High Courts18 Nov 2014
Shwetha Borewells Vs State Government of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0074
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 621 of 2,398
High Courts18 Nov 2014
Sumalatha Nath Vs The Special Land Acquisition Officer
Karnataka High Court · (2014) 11 KAR CK 0071
Land Acquisition Act, 1894 — Section 18
High Courts18 Nov 2014
The Executive Engineer (Ele) Vs Shanta
Karnataka High Court · (2014) 11 KAR CK 0038
High Courts17 Nov 2014
Hotel Roopa Vs Commissioner of Income Tax
Karnataka High Court · (2015) 231 TAXMAN 425
Income Tax Act, 1961 - Section 10(2)(iii), 10(2)(xv), 12(2), 36(1)(iii) — Partnership Act, 1932 - Section 37
High Courts17 Nov 2014
Commissioner of Income Tax and Others Vs MAC Charles (India) Ltd.
Karnataka High Court · (2015) 273 CTR 596 : (2015) 233 TAXMAN 177
Income Tax Act, 1961 — Section 37, 37(1)
High Courts17 Nov 2014
Veeramma Hengsu Vs The Secretary
Karnataka High Court · (2014) 11 KAR CK 0296
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4
High Courts17 Nov 2014
Shankar Naik Vs Ajger Ali United India Insurance Co. Ltd. Vs Shankar Naik
Karnataka High Court · (2014) 11 KAR CK 0295
Motor Vehicles Act, 1988 — Section 110, 163A, 166
High Courts17 Nov 2014
Nisha B. Koparde Vs R. Shivanna The Oriental Insurance Company Limited Vs Nisha B. Koparde
Karnataka High Court · (2014) 11 KAR CK 0294
High Courts17 Nov 2014
Ghouse Khan Budankhan Tinwale Vs Union of India
Karnataka High Court · (2014) 11 KAR CK 0292
High Courts17 Nov 2014
Mallikarjunappa Vs State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0288
Civil Procedure Code, 1908 (CPC) — Section 100, 96
High Courts17 Nov 2014
S. Gowtham Vs K. Sundar Babu
Karnataka High Court · (2014) 11 KAR CK 0276
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21, Order 14 Rule 2(2), Order 15 Rule 1, Order 15 Rule 4, Order 23 Rule 1Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 17, 34
High Courts17 Nov 2014
S.G. Latha Vs M.V. Srinivas
Karnataka High Court · (2014) 11 KAR CK 0275
Family Courts Act, 1984 — Section 6, 9Hindu Marriage Act, 1955 — Section 13(1)(ia)(ib)Penal Code, 1860 (IPC) — Section 498A
High Courts17 Nov 2014
State of Karnataka Vs Thammegowda @ Thammaiah
Karnataka High Court · (2014) 11 KAR CK 0266
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts17 Nov 2014
Archibald Quadros Vs Laxman Shetty
Karnataka High Court · (2015) ILR 1106 : (2015) 4 KCCR 3309
Criminal Procedure Code, 1973 (CrPC) — Section 177, 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts17 Nov 2014
K.V.N. Govindaraj Vs Central Bureau of Investigation Anti Corruption Branch
Karnataka High Court · (2014) 11 KAR CK 0189
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 379, 411, 420, 447Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts17 Nov 2014
Chethan D.S. Vs Manjushree N.T.
Karnataka High Court · (2015) 2 AKR 352 : (2015) ILR 129
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 23 Rule 3A, Order 23 Rule 3A, Order 43 Rule 1, Order 7 Rule 11Family Courts Act, 1984 — Section 10, 20Hindu Marriage Act, 1955 — Section 13B
High Courts17 Nov 2014
R. Keshavamurthy Vs The State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0181
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4(2)
High Courts17 Nov 2014
State Vs Varun A. Devadiga
Karnataka High Court · (2014) 11 KAR CK 0168
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34