High Courts06 Nov 2014
Nayeem Shaikh Vs The State
Karnataka High Court · (2014) 11 KAR CK 0236
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120(B), 201, 302, 396
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 628 of 2,398
High Courts06 Nov 2014
Meghashyam N. Vs Sanjeevani Walvekar Sanjeevani Walvekar Vs Meghashyam N.
Karnataka High Court · (2015) 1 DMC 607 : (2015) 1 KarLJ 304 : (2015) 4 KCCR 3715
Hindu Marriage Act, 1955 — Section 13(1)(ia), 24
High Courts06 Nov 2014
The South Indian Sugar Mills Association Vs Government of Karnataka
Karnataka High Court · (2015) 1 AKR 723 : (2014) ILR 6462 : (2015) 1 KarLJ 180
Constitution of India, 1950 — Article 14, 142, 162, 19(1)(g), 21Essential Commodities Act, 1955 — Section 10, 3, 3(2), 3(2)(b), 3(2)(c)Motor Vehicles Act, 1988 — Section 16(6), 192A, 66
High Courts06 Nov 2014
Vimala Vs The State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0140
Penal Code, 1860 (IPC) — Section 201, 302, 34, 364
High Courts06 Nov 2014
Punuru Sumana Vs P.V. Niranjan Kumar Reddy
Karnataka High Court · (2015) 1 KCCR 964
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 11, Order 11 Rule 14Criminal Procedure Code, 1973 (CrPC) — Section 125, 91, 91(1)
High Courts06 Nov 2014
H.S. Manjunath Vs Dadapeer
Karnataka High Court · (2014) 11 KAR CK 0116
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22
High Courts06 Nov 2014
D.B. Negandhi Vs Registrar of Companies
Karnataka High Court · (2014) 11 KAR CK 0103
Companies Act, 1956 — Section 162, 166, 166(1), 167, 168
High Courts06 Nov 2014
Sarvamangala Vs State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0102
Criminal Procedure Code, 1973 (CrPC) — Section 239Penal Code, 1860 (IPC) — Section 420, 465, 468, 471
High Courts06 Nov 2014
Amaranatha Reddy Vs State
Karnataka High Court · (2014) 11 KAR CK 0100
Criminal Procedure Code, 1973 (CrPC) — Section 457Penal Code, 1860 (IPC) — Section 379
High Courts06 Nov 2014
The VSSN Mathigatta Co-operative Society Vs M.L. Shivalingappa
Karnataka High Court · (2014) ILR 6160 : (2015) 1 KCCR 112
Karnataka Co-operative Societies Act, 1959 — Section 109, 110, 111
High Courts06 Nov 2014
Abdul Razak Vs State
Karnataka High Court · (2014) 11 KAR CK 0026
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 427, 447, 503, 504
High Courts06 Nov 2014
Tmeic Power Electronics Systems India Private Limited Vs Nil
Karnataka High Court · (2014) 11 KAR CK 0006
Companies Act, 1956 — Section 100Companies Act, 2013 — Section 52, 78
High Courts06 Nov 2014
Y.S. Kumar Vs Ananth
Karnataka High Court · (2014) 11 KAR CK 0005
Evidence Act, 1872 — Section 54, 65Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Nov 2014
State of Karnataka Vs Kothari Sales and Agencies
Karnataka High Court · (2015) 79 VST 409
Karnataka Value Added Tax Act, 2003 - Section 10, 10(4), 11, 12, 14
High Courts05 Nov 2014
Fosroc Chemicals (India) Private Limited Vs State of Karnataka
Karnataka High Court · (2014) 80 KarLJ 497 : (2015) 79 VST 25
Bombay Sales Tax Act, 1959 — Section 35, 35(1)Central Sales Tax Act, 1956 — Section 8(4), 9(2-B)Karnataka Sales Tax Act, 1957 — Section 12-B(4)
High Courts05 Nov 2014
Sathyanarayana Kuduru Vs State
Karnataka High Court · (2014) 11 KAR CK 0264
Criminal Procedure Code, 1973 (CrPC) — Section 313, 482Penal Code, 1860 (IPC) — Section 114, 120B, 201, 218, 302
High Courts05 Nov 2014
Umesha Vs State of Karnataka
Karnataka High Court · (2015) 1 AKR 325 : (2015) 3 Crimes 99 : (2015) ILR 153 : (2015) 1 KCCR 105
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 107, 306, 34
High Courts05 Nov 2014
J. Padmapriya Vs HDFC ERGO General Insurance Co. Ltd.
Karnataka High Court · (2014) 11 KAR CK 0244
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 151Motor Vehicles Act, 1988 — Section 166
High Courts05 Nov 2014
State of Karnataka Vs H.K. Chandrakanth
Karnataka High Court · (2014) 11 KAR CK 0243
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A, 498A, 506
High Courts05 Nov 2014
Sujatha B.A. Vs H.B. Veena
Karnataka High Court · (2014) 11 KAR CK 0242
Negotiable Instruments Act, 1881 (NI) — Section 138