High Courts03 Nov 2014
Sujatha. M Vs Ravikumar
Karnataka High Court · (2014) 11 KAR CK 0209
Civil Procedure Code, 1908 (CPC) — Section 25
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 630 of 2,398
High Courts03 Nov 2014
Amanulla Sheik @ Aman Vs State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0208
Penal Code, 1860 (IPC) — Section 114, 115, 143, 147, 149Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)
High Courts03 Nov 2014
Asha Bhupendra Mehta Vs Bruhat Bangalore Mahanagara Palike
Karnataka High Court · (2014) 11 KAR CK 0207
Karnataka Municipal Corporation Act, 1976 — Section 114A
High Courts03 Nov 2014
Ballashetty Vs The State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0097
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts03 Nov 2014
G.D. Nanjegowda Vs State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0096
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 323, 341, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x), 3(i)(x)
High Courts03 Nov 2014
K.M. Veerendra Vs Manjula K.
Karnataka High Court · (2014) 11 KAR CK 0069
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts03 Nov 2014
Siddayya Vs The State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0068
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4
High Courts03 Nov 2014
Jai Bhavani Parisara Raksha Seva Samsthe Vs State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0067
Karnataka Regulation of Stone Crushers Act, 2011 — Section 6(1)(c)
High Courts03 Nov 2014
Venkatesh Mestha Vs Ramesh Venkappa Mestha
Karnataka High Court · (2014) 11 KAR CK 0066
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts03 Nov 2014
H.M. Shivaprakash Vs Sharadamma
Karnataka High Court · (2014) 11 KAR CK 0065
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 2, Order 41 Rule 27
High Courts03 Nov 2014
Narayanaswamy Vs Lakshmidevamma
Karnataka High Court · (2014) 11 KAR CK 0056
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts03 Nov 2014
Ayub Vs Shahista Parveen
Karnataka High Court · (2014) 11 KAR CK 0055
Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4
High Courts03 Nov 2014
Shekara Vs The State
Karnataka High Court · (2014) 11 KAR CK 0049
Penal Code, 1860 (IPC) — Section 302
High Courts03 Nov 2014
Manjunatha Vs State of Karnataka
Karnataka High Court · (2014) 11 KAR CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 302, 304, 323
High Courts31 Oct 2014
K.G. Krishna Vs State of Karnataka and Others
Karnataka High Court · (2015) 1 AKR 853 : (2015) 2 KCCR 1555
Criminal Procedure Code, 1973 (CrPC) — Section 154, 239Penal Code, 1860 (IPC) — Section 341, 504
High Courts31 Oct 2014
Vinay Patil V. Vs D.V. Vijetha
Karnataka High Court · (2015) 1 AKR 322 : (2015) 1 KCCR 1002
Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 13(i)(ia), 24, 25, 26, 9
High Courts31 Oct 2014
Mahadevappa Vs Nagamma Vanajakshi Vs K.G. Hanumanthappa
Karnataka High Court · (2014) 10 KAR CK 0236
Motor Vehicles Act, 1988 — Section 166
High Courts31 Oct 2014
Janardhan Vs Shwetha
Karnataka High Court · (2014) 10 KAR CK 0235
Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4
High Courts31 Oct 2014
International Society for Krishna Consciousness Vs Kanaka General Marketing Company
Karnataka High Court · (2014) 10 KAR CK 0199