High Courts22 Apr 2014
Ashwini Vs Avinash C.
Karnataka High Court · (2014) 5 KarLJ 322
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17Family Courts Act, 1984 — Section 10
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 695 of 2,398
High Courts22 Apr 2014Dismissed
Vijay V. Shetty Vs V. Sharada
Karnataka High Court · (2014) 3 AKR 417 : (2015) ILR 401
Motor Vehicles Act, 1988 — Section 166
High Courts22 Apr 2014
Momu. Anjanappa Reddy Vs State of Karnataka
Karnataka High Court · (2014) 6 KarLJ 86
Karnataka Land Revenue Act, 1964 — Section 95
High Courts22 Apr 2014Allowed
Sri. Ramegowda Vs State of Karnataka and Pradeep Kumar @ Pradeepa @ Tolle State of Karnataka Vs Mohan Kumar @ Robbery and Pradeep Kumar @ Pradeepa @ Tolle
Karnataka High Court · (2014) 04 KAR CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 439(2)Penal Code, 1860 (IPC) — Section 114, 120B, 143, 144, 147
High Courts22 Apr 2014Dismissed
Sri V. S. Balasubramanyam Vs The Income Tax Officer
Karnataka High Court · (2017) 393 ITR 486
Income Tax Act, 1961 - Section 147, Section 148, Section 45
High Courts21 Apr 2014Allowed
Sri B.T. Ramachandra Vs Sri Annappa C. and Venkatesh
Karnataka High Court · (2014) 04 KAR CK 0203
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(a)
High Courts21 Apr 2014Allowed
Bhyrava Vs The State of Karnataka
Karnataka High Court · (2014) 04 KAR CK 0202
Criminal Procedure Code, 1973 (CrPC) — Section 164(5), 439Penal Code, 1860 (IPC) — Section 120B, 34, 366, 366-A, 376Protection of Children from Sexual Offences Act, 2012 — Section 6
High Courts21 Apr 2014Dismissed
Hemant Nimbalkar Vs N. Santosh Hegde
Karnataka High Court · (2014) 3 AKR 373 : (2014) ILR 3294 : (2014) 4 KCCR 2975
Criminal Procedure Code, 1973 (CrPC) — Section 190, 197, 2(d), 200, 203Karnataka Lokayukta Act, 1984 — Section 15(4), 16, 16(1), 3Penal Code, 1860 (IPC) — Section 34, 499, 500, 501, 502
High Courts21 Apr 2014
M.N. Ramesh Vs State of Karnataka Puttaswamy Vs The Under Secretary to Government Singamma Vs Mysore Urban Development Authority
Karnataka High Court · (2014) ILR 3079 : (2014) 3 KCCR 2603
Constitution of India, 1950 — Article 14, 21, 226, 32Karnataka Urban Development Authorities Act, 1987 — Section 65Land Acquisition Act, 1894 — Section 4, 6
High Courts16 Apr 2014Dismissed
Narasimha Vs S. Jagadish
Karnataka High Court · (2014) 3 KarLJ 633 : (2014) 4 KCCR 3865
High Courts16 Apr 2014
Chief Executive Officer Vs P.V. Muniyappa
Karnataka High Court · (2014) 3 KarLJ 678
Evidence Act, 1872 — Section 103Minimum Wages Act, 1948 — Section 20
High Courts16 Apr 2014
Nishanth Mohamood Khan Vs State of Karnataka
Karnataka High Court · (2014) 6 KarLJ 246
Karnataka Land Reforms Act, 1961 — Section 122A, 45, 48, 48A, 48A(3)Transfer of Property Act, 1882 — Section 83
High Courts16 Apr 2014Dismissed
Syed Ameen Ali Vs The High Court of Karnataka
Karnataka High Court · (2014) 4 KCCR 3071
Constitution of India, 1950 — Article 226
High Courts16 Apr 2014
Chamansab Vs Pandurang Prasad
Karnataka High Court · (2014) 4 KarLJ 232 : (2014) 4 KCCR 3431
Karnataka Land Reforms Act, 1961 — Section 66, 67(3)
High Courts16 Apr 2014Dismissed
Abdul Rasheed Vs Srinivas
Karnataka High Court · (2014) 3 AKR 312
Contract Act, 1872 — Section 54Registration Act, 1908 — Section 17(1), 17(1)(d), 49, 59Transfer of Property Act, 1882 — Section 107, 17, 4
High Courts16 Apr 2014
Channabasavaradhya Vs The Oriental Insurance Company Limited
Karnataka High Court · (2014) 4 KarLJ 412
Motor Vehicles Act, 1988 — Section 166, 173(1)
High Courts15 Apr 2014Allowed
Bheemrao Vs Krishna
Karnataka High Court · (2014) 4 KarLJ 304
Contract Act, 1872 — Section 51, 52Limitation Act, 1963 — Section 3, 5Specific Relief Act, 1963 — Section 20, 20(1)
High Courts15 Apr 2014
Dhanvanthri Co-Op. Hospital and Medical Research Centre Vs Senior Labour Inspector, Mysore
Karnataka High Court · (2015) 1 AKR 484 : (2014) 143 FLR 394 : (2015) 3 KCCR 2169 : (2015) 1 LLN 497 : (2014) LLR 1068
Karnataka Co-operative Societies Act, 1959 — Section 118, 70Minimum Wages Act, 1948 — Section 20
High Courts11 Apr 2014
Pepsico Holdings India Limited Vs The Joint Commissioner of Commercial Taxes (Appeals-06)
Karnataka High Court · (2014) 80 KarLJ 264
Central Sales Tax Act, 1956 — Section 9(2)Karnataka Sales Tax Act, 1957 — Section 12(3), 25AKarnataka Value Added Tax Act, 2003 — Section 12(3), 12(7), 12A
High Courts11 Apr 2014Allowed
Bharat Swabhiman Trust Vs The Deputy Commissioner and District Magistrate, The Additional District Magistrate and Assistant Election Officer and The Superintendent of Police, Chitradurga District
Karnataka High Court · (2014) 3 KarLJ 447