High Courts11 Mar 2014Dismissed
Ganapati Vs Krishna and Others
Karnataka High Court · (2014) 03 KAR CK 0099
Civil Procedure Code, 1908 (CPC) - Section 100
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 714 of 2,398
High Courts11 Mar 2014Dismissed
Gangappa and Others Vs Basappa and Shivappa
Karnataka High Court · (2014) 03 KAR CK 0095
Civil Procedure Code, 1908 (CPC) - Section 100 96
High Courts11 Mar 2014Dismissed
Sri Chandrakant Vs State of Karnataka and Others
Karnataka High Court · (2014) 03 KAR CK 0060
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 32, 33
High Courts11 Mar 2014Allowed
Sri Gangavani Vs State of Karnataka
Karnataka High Court · (2014) 3 AKR 665 : (2015) ILR 2795 : (2014) 3 KCCR 2468
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 307, 326, 34, 340, 506
High Courts11 Mar 2014Allowed
Abdul Khaleel Ahmed @ Gang Khaleel Sab and Sri. Imtiyaz Vs Sri Sayed Usman Sab, Smt. Mehaboobi, Smt. Katmunnissa and Smt. Athafunnisa
Karnataka High Court · (2014) 03 KAR CK 0015
Limitation Act, 1963 - Section 5
High Courts11 Mar 2014Dismissed
Shri Ganapati Venkatraman Bhat Vs Shri Shambu Venkatraman Bhat
Karnataka High Court · (2014) 03 KAR CK 0014
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27, Order 6 Rule 4 100 96
High Courts11 Mar 2014Dismissed
Vijay and Gururaj Vs Partha, Smt. Vasanti and Smt. Shree
Karnataka High Court · (2014) 03 KAR CK 0013
Civil Procedure Code, 1908 (CPC) - Section 100 96Evidence Act, 1872 - Section 115Land Acquisition Act, 1894 - Section 18
High Courts11 Mar 2014Allowed
Mohan Kumar and Hithesh Kumar Vs Hebbagodi Police
Karnataka High Court · (2014) 03 KAR CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
High Courts11 Mar 2014Partly Allowed
Kaniyamma, Sangeetha, Rep. by Her Next Friend-Mother, Sujatha, Rep. by Her Next Friend-Mother and Santhosh, Rep. by Next Friend-Mother Vs Mohammed Kunji M., Shamsuddin and National Insurance Company Ltd.
Karnataka High Court · (2014) 03 KAR CK 0010
High Courts11 Mar 2014Dismissed
H. Vasu and Others Vs State of Karnataka
Karnataka High Court · (2014) 3 AKR 3 : (2014) ILR 2636 : (2014) 4 KarLJ 242 : (2014) 2 KCCR 1501
Karnataka Co-operative Societies Act, 1959 — Section 111(2)Penal Code, 1860 (IPC) — Section 34, 420, 465, 468, 474
High Courts10 Mar 2014
Bangalore Water Supply and Sewerage Board Vs Commissioner of Central Excise
Karnataka High Court · (2014) 44 GST 723 : (2014) 35 STR 498
Central Excises and Salt Act, 1944 — Section 35F
High Courts10 Mar 2014
Commissioner of Income Tax And Another Vs Wep Peripherals Ltd.
Karnataka High Court · (2014) 268 CTR 88 : (2014) 362 ITR 508
Income Tax Act, 1961 — Section 143(3), 32, 32(1), 80-IB, 84
High Courts10 Mar 2014Disposed Off
Friends Recreation Club Vs State of Karnataka
Karnataka High Court · (2014) 3 KarLJ 681 : (2014) 4 KCCR 3891
High Courts10 Mar 2014Allowed
The Management of M/s. Hewelett Packard Global Soft Pvt. Ltd. Vs Mr. K.L.J.A. Kiran Babu
Karnataka High Court · (2014) 3 AKR 9 : (2014) 142 FLR 757 : (2014) ILR 1955 : (2014) 2 KCCR 1256 : (2014) 3 LLJ 746 : (2015) 1 LLN 493 : (2015) LLR 601
Industrial Disputes Act, 1947 — Section 10(4A), 11, 15, 17(2), 17A
High Courts10 Mar 2014
C.D. Hanumantharaju Vs Thirumalaraju
Karnataka High Court · (2014) 3 KarLJ 234 : (2014) 4 KCCR 3893
High Courts10 Mar 2014
Prakash Vs State
Karnataka High Court · (2015) 1 DMC 691 : (2014) 5 KarLJ 419
Criminal Procedure Code, 1973 (CrPC) — Section 439Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 113B
High Courts10 Mar 2014
Raju Vs Baburao
Karnataka High Court · (2014) 3 KarLJ 292 : (2014) 4 KCCR 3833
Civil Procedure Code, 1908 (CPC) — Section 100, 96Evidence Act, 1872 — Section 102
High Courts07 Mar 2014Disposed Off
N.A. Haris Vs Rajiv Hegde
Karnataka High Court · (2014) 4 KCCR 3162
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 3A, Order 8 Rule 1
High Courts07 Mar 2014Partly Allowed
Vazeer Saheb Vs The State of Karnataka
Karnataka High Court · (2014) 03 KAR CK 0285
Criminal Procedure Code, 1973 (CrPC) — Section 313Electricity Act, 1910 — Section 39, 44, 44(c)Penal Code, 1860 (IPC) — Section 379