High Courts10 Dec 2014
Railway Board Vs Rakesh Kumar Saxena
Karnataka High Court · (2015) 1 LLN 151
Constitution of India, 1950 — Article 21, 226, 227, 323A, 39
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 9 of 158
High Courts10 Dec 2014
Narasilal Rajabai Patel Vs M. Sathish M. Bhonsle
Karnataka High Court · (2014) 12 KAR CK 0033
Civil Procedure Code Amendment Act, 2002 — Section 16(2)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 41 Rule 1, Order 41 Rule 33, Order 6 rule 17, Order 6 Rule 17Easements Act, 1882 — Section 60(b)
High Courts10 Dec 2014
Sushumma Jayakumar Chandraddi Vs V. Link Taxies Pvt. Ltd.
Karnataka High Court · (2014) 12 KAR CK 0030
Penal Code, 1860 (IPC) — Section 279, 304(A), 338
High Courts10 Dec 2014
Vijayalakshmi P. Hegde Vs The Special Land Acquisition Officer, M.S.T.P.P.
Karnataka High Court · (2014) 12 KAR CK 0029
Land Acquisition Act, 1894 — Section 18
High Courts10 Dec 2014
Channakeshavamurthy Vs Shimoga Co-Operative Milk Union Ltd.
Karnataka High Court · (2014) 12 KAR CK 0026
Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts10 Dec 2014
Saritha Pappu Vs State of Karnataka
Karnataka High Court · (2015) 1 AKR 564
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 239Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts09 Dec 2014
Ashwath Vs Corporation Bank
Karnataka High Court · (2014) 12 KAR CK 0252
Constitution of India, 1950 — Article 226, 227Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2)
High Courts09 Dec 2014
Annapurnamma Vs U. Krishnamurthy Adiga
Karnataka High Court · (2014) 12 KAR CK 0189
Karnataka Stamp Act, 1957 — Section 34, 35Specific Relief Act, 1963 — Section 16(c)
High Courts09 Dec 2014
S. Nagendra Vs The Joint Registrar of Co-Operative Societies Mysore Division
Karnataka High Court · (2015) 1 KarLJ 572 : (2015) 4 KCCR 2959
Karnataka Co-operative Societies Act, 1959 — Section 105, 64, 68
High Courts09 Dec 2014
Dhanraj Vs Nagnath
Karnataka High Court · (2014) 12 KAR CK 0132
Civil Procedure Code, 1908 (CPC) — Section 30
High Courts09 Dec 2014
Mastanappa Vs R. Shantabai
Karnataka High Court · (2014) 12 KAR CK 0131
Motor Vehicles Act, 1988 — Section 163A
High Courts09 Dec 2014
B.T. Nagaraja Rao Vs The Managing Director
Karnataka High Court · (2014) 12 KAR CK 0130
High Courts09 Dec 2014
West Coast Paper Mills Ltd. Vs Abdulrehman
Karnataka High Court · (2014) 12 KAR CK 0128
High Courts09 Dec 2014
Sadeppa Vs The State of Karnataka
Karnataka High Court · (2014) 12 KAR CK 0127
High Courts09 Dec 2014
Premila Nalini Grubb Vs The Commissioner
Karnataka High Court · (2014) 12 KAR CK 0117
Karnataka Municipal Corporation Act, 1976 — Section 321
High Courts09 Dec 2014
Yallappa Vs The Divisional Controller, NWKRTC
Karnataka High Court · (2014) 12 KAR CK 0107
Industrial Disputes Act, 1947 — Section 33(2)(b)
High Courts09 Dec 2014
N.S. Shyama Sundar Vs A. Amarnath
Karnataka High Court · (2014) 12 KAR CK 0102
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7Penal Code, 1860 (IPC) — Section 498A
High Courts09 Dec 2014
Mahaveer Educational and Cultural Trust Vs Officer-In-Charge/Assistant Provident Fund Commissioner and Others
Karnataka High Court · (2015) 145 FLR 9 : (2015) 1 KarLJ 458 : (2015) 4 KCCR 3346
High Courts09 Dec 2014
B. Prasad and Others Vs P.S. Udayakumar
Karnataka High Court · (2015) 1 KarLJ 481 : (2015) 4 KCCR 3783
Karnataka Rent Act, 1999 — Section 27(2)(r)