CourtKutchehry.com

COURT ARCHIVE

Karnataka High Court judgments, 2014

3,159 judgments · page 29 of 158

High Courts07 Nov 2014

S. Shylesh Kumar Vs Radhamma

Karnataka High Court · (2014) 11 KAR CK 0211

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 31(a), Order 7 Rule 7, 100, 96Evidence Act, 1872 — Section 101, 102, 114(g)Specific Relief Act, 1963 — Section 1, 16(c), 2
Read judgment
High Courts07 Nov 2014

Thimme Gowda Vs State of Karnataka

Karnataka High Court · (2014) 11 KAR CK 0204

Arms Act, 1959 — Section 30Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 173, 2(d), 210, 210(1)Penal Code, 1860 (IPC) — Section 34
Read judgment
High Courts07 Nov 2014

K.K. Mahadev Vs State of Karnataka

Karnataka High Court · (2014) 11 KAR CK 0203

Criminal Procedure Code, 1973 (CrPC) — Section 438Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A
Read judgment
High Courts07 Nov 2014

Abdul Wajid Vs State of Karnataka

Karnataka High Court · (2014) 11 KAR CK 0105

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(1)(10), 3(2)(5)
Read judgment
High Courts07 Nov 2014

Arun Charnthimath Vs Suresh Jain

Karnataka High Court · (2014) 11 KAR CK 0007

Criminal Procedure Code, 1973 (CrPC) — Section 141, 205(1), 205(2), 251, 273Negotiable Instruments Act, 1881 (NI) — Section 138
Read judgment