High Courts26 Aug 2014

State Vs Ramanji

Karnataka High Court · (2015) 2 KarLJ 54

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(1), 378(3), 384Penal Code, 1860 (IPC) — Section 397, 398, 511
High Courts26 Aug 2014Allowed

Gowri Vs Prabhakara Adiga

Karnataka High Court · AIR 2014 Kar 170 : (2014) 4 AKR 336 : (2014) 6 KarLJ 161 : (2014) 4 KCCR 3605

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, 11, 146, 50Transfer of Property Act, 1882 — Section 52
High Courts26 Aug 2014Allowed

Narayanamma Vs H.M. Krishnappa

Karnataka High Court · (2014) 4 AKR 234 : (2015) ILR 474 : (2014) 6 KarLJ 65

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 22 Rule 10Specific Relief Act, 1963 — Section 19, 19(b)
High Courts26 Aug 2014

S. Ramaiah Vs K. Ramesh Rao

Karnataka High Court · (2014) 6 KarLJ 320 : (2014) 4 KCCR 3942

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 7 Rule 11(a), Order 7 Rule 11(b), Order 7 Rule 11(d), 151Karnataka Court Fees And Suits Valuation Act, 1958 — Section 11(2), 18, 24(a), 24(d), 27
High Courts26 Aug 2014

Chandramouli Vs State

Karnataka High Court · (2014) 5 KarLJ 593

Criminal Procedure Code, 1973 (CrPC) — Section 439Protection of Children From Sexual Offences Act, 2012 — Section 12, 21(2), 8