High Courts28 Oct 2014
Abdul Kalam Vs State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0100
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 489B, 489B, 489C, 489C
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 37 of 158
High Courts28 Oct 2014
Roopa Vs Mrutyunjaya
Karnataka High Court · (2014) 10 KAR CK 0095
Hindu Marriage Act, 1955 — Section 9
High Courts28 Oct 2014
Suresh Bhovi Vs The Sub-Postmaster
Karnataka High Court · (2014) 10 KAR CK 0094
Industrial Disputes Act, 1947 — Section 10
High Courts28 Oct 2014
K.C. Ramesh Vs The State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0027
Constitution of India, 1950 — Article 14, 142, 32Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 197, 482Penal Code, 1860 (IPC) — Section 120, 120B, 149, 406, 408
High Courts28 Oct 2014
Syndicate Bank Vs R. Bali Reddy
Karnataka High Court · (2015) 1 AKR 306 : (2015) ILR 46 : (2015) 1 KCCR 115
High Courts28 Oct 2014
M. Kumar Vs H. Gunasheela
Karnataka High Court · (2014) 10 KAR CK 0016
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 14, 151
High Courts27 Oct 2014
Rustom Kerawala Vs State of Karnataka
Karnataka High Court · (2015) 2 AKR 283 : (2015) ILR 300 : (2015) 2 KCCR 794 : (2015) 1 KCCR 794
Criminal Procedure Code, 1973 (CrPC) — Section 107, 108, 109, 110, 111Penal Code, 1860 (IPC) — Section 202, 376Protection of Children from Sexual Offences Act, 2012 — Section 21(1)(2), 4, 6
High Courts27 Oct 2014
State Vs Sulochana
Karnataka High Court · (2014) 10 KAR CK 0230
Penal Code, 1860 (IPC) — Section 323, 34, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(i)(x)
High Courts27 Oct 2014
Puttalingaiah Vs The State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0229
Criminal Procedure Code, 1973 (CrPC) — Section 313Electricity Act, 1910 — Section 39, 44Wild Life (Protection) Act, 1972 — Section 2, 3, 39, 4, 5
High Courts27 Oct 2014
Wipro Infrastructure Engineering Vs Government of Karnataka Department of Labour
Karnataka High Court · (2014) 10 KAR CK 0200
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 2(s)
High Courts27 Oct 2014
G.S. Girisha Vs Padambil Chinnappa
Karnataka High Court · (2014) 10 KAR CK 0190
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts27 Oct 2014
K. Raja Vs Mariyamma
Karnataka High Court · (2014) 10 KAR CK 0189
Contract Act, 1872 — Section 201, 202Transfer of Property Act, 1882 — Section 54
High Courts27 Oct 2014
Earamma Mogerthi Vs Kuppa Mogaveera
Karnataka High Court · (2014) 10 KAR CK 0188
High Courts27 Oct 2014
Gowramma Vs State
Karnataka High Court · (2014) 10 KAR CK 0167
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts27 Oct 2014
Haubai Vs Akbar Khan
Karnataka High Court · (2014) 10 KAR CK 0142
Motor Vehicles Act, 1988 — Section 166
High Courts27 Oct 2014
Naresh S. Vs Latha
Karnataka High Court · (2014) 10 KAR CK 0141
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts27 Oct 2014
Muniraju Vs State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0127
Arms Act, 1959 — Section 25, 3Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 342
High Courts27 Oct 2014
Lilly Mascharanhas Vs State of Karnataka
Karnataka High Court · (2015) 1 KarLJ 60 : (2015) 4 KCCR 3702
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4
High Courts27 Oct 2014
C.S. Jayalakshmi Vs The Town Mahila Samaj (R)
Karnataka High Court · (2014) 10 KAR CK 0065
Limitation Act, 1963 — Section 4, 5