CourtKutchehry.com

COURT ARCHIVE

Karnataka High Court judgments, 2014

3,159 judgments · page 24 of 158

High Courts17 Nov 2014

Archibald Quadros Vs Laxman Shetty

Karnataka High Court · (2015) ILR 1106 : (2015) 4 KCCR 3309

Criminal Procedure Code, 1973 (CrPC) — Section 177, 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
Read judgment
High Courts17 Nov 2014

Chethan D.S. Vs Manjushree N.T.

Karnataka High Court · (2015) 2 AKR 352 : (2015) ILR 129

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 23 Rule 3A, Order 23 Rule 3A, Order 43 Rule 1, Order 7 Rule 11Family Courts Act, 1984 — Section 10, 20Hindu Marriage Act, 1955 — Section 13B
Read judgment
High Courts17 Nov 2014

State Vs Varun A. Devadiga

Karnataka High Court · (2014) 11 KAR CK 0168

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
Read judgment
High Courts14 Nov 2014

D. Somashekhar Vs State

Karnataka High Court · (2014) 11 KAR CK 0191

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Penal Code, 1860 (IPC) — Section 279, 304(A), 304A
Read judgment