High Courts05 Mar 2014Disposed Off
Union of India Vs V.T. Velu
Karnataka High Court · (2014) 3 AKR 393 : (2014) 3 KarLJ 227
Constitution of India, 1950 — Article 141, 142Land Acquisition Act, 1894 — Section 23(2), 27, 34
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 718 of 2,398
High Courts05 Mar 2014Dismissed
Kamotra Puttappa Vs Talawara Kittala Kriyappa
Karnataka High Court · (2014) 4 KarLJ 280
Civil Procedure Code, 1908 (CPC) — Section 100, 96Evidence Act, 1872 — Section 104, 114Karnataka Land Revenue Act, 1964 — Section 114
High Courts05 Mar 2014Partly Allowed
Big Kids Kemp Vs The Assistant Provident Fund Commissioner
Karnataka High Court · (2014) 143 FLR 97 : (2014) 4 KarLJ 234 : (2014) 4 KCCR 3213 : (2014) 4 LLJ 98
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7-A, 7-I
High Courts05 Mar 2014
Narasimhappa Vs Poojari Muniyappa
Karnataka High Court · (2014) 3 KCCR 2360
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 39 Rule 1, Order 39 Rule 2, 151, 23
High Courts05 Mar 2014Allowed
K.S. Sunil Gupta Vs Bhavani Shetty
Karnataka High Court · (2014) 3 AKR 573 : (2014) 3 KarLJ 291 : (2014) 4 KCCR 3667
Transfer of Property Act, 1882 — Section 52
High Courts04 Mar 2014
Sowmya and Others Vs State and Others
Karnataka High Court · (2015) 1 KarLJ 622 : (2015) 4 KCCR 3135
High Courts04 Mar 2014
Yellappa Vs Hussainsab Fakrusab Angadi
Karnataka High Court · (2014) 3 KarLJ 582
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, 100, 96
High Courts04 Mar 2014
Commissioner of Income Tax Vs St. Joseph Asylum Industrial Workshop
Karnataka High Court · (2014) 223 TAXMAN 149
High Courts04 Mar 2014
Victor Vegas Vs Commercial Tax Officer
Karnataka High Court · (2014) 45 GST 238
Karnataka Value Added Tax Act, 2003 — Section 36(1), 38(2), 72(1)(a)(ii), 72(1)(b)(ii)
High Courts04 Mar 2014Dismissed
Abhaykumar Dhanpal Janaj Vs State of Karnataka
Karnataka High Court · (2014) 3 KarLJ 457
Constitution of India, 1950 — Article 243-ZI, 243-ZK, 243-ZL, 243-ZTKarnataka Co-operative Societies Act, 1959 — Section 121, 30, 30(1), 30-B, 31(1)
High Courts04 Mar 2014
Ningappa Vs Shankar
Karnataka High Court · (2014) 2 AKR 412 : (2014) ILR 2899 : (2014) 3 KCCR 2128
Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 114, 114(d), 35, 50Karnataka Civil Courts Act, 1964 — Section 19
High Courts04 Mar 2014Partly Allowed
Babitha Kumari Vs K. Harish
Karnataka High Court · (2014) 3 AKR 68
Motor Vehicles Act, 1988 — Section 166
High Courts04 Mar 2014
Cariappa I.A. Vs Abdul Rasheed
Karnataka High Court · (2014) 3 AKR 634 : (2014) 3 KarLJ 244
High Courts04 Mar 2014
The Commissioner of Central Excise Vs G.S. Kumar
Karnataka High Court · (2014) 4 KarLJ 216
High Courts04 Mar 2014Allowed
Doddawa Vs Chandrashekhar Kadappa Naganuri
Karnataka High Court · (2014) 3 AKR 369 : (2014) 3 KarLJ 313
Hindu Marriage Act, 1955 — Section 13(1)(i), 13(1)(i-a), 13(1)(i-b), 23
High Courts04 Mar 2014Allowed
Vyalikaval House Building Co-operative Society Limited Vs State of Karnataka and Others Smt. E. Akkamma, Represented by her Son and GPA Holder Vs State of Karnataka, Department of Revenue and Others Sri. S. Sateesh Chandra and Others Vs State of Karnataka
Karnataka High Court · (2014) 03 KAR CK 0116
Karnataka Co-operative Societies Act, 1959 - Section 64Land Acquisition Act, 1894 - Section 4(1) 6(1)
High Courts04 Mar 2014
Santhosha Vs State
Karnataka High Court · (2014) 2 Crimes 729 : (2014) 3 KarLJ 251
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Penal Code, 1860 (IPC) — Section 34, 366A, 376Protection of Children from Sexual Offences Act, 2012 — Section 3, 4
High Courts04 Mar 2014Dismissed
Syndicate Bank,Head Office At Manipal Vs B. Santhosh Rao
Karnataka High Court · (2014) 4 KarLJ 477 : (2014) 3 LLN 712
High Courts03 Mar 2014
Siddanagouda Vs The Land Acquisition Officer
Karnataka High Court · (2014) 3 KarLJ 491