High Courts30 Apr 2014
R.V. Sridhar Vs Bruhat Bangalore Mahanagara Palike
Karnataka High Court · (2014) 3 KarLJ 654
Karnataka Slum Areas (Improvement and Clearance) Act, 1973 — Section 11, 3, 33, 6, 9
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 95 of 158
High Courts30 Apr 2014
H.R. Jagadish Vs Special Land Acquisition Officer
Karnataka High Court · (2014) 3 KarLJ 666 : (2014) 4 KCCR 3872
Karnataka Industrial Areas Development Act, 1966 — Section 1(3), 28, 28(4), 3, 4
High Courts30 Apr 2014
State of Karnataka Vs United Trading Company
Karnataka High Court · (2014) 79 KarLJ 599
Karnataka Value Added Tax Act, 2003 — Section 39(1)
High Courts30 Apr 2014Dismissed
Sandeep Somayaji Vs Srinivasa Somayaji
Karnataka High Court · (2014) 3 AKR 832
High Courts30 Apr 2014
Commissioner of Income Tax Vs Information Technology Park Ltd.
Karnataka High Court · (2014) 369 ITR 460
Income Tax Act, 1961 — Section 260A
High Courts29 Apr 2014Dismissed
Basavaraj Basavanneppa Pattan Vs The Govt. of Karnataka
Karnataka High Court · (2014) 3 AKR 336 : (2014) ILR 5111
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 27(1)(b), Order 41 Rule 33Hindu Adoptions and Maintenance Act, 1956 — Section 16Karnataka Co-operative Societies Act, 1959 — Section 101(2), 118(3), 125, 32, 33
High Courts29 Apr 2014
Syed Zabiulla S.K. Vs The Managing Director The Managing Director Vs Syed Zabiulla S.K.
Karnataka High Court · (2015) 3 ACC 893 : (2015) ACJ 1682 : (2014) 3 AKR 630 : (2014) ILR 3722
High Courts29 Apr 2014Dismissed
R. Parameshwara Vs Shanthabai
Karnataka High Court · (2014) ILR 5106 : (2014) 3 KCCR 2425
Penal Code, 1860 (IPC) — Section 415, 416, 418, 420, 423
High Courts29 Apr 2014Disposed Off
Mallikarjun Vs State of Karnataka
Karnataka High Court · (2014) 5 KarLJ 294
Prevention of Corruption Act, 1988 — Section 5
High Courts29 Apr 2014
Ramesh Vs State
Karnataka High Court · (2014) 4 KarLJ 44
Criminal Procedure Code, 1973 (CrPC) — Section 428Evidence Act, 1872 — Section 114-APenal Code, 1860 (IPC) — Section 302, 397
High Courts29 Apr 2014Dismissed
Siddanna Hoogar Vs Jaypee Cements Corporation Limited
Karnataka High Court · (2014) 5 KarLJ 44
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, Order 29 Rule 29
High Courts29 Apr 2014
Jeans Knit P. Ltd. Vs Deputy Commissioner of Income Tax
Karnataka High Court · (2015) 274 CTR 361 : (2014) 367 ITR 773
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 10B, 131, 133A, 142(1), 143(1)
High Courts29 Apr 2014
ING Vysya Bank Limited Vs N.V. Rangareddy
Karnataka High Court · (2014) 6 KarLJ 138
Constitution of India, 1950 — Article 14
High Courts29 Apr 2014
B.S. Madhu Vs Managing Director,KSRTC
Karnataka High Court · (2014) 4 KarLJ 240
High Courts28 Apr 2014
Nabeesa Vs Ravi Kumar The Divisional Manager Vs Nabeesa
Karnataka High Court · (2014) 3 AKR 638
High Courts28 Apr 2014
The Special Land Acquisition Officer-I Vs Putta Revaiah
Karnataka High Court · (2014) 3 AKR 422 : (2014) ILR 4583 : (2014) 3 KCCR 2410
Land Acquisition Act, 1894 — Section 17, 23, 23(1)(A), 30, 31
High Courts28 Apr 2014
Basamma Vs Mookaiah
Karnataka High Court · (2014) 4 KarLJ 238 : (2014) 4 KCCR 3336
Hindu Succession Act, 1956 — Section 8
High Courts28 Apr 2014
Global E-Business Operations (Private) Limited Vs State of Karnataka
Karnataka High Court · (2014) 79 KarLJ 595
Karnataka Value Added Tax Act, 2003 — Section 39, 4, 72(2)
High Courts28 Apr 2014
Global E-Business Operations (P.) Ltd. Vs State of Karnataka
Karnataka High Court · (2014) 46 GST 51
Karnataka Value Added Tax Act, 2003 — Section 39, 4, 72(2)
High Courts28 Apr 2014
C. Rangaswamy Vs The Special Land Acquisition Officer-II
Karnataka High Court · (2015) 1 AKR 158 : (2014) 5 KarLJ 341
Karnataka Industrial Areas Development Act, 1966 — Section 28(1), 28(4), 29(3)Land Acquisition Act, 1894 — Section 18