High Courts14 Oct 2014
Hanumanthappa Vs B.K. Mukkanna
Karnataka High Court · (2014) 10 KAR CK 0041
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Hindu Succession Act, 1956 — Section 15
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 640 of 2,398
High Courts14 Oct 2014
M.V. Prema Chandra Vs Sarojamma
Karnataka High Court · AIR 2015 Kar 1 : (2015) 2 AKR 131 : (2015) 3 KCCR 2179
Civil Procedure Code, 1908 (CPC) — Section 35, 96
High Courts14 Oct 2014
S. Madhu Vs State
Karnataka High Court · (2014) 10 KAR CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 395
High Courts14 Oct 2014
D. Jagadesha Vs A.L. Ramachandra
Karnataka High Court · (2014) 10 KAR CK 0003
Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 85, 90
High Courts13 Oct 2014
Andhra Pradesh State Road Transport Corporation Vs Rathnakar Rathnakar Vs The Manging Director and V.C.
Karnataka High Court · (2015) 4 ACC 880 : (2015) ACJ 2621 : (2015) 1 AKR 337 : (2015) 3 ALLMR 102 : (2014) ILR 6083 : (2014) 4 KCCR 3867
High Courts13 Oct 2014
Y.S. Subbanna Vs Y.S. Lakshman Rao
Karnataka High Court · (2014) 10 KAR CK 0113
Civil Procedure Code, 1908 (CPC) — Section 100, 96Evidence Act, 1872 — Section 17, 21
High Courts13 Oct 2014
C.M. Ramu Vs State
Karnataka High Court · (2014) 10 KAR CK 0084
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 143, 147, 149, 201, 302
High Courts13 Oct 2014
Iffco Tokio Gen. Ins. Co. Ltd. Vs Girija
Karnataka High Court · (2014) 10 KAR CK 0081
High Courts13 Oct 2014
Yallappa Vs Basavantraya N. Ibrahimpur
Karnataka High Court · (2014) 10 KAR CK 0074
High Courts13 Oct 2014
The Commissioner of Income Tax Vs Lakshmi Liquor
Karnataka High Court · (2014) 10 KAR CK 0073
Contract Act, 1872 — Section 23Partnership Act, 1932 — Section 2(2)
High Courts13 Oct 2014
The Commissioner of Income Tax Vs Canara Bank
Karnataka High Court · (2014) 10 KAR CK 0072
Finance Act, 2001 — Section 36, 36(1)(vii), 36(1)(viia), 36(1)(viia)(a), 36(2)
High Courts13 Oct 2014
The Superintendent of Customs Head Quarters Preventive Unit Vs Mohammed Zulkar Ali Bin Abdul Mazjid
Karnataka High Court · (2015) 316 ELT 188
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii)(c), 23, 23(c), 28, 41
High Courts13 Oct 2014
The Divisional Manager National Insurance Company Ltd. Vs Mohammed Gouse
Karnataka High Court · (2014) 10 KAR CK 0062
High Courts13 Oct 2014
B.N. Surendra Vs Shivaswamy
Karnataka High Court · (2014) 10 KAR CK 0059
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10(2), 106, 96
High Courts13 Oct 2014
D. Bhaktavatsala Vs State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Penal Code, 1860 (IPC) — Section 34, 354, 504, 506
High Courts13 Oct 2014
Manjunatha Vs State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 504
High Courts10 Oct 2014
C.N. Anantharam Vs Assistant Commissioner of Income Tax
Karnataka High Court · (2015) 275 CTR 329 : (2015) 230 TAXMAN 34
Income Tax Act, 1961 — Section 22, 54, 54(1)
High Courts10 Oct 2014
Puttasrinivasu Vs Srinivasu Srinivasu Vs Puttasrinivasa
Karnataka High Court · (2014) 10 KAR CK 0194
High Courts10 Oct 2014
Bangalore International Airport Limited Vs United Breweries (Holdings) Limited United Breweries (Holdings) Limited Vs Bangalore International Airport Limited
Karnataka High Court · (2014) ILR 6184 : (2015) 1 KCCR 1
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 3(5), 115, 151Constitution of India, 1950 — Article 226, 227Contract Act, 1872 — Section 126, 59, 60, 61