COURT ARCHIVE

Karnataka High Court judgments, 2014

3,159 judgments · page 41 of 158

High Courts15 Oct 2014

B.C. Umapathy Vs K. Selvakumar

Karnataka High Court · (2014) 10 KAR CK 0090

High Courts15 Oct 2014

Joseph Chacko Vs The State of Karnataka

Karnataka High Court · (2014) 10 KAR CK 0088

Penal Code, 1860 (IPC) — Section 320, 420, 465, 468, 471

High Courts15 Oct 2014

Mysore Pinjarapol Society Vs Shivalinge Gowda

Karnataka High Court · (2014) 10 KAR CK 0087

Criminal Procedure Code, 1973 (CrPC) — Section 457Prevention of Cruelty to Animals Act, 1960 — Section 11, 4, 5, 8, 9

High Courts15 Oct 2014

Guru Finance Corporation Vs Mohammed Arifulla

Karnataka High Court · (2014) 10 KAR CK 0086

Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts15 Oct 2014

Govinda Shetty Vs Durgappa

Karnataka High Court · (2014) 10 KAR CK 0085

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 6 Rule 17, 151

High Courts15 Oct 2014

Bangi Thippanna Vs Bavikatti Nagamma

Karnataka High Court · (2014) 10 KAR CK 0049

High Courts15 Oct 2014

Venu Gopal Vs Assistant Registrar Co-Operative Societies

Karnataka High Court · (2014) ILR 6152

Constitution of India, 1950 — Article 14, 19(1)(c), 243ZIKarnataka Co-operative Societies Act, 1959 — Section 6, 7

High Courts15 Oct 2014

Nagesh Naika Vs State of Karnataka

Karnataka High Court · (2014) 10 KAR CK 0002

Karnataka Excise Act, 1965 — Section 34, 59A

High Courts14 Oct 2014

M.Y. Kantharaj Vs Kempammanni

Karnataka High Court · (2014) 10 KAR CK 0227

Civil Procedure Code, 1908 (CPC) — Section 96Criminal Procedure Code, 1973 (CrPC) — Section 100

High Courts14 Oct 2014

Deepak Hanamant Jangale Vs Parasharam Ramu Patil

Karnataka High Court · (2014) 10 KAR CK 0226

High Courts14 Oct 2014

State of Karnataka Vs Lalasab

Karnataka High Court · (2014) 10 KAR CK 0224

Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 302, 304, 304(B), 34, 496A

High Courts14 Oct 2014

N. Rajendrappa Vs The Special Land Acquisition Officer

Karnataka High Court · (2014) 10 KAR CK 0214

Land Acquisition Act, 1894 — Section 12(2), 18, 23, 4(1), 6(1)

High Courts14 Oct 2014

M. Srinivas Vs The State of Karnataka

Karnataka High Court · (2015) 1 AKR 590 : (2015) CriLJ 1848 : (2015) 1 KCCR 125 : (2015) 3 RCR(Criminal) 372

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 190, 197, 200Penal Code, 1860 (IPC) — Section 120B, 420, 465, 468Prevention of Corruption Act, 1988 — Section 10, 11, 13, 13(1)(b)(d)(I)(II)(III)(e), 13(2)

High Courts14 Oct 2014

S. Nagaraj Vs K. Nanda Kumar

Karnataka High Court · (2014) 10 KAR CK 0209

Penal Code, 1860 (IPC) — Section 499

High Courts14 Oct 2014

M. Jayarajan Vs The Central Bureau of Investigation

Karnataka High Court · (2014) 10 KAR CK 0195

Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)

High Courts14 Oct 2014

Mevida Steels Private Limited Vs State

Karnataka High Court · (2014) 4 AKR 767 : (2014) 4 KCCR 3754

Criminal Procedure Code, 1973 (CrPC) — Section 227, 320, 482Penal Code, 1860 (IPC) — Section 120(B), 120B, 420

High Courts14 Oct 2014

Gurupadaswamy Vs M. Panha

Karnataka High Court · (2015) 3 AKR 513 : (2015) 2 BC 246 : (2015) 1 Crimes 344 : (2015) 4 KCCR 3938

Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 145

High Courts14 Oct 2014

Intelligence Officer, Directorate of Revenue Intelligence Vs Bharat Singh Chandravath

Karnataka High Court · (2014) 10 KAR CK 0145

Criminal Procedure Code, 1973 (CrPC) — Section 100Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 41, 41(2), 42

High Courts14 Oct 2014

Saroj Jain Vs Mahaveer Medicare Kamala Keshava

Karnataka High Court · (2014) 10 KAR CK 0118

Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(2), 142

High Courts14 Oct 2014

Obla Reddy Vs State of Karnataka

Karnataka High Court · (2014) 10 KAR CK 0117

Criminal Procedure Code, 1973 (CrPC) — Section 173, 239Penal Code, 1860 (IPC) — Section 120(B), 420