High Courts20 Oct 2014
H.S. Prema Vs K.G. Venkatesh
Karnataka High Court · (2014) 10 KAR CK 0166
Income Tax Act, 1961 — Section 230ASpecific Relief Act, 1963 — Section 12, 12(3), 17, 20
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 39 of 158
High Courts20 Oct 2014
Manjunatha Vs State
Karnataka High Court · (2014) 10 KAR CK 0130
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 149, 302
High Courts20 Oct 2014
Bairachari Vs State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0128
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts20 Oct 2014
Louis Veigus Vs State of Karnataka
Karnataka High Court · (2015) 1 KarLJ 47 : (2015) 4 KCCR 3560
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4
High Courts17 Oct 2014
C.S. Krishna Shastry Vs C.N. Ravindranath
Karnataka High Court · (2014) 10 KAR CK 0223
Civil Procedure Code, 1908 (CPC) — Section 100, 96
High Courts17 Oct 2014
B.R. Bharath Kumar Vs The State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0218
Penal Code, 1860 (IPC) — Section 302, 34
High Courts17 Oct 2014
Francis J. Lopez Vs Prima Violet Fernandes
Karnataka High Court · (2015) 1 AKR 495
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 126(1), 482Family Courts Act, 1984 — Section 7, 7(2)(b), 8, 8(b)
High Courts17 Oct 2014
Suresha Vs State
Karnataka High Court · (2014) 10 KAR CK 0180
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 143, 148, 149, 153A, 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts17 Oct 2014
Chikkamayigowda Vs The Commissioner Mysore Urban Development Authority
Karnataka High Court · (2014) 10 KAR CK 0178
High Courts17 Oct 2014
Mohammed Aleemulla Vs The State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0148
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 201
High Courts17 Oct 2014
V. Dinamani Vs The State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0131
Penal Code, 1860 (IPC) — Section 498A, 506
High Courts17 Oct 2014
Shehzad Afzal Khan Vs State of Karnataka
Karnataka High Court · (2015) 1 AKR 296 : (2015) 3 Crimes 594
Criminal Procedure Code, 1973 (CrPC) — Section 41A, 438Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 420, 498A
High Courts17 Oct 2014
D. Bhaktavatsala Vs State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0057
Criminal Procedure Code, 1973 (CrPC) — Section 173, 239Penal Code, 1860 (IPC) — Section 323, 34, 354, 504, 506
High Courts17 Oct 2014
Prakash Chand P. Ostwal Vs L. Srinivas
Karnataka High Court · (2015) 2 AKR 115 : (2015) 3 KCCR 2165
Arbitration and Conciliation Act, 1996 — Section 36, 9
High Courts17 Oct 2014
J.S.W. Steel Ltd. Vs The State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0054
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226
High Courts17 Oct 2014
H.P. Suryanarayanachari Vs Karnataka Lokayukta
Karnataka High Court · (2014) 10 KAR CK 0053
Karnataka Land Revenue Act, 1964 — Section 68
High Courts17 Oct 2014
K. Nagarajan Vs N. Prakash
Karnataka High Court · (2014) 10 KAR CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 357Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts17 Oct 2014
Naveen Shetty Vs Rajesh Poojary
Karnataka High Court · (2014) 10 KAR CK 0050
General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts16 Oct 2014
State of Karnataka Vs Transglobal Power Limited
Karnataka High Court · (2014) 80 KarLJ 575 : (2015) 77 VST 509
Karnataka Value Added Tax Act, 2003 — Section 63-A