High Courts22 May 2014Allowed
Ahithasam @ Saddam Vs State of Karnataka
Karnataka High Court · (2014) 05 KAR CK 0027
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 690 of 2,398
High Courts22 May 2014Allowed
P.A. Chandru Vs State
Karnataka High Court · (2014) 4 Crimes 200 : (2014) 4 KarLJ 89 : (2014) 4 KCCR 3902
Penal Code, 1860 (IPC) — Section 301, 302
High Courts22 May 2014Dismissed
Sri Venakteshappa, Sri. Ramkrishnappa and Sri. B. Narayana Swamy Vs The State of Karnataka
Karnataka High Court · (2014) 4 KCCR 3447
High Courts22 May 2014
Venkateshaiah Vs State
Karnataka High Court · (2014) 4 KarLJ 557
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307
High Courts22 May 2014Allowed
Sri C. Narayanaswamy and Smt. Lakshmi Vs State of Karnataka
Karnataka High Court · (2014) 05 KAR CK 0016
Penal Code, 1860 (IPC) — Section 307, 323, 34, 342
High Courts22 May 2014Allowed
Manipal University and Dr. Ramdas M. Pai Vs Union of India and University Grants Commission Sri Siddhartha Academy of Higher Education and Dr. G. Shiva Prasad Vs The Government of India, University Grants Commission and The Joint Secretary, University Grants Commission
Karnataka High Court · (2014) 3 AKR 707 : (2014) ILR 3817 : (2014) 5 KarLJ 220 : (2014) 3 KCCR 2527
Constitution of India, 1950 — Article 14, 19, 19(1)(g), 19(6), 26University Grants Commission Act, 1956 — Section 12, 12A, 25, 25(3), 26
High Courts22 May 2014Allowed
Vinay Karthik and Others Vs The State of Karnataka and Others
Karnataka High Court · (2014) 3 AKR 444 : (2014) 5 KarLJ 302
Karnataka Industrial Areas Development Act, 1966 — Section 1(3), 28(1), 28(3), 28(4), 3(1)
High Courts22 May 2014Allowed
Sunil @ Sunil Kumar Vs The State of Karnataka
Karnataka High Court · (2014) 05 KAR CK 0013
Penal Code, 1860 (IPC) — Section 201, 302, 34, 396, 397
High Courts22 May 2014Allowed
Krishnamurthy Vs State of Karnataka
Karnataka High Court · (2014) 05 KAR CK 0006
Penal Code, 1860 (IPC) — Section 302, 316
High Courts20 May 2014Dismissed
Arathamma Vs The State of Karnataka
Karnataka High Court · (2014) 3 AKR 602 : (2014) ILR 3208 : (2014) 4 KarLJ 74 : (2014) 3 KCCR 2585
Karnataka Land Revenue Act, 1964 — Section 163Karnataka Town and Country Planning Act, 1961 — Section 69, 78(1), 78(4), 81(D), 81DKarnataka Urban Development Authorities Act, 1987 — Section 15, 27, 78
High Courts20 May 2014Dismissed
H.S. Ashwini Vs Pre-University Education
Karnataka High Court · (2014) ILR 3416 : (2014) 4 KarLJ 509 : (2014) 3 KCCR 2566
High Courts20 May 2014
V. Sreenivasaiah Vs State of Karnataka
Karnataka High Court · (2014) 4 KarLJ 119
Land Acquisition Act, 1894 — Section 4(1), 5, 6
High Courts15 May 2014Allowed
Nagaraj, Anjinappa @ Driver Anjinappa and Muniraju Vs State Narayanaswamy, Aswathanarayana, Munivenkataswamy and Narayanaswamy Vs State
Karnataka High Court · (2014) 5 KarLJ 353
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 114, 143, 147, 148, 149
High Courts15 May 2014Dismissed
K.T.G. College of Nursing, Run and Maintained by K.T.G. Education Trust and S. Premalatha Vs The Registrar, Rajiv Gandhi University of Health Sciences and The State of Karnataka
Karnataka High Court · (2014) 05 KAR CK 0034
High Courts15 May 2014Allowed
Sri Jadiyappa and Others Vs Land Tribunal and Sri Thimmappaiah Since dead by his L.Rs.
Karnataka High Court · (2014) 4 KarLJ 344
Karnataka Land Reforms Act, 1961 — Section 48-A
High Courts15 May 2014Dismissed
Tiyasha Ghosh Vs The Registrar (Evaluation), Visvesvaraya Technological University, Belgaum
Karnataka High Court · (2014) 05 KAR CK 0004
High Courts13 May 2014Dismissed
Sri. Venkateshappa, Sri. Ramakrishnappa and Sri. B. Narayanaswamy Vs The State of Karnataka, The Assistant Commissioner and The Panchayath Development Officer Alambadi Jyothenahalli
Karnataka High Court · (2014) 4 KarLJ 188
Constitution of India, 1950 — Article 226
High Courts13 May 2014Dismissed
M/s. Hotel Roopa A Registered Partnership Firm Balmatta Road Mangalore Vs The Employees Provident Fund Appellate Tribunal and the Assistant Provident Fund Commissioner Epf Organization Sub-Regional Office
Karnataka High Court · (2014) 3 KarLJ 621
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A
High Courts13 May 2014Allowed
The General Manager The New India Assurance Co. Ltd., The Chief Regional Manager The New India Assurance Co. Ltd. and The Chairman-Cum-Managing Director Appellate Authority The New India Assurance Co. Ltd. Vs Sri Prakash Keshav Ganguli and Others
Karnataka High Court · (2014) 4 KarLJ 109 : (2014) 2 LLN 701
Constitution of India, 1950 — Article 136, 142
High Courts13 May 2014Dismissed
Sri. B. Srikanta Murthy Vs The Director of Public Instructions (High School) Office of The Commissioner of Public Offices and Others
Karnataka High Court · (2014) 4 KarLJ 24 : (2014) 4 KCCR 3225