High Courts02 Jun 2014Allowed
V. Venktesh Vs The State
Karnataka High Court · (2014) 06 KAR CK 0166
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 34, 420, 504, 506
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Karnataka High Court judgments
47,955 judgments · page 688 of 2,398
High Courts02 Jun 2014Allowed
Shaik Khader Vs State
Karnataka High Court · (2014) 5 KarLJ 350
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 34, 392, 413
High Courts02 Jun 2014Allowed
Patil Vs The State of Karnataka
Karnataka High Court · (2014) 5 KarLJ 326
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307
High Courts02 Jun 2014Dismissed
Supreme Overseas Export India (P) Ltd. Vs State Bank of Travancore
Karnataka High Court · (2014) 3 AKR 437 : (2014) 4 KCCR 3135
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts02 Jun 2014Dismissed
B. Muddukrishna Vs Regional Transport Authority (RTA)
Karnataka High Court · (2014) 5 KarLJ 423
High Courts02 Jun 2014Dismissed
Gulbarga Electricity Supply Company Vs Mariyamma
Karnataka High Court · (2014) 3 AKR 526
Civil Procedure Code, 1908 (CPC) — Section 100, 96
High Courts02 Jun 2014Dismissed
Arun Jaiswal Vs Annapurna
Karnataka High Court · (2014) 06 KAR CK 0155
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 26, 151Constitution of India, 1950 — Article 226, 227
High Courts02 Jun 2014Allowed
Lingappa Shivajogappa Hutagonnavar Vs Hubli-Dharwad Municipal Corporation
Karnataka High Court · (2014) 3 AKR 517 : (2014) 5 KarLJ 601
Constitution of India, 1950 — Article 226, 227
High Courts02 Jun 2014Dismissed
Basavaraj Vs Veeranagouda
Karnataka High Court · (2014) 06 KAR CK 0146
Constitution of India, 1950 — Article 226, 227Consumer Protection Act, 1986 — Section 17, 19
High Courts02 Jun 2014
Director of Income Tax (International Taxation) Vs Sun Microsystems India P. Ltd.
Karnataka High Court · (2014) 369 ITR 63
High Courts02 Jun 2014
L. Dayananda Vs The Assistant Commissioner of Commercial Taxes
Karnataka High Court · (2014) 79 KarLJ 589
Karnataka Value Added Tax Act, 2003 — Section 39(1), 62
High Courts02 Jun 2014Partly Allowed
Raju Vs Dilawar D. Peerkhan
Karnataka High Court · (2014) 3 AKR 564 : (2014) 4 KCCR 3344
High Courts02 Jun 2014Partly Allowed
Sachin Vs State of Karnataka
Karnataka High Court · (2014) 3 AKR 545 : (2014) 3 DMC 741 : (2014) 5 KarLJ 191
Criminal Procedure Code, 1973 (CrPC) — Section 154, 162, 284, 285, 286Dowry Prohibition Act, 1961 — Section 3, 4, 6Evidence Act, 1872 — Section 113A, 113B, 113-B
High Courts02 Jun 2014Allowed
C. Basavaraju Vs State of Karnataka
Karnataka High Court · (2014) 4 AKR 40 : (2014) 3 KCCR 2575
Karnataka State Universities Act, 2000 — Section 10, 17
High Courts02 Jun 2014Allowed
Ramesh Vs The State of Karnataka
Karnataka High Court · (2014) 3 AKR 561 : (2014) 6 KarLJ 25 : (2014) 4 KCCR 3342
Constitution of India, 1950 — Article 226, 227
High Courts02 Jun 2014Partly Allowed
The Branch Manager,The New India Assurance Co. Ltd. Vs Ramachandraiah G.D.
Karnataka High Court · (2014) 3 AKR 392
High Courts02 Jun 2014Dismissed
Arun Vs The State of Karnataka
Karnataka High Court · AIR 2014 Kar 159 : (2014) 3 AKR 531 : (2014) 5 KarLJ 336
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 103Land Acquisition Act, 1894 — Section 16, 16(2)
High Courts02 Jun 2014
Ramachandra S. Bhagavat Vs State of Karnataka
Karnataka High Court · (2014) 6 KarLJ 28
Karnataka Co-operative Societies Act, 1959 — Section 64, 68, 68(1), 69, 70
High Courts29 May 2014Allowed
Sri. Sharanappa Vs State
Karnataka High Court · (2014) 05 KAR CK 0049
Criminal Procedure Code, 1973 (CrPC) — Section 439Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 302, 304(B), 34, 498-A
High Courts29 May 2014Allowed
Mahesha @ Mahi Vs State
Karnataka High Court · (2014) 05 KAR CK 0048
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 395