High Courts12 Feb 2015Disposed off
North East Karnataka Road Transport Corporation Bellary Division Vs J. Krishtachar and Others
Karnataka High Court · (2015) 02 KAR CK 0234
Industrial Disputes Act, 1947 - Section 33C(2)
COURT ARCHIVE
Karnataka High Court judgments, 2015
4,370 judgments · page 180 of 219
High Courts12 Feb 2015Allowed
Narayanaswamy and Others Vs Rathnamma and Others
Karnataka High Court · (2015) 02 KAR CK 0229
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27(b)
High Courts12 Feb 2015Dismissed
K. Muninarayana Vs Sundara Raju and Others
Karnataka High Court · (2015) 02 KAR CK 0224
Registration Act, 1908 - Section 18Transfer of Property Act, 1882 - Section 54
High Courts12 Feb 2015Dismissed
Narendra Shetty Vs Surendra Shetty and Others
Karnataka High Court · (2015) 02 KAR CK 0216
Civil Procedure Code, 1908 (CPC) - Section 10, 151Partition Act, 1893 - Section 2
High Courts12 Feb 2015Dismissed
Doddobaiah and Others Vs G.C. Rajashekara Reddy and Others
Karnataka High Court · (2015) 02 KAR CK 0215
High Courts12 Feb 2015Allowed
Bhagya Jain Vs Advanced Micronic Devices Ltd.
Karnataka High Court · (2015) 02 KAR CK 0213
Arbitration and Conciliation Act, 1996 - Section 8, 8(1)Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2
High Courts12 Feb 2015Dismissed
Kempaiah Vs Muninanjamma
Karnataka High Court · (2015) 02 KAR CK 0211
High Courts12 Feb 2015Allowed
Harisha and Others Vs State of Karnataka
Karnataka High Court · (2015) 02 KAR CK 0202
Criminal Procedure Code, 1973 (CrPC) - Section 227
High Courts12 Feb 2015Allowed
Asset Reconstruction Company India Limited and Others Vs State of Karnataka and Others
Karnataka High Court · (2015) 02 KAR CK 0198
Criminal Procedure Code, 1973 (CrPC) - Section 156(3), 482Penal Code, 1860 (IPC) - Section 120-B, 409, 420, 423, 465Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13(2), 13(4)
High Courts12 Feb 2015Disposed off
Anitha R. Vs Stone Craft Abrasives and Others
Karnataka High Court · (2015) 02 KAR CK 0197
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 10, Order 7 Rule 10ALimitation Act, 1963 - Section 14
High Courts12 Feb 2015Dismissed
Mahiboob Vs The State of Karnataka
Karnataka High Court · (2015) 02 KAR CK 0167
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 149, 324, 325, 326, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(2)(v)
High Courts12 Feb 2015Allowed
Srinivas Naidu and Others Vs Mary Prakashi Premkar and Others
Karnataka High Court · (2015) 02 KAR CK 0166
Civil Procedure Code, 1908 (CPC) - Order 23 Rule 3, Order 39 Rule 1, Order 39 Rule 2, 151Specific Relief Act, 1963 - Section 20
High Courts12 Feb 2015Allowed
Babulal Parasurampuria and Others Vs State of Karnataka and Others
Karnataka High Court · (2015) 02 KAR CK 0120
Criminal Procedure Code, 1973 (CrPC) - Section 154, 154(1), 482, 94Income Tax Act, 1961 - Section 132(A)(1), 132A(1)Karnataka Land Reforms Act, 1961 - Section 79(B)
High Courts12 Feb 2015
Shriram General Insurance Company Ltd. Vs Linganna and Others
Karnataka High Court · (2015) 02 KAR CK 0113
Motor Vehicles Act, 1988 - Section 166
High Courts12 Feb 2015Partly Allowed
Madesh Vs Bangalore Metropolitan, Transport Corporation and Others
Karnataka High Court · (2015) 02 KAR CK 0074
Motor Vehicles Act, 1988 - Section 166
High Courts12 Feb 2015Allowed
Prathik Parasrampuria Vs The State of Karnataka and Others
Karnataka High Court · (2015) 02 KAR CK 0069
Constitution of India, 1950 - Article 324Criminal Procedure Code, 1973 (CrPC) - Section 482, 94Penal Code, 1860 (IPC) - Section 171(e), 171E, 188
High Courts12 Feb 2015Dismissed
Nagamma Vs The Oriental Insurance Company Ltd. and Others
Karnataka High Court · (2015) 02 KAR CK 0068
Motor Vehicles Act, 1988 - Section 166
High Courts12 Feb 2015Partly Allowed
Mahadevamma and Others Vs Nagendra and Others
Karnataka High Court · (2015) 02 KAR CK 0009
Motor Vehicles Act, 1988 - Section 166
High Courts11 Feb 2015Dismissed
Gajanan Ramachandra Velangi Vs Vijaya Irappa and Others
Karnataka High Court · AIR 2015 Kar 69 : (2015) 2 AKR 501 : (2015) 3 KCCR 2431
Karnataka Stamp Act, 1957 - Section 3, 33, 33(1), 34, 37
High Courts11 Feb 2015Dismissed
Shriram Transport Finance Co. Ltd. Vs Akhilabanu
Karnataka High Court · (2015) 2 AKR 483 : (2015) 3 KCCR 2578
Negotiable Instruments Act, 1881 (NI) - Section 138, 142(1), 145