High Courts22 Sept 2014Partly Allowed
B.K. Syed Zakir Vs Basha Khan
Karnataka High Court · (2014) 09 KAR CK 0202
Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 646 of 2,398
High Courts22 Sept 2014
Master Mohamed Moin Sadiq Vs Amanath Co-Operative Bank Ltd.
Karnataka High Court · (2014) 6 KarLJ 475 : (2015) 1 KCCR 187
High Courts22 Sept 2014
J.P. Nagar Fourth Phase, Dollars Layout, Residents Welfare Association (R) Vs State of Karnataka
Karnataka High Court · (2014) 6 KarLJ 481
Karnataka Municipal Corporation Act, 1976 — Section 288(1)(c)
High Courts22 Sept 2014Disposed Off
R.M. Manjunatha Gowda Vs The State of Karnataka
Karnataka High Court · (2014) 09 KAR CK 0137
Criminal Procedure Code, 1973 (CrPC) — Section 439Karnataka Co-operative Societies Act, 1959 — Section 27, 29F, 29g(4), 63(7)Penal Code, 1860 (IPC) — Section 120B, 34, 406, 408, 409
High Courts22 Sept 2014
State Vs B. Vasu
Karnataka High Court · (2014) 09 KAR CK 0098
Motor Vehicles Act, 1988 — Section 181, 3(1)Penal Code, 1860 (IPC) — Section 279, 304(A), 304A
High Courts22 Sept 2014Dismissed
Dyavamma Vs Y.R. Swamy
Karnataka High Court · (2014) 09 KAR CK 0073
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31Contract Act, 1872 — Section 10, 2(h)
High Courts22 Sept 2014Dismissed
Devaraj Vs Mayanna
Karnataka High Court · (2014) 09 KAR CK 0071
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts22 Sept 2014
Commissioner of Income Tax Vs Karnataka Bank Ltd.
Karnataka High Court · (2015) 232 TAXMAN 578
Income Tax Act, 1961 - Section 145(1) 36(1)(vii) 36(1)(viia) 43D 43D(a)
High Courts19 Sept 2014
C.S. Ramanath Vs State of Karnataka
Karnataka High Court · (2015) 2 AKR 411 : (2015) ILR 142
Karnataka Co-operative Societies Act, 1959 — Section 106, 12(2), 12(4), 18A, 18A
High Courts19 Sept 2014
Coromandel Sugars Ltd. Vs The State of Karnataka
Karnataka High Court · (2015) ILR 643
Karnataka Sales Tax Act, 1957 — Section 12A, 12A(1A), 12B, 25B, 25B(2)
High Courts19 Sept 2014Allowed
Manish Bajpe Vs The State of Karnataka
Karnataka High Court · (2014) 09 KAR CK 0296
Penal Code, 1860 (IPC) — Section 34, 415, 497, 504, 506
High Courts19 Sept 2014Dismissed
Ashok Rai Vs State
Karnataka High Court · (2014) 09 KAR CK 0275
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 109, 188, 294, 370(3), 370A
High Courts19 Sept 2014Partly Allowed
Vedananda Murthy Vs Zilla Panchayath District Support Unit
Karnataka High Court · (2014) 09 KAR CK 0274
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts19 Sept 2014Allowed
B. Madesh Vs The State of Karnataka
Karnataka High Court · (2015) 1 KCCR 47
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226, 227
High Courts19 Sept 2014Allowed
J. Giri Vs The State of Karnataka
Karnataka High Court · (2014) 4 KCCR 3875
Constitution of India, 1950 — Article 226, 227
High Courts19 Sept 2014
Chinnappa V.A. Vs Chinnappa
Karnataka High Court · (2014) 6 KarLJ 273
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5A
High Courts19 Sept 2014Allowed
Jayamma Vs The State of Karnataka
Karnataka High Court · (2014) 09 KAR CK 0118
Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 34, 498(A), 498A, 506
High Courts19 Sept 2014Allowed
B.G. Shiva Prasad Vs State of Karnataka
Karnataka High Court · (2014) 09 KAR CK 0117
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 324, 341, 504, 506
High Courts19 Sept 2014Dismissed
Srinivasa Minerals Trading Company Vs State of Karnataka
Karnataka High Court · (2015) 2 AKR 330 : (2015) ILR 793 : (2015) 1 KCCR 78
Constitution of India, 1950 — Article 226, 227, 32Forest Act, 1963 — Section 4, 80Mines and Minerals (Development and Regulation) Act, 1957 — Section 2(d), 21, 21(5)
High Courts19 Sept 2014Allowed
L.C. Bhagya Vs State of Karnataka
Karnataka High Court · (2014) 09 KAR CK 0068
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438Penal Code, 1860 (IPC) — Section 420