High Courts04 Aug 2014Allowed
The State Vs Santosh
Karnataka High Court · (2014) 08 KAR CK 0116
Criminal Procedure Code, 1973 (CrPC) — Section 240Prevention of Corruption Act, 1988 — Section 11, 12, 13(1)(d), 13(2), 7
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 669 of 2,398
High Courts02 Aug 2014
Chikkanna Vs State of Karnataka
Karnataka High Court · (2014) 5 KarLJ 645 : (2015) 1 KCCR 159
High Courts02 Aug 2014
G. Manjunath Vs The Secretary
Karnataka High Court · (2014) 5 KarLJ 619
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 19(1)(g), 226, 227Karnataka Land Reforms Act, 1961 — Section 112, 48A, 48C
High Courts02 Aug 2014
Raghavan Vs State of Karnataka
Karnataka High Court · (2014) 5 KarLJ 409
Land Acquisition Act, 1894 — Section 4(1), 5A
High Courts02 Aug 2014
Puttalingamma Vs State of Karnataka
Karnataka High Court · (2014) 5 KarLJ 421
Karnataka Industrial Areas Development Act, 1966 — Section 29(2)
High Courts02 Aug 2014
Sannalingappa Vs State of Karnataka
Karnataka High Court · (2014) 6 KarLJ 473
Karnataka Industrial Areas Development Act, 1966 — Section 29, 29(2)
High Courts02 Aug 2014
National Insurance Company Limited Vs Nagamma
Karnataka High Court · (2015) ACJ 2423 : (2015) 1 AKR 465
Motor Vehicles Act, 1988 — Section 10, 14, 149, 2(47), 3
High Courts02 Aug 2014
A.R. Education Trust Vs State of Karnataka
Karnataka High Court · (2014) 6 KarLJ 133
High Courts02 Aug 2014
Prasanna Education Trust Vs National Council for the Teacher Education
Karnataka High Court · (2014) 5 KarLJ 463
National Council for Teacher Education Act, 1993 — Section 18
High Courts02 Aug 2014
Renukesh Vs State of Karnataka
Karnataka High Court · (2014) 6 KarLJ 30
Karnataka Industrial Areas Development Act, 1966 — Section 29(2)
High Courts01 Aug 2014
Vinay Saraogi Vs State of Karnataka and Others
Karnataka High Court · (2015) 1 KarLJ 351 : (2015) 4 KCCR 3254
Karnataka Land Revenue Act, 1964 — Section 136(3)
High Courts01 Aug 2014
Yesudass Vs Kanickamary
Karnataka High Court · (2014) 4 AKR 74 : (2014) 4 KCCR 3723
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts01 Aug 2014
Muniyamma Vs The Secretary to Government (Land Grants)
Karnataka High Court · (2014) 5 KarLJ 321
Karnataka Land Revenue Act, 1964 — Section 94
High Courts01 Aug 2014
Avvamma Vs The Deputy Commissioner
Karnataka High Court · (2014) 5 KarLJ 541 : (2015) 1 KCCR 190
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4(1), 4(2), 5
High Courts01 Aug 2014
Rezzak Hotels Private Limited Vs State of Karnataka
Karnataka High Court · (2014) 5 KarLJ 494
High Courts01 Aug 2014
Syed Akbar Pasha Vs The Tender Evaluation Committee
Karnataka High Court · (2014) 5 KarLJ 565
Karnataka Transparency in Public Procurements Act, 1999 — Section 16
High Courts01 Aug 2014
Reshma S. Ganga Vs Benagonda Erappa Biradara The Managing Director Vs Reshma S. Ganga
Karnataka High Court · (2014) 4 AKR 383 : (2015) ILR 2669
Motor Vehicles Act, 1988 — Section 166
High Courts31 Jul 2014
Hariraj Shetty and Others Vs State of Karnataka and Others
Karnataka High Court · (2015) 3 AKR 531 : (2015) ILR 745 : (2015) 1 KCCR 1041
Karnataka Police Act, 1963 — Section 2(7), 78(1)(a)(vi), 78(i)(b), 79, 80Penal Code, 1860 (IPC) — Section 188
High Courts31 Jul 2014
Gururaj Joshi Vs The State of Karnataka
Karnataka High Court · (2015) ILR 232 : (2014) 4 KCCR 3824
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467, 468