High Courts30 Oct 2014
G.N. Hanumanthaiah Vs Patel Narasegowda
Karnataka High Court · (2014) 10 KAR CK 0104
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 632 of 2,398
High Courts30 Oct 2014
The Managing Director Vs Vijaylaxmi
Karnataka High Court · (2014) 10 KAR CK 0099
High Courts30 Oct 2014
Gangaiah Vs K.B. Prameela
Karnataka High Court · (2014) 10 KAR CK 0097
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts30 Oct 2014
Bharat Earth Movers Limited Vs State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0093
Karnataka Value Added Tax Act, 2003 — Section 62, 63
High Courts30 Oct 2014
Paton Constructions Private Ltd. Vs The State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0045
High Courts30 Oct 2014
Krishna Vs State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii), 20(b)(iii), 42, 50, 50(1)
High Courts30 Oct 2014
State Vs Rathnamma
Karnataka High Court · (2014) 10 KAR CK 0036
Criminal Procedure Code, 1973 (CrPC) — Section 161Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 109, 304B, 309, 34, 498A
High Courts30 Oct 2014
State of Karnataka Vs Maruthi
Karnataka High Court · (2014) 10 KAR CK 0035
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts30 Oct 2014
Nagaraja Vs State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 113A, 113B
High Courts29 Oct 2014
Venkatesh Vs Samruddha Builders and Developers and Others
Karnataka High Court · (2015) 3 BC 429 : (2015) 2 KarLJ 439
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts29 Oct 2014
C.N. Kumar Vs Bangalore Development Authority and Others
Karnataka High Court · (2015) 1 KCCR 1094
Constitution of India, 1950 — Article 14, 243ZEKarnataka Land Revenue Act, 1964 — Section 95Karnataka Municipal Corporations Act, 1976 — Section 503, 503(A), 503A
High Courts29 Oct 2014
B.S. Deepak Kumar Vs Gurubasamma
Karnataka High Court · (2014) 10 KAR CK 0232
Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4
High Courts29 Oct 2014
Aswath Vs State
Karnataka High Court · (2014) 10 KAR CK 0231
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 201, 202, 203Penal Code, 1860 (IPC) — Section 149, 307, 324, 341, 506
High Courts29 Oct 2014
Krishnappa Bhandri Vs The State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0206
Criminal Procedure Code, 1973 (CrPC) — Section 438Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 149, 302, 304B, 498A
High Courts29 Oct 2014
The Bruhat Bangalore Mahanagara Palike Municipal Offices Vs Canopy Restaurant
Karnataka High Court · (2014) 10 KAR CK 0205
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, 151
High Courts29 Oct 2014
Green City Constructions Vs G.K.B. Optolab Pvt. Ltd.
Karnataka High Court · (2015) 1 AKR 493 : (2015) 3 KCCR 2292
High Courts29 Oct 2014
Kathal Sab Vs Ponnappa
Karnataka High Court · (2014) 10 KAR CK 0198
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Karnataka Small Cause Courts Act, 1964 — Section 10, 16, 17, 4, 8
High Courts29 Oct 2014
Manju Vs State
Karnataka High Court · (2014) 10 KAR CK 0193
Evidence Act, 1872 — Section 54Penal Code, 1860 (IPC) — Section 395Criminal Procedure Code, 1973 (CrPC) — Section 313