High Courts17 Oct 2014
Mohammed Aleemulla Vs The State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0148
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 201
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Karnataka High Court judgments
47,955 judgments · page 637 of 2,398
High Courts17 Oct 2014
V. Dinamani Vs The State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0131
Penal Code, 1860 (IPC) — Section 498A, 506
High Courts17 Oct 2014
Shehzad Afzal Khan Vs State of Karnataka
Karnataka High Court · (2015) 1 AKR 296 : (2015) 3 Crimes 594
Criminal Procedure Code, 1973 (CrPC) — Section 41A, 438Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 420, 498A
High Courts17 Oct 2014
D. Bhaktavatsala Vs State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0057
Criminal Procedure Code, 1973 (CrPC) — Section 173, 239Penal Code, 1860 (IPC) — Section 323, 34, 354, 504, 506
High Courts17 Oct 2014
Prakash Chand P. Ostwal Vs L. Srinivas
Karnataka High Court · (2015) 2 AKR 115 : (2015) 3 KCCR 2165
Arbitration and Conciliation Act, 1996 — Section 36, 9
High Courts17 Oct 2014
J.S.W. Steel Ltd. Vs The State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0054
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226
High Courts17 Oct 2014
H.P. Suryanarayanachari Vs Karnataka Lokayukta
Karnataka High Court · (2014) 10 KAR CK 0053
Karnataka Land Revenue Act, 1964 — Section 68
High Courts17 Oct 2014
K. Nagarajan Vs N. Prakash
Karnataka High Court · (2014) 10 KAR CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 357Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts17 Oct 2014
Naveen Shetty Vs Rajesh Poojary
Karnataka High Court · (2014) 10 KAR CK 0050
General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts16 Oct 2014
State of Karnataka Vs Transglobal Power Limited
Karnataka High Court · (2014) 80 KarLJ 575 : (2015) 77 VST 509
Karnataka Value Added Tax Act, 2003 — Section 63-A
High Courts16 Oct 2014
Commissioner of Central Excise Vs Molex India Ltd.
Karnataka High Court · (2015) 317 ELT 250
Customs Act, 1962 — Section 151, 156, 157, 17, 2
High Courts16 Oct 2014
S.C. Srinivas Vs The State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0219
Karnataka Panchayat Raj Act, 1993 — Section 49
High Courts16 Oct 2014
Gazala Engineering Pvt. Ltd. Vs Tyco Fire and Security India Pvt. Ltd.
Karnataka High Court · (2014) 10 KAR CK 0215
High Courts16 Oct 2014
Karnataka State Road Transport Corporation Vs M. Munirathnamma M. Munirathnamma Vs The Manager KSRTC
Karnataka High Court · (2014) 10 KAR CK 0177
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1988 — Section 166
High Courts16 Oct 2014
Comfort Homes Inn (Bangalore) Private Limited Vs The Bangalore Metropolitan Transport Corporation
Karnataka High Court · (2014) 10 KAR CK 0147
Arbitration and Conciliation Act, 1996 — Section 5
High Courts16 Oct 2014
Mohammed hanif Shabab Vs Anjuman Hami-E-Muslimeen
Karnataka High Court · (2014) 10 KAR CK 0146
Waqf Act, 1995 — Section 84
High Courts16 Oct 2014
Manoj Kumar Jena Vs State of Kanataka
Karnataka High Court · (2014) 10 KAR CK 0144
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 307
High Courts16 Oct 2014
Amaresh Vs The Divisional Manager United India Insurance Co. Ltd. The Divisional Manager United India Insurance Co. Ltd. Vs Amaresh
Karnataka High Court · (2015) 1 AKR 244 : (2015) 3 KCCR 2396
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), 151