High Courts31 Mar 2015Dismissed
Bajara Shivappa Dhamannavar and Others Vs Masabi and Others
Karnataka High Court · (2015) 03 KAR CK 0416
Karnataka Village Officers Abolition Act, 1961 - Section 3, 4, 5
COURT ARCHIVE
Karnataka High Court judgments, 2015
4,370 judgments · page 144 of 219
High Courts31 Mar 2015
National Insurance Co. Ltd. and Others Vs Venkataramana Bhat and Others
Karnataka High Court · (2015) 03 KAR CK 0415
Motor Vehicles Act, 1988 - Section 166
High Courts31 Mar 2015
Murtuzakhan and Others Vs KSRTC and Others
Karnataka High Court · (2015) 03 KAR CK 0414
Motor Vehicles Act, 1988 - Section 166
High Courts31 Mar 2015Dismissed
N. Manjunath Vs C. Vimalakshi
Karnataka High Court · (2015) 03 KAR CK 0413
Hindu Marriage Act, 1955 - Section 13(1)(ia), 13(1)(ib)
High Courts31 Mar 2015Dismissed
Thammaiah Shetty Vs State of Karnataka
Karnataka High Court · (2015) 03 KAR CK 0412
Penal Code, 1860 (IPC) - Section 302
High Courts31 Mar 2015Dismissed
Francis D''Souza Vs Syndicate Bank
Karnataka High Court · (2015) 4 AKR 762 : (2015) 4 KarLJ 453
Constitution of India, 1950 - Article 226
High Courts31 Mar 2015Dismissed
Abdul Gafar and Others Vs The Land Tribunal, Savanur and Others
Karnataka High Court · (2015) 03 KAR CK 0403
Constitution of India, 1950 - Article 226, 227Karnataka Land Reforms Act, 1961 - Section 48-A, 77-A
High Courts31 Mar 2015Dismissed
Bangalore Metropolitan Transport Corporation Vs M.C. Kariyappa
Karnataka High Court · (2015) 147 FLR 121 : (2015) 3 KarLJ 504 : (2015) LLR 1269
Industrial Disputes Act, 1947 - Section 10(1)(d)Penal Code, 1860 (IPC) - Section 279, 304-A, 337
High Courts31 Mar 2015Dismissed
State Vs Billavara Somappa
Karnataka High Court · (2015) 2 AKR 748 : (2015) 4 KCCR 3131
Penal Code, 1860 (IPC) - Section 307, 323, 34
High Courts31 Mar 2015Dismissed
State Vs Sadashiva
Karnataka High Court · (2015) 2 AKR 694 : (2015) 4 KCCR 3147
Penal Code, 1860 (IPC) - Section 323, 34, 448, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)
High Courts31 Mar 2015Allowed
Panpapathi Vs The Appellate Authority and The Chief Executive Officer, Zilla Panchayath, Bellary and Others
Karnataka High Court · (2015) 03 KAR CK 0297
Karnataka Panchayat Raj Act, 1993 - Section 113
High Courts31 Mar 2015Allowed
Gaddeppa Vs Mallamma and Others
Karnataka High Court · (2015) 03 KAR CK 0296
Criminal Procedure Code, 1973 (CrPC) - Section 125, 320, 320(1), 320(5), 401Penal Code, 1860 (IPC) - Section 323, 326, 498-A, 504
High Courts31 Mar 2015Allowed
Syed Ghouse Mohiuddin Khadri Vs State of Karnataka
Karnataka High Court · (2015) 03 KAR CK 0295
Criminal Procedure Code, 1973 (CrPC) - Section 154, 173, 190(1)(a), 190(1)(a)(b)(c), 190(1)(b)Penal Code, 1860 (IPC) - Section 120(B), 120-B, 149, 406, 409
High Courts31 Mar 2015Allowed
V.N.S. Prabhakar Roa Vs State of Karnataka
Karnataka High Court · (2015) 03 KAR CK 0294
Criminal Procedure Code, 1973 (CrPC) - Section 154Motor Vehicles Act, 1988 - Section 181Penal Code, 1860 (IPC) - Section 279, 283, 304-A, 338
High Courts31 Mar 2015Allowed
Laxman Poojary and Others Vs State and Others
Karnataka High Court · (2015) 2 AKR 720 : (2015) 4 Crimes 229 : (2015) 4 KCCR 3185
Criminal Procedure Code, 1973 (CrPC) - Section 156, 161Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20(b), 20(b)(ii)(c), 42, 42(1), 42(2)
High Courts31 Mar 2015Allowed
A.K. Lakshmanappa and Others Vs State
Karnataka High Court · (2015) 3 AKR 102 : (2015) 4 KCCR 3765
Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2), 19(4), 7, 8
High Courts31 Mar 2015Dismissed
Management of Tractors and Farms Equipments Ltd. and Others Vs H.K. Umesh and Others
Karnataka High Court · (2015) 4 AKR 234 : (2015) 146 FLR 675 : (2015) 3 KarLJ 437 : (2015) 4 KCCR 3389 : (2015) LabIC 3977 : (2015) 2 LLN 695
Constitution of India, 1950 - Article 141Industrial Disputes Act, 1947 - Section 10(4-A), 33(2), 33(2)(b), 33-A
High Courts31 Mar 2015Dismissed
Uma Devi and Others Vs Shantharam
Karnataka High Court · (2015) 03 KAR CK 0283
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 3
High Courts31 Mar 2015Allowed
C. Gurunath and Others Vs Vyalikaval House Building Co-Operative Society Ltd. and Others
Karnataka High Court · (2015) 03 KAR CK 0013
Criminal Procedure Code, 1973 (CrPC) - Section 156(3), 173, 190(1)(a), 190(1)(b), 200Penal Code, 1860 (IPC) - Section 120-B, 34, 420, 465, 467
High Courts31 Mar 2015Allowed
C. Gurunath and Others Vs Vyalikaval House Building Co-Operating Society Ltd. and Others
Karnataka High Court · (2015) 03 KAR CK 0001
Criminal Procedure Code, 1973 (CrPC) - Section 156(3), 173, 190(1)(a), 190(1)(b), 200Penal Code, 1860 (IPC) - Section 120-B, 34, 420, 465, 467