High Courts03 Jan 2014Dismissed
Kashibai Vs Khalandar The Oriental Insurance Co. Ltd. Vs Kashibai
Karnataka High Court · (2014) 3 ACC 1
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 752 of 2,398
High Courts03 Jan 2014
Karnataka Theaters Vs Shrishailappa
Karnataka High Court · (2014) 6 KarLJ 628
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 49(2), Order 21 Rule 58
High Courts03 Jan 2014Dismissed
Syed Abdul Samad Since Deceased through LRs. and Others Vs The NEKRTC
Karnataka High Court · (2014) 01 KAR CK 0095
High Courts03 Jan 2014Dismissed
Raja Vasant Nayak Vs The State of Karnataka
Karnataka High Court · (2014) 01 KAR CK 0094
Karnataka Panchayat Raj Act, 1993 - Section 141
High Courts03 Jan 2014Partly Allowed
H.K. Ramesh and Others Vs The Deputy Registrar of Co-operative Societies and District Registrar of Societies and Others
Karnataka High Court · (2014) 01 KAR CK 0093
Karnataka Societies Registration Act, 1960 - Section 25
High Courts03 Jan 2014Dismissed
Sri M.R. Mahesh Vs Sri H.N. Venkatachala, Smt. Shymala and Smt. Nirmala R.
Karnataka High Court · (2014) 01 KAR CK 0078
Civil Procedure Code, 1908 (CPC) - Order 22 Rule 3
High Courts03 Jan 2014
Smt. Kausar Parveen Vs City Municipality
Karnataka High Court · (2014) 01 KAR CK 0071
Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2Registration Act, 1908 - Section 17
High Courts03 Jan 2014Allowed
Niranjan Kumar Vs S. Narayanappa Sri N.S. Nandeesh Reddy Vs State of Karnataka and K.S. Narayanappa
Karnataka High Court · (2014) 01 KAR CK 0063
Criminal Procedure Code, 1973 (CrPC) - Section 197 197(1)Penal Code, 1860 (IPC) - Section 142 143 144 145 146Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(v)(x)(xi)
High Courts03 Jan 2014Allowed
H. Eraiah and H. Sanjeevaiah Vs State of Karnataka, Bangalore Development Authority and Special Land Acquisition Officer, Bangalore Development Authority
Karnataka High Court · (2014) 2 KarLJ 77
Land Acquisition Act, 1894 - Section 16(2) 17(3A) 30 31(2)
High Courts03 Jan 2014Allowed
Smt. Saroja Vs The State, The Commissioner, Bangalore Development Authority and The Special Land Acquisition Officer, Bangalore Development Authority
Karnataka High Court · (2014) 01 KAR CK 0061
Land Acquisition Act, 1894 - Section 11A
High Courts03 Jan 2014Disposed Off
Y.S. Yatheesh Chandra Vs Vokkaligara Sangha
Karnataka High Court · (2014) 01 KAR CK 0058
High Courts03 Jan 2014Dismissed
Bangalore Water Supply and Sewerage Board Vs C.N. Krishnamurthy
Karnataka High Court · (2015) 1 AKR 710 : (2015) 1 ARBLR 184 : (2014) 4 KarLJ 559
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 31, 31(7)(a), 31(7)(b)
High Courts03 Jan 2014Disposed Off
M/s. Apollo Paints and Pearl Coatings and Chemicals Vs The Secretary/Panchayat Development Officer and The Taluk Panchayat
Karnataka High Court · (2014) 01 KAR CK 0031
Constitution of India, 1950 - Article 226
High Courts03 Jan 2014Allowed
Lucky Valley Investments and Holdings Limited Vs Nil
Karnataka High Court · (2014) 01 KAR CK 0026
Companies Act, 1956 - Section 100 101 102 103 103(1)(b)
High Courts03 Jan 2014Allowed
K.A. Vargese @ Babu Vs The State
Karnataka High Court · (2014) 01 KAR CK 0023
Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 2 2(k) 20 7APenal Code, 1860 (IPC) - Section 148 149 302 304 323
High Courts03 Jan 2014Allowed
Deputy Conservator of Forests Social Forestry Division and Range Forest Officer Vs Mallesha
Karnataka High Court · (2014) 01 KAR CK 0022
High Courts03 Jan 2014Dismissed
Sri. C. Kantharaj Vs The Special Land Acquisition Officer, The Commissioner and State of Karnataka
Karnataka High Court · (2014) 01 KAR CK 0015
Land Acquisition Act, 1894 - Section 4(1) 6
High Courts02 Jan 2014Allowed
Shri Mohan Omanna Astekar Vs Shri Ramachandra Omanna Astekar and Others
Karnataka High Court · (2014) 3 AKR 83 : (2014) 1 KCCR 809
High Courts02 Jan 2014Dismissed
Smt. Fouzia Salma Khanum Vs Smt. Fathima Begum and Sri. Syed Tabres
Karnataka High Court · (2014) 01 KAR CK 0230
Constitution of India, 1950 - Article 226 227
High Courts02 Jan 2014Allowed
M/s. Microtex India Ltd. Vs Insurance Regulatory and Development Authority and M/s. Cholamandalam Ms. General Insurance Company Ltd.
Karnataka High Court · (2014) ILR 4686 : (2014) 1 KCCR 732
Insurance Act, 1938 - Section 64UM 64UM(3)Insurance Regulatory and Development Authority Act, 1999 - Section 10 12 14 23 26