High Courts20 Aug 2014Allowed
Basavalingaiah Vs The Assistant Registrar of Co-operative Societies
Karnataka High Court · (2014) 08 KAR CK 0127
Karnataka Co-operative Societies Act, 1959 — Section 27, 27(1), 27(2), 27(2)(a), 27(3)
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 665 of 2,398
High Courts20 Aug 2014Allowed
Jayamma Vs M. Rajagopalareddy
Karnataka High Court · (2014) 08 KAR CK 0126
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22
High Courts20 Aug 2014Allowed
T.R. Bheemasena Rao Vs Fayaz Ahmed Khan
Karnataka High Court · (2014) 08 KAR CK 0125
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97
High Courts20 Aug 2014Allowed
B.G. Channappa Vs N.R. Surendranath
Karnataka High Court · (2014) 08 KAR CK 0124
High Courts20 Aug 2014Disposed Off
V.V. Venkateshan Vs Lakshmi Sairam Traders
Karnataka High Court · (2014) 08 KAR CK 0123
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 420, 467
High Courts20 Aug 2014Dismissed
Sunil Kumar Vs The State of Karnataka
Karnataka High Court · (2014) 08 KAR CK 0121
Criminal Procedure Code, 1973 (CrPC) — Section 439Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 34, 498A
High Courts20 Aug 2014
Mahendra Kumar Vs State of Karnataka
Karnataka High Court · (2014) 80 KarLJ 284 : (2014) 76 VST 319
Karnataka Value Added Tax Act, 2003 — Section 53(2)(b)
High Courts20 Aug 2014Dismissed
Gulbarga Electricity Supply Company Limited Vs Vasavadatta Cement
Karnataka High Court · (2014) 08 KAR CK 0067
High Courts20 Aug 2014
State of Karnataka Vs Godrej Consumer Products Limited
Karnataka High Court · (2014) 80 KarLJ 328
Karnataka Value Added Tax Act, 2003 — Section 39(1), 4(1)(a)(ii)
High Courts20 Aug 2014Allowed
K.M. Abdul Naseer Vs The State of Karnataka
Karnataka High Court · (2014) 08 KAR CK 0032
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307Arms Act, 1959 — Section 27, 3
High Courts20 Aug 2014Disposed Off
San jay P. Naidu Vs Rupreka Bhaskar
Karnataka High Court · (2015) ILR 198 : (2014) 4 KCCR 3639
Civil Procedure Code, 1908 (CPC) — Section 10, 151Hindu Marriage Act, 1955 — Section 12, 13, 13(1)(i), 9
High Courts20 Aug 2014Dismissed
Ashok Kumar Vs The State of Karnataka
Karnataka High Court · (2014) 08 KAR CK 0030
High Courts20 Aug 2014Disposed Off
Muyeen Asma Vs Ombudsman
Karnataka High Court · (2014) 08 KAR CK 0029
High Courts20 Aug 2014
Jomy Joseph Vs Vilja Aliswa C.K.
Karnataka High Court · (2014) 08 KAR CK 0028
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 6 Rule 17
High Courts20 Aug 2014Allowed
Rathana Raj Vs The State of Karnataka
Karnataka High Court · (2014) 08 KAR CK 0024
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 376, 420, 506
High Courts20 Aug 2014
Khandeshwar Reddy Vs Raja Christian
Karnataka High Court · (2014) 08 KAR CK 0002
Motor Vehicles Act, 1988 — Section 166
High Courts19 Aug 2014Dismissed
Gopal Prasad Vs Jagannath Prasad
Karnataka High Court · (2014) 08 KAR CK 0122
Partition Act, 1893 — Section 2, 3
High Courts19 Aug 2014Dismissed
Basavaraj Vs Basavaraj
Karnataka High Court · (2014) 08 KAR CK 0118
Limitation Act, 1963 — Section 5
High Courts19 Aug 2014
Vaijayanti Vs The State of Karnataka
Karnataka High Court · (2014) ILR 4648 : (2015) 1 KarLJ 312
Constitution of India, 1950 — Article 252(1)Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 2(O), 3, 4, 6
High Courts19 Aug 2014Dismissed
Siddanna gowda Vs Vishwanath
Karnataka High Court · (2014) 08 KAR CK 0069
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17