High Courts08 Dec 2014
The Divisional Manager Vs Thilagavathi
Karnataka High Court · (2014) 12 KAR CK 0129
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 11 of 158
High Courts08 Dec 2014
B.A. Linga Reddy Vs State of Karnataka
Karnataka High Court · AIR 2015 Kar 54 : (2015) 2 AKR 487 : (2015) 1 KarLJ 357 : (2015) 2 KCCR 1321
Karnataka Motor Vehicles Taxation Act, 1957 — Section 8BMotor Vehicles Act, 1988 — Section 192A
High Courts08 Dec 2014
S. Thippanna Vs The State of Karnataka
Karnataka High Court · (2014) 12 KAR CK 0104
High Courts08 Dec 2014
P. Basava Shankara Rao Vs The State of Karnataka
Karnataka High Court · (2014) 12 KAR CK 0103
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5, 5A
High Courts08 Dec 2014
Ravi Vs State
Karnataka High Court · (2014) 12 KAR CK 0068
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 498A
High Courts08 Dec 2014
Nagaraja Vs State of Karnataka
Karnataka High Court · (2014) 12 KAR CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302
High Courts08 Dec 2014
Dinakar Vs Basawaraj
Karnataka High Court · (2014) 12 KAR CK 0066
Motor Vehicles Act, 1988 — Section 187Penal Code, 1860 (IPC) — Section 279, 338
High Courts08 Dec 2014
M. Ramaiah Vs C. Nagabhushana Reddy
Karnataka High Court · (2014) 12 KAR CK 0065
Specific Relief Act, 1963 — Section 19(b)Transfer of Property Act, 1882 — Section 52
High Courts08 Dec 2014
Gururaj Seetaram Pallegaddle Vs Chanabasayya Kottrayya Durgadamath
Karnataka High Court · (2014) 12 KAR CK 0064
Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts08 Dec 2014
Citigreen Farms Pvt. Ltd. Vs The Police Inspector
Karnataka High Court · (2015) 1 AKR 716 : (2015) 2 KCCR 1360
Civil Procedure Code, 1908 (CPC) — Section 20(c)Constitution of India, 1950 — Article 226, 226(2), 227Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482
High Courts08 Dec 2014
K. Dattu Rao Vs The Municipal Council
Karnataka High Court · (2014) 12 KAR CK 0014
High Courts08 Dec 2014
S. Amudha Vs IDBI Bank Limited
Karnataka High Court · (2014) 12 KAR CK 0006
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4), 14, 17
High Courts08 Dec 2014
A.R. Arun Vs State of Karnataka
Karnataka High Court · (2015) 1 KarLJ 483 : (2015) 4 KCCR 3334
Karnataka Co-operative Societies Act, 1959 — Section 12
High Courts05 Dec 2014
Abdul Kareem Fathemulla Vs The Deputy Commissioner
Karnataka High Court · (2014) 12 KAR CK 0236
High Courts05 Dec 2014
Satish Vs The State
Karnataka High Court · (2014) 12 KAR CK 0227
Criminal Procedure Code, 1973 (CrPC) — Section 439(1)(b)Penal Code, 1860 (IPC) — Section 120(B), 143, 147, 148, 149
High Courts05 Dec 2014
P. Jai Singh Vs B.M.T.C.
Karnataka High Court · (2014) 12 KAR CK 0223
Industrial Disputes Act, 1947 — Section 33(2)(b)Penal Code, 1860 (IPC) — Section 198
High Courts05 Dec 2014
The Branch Manager United India Insurance Co. Ltd. Vs Prema
Karnataka High Court · (2014) 12 KAR CK 0222
Criminal Procedure Code, 1973 (CrPC) — Section 161Motor Vehicles Act, 1988 — Section 166, 187Penal Code, 1860 (IPC) — Section 279, 304(A), 337
High Courts05 Dec 2014
United India Insurance Co. Ltd. Vs Frances
Karnataka High Court · (2014) 12 KAR CK 0221
Motor Vehicles Act, 1988 — Section 140, 163A, 163A, 166