High Courts12 Mar 2015
S. Prasanna Vs Kamala and Others
Karnataka High Court · (2015) 03 KAR CK 0026
Specific Relief Act, 1963 - Section 20
COURT ARCHIVE
Karnataka High Court judgments, 2015
4,370 judgments · page 158 of 219
High Courts12 Mar 2015Dismissed
The Management of Sr. Jagadguru Renukacharya Education Society Vs R.B. Uma Devi
Karnataka High Court · (2015) LabIC 3968
Constitution of India, 1950 - Article 226, 227Karnataka Education Act, 1983 - Section 2(15), 42(1), 43(2), 94(1)
High Courts11 Mar 2015Dismissed
Jaya and Others Vs K. Gopala Raju and Others
Karnataka High Court · (2015) 03 KAR CK 0411
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 1 Rule 10(2), 151Transfer of Property Act, 1882 - Section 14, 52
High Courts11 Mar 2015Allowed
Chempawwa and Others Vs Channawwa and Others
Karnataka High Court · (2015) 03 KAR CK 0410
Hindu Succession Act, 1956 - Section 23, 6
High Courts11 Mar 2015Dismissed
Girigowda Vs Gajalakshmi
Karnataka High Court · (2015) 03 KAR CK 0409
High Courts11 Mar 2015Allowed
Gulbarga Electricity Supply Company Limited Vs Narasappa and Others
Karnataka High Court · (2015) 3 KarLJ 59 : (2015) 4 KCCR 3407
Electricity Act, 2003 - Section 126, 135, 136, 137, 138
High Courts11 Mar 2015Disposed off
Suvarna Simulur Vs The Commissioner of Police and Others
Karnataka High Court · (2015) 3 KarLJ 153 : (2015) 4 KCCR 3337
Penal Code, 1860 (IPC) - Section 34, 354, 363, 448, 504
High Courts11 Mar 2015Allowed
N. Dasharath Wadi Vs The Managing Director, Karnataka Scheduled Castes and Scheduled Tribes Development Corporation Limited
Karnataka High Court · (2015) 3 KarLJ 148 : (2015) 4 KCCR 3907
High Courts11 Mar 2015Allowed
Shriram Investments Ltd. Vs State of Karnataka and Others
Karnataka High Court · (2015) 2 AKR 508 : (2015) 3 KCCR 2877
Criminal Procedure Code, 1973 (CrPC) - Section 200Karnataka Motor Vehicles Taxation Act, 1957 - Section 12, 12(1), 16, 2(1)(f), 3
High Courts11 Mar 2015Partly Allowed
Kallayani Vs State of Karnataka
Karnataka High Court · (2015) 03 KAR CK 0228
Criminal Procedure Code, 1973 (CrPC) - Section 313, 357 (3), 397Penal Code, 1860 (IPC) - Section 279, 427Railways Act, 1989 - Section 160(2)
High Courts11 Mar 2015Dismissed
Moinuddin Ghalib and Others Vs Union of India and Others
Karnataka High Court · (2015) 03 KAR CK 0210
High Courts11 Mar 2015Dismissed
Padmavathy Chiranjeevi Reddy Vs State of Karnataka and Others
Karnataka High Court · (2015) 03 KAR CK 0186
Karnataka Panchayat Raj Act, 1993 - Section 141(2)(a)
High Courts11 Mar 2015Dismissed
Nimbewwa Vs Prema and Others
Karnataka High Court · (2015) 03 KAR CK 0185
Civil Procedure Code, 1908 (CPC) - Order 23 Rule 4Criminal Procedure Code, 1973 (CrPC) - Section 125
High Courts11 Mar 2015Allowed
Ramachandra Reddy and Others Vs Station House Officer and Others
Karnataka High Court · (2015) 03 KAR CK 0184
Criminal Procedure Code, 1973 (CrPC) - Section 202, 204, 482Karnataka Open Places (Prevention of Disfigurement) Act, 1981 - Section 2(a), 3, 4, 5Penal Code, 1860 (IPC) - Section 34, 447
High Courts11 Mar 2015Allowed
Ghouse Mohiuddin and Others Vs State of Karnataka and Others
Karnataka High Court · (2015) 03 KAR CK 0181
Criminal Procedure Code, 1973 (CrPC) - Section 320, 482Dowry Prohibition Act, 1961 - Section 3, 4Penal Code, 1860 (IPC) - Section 498(A), 506
High Courts11 Mar 2015Dismissed
S.K. Guharoy Vs P. Ramamurthy and Others
Karnataka High Court · (2015) 03 KAR CK 0160
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r)
High Courts11 Mar 2015Dismissed
Mallikarjuna and Others Vs State and Others
Karnataka High Court · (2015) 03 KAR CK 0156
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 143, 147, 149, 323, 354
High Courts11 Mar 2015
Madura Coats Pvt. Ltd. Vs Union of India and Others
Karnataka High Court · (2016) 283 CTR 233 : (2015) 3 KCCR 2830 : (2015) 39 STR 188
Central Excises and Salt Act, 1944 - Section 11B(2), 11BB
High Courts11 Mar 2015Allowed
Ranganatha B. and Others Vs Lakshmidevamma and Others
Karnataka High Court · (2015) 03 KAR CK 0037
Constitution of India, 1950 - Article 366Hindu Marriage Act, 1955 - Section 11, 5
High Courts11 Mar 2015Allowed
Harish Babu and Others Vs Lalitha and Others
Karnataka High Court · (2015) 03 KAR CK 0036