High Courts30 Dec 2014
Rajappa K.N. Vs State of Karnataka
Karnataka High Court · (2015) 1 KarLJ 619
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 1 of 158
High Courts30 Dec 2014
Nadakerappa Vs Pillamma
Karnataka High Court · (2014) 12 KAR CK 0199
Karnataka Land Reforms Act, 1961 — Section 44, 48A, 48AKarnataka Land Revenue Act, 1964 — Section 34
High Courts30 Dec 2014
Sai Service Centre Vs Jasbir Bajaj
Karnataka High Court · (2014) 12 KAR CK 0142
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
High Courts30 Dec 2014
Neelamma Vs K.G. Shashidhar
Karnataka High Court · (2014) 12 KAR CK 0095
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 39 Rule 1, Order 39 Rule 2
High Courts26 Dec 2014
K. Somasekhar Vs State of Karnataka and Others
Karnataka High Court · (2015) 1 AKR 606 : (2015) 2 KCCR 1581
Constitution of India, 1950 — Article 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 267, 269, 439Penal Code, 1860 (IPC) — Section 120B, 34, 35, 379, 411
High Courts26 Dec 2014
Parashiva Vs State of Karnataka
Karnataka High Court · (2014) 12 KAR CK 0219
Criminal Procedure Code, 1973 (CrPC) — Section 41, 438Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 114, 302, 304(B), 323, 498(A)
High Courts26 Dec 2014
Ramesh Vs The State of Karnataka
Karnataka High Court · (2014) 12 KAR CK 0218
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 376, 506Protection of Children From Sexual Offences Act, 2012 — Section 10, 4, 6, 8
High Courts26 Dec 2014
Arun Krishna Sail Vs The State of Karnataka
Karnataka High Court · (2015) 1 KarLJ 656 : (2015) 4 KCCR 3437
Constitution of India, 1950 — Article 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 267, 269, 439Penal Code, 1860 (IPC) — Section 120B, 34, 35, 379, 411
High Courts26 Dec 2014
Achapanda Mahesh Ganapathy Vs The State of Karnataka
Karnataka High Court · (2014) 12 KAR CK 0135
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 307, 323, 34, 448, 504
High Courts23 Dec 2014
Sri Krishna Weigh Bridge Vs The Competent Authority and The Secretary, Agriculture Produce Market Committee and Others
Karnataka High Court · (2015) 2 KarLJ 243
High Courts23 Dec 2014
M. Rathnakar Vs State of Karnataka
Karnataka High Court · (2014) 12 KAR CK 0215
Notaries Act, 1952 — Section 13
High Courts19 Dec 2014Partly Allowed
G.M. Palakshappa Vs G.M. Halappa and Others
Karnataka High Court · (2015) 3 ACC 184 : (2016) 1 ALLMR 75 : (2015) 3 KarLJ 269
Motor Vehicles Act, 1988 - Section 166
High Courts19 Dec 2014
G.M. Divate Vs The Regional Transport Officer Taxation Authority
Karnataka High Court · (2014) 12 KAR CK 0269
Karnataka Motor Vehicles Taxation Act, 1957 — Section 16
High Courts19 Dec 2014
Uday Vs The Secretary to the Union Govt. of India Parliamentary
Karnataka High Court · (2014) 12 KAR CK 0266
High Courts19 Dec 2014
Yallappa Vs The State of Karnataka
Karnataka High Court · (2014) 12 KAR CK 0246
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307
High Courts19 Dec 2014
Seshappa Vs K. Gopalakrishna Murthy
Karnataka High Court · (2014) 12 KAR CK 0235
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts19 Dec 2014
Federation of Farm Universities Vs State of Karnataka
Karnataka High Court · (2015) 3 AKR 137 : (2015) 1 KarLJ 526 : (2015) 4 KCCR 3203
University Grants Commission Act, 1956 — Section 12, 12A, 13, 2(f), 25
High Courts19 Dec 2014
G. Ramakrishnan Vs The General Manager
Karnataka High Court · (2015) 1 KarLJ 660
High Courts19 Dec 2014
Bangalore Development Authority Vs H.P. Darshan
Karnataka High Court · (2014) 12 KAR CK 0200
High Courts19 Dec 2014
State Vs Somashekara
Karnataka High Court · (2014) 12 KAR CK 0195
Penal Code, 1860 (IPC) — Section 307, 324, 326, 34