High Courts12 Dec 2014
Ishan Talukdar Vs Rajiv Gandhi University of Health Sciences
Karnataka High Court · (2014) 12 KAR CK 0155
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 6 of 158
High Courts12 Dec 2014
The State of Karnataka Vs Narasimha
Karnataka High Court · (2014) 12 KAR CK 0116
Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 342, 361, 363, 366, 375
High Courts12 Dec 2014
P. Rukmandha Reddy Vs The Deputy Inspector General
Karnataka High Court · (2014) 12 KAR CK 0115
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 27Karnataka Land Reforms Act, 1961 — Section 66
High Courts12 Dec 2014
L.V. Rajesh Vs Naveen Anjum
Karnataka High Court · (2015) 3 AKR 510 : (2015) 1 KarLJ 434 : (2015) 4 KCCR 3125
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10A
High Courts12 Dec 2014
M.S. Marketing Enterprises Pvt. Ltd. Vs Havells India Ltd.
Karnataka High Court · (2015) 2 KarLJ 681
Companies Act, 1956 — Section 433(e), 434
High Courts12 Dec 2014
The National Insurance Company Ltd. Vs Roshanabi
Karnataka High Court · (2014) 12 KAR CK 0069
Evidence Act, 1872 — Section 145Motor Vehicles Act, 1988 — Section 166
High Courts12 Dec 2014
Renuka Vs Ahmedabad Bengal Roadways
Karnataka High Court · (2014) 12 KAR CK 0025
High Courts12 Dec 2014
Madhusudana Vs Basavaraj T. Chitharagi
Karnataka High Court · (2014) 12 KAR CK 0024
Motor Vehicles Act, 1988 — Section 166
High Courts12 Dec 2014
M.M. Anandram Vs M.M. Panduranga
Karnataka High Court · (2014) 12 KAR CK 0023
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151
High Courts12 Dec 2014
ICICI Lombard General Insurance Co. Ltd. Vs K.N. Mahadevi
Karnataka High Court · (2014) 12 KAR CK 0022
High Courts12 Dec 2014
Muniyamma Vs Bangalarappa
Karnataka High Court · (2014) 12 KAR CK 0021
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, 148, 151
High Courts12 Dec 2014Disposed off
Hyder Vs State of Karnataka
Karnataka High Court · (2015) ILR 970
Criminal Procedure Code, 1973 (CrPC) - Section 209 482Penal Code, 1860 (IPC) - Section 201 302 34 364 392
High Courts11 Dec 2014Dismissed
Prakash and Others Vs Thimmamma and Others
Karnataka High Court · (2014) 12 KAR CK 0303
Limitation Act, 1963 - Section 5
High Courts11 Dec 2014
Zubda Nazir Vs The Zonal Joint Commissioner, B.B.M.P. and Others
Karnataka High Court · (2015) 2 KarLJ 463 : (2015) 3 KCCR 2630
Karnataka Municipal Corporations Act, 1976 — Section 321(3)
High Courts11 Dec 2014
Bhavani and Others Vs Deputy Registrar of Co-Operative Societies, Mangalore and Others
Karnataka High Court · (2015) 2 KarLJ 1
Karnataka Co-operative Societies Act, 1959 — Section 29-C
High Courts11 Dec 2014
P.M. Sonne Gowda Vs State of Karnataka and Others
Karnataka High Court · (2015) 1 KarLJ 545 : (2015) 4 KCCR 3289
Karnataka Land Revenue Act, 1964 — Section 95
High Courts11 Dec 2014
Zareena Begum Vs Mohammad Gouse
Karnataka High Court · (2014) 12 KAR CK 0237
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts11 Dec 2014
M.N. Gopala Swamy Vs P. Venkatappa
Karnataka High Court · (2014) 12 KAR CK 0234
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts11 Dec 2014
Basalingappa Vs Manohar
Karnataka High Court · (2014) 12 KAR CK 0183
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Specific Relief Act, 1963 — Section 28
High Courts11 Dec 2014
The Managing Director, NEKRTC Vs Mohammed Imran
Karnataka High Court · (2016) 1 ACC 26 : (2015) ACJ 2463
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Motor Vehicles Act, 1988 — Section 166, 168, 173(1)