High Courts05 Nov 2014
Puttamma Vs Manjula
Karnataka High Court · (2014) 11 KAR CK 0241
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 324, 34, 354, 448
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 629 of 2,398
High Courts05 Nov 2014
Nagendra Bhatta Vs Ramakrishna Tunga
Karnataka High Court · (2014) 11 KAR CK 0212
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts05 Nov 2014
R. Thippesh Vs State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0205
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 143, 143, 144, 145, 146
High Courts05 Nov 2014
Karnataka State Financial Corporation Vs Shimoga Castings Private Limited
Karnataka High Court · (2014) 11 KAR CK 0151
High Courts05 Nov 2014
M. Nagesh Vs The Management of Bhoruka Aluminium Company Limited
Karnataka High Court · (2014) 11 KAR CK 0104
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 11A
High Courts05 Nov 2014
C. Raghu Vs State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0101
Criminal Procedure Code, 1973 (CrPC) — Section 216(3), 217, 313Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 304B, 304B, 498A, 498A
High Courts05 Nov 2014
Swathi Vs Sindhu
Karnataka High Court · (2014) 11 KAR CK 0098
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151
High Courts05 Nov 2014
Syed Masood Vs State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts05 Nov 2014
B.M. Subramani Vs The Commissioner
Karnataka High Court · (2014) 11 KAR CK 0008
Karnataka Municipal Corporation Act, 1976 — Section 114, 299, 300, 308, 321[1)
High Courts03 Nov 2014
Ballal Auto Agency Vs Union of India and Others
Karnataka High Court · (2015) 3 AKR 230 : (2015) ILR 2083 : (2015) 3 KCCR 2377 : (2015) 40 STR 51 : (2015) 86 VST 365
Constitution of India, 1950 - Article 246, 246(1), 248, 265, 268A — Finance Act, 1994 - Section 65, 65(105)(zzzzv)
High Courts03 Nov 2014
Rakesh Traders Vs The Government of Karnataka and Others
Karnataka High Court · AIR 2015 Kar 56 : (2015) 2 AKR 489 : (2015) ILR 461 : (2015) 1 KCCR 1015
High Courts03 Nov 2014
State Vs K.V. Sridhar
Karnataka High Court · (2014) 11 KAR CK 0261
Criminal Procedure Code, 1973 (CrPC) — Section 313Railway Property (Unlawful Possession) Act, 1966 — Section 3(a)
High Courts03 Nov 2014
Syed Peer Vs S. Bashu
Karnataka High Court · (2014) 11 KAR CK 0235
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts03 Nov 2014
S. Vimala Vs Yashoda
Karnataka High Court · (2014) 11 KAR CK 0234
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151
High Courts03 Nov 2014
Lakshmi Devi Vs Vidya
Karnataka High Court · (2014) 11 KAR CK 0233
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151
High Courts03 Nov 2014
T.A. Basha Vs State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0230
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 378, 379, 411
High Courts03 Nov 2014
Ranganathappa Vs Vaishnavi
Karnataka High Court · (2014) 11 KAR CK 0215
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 20, 20(3)
High Courts03 Nov 2014
M.C. Narayana Gowda Vs State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0214
Criminal Procedure Code, 1973 (CrPC) — Section 227, 239Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2)
High Courts03 Nov 2014
Fortius Infradevelopers LLP Vs Narasamma
Karnataka High Court · (2014) 11 KAR CK 0213
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, Order 39 Rule 3A, Order 43 Rule 1(r), 148A, 148A
High Courts03 Nov 2014
State of Karnataka Vs Mohammed Peer
Karnataka High Court · (2014) 11 KAR CK 0210
Criminal Procedure Code, 1973 (CrPC) — Section 125Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 307, 34, 498A