High Courts26 Mar 2014Disposed Off
Kodlipet Education Society Vs A.P. Sunil
Karnataka High Court · (2014) 5 KarLJ 268
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 706 of 2,398
High Courts26 Mar 2014Dismissed
Imtiyaz Ahmed Gove and Others Vs Smt. Gulnar
Karnataka High Court · (2014) 03 KAR CK 0109
Protection of Women From Domestic Violence Act, 2005 - Section 12 29
High Courts26 Mar 2014
A.S. Chandra Prakash Vs The Labour Officer and Minimum Wages Enquiring Authority and Manju
Karnataka High Court · (2014) 3 AKR 78 : (2015) 145 FLR 341 : (2014) 142 FLR 317 : (2014) ILR 2577 : (2014) 6 KarLJ 519 : (2014) 3 KCCR 1893 : (2014) 2 LLJ 443
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Land Acquisition Act, 1894 — Section 18Minimum Wages Act, 1948 — Section 20, 20[2], 30
High Courts26 Mar 2014Allowed
Devamma Vs Sharadamma
Karnataka High Court · (2014) 4 AKR 122 : (2014) 3 KCCR 2633
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 97Constitution of India, 1950 — Article 14, 15, 15(3)Hindu Succession Act, 1956 — Section 6
High Courts26 Mar 2014
IFFCO Tokio General Insurance Co. Ltd. Vs B.N. Dhananjaya, K.R. Suresh Kumar and Lakshman Singh Sri. B.N. Dhananjaya Vs Sri. K.R. Suresh Kumar, Sri. Lakshman Singh and M/s. IFFCO Tokiyo General Ins. Co. Ltd.
Karnataka High Court · (2015) 1 AKR 803 : (2014) ILR 4595
Motor Vehicles Act, 1988 — Section 166, 21
High Courts26 Mar 2014Allowed
Dr. R. Muni Reddy Vs Bangalore University and State of Karnataka
Karnataka High Court · (2014) 3 AKR 190 : (2014) 3 KarLJ 417 : (2014) 2 KCCR 1757
High Courts26 Mar 2014Allowed
Vijay Vs Shri Gudusab
Karnataka High Court · (2014) 03 KAR CK 0001
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 499 500 501 502Press and Registration of Books Act, 1867 - Section 7
High Courts25 Mar 2014
M. Puttaramegowda Vs The Horticulture Produce Co-Operative Marketing and Processing Society Limited (HOPCOMS)
Karnataka High Court · (2014) 5 KarLJ 430
Constitution of India, 1950 — Article 226, 311(2)Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts25 Mar 2014Allowed
High Court of Karnataka Vs Karnataka Information Commission
Karnataka High Court · (2014) 5 KarLJ 126
Right to Information Act, 2005 — Section 18, 18(1), 18(1)(a), 19, 19(1)
High Courts25 Mar 2014
Irappa Vs Gouravva
Karnataka High Court · AIR 2014 Kar 142 : (2015) 1 KCCR 423
Civil Procedure Code, 1908 (CPC) — Section 100, 96Evidence Act, 1872 — Section 101
High Courts25 Mar 2014
Smt. Gangambike Vs The Assistant Commissioner, Hunsur Sub-Division and Others
Karnataka High Court · (2014) 3 AKR 24 : (2014) 6 KarLJ 607 : (2014) 3 KCCR 1903
High Courts25 Mar 2014Disposed Off
Sri Armugam, Reptd. by his PA Holder Vs Smt. Shakuntla and Others
Karnataka High Court · (2014) ILR 2324 : (2014) 3 KarLJ 466 : (2014) 3 KCCR 1889
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, 151Evidence Act, 1872 — Section 101, 102, 106
High Courts24 Mar 2014
Welcast Steels Ltd. Vs Bangalore Newspaper Employees Union
Karnataka High Court · (2014) 03 KAR CK 0286
High Courts24 Mar 2014
Karnataka State Road Transport Corporation Vs Sri. Narasubai Joshi @ N.L. Joshi, Sri. Maruthi Joshi and Sri. Badrinatha Joshi
Karnataka High Court · (2014) 4 ACC 326 : (2015) ACJ 102 : (2014) 2 AKR 698 : (2014) ILR 4931 : (2014) 3 KarLJ 258
Motor Vehicles Act, 1988 — Section 166
High Courts24 Mar 2014Allowed
Sri. K.V. Nagaraj Vs State of Karnataka
Karnataka High Court · (2014) 03 KAR CK 0269
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 420, 468, 471, 504, 506
High Courts24 Mar 2014Disposed Off
Smt. Savitha Seetharam Vs Rajiv Vijayasarathy Ratnam
Karnataka High Court · (2014) 03 KAR CK 0246
Guardians and Wards Act, 1890 - Section 17 7
High Courts24 Mar 2014Dismissed
Abdul Ubedulla Vs Noorjahn
Karnataka High Court · (2014) ILR 5628 : (2014) 3 KCCR 2056
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 82, Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 92, Order 21 Rule 94
High Courts24 Mar 2014Allowed
Army Public School Vs The Karnataka State
Karnataka High Court · (2015) 1 AKR 50 : (2014) 4 KarLJ 568
Right of Children to Free and Compulsory Education Act, 2009 — Section 17(1), 3, 31(1)(b), 31(1)(c)