High Courts12 Sept 2014Dismissed
Rangaswamy Vs N. Manjunath
Karnataka High Court · (2014) 09 KAR CK 0043
Criminal Procedure Code, 1973 (CrPC) — Section 197, 227, 239, 244, 245Penal Code, 1860 (IPC) — Section 217, 218, 219, 323, 324
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 651 of 2,398
High Courts12 Sept 2014Allowed
Somanna Vs The State of Karnataka
Karnataka High Court · (2014) 09 KAR CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 34, 498A
High Courts12 Sept 2014Allowed
Karnataka State Road Transport Corporation Vs Ramesh Babu
Karnataka High Court · (2014) 4 AKR 446 : (2015) 145 FLR 10 : (2014) 6 KarLJ 49 : (2015) 1 LLJ 149
Industrial Disputes Act, 1947 — Section 10, 10(1)(c)
High Courts12 Sept 2014Allowed
Iynanda K. Chinnappa Vs Balachanda M. Thammaiah
Karnataka High Court · (2015) ILR 701 : (2014) 4 KCCR 3761
Criminal Procedure Code, 1973 (CrPC) — Section 133
High Courts12 Sept 2014Allowed
K.R. Mahadevappa Vs Ramanna
Karnataka High Court · (2015) 1 AKR 604 : (2014) 6 KarLJ 419
High Courts11 Sept 2014Dismissed
Kenche Maheshkumar Vs Central Bureau of Investigation Anti Corruption Branch
Karnataka High Court · (2014) 09 KAR CK 0231
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 162(2), 164, 167, 167(2), 173Forest Act, 1963 — Section 24
High Courts11 Sept 2014Dismissed
A.V. Srinivasa Murthy Vs The Commissioner B.B.M.P.
Karnataka High Court · (2014) 09 KAR CK 0223
High Courts11 Sept 2014Disposed Off
M. Veerabhadrappa Vs Munirathnamma
Karnataka High Court · (2014) 09 KAR CK 0222
Civil Procedure Code, 1908 (CPC) — Section 89
High Courts11 Sept 2014Partly Allowed
Dundappa Vs Ayyappa
Karnataka High Court · (2014) 09 KAR CK 0214
High Courts11 Sept 2014Dismissed
Anwar Mohammed Vs K. Bava
Karnataka High Court · (2016) 1 ACC 10 : (2015) ACJ 2495 : (2015) 1 AKR 476 : (2015) 3 ALLMR 105 : (2014) 4 KCCR 3774
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), 151, 2(11)Constitution of India, 1950 — Article 227Fatal Accidents Act, 1855 — Section 1-A
High Courts11 Sept 2014
State of Karnataka Vs Sri Krishna Spinning and Weaving Mills Private Limited
Karnataka High Court · (2014) 80 KarLJ 209
High Courts11 Sept 2014
Basamma Vs The Deputy Commissioner
Karnataka High Court · (2014) 09 KAR CK 0110
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 14, 17
High Courts11 Sept 2014
Sunanda Marigoudar Vs The Common Cadre Committee
Karnataka High Court · (2014) 09 KAR CK 0109
Constitution of India, 1950 — Article 226, 227
High Courts11 Sept 2014
The Oriental Insurance Company Limited Vs Peer Sab
Karnataka High Court · (2014) 09 KAR CK 0108
Motor Vehicles Act, 1988 — Section 149(2)(a)(ii)
High Courts11 Sept 2014Dismissed
N.T. Sebastian Vs Karnataka State Industrial Investment and Development Corporation Ltd.
Karnataka High Court · (2014) 09 KAR CK 0102
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, Order 34 Rule 6, Order 7 Rule 10, Order 7 Rule 10A, 24
High Courts11 Sept 2014Allowed
Raghavendra Vs State of Karnataka
Karnataka High Court · (2014) 09 KAR CK 0101
Criminal Procedure Code, 1973 (CrPC) — Section 174(c)Penal Code, 1860 (IPC) — Section 201, 302, 34, 392
High Courts11 Sept 2014
The State of Karnataka Vs Waterfall Estate
Karnataka High Court · (2014) 09 KAR CK 0059