High Courts23 Sept 2014Allowed
Ananda Gowda Vs The State
Karnataka High Court · (2014) 09 KAR CK 0276
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 143, 147, 149, 392, 427
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 48 of 158
High Courts23 Sept 2014
Mangalore Refinery and Petrochemicals Limited (MRPL) Vs State of Karnataka
Karnataka High Court · (2014) 6 KarLJ 296
Land Acquisition Act, 1894 — Section 16, 18
High Courts23 Sept 2014
Dharmarathnakara Rai Bahaddur Arcot Narainswamy Mudaliar Educational Charities Vs Karnataka Information Commission
Karnataka High Court · (2015) 2 AKR 193 : (2014) 6 KarLJ 471
Right to Information Act, 2005 — Section 19, 19(1), 6
High Courts23 Sept 2014Allowed
Muniyamma Vs State of Karnataka
Karnataka High Court · (2014) 09 KAR CK 0122
Criminal Procedure Code, 1973 (CrPC) — Section 437, 439Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 109, 302, 304(B), 34, 498(A)
High Courts23 Sept 2014Allowed
Pradeep Kumar Vs The State of Karnataka
Karnataka High Court · (2014) 09 KAR CK 0121
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 408, 418, 424, 468
High Courts23 Sept 2014
A.G. Yadiyoorashetty Vs A.G. Tammaiah
Karnataka High Court · (2014) 09 KAR CK 0096
Civil Procedure Code, 1908 (CPC) — Section 105
High Courts23 Sept 2014
H. Raghavendra Rao Vs The Deputy Registrar of Co-Op. Societies
Karnataka High Court · (2014) 09 KAR CK 0095
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3Constitution of India, 1950 — Article 226, 227
High Courts23 Sept 2014
Welpac Products and Systems Private Limited Vs The Bruhat Bangalore Mahanagara Palike Hudson Circle
Karnataka High Court · (2014) 6 KarLJ 630
High Courts23 Sept 2014
N. Lokesh Vs State
Karnataka High Court · (2014) 4 AKR 696 : (2015) 2 Crimes 145 : (2015) 2 KarLJ 197 : (2014) 4 KCCR 3725
Criminal Procedure Code, 1973 (CrPC) — Section 100(4), 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 109, 120B, 395, 397
High Courts23 Sept 2014Allowed
Karnataka State Road Transport Corporation Vs Krishnegowda
Karnataka High Court · (2014) 6 KarLJ 400
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(4-A), 33(2)(b)
High Courts22 Sept 2014
Doddegowda Vs The Deputy Commissioner
Karnataka High Court · (2015) 1 AKR 502 : (2014) 4 KCCR 3883
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4(i), 5, 5A
High Courts22 Sept 2014
Syed Salman Vs State
Karnataka High Court · (2014) 09 KAR CK 0300
Penal Code, 1860 (IPC) — Section 333
High Courts22 Sept 2014Allowed
K.R. Arun Vs M. Latha
Karnataka High Court · (2015) 1 AKR 500 : (2015) 1 DMC 427 : (2014) 6 KarLJ 467 : (2015) 3 KCCR 2296
Civil Procedure Code, 1908 (CPC) — Section 151Family Courts Act, 1984 — Section 10Hindu Marriage Act, 1955 — Section 13(1)(ib)(iii), 24
High Courts22 Sept 2014Partly Allowed
B.K. Syed Zakir Vs Basha Khan
Karnataka High Court · (2014) 09 KAR CK 0202
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 Sept 2014
Master Mohamed Moin Sadiq Vs Amanath Co-Operative Bank Ltd.
Karnataka High Court · (2014) 6 KarLJ 475 : (2015) 1 KCCR 187
High Courts22 Sept 2014
J.P. Nagar Fourth Phase, Dollars Layout, Residents Welfare Association (R) Vs State of Karnataka
Karnataka High Court · (2014) 6 KarLJ 481
Karnataka Municipal Corporation Act, 1976 — Section 288(1)(c)
High Courts22 Sept 2014Disposed Off
R.M. Manjunatha Gowda Vs The State of Karnataka
Karnataka High Court · (2014) 09 KAR CK 0137
Criminal Procedure Code, 1973 (CrPC) — Section 439Karnataka Co-operative Societies Act, 1959 — Section 27, 29F, 29g(4), 63(7)Penal Code, 1860 (IPC) — Section 120B, 34, 406, 408, 409
High Courts22 Sept 2014
State Vs B. Vasu
Karnataka High Court · (2014) 09 KAR CK 0098
Motor Vehicles Act, 1988 — Section 181, 3(1)Penal Code, 1860 (IPC) — Section 279, 304(A), 304A
High Courts22 Sept 2014Dismissed
Dyavamma Vs Y.R. Swamy
Karnataka High Court · (2014) 09 KAR CK 0073
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31Contract Act, 1872 — Section 10, 2(h)