High Courts11 Dec 2014
S. Gangadhar Vs Shankarappa
Karnataka High Court · (2014) 12 KAR CK 0147
Penal Code, 1860 (IPC) — Section 306, 498A
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 605 of 2,398
High Courts11 Dec 2014
Leelabai Vs Municipal Corporation of City of Hubli Dharwad
Karnataka High Court · (2014) 12 KAR CK 0114
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts11 Dec 2014
Madhukar Vs The State of Karnataka
Karnataka High Court · (2014) 12 KAR CK 0101
Karnataka Urban Development Authorities Act, 1987 — Section 17, 17(1)
High Courts11 Dec 2014
Ananthashayana Food Tech Pvt. Ltd. Vs Deputy Commissioner of Commercial Taxes
Karnataka High Court · (2014) 12 KAR CK 0099
Central Sales Tax Act, 1956 — Section 6A
High Courts11 Dec 2014
Sunpal Vs State of Karnataka
Karnataka High Court · (2015) 1 AKR 507 : (2015) ILR 504 : (2015) 3 KCCR 2371
Constitution of India, 1950 — Article 21, 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 154, 173, 173(2), 319, 437Karnataka Excise Act, 1965 — Section 34
High Courts11 Dec 2014
Ganesh B. Vs Kuvempu University
Karnataka High Court · (2015) 1 KarLJ 511 : (2015) 4 KCCR 3489
High Courts11 Dec 2014
Honnamma Vs State
Karnataka High Court · (2014) 12 KAR CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 364
High Courts11 Dec 2014
Ningappa Vs Harish
Karnataka High Court · (2014) 12 KAR CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 127
High Courts11 Dec 2014
Padmavati Vs Yallappa
Karnataka High Court · (2014) 12 KAR CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127
High Courts11 Dec 2014
New India Assurance Co. Ltd. Vs K. Manogna
Karnataka High Court · (2014) 12 KAR CK 0036
Motor Vehicles Act, 1988 — Section 134(c), 14(2)(a)
High Courts11 Dec 2014
Meenakshi Vs Nazeer Ahmed
Karnataka High Court · (2014) 12 KAR CK 0035
Motor Vehicles Act, 1988 — Section 166
High Courts11 Dec 2014
State Bank of India Vs R. Srinivasa Rao
Karnataka High Court · (2014) 12 KAR CK 0020
High Courts11 Dec 2014
The State of Karnataka Vs The Special Deputy Commissioner (Revenue)
Karnataka High Court · (2014) 12 KAR CK 0019
Karnataka Land Revenue Act, 1964 — Section 127, 129, 136(3), 67(2)
High Courts10 Dec 2014Disposed off
A.R. Sharadamma Vs Krishnegowda and Others
Karnataka High Court · (2015) 3 KarLJ 222 : (2015) 4 KCCR 3260
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, 151
High Courts10 Dec 2014Allowed
M. Narasimha Murthy and Others Vs The Deputy Commissioner and Others
Karnataka High Court · (2015) ILR 954
Karnataka Industrial Areas Development Act, 1966 - Section 28(4), 3(1)(b), 4 — Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 - Section 11, 4(2), 5-A, 7
High Courts10 Dec 2014
Ozone Urbana Infra Developers Private Limited Vs State of Karnataka and Others
Karnataka High Court · (2015) 1 KarLJ 478 : (2015) 4 KCCR 3154
High Courts10 Dec 2014
H. Puttaiah Vs The Tahsildar, Magadi Taluk and Others
Karnataka High Court · (2015) 2 KarLJ 59
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts10 Dec 2014
G. Thimmappa Vs The Director of Mines and Geology and Others
Karnataka High Court · (2015) 5 FLT 382 : (2015) 1 KarLJ 690 : (2015) 4 KCCR 3503
Constitution of India, 1950 — Article 226, 227
High Courts10 Dec 2014
R. Hanumaiah Vs State of Karnataka and Others
Karnataka High Court · (2015) 2 KarLJ 205
Land Acquisition Act, 1894 — Section 48(1)
High Courts10 Dec 2014
Krishna Reddy Vs Deputy Commissioner
Karnataka High Court · (2014) 12 KAR CK 0267