CourtKutchehry.com

COURT ARCHIVE

Karnataka High Court judgments, 2014

3,159 judgments · page 96 of 158

High Courts28 Apr 2014Disposed Off

H. Chandrappa Vs State of Karnataka

Karnataka High Court · (2014) 3 AKR 522

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 243-B, 243-C, 243-D, 243-E, 243-FKarnataka Panchayat Raj Act, 1993 — Section 136-A, 175-A, 311
Read judgment
High Courts28 Apr 2014Dismissed

Gayathri K.R. Vs Canara Bank

Karnataka High Court · (2014) 4 BC 594 : (2014) 4 KarLJ 610

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 14
Read judgment
High Courts28 Apr 2014Dismissed

Deepak Anand Vs State of Karnataka

Karnataka High Court · (2014) 4 KarLJ 631

Karnataka Industrial Areas Development Act, 1966 — Section 1(3), 28(1), 28(4), 3(1)Land Acquisition Act, 1894 — Section 11, 11(1), 12(2), 4, 8
Read judgment
High Courts25 Apr 2014

Shakuntala Devappa Vs B.R. Ravishankar

Karnataka High Court · (2015) 1 BC 122 : (2014) 3 Crimes 188 : (2014) 4 KarLJ 52

Criminal Procedure Code, 1973 (CrPC) — Section 401Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 138(c), 139
Read judgment
High Courts25 Apr 2014Allowed

Sri. Ramkumar Vs Beena Vijaya Kumar

Karnataka High Court · (2014) 4 AKR 103 : (2014) ILR 4171 : (2014) 6 KarLJ 586 : (2014) 3 KCCR 2399

Criminal Procedure Code, 1973 (CrPC) — Section 178(d), 397(1), 401Negotiable Instruments Act, 1881 (NI) — Section 138, 139
Read judgment
High Courts25 Apr 2014Dismissed

C.P. Basavaraje Gowda Vs State

Karnataka High Court · (2014) 3 DMC 156 : (2014) 3 KarLJ 672

Criminal Procedure Code, 1973 (CrPC) — Section 397(1), 401Penal Code, 1860 (IPC) — Section 498-A, 506
Read judgment
High Courts25 Apr 2014Dismissed

Kumara Vs State

Karnataka High Court · (2014) 3 Crimes 365 : (2014) 3 KarLJ 649

Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401Penal Code, 1860 (IPC) — Section 279, 304-A, 337
Read judgment
High Courts24 Apr 2014Allowed

Kamala Vs State of Karnataka

Karnataka High Court · (2014) 5 KarLJ 249

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 34, 419, 420, 465, 468
Read judgment
High Courts24 Apr 2014Allowed

Madhu Bhandari Vs State

Karnataka High Court · (2014) 5 KarLJ 146

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 498-A
Read judgment
High Courts24 Apr 2014Dismissed

Usharani Vs The Commissioner of Police

Karnataka High Court · (2014) 3 AKR 677 : (2014) ILR 3312 : (2015) 2 KarLJ 511 : (2014) 4 KCCR 2982

Constitution of India, 1950 — Article 136, 21, 226, 32Penal Code, 1860 (IPC) — Section 201, 302
Read judgment
High Courts24 Apr 2014Allowed

State of Karnataka Vs K.C. Prabhakar Reddy

Karnataka High Court · (2014) 3 AKR 317 : (2014) ILR 5983 : (2014) 3 KCCR 2370

Criminal Procedure Code, 1973 (CrPC) — Section 164, 195, 438, 439(2), 482Penal Code, 1860 (IPC) — Section 34, 419, 420, 468
Read judgment