High Courts04 Mar 2015Dismissed
Ramesh Vs State of Karnataka
Karnataka High Court · (2015) 03 KAR CK 0202
Criminal Procedure Code, 1973 (CrPC) - Section 313Dowry Prohibition Act, 1961 - Section 3, 4Penal Code, 1860 (IPC) - Section 34, 498-A
COURT ARCHIVE
Karnataka High Court judgments, 2015
4,370 judgments · page 165 of 219
High Courts04 Mar 2015
Force Fitness (India) Pvt. Ltd. Vs P.P. International and Others
Karnataka High Court · (2015) 03 KAR CK 0175
Arbitration and Conciliation Act, 1996 - Section 11(5)
High Courts04 Mar 2015Allowed
Aravinda Rao H.T. Vs P. Devdas Shetty and Others
Karnataka High Court · (2015) 2 KCCR 1801
Criminal Procedure Code, 1973 (CrPC) - Section 200, 202, 203, 204, 401(2)Penal Code, 1860 (IPC) - Section 109, 34, 427, 434, 447
High Courts04 Mar 2015Dismissed
K.R. Nandakumar Vs Rama Naika
Karnataka High Court · (2015) 03 KAR CK 0151
Criminal Procedure Code, 1973 (CrPC) - Section 200Negotiable Instruments Act, 1881 (NI) - Section 138, 139
High Courts04 Mar 2015Partly Allowed
Gadigeiah Vs Ijaj Ahmed and Others
Karnataka High Court · (2015) 03 KAR CK 0072
Criminal Procedure Code, 1973 (CrPC) - Section 161Motor Vehicles Act, 1988 - Section 166Penal Code, 1860 (IPC) - Section 279, 337, 338
High Courts04 Mar 2015Dismissed
Chandraprakash and Others Vs Puttaraju and Others
Karnataka High Court · (2015) 03 KAR CK 0070
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 29, Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(u)
High Courts04 Mar 2015Dismissed
B.G. Arasaraju Vs The State of Karnataka
Karnataka High Court · (2015) 03 KAR CK 0005
Criminal Procedure Code, 1973 (CrPC) - Section 239Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2), 19, 7
High Courts03 Mar 2015Dismissed
T.S. Channegowda Vs H. Thopaiah and Others
Karnataka High Court · (2015) 4 AKR 130 : (2015) ILR Kar 2809 : (2015) 3 KCCR 2330
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 1, Order 41 Rule 10, Order 41 Rule 11, Order 41 Rule 11(1), Order 41 Rule 11(4)Constitution of India, 1950 - Article 136, 225, 39AContract Act, 1872 - Section 64
High Courts03 Mar 2015Dismissed
Shanthaiah Vs The Commissioner and Others
Karnataka High Court · (2015) 03 KAR CK 0434
Constitution of India, 1950 - Article 226Land Acquisition Act, 1894 - Section 4
High Courts03 Mar 2015Allowed
P. Prakash Vs Khateeb Ahmed and Others
Karnataka High Court · (2015) 03 KAR CK 0433
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10 (2), Order 1 Rule 10(2), Order 21 Rule 97
High Courts03 Mar 2015Dismissed
Laxman and Others Vs Laxman
Karnataka High Court · (2015) 03 KAR CK 0432
Civil Procedure Code, 1908 (CPC) - Order 23 Rule 3, Order 6 Rule 17, 151Constitution of India, 1950 - Article 226, 227Transfer of Property Act, 1882 - Section 54
High Courts03 Mar 2015Dismissed
Shankarayya Sangayya Narasalagimath and Others Vs Mallappa Irabsappa Muddebihal and Others
Karnataka High Court · (2015) 03 KAR CK 0431
Easements Act, 1882 - Section 52, 53Evidence Act, 1872 - Section 101, 102, 110
High Courts03 Mar 2015Dismissed
Ningayya Basayya Hiremath Vs Hubli-Dharwad Municipal Corporation
Karnataka High Court · (2015) 03 KAR CK 0430
Evidence Act, 1872 - Section 114
High Courts03 Mar 2015Allowed
Hanumappa Vs Hanumappa and Others
Karnataka High Court · (2015) 03 KAR CK 0429
High Courts03 Mar 2015Dismissed
Ishappa Tippanna Korawar Vs K. Manjunath and Others
Karnataka High Court · (2015) 03 KAR CK 0428
Criminal Procedure Code, 1973 (CrPC) - Section 125Family Courts Act, 1984 - Section 19(4)
High Courts03 Mar 2015Dismissed
Rajendra V. Deshpande Vs Mysore Crop Care Pvt. Ltd. and Others
Karnataka High Court · (2015) 03 KAR CK 0427
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 21Specific Relief Act, 1963 - Section 19(2), 19(b)Transfer of Property Act, 1882 - Section 3, 38, 52
High Courts03 Mar 2015
The Divisional Controller, North-West Karnataka Road Transport Corporation Vs Jamedabi and Others
Karnataka High Court · (2016) 1 AKR 311 : (2015) 146 FLR 227 : (2015) 3 KarLJ 29 : (2015) 4 KCCR 3975
Payment of Gratuity Act, 1972 - Section 7(7)
High Courts03 Mar 2015
The Commissioner of Income Tax and Others Vs Ankita Electronics Pvt. Ltd.
Karnataka High Court · (2015) 3 AKR 503 : (2015) 379 ITR 50
Income Tax Act, 1961 - Section 143(3), 147, 260A, 271(1)(c), 40A(2)
High Courts03 Mar 2015Partly Allowed
Janardhana Achar and Others Vs Jagannatha Poojary and Others
Karnataka High Court · (2015) 03 KAR CK 0314
Motor Vehicles Act, 1988 - Section 163A, 163-A, 166
High Courts03 Mar 2015Partly Allowed
Basavaraja Vs State and Others
Karnataka High Court · (2015) 03 KAR CK 0313
Criminal Procedure Code, 1973 (CrPC) - Section 428Penal Code, 1860 (IPC) - Section 34, 354, 363, 366, 376