High Courts13 Feb 2014Dismissed
Veenayak Vs The State of Karnataka
Karnataka High Court · (2014) 02 KAR CK 0373
Penal Code, 1860 (IPC) — Section 120-B, 201, 302, 34, 504
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 728 of 2,398
High Courts13 Feb 2014
Sri Shanmugam Vs Returning Officer, Lokkanahalli Milk Producers Co-Operative Society Ltd. and Others
Karnataka High Court · (2014) 02 KAR CK 0372
Karnataka Co-operative Societies Act, 1959 — Section 39-A
High Courts13 Feb 2014Dismissed
Khateem K. and Another Vs State
Karnataka High Court · (2014) 2 KarLJ 629 : (2014) 4 KCCR 3473
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 406, 420, 465, 472
High Courts13 Feb 2014
Maranna Vs State
Karnataka High Court · (2014) 3 AKR 26 : (2014) CriLJ 3306 : (2014) 2 KarLJ 443
Forest Act, 1963 — Section 71A, 71B, 71C, 71D
High Courts13 Feb 2014Allowed
Mahadevappa Vs The State of Karnataka
Karnataka High Court · (2014) 02 KAR CK 0314
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 181, 34, 419, 420
High Courts13 Feb 2014
Sri Omkar Murthy Vs State of Karnataka H.N. Prabhu Vs S.G. Omkaramurthy and State of Karnataka
Karnataka High Court · (2014) 02 KAR CK 0303
Dowry Prohibition Act, 1961 - Section 4Penal Code, 1860 (IPC) - Section 306
High Courts13 Feb 2014Allowed
Mr. Jitendra @ Jeetu Bosley Vs State of Karnataka
Karnataka High Court · (2014) 02 KAR CK 0291
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 381, 411
High Courts13 Feb 2014Dismissed
State of Karnataka Vs Raju and Others
Karnataka High Court · (2014) 02 KAR CK 0290
Penal Code, 1860 (IPC) — Section 143, 148, 149, 323, 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)(xi)
High Courts13 Feb 2014Disposed Off
S.L.N. Sports and Cultural Association Vs The State of Karnataka and Others
Karnataka High Court · (2014) 02 KAR CK 0289
High Courts13 Feb 2014Allowed
Mr. Naseer Ahmed, Director Vs The Director, E.S.I. Corporation, The Management of M/s. Bombay Rayon Fashions Ltd., Mr. Uday C. Mogre, Director and Mr. Saravanan, Manager
Karnataka High Court · (2015) 144 FLR 147 : (2014) ILR 1536 : (2015) 1 KarLJ 11 : (2014) 2 KCCR 1459 : (2014) 3 LLN 719 : (2014) LLR 1221
Employees State Insurance Act, 1948 — Section 2(15), 2(17), 40, 85(A), 85AFactories Act, 1948 — Section 2(n)
High Courts13 Feb 2014Dismissed
State of Karnataka Vs Chikkanna and Others
Karnataka High Court · (2014) 3 AKR 379 : (2014) 3 KarLJ 279 : (2014) 4 KCCR 3324
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 143 147 148 149 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(X) 3(1)(x)(xiv) 3(1)(XIV)
High Courts13 Feb 2014
State of Karnataka Vs Krishvi Projects Private Limited
Karnataka High Court · (2014) 78 KarLJ 307
Karnataka Value Added Tax Act, 2003 — Section 2(29)
High Courts13 Feb 2014Allowed
Ritesh Vs State
Karnataka High Court · (2014) 3 KarLJ 516
Penal Code, 1860 (IPC) — Section 304-B, 34, 498-A
High Courts13 Feb 2014Disposed Off
Sri Jayarama Reddy, Since dead by L.Rs. Sri H.V. Srinivasa Reddy and Others Vs State of Karnataka and Others
Karnataka High Court · (2014) 2 AKR 432 : (2014) ILR 1588 : (2014) 2 KarLJ 661 : (2014) 2 KCCR 1295
Madhya Pradesh Land Revenue Code, 1959 - Section 250(2) 38
High Courts13 Feb 2014Disposed Off
H. Byregowda Vs State of Karnataka
Karnataka High Court · (2014) 3 KarLJ 297 : (2014) 4 KCCR 3879
Penal Code, 1860 (IPC) — Section 107
High Courts13 Feb 2014
The State of Karnataka Vs M/s. Mahaveer Willow
Karnataka High Court · (2014) 78 KarLJ 305
High Courts13 Feb 2014
Whirlpool of India Ltd. Vs Samsung India Electronics Pvt. Ltd.
Karnataka High Court · (2014) 02 KAR CK 0074
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Copyright Act, 1957 — Section 2, 2(6)Designs Act, 2000 — Section 19, 2, 2(d), 22
High Courts13 Feb 2014Disposed Off
Maruti Yuvaka Sangha Vs The State of Karnataka and Others
Karnataka High Court · (2014) 02 KAR CK 0073
High Courts13 Feb 2014Dismissed
Mahila Co-Operative Bank Ltd. Vs Sri. Jagannatha Rao and Others
Karnataka High Court · (2014) 02 KAR CK 0061
Constitution of India, 1950 — Article 226, 227
High Courts13 Feb 2014Allowed
Gangadhar Vs The State
Karnataka High Court · (2014) 02 KAR CK 0060
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302