COURT ARCHIVE

Karnataka High Court judgments

47,955 judgments · page 667 of 2,398

High Courts18 Aug 2014Allowed

State Bank of Mysore Vs The Karnataka Industrial Co-Operative Bank Ltd.

Karnataka High Court · (2015) 3 AKR 369 : (2014) ILR 6292 : (2015) 2 KCCR 1622

Civil Procedure Code, 1908 (CPC) — Section 96Karnataka Co-operative Societies Act, 1959 — Section 125Negotiable Instruments Act, 1881 (NI) — Section 128, 131, 131A

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High Courts18 Aug 2014Dismissed

H.C. Jayaram Vs Krishnappa

Karnataka High Court · (2014) 08 KAR CK 0051

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts18 Aug 2014Partly Allowed

L. Chandramma Vs K.C.N. Mohan

Karnataka High Court · (2014) 08 KAR CK 0050

Arbitration and Conciliation Act, 1996 — Section 11(6)

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High Courts18 Aug 2014Dismissed

Bharat Sanchar Nigam Limited Vs Jayaramaiah

Karnataka High Court · (2014) 08 KAR CK 0046

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High Courts18 Aug 2014Allowed

Kashmiri Zakir Vs The Commissioner of Police Bangalore City

Karnataka High Court · (2014) 08 KAR CK 0044

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High Courts18 Aug 2014Allowed

Siddappa Vs Lakkamma

Karnataka High Court · (2014) 08 KAR CK 0034

Karnataka Court Fees and Suits Valuation Act, 1958 — Section 11(2)

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High Courts18 Aug 2014Partly Allowed

Tadikela Subbaiah Trust (r) Subbaiah Institute of Medical Sciences Vs The State of Karnataka

Karnataka High Court · (2015) 1 AKR 41 : (2015) ILR 175 : (2015) 1 KarLJ 462

Constitution of India, 1950 — Article 19, 30, 30(1)

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High Courts18 Aug 2014Allowed

Mary Grace Education Centre (P) Ltd. Vs Martin Maria Doss

Karnataka High Court · (2014) 08 KAR CK 0025

Karnataka Stamp Act, 1957 — Section 33

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High Courts18 Aug 2014Disposed Off

N.G. Prabhakar Vs Manali Housing Development Company Limited

Karnataka High Court · (2014) 08 KAR CK 0022

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 23, Order 23 Rule 23, Order 23 Rule 3, Order 43 Rule 1, Order 43 Rule 1(a)Constitution of India, 1950 — Article 227

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High Courts18 Aug 2014Dismissed

S. Mahadevappa Vs Puttalingaiah

Karnataka High Court · (2014) 08 KAR CK 0011

Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 68

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High Courts18 Aug 2014Dismissed

K.R. Chandran Vs The Chief Traffic Manager and Disciplinary Authority

Karnataka High Court · (2014) 08 KAR CK 0010

Industrial Disputes Act, 1947 — Section 10(4-A)

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High Courts18 Aug 2014Allowed

Siddamma Vs Jayashre

Karnataka High Court · (2014) 08 KAR CK 0007

Limitation Act, 1963 — Section 5

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High Courts18 Aug 2014Disposed Off

B.V. Venkatesh Vs The State of Karnataka

Karnataka High Court · (2014) 08 KAR CK 0006

Land Acquisition Act, 1894 — Section 48

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High Courts18 Aug 2014

Leelavathi Rai Vs Deputy Commissioner

Karnataka High Court · (2015) 1 AKR 245 : (2014) ILR 4976 : (2014) 4 KCCR 3614

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High Courts14 Aug 2014

Rajiv Shankar Vs Soumya Nair

Karnataka High Court · (2014) 4 AKR 333 : (2014) ILR 6757 : (2014) 4 KCCR 3856

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 1 Rule 3, Order 1 Rule 5Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 13(1), 13(1)(i)

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High Courts14 Aug 2014

S.K. Suresh Vs The Principal Secretary

Karnataka High Court · AIR 2014 Kar 179 : (2014) 4 AKR 345 : (2014) ILR 6597

Constitution of India, 1950 — Article 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 12, 2(f), 2(g), 2(m), 23

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High Courts14 Aug 2014

Mahaboob Bi Vs Sharfunnisa Sharfunnisa Vs Mahaboob Bi

Karnataka High Court · (2014) 4 AKR 682 : (2015) 4 RCR(Civil) 180

Succession Act, 1925 — Section 59

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High Courts14 Aug 2014

Sunith Kumar V. Vs ICICI Lombard General Insurance Co. Ltd.

Karnataka High Court · (2014) ILR 6693 : (2015) 1 KCCR 55

Motor Vehicles Act, 1988 — Section 134(a), 166, 187Penal Code, 1860 (IPC) — Section 279, 337, 338

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High Courts14 Aug 2014

Bharti Airtel Limited Vs The Deputy Commissioner Income Tax

Karnataka High Court · (2015) 274 CTR 213 : (2015) 372 ITR 33

Income Tax Act, 1961 — Section 133A, 190, 190(1), 190(2), 192Securities Contracts (Regulation) Act, 1956 — Section 2

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High Courts14 Aug 2014

HMT Watches Ltd. Vs G. Suresh Kumar

Karnataka High Court · (2014) ILR 6737

Arbitration and Conciliation Act, 1996 — Section 4, 9Civil Procedure Code, 1908 (CPC) — Section 34Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993 — Section 2(c), 2(e), 2(f), 3, 3(e)

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