COURT ARCHIVE

Karnataka High Court judgments

47,955 judgments · page 722 of 2,398

High Courts26 Feb 2014Dismissed

C. Somegowda, R.S. Ravi and R.K. Avinash Vs The State

Karnataka High Court · (2014) 02 KAR CK 0032

Criminal Procedure Code, 1973 (CrPC) — Section 438Mines and Minerals (Development and Regulation) Act, 1957 — Section 4, 4(1)(a)Penal Code, 1860 (IPC) — Section 379

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High Courts26 Feb 2014

Thipperudrappa Vs State Election Commission

Karnataka High Court · (2014) 4 KarLJ 145 : (2014) 4 KCCR 3339

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 6, 151

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High Courts25 Feb 2014

R. Munishamappa Vs The Deputy Commissioner and Others

Karnataka High Court · (2015) 1 KarLJ 323 : (2015) 4 KCCR 3756

Karnataka Land Revenue Act, 1964 — Section 127, 128, 192-A

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High Courts25 Feb 2014

The Commissioner, Corporation if the City of Bangalore Vs Smt. Shahataz M. Shariff and Another

Karnataka High Court · (2014) 3 KarLJ 142

Karnataka Municipal Corporations Act, 1976 — Section 308, 309, 321, 321(1), 321(3)Limitation Act, 1963 — Section 14

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High Courts25 Feb 2014Allowed

Halappa Vs The State of Karnataka Sharanappa Vs The State of Karnataka

Karnataka High Court · (2014) 02 KAR CK 0210

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 392, 395

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High Courts25 Feb 2014Dismissed

K.J. Ramu Vs Doddaiah

Karnataka High Court · (2015) 2 BC 508 : (2014) 4 BC 463 : (2015) 2 Crimes 603 : (2015) 1 Crimes 621 : (2014) 3 KarLJ 104

Criminal Procedure Code, 1973 (CrPC) — Section 397Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts25 Feb 2014

Ambawwa (Since Dead) by her L.Rs and Another Vs Sharanappa (Since Dead) by his L.Rs and Others

Karnataka High Court · (2014) 3 AKR 197 : (2014) 3 KarLJ 126

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

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High Courts25 Feb 2014Disposed Off

Budde Sab Vs The Deputy Commissioner

Karnataka High Court · (2014) 3 AKR 758 : (2014) 3 KarLJ 309 : (2014) 4 KCCR 3904

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High Courts25 Feb 2014Partly Allowed

The Deputy Conservator of Forests, Mysore Division and Another Vs B.P. Maruthi

Karnataka High Court · (2014) 4 AKR 242 : (2014) 142 FLR 103 : (2014) 3 KarLJ 121

Industrial Disputes Act, 1947 — Section 2(j), 25B, 25F

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High Courts25 Feb 2014Dismissed

Dilerkhan Vs State of Karnataka

Karnataka High Court · (2014) 4 KarLJ 371

Bombay Court of Wards Act, 1905 - Section 42 9(1)

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High Courts25 Feb 2014Dismissed

K. Shaikshavali Vs S.K. Sakeera

Karnataka High Court · (2015) 1 AKR 566 : (2014) 3 DMC 472 : (2014) 4 KarLJ 236

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)

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High Courts25 Feb 2014Dismissed

Nagappa Vs Shivalingappa

Karnataka High Court · (2014) 4 KarLJ 148 : (2014) 4 KCCR 3611

Civil Procedure Code, 1908 (CPC) — Section 100, 96

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High Courts25 Feb 2014Allowed

Mrs. G.A. Ferris Vs Svetlana Alexandrovna Dobrochasova Ferris and Michael Gerard Ferris

Karnataka High Court · (2014) 3 AKR 432 : (2015) 1 DMC 408 : (2014) ILR 3473 : (2014) 6 KarLJ 391 : (2014) 2 KCCR 1797

Protection of Women From Domestic Violence Act, 2005 — Section 12, 17, 17(1), 19, 19(1)(a)

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High Courts25 Feb 2014

Commissioner of Income Tax and Another Vs Polyfex (India) P. Ltd.

Karnataka High Court · (2014) 363 ITR 224

Income Tax Act, 1961 — Section 143(2), 80-IB, 80-IB(2)(iii)

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High Courts24 Feb 2014

State of Karnataka Vs Muni Reddy Alias Abbaiah

Karnataka High Court · (2014) 4 KarLJ 320

Civil Procedure Code, 1908 (CPC) — Section 80Land Acquisition Act, 1894 — Section 18Limitation Act, 1963 — Section 5

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High Courts24 Feb 2014Dismissed

M.G. Shashi and J.G. Aiyappa Vs The State of Karnataka

Karnataka High Court · (2014) 02 KAR CK 0330

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 149, 324, 366A, 376(2)(G), 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(11), 3(2)(5)

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High Courts24 Feb 2014