COURT ARCHIVE

Karnataka High Court judgments, 2015

4,370 judgments · page 138 of 219

High Courts10 Apr 2015Dismissed

A. Shraf and Others Vs State of Karnataka

Karnataka High Court · (2015) 146 FLR 228 : (2015) ILR Kar 3003

Child Labour (Prohibition and Regulation) Act, 1986 - Section 14, 2, 2(ii), 3Criminal Procedure Code, 1973 (CrPC) - Section 438Juvenile Justice Act, 1986 - Section 23, 25

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High Courts10 Apr 2015Allowed

Kumari Nahusha Vs Nil

Karnataka High Court · (2015) 4 KCCR 3118

Guardians and Wards Act, 1890 - Section 28, 29, 47(e), 7Hindu Minority and Guardianship Act, 1956 - Section 8

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High Courts10 Apr 2015Allowed

Maddi Thippanna and Others Vs D. Eranna and Others

Karnataka High Court · (2015) 04 KAR CK 0001

Motor Vehicles Act, 1988 - Section 149

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High Courts09 Apr 2015Allowed

Awamma Vs The Assistant Commissioner Bijapur Sub-Division and Others

Karnataka High Court · (2015) 2 AKR 834 : (2015) 4 KCCR 3113

Karnataka Land Reforms Act, 1961 - Section 77A

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High Courts09 Apr 2015Allowed

Suhasini Vs S.B. Mahendra Kumar

Karnataka High Court · (2015) 2 AKR 800 : (2015) ILR Kar 2804 : (2015) 4 KCCR 3178

Civil Procedure Code, 1908 (CPC) - Section 24

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High Courts09 Apr 2015Allowed

In Re: Ramrustgi and Others

Karnataka High Court · (2015) 04 KAR CK 0335

Mental Health Act, 1987 - Section 60(1)

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High Courts09 Apr 2015Dismissed

Khanagoudar Shivagoudappa Balappa Vs The Chief Election Commissioner of India and Others

Karnataka High Court · (2015) 04 KAR CK 0334

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 15, Order 6 Rule 16, Order 6 Rule 17, Order 6 Rule 2, Order 6 Rule 4Limitation Act, 1963 - Section 5Representation of the People Act, 1951 - Section 100, 100(1)(a), 101, 117, 118

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High Courts09 Apr 2015Dismissed

State of Karnataka and Others Vs K. Nagaraj and Others

Karnataka High Court · (2015) 04 KAR CK 0333

Criminal Procedure Code, 1973 (CrPC) - Section 313Dowry Prohibition Act, 1961 - Section 3, 4Penal Code, 1860 (IPC) - Section 304B, 498-A

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High Courts09 Apr 2015Disposed off

K.R. Vijaykumar and Others Vs State of Karnataka and Others

Karnataka High Court · (2015) 04 KAR CK 0332

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High Courts09 Apr 2015Disposed off

Hotel Sharada Paradise and Others Vs The Secretary to The Government of India, Department of Finance and Others

Karnataka High Court · (2015) 4 BC 307 : (2015) 3 KarLJ 644 : (2015) 4 KCCR 3611

Companies Act, 1956 - Section 529, 529AConstitution of India, 1950 - Article 226, 300A, 300-ARecovery of Debts Due to Banks and Financial Institutions Act, 1993 - Section 19

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High Courts09 Apr 2015Dismissed

Maktumsab Vs Rudrappa Amrutappa Navalgund and Others

Karnataka High Court · (2015) 04 KAR CK 0330

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High Courts09 Apr 2015Dismissed

Balabai and Others Vs Narayan Krishna Salunke and Others

Karnataka High Court · AIR 2015 Kar 142 : (2015) ILR Kar 3688

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27Karnataka Co-operative Societies Act, 1959 - Section 32(2)Specific Relief Act, 1963 - Section 20

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High Courts09 Apr 2015Dismissed

Basappa and Others Vs Dyamawa and Others

Karnataka High Court · (2015) 4 AKR 421

Criminal Procedure Code, 1973 (CrPC) - Section 125

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High Courts09 Apr 2015Allowed

Shripal Jain and Others Vs State of Karnataka and Others

Karnataka High Court · (2015) 2 AKR 754 : (2015) 4 KCCR 3257

Criminal Procedure Code, 1973 (CrPC) - Section 156(3), 200Penal Code, 1860 (IPC) - Section 120(A), 406, 420, 468

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High Courts09 Apr 2015Dismissed

P. Narayana Vs P. Subramanya

Karnataka High Court · (2015) 2 AKR 657 : (2015) 4 KCCR 3824

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27, 100, 96

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High Courts09 Apr 2015Allowed

Manjula Shetty Vs C.G. Ananda Rao

Karnataka High Court · (2015) 3 AKR 522 : (2015) 3 KCCR 2827

Criminal Procedure Code, 1973 (CrPC) - Section 482Negotiable Instruments Act, 1881 (NI) - Section 138, 141, 7Penal Code, 1860 (IPC) - Section 406, 420, 467, 468, 471

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High Courts09 Apr 2015

The Commissioner of Central Excise Vs PNB Metlife India Insurance Co. Ltd.

Karnataka High Court · (2015) 51 GST 504 : (2015) 39 STR 561 : (2015) 82 VST 548

Finance Act, 1994 - Section 78Insurance Act, 1938 - Section 101A

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High Courts09 Apr 2015Dismissed

Mallappa and Others Vs Venkatesh and Others

Karnataka High Court · (2015) 04 KAR CK 0131

Bonded Labour System Abolition Act, 1976 - Section 16, 17, 18, 2(b), 9Penal Code, 1860 (IPC) - Section 254, 323, 341, 342, 376

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High Courts09 Apr 2015Dismissed

Sangeeta Vs State of Karnataka and Others

Karnataka High Court · (2015) 04 KAR CK 0121

Constitution of India, 1950 - Article 22(5), 226, 32Karnataka Prevention of Dangerous Activities of Bootleggers, Drug-Offenders, Gamblers, Goondas, Immoral Traffic Offenders and Slum-Grabbers Act, 1985 - Section 3(1), 3(3)

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High Courts09 Apr 2015Dismissed

Chandrakanth Vs N.E.K.R.T.C. and Others

Karnataka High Court · (2015) 4 KarLJ 349

Constitution of India, 1950 - Article 141Industrial Disputes Act, 1947 - Section 10(4-A)Industrial Employment (Standing Orders) Act, 1946 - Section 13-B, 2(e)

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