High Courts03 Jun 2014Allowed
Shantaveerayya Vs The Principal Secretary
Karnataka High Court · (2014) 3 AKR 756
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 90 of 158
High Courts03 Jun 2014Allowed
J.M. Urooj Vs P. Jagannatha Rao
Karnataka High Court · (2014) ILR 4079 : (2014) 3 KCCR 2198
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(a)Karnataka Urban Development Authorities Act, 1987 — Section 64
High Courts03 Jun 2014Partly Allowed
Allabaksh Vs The Assistant Commissioner
Karnataka High Court · (2014) 06 KAR CK 0046
Constitution of India, 1950 — Article 226, 227
High Courts03 Jun 2014Dismissed
Narayanappa Vs The Secretary, The Sarvodaya Weavers Co-operative Producing Marketing Society Ltd.
Karnataka High Court · (2014) 06 KAR CK 0024
Civil Procedure Code, 1908 (CPC) — Section 100, 96Evidence Act, 1872 — Section 68
High Courts03 Jun 2014
Siddaling Vs The State
Karnataka High Court · (2014) 06 KAR CK 0022
Criminal Procedure Code, 1973 (CrPC) — Section 482Karnataka Land Revenue Act, 1964 — Section 192(A)Mines and Minerals (Development and Regulation) Act, 1957 — Section 22
High Courts03 Jun 2014Disposed Off
Channamma Vs B.M. Ramachandra Reddy
Karnataka High Court · (2014) 4 KarLJ 685 : (2014) 4 KCCR 3393
Evidence Act, 1872 — Section 63, 64, 65
High Courts02 Jun 2014
Commissioner of Income Tax, Bangalore Vs Infosys Technologies Ltd.
Karnataka High Court · (2015) 229 TAXMAN 335
Income Tax Act, 1961 — Section 10A, 10-A, 195, 201, 40(a)(i)
High Courts02 Jun 2014Allowed
Gajanana Shivarama Bhatta Vs The Assistant Registrar of Co-Operative Societies
Karnataka High Court · (2014) 06 KAR CK 0199
Karnataka Co-operative Societies Act, 1959 — Section 101, 101(2)(a), 70
High Courts02 Jun 2014Allowed
Sripad Vs Ramadas M. Shet
Karnataka High Court · (2014) 4 AKR 98 : (2015) 1 BC 278 : (2014) 4 Crimes 440 : (2014) 5 KarLJ 283
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts02 Jun 2014Dismissed
Shambulingayya Vs The Chief Executive Officer
Karnataka High Court · (2014) 06 KAR CK 0196
High Courts02 Jun 2014Dismissed
T.H. Srinivasa Vs T.G. Mahadevaiah
Karnataka High Court · (2014) 06 KAR CK 0192
High Courts02 Jun 2014Dismissed
Suresh Nilkant Rane Vs Prema
Karnataka High Court · (2014) 3 AKR 692 : (2014) 4 KCCR 3422
Civil Procedure Code, 1908 (CPC) — Section 100, 96
High Courts02 Jun 2014Dismissed
Noorahamad Shashasaheb Vs Gangubai
Karnataka High Court · (2014) 06 KAR CK 0188
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 100, 96
High Courts02 Jun 2014Partly Allowed
H.M. Adarsh Vs Divisional Manager K.S.R.T.C.
Karnataka High Court · (2014) 06 KAR CK 0187
High Courts02 Jun 2014Partly Allowed
A. Manje Gowda Vs Abdulla N.
Karnataka High Court · (2014) 06 KAR CK 0186
High Courts02 Jun 2014Partly Allowed
Venkatesh Devadiga Vs Rangaswami
Karnataka High Court · (2014) 06 KAR CK 0185
High Courts02 Jun 2014Dismissed
Mahadevamma Vs State
Karnataka High Court · (2014) 06 KAR CK 0184
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 34, 420Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(1)(9)
High Courts02 Jun 2014Allowed
Ravi Vs The State of Karnataka
Karnataka High Court · (2014) 5 KarLJ 363
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120-B, 212, 34, 420
High Courts02 Jun 2014Allowed
Raghunath Vs State
Karnataka High Court · (2014) 06 KAR CK 0180
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302