COURT ARCHIVE

Karnataka High Court judgments

47,955 judgments · page 710 of 2,398

High Courts18 Mar 2014

N. Srinivas Vs V. Narayanaswamy, V. Venkatesh and Chandrappa

Karnataka High Court · (2014) ILR 2546 : (2014) 3 KarLJ 599 : (2014) 2 KCCR 1724

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r)Constitution of India, 1950 — Article 243-Q, 243-W

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High Courts18 Mar 2014Allowed

Honnappa Vs The State and The Sub-Inspector of Police, Kurugodu Police

Karnataka High Court · (2014) 03 KAR CK 0193

Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Dowry Prohibition Act, 1961 — Section 5, 6Penal Code, 1860 (IPC) — Section 143, 147, 149, 307, 323

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High Courts18 Mar 2014Allowed

Manjunatha Pandu @ Panduranga Shet Vs Ganesh Krishna Shet and Others

Karnataka High Court · (2014) 03 KAR CK 0192

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 35, 96Karnataka Stamp Act, 1957 — Section 13, 14, 33, 34, 37(1)

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High Courts18 Mar 2014

Commissioner of Income Tax Vs Baldwin Boys High School

Karnataka High Court · (2014) 364 ITR 637

Income Tax Act, 1961 — Section 10(23C)(vi), 12A, 147, 148, 148(2)

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High Courts18 Mar 2014Allowed

Kalkappa Vs The State of Karnataka

Karnataka High Court · (2014) 03 KAR CK 0085

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 376, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(11)

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High Courts18 Mar 2014Allowed

Husen Vs The State of Karnataka

Karnataka High Court · (2014) 03 KAR CK 0084

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 399, 400, 402

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High Courts18 Mar 2014

The Hongkong and Shanghai Banking Corporation Limited Vs Lisa Apparels Private Limited

Karnataka High Court · (2014) 6 KarLJ 109

Companies Act, 1956 — Section 433, 433(e), 434Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts18 Mar 2014

The Management of M/s. Festo Controls Pvt. Ltd. Vs Sri Shivananda

Karnataka High Court · (2014) LLR 541

Industrial Disputes Act, 1947 — Section 33(2)(b), 33[2][b]

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High Courts17 Mar 2014

CIT Vs Karnataka State Warehousing Corporation

Karnataka High Court · (2015) 228 TAXMAN 346

Income Tax Act, 1961 — Section 80-IA

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High Courts17 Mar 2014Allowed

P.B. Ibrahim Vs Abdul Rahima Aadam Shekh

Karnataka High Court · (2014) 03 KAR CK 0255

Criminal Procedure Code, 1973 (CrPC) — Section 2(d), 200, 203, 204Penal Code, 1860 (IPC) — Section 34, 506

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High Courts17 Mar 2014

Mahantesh Bhopal Bennalli Vs State of Karnataka

Karnataka High Court · (2014) 03 KAR CK 0254

Arms Act, 1959 — Section 25(1)(A), 27, 3, 5Criminal Procedure Code, 1973 (CrPC) — Section 451, 457

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High Courts17 Mar 2014Dismissed

M/s. Manas Electric Company Vs The Chief Engineer, Electricity, Corporate Planning, GESCOM and Superintending Engineer (Electrical), MIS GESCOM

Karnataka High Court · (2014) 03 KAR CK 0241

Constitution of India, 1950 - Article 226

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High Courts17 Mar 2014

Tukaram and Others Vs Mahadev and Others

Karnataka High Court · (2014) 03 KAR CK 0240

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 7 100 54 56 96

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High Courts17 Mar 2014

G. Ravi Vs Shivanand Revappa Rebbanavar

Karnataka High Court · (2015) 2 AKR 481 : (2015) 2 BC 26 : (2015) 1 KarLJ 70 : (2015) 3 KCCR 2300

Criminal Procedure Code, 1973 (CrPC) - Section 200 436Negotiable Instruments Act, 1881 (NI) - Section 138 142 142(b) 143

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High Courts17 Mar 2014Dismissed

Basayya Vs The State of Karnataka

Karnataka High Court · (2014) 03 KAR CK 0208

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High Courts17 Mar 2014Allowed

Sri C. Gopal Reddy and Sri G. Suresh Reddy Vs Sri M. Papanna

Karnataka High Court · (2014) 03 KAR CK 0207

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High Courts17 Mar 2014Allowed

M/s. N.C. Das (Electrical) and Co. Vs Bangalore Electricity Supply Company Limited

Karnataka High Court · (2014) 03 KAR CK 0198

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High Courts17 Mar 2014Allowed

Sri. Veerappa Reddy Vs State of Karnataka, The Commissioner, Bruhat Bangalore Mahanagara Palike, Deputy Commissioner, Bruhat Bangalore Mahanagara Palike and The Special Land Acquisition Officer Assistant Commissioner Bruhat Bangalore Mahanagara Palike

Karnataka High Court · (2014) 03 KAR CK 0144

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High Courts17 Mar 2014Partly Allowed

Sri Bharmappa Laxman Hukkeri Vs Rama Bhima Savadi Bharama Awanna Savadi Vs Rama Bhima Savadi and Others

Karnataka High Court · (2014) 03 KAR CK 0143

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 25, Order 41 Rule 26

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High Courts17 Mar 2014Dismissed

Sri Srinivas and Sri Neelkant Vs The State of Karnataka, Department of Revenue and Others

Karnataka High Court · (2014) 03 KAR CK 0139

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4

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