High Courts09 Dec 2014
Chandra Shekar Vs Ganesh P.
Karnataka High Court · (2014) 12 KAR CK 0032
Motor Vehicles Act, 1988 — Section 166
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 608 of 2,398
High Courts09 Dec 2014
Thimmajamma Vs Jayamma
Karnataka High Court · (2015) 2 AKR 369 : (2015) 2 KCCR 1342
Evidence Act, 1872 — Section 68, 90Transfer of Property Act, 1882 — Section 123
High Courts09 Dec 2014
G. Srinivas Vs State of Karnataka
Karnataka High Court · (2014) 12 KAR CK 0011
Karnataka Industrial Areas Development Act, 1966 — Section 28(1), 28(4)
High Courts09 Dec 2014
Shiva Kumar Vs Karnataka State Agricultural Marketing Board
Karnataka High Court · (2015) 1 AKR 510 : (2015) 3 KCCR 2269
High Courts09 Dec 2014
Salamma Vs H. Bharathi
Karnataka High Court · (2014) 12 KAR CK 0009
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts08 Dec 2014
Muniswamy K. and Others Vs State of Karnataka and Others
Karnataka High Court · (2015) 1 KarLJ 461 : (2015) 4 KCCR 3299
Karnataka Societies Registration Act, 1960 — Section 27-A(1)(c)
High Courts08 Dec 2014
Shaji George Thomas Vs State and Others
Karnataka High Court · (2015) 2 Crimes 289 : (2015) 1 KarLJ 453 : (2015) 4 KCCR 3051
Civil Procedure Code, 1908 (CPC) — Section 89Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 498A
High Courts08 Dec 2014
Ramanjinigowda P.B. Vs The Thasildar
Karnataka High Court · (2014) 12 KAR CK 0268
High Courts08 Dec 2014
K. Nagaraja Rao Vs The Tahsildar
Karnataka High Court · (2014) 12 KAR CK 0243
Karnataka Land Revenue Act, 1964 — Section 49, 50(1)(a)
High Courts08 Dec 2014
State Vs Naveen Kumar
Karnataka High Court · (2015) 1 KarLJ 577
Criminal Procedure Code, 1973 (CrPC) — Section 162, 174, 175, 313Dowry Prohibition Act, 1961 — Section 2, 3, 4Evidence Act, 1872 — Section 114
High Courts08 Dec 2014
Pratibha Vs The State of Karnataka
Karnataka High Court · (2014) 12 KAR CK 0228
High Courts08 Dec 2014
Shivappa Vs The State of Karnataka
Karnataka High Court · (2014) 12 KAR CK 0226
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts08 Dec 2014
The Managing Director Vs Noorjahan
Karnataka High Court · (2014) 12 KAR CK 0162
High Courts08 Dec 2014
Chandrakant Vs Deenanath
Karnataka High Court · (2014) 12 KAR CK 0161
Motor Vehicles Act, 1988 — Section 166
High Courts08 Dec 2014
The Manager Vs Chandappa
Karnataka High Court · (2014) 12 KAR CK 0160
Motor Vehicles Act, 1988 — Section 134, 187Penal Code, 1860 (IPC) — Section 279, 337, 338
High Courts08 Dec 2014
Kittur Rani Channamma Memorial Committee Kittur Vs Mallappa Tammappa Tubaki
Karnataka High Court · (2014) 12 KAR CK 0159
Education Act, 1983 — Section 2(27)
High Courts08 Dec 2014
M.M. Basavana Gowda Vs State of Karnataka
Karnataka High Court · (2014) 12 KAR CK 0157
Constitution of India, 1950 — Article 226, 227
High Courts08 Dec 2014
Karnataka State Road Transport Corporation Vs Deputy Commissioner/The District Magistrate Chamarajanagara
Karnataka High Court · (2015) 1 KarLJ 272
Constitution of India, 1950 — Article 48A, 51A(g)
High Courts08 Dec 2014
The Divisional Manager Vs Thilagavathi
Karnataka High Court · (2014) 12 KAR CK 0129
High Courts08 Dec 2014
B.A. Linga Reddy Vs State of Karnataka
Karnataka High Court · AIR 2015 Kar 54 : (2015) 2 AKR 487 : (2015) 1 KarLJ 357 : (2015) 2 KCCR 1321
Karnataka Motor Vehicles Taxation Act, 1957 — Section 8BMotor Vehicles Act, 1988 — Section 192A