High Courts04 Dec 2014
Venkatappa Vs Venkatamma
Karnataka High Court · (2014) 12 KAR CK 0082
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 41 Rule 27, 151
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 13 of 158
High Courts04 Dec 2014
Thimanna Vs The State of Karnataka
Karnataka High Court · (2014) 12 KAR CK 0059
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 302, 304
High Courts04 Dec 2014
Shiva Vs State of Karnataka
Karnataka High Court · (2014) 12 KAR CK 0058
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302
High Courts04 Dec 2014
G.H. Manjunatha Vs The State of Karnataka
Karnataka High Court · (2014) 12 KAR CK 0057
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 506
High Courts04 Dec 2014
Somashekar S.V. Vs Annapurna R.
Karnataka High Court · (2014) 12 KAR CK 0053
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts04 Dec 2014
Prakash Naidu Vs Raj Narayan Dubey Prakash Naidu Vs Raj Narayana Dubey
Karnataka High Court · (2014) 12 KAR CK 0051
Motor Vehicles Act, 1988 — Section 166
High Courts04 Dec 2014
Bosch Limited Vs The Bruhat Bangalore Mahanagara Palike
Karnataka High Court · (2015) ILR 935
Karnataka Municipal Corporation Act, 1976 — Section 186, 187, 188, 189, 190
High Courts04 Dec 2014
Kum Swetha Vs Manager National Insurance Company Ltd. National Insurance Company Limited Vs Kum Shwetha
Karnataka High Court · (2014) 12 KAR CK 0008
High Courts03 Dec 2014
Muneer M.K.H. Vs Bruhat Bangalore Mahanagara Palike (BBMP) and Others
Karnataka High Court · (2015) 1 KarLJ 177 : (2015) 3 KCCR 2595
Karnataka Municipal Corporations Act, 1976 — Section 114, 114-A
High Courts03 Dec 2014
Shriram General Insurance Vs Yamanappa Irappa Madar
Karnataka High Court · (2014) 12 KAR CK 0233
High Courts03 Dec 2014
The Chairman Vs Shrikant Subhash Tangadi
Karnataka High Court · (2014) 12 KAR CK 0232
High Courts03 Dec 2014
The Divisional Controller N.W.K.R.T.C. Hangal Depot. Vs Urukundayya Shetty
Karnataka High Court · (2014) 12 KAR CK 0231
High Courts03 Dec 2014
National Insurance Company Limited Vs Sayed Allauddin
Karnataka High Court · (2014) 12 KAR CK 0230
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2(i)
High Courts03 Dec 2014
The Oriental Insurance Company Limited Vs Susheel
Karnataka High Court · (2014) 12 KAR CK 0205
Motor Vehicles Act, 1988 — Section 146, 166, 2(13)
High Courts03 Dec 2014
The Asst. Commissioner Land Acquisition Officer Vs Ammanna
Karnataka High Court · (2014) 12 KAR CK 0204
Land Acquisition Act, 1894 — Section 24
High Courts03 Dec 2014
Shreemad Jagadguru Shankaracharya Shree Shree Raghaveshwara Bharati Swamiji Vs State of Karnataka
Karnataka High Court · (2015) 1 AKR 753 : (2015) CriLJ 1858
Constitution of India, 1950 — Article 13, 14, 141, 20, 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 173, 173(8), 190Identification of Prisoners Act, 1920 — Section 3
High Courts03 Dec 2014
Jai Maruthi Sports and Recreation Club Vs The Superintendent of Police
Karnataka High Court · (2014) 12 KAR CK 0180
Karnataka Police Act, 1963 — Section 2, 2(14), 2(15)
High Courts03 Dec 2014
A. Rudrappa Vs The State of Karnataka
Karnataka High Court · (2014) 12 KAR CK 0177