High Courts07 Oct 2014
Mahadeva Vs The State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0211
Criminal Procedure Code, 1973 (CrPC) — Section 439Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 45 of 158
High Courts07 Oct 2014
Selvi J. Jayalalithaa Vs State
Karnataka High Court · (2014) ILR 5696 : (2014) 4 KCCR 2937
Constitution of India, 1950 — Article 14, 21, 300ACriminal Procedure Code, 1973 (CrPC) — Section 173(8), 200, 202, 211, 212Penal Code, 1860 (IPC) — Section 109, 120B, 120b
High Courts07 Oct 2014
Maj Pankaj Rai Vs Ramcharan Thiagarajan Facs
Karnataka High Court · (2014) 10 KAR CK 0164
Contempt of Courts Act, 1971 — Section 15(1)(b), 2(c)(ii)Criminal Procedure Code, 1973 (CrPC) — Section 200
High Courts07 Oct 2014
Arun Kumar M.P. Vs State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0163
Criminal Procedure Code, 1973 (CrPC) — Section 102, 41(A), 41(D), 41APenal Code, 1860 (IPC) — Section 379, 420, 489A, 511
High Courts07 Oct 2014
Lourdes Mary Vs The Asst. Executive Engineer
Karnataka High Court · (2014) 10 KAR CK 0162
High Courts07 Oct 2014
Mariyappa Vs The Slao
Karnataka High Court · (2014) 10 KAR CK 0161
Land Acquisition Act, 1894 — Section 12(2), 18(2)
High Courts07 Oct 2014
C.M. Mahadeva Vs State
Karnataka High Court · (2014) 10 KAR CK 0160
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471
High Courts07 Oct 2014
Subhashini Education Trust Vs B.S. Manjunath
Karnataka High Court · (2015) 1 LLN 707
Constitution of India, 1950 — Article 227
High Courts07 Oct 2014
K.M. Jayarama Vs State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0151
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 239Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 420
High Courts07 Oct 2014
Cheslind Textiles Ltd. Vs The Assistant Commissioner of Income Tax
Karnataka High Court · (2014) 10 KAR CK 0150
Income Tax Act, 1961 — Section 10A, 10A(6)(iii), 10B, 115JB, 154
High Courts07 Oct 2014
The Commissioner of Income Tax Vs Manipal Finance Corporation Ltd.
Karnataka High Court · (2014) 10 KAR CK 0123
Companies Act, 1956 — Section 391Income Tax Act, 1961 — Section 2(24), 41(1)
High Courts07 Oct 2014
A.N. Puttamallaiah Vs Kempamma
Karnataka High Court · (2014) 4 AKR 764
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151Karnataka Stamp Act, 1957 — Section 33, 34
High Courts07 Oct 2014
Mubeen Taj Vs The Chief Officer Town Panchayat
Karnataka High Court · (2014) 10 KAR CK 0121
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts07 Oct 2014
The Commissioner of Income Tax Vs Brindvan Alloys Ltd.
Karnataka High Court · (2014) 10 KAR CK 0114
Income Tax Act, 1961 — Section 32, 32(2)
High Courts07 Oct 2014
M. Usha Vs The Commissioner
Karnataka High Court · (2014) 10 KAR CK 0111
Karnataka Municipal Corporation Act, 1976 — Section 176, 176[6)
High Courts07 Oct 2014
V. Shivakumar Vs The Cholamandalama
Karnataka High Court · (2014) 10 KAR CK 0069
High Courts07 Oct 2014
N. Chandrashekar Vs State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0068
Arms Act, 1959 — Section 25, 27, 3National Investigation Agency Act, 2008 — Section 21(4)Penal Code, 1860 (IPC) — Section 120B, 489B, 489C
High Courts07 Oct 2014
Annamma Varghese Vs National Insurance Co. Ltd. National Insurance Co. Ltd. Vs Annamma Varghese
Karnataka High Court · (2014) 10 KAR CK 0012
Penal Code, 1860 (IPC) — Section 279, 304A, 337