High Courts31 Dec 2015Disposed Off
Sree Gopalakrishna Rice Mills Vs The State of Karnataka and Others
Karnataka High Court · (2015) 12 KAR CK 0146
COURT ARCHIVE
Karnataka High Court judgments, 2015
4,370 judgments · page 1 of 219
High Courts31 Dec 2015Allowed
GSJ Envo Limited Jaysons Infrastructure India Private Limited (J.V.) Vs The Chairman, Bengaluru Water Supply and Sewerage Board and Others
Karnataka High Court · (2015) 12 KAR CK 0081
Bangalore Water Supply and Sewerage Act, 1964 - Section 5, 6, 89Constitution of India, 1950 - Article 14, 154, 166(3), 19(1)(g)Karnataka Transparency in Public Procurements Act, 1999 - Section 15
High Courts31 Dec 2015Disposed Off
Sri Radhakrishna Rice Industries Vs The State of Karnataka and Others
Karnataka High Court · (2015) 12 KAR CK 0071
High Courts29 Dec 2015Dismissed
A. Raja Vs V. Muthulakshmi and Others
Karnataka High Court · (2015) 12 KAR CK 0150
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r), 151
High Courts18 Dec 2015Allowed
Thippegowda Vs B.D. Javarayashetty and Others
Karnataka High Court · (2015) 12 KAR CK 0201
Civil Procedure Code, 1908 (CPC) - Section 144Specific Relief Act, 1963 - Section 6
High Courts18 Dec 2015Partly Allowed
Shriram General Insurance Company Ltd. and Others Vs Tasneem Banu and Others
Karnataka High Court · (2015) 12 KAR CK 0200
Succession Act, 1925 - Section 306
High Courts18 Dec 2015Allowed
Shivappa Muddappa Karjagi Vs State of Karnataka
Karnataka High Court · (2015) 12 KAR CK 0199
Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2), 7
High Courts18 Dec 2015Partly Allowed
Shamashuddin M. Savadatti Vs The Karnataka Public Service Commission and Others
Karnataka High Court · (2015) 12 KAR CK 0196
Constitution of India, 1950 - Article 14, 15, 16, 16(1), 16(4)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 - Section 2, 30, 32, 33, 36
High Courts18 Dec 2015Disposed Off
A.V. Kulkarni Vs Karnataka Vikas Grameena Bank
Karnataka High Court · (2016) 1 AKR 799 : (2016) LabIC 1179
High Courts18 Dec 2015
The Commissioner of Income Tax and Others Vs Associated Electronics & Electrical Industries (Bangalore) Pvt. Ltd.
Karnataka High Court · (2015) 12 KAR CK 0189
Income Tax Act, 1961 - Section 260-A, 37, 45, 45[1], 48
High Courts18 Dec 2015Allowed
M.R. Achut Kumar Vs Shekhar
Karnataka High Court · (2015) 12 KAR CK 0188
Criminal Procedure Code, 1973 (CrPC) - Section 200General Clauses Act, 1897 - Section 27Negotiable Instruments Act, 1881 (NI) - Section 138, 138(b), 139, 140, 142
High Courts18 Dec 2015Allowed
Hamed Ali and Others Vs Kabbalegowda and Others
Karnataka High Court · (2015) 12 KAR CK 0173
Criminal Procedure Code, 1973 (CrPC) - Section 197Karnataka Land Revenue Act, 1964 - Section 95, 95(5), 97Karnataka Town and Country Planning Act, 1961 - Section 14(2)
High Courts18 Dec 2015Dismissed
K.R. Meenakshi and Others Vs R. Nagabhushana
Karnataka High Court · (2015) 12 KAR CK 0151
High Courts18 Dec 2015Disposed Off
K.M. Muniraju Vs Saroja Chandrashekaran and Others
Karnataka High Court · (2015) 12 KAR CK 0142
High Courts18 Dec 2015Dismissed
Hanumesh Nayak Vs State of Karnataka
Karnataka High Court · (2015) 12 KAR CK 0092
Criminal Procedure Code, 1973 (CrPC) - Section 174, 439Penal Code, 1860 (IPC) - Section 109, 120-B, 149, 201, 302
High Courts18 Dec 2015
Union of India and Others Vs S.K. Kowshik
Karnataka High Court · (2015) 12 KAR CK 0072
Constitution of India, 1950 - Article 14, 16
High Courts18 Dec 2015Allowed
Ramanna Vs Krishnappa
Karnataka High Court · (2015) 12 KAR CK 0069
Easements Act, 1882 - Section 52, 60(b)
High Courts18 Dec 2015Allowed
Dhammanagi Developerss Private Limited Vs The Commissioner, Bruhat Bangalore Mahanagara Palike and Others
Karnataka High Court · (2015) 12 KAR CK 0068
Karnataka Fire Force Act, 1964 - Section 13Karnataka Municipal Corporations Act, 1976 - Section 301, 302, 505Karnataka Town and Country Planning Act, 1961 - Section 76(M)
High Courts18 Dec 2015Dismissed
Siddarud and Others Vs Karnataka Lokayukta
Karnataka High Court · (2015) 12 KAR CK 0052
Criminal Procedure Code, 1973 (CrPC) - Section 482Prevention of Corruption Act, 1988 - Section 13, 13(1)(d), 7
High Courts18 Dec 2015Allowed
Telecommunications Consultants India Limited and Others Vs Krishil Capital Holdings Private Limited
Karnataka High Court · (2015) 12 KAR CK 0051
Arbitration Act, 1940 - Section 30, 8Arbitration and Conciliation Act, 1996 - Section 34, 34(3), 37(2)