High Courts31 Oct 2014
Adinath Electricals Vs The Assistant General Manager
Karnataka High Court · (2015) 1 AKR 489 : (2015) 1 KCCR 121
Constitution of India, 1950 — Article 226, 226(2)
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 631 of 2,398
High Courts31 Oct 2014
Prashanth V. Boccassam Vs Ramendar Nanjangud
Karnataka High Court · (2014) 10 KAR CK 0137
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 436Penal Code, 1860 (IPC) — Section 107, 108, 109, 114, 120A
High Courts31 Oct 2014
Bhavana Ramaprasad Vs Yadunandan Parthasarathy
Karnataka High Court · AIR 2015 Kar 6 : (2015) 2 AKR 135 : (2014) ILR 5956
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1A, 89Family Courts Act, 1984 — Section 10, 11, 3, 4, 6Hindu Marriage Act, 1955 — Section 12, 12(1)(c), 13, 23, 23(2)
High Courts31 Oct 2014
Union of India Vs Minter Marvel Jelly
Karnataka High Court · (2015) 1 AKR 569 : (2014) ILR 5861 : (2015) LabIC 1636
Army Act, 1950 — Section 121, 122, 19, 20, 40Constitution of India, 1950 — Article 136, 20(2), 21, 226, 227Penal Code, 1860 (IPC) — Section 352
High Courts31 Oct 2014
The branch manager Vs Shankargouda
Karnataka High Court · (2014) 10 KAR CK 0048
High Courts31 Oct 2014
N.V. Dhananjaya Vs The New India Assurance Company Limited
Karnataka High Court · (2014) 10 KAR CK 0047
High Courts31 Oct 2014
Narasakka Vs D. Rudraiah
Karnataka High Court · (2014) 10 KAR CK 0046
Civil Procedure Code, 1908 (CPC) — Section 100, 96
High Courts31 Oct 2014
M. Rajendran Vs T. Sathyanarayana Reddy
Karnataka High Court · (2014) 10 KAR CK 0044
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts31 Oct 2014
Jagannath Vs Nageshwarappa
Karnataka High Court · (2014) 10 KAR CK 0043
Motor Vehicles Act, 1988 — Section 166
High Courts31 Oct 2014
Susheelamma Vs Venkatalaxmamma
Karnataka High Court · (2014) 10 KAR CK 0039
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10, Order 26 Rule 9
High Courts31 Oct 2014
Muneer Sait Vs Vilanghat Xavier Jose
Karnataka High Court · (2014) 10 KAR CK 0029
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d), Order 7 Rule 7
High Courts31 Oct 2014
Tej Kaul Vs Atul Kapoor
Karnataka High Court · (2014) 10 KAR CK 0028
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151
High Courts31 Oct 2014
Bharathi S. Prabhu Vs State of Karnataka
Karnataka High Court · (2015) 1 AKR 246 : (2015) 3 KCCR 2060
Constitution of India, 1950 — Article 22
High Courts30 Oct 2014
Commissioner of Service Tax Vs Vodafone Essar South Limited
Karnataka High Court · (2015) 31 GSTR 464 : (2015) 78 VST 96
Central Excises and Salt Act, 1944 — Section 11C, 35(g), 35LFinance Act, 1994 — Section 83
High Courts30 Oct 2014
P.R. Suresh Babu Vs B.S. Bharathi
Karnataka High Court · (2015) 1 AKR 348 : (2015) 3 KCCR 2247
Protection of Women From Domestic Violence Act, 2005 — Section 12, 17, 18, 19, 20
High Courts30 Oct 2014
Somanath Vs Laxman
Karnataka High Court · (2014) 10 KAR CK 0197
Hindu Succession (Amendment) Act, 2005 — Section 6Hindu Succession Act, 1956 — Section 6
High Courts30 Oct 2014
Sowbhagya Vs Satya Sai Multi Speciality Eye Hospital
Karnataka High Court · (2015) 1 AKR 820 : (2015) 2 KCCR 1522
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts30 Oct 2014
Centum Electronics Ltd. Vs The Deputy Commissioner of Income Tax
Karnataka High Court · (2014) 10 KAR CK 0176
Income Tax Act, 1961 — Section 144, 147, 148