High Courts15 Dec 2014
Harish Appaiah Vs Rukmini
Karnataka High Court · (2014) 12 KAR CK 0093
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 54Karnataka Court Fees And Suits Valuation Act, 1958 — Section 25(c), 26(c), 35, 35(2)
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 603 of 2,398
High Courts15 Dec 2014
The Commissioner of Income Tax Vs Maktumsab Abdulsab Ankalagi
Karnataka High Court · (2014) 12 KAR CK 0076
Income Tax Act, 1961 — Section 10(10C)
High Courts15 Dec 2014
Ramachandra Vs The D.G.M., BMTC
Karnataka High Court · (2014) 12 KAR CK 0074
Motor Vehicles Act, 1988 — Section 166
High Courts15 Dec 2014
Venkatesh Vs Devindrappa
Karnataka High Court · (2014) 12 KAR CK 0073
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 41 Rule 33, 54, 96
High Courts15 Dec 2014
Dayananda Vs Sabastin Dayas
Karnataka High Court · (2014) 12 KAR CK 0038
Motor Vehicles Act, 1988 — Section 166
High Courts15 Dec 2014
G. Suhail Vs H. Nataraja
Karnataka High Court · (2014) 12 KAR CK 0037
Motor Vehicles Act, 1988 — Section 166
High Courts12 Dec 2014
Moodabidri Gurugala Basadi Vs Anantaraja Indira and Others
Karnataka High Court · (2015) 2 KarLJ 363
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4
High Courts12 Dec 2014
Appajappa and Others Vs State of Karnataka and Others
Karnataka High Court · (2015) 1 KarLJ 375 : (2015) 4 KCCR 3410
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4(1)
High Courts12 Dec 2014
Gururaj B. Rao Vs The Inspector of Motor Vehicles, R.T.O. and Others
Karnataka High Court · (2015) 1 KarLJ 575
Karnataka Motor Vehicles Taxation Act, 1957 — Section 11, 8-B
High Courts12 Dec 2014
Balappa Vs Yallappa
Karnataka High Court · (2014) 12 KAR CK 0261
Motor Vehicles Act, 1988 — Section 187Penal Code, 1860 (IPC) — Section 279, 337, 388
High Courts12 Dec 2014
The Divisional Manager Vs Maithili
Karnataka High Court · (2014) 12 KAR CK 0260
Motor Vehicles Act, 1988 — Section 163A, 163A(1), 163A(2), 166
High Courts12 Dec 2014
G. Kantharaju Vs The State of Karnataka
Karnataka High Court · (2014) 12 KAR CK 0253
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 201, 302, 381
High Courts12 Dec 2014
Chalukya Motors Private Limited Vs State of Karnataka
Karnataka High Court · (2015) 1 AKR 850
Motor Vehicles Act, 1988 — Section 74
High Courts12 Dec 2014
The West Coast Paper Mills Limited Vs Union of India
Karnataka High Court · (2014) 12 KAR CK 0194
High Courts12 Dec 2014
Bajaj Allianz General Insurance Co. Ltd. Vs S. Ramali Nayak
Karnataka High Court · (2014) 12 KAR CK 0193
Evidence Act, 1872 — Section 58Motor Vehicles Act, 1988 — Section 149(2)(a)(ii), 181, 3, 4, 75Penal Code, 1860 (IPC) — Section 279, 337, 338
High Courts12 Dec 2014
Ishan Talukdar Vs Rajiv Gandhi University of Health Sciences
Karnataka High Court · (2014) 12 KAR CK 0155
High Courts12 Dec 2014
The State of Karnataka Vs Narasimha
Karnataka High Court · (2014) 12 KAR CK 0116
Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 342, 361, 363, 366, 375