COURT ARCHIVE

Karnataka High Court judgments

47,955 judgments · page 743 of 2,398

High Courts23 Jan 2014

Smt. Jayaratna V., Manjunath D.L. and Kum. L. Soumya Vs The Managing Director, Karnataka State Road Transport Corporation, United India Insurance Co. Ltd. and The Managing Director, Andhra Pradesh Road Transport Corporation Andhra Pradesh State Road Transport Corporation Vs Smt. Jayaratna and Others

Karnataka High Court · (2014) 3 AKR 413 : (2014) ILR 1138 : (2014) 2 KarLJ 185

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High Courts22 Jan 2014Dismissed

Mohd. Ghouse Vs Anant Padmansabh Acharya and The Sub Inspector of Police, Dharwad

Karnataka High Court · (2014) 01 KAR CK 0255

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High Courts22 Jan 2014

M.T. Chandrashekar and Another Vs State of Karnataka and Others

Karnataka High Court · (2014) 2 KarLJ 211 : (2014) 4 KCCR 3069

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High Courts22 Jan 2014Dismissed

M/s. T.T.P. Technologies Pvt. Ltd. Vs Regional P.F. Commissioner-II and Recovery Officer, Tumkur and Others

Karnataka High Court · (2014) 140 FLR 1045

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 7I, 7Q

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High Courts22 Jan 2014Allowed

Residency Members Association, Bangalore Vs State of Karnataka and Others

Karnataka High Court · (2014) 2 AKR 120 : (2014) 2 KCCR 1685

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High Courts22 Jan 2014

Zahur Mulla Vs Union of India and Others

Karnataka High Court · (2014) 3 AKR 18 : (2014) ILR 1521 : (2014) 2 KCCR 1790

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High Courts22 Jan 2014Dismissed

Shri Basappa, Smt. Adivevva, Smt. Shankravva and Smt. Chennavva Vs Smt. Rajeshwari Suresh Dangroji and The State of Karnataka

Karnataka High Court · (2014) 01 KAR CK 0123

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 149 498-A 504 506

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High Courts22 Jan 2014

A.G. Sheshappa and Smt. A.A. Bhagyalaxmi Vs R. Basappa

Karnataka High Court · (2014) ILR 1444 : (2014) 4 KarLJ 402 : (2014) 1 KCCR 965

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High Courts22 Jan 2014Dismissed

Anant and Venkatesh Vs Rajendra and Town Municipal Council

Karnataka High Court · (2014) 01 KAR CK 0014

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17 96Easements Act, 1882 - Section 15

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High Courts22 Jan 2014Allowed

Shri Krishna Reddy Vs The State of Karnataka, Department of Housing and Urban Department, The Karnataka Housing Board and The Special Land Acquisition Officer, Karnataka Housing Board

Karnataka High Court · (2014) 01 KAR CK 0013

Karnataka Housing Board Act, 1962 - Section 18 19 20 21 22Land Acquisition Act, 1894 - Section 3(f) 3(f)(vi)

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High Courts22 Jan 2014Dismissed

State of Karnataka Vs Sri B. Mahadevaiah and Kum. Shwetha R.

Karnataka High Court · (2014) 2 AKR 578 : (2014) ILR 1189 : (2015) 1 KarLJ 99

Constitution of India, 1950 — Article 14

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High Courts21 Jan 2014

Prestige Estates Projects (Private) Limited Vs The Deputy Commissioner of Income Tax

Karnataka High Court · (2014) 79 KarLJ 189

Income Tax Act, 1961 — Section 260(1-A)

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High Courts21 Jan 2014

Mysore City Corporation and Another Vs Smt. M.S. Pushpavalli and Others

Karnataka High Court · (2014) 2 AKR 700 : (2014) 2 KarLJ 353 : (2014) 3 KCCR 2722

Karnataka Municipal Corporations Act, 1976 — Section 114

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High Courts21 Jan 2014

Sri. B.V. Ramakrishna and Others Vs The State of Karnataka and Bruhat Bangalore Mahanagara Palika

Karnataka High Court · (2014) 3 AKR 87 : (2015) ILR 72 : (2014) 2 KarLJ 177 : (2014) 1 KCCR 979

Karnataka Municipal Corporations Act, 1976 - Section 7 8 8(1)(ii)

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High Courts21 Jan 2014Disposed Off

P.G. Prabhuprasad Vs Cauvery Neeravari Nigama Ltd.

Karnataka High Court · (2014) 01 KAR CK 0254

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High Courts21 Jan 2014Partly Allowed

Muthaiah Vs State of Karnataka

Karnataka High Court · (2014) 01 KAR CK 0253

Criminal Procedure Code, 1973 (CrPC) - Section 428Evidence Act, 1872 - Section 113-APenal Code, 1860 (IPC) - Section 306 498-A

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High Courts21 Jan 2014Dismissed

State of Karnataka Vs Parameshwar Tole

Karnataka High Court · (2014) 01 KAR CK 0252

Prevention of Corruption Act, 1988 - Section 13(1)(d) 13(2) 7

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High Courts21 Jan 2014Allowed

M/s. H.G. Ranganagoud Mines Vs The State of Karnataka

Karnataka High Court · (2014) 01 KAR CK 0210

Criminal Procedure Code, 1973 (CrPC) - Section 482Forest Act, 1963 - Section 2(7) b(iv) 24(a) 6(1) 62 64(A)

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High Courts21 Jan 2014Disposed Off

Smt. V. Chandra Manikyavelu Since, Deceased by Lrs. and Others Vs Smt. Indira Viveknand, Deceased by Lrs. and Others

Karnataka High Court · (2014) 2 AKR 306 : (2014) ILR 2342 : (2014) 1 KCCR 812

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High Courts21 Jan 2014Disposed Off

Chief Executive Officer Zilla Panchayat, Mysore and Chairman, Saksharavahini and District Adult Education Officer and Secretary, Saksharavahini Vs Mr. Ramaligu

Karnataka High Court · (2014) 01 KAR CK 0150

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

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