High Courts24 Mar 2015Dismissed
Mir Mohammad Ali Vs Meer Mohammad Zuher Ali and Others
Karnataka High Court · (2015) 03 KAR CK 0089
Penal Code, 1860 (IPC) - Section 34, 366-A
COURT ARCHIVE
Karnataka High Court judgments, 2015
4,370 judgments · page 150 of 219
High Courts24 Mar 2015Dismissed
Prashanth Hegde Vs Suresh Salian
Karnataka High Court · (2015) 03 KAR CK 0088
Negotiable Instruments Act, 1881 (NI) - Section 138, 139
High Courts24 Mar 2015Dismissed
Jaku Poojarthy and Others Vs Madana Kumari and Others
Karnataka High Court · (2015) 03 KAR CK 0078
High Courts24 Mar 2015Dismissed
Chandayya Arasu Kinniyakka Ballal Vs The Deputy Commissioner Department Of Hindu Religious And Charitable Endowments and Others
Karnataka High Court · (2015) 03 KAR CK 0025
Madras Hindu Religious and Charitable Endowments Act, 1951 - Section 47
High Courts24 Mar 2015Allowed
Babu Vs State
Karnataka High Court · (2015) 03 KAR CK 0024
Criminal Procedure Code, 1973 (CrPC) - Section 313Karnataka Police Act, 1963 - Section 78(3)
High Courts24 Mar 2015Disposed off
Annaiah and Others Vs Lakshmamma
Karnataka High Court · (2015) 03 KAR CK 0016
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27
High Courts23 Mar 2015Allowed
A.N. Narayanaswamy and Others Vs State of Karnataka
Karnataka High Court · (2015) 2 AKR 792 : (2015) ILR Kar 2713 : (2015) 3 KCCR 2777
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 201
High Courts23 Mar 2015
Dell India Pvt. Ltd. Vs The Joint Commissioner Of Income Tax and Others
Karnataka High Court · (2015) 03 KAR CK 0379
Constitution of India, 1950 - Article 226Income Tax Act, 1961 - Section 139, 142, 143, 143(1), 143(1)(a)
High Courts23 Mar 2015Allowed
L.C. Nagaraj Vs Karnataka Information Commission and Others
Karnataka High Court · (2015) 3 KarLJ 71
Right to Information Act, 2005 - Section 18, 19, 19(1), 19(3), 5
High Courts23 Mar 2015Partly Allowed
Silvian Noronha Vs B.R. Banu Jayaram
Karnataka High Court · (2015) 03 KAR CK 0250
Specific Relief Act, 1963 - Section 20
High Courts23 Mar 2015Dismissed
K. Sandhya Anand Vs U.B. Seetharamappa
Karnataka High Court · (2015) 03 KAR CK 0249
Negotiable Instruments Act, 1881 (NI) - Section 138, 138(b), 142
High Courts23 Mar 2015
Belthangadi Taluk Rubber Belegar Marat and Samskarn Sahakar Sangat Niyamit Ujre and Others Vs State of Karnataka and Others
Karnataka High Court · (2015) 2 AKR 543 : (2015) ILR Kar 2309 : (2015) 3 KCCR 2423
Constitution of India, 1950 - Article 243ZJ, 243ZK, 243ZL, 243ZL(1)(v), 243ZTKarnataka Co-operative Societies Act, 1959 - Section 14, 21, 28-A, 28-A(5), 29-A
High Courts23 Mar 2015Dismissed
M.M. Naik and Others Vs Pragati Krishna Grameena Bank and Others
Karnataka High Court · (2015) 03 KAR CK 0137
High Courts23 Mar 2015Dismissed
Babulal Vs The Chairman and Others
Karnataka High Court · (2015) 3 KarLJ 228 : (2015) 4 KCCR 3639
High Courts23 Mar 2015Dismissed
R. Ashwath Vs Iqbal Unnissa and Others
Karnataka High Court · (2015) 03 KAR CK 0115
High Courts23 Mar 2015Partly Allowed
Seethamma and Others Vs The Tahasildar and Others
Karnataka High Court · (2015) 03 KAR CK 0096
Civil Procedure Code, 1908 (CPC) - Section 80, 80(2)Karnataka Land Revenue Act, 1964 - Section 79(2)
High Courts23 Mar 2015Dismissed
Halappa and Others Vs State
Karnataka High Court · (2015) 03 KAR CK 0092
Criminal Procedure Code, 1973 (CrPC) - Section 227Electricity Act, 2003 - Section 135
High Courts23 Mar 2015Allowed
Mahadeva Setty and Others Vs State of Karnataka
Karnataka High Court · (2015) 03 KAR CK 0090
Criminal Procedure Code, 1973 (CrPC) - Section 438, 439Penal Code, 1860 (IPC) - Section 143, 147, 148, 149, 302
High Courts23 Mar 2015Allowed
Mahadevappa and Others Vs The Chief Secretary, Government of Karnataka and Others
Karnataka High Court · (2015) 03 KAR CK 0009
Land Acquisition Act, 1894 - Section 11, 18, 28A, 4, 4(1)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24, 24(1), 24(1)(b), 24(2)
High Courts23 Mar 2015
Dell India (P) Ltd. Vs Joint Commissioner of Income Tax and Others
Karnataka High Court · (2015) 281 CTR 416
Constitution of India, 1950 - Article 226Income Tax Act, 1961 - Section 139, 142, 143, 143(1), 143(1)(a)