High Courts24 Feb 2014
R. Balurao Vs The Divisional Controller, Karnataka State Road Transport Corporation, Mysore Urban Division and Others
Karnataka High Court · (2014) 142 FLR 106 : (2014) 3 KarLJ 98 : (2014) 4 LLJ 159 : (2014) LLR 1249
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 723 of 2,398
High Courts24 Feb 2014
Smt. Munivenkatamma Vs Smt. Ganga Anjanamma and Another
Karnataka High Court · (2014) 3 KarLJ 1 : (2014) 4 KCCR 3782
Civil Procedure Code, 1908 (CPC) — Section 151Karnataka Stamp Act, 1957 — Section 2(1)(mm), 37, 38(1), 45A
High Courts24 Feb 2014
S.V. Narasimhaiah Vs The Karnataka Co-operative Milk Producers Federation Limited and Others
Karnataka High Court · (2014) 3 KarLJ 134
Constitution of India, 1950 — Article 226, 32Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts24 Feb 2014
Mukdum Sab Vs Abdul Kadar
Karnataka High Court · (2014) 4 KarLJ 165
Contract Act, 1872 — Section 55, 63General Clauses Act, 1897 — Section 27Specific Relief Act, 1963 — Section 10, 16, 16(c), 20, 20(2)
High Courts24 Feb 2014Disposed Off
Union of India Vs State of Karnataka and Others
Karnataka High Court · (2014) 02 KAR CK 0112
Constitution of India, 1950 - Article 14Land Acquisition Act, 1894 - Section 4(1) 6(1)Works of the Defence Act, 1903 - Section 3
High Courts24 Feb 2014Dismissed
Sri. Shivakumara and Others Vs The State of Karnataka and Smt. S. Bhagyamma
Karnataka High Court · (2014) 3 AKR 6 : (2014) 2 KCCR 1165
Penal Code, 1860 (IPC) — Section 149, 420, 465, 468, 471
High Courts24 Feb 2014
Rathnamma Vs State of Karnataka
Karnataka High Court · (2014) 4 KarLJ 264
Karnataka Industrial Areas Development Act, 1966 — Section 28(6)Land Acquisition Act, 1894 — Section 16(2), 4(1), 6(1)
High Courts24 Feb 2014
Anjana Vs Sanjay
Karnataka High Court · (2014) 3 KarLJ 295
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts24 Feb 2014Allowed
Sri Channappaji and Smt. Basamma @ Jayamma Vs State of Karnataka
Karnataka High Court · (2014) 02 KAR CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307
High Courts24 Feb 2014
Mallappa Vs Mallappa
Karnataka High Court · (2014) 4 KarLJ 139 : (2014) 4 KCCR 3581
High Courts24 Feb 2014
CIT and Others Vs Garden City Education Trust
Karnataka High Court · (2014) 02 KAR CK 0006
Income Tax Act, 1961 - Section 10(22) 10(23C)(vi)
High Courts21 Feb 2014
Akkubai Vs Venkatrao
Karnataka High Court · AIR 2014 Kar 92 : (2014) 2 AKR 810 : (2014) ILR 2051 : (2014) 3 KarLJ 509 : (2014) 3 KCCR 2656
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 27 Rule 5, Order 39 Rule 1, Order 39 Rule 2
High Courts21 Feb 2014
Akbar Khan Vs State of Karnataka
Karnataka High Court · (2014) 4 KarLJ 156
Karnataka Panchayat Raj Act, 1993 — Section 141(2)(b)
High Courts21 Feb 2014
S.L. Papa Reddy Vs State of Karnataka and Others
Karnataka High Court · (2014) 3 AKR 211 : (2014) 2 KarLJ 674
Karnataka Municipal Corporations Act, 1976 — Section 501B(c), 501C(1)(e), 501C(l)(e)
High Courts21 Feb 2014Dismissed
Abdul Azeez Vs State
Karnataka High Court · (2014) 02 KAR CK 0333
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302
High Courts21 Feb 2014Allowed
Thimmiah @ Bilithimmiah @ Thimmegowda Vs The State
Karnataka High Court · (2014) 02 KAR CK 0332
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 149, 395, 412
High Courts21 Feb 2014Dismissed
Sri Noor Khan Vs Sri Subhash Harlalka The Director M/s. Ridhi Sidhi Textiles Ltd.
Karnataka High Court · (2014) 02 KAR CK 0331
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts21 Feb 2014Dismissed
State of Karnataka Vs Srinivas Bhat and T.R. Lakshminarayana
Karnataka High Court · (2014) 02 KAR CK 0312
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1) (xiv), 3(1)(v), 3(1)(xiv)
High Courts21 Feb 2014
Triveni Engineering and Industries Ltd. Vs The State of Karnataka and Others
Karnataka High Court · AIR 2014 Kar 75 : (2014) 2 AKR 536 : (2014) 4 CTC 705 : (2014) ILR 1409 : (2014) 2 KarLJ 642 : (2014) 2 KCCR 1272
Constitution of India, 1950 — Article 141, 226, 227
High Courts21 Feb 2014
The Mangalore Catholic Co-Operative Bank Limited Vs State of Karnataka
Karnataka High Court · (2014) 3 KarLJ 327 : (2014) 4 KCCR 3863
Karnataka Co-operative Societies Act, 1959 — Section 70