COURT ARCHIVE

Karnataka High Court judgments, 2014

3,159 judgments · page 87 of 158

High Courts05 Jun 2014

Mallappa Vs Lokesh

Karnataka High Court · (2014) 06 KAR CK 0133

High Courts05 Jun 2014Allowed

Pawadeppa Vs Shanta

Karnataka High Court · (2014) 06 KAR CK 0131

Motor Vehicles Act, 1988 — Section 10, 14, 2, 3, 4

High Courts05 Jun 2014Allowed

Subhash Vs The Deputy Registrar, Co-operative Societies

Karnataka High Court · (2014) 06 KAR CK 0129

Karnataka Co-operative Societies Act, 1959 — Section 28A, 28A(4), 28A(5)

High Courts05 Jun 2014

Suhas Pandurang Chandgadkar Vs Vandana

Karnataka High Court · (2014) 6 KarLJ 455

High Courts05 Jun 2014

Chief Engineer (E), Transmission Zone, Karnataka Power Transmission Corporation Limited Vs Lokesh

Karnataka High Court · (2015) 2 AKR 120 : (2015) 1 KarLJ 54 : (2015) 3 KCCR 2241

Telegraph Act, 1885 — Section 16(3)

High Courts05 Jun 2014Disposed Off

Goudra Krishnappa Vs The Deputy Commissioner

Karnataka High Court · (2014) 4 KarLJ 554 : (2014) 4 KCCR 3551

Karnataka Village Officers Abolition Act, 1961 — Section 5, 5(1), 6

High Courts05 Jun 2014

State of Karnataka Vs Mandovi Motors (Private) Limited

Karnataka High Court · (2015) 52 GST 149 : (2014) 79 KarLJ 581 : (2015) 78 VST 355

Karnataka Sales Tax Act, 1957 — Section 10, 12, 12(1), 12(1-B), 12(3)

High Courts05 Jun 2014Allowed

Geeta Vs Channappa

Karnataka High Court · (2014) 06 KAR CK 0089

Penal Code, 1860 (IPC) — Section 494, 497

High Courts05 Jun 2014Dismissed

Sangmesh Vs The State of Karnataka

Karnataka High Court · (2014) 4 KarLJ 350 : (2014) 4 KCCR 3395

High Courts05 Jun 2014Dismissed

Thamanna Yellappa Dollin Vs A. Ramappa

Karnataka High Court · (2014) 4 AKR 230 : (2014) 4 KarLJ 513 : (2014) 4 KCCR 3478

Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 279, 337, 338

High Courts05 Jun 2014Dismissed

Dyamappa Buttappa Mustigeri Vs Shiddavva

Karnataka High Court · (2014) 6 KarLJ 436

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 100, 20, 96Evidence Act, 1872 — Section 65, 68Succession Act, 1925 — Section 63

High Courts05 Jun 2014Dismissed

Sajid Ali Vs Shakila Begum

Karnataka High Court · (2014) 06 KAR CK 0021

High Courts05 Jun 2014Allowed

Shivabasavva Vs Gourawwa

Karnataka High Court · (2014) 06 KAR CK 0015

Constitution of India, 1950 — Article 226, 227

High Courts05 Jun 2014Dismissed

Anand Ashok Kambale Vs State of Karnataka

Karnataka High Court · (2014) 06 KAR CK 0014

Criminal Procedure Code, 1973 (CrPC) — Section 231(1), 242(2), 311, 313Dowry Prohibition Act, 1961 — Section 3Penal Code, 1860 (IPC) — Section 302, 304B, 306, 34, 498A

High Courts04 Jun 2014

Branch Manager Vs Ashwin G.

Karnataka High Court · (2014) 4 AKR 50

High Courts04 Jun 2014Dismissed

State of Karnataka Vs Venkataramaiah

Karnataka High Court · (2014) 3 AKR 759 : (2014) ILR 4607 : (2014) 4 KCCR 3087

Penal Code, 1860 (IPC) — Section 100, 100, 101, 101, 102

High Courts04 Jun 2014Dismissed

New India Assurance Company Limited Vs Shankar

Karnataka High Court · (2014) 6 KarLJ 40

High Courts04 Jun 2014

K. Nagaraju Vs Kenchappa

Karnataka High Court · (2014) 06 KAR CK 0201

High Courts04 Jun 2014Dismissed

Abdulghani Vs Shahin

Karnataka High Court · (2015) 1 AKR 76 : (2014) 3 DMC 324 : (2014) 4 KarLJ 636 : (2015) 1 RCR(Civil) 802 : (2015) 1 RCR(Criminal) 835

Protection of Women From Domestic Violence Act, 2005 — Section 12, 17, 19, 2(q)

High Courts04 Jun 2014Dismissed

Sambulingappa Vs Ninganagouda Iranagouda Hiregoudar

Karnataka High Court · (2014) 6 KarLJ 457 : (2015) 1 KCCR 165

Criminal Procedure Code, 1973 (CrPC) — Section 210(2), 313Penal Code, 1860 (IPC) — Section 149, 307, 323, 324, 325Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 3(i)(ii)(x), 3(i)(viii), 3(i)(x)