High Courts03 Feb 2014Allowed
Rehaman Nadaf Vs The State of Karnataka
Karnataka High Court · (2014) 02 KAR CK 0046
Penal Code, 1860 (IPC) — Section 149, 498A, 506
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 740 of 2,398
High Courts03 Feb 2014Partly Allowed
Sri P. Mallappa Vs The Union of India and Others
Karnataka High Court · (2014) 02 KAR CK 0010
Karnataka Panchayat Raj Act, 1993 - Section 50 52
High Courts03 Feb 2014Dismissed
Smt. Radha M.S., Lecturer, Department of Sociology, Mahajana College Vs Dr. Krishna Murthy, Chairman, Department of Geography, Manasagangothri University of Mysore
Karnataka High Court · (2014) 02 KAR CK 0009
Hindu Marriage Act, 1955 - Section 13 13(1)(a) 13A 13-A
High Courts03 Feb 2014
The Commissioner of Income Tax and The Income Tax Officer Vs M.L. Sridhar
Karnataka High Court · (2014) 366 ITR 267
Income Tax Act, 1961 - Section 139 143(1) 147 148
High Courts03 Feb 2014Allowed
Venkataramana Bhat Vs Ramanna Gowda Since Deceased Represented by his Legal Representative
Karnataka High Court · (2014) 02 KAR CK 0005
Constitution of India, 1950 - Article 227Transfer of Property Act, 1882 - Section 52
High Courts31 Jan 2014
Shankarappa and Others Vs Co-operative Election Commission and Others
Karnataka High Court · (2014) 2 AKR 529 : (2014) ILR 2285 : (2014) 2 KarLJ 461 : (2014) 3 KCCR 2693
Karnataka Co-operative Societies Act, 1959 — Section 2(d-1), 28A, 28A(4), 29A, 39A
High Courts31 Jan 2014
Commissioner of Income Tax and Another Vs ITC Hotels
Karnataka High Court · (2014) 269 CTR 308 : (2014) 363 ITR 254 : (2014) 225 TAXMAN 73
Income Tax Act, 1961 — Section 143(3), 37, 80HHD, 80-IA
High Courts31 Jan 2014
The Manager Vs Sunanda
Karnataka High Court · (2014) ILR 6767 : (2015) 4 KCCR 3318
High Courts31 Jan 2014Allowed
Mahadevi Vs Kenchavva
Karnataka High Court · (2014) ILR 1819 : (2014) 3 KCCR 2079
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 23 Rule 3, Order 32 Rule 7, 80(2), 89
High Courts31 Jan 2014
State of Karnataka Vs Reddy Structures Private Limited
Karnataka High Court · (2014) 78 KarLJ 491
High Courts31 Jan 2014Dismissed
H.N. Nagaveni Vs Assistant Commissioner, The Secretary and The returning Officer/B.E.O.
Karnataka High Court · (2014) 2 AKR 442 : (2014) 2 KarLJ 198 : (2014) 1 KCCR 916
High Courts30 Jan 2014
Krishna Shankar Mirjankar Vs Vasantalata Kom Vimalanand Mirjankar
Karnataka High Court · (2014) 2 AKR 514 : (2014) 3 KarLJ 391 : (2014) 3 KCCR 2067
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 18, 54, 96Constitution of India, 1950 — Article 141Evidence Act, 1872 — Section 114(g), 68
High Courts30 Jan 2014Allowed
Syed Nizam Ali Vs State of Karnataka and The Chairman, Hazrath Tipusultan Shaheed Wakf Development Committee
Karnataka High Court · (2014) 2 AKR 420 : (2014) ILR 3877 : (2014) 2 KarLJ 445 : (2014) 2 KCCR 1087
High Courts30 Jan 2014
Karnataka State Small Industries Development Corporation Vs Pranava Insulators Private Limited
Karnataka High Court · (2014) 5 KarLJ 102
State Financial Corporations Act, 1951 — Section 29
High Courts30 Jan 2014
Amba Heggadathi Vs The Land Tribunal
Karnataka High Court · (2015) 1 AKR 602 : (2014) 6 KarLJ 451
Karnataka Land Reforms Act, 1961 — Section 45
High Courts30 Jan 2014
Thyagaraj Vs Smt. Siddamma and M/s. Bajaj Alianz General Insurance Company Limited
Karnataka High Court · (2015) ACJ 921 : (2014) 3 AKR 59 : (2015) 2 AnWR 757
Constitution of India, 1950 — Article 142General Clauses Act, 1897 — Section 27Insurance Act, 1938 — Section 64-VB
High Courts30 Jan 2014
Commissioner of Income Tax and Another Vs Vasudev Construction
Karnataka High Court · (2014) 363 ITR 247
Income Tax Act, 1961 — Section 132, 132A, 133(6), 142(1), 143(2)
High Courts30 Jan 2014Dismissed
Sri H. Udayashankar Vs State of Karnataka
Karnataka High Court · (2014) 3 AKR 183 : (2014) ILR 4521 : (2014) 1 KCCR 922
Constitution of India, 1950 - Article 226
High Courts30 Jan 2014
Smt. Jayamma Vs The Revenue Secretary, Government of Karnataka and Others
Karnataka High Court · (2014) 2 KarLJ 342
Karnataka Land Revenue Act, 1964 — Section 136(3)
High Courts29 Jan 2014
Suresha V. Vs Shrinivas Babaji Shripat
Karnataka High Court · (2014) 4 ACC 498 : (2015) ACJ 2138 : (2014) 5 KarLJ 14
Motor Vehicles Act, 1988 — Section 166