High Courts14 Oct 2014
Deepak Hanamant Jangale Vs Parasharam Ramu Patil
Karnataka High Court · (2014) 10 KAR CK 0226
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 639 of 2,398
High Courts14 Oct 2014
State of Karnataka Vs Lalasab
Karnataka High Court · (2014) 10 KAR CK 0224
Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 302, 304, 304(B), 34, 496A
High Courts14 Oct 2014
N. Rajendrappa Vs The Special Land Acquisition Officer
Karnataka High Court · (2014) 10 KAR CK 0214
Land Acquisition Act, 1894 — Section 12(2), 18, 23, 4(1), 6(1)
High Courts14 Oct 2014
M. Srinivas Vs The State of Karnataka
Karnataka High Court · (2015) 1 AKR 590 : (2015) CriLJ 1848 : (2015) 1 KCCR 125 : (2015) 3 RCR(Criminal) 372
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 190, 197, 200Penal Code, 1860 (IPC) — Section 120B, 420, 465, 468Prevention of Corruption Act, 1988 — Section 10, 11, 13, 13(1)(b)(d)(I)(II)(III)(e), 13(2)
High Courts14 Oct 2014
S. Nagaraj Vs K. Nanda Kumar
Karnataka High Court · (2014) 10 KAR CK 0209
Penal Code, 1860 (IPC) — Section 499
High Courts14 Oct 2014
M. Jayarajan Vs The Central Bureau of Investigation
Karnataka High Court · (2014) 10 KAR CK 0195
Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts14 Oct 2014
Mevida Steels Private Limited Vs State
Karnataka High Court · (2014) 4 AKR 767 : (2014) 4 KCCR 3754
Criminal Procedure Code, 1973 (CrPC) — Section 227, 320, 482Penal Code, 1860 (IPC) — Section 120(B), 120B, 420
High Courts14 Oct 2014
Gurupadaswamy Vs M. Panha
Karnataka High Court · (2015) 3 AKR 513 : (2015) 2 BC 246 : (2015) 1 Crimes 344 : (2015) 4 KCCR 3938
Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 145
High Courts14 Oct 2014
Intelligence Officer, Directorate of Revenue Intelligence Vs Bharat Singh Chandravath
Karnataka High Court · (2014) 10 KAR CK 0145
Criminal Procedure Code, 1973 (CrPC) — Section 100Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 41, 41(2), 42
High Courts14 Oct 2014
Saroj Jain Vs Mahaveer Medicare Kamala Keshava
Karnataka High Court · (2014) 10 KAR CK 0118
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(2), 142
High Courts14 Oct 2014
Obla Reddy Vs State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0117
Criminal Procedure Code, 1973 (CrPC) — Section 173, 239Penal Code, 1860 (IPC) — Section 120(B), 420
High Courts14 Oct 2014
Chennamma Vs The State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0116
Land Acquisition Act, 1894 — Section 18, 28A
High Courts14 Oct 2014
H. Srinivasa Vs The State of Karnataka
Karnataka High Court · (2015) 1 LLN 489
High Courts14 Oct 2014
The Divisional Controller Vs Nelhal Sharnappa
Karnataka High Court · (2014) 10 KAR CK 0082
High Courts14 Oct 2014
Rutaksha Rawat Vs State
Karnataka High Court · (2014) 10 KAR CK 0076
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Information Technology Act, 2000 — Section 66A, 66D
High Courts14 Oct 2014
Srinivasa Vs The State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0075
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 304B, 34
High Courts14 Oct 2014
The Manager, IFFCO TOKIO General Insurance Co. Ltd. Vs Hanamant
Karnataka High Court · (2014) 10 KAR CK 0061
High Courts14 Oct 2014
T.B. Basavaraju Vs The State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0058
High Courts14 Oct 2014
G.P. Devaraja Vs State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0052
Penal Code, 1860 (IPC) — Section 302, 376, 376(2)(f)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
High Courts14 Oct 2014
Hussain Maktumhussain Vs Mehaboobsab
Karnataka High Court · (2014) 10 KAR CK 0042
Civil Procedure Code, 1908 (CPC) — Section 151