High Courts05 Sept 2014Dismissed
Thajmul Pasha Vs Shazia Nuzath
Karnataka High Court · (2014) 09 KAR CK 0291
Criminal Procedure Code, 1973 (CrPC) — Section 125
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 656 of 2,398
High Courts05 Sept 2014Dismissed
H. Govindaraju Vs The State of Karnataka
Karnataka High Court · (2014) 4 AKR 398 : (2014) 6 KarLJ 43
Constitution of India, 1950 — Article 226Karnataka Regularisation of Unauthorised Constructions in Urban Areas Act, 1991 — Section 4
High Courts05 Sept 2014Disposed Off
Presidency College of Nursing Vs The Registrar,The Rajiv Gandhi University of Health Science
Karnataka High Court · (2014) 09 KAR CK 0259
High Courts05 Sept 2014Dismissed
Thippeswamy Vs Naresh Kumar M.J.
Karnataka High Court · (2014) 09 KAR CK 0250
Criminal Procedure Code, 1973 (CrPC) — Section 226, 227Penal Code, 1860 (IPC) — Section 149, 307, 324, 326, 354
High Courts05 Sept 2014Dismissed
H. Murthy Vs The Deputy Commissioner
Karnataka High Court · (2014) 09 KAR CK 0249
High Courts05 Sept 2014Allowed
Tam Tam Pedda Guruva Reddy Vs Mysore Minerals Limited
Karnataka High Court · (2014) 09 KAR CK 0248
High Courts05 Sept 2014Dismissed
Manjunatha D.T. Vs State of Karnataka
Karnataka High Court · (2014) 09 KAR CK 0241
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 354(B), 366(A), 376, 506, 509Protection of Children from Sexual Offences Act, 2012 — Section 4
High Courts05 Sept 2014Dismissed
Stella Soans Vs Sheela Roy
Karnataka High Court · (2014) 09 KAR CK 0240
Succession Act, 1925 — Section 119
High Courts05 Sept 2014Disposed Off
M. Devaraj Vs Bengaluru Development Authority
Karnataka High Court · (2014) 09 KAR CK 0236
Constitution of India, 1950 — Article 226
High Courts05 Sept 2014
Veerabhadraswamy N.B. Vs Managing Director
Karnataka High Court · (2014) 09 KAR CK 0230
Motor Vehicles Act, 1988 — Section 166
High Courts05 Sept 2014
Future General India Insurance Company Limited Vs Hemanth Kumar Mahato Hemanth Kumar Mahato Vs K. Prakash Reddy
Karnataka High Court · (2014) 09 KAR CK 0229
Motor Vehicles Act, 1988 — Section 166
High Courts05 Sept 2014Dismissed
B.P. Upendra Vs Parvathi
Karnataka High Court · (2015) 1 AKR 153 : (2015) 3 KCCR 2136
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13, 23(1), 9
High Courts05 Sept 2014
Rajesab Vs Tameesoddin
Karnataka High Court · (2014) 4 AKR 760
Karnataka Land Revenue Act, 1964 — Section 133
High Courts05 Sept 2014
The Principal, Sofia College of Nursing Vs State of Karnataka
Karnataka High Court · (2014) 4 AKR 751
High Courts05 Sept 2014Allowed
Daljeet Kaur Vs Amarjeet Singh Randhawa
Karnataka High Court · (2014) 09 KAR CK 0125
Hindu Marriage Act, 1955 — Section 13Special Marriage Act, 1954 — Section 27(1)(d), 39
High Courts05 Sept 2014Allowed
Shiva Kumar Vs The State
Karnataka High Court · (2014) 09 KAR CK 0124
Criminal Procedure Code, 1973 (CrPC) — Section 259, 262, 263, 263, 264Negotiable Instruments Act, 1881 (NI) — Section 138, 138, 139, 140, 141
High Courts05 Sept 2014Dismissed
B.N. Krishnamurthy Vs State of Karnataka
Karnataka High Court · (2014) 09 KAR CK 0029
Penal Code, 1860 (IPC) — Section 304(A)
High Courts05 Sept 2014
The Commissioner of Income Tax Vs Aurigene Discovery Technologies Ltd.
Karnataka High Court · (2014) 09 KAR CK 0026
Income Tax Act, 1961 — Section 10B, 260(1A)
High Courts05 Sept 2014
Shakunthalamma Vs Kanthamma
Karnataka High Court · AIR 2015 Kar 13 : (2015) 2 AKR 142 : (2014) ILR 6025 : (2015) 2 KarLJ 529 : (2014) 4 KCCR 3113 : (2015) 1 RCR(Civil) 441
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 1(a), Order 39 Rule 1(b), Order 39 Rule 1(c), Order 39 Rule 2Specific Relief Act, 1963 — Section 41(b)