High Courts25 Apr 2015Dismissed
M. Byrappa Vs State of Karnataka and Others
Karnataka High Court · (2015) 4 KarLJ 121
COURT ARCHIVE
Karnataka High Court judgments, 2015
4,370 judgments · page 129 of 219
High Courts25 Apr 2015Allowed
Venkatachala Iyengar and Others Vs K.V. Krishnamurthy and Others
Karnataka High Court · (2015) 04 KAR CK 0140
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 22, Order 41 Rule 27, 100Evidence Act, 1872 - Section 102, 103, 114, 17Himachal Pradesh Land Revenue Act, 1954 - Section 37
High Courts25 Apr 2015Dismissed
Peerappa and Others Vs Sadashiv and Others
Karnataka High Court · (2015) 04 KAR CK 0082
High Courts25 Apr 2015Partly Allowed
K. Krishna Vs C. Premkumar and Others
Karnataka High Court · (2015) 04 KAR CK 0002
Motor Vehicles Act, 1988 - Section 166
High Courts24 Apr 2015
Tejas Networks Ltd. Vs Deputy Commissioner of Income Tax, Circle 12(4)
Karnataka High Court · (2015) ILR Kar 4143 : (2015) 233 TAXMAN 426
Constitution of India, 1950 - Article 226Income Tax Act, 1961 - Section 142(1), 143(2), 143(3), 144C(1), 144C(13)
High Courts24 Apr 2015Allowed
Vikram Ravi Menezes Vs Victor Goveas
Karnataka High Court · (2015) 4 AKR 254 : (2015) ILR Kar 3554 : (2015) 3 KCCR 2806
Karnataka Court Fees and Suits Valuation Act, 1958 - Section 24, 24 (c), 24(a), 24(b), 24(d)Specific Relief Act, 1963 - Section 31
High Courts24 Apr 2015Dismissed
The Registrar, Visvesvaraya Technological University Vs The Chancellor, Visvesvaraya Technological University
Karnataka High Court · (2015) 3 AKR 1 : (2015) ILR Kar 3293
Constitution of India, 1950 - Article 226Visveswaraya Technological University Act, 1994 - Section 10, 11, 11(1), 11(2), 13(1)
High Courts24 Apr 2015
Aditya Birla Nuvo Ltd. Vs The Deputy Commissioner of Commercial Taxes (Audit) 3.4 and Others
Karnataka High Court · (2015) 04 KAR CK 0299
Karnataka Value Added Tax Act, 2003 - Section 36(1), 38(1), 39, 39(1), 39(2)
High Courts24 Apr 2015Dismissed
The Siruguppa Taluka Agricultural Producing Marketing Committee Vs The State of Karnataka and Others
Karnataka High Court · (2015) 04 KAR CK 0296
Karnataka Co-operative Societies Act, 1959 - Section 132, 16, 20, 20(2)(a-v)
High Courts24 Apr 2015Partly Allowed
Ramakrishna Kancherla Vs The Union of India and Others
Karnataka High Court · (2015) 04 KAR CK 0221
High Courts24 Apr 2015Dismissed
Meer Mohiddin and Others Vs Hanumanth Gouda and Others
Karnataka High Court · (2015) 04 KAR CK 0220
Civil Procedure Code, 1908 (CPC) - Order 18 Rule 17, 151
High Courts24 Apr 2015Disposed off
The Chief Secretary, State of Karnataka and Others Vs C.K. Rama Murthy and Others
Karnataka High Court · (2015) ILR Kar 2648 : (2015) 3 KarLJ 529 : (2015) 3 KCCR 2613
Constitution of India, 1950 - Article 243P, 243Q, 243Q(1), 243R, 243TKarnataka Municipal Corporations Act, 1976 - Section 99
High Courts24 Apr 2015
Bright Packaging Pvt. Ltd. Vs Commissioner of Income Tax and Others
Karnataka High Court · (2015) 04 KAR CK 0106
Constitution of India, 1950 - Article 226Income Tax Act, 1961 - Section 133(6), 143(2), 143(3), 148, 246A
High Courts24 Apr 2015Partly Allowed
Jayachanadra Choudhary and Others Vs The Managing Director B.M.T.C. Depot and Others
Karnataka High Court · (2015) 04 KAR CK 0105
Motor Vehicles Act, 1988 - Section 166
High Courts24 Apr 2015Allowed
Manju Vs State of Karnataka
Karnataka High Court · (2015) 04 KAR CK 0104
Penal Code, 1860 (IPC) - Section 376, 506
High Courts24 Apr 2015Dismissed
A.U. Narayana Gowda Vs K.R. Somegowda
Karnataka High Court · (2015) 04 KAR CK 0090
Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts23 Apr 2015Disposed off
Akar Enterprises Vs Sri Nanjundeswara Traders and Others
Karnataka High Court · (2015) 4 KarLJ 476
Trade Marks Act, 1999 - Section 124, 124(1), 124(1)(b)(i), 124(1)(b)(ii), 29
High Courts23 Apr 2015Allowed
P.K. Veerabhadra Vs Tobacco Board and Others
Karnataka High Court · (2015) 3 AKR 81
High Courts23 Apr 2015Dismissed
Jayamma and Others Vs P. Prakash
Karnataka High Court · (2015) 04 KAR CK 0307
High Courts23 Apr 2015Dismissed
State and Others Vs Meerabai and Others
Karnataka High Court · (2015) 04 KAR CK 0306
Dowry Prohibition Act, 1961 - Section 3, 4Penal Code, 1860 (IPC) - Section 304-B, 498-A