High Courts15 May 2014Dismissed
Tiyasha Ghosh Vs The Registrar (Evaluation), Visvesvaraya Technological University, Belgaum
Karnataka High Court · (2014) 05 KAR CK 0004
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 94 of 158
High Courts13 May 2014Dismissed
Sri. Venkateshappa, Sri. Ramakrishnappa and Sri. B. Narayanaswamy Vs The State of Karnataka, The Assistant Commissioner and The Panchayath Development Officer Alambadi Jyothenahalli
Karnataka High Court · (2014) 4 KarLJ 188
Constitution of India, 1950 — Article 226
High Courts13 May 2014Dismissed
M/s. Hotel Roopa A Registered Partnership Firm Balmatta Road Mangalore Vs The Employees Provident Fund Appellate Tribunal and the Assistant Provident Fund Commissioner Epf Organization Sub-Regional Office
Karnataka High Court · (2014) 3 KarLJ 621
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A
High Courts13 May 2014
P. Haridass and Hemalatha Vs The Divisional Manager The United India Insurance Co. Ltd. and T. Muthanna, Major The Manager United India Insurance Co. Ltd. Vs P. Haridass, Smt. Hemalatha and T. Muthanna
Karnataka High Court · (2014) 4 ACC 188 : (2014) 4 AKR 36 : (2014) 4 KarLJ 95
Motor Vehicles Act, 1988 — Section 166, 173(1)
High Courts13 May 2014Allowed
The General Manager The New India Assurance Co. Ltd., The Chief Regional Manager The New India Assurance Co. Ltd. and The Chairman-Cum-Managing Director Appellate Authority The New India Assurance Co. Ltd. Vs Sri Prakash Keshav Ganguli and Others
Karnataka High Court · (2014) 4 KarLJ 109 : (2014) 2 LLN 701
Constitution of India, 1950 — Article 136, 142
High Courts13 May 2014Dismissed
Sri. B. Srikanta Murthy Vs The Director of Public Instructions (High School) Office of The Commissioner of Public Offices and Others
Karnataka High Court · (2014) 4 KarLJ 24 : (2014) 4 KCCR 3225
High Courts13 May 2014Dismissed
Harsha College of Nursing and Others Vs The Registrar The Rajiv Gandhi University Of Health Sciences and State of Karnataka
Karnataka High Court · (2014) 05 KAR CK 0037
High Courts13 May 2014Allowed
Velumurugan Vs The State of Karnataka
Karnataka High Court · (2014) 05 KAR CK 0035
Penal Code, 1860 (IPC) — Section 114, 201, 302, 34
High Courts13 May 2014Allowed
N. Venkatesha Vs State
Karnataka High Court · (2014) 5 KarLJ 132
Penal Code, 1860 (IPC) — Section 306, 34Protection of Children from Sexual Offences Act, 2012 — Section 12
High Courts13 May 2014Dismissed
Sri T. Nagaraj, Sri T. Rudrappa and Sri T. Jayaramappa Vs The State of Karnataka and Others
Karnataka High Court · (2014) 3 KarLJ 587
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3(1)(e), 4(1)
High Courts08 May 2014Allowed
Likith Kumar Vs State of Karnataka
Karnataka High Court · (2014) 05 KAR CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307
High Courts08 May 2014Allowed
East West College of Pharmacy and Others Vs The Registrar, Rajiv Gandhi University of Health Sciences and State of Karnataka
Karnataka High Court · (2014) 05 KAR CK 0040
High Courts30 Apr 2014
Taurus Pvt. Ltd. Vs Joint Director General of Foreign Trade
Karnataka High Court · (2015) 320 ELT 734
High Courts30 Apr 2014Partly Allowed
Nanjamma Vs Akkayamma and Others
Karnataka High Court · (2015) 3 AKR 706 : (2015) 3 KarLJ 357 : (2015) 2 KCCR 1437
Hindu Succession Act, 1956 - Section 6, 8 — Karnataka Court Fees and Suits Valuation Act, 1958 - Section 11, 35, 35 (2), 35(1), 35(2) — Tamil Nadu Court Fees and Suits Valuation Act, 1955 - Section 37(1)
High Courts30 Apr 2014
Commissioner of Income Tax-I Vs Karnataka Turned Components (P.) Ltd.
Karnataka High Court · (2015) 229 TAXMAN 465
Income Tax Act, 1961 — Section 2(22)(e), 260A
High Courts30 Apr 2014
Commissioner of Income Tax Vs IBM Global Services India P. Ltd.
Karnataka High Court · (2014) 366 ITR 293
Income Tax Act, 1961 — Section 143(1)(a), 143(2), 260A, 37(1)
High Courts30 Apr 2014Disposed Off
The Hassan Co-Operative Milk Producers Societies Union Limited Vs State Of Karnataka
Karnataka High Court · AIR 2014 Kar 120 : (2014) 3 AKR 283 : (2014) ILR 4257 : (2014) 4 KCCR 2898
Constitution of India, 1950 — Article 243ZH, 243ZJ, 243ZK, 243ZTKarnataka Co-operative Societies Act, 1959 — Section 14, 15, 2(e-4), 2(t), 28(4)
High Courts30 Apr 2014Dismissed
Lingarajaiah Vs H.N. Jambappa
Karnataka High Court · (2014) 3 AKR 328 : (2015) ILR 237 : (2014) 3 KCCR 2009
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 36, Order 21 Rule 58, Order 21 Rule 66, Order 21 Rule 72Limitation Act, 1963 — Section 2(j), 3
High Courts30 Apr 2014Allowed
T.H. Prakashappa Vs State of Karnataka
Karnataka High Court · (2014) 3 AKR 515 : (2014) 3 KCCR 2434
High Courts30 Apr 2014
The State of Karnataka Vs Asian Paints Limited
Karnataka High Court · (2014) ILR 3993 : (2014) 79 KarLJ 617 : (2014) 72 VST 218
Karnataka Value Added Tax Act, 2003 — Section 22, 24, 38(1), 4, 4(1)(b)