High Courts28 May 2015Allowed
Kaviraj Vs State of Karnataka
Karnataka High Court · (2015) 4 AKR 163
Arms Act, 1959 - Section 25, 3Penal Code, 1860 (IPC) - Section 302, 307
COURT ARCHIVE
Karnataka High Court judgments, 2015
4,370 judgments · page 123 of 219
High Courts26 May 2015Allowed
Ramahia and Others Vs State of Karnataka
Karnataka High Court · (2015) 3 AKR 547 : (2015) 4 KCCR 4004
Criminal Procedure Code, 1973 (CrPC) - Section 164Penal Code, 1860 (IPC) - Section 366, 376Prohibition of Child Marriage Act, 2006 - Section 10, 11, 9
High Courts26 May 2015Allowed
Vidyavathi G. Vs State of Karnataka and Others
Karnataka High Court · (2015) 3 AKR 788 : (2015) CriLJ 4440 : (2015) 4 KarLJ 408 : (2015) 4 KCCR 3661
Constitution of India, 1950 - Article 22(5)
High Courts21 May 2015Dismissed
H.S. Cheluvaraju and Others Vs The State of Karnataka and Others
Karnataka High Court · (2015) 3 AKR 324 : (2015) 3 Crimes 470 : (2015) ILR Kar 3983 : (2015) 3 KCCR 2717
Criminal Procedure Code, 1973 (CrPC) - Section 173(2), 197, 197(1), 482Penal Code, 1860 (IPC) - Section 109, 120-B, 166, 34, 420
High Courts21 May 2015Allowed
Branch Manager, Karnataka State Financial Corporation Vs Gayathri Agro Products
Karnataka High Court · (2015) 3 AKR 74 : (2015) ILR Kar 2921 : (2015) 4 KCCR 3387
State Financial Corporations Act, 1951 - Section 29
High Courts21 May 2015
Ravi Raj Guru Raj Kulkarni Vs Selvi J. Jayalalitha and Others
Karnataka High Court · (2015) 3 AKR 560 : (2016) 1 KCCR 572
Civil Procedure Code, 1908 (CPC) - Section 20(c)Constitution of India, 1950 - Article 226, 226(2)Penal Code, 1860 (IPC) - Section 120B
High Courts21 May 2015Dismissed
N. Manjunath Vs K.V. Naveen Kumar
Karnataka High Court · (2015) 05 KAR CK 0008
Criminal Procedure Code, 1973 (CrPC) - Section 200, 482Evidence Act, 1872 - Section 45Negotiable Instruments Act, 1881 (NI) - Section 138, 20
High Courts19 May 2015Allowed
G. Gayithri Vs Government of Karnataka and Others
Karnataka High Court · (2015) 3 AKR 401 : (2015) 4 Crimes 165 : (2015) 4 KarLJ 469 : (2015) 4 KCCR 3493
Prevention of Corruption Act, 1988 - Section 19, 7
High Courts19 May 2015Disposed off
All Friends Cultural Association Vs State of Karnataka and Others
Karnataka High Court · (2015) 4 KarLJ 265
Karnataka Police Act, 1963 - Section 2, 2(14), 2(15)
High Courts19 May 2015Dismissed
Lakshman and Others Vs The State of Karnataka and Others
Karnataka High Court · (2015) 4 AKR 502 : (2015) 4 KarLJ 668 : (2015) 3 KCCR 2194
Constitution of India, 1950 - Article 191, 193, 226, 243-ZG, 329(b)Karnataka Co-operative Societies Act, 1959 - Section 29(C), 31, 70, 70(2)(C)
High Courts14 May 2015
Daniel S. Farid Vs Union of India and Others
Karnataka High Court · AIR 2015 Kar 104
Passports Act, 1967 - Section 6Penal Code, 1860 (IPC) - Section 34, 420, 463, 468
High Courts14 May 2015Allowed
G.C. Gangadhaa and Others Vs Right to Education Cell and Others
Karnataka High Court · (2015) 05 KAR CK 0017
High Courts14 May 2015Allowed
G.C. Gangadhara and Others Vs The Right to Education Cell and Others
Karnataka High Court · (2015) 3 AKR 76 : (2015) 4 KarLJ 91 : (2015) 4 KCCR 3398
Right of Children to Free and Compulsory Education Act, 2009 - Section 2, 2(n)(iv), 5, 5(2)
High Courts14 May 2015Dismissed
Muralidhar R. and Others Vs Leela Prabhakar Rao and Others
Karnataka High Court · (2015) 05 KAR CK 0007
High Courts14 May 2015Allowed
Whitefield Shelters Pvt. Ltd. and Others Vs N. Nagaraja and Others
Karnataka High Court · AIR 2015 Kar 106 : (2015) 4 KarLJ 138
Civil Procedure Code, 1908 (CPC) - Section 151Karnataka Court Fees and Suits Valuation Act, 1958 - Section 11(2), 40, 47(ii)
High Courts11 May 2015
Selvi J. Jayalalitha and Others Vs State and Others
Karnataka High Court · (2015) 05 KAR CK 0005
Companies Act, 1956 - Section 209, 210, 211, 215, 220Constitution of India, 1950 - Article 20(1), 300ACriminal Procedure Code, 1973 (CrPC) - Section 154, 160, 161, 173, 173(5)
High Courts07 May 2015Allowed
Kusuma Vs The State of Karnataka and Others
Karnataka High Court · (2015) 3 AKR 73 : (2015) 4 KCCR 3252
Constitution of India, 1950 - Article 22(5)
High Courts07 May 2015Allowed
Mohammed Mushtaq Ahmad and Others Vs State by Kengeri Police Station and Others
Karnataka High Court · (2015) 3 AKR 363 : (2015) 4 KCCR 3934
Civil Procedure Code, 1908 (CPC) - Section 89Criminal Procedure Code, 1973 (CrPC) - Section 482Dowry Prohibition Act, 1961 - Section 3, 4
High Courts07 May 2015Allowed
Chandra Vs State of Karnataka
Karnataka High Court · (2015) 3 AKR 227 : (2015) 4 KCCR 3003
Criminal Procedure Code, 1973 (CrPC) - Section 438Penal Code, 1860 (IPC) - Section 143, 149, 302, 324, 504
High Courts05 May 2015Allowed
Tripti Rai Vs Union of India and Others
Karnataka High Court · (2015) 3 DMC 186 : (2015) 4 KarLJ 145
Hindu Marriage Act, 1955 - Section 13(1)(i-b), 4(3)