High Courts03 Sept 2014Dismissed
Vinaya Kumar Vs State of Karnataka
Karnataka High Court · (2014) 09 KAR CK 0020
Criminal Procedure Code, 1973 (CrPC) — Section 216, 302, 311Penal Code, 1860 (IPC) — Section 306, 34, 498-A
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Karnataka High Court judgments
47,955 judgments · page 659 of 2,398
High Courts03 Sept 2014Allowed
Hanumappa Vs Yallakka
Karnataka High Court · (2014) 4 AKR 402 : (2014) 5 KarLJ 567
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10A, 100, 151Constitution of India, 1950 — Article 21Evidence Act, 1872 — Section 112, 4
High Courts03 Sept 2014Disposed Off
Rukkamma Vs Muniyellappa
Karnataka High Court · (2014) 09 KAR CK 0017
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts02 Sept 2014
Commissioner of Income Tax Vs First Securities P. Ltd.
Karnataka High Court · (2015) 370 ITR 72 : (2015) 230 TAXMAN 463
Forward Contracts (Regulation) Act, 1952 — Section 2Income Tax Act, 1961 — Section 43, 43(5), 43(5)(c), 72, 73Securities and Exchange Board of India Act, 1992 — Section 12
High Courts02 Sept 2014
The Union of India Vs Best Cast Construction Pvt. Ltd.
Karnataka High Court · (2015) 2 AKR 235 : (2014) ILR 6002 : (2015) 1 KCCR 65
Arbitration and Conciliation Act, 1996 — Section 2(c), 31, 31(7)(b), 34, 37
High Courts02 Sept 2014Dismissed
Siddaraju Vs State of Karnataka
Karnataka High Court · (2014) 6 KarLJ 126
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Penal Code, 1860 (IPC) — Section 107, 306, 307, 309, 34
High Courts02 Sept 2014Dismissed
Leela Gangappa Vs M. Madhu
Karnataka High Court · (2014) 6 KarLJ 36
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts02 Sept 2014Allowed
Patel Munireddy Vs Appaiah Reddy
Karnataka High Court · (2014) 5 KarLJ 547 : (2015) 1 KCCR 214
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 122, 53
High Courts02 Sept 2014Partly Allowed
Mohan Babu Vs Union of India
Karnataka High Court · (2014) 09 KAR CK 0254
Arbitration and Conciliation Act, 1996 — Section 11, 11(6)
High Courts02 Sept 2014Partly Allowed
Manjunath Vs Union of India
Karnataka High Court · (2014) 09 KAR CK 0253
Criminal Procedure Code, 1973 (CrPC) — Section 313Railway Property (Unlawful Possession) Act, 1966 — Section 3(1), 3(a)
High Courts02 Sept 2014Dismissed
A.M.E''S Dental College and Hospital Vs State of Karnataka
Karnataka High Court · (2014) 09 KAR CK 0243
High Courts02 Sept 2014
The Commissioner of Income Tax Vs McDowell and Co. Ltd.
Karnataka High Court · (2015) 273 CTR 394 : (2014) 369 ITR 684
Income Tax Act, 1961 — Section 28(4), 41, 41(1), 43B
High Courts02 Sept 2014
Vasavi Finvest Limited Vs Jagadeesh Hegde
Karnataka High Court · (2015) 3 AKR 518 : (2015) 1 BC 553 : (2014) 6 KarLJ 146
Criminal Procedure Code, 1973 (CrPC) — Section 391Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts02 Sept 2014
Thabagouda Satteppa Umarani Vs Satteppa
Karnataka High Court · (2014) 4 AKR 744 : (2014) ILR 6143 : (2015) 1 KCCR 1022
Evidence Act, 1872 — Section 91
High Courts02 Sept 2014
Syed Tanzeem Ahmed Vs State of Karnataka
Karnataka High Court · (2014) 4 AKR 739
Arms Act, 1959 — Section 25, 3National Investigation Agency Act, 2008 — Section 19, 21(4)Penal Code, 1860 (IPC) — Section 120B, 121, 121A, 122, 153A
High Courts02 Sept 2014Dismissed
B. Keerthivarma Shetty Vs The State of Karnataka
Karnataka High Court · AIR 2014 Kar 173 : (2014) 4 AKR 339 : (2015) ILR 713 : (2014) 6 KarLJ 166 : (2014) 4 KCCR 3262
Constitution of India, 1950 — Article 19(1)(f), 26Religious Endowments Act, 1863 — Section 10, 23, 3(b), 8
High Courts02 Sept 2014Allowed
The Selection Committee of The Assistant Public Prosecutors-Cum-Assistant Government Pleaders Vs The Karnataka State Information Commission
Karnataka High Court · (2014) 6 KarLJ 60
Right to Information Act, 2005 — Section 18, 18(1), 19, 19(1), 19(2)
High Courts02 Sept 2014
Ratnagiri Impex Pvt. Ltd. Vs The Commissioner of Customs
Karnataka High Court · (2015) 323 ELT 301
High Courts02 Sept 2014Dismissed
Union of India Vs Nagalakshmi
Karnataka High Court · (2014) 09 KAR CK 0021
High Courts02 Sept 2014
Gajalakshmi Vs N. Nagaraja Reddy
Karnataka High Court · AIR 2015 Kar 29 : (2014) 4 AKR 418 : (2015) 1 KarLJ 282 : (2014) 4 KCCR 3786
Constitution of India, 1950 — Article 14Succession Act, 1925 — Section 295