High Courts11 Sept 2014
Shaik Syed Ali Vs The Branch Manager, The Oriental Insurance Co. Ltd.
Karnataka High Court · (2014) 09 KAR CK 0058
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 652 of 2,398
High Courts11 Sept 2014
Annappa Vs The Executive Engineer
Karnataka High Court · (2014) 09 KAR CK 0057
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Constitution of India, 1950 — Article 226, 227
High Courts11 Sept 2014Allowed
In Re: Disha Retail Fixtures Private Limited
Karnataka High Court · (2014) 09 KAR CK 0053
High Courts11 Sept 2014Dismissed
Chaitra B. Vs State of Karnataka
Karnataka High Court · (2014) 09 KAR CK 0048
Constitution of India, 1950 — Article 226
High Courts11 Sept 2014Dismissed
State of Karnataka Vs Gopalakrishna
Karnataka High Court · (2014) 09 KAR CK 0046
Karnataka Excise Act, 1965 — Section 32, 34, 59-A
High Courts11 Sept 2014Disposed Off
Central Bureau of Investigation Vs Dharampal Singh Choudhary
Karnataka High Court · (2014) 09 KAR CK 0045
Criminal Procedure Code, 1973 (CrPC) — Section 306, 306, 307, 307, 308Penal Code, 1860 (IPC) — Section 420, 468, 471, 473, 477Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 13(1)(d), 13(2)
High Courts11 Sept 2014Allowed
Vijay Sampath Vs State
Karnataka High Court · (2014) 09 KAR CK 0031
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120(b), 420
High Courts11 Sept 2014Dismissed
Sai Datta Vs The Karnataka Religious
Karnataka High Court · (2014) 09 KAR CK 0016
High Courts11 Sept 2014Disposed Off
C. Premaraj Vs B. Venkateshappa
Karnataka High Court · (2014) 09 KAR CK 0015
Penal Code, 1860 (IPC) — Section 323, 324, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 6
High Courts11 Sept 2014Allowed
Krishnamurthy B.M. Vs The State of Karnataka
Karnataka High Court · (2014) 09 KAR CK 0007
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120(b), 201, 409, 420, 477(A)
High Courts10 Sept 2014
Anand Wines Vs State of Karnataka and Others
Karnataka High Court · (2015) 1 KarLJ 378 : (2015) 4 KCCR 3359
High Courts10 Sept 2014
The State of Karnataka Vs T. Jayamma
Karnataka High Court · (2014) 4 AKR 667 : (2014) ILR 5749 : (2014) 6 KarLJ 353
Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1961 — Section 13, 19, 2(3), 2(9), 20Ancient Monuments and Archaeological Sites and Remains Act, 1958 — Section 19Constitution of India, 1950 — Article 226, 227, 300A
High Courts10 Sept 2014Dismissed
Radhakrishna Vs The State of Karnataka
Karnataka High Court · (2014) 4 AKR 444
High Courts10 Sept 2014Dismissed
Kannamma Vs The State of Karnataka
Karnataka High Court · (2014) 4 AKR 720
Mines and Minerals (Development and Regulation) Act, 1957 — Section 4A(3)
High Courts10 Sept 2014Disposed Off
H.R. Harisha Halli Vs The State of Karnataka Ministry of Environment and Forest
Karnataka High Court · (2014) 6 KarLJ 277
High Courts10 Sept 2014
Sbee Cables (India) Limited Vs The Joint Commissioner of Commercial Taxes (Admn.)
Karnataka High Court · (2014) 80 KarLJ 201
Karnataka Sales Tax Act, 1957 — Section 21(2)
High Courts10 Sept 2014Dismissed
Shanthi Fortune (India) Limited Vs Mukka Sea Foods Industries
Karnataka High Court · (2015) 2 BC 137 : (2015) 1 KarLJ 250 : (2015) 1 RCR(Civil) 1011 : (2015) 1 RCR(Criminal) 953
Criminal Procedure Code, 1973 (CrPC) — Section 200, 218, 219, 220, 313Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 143, 144, 145
High Courts10 Sept 2014Allowed
Thipperudrappa Vs The State
Karnataka High Court · (2014) 09 KAR CK 0235
High Courts10 Sept 2014Allowed
Kamalamma Vs State of Karnataka
Karnataka High Court · (2014) 09 KAR CK 0234
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 149, 201, 302
High Courts10 Sept 2014Dismissed
The Union of India Vs Kalaichelvan
Karnataka High Court · (2014) 4 AKR 378 : (2014) 4 KCCR 3615
Constitution of India, 1950 — Article 226, 227