High Courts21 Mar 2014Dismissed
The State Election Commission Vs C.P. Yogeshwar
Karnataka High Court · (2014) 4 KarLJ 384
Criminal Procedure Code, 1973 (CrPC) — Section 468(2)(a)Representation of the People Act, 1951 — Section 125-A
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 708 of 2,398
High Courts21 Mar 2014
The Deputy Director of Public Instructions Vs G.T. Venkatesh
Karnataka High Court · (2014) 4 KarLJ 230
High Courts21 Mar 2014
Peersab Akram Nadaf Vs Shankar Shiddappa Pujeri
Karnataka High Court · (2014) 4 KarLJ 221
Motor Vehicles Act, 1988 — Section 166
High Courts21 Mar 2014
State of Karnataka Vs Mysore Thermo Electric Private Limited
Karnataka High Court · (2014) 45 GST 416 : (2014) 79 KarLJ 298
Central Sales Tax Act, 1956 — Section 8, 8(2), 9(2)Karnataka Value Added Tax Act, 2003 — Section 3, 36(1), 39(1), 4, 4(1)(a)
High Courts21 Mar 2014Allowed
V. Kumar Subramaniam Vs S. Suchindranath Aiyer
Karnataka High Court · (2014) 3 AKR 612 : (2014) 3 KCCR 2268
Criminal Procedure Code, 1973 (CrPC) — Section 190, 200, 204, 482Penal Code, 1860 (IPC) — Section 302, 499, 500
High Courts21 Mar 2014Dismissed
Mr. Ganesh Kumar Vs Mr. Harishchandra
Karnataka High Court · (2014) 03 KAR CK 0024
Negotiable Instruments Act, 1881 (NI) - Section 138 139
High Courts21 Mar 2014Allowed
In Re: Khamarjaha Begum
Karnataka High Court · (2014) 03 KAR CK 0023
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 1, Order 7 Rule 11(d), Order 7 Rule 2 151 26Legal Services Authorities Act, 1987 - Section 21 22
High Courts21 Mar 2014Partly Allowed
Ramesh Vs Dr. Laxmi, Pooja and Karan
Karnataka High Court · (2014) 4 AKR 505 : (2014) 3 Crimes 267 : (2014) 4 KarLJ 102
Criminal Procedure Code, 1973 (CrPC) - Section 125 125(1) 125(1)(a) 125(1)(b) 126(1)(b)Hindu Adoptions and Maintenance Act, 1956 - Section 20 21
High Courts20 Mar 2014Allowed
G.B. Vijaykumar Vs K.R. Nagaraja
Karnataka High Court · (2014) 3 AKR 702 : (2014) 3 KCCR 2050
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 6Evidence Act, 1872 — Section 130
High Courts20 Mar 2014Allowed
Huchamma Vs Chandrashekar
Karnataka High Court · AIR 2014 Kar 133 : (2014) 4 AKR 19 : (2014) 3 KCCR 2088
Karnataka Stamp Act, 1957 — Section 3, 32, 33, 33, 34, 34Stamp Act, 1899 — Section 36
High Courts20 Mar 2014Allowed
Boramma Vs Boraiah
Karnataka High Court · (2014) 3 AKR 671 : (2014) 3 KCCR 2200
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 13, Order 13 Rule 2, Order 18 Rule 4(1), Order 7 Rule 14, Order 8 Rule 8
High Courts20 Mar 2014
Syed Tanzeem Ahmed @ Tanzeem Vs State of Karnataka
Karnataka High Court · (2014) 03 KAR CK 0262
Criminal Procedure Code, 1973 (CrPC) — Section 439National Investigation Agency Act, 2008 — Section 21(4)
High Courts20 Mar 2014
Deputy Director of Income Tax (International Taxation) Circle-1(1) Vs M/s. Vodafone South Ltd. Vodafone South Limited Vs The Deputy Director of Income Tax (International Taxation), Circle-1(1) and Director of Income Tax, International Taxation
Karnataka High Court · (2014) 267 CTR 544 : (2014) ILR 2797 : (2014) 223 TAXMAN 281
Constitution of India, 1950 — Article 226, 245Income Tax Act, 1961 — Section 195, 2(11), 201, 201(1), 201(1A)
High Courts20 Mar 2014Allowed
Smt. M.J. Radha Vs The Deputy Commissioner, (Food and Civil Supplies), The Tahsildar and The Assistant Director, Food and Civil Supplies
Karnataka High Court · (2014) 03 KAR CK 0188
High Courts20 Mar 2014Dismissed
Ahmed Bawa Vs M.S. Lalitha
Karnataka High Court · (2014) 4 AKR 160 : (2014) 3 KarLJ 486
High Courts20 Mar 2014Allowed
Rajappa Vs Rajappa
Karnataka High Court · (2014) 3 KCCR 2174
Karnataka Stamp Act, 1957 — Section 33, 34, 35Registration Act, 1908 — Section 17, 47, 49Transfer of Property Act, 1882 — Section 53A, 53-A
High Courts20 Mar 2014
DHL Express India Private Limited Vs Union of India
Karnataka High Court · (2015) 316 ELT 651 : (2014) 6 KarLJ 263
High Courts20 Mar 2014
Rupen Patel Vs Gopalan Enterprises (India) Pvt. Ltd.
Karnataka High Court · (2014) ILR 5209 : (2014) 4 KCCR 3316
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 9, Order 7 Rule 17
High Courts20 Mar 2014
Commissioner of Cus. Vs Lakshminarayana Mining Co.
Karnataka High Court · (2014) 305 ELT 273 : (2014) 29 GSTR 266
Customs Act, 1962 — Section 100, 100, 101, 102, 102Foreign Trade (Development and Regulation) Act, 1992 — Section 3(3)
High Courts20 Mar 2014Allowed
Mr. Dhruva Kumar Vs Office of The Joint Commissioner of Excise SEIB, Bangalore
Karnataka High Court · (2014) 03 KAR CK 0027
Criminal Procedure Code, 1973 (CrPC) - Section 438Karnataka Excise Act, 1965 - Section 32 38A 43A