High Courts18 Mar 2015Allowed
Chikkeere Gowda and Others Vs Javare Gowda and Others
Karnataka High Court · (2015) 03 KAR CK 0222
Criminal Procedure Code, 1973 (CrPC) - Section 320, 320(2), 482Penal Code, 1860 (IPC) - Section 114, 149, 177, 307, 326
COURT ARCHIVE
Karnataka High Court judgments, 2015
4,370 judgments · page 154 of 219
High Courts18 Mar 2015Dismissed
K. Ramakrishna Vs Parvathi Devi
Karnataka High Court · (2015) 03 KAR CK 0100
Criminal Procedure Code, 1973 (CrPC) - Section 125
High Courts18 Mar 2015Partly Allowed
Prabhakar Vs State of Karnataka
Karnataka High Court · (2015) 03 KAR CK 0060
Criminal Procedure Code, 1973 (CrPC) - Section 313, 428Penal Code, 1860 (IPC) - Section 376(2)(f), 376(f)
High Courts18 Mar 2015
Raghavendra Vs Kengaiah and Others
Karnataka High Court · (2015) 2 AKR 745
Motor Vehicles Act, 1988 - Section 166
High Courts18 Mar 2015Dismissed
Amaresh Mali Patil Vs Jalal Sab
Karnataka High Court · (2015) 03 KAR CK 0055
Motor Vehicles Act, 1988 - Section 140, 166
High Courts18 Mar 2015Disposed off
ICICI Lombard Gen. Ins. Co. Ltd. Vs Neelamma and Others
Karnataka High Court · (2015) 03 KAR CK 0054
Motor Vehicles Act, 1988 - Section 149, 181, 3
High Courts17 Mar 2015Allowed
L.C. Nagaraj Vs Karnataka Information Commission
Karnataka High Court · (2015) 322 ELT 127
Right to Information Act, 2005 - Section 18, 18(1), 19, 19(1), 5
High Courts17 Mar 2015Allowed
UEDI - Trigunaas Joint Venture Vs Karnataka Slum Development Board
Karnataka High Court · (2015) 03 KAR CK 0389
Arbitration Act, 1940 - Section 11, 2(a), 2(b), 7
High Courts17 Mar 2015Allowed
B.R. Ganesh and Others Vs The Commissioner, The Bruhat Bangalore Mahanagara Palike and Others
Karnataka High Court · (2015) 2 AKR 835 : (2015) ILR Kar 2130
Arbitration Act, 1940 - Section 2, 2(a)Arbitration and Conciliation Act, 1996 - Section 11, 11(6), 11(8), 11(8)(b), 16
High Courts17 Mar 2015Allowed
K. Annpoorna Prasad and Others Vs Susheelamma and Others
Karnataka High Court · (2015) 03 KAR CK 0386
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d), Order 7 Rule 11[a], Order 7 Rule 11[d]Hindu Succession Act, 1956 - Section 8Limitation Act, 1963 - Section 10, 11, 12, 13, 14
High Courts17 Mar 2015Dismissed
Devi Constructions, (URC Group of Companies) and Others Vs The India Cements Limited
Karnataka High Court · (2015) 03 KAR CK 0385
High Courts17 Mar 2015Dismissed
B. Girish Vs Mamatha
Karnataka High Court · (2015) 03 KAR CK 0384
Hindu Marriage Act, 1955 - Section 13(1)(ib)
High Courts17 Mar 2015Dismissed
Legal Manager, Reliance General Insurance Co. Ltd. Vs K. Nagaraj and Others
Karnataka High Court · (2015) 03 KAR CK 0383
Motor Vehicles Act, 1988 - Section 166
High Courts17 Mar 2015Dismissed
The Divisional Manager, Oriental Insurance Co. Ltd. Vs Rachappa Channabasappa Kapoli and Others
Karnataka High Court · (2015) 03 KAR CK 0382
High Courts17 Mar 2015Allowed
Angadi Nagappa Vs The Divisional Manager, IFFCO-Tokiyo, General Insurance Company Ltd.
Karnataka High Court · (2015) 03 KAR CK 0381
Penal Code, 1860 (IPC) - Section 147, 279, 304(A), 337, 338
High Courts17 Mar 2015Dismissed
B. Sampathkumar and Ors Vs State of Karnataka and Others
Karnataka High Court · (2015) 3 AKR 241 : (2015) CriLJ 3726 : (2015) 4 KCCR 3007
Constitution of India, 1950 - Article 21, 226Criminal Procedure Code, 1973 (CrPC) - Section 152, 152, 153, 154, 154Karnataka Land Revenue Act, 1964 - Section 124, 127, 127, 128, 128
High Courts17 Mar 2015Allowed
Renukamma Vs Lingappa and Others
Karnataka High Court · (2015) 03 KAR CK 0253
Criminal Procedure Code, 1973 (CrPC) - Section 200, 202, 203, 204Penal Code, 1860 (IPC) - Section 109, 494
High Courts17 Mar 2015Allowed
Shankar S.R. and Others Vs Rajan Sam and Others
Karnataka High Court · (2015) 03 KAR CK 0241
Civil Procedure Code, 1908 (CPC) - Order 23 Rule 3-A, 96(3)
High Courts17 Mar 2015Partly Allowed
State Vs Shivamurthy and Others
Karnataka High Court · (2015) 03 KAR CK 0240
Criminal Procedure Code, 1973 (CrPC) - Section 428Penal Code, 1860 (IPC) - Section 307, 323, 324, 326, 34
High Courts17 Mar 2015Allowed
Raosaheb Satyagouda Patil Vs Vilas
Karnataka High Court · (2015) 03 KAR CK 0225
Criminal Procedure Code, 1973 (CrPC) - Section 313Negotiable Instruments Act, 1881 (NI) - Section 118, 118(a), 138, 139, 147