High Courts14 Oct 2014
Chennamma Vs The State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0116
Land Acquisition Act, 1894 — Section 18, 28A
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 42 of 158
High Courts14 Oct 2014
H. Srinivasa Vs The State of Karnataka
Karnataka High Court · (2015) 1 LLN 489
High Courts14 Oct 2014
The Divisional Controller Vs Nelhal Sharnappa
Karnataka High Court · (2014) 10 KAR CK 0082
High Courts14 Oct 2014
Rutaksha Rawat Vs State
Karnataka High Court · (2014) 10 KAR CK 0076
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Information Technology Act, 2000 — Section 66A, 66D
High Courts14 Oct 2014
Srinivasa Vs The State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0075
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 304B, 34
High Courts14 Oct 2014
The Manager, IFFCO TOKIO General Insurance Co. Ltd. Vs Hanamant
Karnataka High Court · (2014) 10 KAR CK 0061
High Courts14 Oct 2014
T.B. Basavaraju Vs The State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0058
High Courts14 Oct 2014
G.P. Devaraja Vs State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0052
Penal Code, 1860 (IPC) — Section 302, 376, 376(2)(f)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
High Courts14 Oct 2014
Hussain Maktumhussain Vs Mehaboobsab
Karnataka High Court · (2014) 10 KAR CK 0042
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts14 Oct 2014
Hanumanthappa Vs B.K. Mukkanna
Karnataka High Court · (2014) 10 KAR CK 0041
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Hindu Succession Act, 1956 — Section 15
High Courts14 Oct 2014
M.V. Prema Chandra Vs Sarojamma
Karnataka High Court · AIR 2015 Kar 1 : (2015) 2 AKR 131 : (2015) 3 KCCR 2179
Civil Procedure Code, 1908 (CPC) — Section 35, 96
High Courts14 Oct 2014
S. Madhu Vs State
Karnataka High Court · (2014) 10 KAR CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 395
High Courts14 Oct 2014
D. Jagadesha Vs A.L. Ramachandra
Karnataka High Court · (2014) 10 KAR CK 0003
Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 85, 90
High Courts13 Oct 2014
Andhra Pradesh State Road Transport Corporation Vs Rathnakar Rathnakar Vs The Manging Director and V.C.
Karnataka High Court · (2015) 4 ACC 880 : (2015) ACJ 2621 : (2015) 1 AKR 337 : (2015) 3 ALLMR 102 : (2014) ILR 6083 : (2014) 4 KCCR 3867
High Courts13 Oct 2014
Y.S. Subbanna Vs Y.S. Lakshman Rao
Karnataka High Court · (2014) 10 KAR CK 0113
Civil Procedure Code, 1908 (CPC) — Section 100, 96Evidence Act, 1872 — Section 17, 21
High Courts13 Oct 2014
C.M. Ramu Vs State
Karnataka High Court · (2014) 10 KAR CK 0084
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 143, 147, 149, 201, 302
High Courts13 Oct 2014
Iffco Tokio Gen. Ins. Co. Ltd. Vs Girija
Karnataka High Court · (2014) 10 KAR CK 0081
High Courts13 Oct 2014
Yallappa Vs Basavantraya N. Ibrahimpur
Karnataka High Court · (2014) 10 KAR CK 0074
High Courts13 Oct 2014
The Commissioner of Income Tax Vs Lakshmi Liquor
Karnataka High Court · (2014) 10 KAR CK 0073
Contract Act, 1872 — Section 23Partnership Act, 1932 — Section 2(2)