High Courts09 Oct 2014
The Branch Manager, New India Assurance Co. Ltd. Vs Kamalawwa
Karnataka High Court · (2014) 10 KAR CK 0155
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 642 of 2,398
High Courts09 Oct 2014
The Manager Reliance General Insurance Co. Ltd. Vs Roopa N.
Karnataka High Court · (2014) 10 KAR CK 0112
High Courts09 Oct 2014
The Branch Manager, National Insurance Company Vs Noor Topu Rathod
Karnataka High Court · (2014) 10 KAR CK 0083
Motor Vehicles Act, 1988 — Section 140, 145, 163A, 166, 167
High Courts09 Oct 2014
Karnataka State Industrial Investment and Development Corporation Ltd. Vs Official Liquidator of Virtual Dynamics Software Ltd.
Karnataka High Court · (2014) 10 KAR CK 0071
State Financial Corporations Act, 1951 — Section 29
High Courts09 Oct 2014
The New India Assurance Co. Ltd. Vs Gowramma
Karnataka High Court · (2014) 10 KAR CK 0070
Motor Vehicles Act, 1988 — Section 149, 149(2)(ii), 15
High Courts09 Oct 2014
Chelooru Merchant and Official Recreation Vs The Government of Karnataka Home Department
Karnataka High Court · (2014) 10 KAR CK 0067
Karnataka Police Act, 1963 — Section 2, 2(14), 2(15), 214
High Courts09 Oct 2014
Ashok Vs State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0013
Criminal Procedure Code, 1973 (CrPC) — Section 209, 313Dowry Prohibition Act, 1961 — Section 3, 4, 5, 6Penal Code, 1860 (IPC) — Section 302, 304B, 34, 498A
High Courts09 Oct 2014
State of Karnataka Vs Toshiba Embedded Software (India) Pvt. Ltd.
Karnataka High Court · (2014) 80 KarLJ 447
Karnataka Sales Tax Act, 1957 — Section 8A(5)(a)
High Courts07 Oct 2014
Raghu K.R. Vs C.N. Basavarajappa
Karnataka High Court · (2015) 1 AKR 155 : (2015) 3 KCCR 2015
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 323, 324, 339, 34, 341
High Courts07 Oct 2014
Mahadeva Vs The State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0211
Criminal Procedure Code, 1973 (CrPC) — Section 439Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts07 Oct 2014
Selvi J. Jayalalithaa Vs State
Karnataka High Court · (2014) ILR 5696 : (2014) 4 KCCR 2937
Constitution of India, 1950 — Article 14, 21, 300ACriminal Procedure Code, 1973 (CrPC) — Section 173(8), 200, 202, 211, 212Penal Code, 1860 (IPC) — Section 109, 120B, 120b
High Courts07 Oct 2014
Maj Pankaj Rai Vs Ramcharan Thiagarajan Facs
Karnataka High Court · (2014) 10 KAR CK 0164
Contempt of Courts Act, 1971 — Section 15(1)(b), 2(c)(ii)Criminal Procedure Code, 1973 (CrPC) — Section 200
High Courts07 Oct 2014
Arun Kumar M.P. Vs State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0163
Criminal Procedure Code, 1973 (CrPC) — Section 102, 41(A), 41(D), 41APenal Code, 1860 (IPC) — Section 379, 420, 489A, 511
High Courts07 Oct 2014
Lourdes Mary Vs The Asst. Executive Engineer
Karnataka High Court · (2014) 10 KAR CK 0162
High Courts07 Oct 2014
Mariyappa Vs The Slao
Karnataka High Court · (2014) 10 KAR CK 0161
Land Acquisition Act, 1894 — Section 12(2), 18(2)
High Courts07 Oct 2014
C.M. Mahadeva Vs State
Karnataka High Court · (2014) 10 KAR CK 0160
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471
High Courts07 Oct 2014
Subhashini Education Trust Vs B.S. Manjunath
Karnataka High Court · (2015) 1 LLN 707
Constitution of India, 1950 — Article 227
High Courts07 Oct 2014
K.M. Jayarama Vs State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0151
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 239Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 420
High Courts07 Oct 2014
Cheslind Textiles Ltd. Vs The Assistant Commissioner of Income Tax
Karnataka High Court · (2014) 10 KAR CK 0150
Income Tax Act, 1961 — Section 10A, 10A(6)(iii), 10B, 115JB, 154