High Courts26 Nov 2014
Channabasaiah Vs Dastagir Sab
Karnataka High Court · (2014) 11 KAR CK 0218
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 616 of 2,398
High Courts26 Nov 2014
Vishakanta Vs Mangalagowramma
Karnataka High Court · (2014) 11 KAR CK 0217
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 4, 151
High Courts26 Nov 2014
Sujata Vs The State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0154
Criminal Procedure Code, 1973 (CrPC) — Section 438Prevention of Corruption Act, 1988 — Section 13(1)(c)(d), 13(2), 7
High Courts26 Nov 2014
The State of Karnataka Vs The Special Deputy Commissioner (Revenue)
Karnataka High Court · (2014) 11 KAR CK 0150
Karnataka Land Revenue Act, 1964 — Section 127, 129, 136(3), 67(2)
High Courts26 Nov 2014
Partha Vs State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0132
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 143, 147, 148, 149
High Courts26 Nov 2014
Pare Keshavayya Vs State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0131
Forest (Conservation) Act, 1980 — Section 2Karnataka Land Revenue Act, 1964 — Section 79, 79(2), 94, 94(b), 94A
High Courts26 Nov 2014
Yogesh R. Vs The State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0129
Criminal Procedure Code, 1973 (CrPC) — Section 173, 190(1)(d), 2(d), 378Mines and Minerals (Development and Regulation) Act, 1957 — Section 21, 22, 4, 4(1), 4(1)(a)Penal Code, 1860 (IPC) — Section 114, 378, 379
High Courts26 Nov 2014
Lakshmamma Vs The Commissioner
Karnataka High Court · (2014) 11 KAR CK 0125
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts26 Nov 2014
M.U. Maheshwarappa Vs V.G. Lingaraju
Karnataka High Court · (2014) 11 KAR CK 0124
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts26 Nov 2014
T. Ashwath Narayana Vs State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0123
Land Acquisition Act, 1894 — Section 5A
High Courts26 Nov 2014
Kanoria Industries Limited Vs Hubli Electricity Supply Company Limited
Karnataka High Court · (2014) 11 KAR CK 0121
High Courts26 Nov 2014
Deepa House Building Co-Operative Society Limited Vs Vaikuntegowda and Others
Karnataka High Court · (2015) 3 AKR 215 : (2015) 1 KarLJ 505 : (2015) 4 KCCR 2983
Karnataka Co-operative Societies Act, 1959 — Section 125
High Courts26 Nov 2014
Amboji Rao Vs Ekambaram
Karnataka High Court · (2014) 11 KAR CK 0092
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts26 Nov 2014
Central Power Research Institute Vs Central Board of Direct Taxes
Karnataka High Court · (2014) 11 KAR CK 0087
Income Tax Act, 1961 — Section 10(21), 35, 35(1)(ii)
High Courts26 Nov 2014
The Life Insurance Corporation of India Vs The Assistant Commissioner and Special Land Acquisition Officer
Karnataka High Court · (2014) 11 KAR CK 0086
Land Acquisition Act, 1894 — Section 12(2), 18(3)(b)
High Courts26 Nov 2014
Cletus Trevor Sequiera Vs Rajalakshmi Shanbhag
Karnataka High Court · (2014) 11 KAR CK 0045
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 34, 420, 448, 468
High Courts26 Nov 2014
The Oriental Insurance Company Limited Vs Gayathri Umesh
Karnataka High Court · (2014) 11 KAR CK 0044
High Courts26 Nov 2014
Rangappa Vs The State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0043
High Courts25 Nov 2014
Ameya Chemicals Vs The Bank of Maharashtra
Karnataka High Court · (2014) 11 KAR CK 0317