High Courts12 Sept 2014
T.J. Jagadeesha Vs T.H. Yashvantha
Karnataka High Court · (2014) 09 KAR CK 0311
Specific Relief Act, 1963 — Section 34
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 650 of 2,398
High Courts12 Sept 2014Disposed Off
Ramesh Batni Vs State
Karnataka High Court · (2014) 09 KAR CK 0215
Criminal Procedure Code, 1973 (CrPC) — Section 239
High Courts12 Sept 2014Allowed
G.D. Jayarama Vs The State by Bangalore Metropolitan Task Force Police Station
Karnataka High Court · (2014) 09 KAR CK 0212
Criminal Procedure Code, 1973 (CrPC) — Section 155Penal Code, 1860 (IPC) — Section 109, 214, 217
High Courts12 Sept 2014Partly Allowed
T Shashidhar Vs S.M. Manjunath
Karnataka High Court · (2014) 09 KAR CK 0210
Civil Procedure Code, 1908 (CPC) — Section 96Specific Relief Act, 1963 — Section 19(b)
High Courts12 Sept 2014Allowed
Vokkalingara Sharada Vs Vokkaligara Puttamma Major
Karnataka High Court · (2014) 09 KAR CK 0209
Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 68Karnataka Court Fees and Suits Valuation Act, 1958 — Section 35(1), 35(2)
High Courts12 Sept 2014Allowed
M. Shashikala Vs Canara Nidhi Ltd.
Karnataka High Court · (2014) 4 AKR 509 : (2014) 6 KarLJ 311
Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(2), 34(2)(a), 34(2)(b)Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 3, Order 8 Rule 5(2), 151
High Courts12 Sept 2014Dismissed
Lakshmi Trades Vs The Union of India
Karnataka High Court · (2014) 09 KAR CK 0207
Constitution of India, 1950 — Article 12, 14, 19(1)(g), 21
High Courts12 Sept 2014
M.V. Leelavathi Vs C.R. Swamy
Karnataka High Court · (2015) 1 DMC 618 : (2014) 6 KarLJ 279
Hindu Marriage Act, 1955 — Section 24
High Courts12 Sept 2014
Doddaiah Vs Honnappa
Karnataka High Court · (2014) 4 AKR 721
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1A, Order 23 Rule 3, 151
High Courts12 Sept 2014
Venkatasayee Industries Vs The Assistant Commissioner of Commercial Taxes (Recovery)
Karnataka High Court · (2014) 80 KarLJ 279
High Courts12 Sept 2014
S.V.S. Industries Vs The Assistant Commissioner of Commercial Taxes (Recovery)
Karnataka High Court · (2014) 80 KarLJ 275
High Courts12 Sept 2014
The Taluk Agricultural Produce Co-Operative Marketing Society Ltd. Vs Karnataka Agro Products
Karnataka High Court · (2014) 09 KAR CK 0113
Civil Procedure Code, 1908 (CPC) — Section 80Karnataka Co-operative Societies Act, 1959 — Section 125Partnership Act, 1932 — Section 68
High Courts12 Sept 2014
Purnima Prakash Pattanshetti Vs Manjunath Naganagouda Kulkarni
Karnataka High Court · (2014) 09 KAR CK 0112
Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)
High Courts12 Sept 2014
Sridhar Govind Ambiga Vs The Divisional Manager, National Insurance Company Ltd.
Karnataka High Court · (2014) 09 KAR CK 0111
High Courts12 Sept 2014
Hemavathi Vs R. Shashikumar
Karnataka High Court · (2014) 09 KAR CK 0056
Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 12
High Courts12 Sept 2014
Annappa Siddappa Karigar Vs Vithal
Karnataka High Court · (2014) 09 KAR CK 0055
Criminal Procedure Code, 1973 (CrPC) — Section 439(2)Penal Code, 1860 (IPC) — Section 376
High Courts12 Sept 2014
Rajagouda Vs Sunanda
Karnataka High Court · (2014) 09 KAR CK 0054
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3)
High Courts12 Sept 2014Dismissed
K.S. Ravindra Gowda Vs State
Karnataka High Court · (2014) 4 AKR 727
Constitution of India, 1950 — Article 226Prevention of Corruption Act, 1988 — Section 13, 13(1)(d), 13(2), 7
High Courts12 Sept 2014Dismissed
Shankara B.M. Vs State of Karnataka
Karnataka High Court · (2014) 09 KAR CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 143, 148, 149, 302, 34