High Courts13 Mar 2014Disposed Off
Virupaxappa Chandrasekharappa Abbigeri Vs G. Purushottam
Karnataka High Court · (2014) 03 KAR CK 0097
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 712 of 2,398
High Courts13 Mar 2014Dismissed
N. Maruti Setty, K. Venkatesh and N. Manjula Vs Y. Nagaratnamma and The State of Karnataka
Karnataka High Court · (2014) 03 KAR CK 0096
Penal Code, 1860 (IPC) - Section 149 34 419 420 468
High Courts13 Mar 2014Allowed
Irappa Meenappa Allichandi Vs Nagayya Gurubasayya Hiremath and Ghanteppa Jannappa Nidagundi
Karnataka High Court · (2014) 03 KAR CK 0057
Specific Relief Act, 1963 - Section 28
High Courts13 Mar 2014Dismissed
Sri Yaswanth Parameshwar Mangarshi Vs Sri Venkatraman Ganapati Hegde
Karnataka High Court · (2014) 03 KAR CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 200, 313Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 87
High Courts13 Mar 2014Allowed
Baljeeth Sharma @ Baljith Kaur @ Silky and Sunil Kumar Puttur Vs State of Karnataka
Karnataka High Court · (2014) 03 KAR CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 323, 324, 34, 342, 344
High Courts13 Mar 2014
Chandrashekhar Vs TATA Motor Finance Ltd.
Karnataka High Court · (2014) 03 KAR CK 0020
Arbitration and Conciliation Act, 1996 — Section 2(1)(e), 2(e), 34, 36Civil Procedure Code, 1908 (CPC) — Section 38, 38, 39, 39, 40, 40
High Courts12 Mar 2014
Suma Oil Agencies Vs The Additional Commissioner of Commercial Taxes
Karnataka High Court · (2014) 79 KarLJ 153 : (2014) 72 VST 472
Karnataka Value Added Tax Act, 2003 — Section 10, 10(4), 11, 11(a)(3), 12
High Courts12 Mar 2014
Commissioner of Customs Vs M/s. Bharti Airtel Limited
Karnataka High Court · (2014) 03 KAR CK 0253
Customs Act, 1962 — Section 114A, 130E
High Courts12 Mar 2014Allowed
Sri T. Ramappa Vs Sri S. Kiran
Karnataka High Court · (2014) 03 KAR CK 0222
Negotiable Instruments Act, 1881 (NI) - Section 138 138(b)
High Courts12 Mar 2014Allowed
M/s. Bcits Pvt. Ltd., (Formerly Known as Bellary Computer I.T. Solutions Pvt. Ltd.) Vs State of Karnataka, Chamundeshwari Electricity Supply Corporation and Nsoft Services Pvt. Ltd.
Karnataka High Court · (2014) 03 KAR CK 0221
Karnataka Transparency in Public Procurements Act, 1999 - Section 16
High Courts12 Mar 2014Dismissed
Sri V. Hanumanthaiah Vs The Horticulture Produce Co-operative Marketing and Processing Society Ltd., (HOPCOMS)
Karnataka High Court · (2014) 03 KAR CK 0220
Constitution of India, 1950 - Article 226 311(2)Karnataka Co-operative Societies Act, 1959 - Section 70
High Courts12 Mar 2014
State of Karnataka Vs Golden Nest Builders and Developers
Karnataka High Court · (2014) 79 KarLJ 97
High Courts12 Mar 2014Allowed
Karnataka State Road Transport Corporation Vs Apsar Ahmed
Karnataka High Court · (2014) 5 KarLJ 100
Industrial Disputes Act, 1947 — Section 33(2)(b)
High Courts12 Mar 2014
Karnataka State Road Transport Corporation Vs The Deputy Labour Commissioner
Karnataka High Court · (2014) 5 KarLJ 134
High Courts12 Mar 2014Partly Allowed
Heenakousar, Abubakar and Shoutakabanu Vs State of Karnataka
Karnataka High Court · (2014) 03 KAR CK 0132
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts12 Mar 2014
Shivalingegowda Vs State of Karnataka and Krishnamurthy Sri Krishnamurthy Vs Shivalinge Gowda and State
Karnataka High Court · (2014) 3 AKR 4 : (2015) 1 Crimes 171 : (2014) ILR 2189 : (2014) 4 KarLJ 32 : (2014) 2 KCCR 1518
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 406, 420, 448, 506
High Courts12 Mar 2014Dismissed
Allabaksh Vs State of Karnataka
Karnataka High Court · (2014) 03 KAR CK 0101
Constitution of India, 1950 - Article 21Explosive Substances Act, 1908 - Section 3 4 5Penal Code, 1860 (IPC) - Section 116 120(B) 121 121(A) 122
High Courts12 Mar 2014Dismissed
M/s. BCITS Pvt. Ltd. Vs State of Karnataka, Bangalore Electricity Supply Company Limited and NSOFT Services Pvt. Ltd.
Karnataka High Court · (2014) 03 KAR CK 0098
Karnataka Transparency in Public Procurements Act, 1999 - Section 16
High Courts12 Mar 2014Allowed
Sri. R. Shankarappa Vs The Commissioner, The Executive Engineer and The Special Land Acquisition Officer, Bangalore Development Authority
Karnataka High Court · (2014) 03 KAR CK 0055