High Courts24 Mar 2014Dismissed
Sri Basavaraja K.H. and Others Vs The State of Karnataka and Others
Karnataka High Court · (2014) 3 AKR 111 : (2014) ILR 3132 : (2014) 4 KarLJ 7 : (2014) 3 KCCR 1886
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 707 of 2,398
High Courts24 Mar 2014
S. Rudrappa Vs The Secretary, The Mysore Merchants Co.-Op. Society Ltd., The President, The Mysore Merchants Co.-Op. Society Ltd. and The Joint Registrar of Co-Operative Societies
Karnataka High Court · (2014) 3 AKR 185 : (2014) 3 KarLJ 222 : (2014) 2 KCCR 1771
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Karnataka Co-operative Societies Act, 1959 — Section 105, 70
High Courts24 Mar 2014Allowed
Dr. (Major) Rajesh S.M. Vs U.J. Mahabala
Karnataka High Court · (2014) 3 AKR 739 : (2014) 3 KCCR 2139
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1, Order 18 Rule 2, Order 18 Rule 3Evidence Act, 1872 — Section 3
High Courts24 Mar 2014
Welcast Steels Ltd. Vs Bangalore Newspapers Employees Union
Karnataka High Court · (2014) 3 AKR 757 : (2014) 142 FLR 755 : (2014) 3 LLJ 687 : (2014) 4 LLN 450
High Courts21 Mar 2014Dismissed
M.H. Hasanabba Vs State of Karnataka
Karnataka High Court · (2014) 3 KarLJ 596
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Karnataka Motor Vehicles Taxation Act, 1957 — Section 12(1)(a), 3(1), 4(1)
High Courts21 Mar 2014Partly Allowed
Renu and Smt. Menaka Vs The Oriental Insurance Co. Ltd. and Mr. L. Tulasi Prasad
Karnataka High Court · (2014) 2 AKR 652 : (2014) ILR 2592
High Courts21 Mar 2014Allowed
Radhika and Others Vs State
Karnataka High Court · (2014) 03 KAR CK 0270
Criminal Procedure Code, 1973 (CrPC) — Section 438Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 379, 420, 498A
High Courts21 Mar 2014Allowed
Girisha Vs State
Karnataka High Court · (2014) 03 KAR CK 0268
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120(B), 397
High Courts21 Mar 2014Partly Allowed
B.M. Rajashekara Murthy and Others Vs State of Karnataka, Department of Co-operation and Karnataka State Co-operative Agriculture and Rural Development Bank Ltd.
Karnataka High Court · (2014) 03 KAR CK 0267
Payment of Gratuity Act, 1972 — Section 14, 4
High Courts21 Mar 2014Partly Allowed
Dr. Priya Ranganath and Others Vs The State of Karnataka and Bangalore Medical College and Research Institute
Karnataka High Court · (2014) 03 KAR CK 0266
High Courts21 Mar 2014Allowed
Nisar Vs The State of Karnataka
Karnataka High Court · (2014) 03 KAR CK 0265
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 395
High Courts21 Mar 2014Allowed
Mallikarjun, Sanjukumar, Swaroop Vs State of Karnataka Srimanth Vs The State
Karnataka High Court · (2014) 03 KAR CK 0264
Penal Code, 1860 (IPC) — Section 109, 120B, 143, 147, 148
High Courts21 Mar 2014Allowed
Sri Akram Pasha Vs State of Karnataka
Karnataka High Court · (2014) 03 KAR CK 0263
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 375, 376(1), 420, 457Protection of Children from Sexual Offences Act, 2012 — Section 4, 6
High Courts21 Mar 2014Dismissed
Sri. Lakshmeesh and Sri. Chandan L. Vs State
Karnataka High Court · (2014) 03 KAR CK 0245
Criminal Procedure Code, 1973 (CrPC) - Section 438Mines and Minerals (Development and Regulation) Act, 1957 - Section 21 4(1A)Penal Code, 1860 (IPC) - Section 114 323 353 379 506
High Courts21 Mar 2014Allowed
Parashurama and Others Vs State of Karnataka
Karnataka High Court · (2014) 03 KAR CK 0244
Criminal Procedure Code, 1973 (CrPC) - Section 161Penal Code, 1860 (IPC) - Section 143 147 148 149 427
High Courts21 Mar 2014Dismissed
State of Karnataka Vs Devappa @ Devegowda
Karnataka High Court · (2014) 03 KAR CK 0243
Penal Code, 1860 (IPC) - Section 354
High Courts21 Mar 2014Partly Allowed
Dr. Anand and Others Vs The State of Karnataka and Others
Karnataka High Court · (2014) 03 KAR CK 0217
High Courts21 Mar 2014
B. Sanjeeva Shetty Vs Land Tribunal
Karnataka High Court · (2014) 4 KarLJ 1 : (2014) 4 KCCR 3220
Karnataka Land Revenue Act, 1964 — Section 34
High Courts21 Mar 2014
Shivaputrappa M. Doddawad Vs The Assistant Commissioner of Excise (E and I)
Karnataka High Court · (2014) 4 ACC 777 : (2014) 4 KarLJ 227
High Courts21 Mar 2014
Venkatesh Prasad Vs Subray V. Bhat
Karnataka High Court · (2014) 4 BC 112
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 38(b)