CourtKutchehry.com

COURT ARCHIVE

Karnataka High Court judgments, 2014

3,159 judgments · page 100 of 158

High Courts09 Apr 2014Dismissed

Shweta Prabhu Vs The State of Karnataka

Karnataka High Court · (2014) 4 AKR 31 : (2014) ILR 3889 : (2014) 3 KarLJ 629 : (2014) 3 KCCR 2171

Constitution of India, 1950 — Article 19(1)(g)Prevention of Corruption Act, 1988 — Section 12, 9
Read judgment
High Courts09 Apr 2014Partly Allowed

Krishnamma Vs A.L. Shankarappa

Karnataka High Court · (2014) 4 ACC 103 : (2014) 4 AKR 283 : (2014) 4 KarLJ 452 : (2014) 4 KCCR 3565

Motor Vehicles Act, 1988 — Section 166
Read judgment
High Courts09 Apr 2014Dismissed

Netharavathi S. Vs State of Karnataka

Karnataka High Court · (2014) 3 AKR 74 : (2014) ILR 5689

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 34, 420, 465, 468, 498A
Read judgment
High Courts09 Apr 2014

P. Venkateshwara Rao Vs Iqbal Beig

Karnataka High Court · (2014) 4 FLT 680 : (2014) 4 KarLJ 244 : (2014) 4 KCCR 3693

Constitution of India, 1950 — Article 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 11(5), 5(1)
Read judgment
High Courts09 Apr 2014Dismissed

Doddanayaka, Subbanayaka and Maramma Vs State of Karnataka

Karnataka High Court · (2014) 3 Crimes 528 : (2014) 3 DMC 337 : (2014) ILR 2727 : (2014) 4 KarLJ 376 : (2014) 2 KCCR 1781

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 307, 34, 498A
Read judgment
High Courts08 Apr 2014

Chanabasanagouda Vs Umeshgouda

Karnataka High Court · (2014) 4 AKR 214

Civil Procedure Code, 1908 (CPC) — Section 100, 96Evidence Act, 1872 — Section 17Transfer of Property Act, 1882 — Section 58(c)
Read judgment
High Courts08 Apr 2014

Chanabasangouda Vs Umeshgouda

Karnataka High Court · (2014) ILR 4155

Civil Procedure Code, 1908 (CPC) — Section 100, 96Evidence Act, 1872 — Section 17Transfer of Property Act, 1882 — Section 58(c)
Read judgment
High Courts07 Apr 2014Dismissed

T. Suresh Vs Chakrapani

Karnataka High Court · (2014) 04 KAR CK 0254

Civil Procedure Code, 1908 (CPC) — Section 100, 96Specific Relief Act, 1963 — Section 20(2)
Read judgment