High Courts30 Jun 2014Dismissed
Bhagya Chandra Rao Vs State of Karnataka
Karnataka High Court · (2015) ILR 2400 : (2014) 4 KCCR 3082
Factories Act, 1948 — Section 92
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 81 of 158
High Courts30 Jun 2014
Bhimrao Vs Special Land Acquisition Officer
Karnataka High Court · (2014) 5 KarLJ 417
High Courts30 Jun 2014
Shridhar Manjayya Gunaga Vs Karnataka Housing Board
Karnataka High Court · (2014) 5 KarLJ 356
High Courts30 Jun 2014
Govindrao Vs State of Karnataka
Karnataka High Court · (2014) 5 KarLJ 339 : (2015) 1 KCCR 53
High Courts27 Jun 2014Allowed
M.N. Lingaraju Vs State of Karnataka
Karnataka High Court · (2014) 4 KarLJ 676
High Courts27 Jun 2014Dismissed
P. Ramprasad Vs Sindoori R.
Karnataka High Court · (2014) 3 DMC 365 : (2014) 4 KarLJ 440 : (2014) 4 KCCR 3912
Hindu Marriage Act, 1955 — Section 24
High Courts26 Jun 2014
Ramesh Vs Managing Director, Karnataka State Road Transport Corporation
Karnataka High Court · (2014) LLR 1224
High Courts26 Jun 2014
Murali Vs State
Karnataka High Court · (2014) 4 KCCR 3202
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts25 Jun 2014Partly Allowed
Padmavathi Vs K. Ravichandran
Karnataka High Court · (2015) 4 ACC 166 : (2015) ACJ 1798 : (2014) 3 AKR 805
Motor Vehicles Act, 1988 — Section 110, 166, 95
High Courts24 Jun 2014
Premakumar and Others Vs State of Karnataka
Karnataka High Court · (2015) CriLJ 821
Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 201, 363, 396, 397
High Courts24 Jun 2014
ICICI Bank Vs The State
Karnataka High Court · (2014) ILR 6178
Criminal Procedure Code, 1973 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 177, 182, 191, 199, 500
High Courts24 Jun 2014
Fortuna Projects Vs The Deputy Commissioner of Commercial Taxes (Audit-1.3)
Karnataka High Court · (2014) 79 KarLJ 562
Karnataka Value Added Tax Act, 2003 — Section 39
High Courts24 Jun 2014
Kap Steel Limited Vs State of Karnataka
Karnataka High Court · (2014) 80 KarLJ 48
Karnataka Sales Tax Act, 1957 — Section 13A
High Courts24 Jun 2014Allowed
Premakumar Vs State of Karnataka
Karnataka High Court · (2014) 4 AKR 689 : (2014) ILR 4941 : (2014) 3 KCCR 2747
Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 201, 363, 396, 397
High Courts24 Jun 2014Allowed
K.T. Meharwade and Company Vs The State of Karnataka
Karnataka High Court · (2014) 4 AKR 81 : (2014) ILR 3770 : (2014) 4 KCCR 3106
Karnataka Stamp Act, 1957 — Section 2(11), 2(j), 3, 30, 46-A
High Courts23 Jun 2014
Kashappa Vs The Agriculture Marketing Dept.
Karnataka High Court · (2014) 4 AKR 130
High Courts23 Jun 2014
ICICI Lombard General Insurance Company Limited Vs Annayappa
Karnataka High Court · (2014) 4 AKR 80
Motor Vehicles Act, 1988 — Section 163A
High Courts23 Jun 2014Dismissed
IDEB Projects Pvt. Ltd. Vs HDFC Bank Ltd.
Karnataka High Court · (2014) 4 AKR 118 : (2015) 1 BC 683 : (2014) ILR 3937 : (2014) 6 KarLJ 385 : (2014) 4 KCCR 3061
Constitution of India, 1950 — Article 226, 227, 32Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 22Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 20
High Courts23 Jun 2014Dismissed
Karnataka State Electronics Development Corporation Ltd. Vs Karnataka State Electronics Development Corporation Ltd. (Keonics)
Karnataka High Court · (2014) 4 AKR 219 : (2015) ILR 203
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 226, 227