High Courts16 Oct 2014
Namdev Vs State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0064
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 307, 323, 324
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 638 of 2,398
High Courts15 Oct 2014
NSR Gastronomy (Mauritius) LLC Vs K.N. Vasudeva Adiga and Others
Karnataka High Court · (2015) 126 CLA 287 : (2015) 189 CompCas 476 : (2015) 3 CoMPLJ 185 : (2015) 2 KarLJ 261
Arbitration and Conciliation Act, 1996 — Section 8Companies Act, 1956 — Section 397, 398, 402
High Courts15 Oct 2014
The Management of NEKRTC Vs Raju. S. Jaydi
Karnataka High Court · (2014) 10 KAR CK 0228
High Courts15 Oct 2014
State of Karnataka Vs Rangaiah
Karnataka High Court · (2014) 10 KAR CK 0225
Criminal Procedure Code, 1973 (CrPC) — Section 299, 466(1), 466(2), 87, 88Electricity Act, 2003 — Section 135
High Courts15 Oct 2014
Kubendrappa Vs K.C. Lokeshwarappa
Karnataka High Court · (2014) 10 KAR CK 0217
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts15 Oct 2014
Anneppa Vs The Joint Registrar of Co-Operative Societies
Karnataka High Court · (2014) 10 KAR CK 0216
Constitution of India, 1950 — Article 227Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts15 Oct 2014
S. Abbas Vs The State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0179
High Courts15 Oct 2014
S. Srikanth Vs B.A. Vani
Karnataka High Court · (2014) 10 KAR CK 0149
Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 438Family Courts Act, 1984 — Section 19, 19(1)
High Courts15 Oct 2014
D. Manjunath Vs The S.H.O.
Karnataka High Court · (2014) 10 KAR CK 0132
Civil Procedure Code, 1908 (CPC) — Section 89Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 498A, 506
High Courts15 Oct 2014
Vijayalaxmi Trading Company Vs The Davanagere Taluk Agricultural Produce Co-Operative Limited
Karnataka High Court · (2014) 10 KAR CK 0091
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 96
High Courts15 Oct 2014
Joseph Chacko Vs The State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0088
Penal Code, 1860 (IPC) — Section 320, 420, 465, 468, 471
High Courts15 Oct 2014
Mysore Pinjarapol Society Vs Shivalinge Gowda
Karnataka High Court · (2014) 10 KAR CK 0087
Criminal Procedure Code, 1973 (CrPC) — Section 457Prevention of Cruelty to Animals Act, 1960 — Section 11, 4, 5, 8, 9
High Courts15 Oct 2014
Guru Finance Corporation Vs Mohammed Arifulla
Karnataka High Court · (2014) 10 KAR CK 0086
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts15 Oct 2014
Govinda Shetty Vs Durgappa
Karnataka High Court · (2014) 10 KAR CK 0085
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 6 Rule 17, 151
High Courts15 Oct 2014
Bangi Thippanna Vs Bavikatti Nagamma
Karnataka High Court · (2014) 10 KAR CK 0049
High Courts15 Oct 2014
Venu Gopal Vs Assistant Registrar Co-Operative Societies
Karnataka High Court · (2014) ILR 6152
Constitution of India, 1950 — Article 14, 19(1)(c), 243ZIKarnataka Co-operative Societies Act, 1959 — Section 6, 7
High Courts15 Oct 2014
Nagesh Naika Vs State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0002
Karnataka Excise Act, 1965 — Section 34, 59A
High Courts14 Oct 2014
M.Y. Kantharaj Vs Kempammanni
Karnataka High Court · (2014) 10 KAR CK 0227
Civil Procedure Code, 1908 (CPC) — Section 96Criminal Procedure Code, 1973 (CrPC) — Section 100