High Courts03 Jul 2014
State of Karnataka Vs RCI Logistics Private Limited
Karnataka High Court · (2014) 79 KarLJ 608
Karnataka Value Added Tax Act, 2003 — Section 53, 53(12), 53(12)(a)(ii), 53(2)(b)
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 79 of 158
High Courts03 Jul 2014Disposed Off
Giddaluru Hari Chandra Prasad Vs The Chief Executive Officer
Karnataka High Court · (2014) 07 KAR CK 0019
High Courts03 Jul 2014
C.D. Bojamma Vs A.M. Joyappa
Karnataka High Court · (2015) ACJ 1826 : (2014) 4 AKR 72
Motor Vehicles Act, 1988 — Section 166
High Courts02 Jul 2014
Yuvaraj Vs Vandana
Karnataka High Court · (2014) 07 KAR CK 0139
Dowry Prohibition Act, 1961 — Section 3, 4Hindu Marriage Act, 1955 — Section 12[1][a], 24, 25, 9Penal Code, 1860 (IPC) — Section 498-A
High Courts02 Jul 2014
B.M. Basavanna Vs A.K. Jamshid
Karnataka High Court · (2014) 4 AKR 79
Motor Vehicles Act, 1988 — Section 163(A), 166
High Courts02 Jul 2014
Panduranga Vs State of Karnataka
Karnataka High Court · (2014) 6 KarLJ 613
Karnataka Industrial Areas Development Act, 1966 — Section 28(1)
High Courts02 Jul 2014Allowed
M. Kumara Vs The State of Karnataka
Karnataka High Court · (2014) 07 KAR CK 0048
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 307, 323, 324, 34
High Courts02 Jul 2014Allowed
Rahamathulla Vs State of Karnataka
Karnataka High Court · (2014) 07 KAR CK 0020
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 34, 343, 366(A), 376Protection of Children from Sexual Offences Act, 2012 — Section 8
High Courts02 Jul 2014Allowed
Shaktivelu M. Vs State of Karnataka
Karnataka High Court · (2014) 07 KAR CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 307, 323, 34, 341, 498A
High Courts02 Jul 2014Dismissed
Idli Yerriswamy Vs CBI/ACB/Bangalore
Karnataka High Court · (2014) 4 AKR 248 : (2014) 3 CCR 123 : (2014) 4 KarLJ 421
Criminal Procedure Code, 1973 (CrPC) — Section 439Mines and Minerals (Development and Regulation) Act, 1957 — Section 21, 23, 4(1), 4(1)(A)Penal Code, 1860 (IPC) — Section 120B, 120-B, 379, 409, 411
High Courts01 Jul 2014
Minor Shailashree Vs Denis D''souza and Others
Karnataka High Court · (2015) 2 ACC 164 : (2015) 1 KarLJ 328
High Courts01 Jul 2014
New India Assurance Company Limited Vs Maruthi K.H. and Others
Karnataka High Court · (2015) 2 ACC 274 : (2015) 1 KarLJ 568
High Courts01 Jul 2014
Commissioner of Income Tax and Others Vs Murudeshwar Decor Ltd.
Karnataka High Court · (2015) 278 CTR 356 : (2015) 370 ITR 626
Income Tax Act, 1961 — Section 2(29BA), 32AB, 80HH, 80-IA
High Courts01 Jul 2014
State of Karnataka Vs Dhanalakshamma
Karnataka High Court · (2014) 6 KarLJ 350
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), Order 9 Rule 13, 96
High Courts01 Jul 2014Allowed
V. Paramasivam Vs V. Savitramma
Karnataka High Court · (2014) 4 ACC 469 : (2014) 5 KarLJ 149
High Courts01 Jul 2014Allowed
Sampangi Vs The Divisional Manager,The New India Assurance Company Limited
Karnataka High Court · (2014) 4 ACC 474 : (2014) 5 KarLJ 137
High Courts01 Jul 2014Dismissed
Rajkumar Vs State
Karnataka High Court · (2014) 5 KarLJ 47
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 118, 149, 201, 302, 364-A
High Courts01 Jul 2014
K. Vijaykumar Vs State of Karnataka
Karnataka High Court · (2014) 5 KarLJ 492
Karnataka Private Medical Establishments Act, 2007 — Section 17
High Courts01 Jul 2014
Patil Venkanagouda Benakangouda Vs The Kallappanna Awade Ichalakaranji Janata Sahakari Bank Limited
Karnataka High Court · (2015) 2 BC 218 : (2014) 5 KarLJ 640
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4), 17