High Courts18 Dec 2014
Gemini Distillery (Pvt.) Ltd. Vs State of Karnataka
Karnataka High Court · (2014) 12 KAR CK 0134
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 3 of 158
High Courts18 Dec 2014
Sunandamma Vs The State of Karnataka
Karnataka High Court · (2014) 12 KAR CK 0098
High Courts18 Dec 2014
N.J. Palaksha Naik Vs The Kuvempu University
Karnataka High Court · (2015) 2 AKR 260 : (2015) ILR 657 : (2015) 6 KarLJ 534
Constitution of India, 1950 — Article 141, 311[2)
High Courts18 Dec 2014
Siddagangaiah Vs N.K. Giriraja Shetty
Karnataka High Court · (2015) 2 KarLJ 309
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 92Hindu Adoptions and Maintenance Act, 1956 — Section 18, 27, 28Hindu Succession Act, 1956 — Section 14(1)
High Courts18 Dec 2014
K. Padma Vs K. Ramachandra
Karnataka High Court · AIR 2015 Kar 40 : (2015) 2 AKR 373 : (2015) 3 BC 433 : (2015) ILR 559
Civil Procedure Code, 1908 (CPC) — Section 64, 64(2)Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(12), 19(2), 22, 29
High Courts17 Dec 2014
Akash Education and Development Trust and Others Vs Union of India
Karnataka High Court · (2015) 2 KarLJ 3
Indian Medical Council Act, 1956 — Section 10-A(2)
High Courts17 Dec 2014
A.N. Nithya and Others Vs State of Karnataka and Others
Karnataka High Court · (2015) 2 KarLJ 213
High Courts17 Dec 2014
High Court of Karnataka Vs Syed Mohammed Ibrahim
Karnataka High Court · (2015) ILR 1118 : (2015) 1 KCCR 513
Arms Act, 1959 — Section 25(1-A), 27Civil Procedure Code, 1908 (CPC) — Section 108Constitution of India, 1950 — Article 20, 20(2), 22
High Courts17 Dec 2014
Universal Sompo General Insurance Co. Ltd. Vs K.V. Jayalakshmamma
Karnataka High Court · (2014) 12 KAR CK 0259
High Courts17 Dec 2014
The Union of India Vs V.S. Thippeswamy
Karnataka High Court · (2014) 12 KAR CK 0258
High Courts17 Dec 2014
Saraswathibai Vs Thimmaji
Karnataka High Court · (2014) 12 KAR CK 0257
Karnataka Land Reforms Act, 1961 — Section 2(18), 48A
High Courts17 Dec 2014
Ratnakar Muttayya Shetty Vs The Managing Director, NWKRTC
Karnataka High Court · (2014) 12 KAR CK 0255
High Courts17 Dec 2014
Vidyavardak Sangh Vs The District Registrar of Societies
Karnataka High Court · (2014) 12 KAR CK 0211
Bombay Public Trusts Act, 1950 - Section 8
High Courts17 Dec 2014
Nagamma Vs Karnataka Housing Board Represented
Karnataka High Court · (2014) 12 KAR CK 0210
High Courts17 Dec 2014
State Vs Shivappa
Karnataka High Court · (2015) 3 Crimes 400 : (2015) 1 KarLJ 684 : (2015) 4 KCCR 3419
Penal Code, 1860 (IPC) — Section 114, 324, 326, 341, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts17 Dec 2014
Ningappa Vs The State of Karnataka
Karnataka High Court · (2014) 12 KAR CK 0190
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 326, 34
High Courts17 Dec 2014
High Court of Karnataka Vs Izher Baig
Karnataka High Court · (2014) 12 KAR CK 0072
Arms Act, 1959 — Section 25(1A), 27Civil Procedure Code, 1908 (CPC) — Section 108, 112Constitution of India, 1950 — Article 20, 20(2), 20(3)
High Courts17 Dec 2014
Maremma Vs The Manager, ICICI Lombard General Insurance Co. Ltd.
Karnataka High Court · (2014) 12 KAR CK 0071
High Courts16 Dec 2014
Mohan Manghnani Vs The Assistant Commissioner, Bangalore North Sub-Division and Others
Karnataka High Court · (2015) 1 KarLJ 694 : (2015) 4 KCCR 3217
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3(1)(b)