COURT ARCHIVE

Karnataka High Court judgments

47,955 judgments · page 703 of 2,398

High Courts03 Apr 2014Disposed Off

Sri. Krishnappa Vs State and Managing Director, Karnataka Public Lands Corporation Limited

Karnataka High Court · (2014) 04 KAR CK 0107

Karnataka Industrial Areas Development Act, 1966 — Section 28(1), 28(4)Karnataka Land Revenue Act, 1964 — Section 136(3)Land Acquisition Act, 1894 — Section 31(2)

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High Courts03 Apr 2014Allowed

Hosmat Hospital College of Nursing and Others Vs The Registrar, Rajiv Gandhi University of Health Sciences and State of Karnataka Department of Medical Education

Karnataka High Court · (2014) 04 KAR CK 0106

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High Courts03 Apr 2014Dismissed

Channarayappa Vs State

Karnataka High Court · (2014) 04 KAR CK 0104

Penal Code, 1860 (IPC) — Section 302, 307

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High Courts03 Apr 2014

Shifa Constructions Vs The Additional Commissioner of Commercial Taxes

Karnataka High Court · (2014) 45 GST 558 : (2014) 79 KarLJ 366 : (2014) 76 VST 494

Karnataka Sales Tax Act, 1957 — Section 12-B, 12-B(4), 22-A(1)

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High Courts03 Apr 2014Dismissed

Smt. B.A. Padma, Sri Vishwanatha Reddy, Smt. K.R. Girijamma and Sri Sridhara Nayaka M. Vs The State of Karnataka and Others

Karnataka High Court · (2014) 04 KAR CK 0028

Constitution of India, 1950 — Article 14, 226

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High Courts03 Apr 2014Dismissed

Deshadapete Veerashyva Sangha Vs B.S. Chandrashekar

Karnataka High Court · (2014) 4 KarLJ 614 : (2014) 4 KCCR 3536

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 7 Rule 11(d), 92Karnataka Societies Registration Act, 1960 — Section 14, 15

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High Courts03 Apr 2014Dismissed

J.T. Sundaresh and Others Vs The Principal Secretary Department of Higher Education and The Director Technical Education

Karnataka High Court · (2014) 04 KAR CK 0005

Constitution of India, 1950 — Article 14, 226

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High Courts03 Apr 2014Partly Allowed

A.B. Some Gowda and Kamalamma Vs Ram Babu and The Oriental Insurance Co. Ltd.

Karnataka High Court · (2014) 04 KAR CK 0004

Motor Vehicles Act, 1988 — Section 166

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High Courts02 Apr 2014

Commissioner of Service Tax Vs Team Lease Services Pvt. Ltd.

Karnataka High Court · (2014) 73 VST 129

Employees State Insurance Act, 1948 — Section 38

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High Courts02 Apr 2014Disposed Off

Dolphin Recreation (Society) Vs State of Karnataka

Karnataka High Court · (2014) 4 KarLJ 679 : (2014) 4 KCCR 3540

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High Courts02 Apr 2014Disposed Off

K. Srinivasa Rao Vs The Registrar (Evaluation)

Karnataka High Court · (2015) 1 AKR 339 : (2014) 4 KarLJ 653

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High Courts02 Apr 2014Dismissed

The South Indian Sugar Mills Assn. Vs Karnataka Electricity Regulatory Commission

Karnataka High Court · (2014) 3 AKR 593 : (2014) ILR 3789 : (2014) 4 KCCR 2883

Constitution of India, 1950 — Article 14, 19(1)(g)Karnataka Societies Registration Act, 1960 — Section 2(1)(1), 3, 3(1), 3(2), 5(1)(c)

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High Courts02 Apr 2014Dismissed

Sri K.G. Dharanesh Vs Smt. M.T. Pushpa @ Karibasamma

Karnataka High Court · (2015) 1 AKR 78 : (2015) 1 DMC 800 : (2014) 4 KarLJ 682 : (2014) 4 KCCR 3559

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High Courts02 Apr 2014

Channakeshava Vs The State of Karnataka

Karnataka High Court · (2014) 04 KAR CK 0207

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 302, 307, 326

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High Courts02 Apr 2014Dismissed

Jyotiba Vaiju Ghevade Vs Rudrappa Appayya Muddennavar

Karnataka High Court · (2014) 5 KarLJ 120

Civil Procedure Code, 1908 (CPC) — Section 100, 96Evidence Act, 1872 — Section 114Karnataka Land Revenue Act, 1964 — Section 133, 142, 61

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High Courts02 Apr 2014

The Commissioner of Service Tax Vs Team Lease Services Private Limited

Karnataka High Court · (2014) 79 KarLJ 578 : (2014) 36 STR 543

Employees State Insurance Act, 1948 — Section 38

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High Courts02 Apr 2014

M/s. Manipal University Vs The State of Karnataka, Department of Finance

Karnataka High Court · (2014) 3 AKR 241 : (2014) ILR 5582 : (2014) 79 KarLJ 193 : (2014) 71 VST 442

Karnataka Value Added Tax Act, 2003 — Section 2(11), 2(12), 2(34), 2(35), 2(36)

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High Courts02 Apr 2014Dismissed

Sri A.C. Manohar Vs Smt. S. Latha

Karnataka High Court · (2014) 04 KAR CK 0096

Hindu Marriage Act, 1955 — Section 13

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High Courts02 Apr 2014Allowed

Sri Bollava Sathyashankara Vs Mr. P. Manjunatha Upadhya

Karnataka High Court · (2014) 04 KAR CK 0079

Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420

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High Courts02 Apr 2014

The Commandant 3rd Battalion, Karnataka State Reserve Police and The Additional Director General of Police, Karnataka Reserve Police Vs Sri M.P. Sunil Kumar and Others

Karnataka High Court · (2014) 3 AKR 213 : (2014) ILR 3307 : (2014) 4 KarLJ 600 : (2014) 3 KCCR 1881

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