CourtKutchehry.com

COURT ARCHIVE

Karnataka High Court judgments, 2014

3,159 judgments · page 52 of 158

High Courts16 Sept 2014Dismissed

Bettegowda Vs Seetharam

Karnataka High Court · (2014) 09 KAR CK 0037

Criminal Procedure Code, 1973 (CrPC) — Section 196, 197Karnataka Police Act, 1963 — Section 170Penal Code, 1860 (IPC) — Section 120B, 326, 327, 338, 34
Read judgment
High Courts15 Sept 2014Allowed

Manu Vs State

Karnataka High Court · (2014) 09 KAR CK 0042

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 114, 306, 34, 376
Read judgment
High Courts15 Sept 2014Dismissed

S. Shekar Vs State of Karnataka

Karnataka High Court · (2014) 09 KAR CK 0041

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 344, 366, 376, 417Protection of Children from Sexual Offences Act, 2012 — Section 8
Read judgment