CourtKutchehry.com

COURT ARCHIVE

Karnataka High Court judgments

47,955 judgments · page 657 of 2,398

High Courts04 Sept 2014

Ramesh C. Shetty Vs State of Karnataka

Karnataka High Court · (2014) ILR 5662 : (2015) 1 KarLJ 635 : (2014) 4 KCCR 3650

Constitution of India, 1950 — Article 226Karnataka Societies Registration Act, 1960 — Section 10, 10(2), 27(A), 6, 6(2)
Read judgment
High Courts04 Sept 2014Disposed Off

Mallesha Vs State of Karnataka

Karnataka High Court · (2015) 2 AKR 641 : (2015) 1 Crimes 60 : (2014) 6 KarLJ 18

Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 439Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 120B, 34, 384, 389, 506
Read judgment
High Courts04 Sept 2014Dismissed

Ashith Karthik Rao Vs The State of Karnataka

Karnataka High Court · (2014) 4 AKR 429 : (2014) ILR 4893 : (2014) 6 KarLJ 148

Commission for Protection of Child Rights Act, 2005 — Section 17Constitution of India, 1950 — Article 15, 162, 19(1)(g), 21A, 30National Commission for Minority Educational Institutions Act, 2004 — Section 2(da), 2(f), 2(g)
Read judgment
High Courts04 Sept 2014Dismissed

Durgappa Vs A.K. Mallappa

Karnataka High Court · (2014) 09 KAR CK 0256

Civil Procedure Code, 1908 (CPC) — Section 27, 30, 80, 96Karnataka Land Revenue Act, 1964 — Section 133, 45
Read judgment
High Courts04 Sept 2014Dismissed

Shntabai Vs Iramma

Karnataka High Court · (2014) 09 KAR CK 0245

Hindu Succession Act, 1956 — Section 14Succession Act, 1925 — Section 2(h)
Read judgment
High Courts04 Sept 2014Dismissed

Nagaraj Vs Balaji

Karnataka High Court · (2014) 09 KAR CK 0242

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
Read judgment