High Courts02 Sept 2014Dismissed
Siddaraju Vs State of Karnataka
Karnataka High Court · (2014) 6 KarLJ 126
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Penal Code, 1860 (IPC) — Section 107, 306, 307, 309, 34
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 62 of 158
High Courts02 Sept 2014Dismissed
Leela Gangappa Vs M. Madhu
Karnataka High Court · (2014) 6 KarLJ 36
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts02 Sept 2014Allowed
Patel Munireddy Vs Appaiah Reddy
Karnataka High Court · (2014) 5 KarLJ 547 : (2015) 1 KCCR 214
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 122, 53
High Courts02 Sept 2014Partly Allowed
Mohan Babu Vs Union of India
Karnataka High Court · (2014) 09 KAR CK 0254
Arbitration and Conciliation Act, 1996 — Section 11, 11(6)
High Courts02 Sept 2014Partly Allowed
Manjunath Vs Union of India
Karnataka High Court · (2014) 09 KAR CK 0253
Criminal Procedure Code, 1973 (CrPC) — Section 313Railway Property (Unlawful Possession) Act, 1966 — Section 3(1), 3(a)
High Courts02 Sept 2014Dismissed
A.M.E''S Dental College and Hospital Vs State of Karnataka
Karnataka High Court · (2014) 09 KAR CK 0243
High Courts02 Sept 2014
The Commissioner of Income Tax Vs McDowell and Co. Ltd.
Karnataka High Court · (2015) 273 CTR 394 : (2014) 369 ITR 684
Income Tax Act, 1961 — Section 28(4), 41, 41(1), 43B
High Courts02 Sept 2014
Vasavi Finvest Limited Vs Jagadeesh Hegde
Karnataka High Court · (2015) 3 AKR 518 : (2015) 1 BC 553 : (2014) 6 KarLJ 146
Criminal Procedure Code, 1973 (CrPC) — Section 391Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts02 Sept 2014
Thabagouda Satteppa Umarani Vs Satteppa
Karnataka High Court · (2014) 4 AKR 744 : (2014) ILR 6143 : (2015) 1 KCCR 1022
Evidence Act, 1872 — Section 91
High Courts02 Sept 2014
Syed Tanzeem Ahmed Vs State of Karnataka
Karnataka High Court · (2014) 4 AKR 739
Arms Act, 1959 — Section 25, 3National Investigation Agency Act, 2008 — Section 19, 21(4)Penal Code, 1860 (IPC) — Section 120B, 121, 121A, 122, 153A
High Courts02 Sept 2014Dismissed
B. Keerthivarma Shetty Vs The State of Karnataka
Karnataka High Court · AIR 2014 Kar 173 : (2014) 4 AKR 339 : (2015) ILR 713 : (2014) 6 KarLJ 166 : (2014) 4 KCCR 3262
Constitution of India, 1950 — Article 19(1)(f), 26Religious Endowments Act, 1863 — Section 10, 23, 3(b), 8
High Courts02 Sept 2014Allowed
The Selection Committee of The Assistant Public Prosecutors-Cum-Assistant Government Pleaders Vs The Karnataka State Information Commission
Karnataka High Court · (2014) 6 KarLJ 60
Right to Information Act, 2005 — Section 18, 18(1), 19, 19(1), 19(2)
High Courts02 Sept 2014
Ratnagiri Impex Pvt. Ltd. Vs The Commissioner of Customs
Karnataka High Court · (2015) 323 ELT 301
High Courts02 Sept 2014Dismissed
Union of India Vs Nagalakshmi
Karnataka High Court · (2014) 09 KAR CK 0021
High Courts02 Sept 2014
Gajalakshmi Vs N. Nagaraja Reddy
Karnataka High Court · AIR 2015 Kar 29 : (2014) 4 AKR 418 : (2015) 1 KarLJ 282 : (2014) 4 KCCR 3786
Constitution of India, 1950 — Article 14Succession Act, 1925 — Section 295
High Courts01 Sept 2014Disposed Off
Y.B. Suresh Vs The Chief Secretary Government of Karnataka Vidhana Soudha
Karnataka High Court · (2014) 09 KAR CK 0286
High Courts01 Sept 2014Dismissed
Tata Capital Financial Services Ltd. Vs Sea Rock Investments Limited
Karnataka High Court · (2014) 6 KarLJ 99
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 37 Rule 3Companies Act, 1956 — Section 433, 433(e), 434
High Courts01 Sept 2014Partly Allowed
V. Nagaraj Vs Gangappa Karani
Karnataka High Court · (2014) 09 KAR CK 0252
Motor Vehicles Act, 1988 — Section 166
High Courts01 Sept 2014
The Divisional Controller Vs G.N. Guttedar
Karnataka High Court · (2014) 09 KAR CK 0244
Industrial Disputes Act, 1947 — Section 33, 33(2)(b)
High Courts01 Sept 2014
Mantri Tranquil Apartments Owners Association Vs Bengaluru Electricity Supply Company Limited
Karnataka High Court · (2014) 6 KarLJ 633