High Courts06 Nov 2014
Y.S. Kumar Vs Ananth
Karnataka High Court · (2014) 11 KAR CK 0005
Evidence Act, 1872 — Section 54, 65Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 31 of 158
High Courts05 Nov 2014
State of Karnataka Vs Kothari Sales and Agencies
Karnataka High Court · (2015) 79 VST 409
Karnataka Value Added Tax Act, 2003 - Section 10, 10(4), 11, 12, 14
High Courts05 Nov 2014
Fosroc Chemicals (India) Private Limited Vs State of Karnataka
Karnataka High Court · (2014) 80 KarLJ 497 : (2015) 79 VST 25
Bombay Sales Tax Act, 1959 — Section 35, 35(1)Central Sales Tax Act, 1956 — Section 8(4), 9(2-B)Karnataka Sales Tax Act, 1957 — Section 12-B(4)
High Courts05 Nov 2014
Sathyanarayana Kuduru Vs State
Karnataka High Court · (2014) 11 KAR CK 0264
Criminal Procedure Code, 1973 (CrPC) — Section 313, 482Penal Code, 1860 (IPC) — Section 114, 120B, 201, 218, 302
High Courts05 Nov 2014
Umesha Vs State of Karnataka
Karnataka High Court · (2015) 1 AKR 325 : (2015) 3 Crimes 99 : (2015) ILR 153 : (2015) 1 KCCR 105
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 107, 306, 34
High Courts05 Nov 2014
J. Padmapriya Vs HDFC ERGO General Insurance Co. Ltd.
Karnataka High Court · (2014) 11 KAR CK 0244
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 151Motor Vehicles Act, 1988 — Section 166
High Courts05 Nov 2014
State of Karnataka Vs H.K. Chandrakanth
Karnataka High Court · (2014) 11 KAR CK 0243
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A, 498A, 506
High Courts05 Nov 2014
Sujatha B.A. Vs H.B. Veena
Karnataka High Court · (2014) 11 KAR CK 0242
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Nov 2014
Puttamma Vs Manjula
Karnataka High Court · (2014) 11 KAR CK 0241
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 324, 34, 354, 448
High Courts05 Nov 2014
Nagendra Bhatta Vs Ramakrishna Tunga
Karnataka High Court · (2014) 11 KAR CK 0212
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts05 Nov 2014
R. Thippesh Vs State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0205
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 143, 143, 144, 145, 146
High Courts05 Nov 2014
Karnataka State Financial Corporation Vs Shimoga Castings Private Limited
Karnataka High Court · (2014) 11 KAR CK 0151
High Courts05 Nov 2014
M. Nagesh Vs The Management of Bhoruka Aluminium Company Limited
Karnataka High Court · (2014) 11 KAR CK 0104
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 11A
High Courts05 Nov 2014
C. Raghu Vs State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0101
Criminal Procedure Code, 1973 (CrPC) — Section 216(3), 217, 313Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 304B, 304B, 498A, 498A
High Courts05 Nov 2014
Swathi Vs Sindhu
Karnataka High Court · (2014) 11 KAR CK 0098
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151
High Courts05 Nov 2014
Syed Masood Vs State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts05 Nov 2014
B.M. Subramani Vs The Commissioner
Karnataka High Court · (2014) 11 KAR CK 0008
Karnataka Municipal Corporation Act, 1976 — Section 114, 299, 300, 308, 321[1)
High Courts03 Nov 2014
Ballal Auto Agency Vs Union of India and Others
Karnataka High Court · (2015) 3 AKR 230 : (2015) ILR 2083 : (2015) 3 KCCR 2377 : (2015) 40 STR 51 : (2015) 86 VST 365
Constitution of India, 1950 - Article 246, 246(1), 248, 265, 268A — Finance Act, 1994 - Section 65, 65(105)(zzzzv)
High Courts03 Nov 2014
Rakesh Traders Vs The Government of Karnataka and Others
Karnataka High Court · AIR 2015 Kar 56 : (2015) 2 AKR 489 : (2015) ILR 461 : (2015) 1 KCCR 1015
High Courts03 Nov 2014
State Vs K.V. Sridhar
Karnataka High Court · (2014) 11 KAR CK 0261
Criminal Procedure Code, 1973 (CrPC) — Section 313Railway Property (Unlawful Possession) Act, 1966 — Section 3(a)