High Courts25 Sept 2014
Pakariah Sangaiah Halakeri Vs The State of Karnataka
Karnataka High Court · (2015) 1 AKR 146 : (2015) 3 KCCR 2103
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 337, 338
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 645 of 2,398
High Courts25 Sept 2014
Suraksha Security Services Vs Principal Secretary
Karnataka High Court · (2015) 1 AKR 481 : (2014) 4 KCCR 3695
Constitution of India, 1950 — Article 324Karnataka Transparency in Public Procurements Act, 1999 — Section 16Representation of the People Act, 1951 — Section 14
High Courts23 Sept 2014
Karnataka S.R.T. Corporation Vs Krishnegowda
Karnataka High Court · (2015) 144 FLR 668
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(4-A), 33(2)(b)
High Courts23 Sept 2014
The State by Police Inspector Vs Shantharama Shetty
Karnataka High Court · (2015) 1 AKR 27 : (2015) 2 KCCR 1950
Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 304-B, 306, 498-A
High Courts23 Sept 2014
Sreelakshmi Vs Lakshminarayan S. Hegde
Karnataka High Court · (2015) 1 AKR 96 : (2015) 2 KCCR 1938
Hindu Marriage Act, 1955 — Section 13B, 13B(1)
High Courts23 Sept 2014
Mangala Shridhar Vs The Karnataka Governor''s Secretariat Office
Karnataka High Court · (2014) 4 AKR 615 : (2014) ILR 6775 : (2015) LabIC 401
Constitution of India, 1950 — Article 124, 145, 163, 19(1), 217Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 120(B), 120B, 166, 167, 34
High Courts23 Sept 2014
Mahesh A.C. Vs The State of Karnataka
Karnataka High Court · (2014) 4 AKR 642 : (2015) ILR 1 : (2015) LabIC 385
Constitution of India, 1950 — Article 14, 16, 246, 254, 254(2)Motor Vehicles Act, 1988 — Section 2(f), 213, 213(4), 217, 23
High Courts23 Sept 2014Allowed
Ananda Gowda Vs The State
Karnataka High Court · (2014) 09 KAR CK 0276
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 143, 147, 149, 392, 427
High Courts23 Sept 2014
Mangalore Refinery and Petrochemicals Limited (MRPL) Vs State of Karnataka
Karnataka High Court · (2014) 6 KarLJ 296
Land Acquisition Act, 1894 — Section 16, 18
High Courts23 Sept 2014
Dharmarathnakara Rai Bahaddur Arcot Narainswamy Mudaliar Educational Charities Vs Karnataka Information Commission
Karnataka High Court · (2015) 2 AKR 193 : (2014) 6 KarLJ 471
Right to Information Act, 2005 — Section 19, 19(1), 6
High Courts23 Sept 2014Allowed
Muniyamma Vs State of Karnataka
Karnataka High Court · (2014) 09 KAR CK 0122
Criminal Procedure Code, 1973 (CrPC) — Section 437, 439Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 109, 302, 304(B), 34, 498(A)
High Courts23 Sept 2014Allowed
Pradeep Kumar Vs The State of Karnataka
Karnataka High Court · (2014) 09 KAR CK 0121
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 408, 418, 424, 468
High Courts23 Sept 2014
A.G. Yadiyoorashetty Vs A.G. Tammaiah
Karnataka High Court · (2014) 09 KAR CK 0096
Civil Procedure Code, 1908 (CPC) — Section 105
High Courts23 Sept 2014
H. Raghavendra Rao Vs The Deputy Registrar of Co-Op. Societies
Karnataka High Court · (2014) 09 KAR CK 0095
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3Constitution of India, 1950 — Article 226, 227
High Courts23 Sept 2014
N. Lokesh Vs State
Karnataka High Court · (2014) 4 AKR 696 : (2015) 2 Crimes 145 : (2015) 2 KarLJ 197 : (2014) 4 KCCR 3725
Criminal Procedure Code, 1973 (CrPC) — Section 100(4), 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 109, 120B, 395, 397
High Courts23 Sept 2014Allowed
Karnataka State Road Transport Corporation Vs Krishnegowda
Karnataka High Court · (2014) 6 KarLJ 400
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(4-A), 33(2)(b)
High Courts22 Sept 2014
Doddegowda Vs The Deputy Commissioner
Karnataka High Court · (2015) 1 AKR 502 : (2014) 4 KCCR 3883
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4(i), 5, 5A
High Courts22 Sept 2014
Syed Salman Vs State
Karnataka High Court · (2014) 09 KAR CK 0300
Penal Code, 1860 (IPC) — Section 333
High Courts22 Sept 2014Allowed
K.R. Arun Vs M. Latha
Karnataka High Court · (2015) 1 AKR 500 : (2015) 1 DMC 427 : (2014) 6 KarLJ 467 : (2015) 3 KCCR 2296
Civil Procedure Code, 1908 (CPC) — Section 151Family Courts Act, 1984 — Section 10Hindu Marriage Act, 1955 — Section 13(1)(ib)(iii), 24