High Courts12 Nov 2014
D.R. Premaleela Vs D.R. Hanumantha Raju
Karnataka High Court · (2014) 11 KAR CK 0023
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(b)Karnataka Court Fees And Suits Valuation Act, 1958 — Section 24, 38, 38(1)
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 27 of 158
High Courts11 Nov 2014
Rajesh Vs The State of Karnataka
Karnataka High Court · (2015) 1 AKR 785
Constitution of India, 1950 — Article 136, 14, 19, 21, 39-ACriminal Procedure Code, 1973 (CrPC) — Section 235, 235 (2), 235(2), 248(2), 279Penal Code, 1860 (IPC) — Section 279, 302, 304-A, 323, 376
High Courts11 Nov 2014
M. Ramanatha Rao Vs The State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0274
High Courts11 Nov 2014
Munikannan Vs Kenchappa
Karnataka High Court · (2014) 11 KAR CK 0221
Civil Procedure Code, 1908 (CPC) — Section 100, 96Evidence Act, 1872 — Section 92Specific Relief Act, 1963 — Section 19, 20, 20(2)(b), 21
High Courts11 Nov 2014
Sathish Vs Vasantha A. Salian
Karnataka High Court · (2014) 11 KAR CK 0197
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Nov 2014
Venkata Naik Vs Shivakumari
Karnataka High Court · (2014) 11 KAR CK 0188
Civil Procedure Code, 1908 (CPC) — Section 151Hindu Marriage Act, 1955 — Section 24
High Courts11 Nov 2014
N. Thriveni Vs Anjuma Khan
Karnataka High Court · (2014) 11 KAR CK 0137
Civil Procedure Code, 1908 (CPC) — Section 151, 41Motor Vehicles Act, 1988 — Section 166
High Courts11 Nov 2014
B.N. Santhosh Vs C.B.I./ACB
Karnataka High Court · (2014) 11 KAR CK 0134
Criminal Procedure Code, 1973 (CrPC) — Section 438Forest Act, 1963 — Section 2(7)(b)(iv), 62, 80Penal Code, 1860 (IPC) — Section 120B, 379, 406, 409, 411
High Courts11 Nov 2014
Basappa Vs State of Karnataka
Karnataka High Court · (2015) 1 KarLJ 3 : (2015) 4 KCCR 3747
Karnataka Industrial Areas Development Act, 1966 — Section 29(2)
High Courts11 Nov 2014
Shankara Vs State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0115
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 377
High Courts11 Nov 2014
G.R. Byresh Vs Deputy Commissioner
Karnataka High Court · (2014) 11 KAR CK 0085
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4(1), 5A
High Courts11 Nov 2014
Rathnamma Vs State of Karnataka
Karnataka High Court · (2015) 1 KarLJ 1 : (2015) 4 KCCR 3123
Karnataka Panchayat Raj Act, 1993 — Section 43A, 48[4)
High Courts11 Nov 2014
Vaibhav Vikas Vs Amit
Karnataka High Court · (2014) 11 KAR CK 0024
Motor Vehicles Act, 1988 — Section 166
High Courts11 Nov 2014
Krishna Ambaramold Vs Krishna Ambaram Trust
Karnataka High Court · (2014) 11 KAR CK 0022
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89
High Courts11 Nov 2014
Ramesh R. Vs The Tahsildar
Karnataka High Court · (2014) 11 KAR CK 0021
Karnataka Land Revenue Act, 1964 — Section 68
High Courts11 Nov 2014
The Karnataka Silk Marketing Board Ltd. Vs The Principal Secretary Government of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0020
High Courts11 Nov 2014
M.T. Lingaiah Vs Madivalara R. Janaki
Karnataka High Court · (2014) 11 KAR CK 0019
High Courts11 Nov 2014
Prabhamani Vs Kamala J.S.
Karnataka High Court · (2014) 11 KAR CK 0018
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7, 151