High Courts25 Apr 2014Dismissed
J.S. Ramkumar Vs Raja Shivramaiah Setty
Karnataka High Court · (2014) 3 KarLJ 676 : (2014) 4 KCCR 3703
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 693 of 2,398
High Courts25 Apr 2014Dismissed
Kumara Vs State
Karnataka High Court · (2014) 3 Crimes 365 : (2014) 3 KarLJ 649
Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401Penal Code, 1860 (IPC) — Section 279, 304-A, 337
High Courts25 Apr 2014
Mansoor Khan Vs Jaypee Cements Corporation Limited
Karnataka High Court · (2014) 5 KarLJ 404
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1
High Courts25 Apr 2014Dismissed
Lakshmana Moolya P. Vs Deputy Registrar,Co-operative Society
Karnataka High Court · (2014) 5 KarLJ 11
Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts24 Apr 2014
Remco (BHEL) House Building Co-operative Society Ltd. Vs Income Tax Officer
Karnataka High Court · (2015) 273 CTR 57
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 133(6), 133A, 139, 148, 156
High Courts24 Apr 2014Dismissed
M. Babu Vs The Management of Presscom Products
Karnataka High Court · (2015) 144 FLR 151 : (2014) 4 KarLJ 617
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10(4-A), 33-C(2)
High Courts24 Apr 2014
State of Karnataka Vs Kraft Sales and Services India Limited
Karnataka High Court · (2014) 79 KarLJ 94 : (2014) 72 VST 288
Karnataka Tax on Entry of Goods Act, 1979 — Section 15-A
High Courts24 Apr 2014Allowed
Kamala Vs State of Karnataka
Karnataka High Court · (2014) 5 KarLJ 249
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 34, 419, 420, 465, 468
High Courts24 Apr 2014Allowed
State Bank of India Vs Thimmyya and State of Karnataka
Karnataka High Court · (2014) ILR 2534 : (2014) 5 KarLJ 297 : (2014) 4 KCCR 2920
Legal Services Authorities Act, 1987 — Section 2(1)(e), 22, 22A, 22B, 22C
High Courts24 Apr 2014Allowed
Madhu Bhandari Vs State
Karnataka High Court · (2014) 5 KarLJ 146
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 498-A
High Courts24 Apr 2014
State of Karnataka Vs Shilpi Wire Rope (Private) Limited
Karnataka High Court · (2014) 79 KarLJ 317 : (2014) 75 VST 426
Karnataka Sales Tax Act, 1957 — Section 23(1), 28A, 28-A, 28-A(2), 28-A(4)
High Courts24 Apr 2014Dismissed
Usharani Vs The Commissioner of Police
Karnataka High Court · (2014) 3 AKR 677 : (2014) ILR 3312 : (2015) 2 KarLJ 511 : (2014) 4 KCCR 2982
Constitution of India, 1950 — Article 136, 21, 226, 32Penal Code, 1860 (IPC) — Section 201, 302
High Courts24 Apr 2014Allowed
State of Karnataka Vs K.C. Prabhakar Reddy
Karnataka High Court · (2014) 3 AKR 317 : (2014) ILR 5983 : (2014) 3 KCCR 2370
Criminal Procedure Code, 1973 (CrPC) — Section 164, 195, 438, 439(2), 482Penal Code, 1860 (IPC) — Section 34, 419, 420, 468
High Courts24 Apr 2014
State of Karnataka Vs S. Mehaboob Khan
Karnataka High Court · (2014) 79 KarLJ 446 : (2014) 75 VST 419
Karnataka Value Added Tax Act, 2003 — Section 53, 53(12), 53(12)(a)(i), 53(2)(d), 54(1)(b)
High Courts24 Apr 2014
H. Manjunatha Vs State
Karnataka High Court · (2014) 4 Crimes 326 : (2014) 5 KarLJ 19
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 279, 337, 34, 366
High Courts24 Apr 2014Partly Allowed
Guruvamma Vs State of Karnataka
Karnataka High Court · (2014) 5 KarLJ 63
Contract Act, 1872 — Section 54
High Courts24 Apr 2014Dismissed
M. Suresh Babu Vs Geetha Suresh
Karnataka High Court · (2015) 1 AKR 633 : (2014) 4 BC 670 : (2014) 5 KarLJ 83
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts24 Apr 2014
Kumar Vs State
Karnataka High Court · (2014) 4 AKR 798 : (2014) 5 KarLJ 92
Penal Code, 1860 (IPC) — Section 323, 324, 34, 341
High Courts24 Apr 2014
Kempaiah Alias Chikkamota Vs Adhyaksha,Zilla Panchayat
Karnataka High Court · (2014) 5 KarLJ 140
Karnataka Panchayat Raj Act, 1993 — Section 237, 237(1), 237(2), 237(3)