High Courts01 Apr 2014Disposed Off
K. Dattam Bhat Vs The Official Liquidator
Karnataka High Court · (2014) 5 KarLJ 277
Companies Act, 1956 — Section 529-A, 530, 530(1), 530(1)(b), 530(2)
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 705 of 2,398
High Courts01 Apr 2014
K.S. Thara and H.S. Manjunath Vs State of Karnataka, Mysore University, Bharathi College of Education and Vatsalya College of Education
Karnataka High Court · (2014) 2 AKR 712 : (2014) ILR 2602 : (2014) 3 KCCR 1871
Constitution of India, 1950 — Article 246(2), 254, 309
High Courts01 Apr 2014Allowed
Sri J. Mahendra Vs The General Manager (Electrical) and The Assistant Executive Engineer (Elecl.)
Karnataka High Court · (2014) 2 AKR 782 : (2014) ILR 2480 : (2014) 2 KCCR 1750
Succession Act, 1925 — Section 372
High Courts01 Apr 2014
B. Srinivasan Vs Padmavathamma
Karnataka High Court · (2014) 4 AKR 731 : (2014) 4 KCCR 3512
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10Evidence Act, 1872 — Section 73
High Courts01 Apr 2014Partly Allowed
C.B. Changumaiah Vs C. Prasanna
Karnataka High Court · (2014) 4 Crimes 271 : (2014) 5 KarLJ 77
Evidence Act, 1872 — Section 68, 73Negotiable Instruments Act, 1881 (NI) — Section 118, 4
High Courts28 Mar 2014Dismissed
N. Harish Gowda Vs Management of Bosch Ltd.
Karnataka High Court · (2014) 2 LLJ 423 : (2014) LLR 772
Constitution of India, 1950 — Article 227
High Courts28 Mar 2014
Jayashree Dhondiba Sherkhan Vs Shivaji Sakaram Sherkhane
Karnataka High Court · (2014) ILR 3560
Criminal Procedure Code, 1973 (CrPC) — Section 2(d), 204, 397(1)Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307
High Courts28 Mar 2014
A.R. Dubla Naik Vs Union of India
Karnataka High Court · (2015) 1 AKR 812 : (2014) ILR 4637
Constitution of India, 1950 — Article 226, 227
High Courts28 Mar 2014
Kamalabai Vs Kasturibai
Karnataka High Court · (2015) 1 AKR 469 : (2015) 1 KCCR 880
Hindu Succession Act, 1956 — Section 8
High Courts28 Mar 2014Partly Allowed
Moulana Syed Mohammed Ibrahim Vs The State of Karnataka
Karnataka High Court · (2014) 3 AKR 346 : (2014) ILR 2661 : (2014) 6 KarLJ 408 : (2014) 3 KCCR 2440
Constitution of India, 1950 — Article 226Waqf Act, 1995 — Section 14, 14(1), 14(1)(c), 14(9), 15
High Courts27 Mar 2014Dismissed
State of Karnataka Vs Aspak @ Asmath
Karnataka High Court · (2014) 03 KAR CK 0021
Ancient Monuments and Archaeological Sites and Remains Act, 1958 - Section 30(i)(iv)Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 188
High Courts26 Mar 2014
Puttamma and Others Vs Nanjundaiah and Others
Karnataka High Court · (2015) 2 AKR 396 : (2015) 1 KCCR 815
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 23 Rule 1, Order 7 Rule 4
High Courts26 Mar 2014
M/s. Krithi Constructions Vs Mr. K. Thippa Reddy, Represented by L.R.S., Mr. T. Venkatesha Murthy and Mr. P. Satish Pai
Karnataka High Court · (2015) ILR 122 : (2014) 2 KCCR 1744
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 16, Order 16 Rule 21
High Courts26 Mar 2014Dismissed
Sri Manoj Kumar Shukla Vs State of Karnataka
Karnataka High Court · (2014) 03 KAR CK 0248
Criminal Procedure Code, 1973 (CrPC) - Section 164 167 167(2) 437 439Forest Act, 1927 - Section 21 26Forest Act, 1963 - Section 21 24
High Courts26 Mar 2014Allowed
Poojappa Vs State of Karnataka
Karnataka High Court · (2014) 03 KAR CK 0247
Arms Act, 1959 - Section 25 27 3Criminal Procedure Code, 1973 (CrPC) - Section 438Penal Code, 1860 (IPC) - Section 143 149 201 302
High Courts26 Mar 2014Dismissed
Sri Ramaraju Vs Indiramma
Karnataka High Court · (2014) 3 AKR 674 : (2014) 3 KCCR 2193
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32
High Courts26 Mar 2014Allowed
T. Chandrashekhar Vs State of Karnataka
Karnataka High Court · (2014) 03 KAR CK 0216
Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 306
High Courts26 Mar 2014Allowed
Sri. G. Narasimha Murthy, Sri. D.B. Satish, Sri. C.N. Venugopal and Sri. Anand V. Asnotikar Vs The State of Karnataka and The Bangalore Development Authority
Karnataka High Court · (2014) 03 KAR CK 0215
Land Acquisition Act, 1894 - Section 16(2) 48(1)
High Courts26 Mar 2014Dismissed
Sandeep kumar singh Vs The State of Karnataka
Karnataka High Court · (2014) 03 KAR CK 0214
Evidence Act, 1872 - Section 113BPenal Code, 1860 (IPC) - Section 304B
High Courts26 Mar 2014Allowed
Vithal Vs The State of Karnataka
Karnataka High Court · (2014) 03 KAR CK 0213
Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 366A 376 506