COURT ARCHIVE

Karnataka High Court judgments, 2015

4,370 judgments · page 161 of 219

High Courts09 Mar 2015Allowed

Deepak Yallapa Shinndhe and Others Vs State of Karnataka

Karnataka High Court · (2015) 03 KAR CK 0155

Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 120-B, 201, 302, 34, 364Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(2)(V)

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High Courts09 Mar 2015

Anantharame Gowda Vs State of Karnataka

Karnataka High Court · (2015) 03 KAR CK 0061

Penal Code, 1860 (IPC) - Section 307, 320, 324, 326, 504

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High Courts09 Mar 2015Allowed

Rekha S. Chandru and Others Vs Chikka Venkatappa and Others

Karnataka High Court · (2015) 03 KAR CK 0047

Karnataka Stamp Act, 1957 - Section 33, 34, 35, 36, 58

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High Courts09 Mar 2015Partly Allowed

Palaksha Vs Mahantesh and Others

Karnataka High Court · (2015) 03 KAR CK 0030

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High Courts09 Mar 2015Allowed

Syed Khalandar Shah Vs Muneera Begum and Others

Karnataka High Court · (2015) 03 KAR CK 0028

Criminal Procedure Code, 1973 (CrPC) - Section 156, 156(3), 157, 157(1), 157(1)(a)

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High Courts07 Mar 2015Dismissed

Managing Director, Karnataka State Road Transport Corporation and Others Vs Jayalakshmi and Others

Karnataka High Court · (2015) LLR 1068

Workmens Compensation Act, 1923 - Section 3

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High Courts06 Mar 2015Dismissed

Lakshmamma and Others Vs T.H. Ramegowda and Others

Karnataka High Court · AIR 2015 Kar 204 : (2015) 4 AKR 230 : (2015) ILR Kar 4024

Civil Procedure Code, 1908 (CPC) - Order 23 Rule 1, Order 23 Rule 3, Order 23 Rule 3A, Order 43 Rule 1, Order 43 Rule 1(m)

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High Courts06 Mar 2015Allowed

Nawaz Vs State of Karnataka

Karnataka High Court · (2015) 03 KAR CK 0444

Criminal Procedure Code, 1973 (CrPC) - Section 161, 164, 439Income Tax Act, 1961 - Section 66(e)Penal Code, 1860 (IPC) - Section 120-B, 143, 147, 148, 149

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High Courts06 Mar 2015Allowed