High Courts10 Dec 2014
Neeta Vs North West Karnataka Road Transport Corporation
Karnataka High Court · (2014) 12 KAR CK 0251
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 606 of 2,398
High Courts10 Dec 2014
Shanthappa Vs The Superintendent of Police
Karnataka High Court · (2014) 12 KAR CK 0250
High Courts10 Dec 2014
C.D. Appaiah Vs State of Karnataka
Karnataka High Court · (2014) 12 KAR CK 0154
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5A
High Courts10 Dec 2014
K.A. Vishnumurthy Vs K.S. Achutha Bhat
Karnataka High Court · (2014) 12 KAR CK 0148
Criminal Procedure Code, 1973 (CrPC) — Section 125Maintenance and Welfare of Parents and Senior Citizens Act, 2007 — Section 12
High Courts10 Dec 2014
State Vs Sathyanarayana Singh
Karnataka High Court · (2014) 12 KAR CK 0125
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 34, 498A
High Courts10 Dec 2014
Mallesh Vs State
Karnataka High Court · (2014) 12 KAR CK 0124
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 498A
High Courts10 Dec 2014
Anil Madan Vs The State of Karnataka
Karnataka High Court · (2014) 12 KAR CK 0123
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A, 504, 506
High Courts10 Dec 2014
The Commissioner of Income Tax Vs Appasaheb Baburao Kamble
Karnataka High Court · (2015) 370 ITR 499
Income Tax Act, 1961 — Section 10(10C)
High Courts10 Dec 2014
Parashuram Vs Venkatreddy
Karnataka High Court · (2014) 12 KAR CK 0121
Hindu Succession Act, 1956 — Section 8
High Courts10 Dec 2014
Sopan Vs Tippanna
Karnataka High Court · (2014) 12 KAR CK 0119
Civil Procedure Code, 1908 (CPC) — Section 96Contract Act, 1872 — Section 56Evidence Act, 1872 — Section 115
High Courts10 Dec 2014
R. Sridhar Vs The Bangalore Development Authority
Karnataka High Court · (2014) 12 KAR CK 0118
High Courts10 Dec 2014
Gurudath Vs State of Karnataka
Karnataka High Court · (2014) 12 KAR CK 0109
Penal Code, 1860 (IPC) — Section 120B, 212, 323, 34, 376
High Courts10 Dec 2014
Boregowda Vs The State of Karnataka
Karnataka High Court · (2014) 12 KAR CK 0108
Penal Code, 1860 (IPC) — Section 114, 149, 302, 304B, 498A
High Courts10 Dec 2014
Kutubusab D. Choorikhan Vs The Deputy Commissioner
Karnataka High Court · (2014) 12 KAR CK 0106
High Courts10 Dec 2014
Ammunje Ramananda Nayak Vs The Land Tribunal
Karnataka High Court · (2014) 12 KAR CK 0096
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4
High Courts10 Dec 2014
Kishor Vs The State
Karnataka High Court · (2014) 12 KAR CK 0079
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 345, 346, 397Penal Code, 1860 (IPC) — Section 175, 178, 179, 180, 228
High Courts10 Dec 2014
Railway Board Vs Rakesh Kumar Saxena
Karnataka High Court · (2015) 1 LLN 151
Constitution of India, 1950 — Article 21, 226, 227, 323A, 39
High Courts10 Dec 2014
Narasilal Rajabai Patel Vs M. Sathish M. Bhonsle
Karnataka High Court · (2014) 12 KAR CK 0033
Civil Procedure Code Amendment Act, 2002 — Section 16(2)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 41 Rule 1, Order 41 Rule 33, Order 6 rule 17, Order 6 Rule 17Easements Act, 1882 — Section 60(b)