High Courts07 Apr 2014Allowed
Ningaraju Vs Subramanyam
Karnataka High Court · (2014) 04 KAR CK 0021
Civil Procedure Code, 1908 (CPC) — Section 151
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 701 of 2,398
High Courts07 Apr 2014
State of Karnataka Vs Lakshminarasimha
Karnataka High Court · (2014) 04 KAR CK 0019
Constitution of India, 1950 — Article 300-ALand Acquisition Act, 1894 — Section 10, 18(1), 23, 4(1), 6(1)
High Courts07 Apr 2014Dismissed
R.G. Prasad Vs Mahaveerchand M.
Karnataka High Court · (2014) 04 KAR CK 0018
High Courts07 Apr 2014
The Chief Commissioner of Central Excise Vs P. Laxminarayana Reddy
Karnataka High Court · (2014) 04 KAR CK 0017
High Courts07 Apr 2014Allowed
Ashwathamma Vs The State of Karnataka
Karnataka High Court · (2014) 04 KAR CK 0016
High Courts07 Apr 2014Disposed Off
N. Balakrishna Vs The Chief Engineer (ELE)
Karnataka High Court · (2014) 04 KAR CK 0015
High Courts07 Apr 2014Allowed
Shivakumar Vs M. Munibasamma
Karnataka High Court · (2014) 04 KAR CK 0014
High Courts07 Apr 2014Dismissed
P.S. Kumara Vs The State of Karnataka
Karnataka High Court · (2014) 04 KAR CK 0013
Constitution of India, 1950 — Article 14, 226
High Courts07 Apr 2014Partly Allowed
Ratnabai Vs The Managing Director Vrl Logistics Ltd.
Karnataka High Court · (2014) 04 KAR CK 0011
High Courts07 Apr 2014
N.V. Mohammed Unni Vs Saifulla Khan
Karnataka High Court · (2014) 04 KAR CK 0010
High Courts07 Apr 2014Dismissed
Mahammedsab Vs Hajrathbi
Karnataka High Court · (2014) 04 KAR CK 0009
High Courts07 Apr 2014Partly Allowed
Rayara Prana Devara Committee Vs Commissioner of Police Satyabodha Pranadeva Utsava Committee Vs The Additional Deputy Commissioner
Karnataka High Court · (2014) 04 KAR CK 0008
High Courts07 Apr 2014Dismissed
Tirakawwa Vs Shivappa Honnappa Chikkanavar
Karnataka High Court · (2014) 04 KAR CK 0007
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts05 Apr 2014Dismissed
P.R. Bhaskar Vs The Chairman and Managing Director
Karnataka High Court · (2014) 3 AKR 182
Constitution of India, 1950 — Article 12, 226Contract Act, 1872 — Section 23
High Courts05 Apr 2014Dismissed
H. Raghavendra Rao Vs The Deputy Registrar of Co-op. Societies
Karnataka High Court · (2014) 2 AKR 807 : (2014) ILR 2785 : (2014) 6 KarLJ 593 : (2014) 3 KCCR 2521
Carriers Act, 1865 — Section 9Civil Procedure Code, 1908 (CPC) — Section 34Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts05 Apr 2014Allowed
N. Muniswamy Reddy Vs M. Narayanaswamy
Karnataka High Court · (2014) 3 AKR 700 : (2014) 3 KCCR 2222
Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(2), 482Evidence Act, 1872 — Section 45, 73
High Courts04 Apr 2014Allowed
Nanjamma Vs Ashwathamma
Karnataka High Court · (2014) 4 KarLJ 612 : (2014) 4 KCCR 3445
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d)Karnataka Court Fees and Suits Valuation Act, 1958 — Section 35(1), 35(2)
High Courts04 Apr 2014Allowed
Ravikumar Vs State of Karnataka
Karnataka High Court · (2014) 3 AKR 836 : (2014) 3 KarLJ 636 : (2014) 4 KCCR 3837
Criminal Procedure Code, 1973 (CrPC) — Section 155, 155(2), 155(4), 156(3), 190(1)(b)Penal Code, 1860 (IPC) — Section 504, 506
High Courts04 Apr 2014
Sampangi Gowda Vs Muddanna
Karnataka High Court · (2014) ILR 3707
Hindu Succession Act, 1956 — Section 6Karnataka Court Fees And Suits Valuation Act, 1958 — Section 10, 11, 11, 11(4)(a)(b), 12
High Courts04 Apr 2014
Ravi Kumar Vs State of Karnataka
Karnataka High Court · (2014) 3 Crimes 428
Criminal Procedure Code, 1973 (CrPC) — Section 155, 155(2), 155(4), 156(3), 190(1)(b)Penal Code, 1860 (IPC) — Section 2(d), 202, 504, 506