High Courts12 Mar 2014Allowed
Ravichandra Vs The State of Karnataka
Karnataka High Court · (2014) 03 KAR CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 439Protection of Children from Sexual Offences Act, 2012 — Section 3, 3(b)
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 713 of 2,398
High Courts12 Mar 2014
H.G. Nagendra Vs Rangappa
Karnataka High Court · (2014) 4 AKR 763 : (2014) 5 KarLJ 415
High Courts12 Mar 2014Dismissed
Sri. Manjunatha Vs The State of Karnataka
Karnataka High Court · (2014) 03 KAR CK 0036
Criminal Procedure Code, 1973 (CrPC) — Section 439Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 302, 304B, 34, 498A
High Courts12 Mar 2014Disposed Off
Karnataka State City Corporations Vs State of Karnataka
Karnataka High Court · (2014) 4 KarLJ 579 : (2014) 4 KCCR 3563
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
High Courts11 Mar 2014Partly Allowed
Renu and Others Vs Oriental Insurance Co. Ltd. and Others
Karnataka High Court · (2015) 3 ACC 368 : (2015) ACJ 890
High Courts11 Mar 2014Allowed
G. Parasuraman and Smt. R. Hamsaveni Vs State and P. Kiruthika
Karnataka High Court · (2014) 03 KAR CK 0252
Civil Procedure Code, 1908 (CPC) — Section 89Criminal Procedure Code, 1973 (CrPC) — Section 482Hindu Marriage Act, 1955 — Section 13(1)(ia)
High Courts11 Mar 2014Dismissed
Sri M. Padmanabha Vs State of Karnataka and Bangalore University
Karnataka High Court · (2014) 03 KAR CK 0233
Constitution of India, 1950 - Article 14 141 16 162 309
High Courts11 Mar 2014Allowed
Satish and Others Vs The State and Saheb Gouda
Karnataka High Court · (2014) 03 KAR CK 0232
Criminal Procedure Code, 1973 (CrPC) - Section 156(3)Penal Code, 1860 (IPC) - Section 149 406 420 468 471Prevention of Corruption Act, 1988 - Section 13(2) 13(c)(d)
High Courts11 Mar 2014Dismissed
Suresh Nayaka Vs The State
Karnataka High Court · (2014) 3 AKR 705 : (2014) 3 KCCR 2466
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 395
High Courts11 Mar 2014
Karnataka State Road Transport Corporation Vs The Deputy Labour Commissioner and the Appellate Authority
Karnataka High Court · (2014) 5 KarLJ 281
High Courts11 Mar 2014
Lalitha Poojarthi Vs State of Karnataka
Karnataka High Court · (2014) 6 KarLJ 300
Civil Procedure Code, 1908 (CPC) — Section 1, 2Karnataka Land Reforms Act, 1961 — Section 133, 38, 4, 44Karnataka Land Revenue Act, 1964 — Section 128, 129, 18
High Courts11 Mar 2014
HMT Watches Limited Vs The Regional Labour Commissioner (Central)
Karnataka High Court · (2014) 3 KarLJ 664
Payment of Gratuity Act, 1972 — Section 2(e), 2-A
High Courts11 Mar 2014Allowed
V.M. Vittal Kumar and N.T. Sudhakar Vs State of Karnataka
Karnataka High Court · (2014) 03 KAR CK 0131
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120(B), 201, 392
High Courts11 Mar 2014Allowed
Basavva and Yallappa Vs Smt. Bhagawwa, Kumar Shivanand, Since Minor represented by his Minor Guardian Next Friend Natural Mother Appellant No. 1 and Smt. Gangawwa
Karnataka High Court · (2014) 03 KAR CK 0121
Civil Procedure Code, 1908 (CPC) - Section 100 96Hindu Marriage Act, 1955 - Section 16Hindu Succession Act, 1956 - Section 16(3)
High Courts11 Mar 2014Dismissed
Sri M.S. Hanumanthe Gowda and Others Vs The State of Karnataka
Karnataka High Court · (2014) 03 KAR CK 0120
Constitution of India, 1950 - Article 14 226
High Courts11 Mar 2014Dismissed
Sri Revanasiddappa B.M. and Others Vs The State of Karnataka
Karnataka High Court · (2014) 03 KAR CK 0119
Constitution of India, 1950 - Article 14 226
High Courts11 Mar 2014Dismissed
Channamma Since Decd. by Lrs., Murigeppa Huchchappa Shettar and Jayadevappa Huchchappa Shettar Vs Virupaxappa @ Yuvaraj
Karnataka High Court · (2014) 03 KAR CK 0118
Civil Procedure Code, 1908 (CPC) - Section 100 96
High Courts11 Mar 2014Partly Allowed
Smt. Susheela Sharma Vs Smt. Yellanda Thomas
Karnataka High Court · (2014) 03 KAR CK 0117
High Courts11 Mar 2014Dismissed
A. Moidu Kunhi Vs State of Karnataka
Karnataka High Court · (2014) 4 AKR 716 : (2014) 4 KarLJ 502
Arms Act, 1959 — Section 25, 3, 5Penal Code, 1860 (IPC) — Section 120-B, 489-A, 489-B, 489-C, 489-D
High Courts11 Mar 2014Dismissed
Sri Sangappa Vs Sri. Mallappa and Sri. Shivalingappa, Since dead by Legal Representatives
Karnataka High Court · (2014) 03 KAR CK 0100
Civil Procedure Code, 1908 (CPC) - Section 100 96Transfer of Property Act, 1882 - Section 45