High Courts26 Sept 2014
Devi Devaraj Vs Chikkamuniyappa
Karnataka High Court · (2014) 09 KAR CK 0084
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 41 Rule 31Karnataka Land Revenue Act, 1964 — Section 95
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 644 of 2,398
High Courts25 Sept 2014
Commissioner of C. Ex. Vs Karnataka Pressure Vessels Ltd.
Karnataka High Court · (2015) 316 ELT 562
High Courts25 Sept 2014
Chandrashekar Gupta and Others Vs State of Karnataka and Others
Karnataka High Court · (2015) 1 AKR 91
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 406, 408, 420, 468
High Courts25 Sept 2014
S. Narayana Vs M.G. Ravichandran and Others
Karnataka High Court · (2015) 1 AKR 89 : (2015) 2 KCCR 1963
Motor Vehicles Act, 1988 — Section 173(1)
High Courts25 Sept 2014
K. Srikantaiah Vs B.S. Nagarathna
Karnataka High Court · (2015) 1 AKR 82 : (2015) 2 KCCR 1982
Hindu Marriage Act, 1955 — Section 10
High Courts25 Sept 2014
Manja Vs Pratapa and Others
Karnataka High Court · (2015) 1 AKR 80
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 143, 149, 302, 304B, 498-A
High Courts25 Sept 2014
R. Srinivasa and Others Vs State of Karnataka and Others
Karnataka High Court · (2015) 1 AKR 88 : (2015) 3 KCCR 2057
Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4
High Courts25 Sept 2014
State of Karnataka Vs Shobha Developers Limited
Karnataka High Court · (2014) 80 KarLJ 435
Karnataka Value Added Tax Act, 2003 — Section 36, 72(2)
High Courts25 Sept 2014
Mandovi Motors Private Limited Vs State of Karnataka
Karnataka High Court · (2014) 80 KarLJ 337 : (2016) 41 STR 816
Karnataka Value Added Tax Act, 2003 — Section 4, 5, 63(8), 68(3)(a)
High Courts25 Sept 2014
H. Susheela Vs G. Hanumanthappa
Karnataka High Court · (2015) 1 AKR 24
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10(2), Order 26 Rule 10A, Order 7 Rule 11(a), 11, 151Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 112, 45
High Courts25 Sept 2014
Shantha Mary Vs State of Karnataka
Karnataka High Court · (2014) 4 AKR 513
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3B, Order 47 Rule 1, 11, 114Constitution of India, 1950 — Article 21Karnataka Municipal Corporation Act, 1976 — Section 176, 176(6)
High Courts25 Sept 2014
Y.J. Mohan Kumar Vs Y.J. Indrakumar
Karnataka High Court · (2014) 09 KAR CK 0196
Evidence Act, 1872 — Section 165Succession Act, 1925 — Section 63
High Courts25 Sept 2014
Commissioner of Central Excise Vs Ultra-Tech Cement Ltd.
Karnataka High Court · (2014) 09 KAR CK 0193
Central Excises and Salt Act, 1944 — Section 35C
High Courts25 Sept 2014
Oriental Insurance Co. Ltd. Vs Lakkawwa Sudha Vs Shivabasu
Karnataka High Court · (2014) 09 KAR CK 0192
High Courts25 Sept 2014
The Managing Director Vs Basappa
Karnataka High Court · (2014) 09 KAR CK 0191
High Courts25 Sept 2014
Hussainbashya Vs The Secretary Karnataka State
Karnataka High Court · (2014) 09 KAR CK 0190
Constitution of India, 1950 — Article 226, 227
High Courts25 Sept 2014
Madhusoodan Vs The State of Karnataka
Karnataka High Court · (2014) 4 AKR 796
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304A, 304A, 337, 338
High Courts25 Sept 2014
Rama M. Acharya Vs Mukund V. Acharya
Karnataka High Court · (2014) 4 AKR 724
Family Courts Act, 1984 — Section 19(1)Hindu Marriage Act, 1955 — Section 10, 10(1), 13, 13(1)(ia)
High Courts25 Sept 2014
Parle Products Private Limited Vs The Assistant Commissioner of Commercial Taxes
Karnataka High Court · (2014) 80 KarLJ 428
High Courts25 Sept 2014
Karnataka Shuddikarana Samithi Vs The Chairman
Karnataka High Court · (2014) 09 KAR CK 0107