High Courts24 Feb 2015Disposed off
Special Land Acquisition Officer and Others Vs B.R. Shrinivasa Setty and Others
Karnataka High Court · (2015) 02 KAR CK 0363
COURT ARCHIVE
Karnataka High Court judgments, 2015
4,370 judgments · page 172 of 219
High Courts24 Feb 2015Allowed
Shaikh Mehaboob Vs The Divisional Controller, NEKRTC and Others
Karnataka High Court · (2015) 02 KAR CK 0359
High Courts24 Feb 2015Dismissed
Satyappa and Others Vs State of Karnataka and Others
Karnataka High Court · (2015) 02 KAR CK 0358
Karnataka Housing Board Act, 1962 - Section 33(1)
High Courts24 Feb 2015Allowed
Shiva Kumar K.M. and Others Vs State of Karnataka and Others
Karnataka High Court · (2015) 02 KAR CK 0357
Constitution of India, 1950 - Article 226, 227Criminal Procedure Code, 1973 (CrPC) - Section 156(3), 200, 482Karnataka Land Revenue Act, 1964 - Section 192A, 192-A, 192B, 67
High Courts24 Feb 2015Dismissed
Shri. Vijayalakshmi Souharda Sahakari Limited and Others Vs State of Karnataka and Others
Karnataka High Court · (2015) 02 KAR CK 0356
Constitution of India, 1950 - Article 14, 19, 19(1)(c)(g), 19(4), 19(c)Karnataka Souharda Sahakari Act, 1997 - Section 2(r), 20, 20(1)(c), 21, 21A
High Courts24 Feb 2015Dismissed
ING Vysya Bank Vs Hanumanth B. Ramdurg
Karnataka High Court · (2015) 02 KAR CK 0353
Criminal Procedure Code, 1973 (CrPC) - Section 313Negotiable Instruments Act, 1881 (NI) - Section 118(a), 138, 139
High Courts24 Feb 2015Dismissed
R. Ashwin Choudri and Others Vs C.R. Nagappa and Sons Charitable Trust A Public Charitable Trust and Others
Karnataka High Court · (2015) 02 KAR CK 0339
Civil Procedure Code, 1908 (CPC) - Section 9, 92
High Courts24 Feb 2015Dismissed
Hanumanthaiah and Others Vs Huchaiah and Others
Karnataka High Court · (2015) 02 KAR CK 0330
High Courts24 Feb 2015Allowed
Hill Range Power Project Developers and Others Vs Acciona Wind Energy Private Ltd.
Karnataka High Court · (2015) 02 KAR CK 0329
Constitution of India, 1950 - Article 136Criminal Procedure Code, 1973 (CrPC) - Section 2(wa), 372, 374(3)(a), 378(4), 397Negotiable Instruments Act, 1881 (NI) - Section 138, 142, 143
High Courts24 Feb 2015Allowed
Basavraj S. Bommai Vs State of Karnataka
Karnataka High Court · (2015) 02 KAR CK 0253
Criminal Procedure Code, 1973 (CrPC) - Section 258, 341, 397Penal Code, 1860 (IPC) - Section 171(E), 171(F), 171(H), 171E, 171F
High Courts24 Feb 2015Disposed off
H.M. Somashekarayya Vs State of Karnataka
Karnataka High Court · (2015) 02 KAR CK 0252
Criminal Procedure Code, 1973 (CrPC) - Section 161, 227, 239, 397, 401Penal Code, 1860 (IPC) - Section 149, 409Prevention of Corruption Act, 1988 - Section 13(1)(c), 13(2), 2(c)(i)
High Courts24 Feb 2015Dismissed
State of Karnataka Vs Ashvin Dave
Karnataka High Court · (2015) 02 KAR CK 0251
Karnataka Motor Vehicles Taxation Act, 1957 - Section 11, 12, 4, 5, 9Motor Vehicles Act, 1988 - Section 3, 4
High Courts24 Feb 2015Allowed
Dharmegowda Vs Savitha
Karnataka High Court · (2015) 02 KAR CK 0099
Karnataka Land Reforms Act, 1961 - Section 79, 79(A)
High Courts24 Feb 2015Partly Allowed
K.G. Kamalakshi Vs Manjunath J. and Others
Karnataka High Court · (2015) 02 KAR CK 0098
High Courts24 Feb 2015Allowed
Chikkathayamma and Others Vs The State of Karnataka
Karnataka High Court · (2015) 02 KAR CK 0095
Penal Code, 1860 (IPC) - Section 201, 302, 34, 341
High Courts24 Feb 2015Allowed
In Re: Broadcom Communications Technologies Private Limited and Ors.
Karnataka High Court · (2015) 02 KAR CK 0084
High Courts24 Feb 2015Allowed
Manjappa and Others Vs K.R. Sheshappa
Karnataka High Court · (2015) 02 KAR CK 0007
High Courts23 Feb 2015Dismissed
The Managing Director, Karnataka State Coir Development Corporation Limited Vs State of Karnataka and Others
Karnataka High Court · (2015) 3 KarLJ 625
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2Karnataka Village Officers Abolition Act, 1961 - Section 2(1)(b), 6
High Courts23 Feb 2015Dismissed
S. Prasanna Vs Shany Jalal and Others
Karnataka High Court · AIR 2015 Kar 172 : (2015) 4 AKR 42 : (2015) 3 KarLJ 87 : (2015) 4 KCCR 3730
Civil Procedure Code, 1908 (CPC) - Section 151Specific Relief Act, 1963 - Section 19, 19(1)(b), 19(b)
High Courts23 Feb 2015Allowed
Revanna Vs Rajesh and Others
Karnataka High Court · (2015) 02 KAR CK 0367