High Courts31 Oct 2014
Muneer Sait Vs Vilanghat Xavier Jose
Karnataka High Court · (2014) 10 KAR CK 0029
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d), Order 7 Rule 7
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 34 of 158
High Courts31 Oct 2014
Tej Kaul Vs Atul Kapoor
Karnataka High Court · (2014) 10 KAR CK 0028
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151
High Courts31 Oct 2014
Bharathi S. Prabhu Vs State of Karnataka
Karnataka High Court · (2015) 1 AKR 246 : (2015) 3 KCCR 2060
Constitution of India, 1950 — Article 22
High Courts30 Oct 2014
Commissioner of Service Tax Vs Vodafone Essar South Limited
Karnataka High Court · (2015) 31 GSTR 464 : (2015) 78 VST 96
Central Excises and Salt Act, 1944 — Section 11C, 35(g), 35LFinance Act, 1994 — Section 83
High Courts30 Oct 2014
P.R. Suresh Babu Vs B.S. Bharathi
Karnataka High Court · (2015) 1 AKR 348 : (2015) 3 KCCR 2247
Protection of Women From Domestic Violence Act, 2005 — Section 12, 17, 18, 19, 20
High Courts30 Oct 2014
Somanath Vs Laxman
Karnataka High Court · (2014) 10 KAR CK 0197
Hindu Succession (Amendment) Act, 2005 — Section 6Hindu Succession Act, 1956 — Section 6
High Courts30 Oct 2014
Sowbhagya Vs Satya Sai Multi Speciality Eye Hospital
Karnataka High Court · (2015) 1 AKR 820 : (2015) 2 KCCR 1522
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts30 Oct 2014
Centum Electronics Ltd. Vs The Deputy Commissioner of Income Tax
Karnataka High Court · (2014) 10 KAR CK 0176
Income Tax Act, 1961 — Section 144, 147, 148
High Courts30 Oct 2014
G.N. Hanumanthaiah Vs Patel Narasegowda
Karnataka High Court · (2014) 10 KAR CK 0104
High Courts30 Oct 2014
The Managing Director Vs Vijaylaxmi
Karnataka High Court · (2014) 10 KAR CK 0099
High Courts30 Oct 2014
Gangaiah Vs K.B. Prameela
Karnataka High Court · (2014) 10 KAR CK 0097
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts30 Oct 2014
Bharat Earth Movers Limited Vs State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0093
Karnataka Value Added Tax Act, 2003 — Section 62, 63
High Courts30 Oct 2014
Paton Constructions Private Ltd. Vs The State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0045
High Courts30 Oct 2014
Krishna Vs State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii), 20(b)(iii), 42, 50, 50(1)
High Courts30 Oct 2014
State Vs Rathnamma
Karnataka High Court · (2014) 10 KAR CK 0036
Criminal Procedure Code, 1973 (CrPC) — Section 161Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 109, 304B, 309, 34, 498A
High Courts30 Oct 2014
State of Karnataka Vs Maruthi
Karnataka High Court · (2014) 10 KAR CK 0035
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts30 Oct 2014
Nagaraja Vs State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 113A, 113B
High Courts29 Oct 2014
Venkatesh Vs Samruddha Builders and Developers and Others
Karnataka High Court · (2015) 3 BC 429 : (2015) 2 KarLJ 439
Negotiable Instruments Act, 1881 (NI) — Section 138