High Courts02 Nov 2015Dismissed
B. Papanna and Others Vs Bharat Sanchar Nigam Limited and Others
Karnataka High Court · (2015) 11 KAR CK 0063
COURT ARCHIVE
Karnataka High Court judgments, 2015
4,370 judgments · page 29 of 219
High Courts02 Nov 2015Partly Allowed
Geetha and Others Vs M. Susheela and Others
Karnataka High Court · (2015) 11 KAR CK 0039
Motor Vehicles Act, 1988 - Section 166
High Courts02 Nov 2015Dismissed
Maruthi Vs Irappa and Others
Karnataka High Court · (2015) 11 KAR CK 0023
Civil Procedure Code, 1908 (CPC) - Section 100, 96
High Courts31 Oct 2015Dismissed
V.S. Thiageswaran and Others Vs State of Karnataka and Others
Karnataka High Court · (2015) 10 KAR CK 0205
Constitution of India, 1950 - Article 12Karnataka Industrial Areas Development Act, 1966 - Section 28, 28(1), 28(4), 28(5), 3(1)Karnataka Town and Country Planning Act, 1961 - Section 14A(3)
High Courts31 Oct 2015
Lakshmamma and Others Vs B.K. Ramesh
Karnataka High Court · (2015) 10 KAR CK 0203
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 32, Order 21 Rule 32(1), 11, 151
High Courts31 Oct 2015Allowed
Gururaj Hugar and Others Vs State of Karnataka and Others
Karnataka High Court · (2015) 10 KAR CK 0202
Constitution of India, 1950 - Article 227Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 149, 177, 323, 332, 353
High Courts31 Oct 2015
Sikkandar Zainuddin Sawar and Others Vs Artieye Frieht Movers and Others
Karnataka High Court · (2015) 10 KAR CK 0199
Motor Vehicles Act, 1988 - Section 166
High Courts31 Oct 2015
The Divisional Controller, Divisional Office and Others Vs Kuppu and Others
Karnataka High Court · (2015) 10 KAR CK 0158
Penal Code, 1860 (IPC) - Section 279, 338
High Courts31 Oct 2015Partly Allowed
Rathnamma and Others Vs H.C. Madhu and Others
Karnataka High Court · (2015) 10 KAR CK 0150
Motor Vehicles Act, 1988 - Section 166
High Courts31 Oct 2015Dismissed
Gavisiddappa Vs The State of Karnataka
Karnataka High Court · (2015) 10 KAR CK 0148
Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 109, 34, 342, 363, 376Protection of Children from Sexual Offences Act, 2012 - Section 6
High Courts31 Oct 2015Dismissed
Rajshekhar Vs The State of Karnataka
Karnataka High Court · (2015) 10 KAR CK 0147
Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 302, 307, 498A, 504
High Courts31 Oct 2015Allowed
H.D. Harsha Vs The State of Karnataka
Karnataka High Court · (2016) 1 AKR 8
Arms Act, 1959 - Section 25, 27Criminal Procedure Code, 1973 (CrPC) - Section 164, 309, 439Penal Code, 1860 (IPC) - Section 114, 120B, 143, 147, 148
High Courts31 Oct 2015Dismissed
Devaraj Vs State of Karnataka
Karnataka High Court · (2015) 10 KAR CK 0084
Criminal Procedure Code, 1973 (CrPC) - Section 161, 164, 439Penal Code, 1860 (IPC) - Section 344, 363, 366, 376, 376(1)Prohibition of Child Marriage Act, 2006 - Section 10, 9
High Courts31 Oct 2015Dismissed
Shekar and Others Vs A.T. Rangaswamy and Others
Karnataka High Court · (2015) 10 KAR CK 0083
High Courts31 Oct 2015Partly Allowed
Nagarathnamma and Others Vs The Managing Director, K.S.R.T.C.
Karnataka High Court · (2015) 10 KAR CK 0082
Motor Vehicles Act, 1988 - Section 166
High Courts31 Oct 2015Allowed
Chinna Narayana Swamy Vs The State of Karnataka and Others
Karnataka High Court · (2015) 10 KAR CK 0079
High Courts31 Oct 2015Dismissed
Prakash Vs The State of Karnataka
Karnataka High Court · (2015) 10 KAR CK 0032
Penal Code, 1860 (IPC) - Section 354, 376
High Courts31 Oct 2015Dismissed
G. Krishnamurthy Vs M.N. Madhushree
Karnataka High Court · (2015) 10 KAR CK 0031
Civil Procedure Code, 1908 (CPC) - Section 100Criminal Procedure Code, 1973 (CrPC) - Section 125Hindu Adoptions and Maintenance Act, 1956 - Section 18
High Courts31 Oct 2015
The State of Karnataka Vs Dattatreya Suryavanshi
Karnataka High Court · (2015) 10 KAR CK 0028
Criminal Procedure Code, 1973 (CrPC) - Section 173(5), 227, 228, 231, 235Prevention of Corruption Act, 1988 - Section 13(1)(e), 13(2)
High Courts31 Oct 2015Dismissed
Maruti Vs State of Karnataka and Others
Karnataka High Court · (2015) 10 KAR CK 0016
Constitution of India, 1950 - Article 226, 227Criminal Procedure Code, 1973 (CrPC) - Section 482Karnataka Excise Act, 1965 - Section 21(1), 32, 34