High Courts25 Aug 2014Partly Allowed
Nikhil Thard Vs Hanumakka
Karnataka High Court · (2014) 08 KAR CK 0087
Arbitration and Conciliation Act, 1996 — Section 11(6)
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 663 of 2,398
High Courts25 Aug 2014
State of Karnataka Vs Raju
Karnataka High Court · (2014) 08 KAR CK 0079
Penal Code, 1860 (IPC) — Section 302, 304, 323, 324, 427
High Courts25 Aug 2014Allowed
Prajwal S. Kumar Vs Pullandaya Daivasthana Trust
Karnataka High Court · (2014) 08 KAR CK 0078
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 97
High Courts25 Aug 2014Partly Allowed
Kempegowda Institute of Medical Sciences Vs The Medical Council of India Yenepoya University Vs The Union of India
Karnataka High Court · (2014) 08 KAR CK 0012
Constitution of India, 1950 — Article 141Indian Medical Council Act, 1956 — Section 10A, 10A(3)
High Courts22 Aug 2014
Nayaz and Others Vs State of Karnataka
Karnataka High Court · (2015) 2 AKR 690 : (2015) CriLJ 3023 : (2015) 5 FLT 437 : (2015) 2 KarLJ 223 : (2015) 4 KCCR 3546
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Evidence Act, 1872 — Section 83Forest Act, 1963 — Section 24(c)(ii), 24(e), 24(f), 62-C, 68
High Courts22 Aug 2014
Ananthajah Vs Gangamma and Others
Karnataka High Court · (2015) 1 AKR 31
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Constitution of India, 1950 — Article 226, 227
High Courts22 Aug 2014Allowed
E. Shivaprakash Vs Anasuya
Karnataka High Court · (2014) 08 KAR CK 0147
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 22 Rule 10
High Courts22 Aug 2014Disposed Off
H.H. Mallikarjunappa Vs State of Karnataka
Karnataka High Court · (2014) 08 KAR CK 0140
Land Acquisition Act, 1894 — Section 10, 12(2), 18, 18(1), 4(1)
High Courts22 Aug 2014Disposed Off
Sarojamma Vs Kalasamma
Karnataka High Court · (2014) 08 KAR CK 0101
Civil Procedure Code, 1908 (CPC) — Section 54
High Courts22 Aug 2014
Ananthaiah Vs Gangamma
Karnataka High Court · (2014) ILR 6358 : (2015) 3 KCCR 2106 : (2014) 4 KCCR 3573 : (2014) 4 KCCR 3127
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Constitution of India, 1950 — Article 226, 227
High Courts22 Aug 2014
Veerappa Vs Basavanyappa
Karnataka High Court · (2015) 1 AKR 599 : (2014) 6 KarLJ 432
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 28, 28(1), 28(2)(b), 65
High Courts22 Aug 2014Disposed Off
D.K. Saraswathamma Vs State of Karnataka
Karnataka High Court · (2014) 08 KAR CK 0091
Land Acquisition Act, 1894 — Section 18, 18(1)
High Courts22 Aug 2014Dismissed
S.N. Envirotech Pvt. Ltd. Vs Managing Director of Karnataka
Karnataka High Court · (2014) 08 KAR CK 0085
Constitution of India, 1950 — Article 226
High Courts22 Aug 2014Allowed
Devamma Vs E.R. Sujatha
Karnataka High Court · (2014) 08 KAR CK 0063
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 10, 151Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5
High Courts22 Aug 2014
Labhuram Vs Prakash Hegde
Karnataka High Court · (2015) 1 AKR 631
Criminal Procedure Code, 1973 (CrPC) — Section 129, 130, 131, 132, 197Penal Code, 1860 (IPC) — Section 323, 324, 330, 34, 504
High Courts21 Aug 2014
Commissioner of Service Tax Vs Airtime Enterprises
Karnataka High Court · (2015) 49 GST 40
High Courts21 Aug 2014
A.S. Chinnaswamy Raju Vs Union of India
Karnataka High Court · (2015) ILR 1050
Income Tax Act, 1961 — Section 179
High Courts21 Aug 2014
Lokesh Vs State of Karnataka State of Karnataka Vs Lokesh
Karnataka High Court · (2014) 08 KAR CK 0156
Penal Code, 1860 (IPC) — Section 307, 320, 324, 34, 506