High Courts26 Mar 2015
S. Rajendran and Others Vs State of Karnataka and Others
Karnataka High Court · (2015) 2 AKR 599 : (2015) ILR Kar 2688 : (2015) 3 KarLJ 43 : (2015) 3 KCCR 2742
Constitution of India, 1950 - Article 171, 361
COURT ARCHIVE
Karnataka High Court judgments, 2015
4,370 judgments · page 147 of 219
High Courts26 Mar 2015Dismissed
Andanappa and Others Vs The Karnataka State Co-operative Election Commission and Others
Karnataka High Court · (2015) 03 KAR CK 0270
Karnataka Co-operative Societies Act, 1959 - Section 2(b-5)Representation of the People Act, 1951 - Section 58, 64A
High Courts26 Mar 2015Allowed
Hemappa and Others Vs State of Karnataka
Karnataka High Court · (2015) 03 KAR CK 0256
Penal Code, 1860 (IPC) - Section 149, 408, 409, 420, 465
High Courts26 Mar 2015Allowed
Nagappa and Others Vs Annappa Sebi and Others
Karnataka High Court · (2015) 03 KAR CK 0138
High Courts26 Mar 2015
Sanju Vs V.V. Satyanarayana and Others
Karnataka High Court · (2015) 03 KAR CK 0104
Motor Vehicles Act, 1988 - Section 166
High Courts26 Mar 2015
Sowmya Naiky Vs D. Suresh and Others
Karnataka High Court · (2015) 03 KAR CK 0103
Motor Vehicles Act, 1988 - Section 166
High Courts26 Mar 2015Dismissed
H.V. Shashikala Vs C.K. Farook and Others
Karnataka High Court · (2015) 03 KAR CK 0102
Motor Vehicles Act, 1988 - Section 140(2), 149 (2), 166
High Courts26 Mar 2015Disposed off
Zaheda Begum Vs Raheemuddin
Karnataka High Court · (2015) 03 KAR CK 0087
Criminal Procedure Code, 1973 (CrPC) - Section 125, 127
High Courts26 Mar 2015Allowed
T.N. Rekha Vs Asha Jagadish
Karnataka High Court · (2015) 03 KAR CK 0086
Civil Procedure Code, 1908 (CPC) - Order 23 Rule 3
High Courts26 Mar 2015Dismissed
Basavant and Others Vs Parashuram and Others
Karnataka High Court · (2015) 03 KAR CK 0085
High Courts26 Mar 2015Partly Allowed
Devidas Gaonkar Vs Mahendra Steel Sales Corporation
Karnataka High Court · (2015) 03 KAR CK 0084
Criminal Procedure Code, 1973 (CrPC) - Section 311, 482, 91Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts26 Mar 2015Allowed
M. Thippesha and Others Vs S. Pushpalatha
Karnataka High Court · (2015) 03 KAR CK 0083
Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 197, 482Karnataka Transparency in Public Procurements Act, 1999 - Section 23
High Courts26 Mar 2015Allowed
Butalasidda Vs State
Karnataka High Court · (2015) 03 KAR CK 0082
Penal Code, 1860 (IPC) - Section 201, 302, 34
High Courts26 Mar 2015Allowed
K.R. Ashok Kumar Vs Shivaramaiah and Others
Karnataka High Court · (2015) 03 KAR CK 0020
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17
High Courts26 Mar 2015Dismissed
Laxmi Vs Narayan Manjappa Kodiya and Others
Karnataka High Court · (2015) 03 KAR CK 0019
High Courts26 Mar 2015Partly Allowed
Roopali Sanjay Mane Vs Sanjay Vasantrao Mane
Karnataka High Court · (2015) 03 KAR CK 0018
High Courts26 Mar 2015Partly Allowed
Mudderu Rajappa and Others Vs State of Karnataka
Karnataka High Court · (2015) 4 KCCR 3066
Constitution of India, 1950 - Article 20(3)Criminal Procedure Code, 1973 (CrPC) - Section 162, 164Evidence Act, 1872 - Section 24, 25, 26, 27, 28
High Courts25 Mar 2015Allowed
Soumya Vs Manjunath
Karnataka High Court · (2015) 3 AKR 80 : (2015) 4 KCCR 3297
Civil Procedure Code, 1908 (CPC) - Section 24Criminal Procedure Code, 1973 (CrPC) - Section 125Hindu Marriage Act, 1955 - Section 13(1(a), 13(1a)
High Courts25 Mar 2015Partly Allowed
Regional Manager, Oriental Insurance Co. Ltd. Vs Ravi Shankarappa and Others
Karnataka High Court · (2015) 2 AKR 853
High Courts25 Mar 2015Dismissed
M.E. Jayachandra Vs The Reliance General Insurance Co. Ltd. and Others
Karnataka High Court · (2015) 2 AKR 753
Motor Vehicles Act, 1988 - Section 147