High Courts21 Oct 2014
K. Kavitha Vs Udaya
Karnataka High Court · (2014) 10 KAR CK 0168
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Evidence Act, 1872 — Section 73
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 636 of 2,398
High Courts21 Oct 2014
Karanika Nallappa Vs State
Karnataka High Court · (2014) 10 KAR CK 0165
Criminal Procedure Code, 1973 (CrPC) — Section 227, 239Penal Code, 1860 (IPC) — Section 379, 447
High Courts21 Oct 2014
Channaraje Urs. Vs State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0133
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 143, 147, 149, 295A, 324Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(1)(x)
High Courts21 Oct 2014
State of Karnataka Vs P. Nagarjan
Karnataka High Court · (2015) 1 AKR 156 : (2015) 2 KCCR 1969
Railway Property (Unlawful Possession) Act, 1966 — Section 3(a)
High Courts21 Oct 2014
M. Sunil Kumar Vs M. Madanlal Jain
Karnataka High Court · (2014) 10 KAR CK 0126
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 9
High Courts21 Oct 2014
Chikkamuniyamma Vs The Assistant Commissioner
Karnataka High Court · (2014) ILR 6136 : (2015) 1 KCCR 140
Constitution of India, 1950 — Article 226Karnataka Panchayat Raj Act, 1993 — Section 48, 49
High Courts21 Oct 2014
M.G. Eswara Rao Vs Karnataka State Co-operative Agriculture and Rural Development Bank Ltd.
Karnataka High Court · (2014) 10 KAR CK 0025
Constitution of India, 1950 — Article 14, 16, 21, 24, 39(a)
High Courts20 Oct 2014
Tata Elxsi Limited Vs The Assistant Commissioner of Income Tax
Karnataka High Court · (2015) ILR 1739
Customs Act, 1962 - Section 2(18) — Income Tax Act, 1961 - Section 10A, 10A(3), 10B, 33B, 80HHE
High Courts20 Oct 2014
Abhay Kewadkar Vs The Residences at Benson Town, Apartment Owners Association
Karnataka High Court · (2014) 4 KCCR 3820
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Karnataka Apartment Owners Act, 1972 — Section 7
High Courts20 Oct 2014
Chandramma Vs Athigaiah
Karnataka High Court · (2014) 10 KAR CK 0184
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts20 Oct 2014
Mallikarjunaswamy Vs The State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0183
Criminal Procedure Code, 1973 (CrPC) — Section 239
High Courts20 Oct 2014
H.S. Prema Vs K.G. Venkatesh
Karnataka High Court · (2014) 10 KAR CK 0166
Income Tax Act, 1961 — Section 230ASpecific Relief Act, 1963 — Section 12, 12(3), 17, 20
High Courts20 Oct 2014
Manjunatha Vs State
Karnataka High Court · (2014) 10 KAR CK 0130
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 149, 302
High Courts20 Oct 2014
Bairachari Vs State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0128
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts20 Oct 2014
Louis Veigus Vs State of Karnataka
Karnataka High Court · (2015) 1 KarLJ 47 : (2015) 4 KCCR 3560
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4
High Courts17 Oct 2014
C.S. Krishna Shastry Vs C.N. Ravindranath
Karnataka High Court · (2014) 10 KAR CK 0223
Civil Procedure Code, 1908 (CPC) — Section 100, 96
High Courts17 Oct 2014
B.R. Bharath Kumar Vs The State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0218
Penal Code, 1860 (IPC) — Section 302, 34
High Courts17 Oct 2014
Francis J. Lopez Vs Prima Violet Fernandes
Karnataka High Court · (2015) 1 AKR 495
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 126(1), 482Family Courts Act, 1984 — Section 7, 7(2)(b), 8, 8(b)
High Courts17 Oct 2014
Suresha Vs State
Karnataka High Court · (2014) 10 KAR CK 0180
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 143, 148, 149, 153A, 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts17 Oct 2014
Chikkamayigowda Vs The Commissioner Mysore Urban Development Authority
Karnataka High Court · (2014) 10 KAR CK 0178