High Courts10 Nov 2014
Srinivasa Vs The State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0232
Criminal Procedure Code, 1973 (CrPC) — Section 439
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 626 of 2,398
High Courts10 Nov 2014
M. Srinivasa Vs Bangalore Development Authority
Karnataka High Court · (2014) 11 KAR CK 0198
High Courts10 Nov 2014
Regional Manager, United India Insurance Co. Ltd. Vs Latha Jagannathan
Karnataka High Court · (2015) 1 AKR 356 : (2014) ILR 6627
High Courts10 Nov 2014
R.D. Singh Vs The Management of Reliance Engineers Limited
Karnataka High Court · (2014) 11 KAR CK 0136
Companies Act, 1956 — Section 529Industrial Disputes Act, 1947 — Section 10(4A), 25F, 33(C1), 33(C2)
High Courts10 Nov 2014
Ameer Jan Vs R. Gopal
Karnataka High Court · (2014) 11 KAR CK 0135
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts10 Nov 2014
Lakshmamma Vs Mahadevamma
Karnataka High Court · (2014) 11 KAR CK 0108
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31(a), 100, 96
High Courts10 Nov 2014
B.B. Subbamma Vs Mujeeb Ahamed
Karnataka High Court · (2014) 11 KAR CK 0017
Criminal Procedure Code, 1973 (CrPC) — Section 357Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts10 Nov 2014
Rajeshwari Vs Srishail
Karnataka High Court · (2014) 11 KAR CK 0011
Motor Vehicles Act, 1988 — Section 166
High Courts07 Nov 2014
Muralidhara Rao B.R. Vs State
Karnataka High Court · (2014) 11 KAR CK 0250
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Penal Code, 1860 (IPC) — Section 420Prevention of Corruption Act, 1988 — Section 13(1)(c)(d)(ii)
High Courts07 Nov 2014
S. Mohan Vs Rishi Atreya
Karnataka High Court · (2014) 11 KAR CK 0248
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts07 Nov 2014
Tej Shetty Vs A.A. Suresh Kumar
Karnataka High Court · (2014) 11 KAR CK 0245
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 7 Rule 11Karnataka Court Fees And Suits Valuation Act, 1958 — Section 11, 11(2), 29, 41, 41(2)Karnataka Rent Control Act, 1999 — Section 3
High Courts07 Nov 2014
S. Shylesh Kumar Vs Radhamma
Karnataka High Court · (2014) 11 KAR CK 0211
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 31(a), Order 7 Rule 7, 100, 96Evidence Act, 1872 — Section 101, 102, 114(g)Specific Relief Act, 1963 — Section 1, 16(c), 2
High Courts07 Nov 2014
M.S. Kalyan Kumar Vs B. Vanajakshi
Karnataka High Court · (2014) 11 KAR CK 0206
Criminal Procedure Code, 1973 (CrPC) — Section 357, 421, 421(1)(a)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts07 Nov 2014
Thimme Gowda Vs State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0204
Arms Act, 1959 — Section 30Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 173, 2(d), 210, 210(1)Penal Code, 1860 (IPC) — Section 34
High Courts07 Nov 2014
K.K. Mahadev Vs State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0203
Criminal Procedure Code, 1973 (CrPC) — Section 438Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts07 Nov 2014
Kiran Kumar Vs The State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0201
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 143, 341, 343, 363, 364(A)
High Courts07 Nov 2014
K.R. Gopikrishna Vs The State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0200
Constitution of India, 1950 — Article 19(1)(g)