High Courts01 Sept 2014Disposed Off
Y.B. Suresh Vs The Chief Secretary Government of Karnataka Vidhana Soudha
Karnataka High Court · (2014) 09 KAR CK 0286
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 660 of 2,398
High Courts01 Sept 2014Dismissed
Tata Capital Financial Services Ltd. Vs Sea Rock Investments Limited
Karnataka High Court · (2014) 6 KarLJ 99
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 37 Rule 3Companies Act, 1956 — Section 433, 433(e), 434
High Courts01 Sept 2014Partly Allowed
V. Nagaraj Vs Gangappa Karani
Karnataka High Court · (2014) 09 KAR CK 0252
Motor Vehicles Act, 1988 — Section 166
High Courts01 Sept 2014
The Divisional Controller Vs G.N. Guttedar
Karnataka High Court · (2014) 09 KAR CK 0244
Industrial Disputes Act, 1947 — Section 33, 33(2)(b)
High Courts01 Sept 2014
Mantri Tranquil Apartments Owners Association Vs Bengaluru Electricity Supply Company Limited
Karnataka High Court · (2014) 6 KarLJ 633
High Courts01 Sept 2014
Mitra Bhoomi Infrastructures Private Limited Vs N.S. Niranjan
Karnataka High Court · (2014) 6 KarLJ 131
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts01 Sept 2014
Shankar Rao Vs The Commissioner, City Municipal Council
Karnataka High Court · (2014) 4 AKR 758
Constitution of India, 1950 — Article 226Karnataka Municipalities Act, 1964 — Section 268(2), 82, 82(1)Karnataka Town and Country Planning Act, 1961 — Section 69
High Courts01 Sept 2014Disposed Off
Vishweshwara Devaru Vs Kishan
Karnataka High Court · (2014) 09 KAR CK 0132
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, 10
High Courts01 Sept 2014
Kistappa Vs The Oriental Insurance Co. Ltd.
Karnataka High Court · (2014) 09 KAR CK 0085
Constitution of India, 1950 — Article 142Motor Vehicles Act, 1988 — Section 166
High Courts01 Sept 2014Allowed
The Assistant Executive Engineer Vs Vishwanath
Karnataka High Court · (2014) 09 KAR CK 0061
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts01 Sept 2014Disposed Off
M.P. Jaishankar Vs The State of Karnataka
Karnataka High Court · (2014) 5 KarLJ 497
Karnataka Industrial Areas Development Act, 1966 — Section 5
High Courts01 Sept 2014Dismissed
E. Raghunathan Vs R. Sarala
Karnataka High Court · (2014) 4 AKR 754 : (2015) 1 DMC 171 : (2014) ILR 5325 : (2014) 5 KarLJ 652 : (2014) 4 KCCR 3806
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Hindu Marriage Act, 1955 — Section 23A, 9
High Courts01 Sept 2014
Gayathri Devi College of Nursing Vs The Registrar
Karnataka High Court · (2014) 6 KarLJ 47
High Courts30 Aug 2014Allowed
M. Muniyappa Vs The State of Karnataka
Karnataka High Court · (2014) 08 KAR CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 136(3)Karnataka Land Revenue Act, 1964 — Section 127, 128, 129, 136(3), 67
High Courts27 Aug 2014
Commissioner of Income Tax and Others Vs Shahrooq Ali Khan
Karnataka High Court · (2015) 370 ITR 246
Income Tax Act, 1961 — Section 143(1), 2(14), 2(47), 2(47)(vi), 269UATransfer of Property Act, 1882 — Section 53A
High Courts27 Aug 2014Dismissed
The State of Karnataka Vs P. Jayakantha
Karnataka High Court · (2014) 08 KAR CK 0165
High Courts27 Aug 2014Disposed Off
Tony Vincent Vs M.C. Kishore
Karnataka High Court · (2014) 08 KAR CK 0161
Karnataka Court Fees and Suits Valuation Act, 1958 — Section 11(2), 24(a), 24(b)
High Courts27 Aug 2014
Gurumallappa Vs The Assistant Commissioner, Kollegal Sub-Division
Karnataka High Court · (2015) 1 AKR 852 : (2015) ILR 438 : (2014) 4 KCCR 3586
Karnataka Land Reforms Act, 1961 — Section 79A, 79B, 83
High Courts27 Aug 2014Disposed Off
Karnataka State Road Transport Corporation Vs K.K. Chandrashekar
Karnataka High Court · (2014) 08 KAR CK 0141
Industrial Disputes Act, 1947 — Section 10(4-A)