia)
High Courts16 Sept 2014Dismissed
K.B. Arasappa Vs Dayanand Narayan Bongale
Karnataka High Court · (2014) 09 KAR CK 0039
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 2, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(a)(d), Order 7 Rule 11(d)
High Courts16 Sept 2014Dismissed
Sadagopan Rajamani Vs K. Rajaiah
Karnataka High Court · (2014) 09 KAR CK 0038
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d)Succession Act, 1925 — Section 218