High Courts28 Oct 2014
Umar Adil Sharief Vs State
Karnataka High Court · (2014) 10 KAR CK 0186
Criminal Procedure Code, 1973 (CrPC) — Section 438, 53(A)Penal Code, 1860 (IPC) — Section 319, 376
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 634 of 2,398
High Courts28 Oct 2014
Ashok B. Dani Vs State of Karnataka
Karnataka High Court · (2015) 1 AKR 317
Criminal Procedure Code, 1973 (CrPC) — Section 161, 209, 227, 228Evidence Act, 1872 — Section 25, 30, 60Penal Code, 1860 (IPC) — Section 118, 120(b), 143, 144, 147
High Courts28 Oct 2014
George Joseph Vs HMT (International) Limited
Karnataka High Court · (2015) 1 AKR 822 : (2015) 2 KCCR 1476
Companies Act, 1956 — Section 291, 617Constitution of India, 1950 — Article 141Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts28 Oct 2014
Mubarak Vs The State of Karnataka
Karnataka High Court · (2015) 1 AKR 332
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 361, 363, 365, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xii)
High Courts28 Oct 2014
Mahabala Vs State
Karnataka High Court · (2014) 10 KAR CK 0172
Penal Code, 1860 (IPC) — Section 109, 302, 324, 34, 504
High Courts28 Oct 2014
Rangaraj Urs Vs J.T. Muniraju
Karnataka High Court · (2015) 3 AKR 527 : (2015) 4 KCCR 3959
Criminal Procedure Code, 1973 (CrPC) — Section 391Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 142(b)
High Courts28 Oct 2014
Deepak Kumar M.M. Vs Poornima S.
Karnataka High Court · (2015) 1 AKR 313 : (2015) ILR 733
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14, Order 11 Rule 18(2), Order 11 Rule 21Hindu Marriage Act, 1955 — Section 13(1)(ia), 24
High Courts28 Oct 2014
Manju Vs Manjunath
Karnataka High Court · (2014) 10 KAR CK 0143
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 96
High Courts28 Oct 2014
Shrinivas Vs State of Karnataka
Karnataka High Court · (2014) ILR 5949
Karnataka Excise Act, 1965 — Section 32, 59A
High Courts28 Oct 2014
Hotel Soundarya Residency Vs The Regional Provident Fund Commissioner
Karnataka High Court · (2014) 10 KAR CK 0102
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7A(2)
High Courts28 Oct 2014
Suresh Vs State
Karnataka High Court · (2014) 10 KAR CK 0101
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307
High Courts28 Oct 2014
Abdul Kalam Vs State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0100
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 489B, 489B, 489C, 489C
High Courts28 Oct 2014
Roopa Vs Mrutyunjaya
Karnataka High Court · (2014) 10 KAR CK 0095
Hindu Marriage Act, 1955 — Section 9
High Courts28 Oct 2014
Suresh Bhovi Vs The Sub-Postmaster
Karnataka High Court · (2014) 10 KAR CK 0094
Industrial Disputes Act, 1947 — Section 10
High Courts28 Oct 2014
K.C. Ramesh Vs The State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0027
Constitution of India, 1950 — Article 14, 142, 32Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 197, 482Penal Code, 1860 (IPC) — Section 120, 120B, 149, 406, 408
High Courts28 Oct 2014
Syndicate Bank Vs R. Bali Reddy
Karnataka High Court · (2015) 1 AKR 306 : (2015) ILR 46 : (2015) 1 KCCR 115
High Courts28 Oct 2014
M. Kumar Vs H. Gunasheela
Karnataka High Court · (2014) 10 KAR CK 0016
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 14, 151
High Courts27 Oct 2014
Rustom Kerawala Vs State of Karnataka
Karnataka High Court · (2015) 2 AKR 283 : (2015) ILR 300 : (2015) 2 KCCR 794 : (2015) 1 KCCR 794
Criminal Procedure Code, 1973 (CrPC) — Section 107, 108, 109, 110, 111Penal Code, 1860 (IPC) — Section 202, 376Protection of Children from Sexual Offences Act, 2012 — Section 21(1)(2), 4, 6
High Courts27 Oct 2014
State Vs Sulochana
Karnataka High Court · (2014) 10 KAR CK 0230
Penal Code, 1860 (IPC) — Section 323, 34, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(i)(x)