High Courts28 Oct 2014
The Commissioner of Income Tax and Others Vs Chandrasekaran
Karnataka High Court · (2014) 10 KAR CK 0258
Income Tax Act, 1961 - Section 133A, 271, 271(1), 271(1)(c), 274
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 36 of 158
High Courts28 Oct 2014
N. Jayaramappa Vs State of Karnataka
Karnataka High Court · (2015) 1 KCCR 1031
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 239Penal Code, 1860 (IPC) — Section 120(B), 415, 420, 463, 464
High Courts28 Oct 2014
Sportingmindz Technology Private Limited Vs State of Karnataka and Others
Karnataka High Court · (2015) 1 AKR 23 : (2015) 2 KCCR 1933
Information Technology Act, 2000 — Section 43(j), 65, 66(B)
High Courts28 Oct 2014
Oriental Insurance Co. Ltd. Vs Master Siddarth Bharath
Karnataka High Court · (2014) 10 KAR CK 0237
High Courts28 Oct 2014
The Branch Manager Oriental Insurance Co. Ltd. Vs Sakarabai
Karnataka High Court · (2014) 10 KAR CK 0233
Constitution of India, 1950 — Article 141Motor Vehicles Act, 1988 — Section 15
High Courts28 Oct 2014
Padmavati Vs Siddanna S. Maganagere
Karnataka High Court · (2014) 10 KAR CK 0202
Motor Vehicles Act, 1988 — Section 166
High Courts28 Oct 2014
State of Karnataka Vs Irappa
Karnataka High Court · (2014) 10 KAR CK 0201
Penal Code, 1860 (IPC) — Section 114, 143, 147, 148, 149
High Courts28 Oct 2014
K.S. Vinay Babu Vs N. Ramya
Karnataka High Court · (2014) 10 KAR CK 0187
Hindu Marriage Act, 1955 — Section 13(1)(ia), 24
High Courts28 Oct 2014
Umar Adil Sharief Vs State
Karnataka High Court · (2014) 10 KAR CK 0186
Criminal Procedure Code, 1973 (CrPC) — Section 438, 53(A)Penal Code, 1860 (IPC) — Section 319, 376
High Courts28 Oct 2014
Ashok B. Dani Vs State of Karnataka
Karnataka High Court · (2015) 1 AKR 317
Criminal Procedure Code, 1973 (CrPC) — Section 161, 209, 227, 228Evidence Act, 1872 — Section 25, 30, 60Penal Code, 1860 (IPC) — Section 118, 120(b), 143, 144, 147
High Courts28 Oct 2014
George Joseph Vs HMT (International) Limited
Karnataka High Court · (2015) 1 AKR 822 : (2015) 2 KCCR 1476
Companies Act, 1956 — Section 291, 617Constitution of India, 1950 — Article 141Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts28 Oct 2014
Mubarak Vs The State of Karnataka
Karnataka High Court · (2015) 1 AKR 332
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 361, 363, 365, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xii)
High Courts28 Oct 2014
Mahabala Vs State
Karnataka High Court · (2014) 10 KAR CK 0172
Penal Code, 1860 (IPC) — Section 109, 302, 324, 34, 504
High Courts28 Oct 2014
Rangaraj Urs Vs J.T. Muniraju
Karnataka High Court · (2015) 3 AKR 527 : (2015) 4 KCCR 3959
Criminal Procedure Code, 1973 (CrPC) — Section 391Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 142(b)
High Courts28 Oct 2014
Deepak Kumar M.M. Vs Poornima S.
Karnataka High Court · (2015) 1 AKR 313 : (2015) ILR 733
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14, Order 11 Rule 18(2), Order 11 Rule 21Hindu Marriage Act, 1955 — Section 13(1)(ia), 24
High Courts28 Oct 2014
Manju Vs Manjunath
Karnataka High Court · (2014) 10 KAR CK 0143
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 96
High Courts28 Oct 2014
Shrinivas Vs State of Karnataka
Karnataka High Court · (2014) ILR 5949
Karnataka Excise Act, 1965 — Section 32, 59A
High Courts28 Oct 2014
Hotel Soundarya Residency Vs The Regional Provident Fund Commissioner
Karnataka High Court · (2014) 10 KAR CK 0102
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7A(2)
High Courts28 Oct 2014
Suresh Vs State
Karnataka High Court · (2014) 10 KAR CK 0101
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307