High Courts11 Nov 2014
Venkata Naik Vs Shivakumari
Karnataka High Court · (2014) 11 KAR CK 0188
Civil Procedure Code, 1908 (CPC) — Section 151Hindu Marriage Act, 1955 — Section 24
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 625 of 2,398
High Courts11 Nov 2014
N. Thriveni Vs Anjuma Khan
Karnataka High Court · (2014) 11 KAR CK 0137
Civil Procedure Code, 1908 (CPC) — Section 151, 41Motor Vehicles Act, 1988 — Section 166
High Courts11 Nov 2014
B.N. Santhosh Vs C.B.I./ACB
Karnataka High Court · (2014) 11 KAR CK 0134
Criminal Procedure Code, 1973 (CrPC) — Section 438Forest Act, 1963 — Section 2(7)(b)(iv), 62, 80Penal Code, 1860 (IPC) — Section 120B, 379, 406, 409, 411
High Courts11 Nov 2014
Basappa Vs State of Karnataka
Karnataka High Court · (2015) 1 KarLJ 3 : (2015) 4 KCCR 3747
Karnataka Industrial Areas Development Act, 1966 — Section 29(2)
High Courts11 Nov 2014
Shankara Vs State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0115
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 377
High Courts11 Nov 2014
G.R. Byresh Vs Deputy Commissioner
Karnataka High Court · (2014) 11 KAR CK 0085
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4(1), 5A
High Courts11 Nov 2014
Rathnamma Vs State of Karnataka
Karnataka High Court · (2015) 1 KarLJ 1 : (2015) 4 KCCR 3123
Karnataka Panchayat Raj Act, 1993 — Section 43A, 48[4)
High Courts11 Nov 2014
Vaibhav Vikas Vs Amit
Karnataka High Court · (2014) 11 KAR CK 0024
Motor Vehicles Act, 1988 — Section 166
High Courts11 Nov 2014
Krishna Ambaramold Vs Krishna Ambaram Trust
Karnataka High Court · (2014) 11 KAR CK 0022
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89
High Courts11 Nov 2014
Ramesh R. Vs The Tahsildar
Karnataka High Court · (2014) 11 KAR CK 0021
Karnataka Land Revenue Act, 1964 — Section 68
High Courts11 Nov 2014
The Karnataka Silk Marketing Board Ltd. Vs The Principal Secretary Government of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0020
High Courts11 Nov 2014
M.T. Lingaiah Vs Madivalara R. Janaki
Karnataka High Court · (2014) 11 KAR CK 0019
High Courts11 Nov 2014
Prabhamani Vs Kamala J.S.
Karnataka High Court · (2014) 11 KAR CK 0018
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7, 151
High Courts11 Nov 2014
V.B. Jagadish Vs Shivamma
Karnataka High Court · (2014) 11 KAR CK 0014
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts11 Nov 2014
Satheesha Vs State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0003
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 120B, 143, 147, 148
High Courts11 Nov 2014
D.J. Bhadra Vs S. Srinivasa
Karnataka High Court · (2014) 11 KAR CK 0002
Administrative Tribunals Act, 1985 — Section 14, 14(1), 17, 30Constitution of India, 1950 — Article 215, 226, 227, 323A, 323A(2)(b)Contempt of Courts Act, 1971 — Section 17, 19
High Courts10 Nov 2014
Bilinele Primary Agricultural Credit Co-operative Society Limited Vs The Assistant Registrar of Co-operative Societies and Others
Karnataka High Court · (2015) 1 KarLJ 275 : (2015) 4 KCCR 3554
Karnataka Co-operative Societies Act, 1959 — Section 70, 71, 71(3)
High Courts10 Nov 2014
Agnes Sequira Vs The Land Tribunal
Karnataka High Court · (2014) 11 KAR CK 0272
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4
High Courts10 Nov 2014
Prabhakar Vs Vishal Retail Limited
Karnataka High Court · (2014) 11 KAR CK 0271
Motor Vehicles Act, 1988 — Section 166