High Courts10 Sept 2014Disposed Off
Sharada Devi College of nursing St. Mary''s Church Campus Vs The Registrar The Rajiv Gandhi University of Health Science
Karnataka High Court · (2014) 09 KAR CK 0221
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 653 of 2,398
High Courts10 Sept 2014Disposed Off
Vidyakiran College of Nursing Vs The Registrar The Rajiv Gandhi University of Health Science
Karnataka High Court · (2014) 09 KAR CK 0220
High Courts10 Sept 2014Disposed Off
Vijayanagar College of Nursing Vs The Registrar,The Rajiv Gandhi University of Health Science
Karnataka High Court · (2014) 09 KAR CK 0219
High Courts10 Sept 2014Disposed Off
Dennis Cunha Vs Mahananda
Karnataka High Court · (2014) 09 KAR CK 0218
High Courts10 Sept 2014
K.R. Basavaraju Vs The Deputy Commissioner
Karnataka High Court · (2014) 09 KAR CK 0217
High Courts10 Sept 2014Allowed
Sanjay T. Vs Central Bureau of Investigation
Karnataka High Court · (2014) 09 KAR CK 0186
Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2)
High Courts10 Sept 2014Dismissed
Abdul Rasheed Vs Srinivas Rao
Karnataka High Court · (2014) 09 KAR CK 0185
Registration Act, 1908 — Section 49
High Courts10 Sept 2014
Bhyraiah Vs Bettegowda
Karnataka High Court · (2015) 1 KarLJ 51 : (2015) 4 KCCR 3736
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226, 227Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4(2)
High Courts10 Sept 2014
The State of Karnataka Vs Chidanand Mahadev Gudame
Karnataka High Court · (2014) 4 AKR 640
Penal Code, 1860 (IPC) — Section 376
High Courts10 Sept 2014Dismissed
State of Karnataka Vs Boregowda
Karnataka High Court · (2015) 1 AKR 94 : (2015) 2 KCCR 1947
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 34, 498A
High Courts10 Sept 2014Dismissed
Rukmini Bai Vs Mallikarjuna
Karnataka High Court · (2014) 09 KAR CK 0035
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts10 Sept 2014Allowed
L.J. Hamsaveni Vs State of Karnataka
Karnataka High Court · (2014) 09 KAR CK 0032
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 109, 120B, 420, 465, 466Prevention of Corruption Act, 1988 — Section 13(1)(d)(ii)
High Courts10 Sept 2014
Saptharushi Souharda Credit Co-Operative Limited Vs Lakshman
Karnataka High Court · (2015) 1 AKR 349 : (2014) ILR 6725 : (2014) 4 KCCR 3710
Karnataka Co-operative Societies Act, 1959 — Section 107, 70Karnataka Souharda Sahakari Act, 1997 — Section 39, 39(1), 41, 41(3), 46
High Courts10 Sept 2014Dismissed
Union of India Vs D.V. Rangareddy
Karnataka High Court · (2014) 09 KAR CK 0006
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 14, 226, 227
High Courts10 Sept 2014
Gemalto Terminals India Pvt. Ltd. Vs Commr. of Cus., Bangalore
Karnataka High Court · (2015) 322 ELT 716
Customs Act, 1962 - Section 149
High Courts09 Sept 2014
Sreenivasa Vs Dr. B.R. Ambedkar Medical College
Karnataka High Court · (2015) 1 KarLJ 269
Industrial Disputes Act, 1947 — Section 33-C(2)
High Courts09 Sept 2014
Satya Achayya Vs M.A. Mohammed Amanullah
Karnataka High Court · (2014) 4 AKR 400
Civil Procedure Code, 1908 (CPC) — Section 10(2)Karnataka Municipal Corporation Act, 1976 — Section 321, 443(A)Penal Code, 1860 (IPC) — Section 151
High Courts09 Sept 2014Dismissed
M. Bhagavantha Vs B.R. Babu Prasad
Karnataka High Court · (2014) 09 KAR CK 0294
Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 482Penal Code, 1860 (IPC) — Section 120B, 23, 29, 406, 419