High Courts12 Nov 2014
Shivananda Moolya Vs Prema
Karnataka High Court · (2014) 11 KAR CK 0224
Hindu Marriage Act, 1955 — Section 12
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 624 of 2,398
High Courts12 Nov 2014
National Highway Authority of India Vs Gangadharayya Pattadswamy Hiremath
Karnataka High Court · (2014) 11 KAR CK 0220
National Highways Act, 1956 — Section 3A, 3G(7)(a), 3G(7)(c)
High Courts12 Nov 2014
M.G. Puttaswamy Gowda Vs State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0202
Penal Code, 1860 (IPC) — Section 306, 34
High Courts12 Nov 2014
Nettam Govindappa Vs Durgappa
Karnataka High Court · (2014) 11 KAR CK 0187
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151, 152, 153
High Courts12 Nov 2014
C. Suresh Vs Eshwari
Karnataka High Court · (2014) 11 KAR CK 0186
Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 24, 9
High Courts12 Nov 2014
Chairman Vs S. Arul Selvan
Karnataka High Court · (2015) 1 AKR 277 : (2014) ILR 6054
Constitution of India, 1950 — Article 14, 21, 226
High Courts12 Nov 2014
D. Vilas Dombar Vs The State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0138
Motor Vehicles Act, 1988 — Section 177Penal Code, 1860 (IPC) — Section 279, 337, 338
High Courts12 Nov 2014
Sharath T. Vs Indian Oil Corporation
Karnataka High Court · (2014) 11 KAR CK 0072
High Courts12 Nov 2014
Gaffarulla Sharif Vs State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0062
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 34
High Courts12 Nov 2014
O. Gangadhara Vs Union of India
Karnataka High Court · (2014) 11 KAR CK 0060
Administrative Tribunals Act, 1985 — Section 14Constitution of India, 1950 — Article 323A, 323BCriminal Procedure Code, 1973 (CrPC) — Section 25, 26, 35, 409, 468
High Courts12 Nov 2014
Pushpavathi Vs The State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0052
Karnataka Industrial Areas Development Act, 1966 — Section 28(1), 28(2), 28(3), 28(4), 3(1)
High Courts12 Nov 2014
R. Ravikumar Vs State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0051
Land Acquisition Act, 1894 — Section 24, 48(1)
High Courts12 Nov 2014
S.J. Rajalakshmi Vs K. Manjunath
Karnataka High Court · (2014) 11 KAR CK 0027
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 2, 151, 152
High Courts12 Nov 2014
D.R. Premaleela Vs D.R. Hanumantha Raju
Karnataka High Court · (2014) 11 KAR CK 0023
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(b)Karnataka Court Fees And Suits Valuation Act, 1958 — Section 24, 38, 38(1)
High Courts11 Nov 2014
Rajesh Vs The State of Karnataka
Karnataka High Court · (2015) 1 AKR 785
Constitution of India, 1950 — Article 136, 14, 19, 21, 39-ACriminal Procedure Code, 1973 (CrPC) — Section 235, 235 (2), 235(2), 248(2), 279Penal Code, 1860 (IPC) — Section 279, 302, 304-A, 323, 376
High Courts11 Nov 2014
M. Ramanatha Rao Vs The State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0274
High Courts11 Nov 2014
Munikannan Vs Kenchappa
Karnataka High Court · (2014) 11 KAR CK 0221
Civil Procedure Code, 1908 (CPC) — Section 100, 96Evidence Act, 1872 — Section 92Specific Relief Act, 1963 — Section 19, 20, 20(2)(b), 21
High Courts11 Nov 2014
Sathish Vs Vasantha A. Salian
Karnataka High Court · (2014) 11 KAR CK 0197
Negotiable Instruments Act, 1881 (NI) — Section 138