High Courts11 Nov 2014
V.B. Jagadish Vs Shivamma
Karnataka High Court · (2014) 11 KAR CK 0014
Criminal Procedure Code, 1973 (CrPC) — Section 125
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 28 of 158
High Courts11 Nov 2014
Satheesha Vs State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0003
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 120B, 143, 147, 148
High Courts11 Nov 2014
D.J. Bhadra Vs S. Srinivasa
Karnataka High Court · (2014) 11 KAR CK 0002
Administrative Tribunals Act, 1985 — Section 14, 14(1), 17, 30Constitution of India, 1950 — Article 215, 226, 227, 323A, 323A(2)(b)Contempt of Courts Act, 1971 — Section 17, 19
High Courts10 Nov 2014
Bilinele Primary Agricultural Credit Co-operative Society Limited Vs The Assistant Registrar of Co-operative Societies and Others
Karnataka High Court · (2015) 1 KarLJ 275 : (2015) 4 KCCR 3554
Karnataka Co-operative Societies Act, 1959 — Section 70, 71, 71(3)
High Courts10 Nov 2014
Agnes Sequira Vs The Land Tribunal
Karnataka High Court · (2014) 11 KAR CK 0272
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4
High Courts10 Nov 2014
Prabhakar Vs Vishal Retail Limited
Karnataka High Court · (2014) 11 KAR CK 0271
Motor Vehicles Act, 1988 — Section 166
High Courts10 Nov 2014
Srinivasa Vs The State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0232
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts10 Nov 2014
M. Srinivasa Vs Bangalore Development Authority
Karnataka High Court · (2014) 11 KAR CK 0198
High Courts10 Nov 2014
Regional Manager, United India Insurance Co. Ltd. Vs Latha Jagannathan
Karnataka High Court · (2015) 1 AKR 356 : (2014) ILR 6627
High Courts10 Nov 2014
R.D. Singh Vs The Management of Reliance Engineers Limited
Karnataka High Court · (2014) 11 KAR CK 0136
Companies Act, 1956 — Section 529Industrial Disputes Act, 1947 — Section 10(4A), 25F, 33(C1), 33(C2)
High Courts10 Nov 2014
Ameer Jan Vs R. Gopal
Karnataka High Court · (2014) 11 KAR CK 0135
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts10 Nov 2014
Lakshmamma Vs Mahadevamma
Karnataka High Court · (2014) 11 KAR CK 0108
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31(a), 100, 96
High Courts10 Nov 2014
B.B. Subbamma Vs Mujeeb Ahamed
Karnataka High Court · (2014) 11 KAR CK 0017
Criminal Procedure Code, 1973 (CrPC) — Section 357Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts10 Nov 2014
Rajeshwari Vs Srishail
Karnataka High Court · (2014) 11 KAR CK 0011
Motor Vehicles Act, 1988 — Section 166
High Courts10 Nov 2014
Ramesha Vs State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 179, 333, 34
High Courts07 Nov 2014
Muralidhara Rao B.R. Vs State
Karnataka High Court · (2014) 11 KAR CK 0250
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Penal Code, 1860 (IPC) — Section 420Prevention of Corruption Act, 1988 — Section 13(1)(c)(d)(ii)
High Courts07 Nov 2014
S. Mohan Vs Rishi Atreya
Karnataka High Court · (2014) 11 KAR CK 0248
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts07 Nov 2014
Tej Shetty Vs A.A. Suresh Kumar
Karnataka High Court · (2014) 11 KAR CK 0245
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 7 Rule 11Karnataka Court Fees And Suits Valuation Act, 1958 — Section 11, 11(2), 29, 41, 41(2)Karnataka Rent Control Act, 1999 — Section 3