High Courts03 Nov 2014
Syed Peer Vs S. Bashu
Karnataka High Court · (2014) 11 KAR CK 0235
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 32 of 158
High Courts03 Nov 2014
S. Vimala Vs Yashoda
Karnataka High Court · (2014) 11 KAR CK 0234
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151
High Courts03 Nov 2014
Lakshmi Devi Vs Vidya
Karnataka High Court · (2014) 11 KAR CK 0233
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151
High Courts03 Nov 2014
T.A. Basha Vs State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0230
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 378, 379, 411
High Courts03 Nov 2014
Ranganathappa Vs Vaishnavi
Karnataka High Court · (2014) 11 KAR CK 0215
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 20, 20(3)
High Courts03 Nov 2014
M.C. Narayana Gowda Vs State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0214
Criminal Procedure Code, 1973 (CrPC) — Section 227, 239Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2)
High Courts03 Nov 2014
Fortius Infradevelopers LLP Vs Narasamma
Karnataka High Court · (2014) 11 KAR CK 0213
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, Order 39 Rule 3A, Order 43 Rule 1(r), 148A, 148A
High Courts03 Nov 2014
State of Karnataka Vs Mohammed Peer
Karnataka High Court · (2014) 11 KAR CK 0210
Criminal Procedure Code, 1973 (CrPC) — Section 125Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 307, 34, 498A
High Courts03 Nov 2014
Sujatha. M Vs Ravikumar
Karnataka High Court · (2014) 11 KAR CK 0209
Civil Procedure Code, 1908 (CPC) — Section 25
High Courts03 Nov 2014
Amanulla Sheik @ Aman Vs State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0208
Penal Code, 1860 (IPC) — Section 114, 115, 143, 147, 149Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)
High Courts03 Nov 2014
Asha Bhupendra Mehta Vs Bruhat Bangalore Mahanagara Palike
Karnataka High Court · (2014) 11 KAR CK 0207
Karnataka Municipal Corporation Act, 1976 — Section 114A
High Courts03 Nov 2014
Ballashetty Vs The State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0097
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts03 Nov 2014
G.D. Nanjegowda Vs State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0096
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 323, 341, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x), 3(i)(x)
High Courts03 Nov 2014
K.M. Veerendra Vs Manjula K.
Karnataka High Court · (2014) 11 KAR CK 0069
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts03 Nov 2014
Siddayya Vs The State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0068
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4
High Courts03 Nov 2014
Jai Bhavani Parisara Raksha Seva Samsthe Vs State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0067
Karnataka Regulation of Stone Crushers Act, 2011 — Section 6(1)(c)
High Courts03 Nov 2014
Venkatesh Mestha Vs Ramesh Venkappa Mestha
Karnataka High Court · (2014) 11 KAR CK 0066
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts03 Nov 2014
H.M. Shivaprakash Vs Sharadamma
Karnataka High Court · (2014) 11 KAR CK 0065
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 2, Order 41 Rule 27
High Courts03 Nov 2014
Narayanaswamy Vs Lakshmidevamma
Karnataka High Court · (2014) 11 KAR CK 0056
Criminal Procedure Code, 1973 (CrPC) — Section 125