High Courts04 Sept 2014Dismissed
Kalyana Nagara Residents Welfare Association Vs The Commissioner
Karnataka High Court · (2014) 4 AKR 756
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 658 of 2,398
High Courts03 Sept 2014Disposed off
S. Srinath Vs The Secretary to Government, Primary and Secondary Education and Others
Karnataka High Court · (2015) 3 KarLJ 686
High Courts03 Sept 2014
P.K. George Kutty Vs The Chief Secretary to Government of Karnataka
Karnataka High Court · (2015) 1 AKR 854 : (2015) ILR 603 : (2015) 1 KarLJ 307 : (2014) 4 KCCR 3596
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Constitution of India, 1950 — Article 226Karnataka Industrial Areas Development Act, 1966 — Section 28(1), 28(4)
High Courts03 Sept 2014
K.A. Haridas Vs The Deputy Commissioner
Karnataka High Court · (2014) ILR 5943 : (2015) 2 KarLJ 541 : (2014) 4 KCCR 3590
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3(1)(b), 4, 4(1)(2), 4(2), 6
High Courts03 Sept 2014Disposed Off
ST. George College of Nursing Ombr Layout Vs The Registrar,The Rajiv Gandhi University of Health Science
Karnataka High Court · (2014) 09 KAR CK 0279
High Courts03 Sept 2014Dismissed
Maruthi Finance Enterprises Vs T. Lakshmi
Karnataka High Court · (2014) 09 KAR CK 0251
Criminal Procedure Code, 1973 (CrPC) — Section 259, 262, 263, 263, 264Negotiable Instruments Act, 1881 (NI) — Section 138, 143, 145
High Courts03 Sept 2014Disposed Off
Surya College of Nursing Vs The Registrar,The Rajiv Gandhi University of Health Science
Karnataka High Court · (2014) 09 KAR CK 0239
High Courts03 Sept 2014Allowed
G.D.R. Krishna Vs The Head of Purchase and Stores Government of India
Karnataka High Court · (2014) 09 KAR CK 0166
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts03 Sept 2014Allowed
Aji Denis C.J. Vs The State of Karnataka
Karnataka High Court · (2014) 09 KAR CK 0165
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 307, 34, 498A, 504
High Courts03 Sept 2014Partly Allowed
Princes Franklyn Vs D. Babu
Karnataka High Court · (2014) 09 KAR CK 0164
Criminal Procedure Code, 1973 (CrPC) — Section 190, 200, 204, 482, 91Penal Code, 1860 (IPC) — Section 201, 420, 465, 468, 471
High Courts03 Sept 2014Allowed
The Chief Engineer I.D. Vs K. Sudhakar Reddy
Karnataka High Court · (2014) 09 KAR CK 0163
High Courts03 Sept 2014Dismissed
Kalavati Vs Chandrakant
Karnataka High Court · (2014) 09 KAR CK 0162
High Courts03 Sept 2014
R. Vamsidhar Vs The Deputy Commissioner
Karnataka High Court · (2015) 2 AKR 600 : (2015) 1 KarLJ 91 : (2015) 4 KCCR 2930
Civil Procedure Code, 1908 (CPC) — Section 151Karnataka Land Revenue Act, 1964 — Section 25, 59Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5(1A)
High Courts03 Sept 2014
Chaya Vs State of Karnataka
Karnataka High Court · (2015) 1 KarLJ 150 : (2015) 4 KCCR 3005
Land Acquisition Act, 1894 — Section 30, 31
High Courts03 Sept 2014
Pillamma Vs The State of Karnataka
Karnataka High Court · (2014) 4 AKR 722
Mines and Minerals (Development and Regulation) Act, 1957 — Section 4A(3)
High Courts03 Sept 2014Dismissed
Meera Rachappa Alur Vs The State of Karnataka
Karnataka High Court · (2014) 09 KAR CK 0131
High Courts03 Sept 2014Partly Allowed
Ajith Nayak Vs Shreelatha Nayak
Karnataka High Court · (2014) 09 KAR CK 0123
Protection of Women From Domestic Violence Act, 2005 — Section 12
High Courts03 Sept 2014Allowed
Raghu Vs State of Karnataka
Karnataka High Court · (2014) 6 KarLJ 52
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 34, 392, 397, 398
High Courts03 Sept 2014Dismissed
Amjad Khan Vs State of Karnataka
Karnataka High Court · (2014) 09 KAR CK 0080
Criminal Procedure Code, 1973 (CrPC) — Section 439Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 149, 302, 304(B), 498A