High Courts20 Nov 2014
V. Nagendra Vs Income Tax Layout Residents Welfare Association No. 3
Karnataka High Court · (2014) 11 KAR CK 0301
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 619 of 2,398
High Courts20 Nov 2014
Shyamala Hawaldar Vs The Karnataka State Pollution Control Board ''Parisara Bhavana''
Karnataka High Court · (2014) 11 KAR CK 0300
Air (Prevention and Control of Pollution) Act, 1981 — Section 31A
High Courts20 Nov 2014
R. Usha Vs Bruhat Bangalore Mahanagara Palike
Karnataka High Court · (2014) 11 KAR CK 0299
Land Acquisition Act, 1894 — Section 18
High Courts20 Nov 2014
G. Venkataravanappa Vs The Government of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0290
High Courts20 Nov 2014
Gunapala Shetty Vs State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0287
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 439Penal Code, 1860 (IPC) — Section 302, 34
High Courts20 Nov 2014
Karnataka Film Chamber of Commerce Vs Kannada Grahakara Koota
Karnataka High Court · (2015) 1 AKR 769 : (2015) 125 CLA 65 : (2015) 129 SCL 357
Competition Act, 2002 — Section 16(1), 19, 19(1), 26, 26Constitution of India, 1950 — Article 226
High Courts20 Nov 2014
Gurudath K. Vs State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0254
Civil Procedure Code, 1908 (CPC) — Section 89Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4
High Courts20 Nov 2014
Nagarathnamurthy Vs S. Narayanappa
Karnataka High Court · (2014) 11 KAR CK 0182
Advocates Act, 1961 — Section 32, 33Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2Evidence Act, 1872 — Section 5
High Courts20 Nov 2014
M. Chandrashekar Vs G. Amaresh
Karnataka High Court · (2014) 11 KAR CK 0175
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 92, Order 21 Rule 94
High Courts20 Nov 2014
Laxman Sadeppa Dodamani Vs Mutteppa Irappa Hadaginal
Karnataka High Court · (2014) 11 KAR CK 0169
Motor Vehicles Act, 1988 — Section 147, 166
High Courts20 Nov 2014
Thimmarayappa Vs State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0163
Constitution of India, 1950 — Article 14Karnataka Town and Country Planning Act, 1961 — Section 8(2)
High Courts20 Nov 2014
M.Y. Mullur Vs The State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0039
High Courts19 Nov 2014
Kamlesh Kumar Vs The Commissioner, Bruhat Bangalore Mahanagara Palike and Others
Karnataka High Court · (2015) 3 AKR 726 : (2014) ILR 6390 : (2015) 2 KarLJ 140
Constitution of India, 1950 — Article 226Karnataka Municipal Corporations Act, 1976 — Section 115, 300, 310, 321, 321(1)
High Courts19 Nov 2014
Bajaj Allianz General Insurance Co. Ltd. Vs M.R. Mamatha M.R. Mamatha Vs Yogish
Karnataka High Court · (2014) 11 KAR CK 0293
Motor Vehicles Act, 1988 — Section 166
High Courts19 Nov 2014
N.H. Chidamdar Vs State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0289
High Courts19 Nov 2014
Triumph Estate Pvt. Ltd. Vs M. Venkatesh Murthy
Karnataka High Court · (2014) 11 KAR CK 0286
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts19 Nov 2014
Jadeppa Siddappa Dhavaleshwar Vs The State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0280
Penal Code, 1860 (IPC) — Section 302, 341
High Courts19 Nov 2014
Swathi B. Vs Karnataka State
Karnataka High Court · (2015) 1 AKR 309 : (2015) ILR 491
Karnataka State Law University Act, 2009 — Section 48(1)(b)
High Courts19 Nov 2014
Savita Renuka Vs The State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0090