High Courts18 Aug 2014Dismissed
Bharat Sanchar Nigam Limited Vs Jayaramaiah
Karnataka High Court · (2014) 08 KAR CK 0046
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 70 of 158
High Courts18 Aug 2014Allowed
Kashmiri Zakir Vs The Commissioner of Police Bangalore City
Karnataka High Court · (2014) 08 KAR CK 0044
High Courts18 Aug 2014Allowed
Siddappa Vs Lakkamma
Karnataka High Court · (2014) 08 KAR CK 0034
Karnataka Court Fees and Suits Valuation Act, 1958 — Section 11(2)
High Courts18 Aug 2014Partly Allowed
Tadikela Subbaiah Trust (r) Subbaiah Institute of Medical Sciences Vs The State of Karnataka
Karnataka High Court · (2015) 1 AKR 41 : (2015) ILR 175 : (2015) 1 KarLJ 462
Constitution of India, 1950 — Article 19, 30, 30(1)
High Courts18 Aug 2014Allowed
Mary Grace Education Centre (P) Ltd. Vs Martin Maria Doss
Karnataka High Court · (2014) 08 KAR CK 0025
Karnataka Stamp Act, 1957 — Section 33
High Courts18 Aug 2014Disposed Off
N.G. Prabhakar Vs Manali Housing Development Company Limited
Karnataka High Court · (2014) 08 KAR CK 0022
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 23, Order 23 Rule 23, Order 23 Rule 3, Order 43 Rule 1, Order 43 Rule 1(a)Constitution of India, 1950 — Article 227
High Courts18 Aug 2014Dismissed
S. Mahadevappa Vs Puttalingaiah
Karnataka High Court · (2014) 08 KAR CK 0011
Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 68
High Courts18 Aug 2014Dismissed
K.R. Chandran Vs The Chief Traffic Manager and Disciplinary Authority
Karnataka High Court · (2014) 08 KAR CK 0010
Industrial Disputes Act, 1947 — Section 10(4-A)
High Courts18 Aug 2014Allowed
Siddamma Vs Jayashre
Karnataka High Court · (2014) 08 KAR CK 0007
Limitation Act, 1963 — Section 5
High Courts18 Aug 2014Disposed Off
B.V. Venkatesh Vs The State of Karnataka
Karnataka High Court · (2014) 08 KAR CK 0006
Land Acquisition Act, 1894 — Section 48
High Courts18 Aug 2014
Leelavathi Rai Vs Deputy Commissioner
Karnataka High Court · (2015) 1 AKR 245 : (2014) ILR 4976 : (2014) 4 KCCR 3614
High Courts14 Aug 2014
Rajiv Shankar Vs Soumya Nair
Karnataka High Court · (2014) 4 AKR 333 : (2014) ILR 6757 : (2014) 4 KCCR 3856
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 1 Rule 3, Order 1 Rule 5Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 13(1), 13(1)(i)
High Courts14 Aug 2014
S.K. Suresh Vs The Principal Secretary
Karnataka High Court · AIR 2014 Kar 179 : (2014) 4 AKR 345 : (2014) ILR 6597
Constitution of India, 1950 — Article 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 12, 2(f), 2(g), 2(m), 23
High Courts14 Aug 2014
Mahaboob Bi Vs Sharfunnisa Sharfunnisa Vs Mahaboob Bi
Karnataka High Court · (2014) 4 AKR 682 : (2015) 4 RCR(Civil) 180
Succession Act, 1925 — Section 59
High Courts14 Aug 2014
Sunith Kumar V. Vs ICICI Lombard General Insurance Co. Ltd.
Karnataka High Court · (2014) ILR 6693 : (2015) 1 KCCR 55
Motor Vehicles Act, 1988 — Section 134(a), 166, 187Penal Code, 1860 (IPC) — Section 279, 337, 338
High Courts14 Aug 2014
Bharti Airtel Limited Vs The Deputy Commissioner Income Tax
Karnataka High Court · (2015) 274 CTR 213 : (2015) 372 ITR 33
Income Tax Act, 1961 — Section 133A, 190, 190(1), 190(2), 192Securities Contracts (Regulation) Act, 1956 — Section 2
High Courts14 Aug 2014
HMT Watches Ltd. Vs G. Suresh Kumar
Karnataka High Court · (2014) ILR 6737
Arbitration and Conciliation Act, 1996 — Section 4, 9Civil Procedure Code, 1908 (CPC) — Section 34Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993 — Section 2(c), 2(e), 2(f), 3, 3(e)
High Courts13 Aug 2014
Commissioner of Customs Vs Apple India Pvt. Ltd.
Karnataka High Court · (2014) 309 ELT 29
Customs Act, 1962 — Section 27, 28D
High Courts13 Aug 2014
The Executive Engineer, Karnataka Power Transmission Corporation Limited (BESCOM) Vs Thippeswamy
Karnataka High Court · (2015) 1 AKR 512 : (2014) 6 KarLJ 440 : (2015) 1 KCCR 147
Electricity Act, 2003 — Section 68Telegraph Act, 1885 — Section 16(3)
High Courts12 Aug 2014Allowed
M. Krishnappa Vs K.T. Srinivas and Others
Karnataka High Court · (2015) 3 KarLJ 75 : (2015) 4 KCCR 3811
Contract Act, 1872 - Section 201, 202, 203, 204, 206 — Evidence Act, 1872 - Section 92