High Courts03 Jun 2014Partly Allowed
Satishkumar (a). Sathish and Harish Vs State
Karnataka High Court · (2014) 06 KAR CK 0172
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 395
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 686 of 2,398
High Courts03 Jun 2014Allowed
Amar Vs Savita Ravindra Potadar
Karnataka High Court · (2014) 06 KAR CK 0171
High Courts03 Jun 2014Dismissed
Rama Vs Mastamma
Karnataka High Court · (2014) 3 AKR 737 : (2014) 4 KCCR 3440
Civil Procedure Code, 1908 (CPC) — Section 100, 96
High Courts03 Jun 2014Allowed
The Divisional Controller Vs S. Vijayakumar
Karnataka High Court · (2014) 06 KAR CK 0147
Motor Vehicles Act, 1988 — Section 146
High Courts03 Jun 2014Allowed
Mareppa Shripal Munnoli Vs The Executive Officer
Karnataka High Court · (2014) 06 KAR CK 0145
Karnataka Panchayat Raj Act, 1993 — Section 211, 269
High Courts03 Jun 2014Dismissed
Guramma Vs Basanagouda
Karnataka High Court · (2014) 06 KAR CK 0137
Karnataka Land Revenue Act, 1964 — Section 133
High Courts03 Jun 2014Dismissed
Pampanagouda Vs Deepa
Karnataka High Court · (2015) 1 KarLJ 68 : (2015) 4 KCCR 3761
High Courts03 Jun 2014Allowed
Rajashekhar Vs Vijaykumar
Karnataka High Court · (2014) 3 AKR 689 : (2014) 4 KCCR 3468
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, Order 41 Rule 33, 96Transfer of Property Act, 1882 — Section 106
High Courts03 Jun 2014
Commissioner of Income Tax Vs Islamic Academy of Education
Karnataka High Court · (2015) 278 CTR 149 : (2014) 369 ITR 76 : (2015) 228 TAXMAN 314
Income Tax Act, 1961 — Section 11, 12, 13, 13(2)(h), 13(3)Wealth Tax Act, 1957 — Section 21A, 5(1)(i)
High Courts03 Jun 2014Disposed Off
Ramappa S. Vs Venkataraman
Karnataka High Court · (2014) 06 KAR CK 0094
Criminal Procedure Code, 1973 (CrPC) — Section 200, 378Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 114, 138, 138(a), 138(b), 138(c)
High Courts03 Jun 2014Dismissed
Vaibhav Marketing Corporation Vs Vidya Dabke Tarmay Agencies
Karnataka High Court · (2014) 06 KAR CK 0093
Criminal Procedure Code, 1973 (CrPC) — Section 200Evidence Act, 1872 — Section 65Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 138(b), 139
High Courts03 Jun 2014Allowed
Ambalal Vs Iranna
Karnataka High Court · (2014) 5 KarLJ 642
Civil Procedure Code, 1908 (CPC) — Section 100, 96Karnataka Land Revenue Act, 1964 — Section 62
High Courts03 Jun 2014Dismissed
Mallappa Bhimappa Shilli Vs Yallappa
Karnataka High Court · (2014) 3 AKR 696
Civil Procedure Code, 1908 (CPC) — Section 100, 96
High Courts03 Jun 2014Allowed
S.S.V. Developers Vs Sundar Premraj Jotwani
Karnataka High Court · (2014) 06 KAR CK 0069
Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 190, 200Negotiable Instruments Act, 1881 (NI) — Section 138, 142Penal Code, 1860 (IPC) — Section 407, 418, 420
High Courts03 Jun 2014Allowed
United India Insurance Co. Ltd. Vs Shweta
Karnataka High Court · (2014) 4 AKR 76
Motor Vehicles Act, 1988 — Section 166, 173(1)
High Courts03 Jun 2014Allowed
Shantaveerayya Vs The Principal Secretary
Karnataka High Court · (2014) 3 AKR 756
High Courts03 Jun 2014Allowed
J.M. Urooj Vs P. Jagannatha Rao
Karnataka High Court · (2014) ILR 4079 : (2014) 3 KCCR 2198
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(a)Karnataka Urban Development Authorities Act, 1987 — Section 64
High Courts03 Jun 2014Partly Allowed
Allabaksh Vs The Assistant Commissioner
Karnataka High Court · (2014) 06 KAR CK 0046
Constitution of India, 1950 — Article 226, 227
High Courts03 Jun 2014Dismissed
Narayanappa Vs The Secretary, The Sarvodaya Weavers Co-operative Producing Marketing Society Ltd.
Karnataka High Court · (2014) 06 KAR CK 0024
Civil Procedure Code, 1908 (CPC) — Section 100, 96Evidence Act, 1872 — Section 68