High Courts19 Aug 2014Disposed Off
Hebron Church Vs The Societies of Trustees of Indigenous Church In India
Karnataka High Court · (2014) 08 KAR CK 0054
Civil Procedure Code, 1908 (CPC) — Section 24
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 69 of 158
High Courts19 Aug 2014Dismissed
Suresha Vs State of Karnataka
Karnataka High Court · (2014) 08 KAR CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 366, 376, 504
High Courts19 Aug 2014Dismissed
Abishek Vs The State of Karnataka
Karnataka High Court · (2014) 08 KAR CK 0052
Criminal Procedure Code, 1973 (CrPC) — Section 164, 439Penal Code, 1860 (IPC) — Section 376(2), 376(D)
High Courts19 Aug 2014Dismissed
M. Gourish Vs The Commissioner Corporation of City of Bangalore
Karnataka High Court · (2014) 08 KAR CK 0048
High Courts19 Aug 2014Disposed Off
Kamla Dials and Devices Limited Vs Workmen of Kamla Dials and Devices Karmikara Sangha
Karnataka High Court · (2014) 08 KAR CK 0047
High Courts19 Aug 2014Allowed
Shaik Saddam Vs State of Karnataka
Karnataka High Court · (2014) 08 KAR CK 0045
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 34, 376, 417, 506
High Courts19 Aug 2014Allowed
Kempaiah Vs S.S. Murthy The Divisional Manager,Oriental Insurance Co. Ltd. Vs Kempaiah
Karnataka High Court · (2014) 08 KAR CK 0043
Motor Vehicles Act, 1988 — Section 166
High Courts19 Aug 2014
The BEML Employees Co-operative Housing Society Limited Vs Gowramma
Karnataka High Court · (2014) 08 KAR CK 0023
High Courts19 Aug 2014Disposed Off
M.K. Sudarshan Vs The Secretary Health and Family Welfare Department
Karnataka High Court · (2014) 08 KAR CK 0017
High Courts19 Aug 2014Partly Allowed
H.P. Krishna Vs State of Karnataka
Karnataka High Court · (2014) 08 KAR CK 0008
Penal Code, 1860 (IPC) — Section 323, 324
High Courts19 Aug 2014Dismissed
The Deputy Manager,United India Insurance Co. Ltd. Vs Thangavva Bhimappa Chikkanavar
Karnataka High Court · (2014) 08 KAR CK 0001
Workmens Compensation Act, 1923 — Section 22
High Courts18 Aug 2014
Karnataka Rural Infrastructure Development Ltd. Vs Income Tax Officer
Karnataka High Court · (2015) 370 ITR 222
Income Tax Act, 1961 — Section 133A, 194C
High Courts18 Aug 2014
R. Harish Vs M.V. Shalini
Karnataka High Court · (2014) 4 AKR 286 : (2014) 4 KCCR 3569
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(3), Order 23 Rule 1(3)(a)Hindu Marriage Act, 1955 — Section 13
High Courts18 Aug 2014Partly Allowed
State of Karnataka Vs Gowramma
Karnataka High Court · (2014) 08 KAR CK 0149
Payment of Gratuity Act, 1972 — Section 2(e), 4
High Courts18 Aug 2014Allowed
The Divisional Controller Vs K.P. Venkatesh
Karnataka High Court · (2014) 08 KAR CK 0145
Industrial Disputes Act, 1947 — Section 10
High Courts18 Aug 2014Dismissed
Azghar Shareef Vs The State of Karnataka
Karnataka High Court · (2014) 08 KAR CK 0120
Criminal Procedure Code, 1973 (CrPC) — Section 439Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 143, 149, 302, 304-B, 498-A
High Courts18 Aug 2014Allowed
Harsha. N. Vs State by Tiptur Rural Police
Karnataka High Court · (2014) 08 KAR CK 0119
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 306, 323, 34, 504, 506
High Courts18 Aug 2014Allowed
State Bank of Mysore Vs The Karnataka Industrial Co-Operative Bank Ltd.
Karnataka High Court · (2015) 3 AKR 369 : (2014) ILR 6292 : (2015) 2 KCCR 1622
Civil Procedure Code, 1908 (CPC) — Section 96Karnataka Co-operative Societies Act, 1959 — Section 125Negotiable Instruments Act, 1881 (NI) — Section 128, 131, 131A
High Courts18 Aug 2014Dismissed
H.C. Jayaram Vs Krishnappa
Karnataka High Court · (2014) 08 KAR CK 0051
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts18 Aug 2014Partly Allowed
L. Chandramma Vs K.C.N. Mohan
Karnataka High Court · (2014) 08 KAR CK 0050
Arbitration and Conciliation Act, 1996 — Section 11(6)