High Courts25 Mar 2015Partly Allowed
State Vs Mahadevanaika and Others
Karnataka High Court · (2015) 03 KAR CK 0022
Penal Code, 1860 (IPC) - Section 324, 326, 341
COURT ARCHIVE
Karnataka High Court judgments, 2015
4,370 judgments · page 149 of 219
High Courts25 Mar 2015Dismissed
Devappa Halageri Vs State of Karnataka
Karnataka High Court · (2015) 03 KAR CK 0010
Constitution of India, 1950 - Article 20, 20(3), 21Penal Code, 1860 (IPC) - Section 376, 506Protection of Children from Sexual Offences Act, 2012 - Section 4
High Courts25 Mar 2015
Wipro Limited and Others Vs The Deputy Commissioner of Income Tax and Others
Karnataka High Court · (2016) 282 CTR 346 : (2016) 382 ITR 179 : (2016) 236 TAXMAN 209
Depositories Act, 1996 - Section 10Income Tax Act, 1961 - Section 10, 10(A), 10A, 10-A, 10A(1)Punjab General Sales Tax Act, 1948 - Section 2(ff), 2(i)
High Courts24 Mar 2015Partly Allowed
V.P. Venkatesh Vs G. Padmavathi
Karnataka High Court · (2015) ILR Kar 2695 : (2015) 3 KCCR 2817
Civil Procedure Code, 1908 (CPC) - Section 34Interest Act, 1978 - Section 3Negotiable Instruments Act, 1881 (NI) - Section 80
High Courts24 Mar 2015Dismissed
Kasturibai Vs Subhas and Others
Karnataka High Court · (2015) 3 KCCR 1985
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17, 151Constitution of India, 1950 - Article 226, 227
High Courts24 Mar 2015Dismissed
V.U. Somasundaram Vs U. Srinivasan and Others
Karnataka High Court · (2015) 03 KAR CK 0377
Evidence Act, 1872 - Section 90Hindu Succession Act, 1956 - Section 15
High Courts24 Mar 2015Allowed
Dayashankar Vs Kodandarama
Karnataka High Court · (2015) 3 KarLJ 224 : (2015) 4 KCCR 3415
Karnataka Court Fees and Suits Valuation Act, 1958 - Section 41
High Courts24 Mar 2015Dismissed
Nabisab and Others Vs The State of Karnataka and Others
Karnataka High Court · (2015) 03 KAR CK 0363
Criminal Procedure Code, 1973 (CrPC) - Section 156(3), 482Penal Code, 1860 (IPC) - Section 149, 323, 324, 447, 504
High Courts24 Mar 2015Allowed
Rajesh Vs Kodandarama
Karnataka High Court · (2015) 03 KAR CK 0281
Civil Procedure Code, 1908 (CPC) - Order 26 Rule 9Karnataka Court Fees and Suits Valuation Act, 1958 - Section 41
High Courts24 Mar 2015Dismissed
Abubkarsab Vs Buranuddin and Others
Karnataka High Court · (2015) 03 KAR CK 0280
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17, 151Constitution of India, 1950 - Article 226, 227Transfer of Property Act, 1882 - Section 52
High Courts24 Mar 2015Dismissed
M.R. Nagarajan Vs Syndicate Bank
Karnataka High Court · (2015) 3 KarLJ 282
Constitution of India, 1950 - Article 226
High Courts24 Mar 2015
Malathi Bai Vs The Secretary to Government of Karnataka (Primary and Secondary Education Dept.) and Others
Karnataka High Court · (2015) 03 KAR CK 0260
High Courts24 Mar 2015
B. Pradeep Vs The Managing Director, K.S.R.T.C.
Karnataka High Court · (2015) 03 KAR CK 0259
Motor Vehicles Act, 1988 - Section 166
High Courts24 Mar 2015Dismissed
Father Elias Daniel and Others Vs State of Karnataka
Karnataka High Court · (2015) 03 KAR CK 0246
Criminal Procedure Code, 1973 (CrPC) - Section 173(8), 309, 439Penal Code, 1860 (IPC) - Section 120B, 149, 201, 302
High Courts24 Mar 2015Disposed off
Deepesh Arvindbhai Patel and Others Vs State of Karnataka
Karnataka High Court · (2015) 03 KAR CK 0245
Criminal Procedure Code, 1973 (CrPC) - Section 192, 200, 202Drugs and Cosmetics Act, 1940 - Section 16, 17, 17, 17B(d), 18, 18
High Courts24 Mar 2015Disposed off
Sulochana and Others Vs Vijay Kumar and Others
Karnataka High Court · (2015) 03 KAR CK 0123
Civil Procedure Code, 1908 (CPC) - Order 26 Rule 18(1)
High Courts24 Mar 2015Dismissed
P. Rajendra Kumar Vs Jayanthibai
Karnataka High Court · (2015) 4 KarLJ 539
Civil Procedure Code, 1908 (CPC) - Order 8 Rule 6A
High Courts24 Mar 2015Dismissed
Devaraya V. Naik Vs K.J. Santhosh and Others
Karnataka High Court · (2015) 2 AKR 860 : (2015) ILR Kar 2268
Motor Vehicles Act, 1988 - Section 166
High Courts24 Mar 2015Partly Allowed
Abdul Sattar Vs Karnataka State Board of Wakf and Others
Karnataka High Court · (2015) 03 KAR CK 0094
Contract Act, 1872 - Section 73Specific Relief Act, 1963 - Section 20, 21Waqf Act, 1995 - Section 51(1)
High Courts24 Mar 2015
Yvonne Pushparaj Vs L. Vivekananda
Karnataka High Court · (2015) 03 KAR CK 0091
Criminal Procedure Code, 1973 (CrPC) - Section 482Negotiable Instruments Act, 1881 (NI) - Section 138