High Courts07 Apr 2014Dismissed
Lokeshappa B. Vs The State of Karnataka
Karnataka High Court · (2014) 04 KAR CK 0193
Constitution of India, 1950 — Article 14, 226
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 103 of 158
High Courts07 Apr 2014Dismissed
G.U. Guruswamy Vs The State of Karnataka
Karnataka High Court · (2014) 04 KAR CK 0192
Constitution of India, 1950 — Article 14, 226
High Courts07 Apr 2014Dismissed
H. Ananda Vs Stella Annextetia D''silva
Karnataka High Court · (2014) 04 KAR CK 0191
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts07 Apr 2014Partly Allowed
Mahadevamma Vs H.S. Mahadevaiah
Karnataka High Court · (2014) 04 KAR CK 0190
High Courts07 Apr 2014Dismissed
Lakshmamma Vs Gangamma
Karnataka High Court · (2014) 04 KAR CK 0189
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts07 Apr 2014Partly Allowed
Boregowda Vs Ramaswamy
Karnataka High Court · (2014) 04 KAR CK 0188
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts07 Apr 2014Allowed
Vijayalaxmi Vs Aanand
Karnataka High Court · (2014) 04 KAR CK 0187
Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 13(1)(ia)
High Courts07 Apr 2014Partly Allowed
Premavathi Shetty Vs Veerabhadrappa
Karnataka High Court · (2014) 04 KAR CK 0186
High Courts07 Apr 2014
Dhruvdesh Metasteel Pvt. Ltd. Vs Union of India
Karnataka High Court · (2014) 04 KAR CK 0185
High Courts07 Apr 2014Dismissed
Bettalinge Gowda Vs T.K. Lokabhiram
Karnataka High Court · (2014) 04 KAR CK 0184
High Courts07 Apr 2014Dismissed
The Secretary for Housing Government of Karnataka Vs Mohiddin Nawaz Khan
Karnataka High Court · (2014) 04 KAR CK 0183
Land Acquisition Act, 1894 — Section 23, 24, 30, 31
High Courts07 Apr 2014Dismissed
A. Ibrahim Khaleel Vs State of Karnataka
Karnataka High Court · (2014) 3 AKR 621 : (2014) ILR 4919
High Courts07 Apr 2014Allowed
T. Kallesh Vs State of Karnataka
Karnataka High Court · (2014) 04 KAR CK 0181
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 201, 302, 34, 392
High Courts07 Apr 2014Partly Allowed
Mahadevappa Vs The State
Karnataka High Court · (2014) 04 KAR CK 0180
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 143, 147, 149, 323, 342
High Courts07 Apr 2014Dismissed
Srinivasamurthy K. S. Vs The State of Karnataka
Karnataka High Court · (2014) 04 KAR CK 0179
Constitution of India, 1950 — Article 14, 226
High Courts07 Apr 2014Allowed
Amogi Vs The State
Karnataka High Court · (2014) 04 KAR CK 0128
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106, 26, 27Penal Code, 1860 (IPC) — Section 304, 308
High Courts07 Apr 2014Allowed
R. Jayaram Vs The State of Karnataka
Karnataka High Court · (2014) 04 KAR CK 0114
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 34, 420, 467, 468, 471
High Courts07 Apr 2014
S.N. Chandrappa Vs Karnataka Power Transmission Corporation
Karnataka High Court · (2014) 04 KAR CK 0112
Constitution of India, 1950 — Article 226
High Courts07 Apr 2014Partly Allowed
C. Krishnamurthy Vs Nagadevi
Karnataka High Court · (2014) 04 KAR CK 0094
Criminal Procedure Code, 1973 (CrPC) — Section 125(3), 127, 311