High Courts02 Jan 2014Allowed
Saraswathi K., Pushparaj and Manmohan Vs State of Karnataka
Karnataka High Court · (2014) 01 KAR CK 0226
Land Acquisition Act, 1894 - Section 4(1) 6
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 753 of 2,398
High Courts02 Jan 2014Partly Allowed
Syed Riyaz Ahmed Vs M/s. Sharma Transport and The Oriental Insurance Co. Ltd.
Karnataka High Court · (2014) 2 ACC 23
Motor Vehicles Act, 1988 - Section 166
High Courts02 Jan 2014Dismissed
Guddappa and Nataraj Vs State of Karnataka
Karnataka High Court · (2014) 01 KAR CK 0224
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 323 324 34 427 504
High Courts02 Jan 2014Dismissed
State of Karnataka Vs B. Nagaraja and Others
Karnataka High Court · (2015) 1 AKR 67 : (2014) 4 Crimes 328 : (2014) 4 KarLJ 647
Penal Code, 1860 (IPC) - Section 143 147 148 149 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x) 3(1)(x)(xi) 3(1)(xi)
High Courts02 Jan 2014Allowed
Sri T. Krishnappa Vs Sri T.G. Ramachandra Guptha and Sri Nagaraju
Karnataka High Court · (2014) 2 AKR 112 : (2014) ILR 952 : (2014) 1 KCCR 714
High Courts02 Jan 2014Dismissed
Sri. Anand Vs Smt. Mayura Srinath and Others
Karnataka High Court · (2014) 01 KAR CK 0199
High Courts02 Jan 2014Allowed
Anil Kumar and Manjunatha @ Cadbury Vs State
Karnataka High Court · (2014) 01 KAR CK 0162
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 143, 148, 149, 302, 34
High Courts02 Jan 2014
B. Shivaram Vs N.B. Ramegowda, N.S. Nagaraju and The Divisional Manager, Bajaj Allianz General Insurance Company Limited
Karnataka High Court · (2014) 01 KAR CK 0149
Motor Vehicles Act, 1988 - Section 166
High Courts02 Jan 2014
Karnataka Rashtriya Kissan Sangha Vs State of Karnataka
Karnataka High Court · (2014) 5 KarLJ 428
High Courts02 Jan 2014
National Insurance Company Limited Vs Manchaiaha H.B.
Karnataka High Court · (2015) 1 ACC 572 : (2014) 6 KarLJ 135
Motor Vehicles Act, 1988 — Section 149(2)
High Courts02 Jan 2014Allowed
Smt. Kallamma, Smt. Kumari, Smt. Shobavathi and Smt. Chodamani Vs Lakshminarayanappa, Smt. Rathnamma, Smt. Malathi and Smt. Jayanthi
Karnataka High Court · (2014) 01 KAR CK 0105
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17Constitution of India, 1950 - Article 226 227
High Courts02 Jan 2014Dismissed
Sri. Nanjunda Jois Vs Government of Karnataka, The Karnataka Urban Water Supply and Drainage Board and Town Municipal Council Smt. N.K. Shanthamma and Smt. Sunitha Ramesh Vs The State of Karnataka and Others
Karnataka High Court · (2014) 5 KarLJ 114
Land Acquisition Act, 1894 - Section 4(1) 5A 6(1)
High Courts02 Jan 2014Allowed
Shri V. Prakash Vs Shri Venkataramanaiah, Shri Gangarangaiah and Shri Srinivasa
Karnataka High Court · (2014) 01 KAR CK 0103
Karnataka Stamp Act, 1957 - Section 33
High Courts02 Jan 2014Dismissed
Sri K. Govindarajan, H.K. Srinivasan and H.K. Harishkumar Vs Sri K.S. Chakrapani and Others
Karnataka High Court · (2014) 01 KAR CK 0102
Constitution of India, 1950 - Article 227Karnataka Court Fees and Suits Valuation Act, 1958 - Section 24(b) 26(c) 38 7(2) 7(2)(b)
High Courts02 Jan 2014Dismissed
Larsen and Toubro Limited Vs Hindustan Aeronautics Limited (Hal)
Karnataka High Court · (2014) 3 AKR 358 : (2014) 3 BC 436 : (2014) 2 KarLJ 522
Constitution of India, 1950 - Article 226Information Technology Act, 2000 - Section 13 6
High Courts02 Jan 2014Partly Allowed
Aswathnarayanachari Vs The Chief Traffic Manager, BMTC Bangalore Metropolitan Transport Corporation Vs Aswathnarayanachari
Karnataka High Court · (2014) 01 KAR CK 0100
Industrial Disputes Act, 1947 - Section 10[4-A]
High Courts02 Jan 2014Dismissed
Smt. R. Prabhavathi Devi Vs The Commissioner, Bruhat Bangalore Mahanagara Palike Corporation Offices, The Assistant Executive Engineer, BBMP, Director, Town Planning and Sri R. Mohan
Karnataka High Court · (2014) 01 KAR CK 0099
High Courts02 Jan 2014Dismissed
Sri Narayana Bhat Vs Asst. Conservator of Forest, Puttur Sub-division, Conservator of Forest, Mangalore Circle and State of Karnataka
Karnataka High Court · (2014) 01 KAR CK 0098
Forest Act, 1963 - Section 17 64(A)(3)
High Courts02 Jan 2014Dismissed
Mrs. Elize Mascarehnas Vs The Principal District and Sessions Judge, District and Sessions Court
Karnataka High Court · (2014) 2 AKR 217 : (2014) ILR 1033 : (2014) 1 KCCR 717
Constitution of India, 1950 - Article 309
High Courts02 Jan 2014Disposed off
Deepthi Patel, Smt. Neena Patel and Sri K. Ramanna Vs Bangalore Development Authority, Rep. by its Commissioner
Karnataka High Court · (2014) 01 KAR CK 0096