High Courts05 Jun 2014Allowed
Subhash Vs The Deputy Registrar, Co-operative Societies
Karnataka High Court · (2014) 06 KAR CK 0129
Karnataka Co-operative Societies Act, 1959 — Section 28A, 28A(4), 28A(5)
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 684 of 2,398
High Courts05 Jun 2014
Suhas Pandurang Chandgadkar Vs Vandana
Karnataka High Court · (2014) 6 KarLJ 455
High Courts05 Jun 2014
Chief Engineer (E), Transmission Zone, Karnataka Power Transmission Corporation Limited Vs Lokesh
Karnataka High Court · (2015) 2 AKR 120 : (2015) 1 KarLJ 54 : (2015) 3 KCCR 2241
Telegraph Act, 1885 — Section 16(3)
High Courts05 Jun 2014Disposed Off
Goudra Krishnappa Vs The Deputy Commissioner
Karnataka High Court · (2014) 4 KarLJ 554 : (2014) 4 KCCR 3551
Karnataka Village Officers Abolition Act, 1961 — Section 5, 5(1), 6
High Courts05 Jun 2014
State of Karnataka Vs Mandovi Motors (Private) Limited
Karnataka High Court · (2015) 52 GST 149 : (2014) 79 KarLJ 581 : (2015) 78 VST 355
Karnataka Sales Tax Act, 1957 — Section 10, 12, 12(1), 12(1-B), 12(3)
High Courts05 Jun 2014Allowed
Geeta Vs Channappa
Karnataka High Court · (2014) 06 KAR CK 0089
Penal Code, 1860 (IPC) — Section 494, 497
High Courts05 Jun 2014Dismissed
Sangmesh Vs The State of Karnataka
Karnataka High Court · (2014) 4 KarLJ 350 : (2014) 4 KCCR 3395
High Courts05 Jun 2014Dismissed
Thamanna Yellappa Dollin Vs A. Ramappa
Karnataka High Court · (2014) 4 AKR 230 : (2014) 4 KarLJ 513 : (2014) 4 KCCR 3478
Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 279, 337, 338
High Courts05 Jun 2014Dismissed
Dyamappa Buttappa Mustigeri Vs Shiddavva
Karnataka High Court · (2014) 6 KarLJ 436
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 100, 20, 96Evidence Act, 1872 — Section 65, 68Succession Act, 1925 — Section 63
High Courts05 Jun 2014Dismissed
Sajid Ali Vs Shakila Begum
Karnataka High Court · (2014) 06 KAR CK 0021
High Courts05 Jun 2014Dismissed
Anand Ashok Kambale Vs State of Karnataka
Karnataka High Court · (2014) 06 KAR CK 0014
Criminal Procedure Code, 1973 (CrPC) — Section 231(1), 242(2), 311, 313Dowry Prohibition Act, 1961 — Section 3Penal Code, 1860 (IPC) — Section 302, 304B, 306, 34, 498A
High Courts04 Jun 2014Dismissed
State of Karnataka Vs Venkataramaiah
Karnataka High Court · (2014) 3 AKR 759 : (2014) ILR 4607 : (2014) 4 KCCR 3087
Penal Code, 1860 (IPC) — Section 100, 100, 101, 101, 102
High Courts04 Jun 2014Dismissed
New India Assurance Company Limited Vs Shankar
Karnataka High Court · (2014) 6 KarLJ 40
High Courts04 Jun 2014Dismissed
Abdulghani Vs Shahin
Karnataka High Court · (2015) 1 AKR 76 : (2014) 3 DMC 324 : (2014) 4 KarLJ 636 : (2015) 1 RCR(Civil) 802 : (2015) 1 RCR(Criminal) 835
Protection of Women From Domestic Violence Act, 2005 — Section 12, 17, 19, 2(q)
High Courts04 Jun 2014Dismissed
Sambulingappa Vs Ninganagouda Iranagouda Hiregoudar
Karnataka High Court · (2014) 6 KarLJ 457 : (2015) 1 KCCR 165
Criminal Procedure Code, 1973 (CrPC) — Section 210(2), 313Penal Code, 1860 (IPC) — Section 149, 307, 323, 324, 325Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 3(i)(ii)(x), 3(i)(viii), 3(i)(x)
High Courts04 Jun 2014
National Insurance Company Limited Vs Sudhakar Ankush Biradar
Karnataka High Court · (2014) 3 AKR 706
High Courts04 Jun 2014Allowed
Surekha Vs Sandesh
Karnataka High Court · (2014) 06 KAR CK 0153
Civil Procedure Code, 1908 (CPC) — Section 24(1)
High Courts04 Jun 2014Allowed
Deepa Vs Kiran
Karnataka High Court · (2014) 06 KAR CK 0152
Civil Procedure Code, 1908 (CPC) — Section 24Guardians and Wards Act, 1890 — Section 17Hindu Marriage Act, 1955 — Section 26