High Courts03 Nov 2014
Ayub Vs Shahista Parveen
Karnataka High Court · (2014) 11 KAR CK 0055
Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 33 of 158
High Courts03 Nov 2014
Shekara Vs The State
Karnataka High Court · (2014) 11 KAR CK 0049
Penal Code, 1860 (IPC) — Section 302
High Courts03 Nov 2014
Manjunatha Vs State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 302, 304, 323
High Courts31 Oct 2014
K.G. Krishna Vs State of Karnataka and Others
Karnataka High Court · (2015) 1 AKR 853 : (2015) 2 KCCR 1555
Criminal Procedure Code, 1973 (CrPC) — Section 154, 239Penal Code, 1860 (IPC) — Section 341, 504
High Courts31 Oct 2014
Vinay Patil V. Vs D.V. Vijetha
Karnataka High Court · (2015) 1 AKR 322 : (2015) 1 KCCR 1002
Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 13(i)(ia), 24, 25, 26, 9
High Courts31 Oct 2014
Mahadevappa Vs Nagamma Vanajakshi Vs K.G. Hanumanthappa
Karnataka High Court · (2014) 10 KAR CK 0236
Motor Vehicles Act, 1988 — Section 166
High Courts31 Oct 2014
Janardhan Vs Shwetha
Karnataka High Court · (2014) 10 KAR CK 0235
Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4
High Courts31 Oct 2014
International Society for Krishna Consciousness Vs Kanaka General Marketing Company
Karnataka High Court · (2014) 10 KAR CK 0199
High Courts31 Oct 2014
Adinath Electricals Vs The Assistant General Manager
Karnataka High Court · (2015) 1 AKR 489 : (2015) 1 KCCR 121
Constitution of India, 1950 — Article 226, 226(2)
High Courts31 Oct 2014
Prashanth V. Boccassam Vs Ramendar Nanjangud
Karnataka High Court · (2014) 10 KAR CK 0137
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 436Penal Code, 1860 (IPC) — Section 107, 108, 109, 114, 120A
High Courts31 Oct 2014
Bhavana Ramaprasad Vs Yadunandan Parthasarathy
Karnataka High Court · AIR 2015 Kar 6 : (2015) 2 AKR 135 : (2014) ILR 5956
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1A, 89Family Courts Act, 1984 — Section 10, 11, 3, 4, 6Hindu Marriage Act, 1955 — Section 12, 12(1)(c), 13, 23, 23(2)
High Courts31 Oct 2014
Union of India Vs Minter Marvel Jelly
Karnataka High Court · (2015) 1 AKR 569 : (2014) ILR 5861 : (2015) LabIC 1636
Army Act, 1950 — Section 121, 122, 19, 20, 40Constitution of India, 1950 — Article 136, 20(2), 21, 226, 227Penal Code, 1860 (IPC) — Section 352
High Courts31 Oct 2014
The branch manager Vs Shankargouda
Karnataka High Court · (2014) 10 KAR CK 0048
High Courts31 Oct 2014
N.V. Dhananjaya Vs The New India Assurance Company Limited
Karnataka High Court · (2014) 10 KAR CK 0047
High Courts31 Oct 2014
Narasakka Vs D. Rudraiah
Karnataka High Court · (2014) 10 KAR CK 0046
Civil Procedure Code, 1908 (CPC) — Section 100, 96
High Courts31 Oct 2014
M. Rajendran Vs T. Sathyanarayana Reddy
Karnataka High Court · (2014) 10 KAR CK 0044
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts31 Oct 2014
Jagannath Vs Nageshwarappa
Karnataka High Court · (2014) 10 KAR CK 0043
Motor Vehicles Act, 1988 — Section 166
High Courts31 Oct 2014
Susheelamma Vs Venkatalaxmamma
Karnataka High Court · (2014) 10 KAR CK 0039
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10, Order 26 Rule 9