High Courts10 Oct 2014
L. Shanti Vs State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0120
Penal Code, 1860 (IPC) — Section 34, 420, 465, 468, 471
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 641 of 2,398
High Courts10 Oct 2014
R. Shivaraju Vs The State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0119
Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 439, 482Penal Code, 1860 (IPC) — Section 120B, 34, 406, 417, 418
High Courts10 Oct 2014
Vinod Aloysius Miranda Vs Angeline Sylvia Sophia Menezes
Karnataka High Court · (2014) 10 KAR CK 0109
Divorce Act, 1869 — Section 10(1)(ix)Family Courts Act, 1984 — Section 19
High Courts10 Oct 2014
The Karnataka Industrial Areas Development Board Vs Karimsab
Karnataka High Court · (2014) 10 KAR CK 0108
Karnataka Industrial Areas Development Act, 1966 — Section 28(4)
High Courts10 Oct 2014
Shankar Kumar Vs State
Karnataka High Court · (2014) 10 KAR CK 0079
Karnataka Land Revenue Act, 1964 — Section 192A, 192APenal Code, 1860 (IPC) — Section 447
High Courts10 Oct 2014
The Commissioner of Income Tax Vs Yashoda Shetty
Karnataka High Court · (2015) 371 ITR 75
Income Tax Act, 1961 — Section 132, 132(3), 158BB
High Courts10 Oct 2014
Basaveshwara Nagareeka Vs M.A. Sethuram
Karnataka High Court · (2014) 10 KAR CK 0060
Karnataka Urban Development Authorities Act, 1987 — Section 2(h), 39
High Courts10 Oct 2014
State By Mico Layout Police Bangalore City Vs Mohammed Thoseef
Karnataka High Court · (2014) 10 KAR CK 0015
Penal Code, 1860 (IPC) — Section 302
High Courts10 Oct 2014
Syed Yakub Vs State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0014
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 3Evidence Act, 1872 — Section 113B
High Courts10 Oct 2014
The Divisional Controller NEKRTC Vs Rukmuddin
Karnataka High Court · (2014) 10 KAR CK 0009
High Courts10 Oct 2014
K. Jagadeesh Reddy Vs Karnataka State Transport Authority
Karnataka High Court · (2014) 10 KAR CK 0007
Constitution of India, 1950 — Article 162, 298Motor Vehicles Act, 1988 — Section 100, 100(3), 103, 104, 2(28A)
High Courts09 Oct 2014
State of Karnataka Vs GMR Energy Limited
Karnataka High Court · (2015) 81 VST 500
Karnataka Value Added Tax Act, 2003 - Section 47, 47(2)(b), 72(2)
High Courts09 Oct 2014
State of Karnataka Vs Royal Challengers Sports Private Limited
Karnataka High Court · (2014) 80 KarLJ 612 : (2015) 80 VST 63
Karnataka Entertainments Tax Act, 1958 — Section 2, 3, 3(1-A), 4-E, 4-F
High Courts09 Oct 2014
Shreemad Jagadguru Shankaracharya Vs State of Karnataka and Others
Karnataka High Court · (2015) CriLJ 827
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 157, 161, 164, 166(3)Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 123, 153B, 34, 354A, 375
High Courts09 Oct 2014
Jagesh Vs The State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0213
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 306, 34
High Courts09 Oct 2014
Amruthesh Vs The State
Karnataka High Court · (2014) 10 KAR CK 0212
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120(B), 201, 302, 328, 34
High Courts09 Oct 2014
Hindustan Lever Limited Vs State of Karnataka
Karnataka High Court · (2014) 80 KarLJ 342
High Courts09 Oct 2014
L.J. Malathi Vs The State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0159
Criminal Procedure Code, 1973 (CrPC) — Section 239, 482Penal Code, 1860 (IPC) — Section 34, 342, 448, 504
High Courts09 Oct 2014
Kamala Bai Tebha Vs Kalpana
Karnataka High Court · (2014) 10 KAR CK 0158
Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4
High Courts09 Oct 2014
Vasudev C.M. Vs Asha
Karnataka High Court · (2014) 10 KAR CK 0157
Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 498A