High Courts02 Apr 2014Dismissed
C.K. Sridhar Vs State of Karnataka
Karnataka High Court · (2015) 1 AKR 256 : (2014) 4 KarLJ 623
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 704 of 2,398
High Courts02 Apr 2014Dismissed
The Divisional Controller Vs Kallappa @ Kalmesh
Karnataka High Court · (2014) 04 KAR CK 0062
High Courts02 Apr 2014Dismissed
Ramesh Babu B.K. Vs Director (A and HR), KPTCL, Superintendent Engineer (Electrical) Mangalore Electricity Supply Co. Ltd., General Manager (HR) and Executive Engineer (Electrical) O and M Division Mescom
Karnataka High Court · (2014) 04 KAR CK 0061
High Courts02 Apr 2014
Sobha Developers Private Limited Vs The Additional Commissioner of Commercial Taxes
Karnataka High Court · (2014) 45 GST 543 : (2014) 79 KarLJ 307 : (2014) 72 VST 426
Central Sales Tax Act, 1956 — Section 5(1)Karnataka Sales Tax Act, 1957 — Section 12-A, 2, 2(1)(u-1), 22-A(1), 5
High Courts02 Apr 2014Dismissed
Shyam Vs State
Karnataka High Court · (2014) 4 Crimes 425 : (2014) 5 KarLJ 60
Criminal Procedure Code, 1973 (CrPC) — Section 439Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302, 307
High Courts02 Apr 2014Dismissed
Vinod Kumar Vs State
Karnataka High Court · (2015) 1 AKR 147 : (2014) 5 KarLJ 81
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 34, 341, 342, 366-A, 376Protection of Children from Sexual Offences Act, 2012 — Section 4
High Courts02 Apr 2014Dismissed
Gangadhar Shetty Vs Annappa Shetty
Karnataka High Court · (2015) 1 AKR 273 : (2014) 4 KarLJ 594 : (2014) 4 KCCR 3544
Evidence Act, 1872 — Section 68Transfer of Property Act, 1882 — Section 3
High Courts02 Apr 2014Allowed
Ravi Vs State
Karnataka High Court · (2014) 04 KAR CK 0030
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307
High Courts02 Apr 2014
Smt. Shanthamma, S. Krishnaprasad and S. Pragathi Vs N. Manohara and Others
Karnataka High Court · (2014) 04 KAR CK 0029
Motor Vehicles Act, 1988 — Section 166
High Courts02 Apr 2014Allowed
Pavan Vs State
Karnataka High Court · (2015) 1 AKR 93 : (2014) 4 KarLJ 670 : (2015) 2 KCCR 1971
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(i)(x)
High Courts02 Apr 2014
Sri. G.K. Avalappa @ G.K. Rajanna Vs Government of Karnataka, Urban Development Department, Bangalore Development Authority and The Special Land Acquisition Officer
Karnataka High Court · (2014) 04 KAR CK 0003
Land Acquisition Act, 1894 — Section 16(2)
High Courts02 Apr 2014Allowed
Ravindranath Shinde Vs Shankarappa
Karnataka High Court · (2014) 04 KAR CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 311, 91Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts02 Apr 2014Dismissed
Smt. Suhasini Vs Mr. Deepak
Karnataka High Court · (2014) 04 KAR CK 0001
High Courts01 Apr 2014
Chikka Narasappa and Others Vs Venkatamma and Others
Karnataka High Court · (2015) ILR 907 : (2015) 1 KCCR 860
Evidence Act, 1872 — Section 3, 5
High Courts01 Apr 2014Dismissed
Vinayak S. Shetty Vs The State of Karnataka
Karnataka High Court · (2014) 3 AKR 724 : (2015) 3 KarLJ 628
Criminal Procedure Code, 1973 (CrPC) — Section 161, 170, 173, 173(4), 173(5)Evidence Act, 1872 — Section 138, 165Penal Code, 1860 (IPC) — Section 120-B, 201, 409, 420, 471
High Courts01 Apr 2014Disposed Off
Sri Somanna Vs The Commissioner, B.B.M.P., The Deputy Commissioner (Administration), B.B.M.P. and Megaraj
Karnataka High Court · (2014) 2 AKR 649 : (2014) 4 KarLJ 207 : (2014) 2 KCCR 1766
Constitution of India, 1950 — Article 226Karnataka Municipal Corporations Act, 1976 — Section 69
High Courts01 Apr 2014
B. Aswathamma Vs State
Karnataka High Court · (2014) 4 AKR 45 : (2014) 3 KCCR 2249
Constitution of India, 1950 — Article 21, 22, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 173(8), 190, 204Penal Code, 1860 (IPC) — Section 34, 415, 420, 499, 504
High Courts01 Apr 2014Dismissed
K. Tharanatha Gowda Vs State of Karnataka
Karnataka High Court · (2014) 3 AKR 187 : (2014) 3 KCCR 2768
High Courts01 Apr 2014Allowed
Channaveerappa Gowda Vs Renukappa Gowda
Karnataka High Court · (2014) 4 AKR 711 : (2014) 3 KCCR 2214
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 6 Rule 17, 153Constitution of India, 1950 — Article 15(3)Hindu Succession (Amendment) Act, 2005 — Section 6
High Courts01 Apr 2014
V. Nagaraj Vs Dinesh Gundu Rao
Karnataka High Court · (2014) 5 KarLJ 608 : (2015) 1 KCCR 176
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11, Order 7 Rule 11(a), 151Representation of the People Act, 1951 — Section 100, 100(1)(d)(iii), 103, 123, 83