High Courts07 Aug 2015
S.L. Basavaraj Vs The Asst. Commissioner of Income Tax
Karnataka High Court · (2015) 08 KAR CK 0302
Income Tax Act, 1961 - Section 143(1), 147(a), 148
COURT ARCHIVE
Karnataka High Court judgments, 2015
4,370 judgments · page 77 of 219
High Courts07 Aug 2015Disposed off
Muralidar Raju B.R. Vs Rajashekara Raju and Others
Karnataka High Court · (2015) 6 KarLJ 244
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 21 Rule 29, Order 21 Rule 97Karnataka Municipal Corporations Act, 1976 - Section 117Karnataka Rent Act, 1999 - Section 27(2)(a)(r), 46
High Courts07 Aug 2015Allowed
Jayalaxmi and Others Vs Sheela and Others
Karnataka High Court · (2015) 08 KAR CK 0300
Succession Act, 1925 - Section 371, 372
High Courts07 Aug 2015Disposed off
B.H. Gururaj and Others Vs The Chief Secretary, Government of Karnataka and Others
Karnataka High Court · (2015) 08 KAR CK 0272
High Courts07 Aug 2015Allowed
The Oriental Insurance Co. Ltd. and Others Vs Manjunath V. and Others
Karnataka High Court · (2015) 08 KAR CK 0271
Motor Vehicles Act, 1988 - Section 173(1)
High Courts07 Aug 2015Allowed
State of Karnataka Vs Farzana and Others
Karnataka High Court · (2016) 1 CCR 412 : (2015) 6 KarLJ 617
Immoral Traffic (Prevention) Act, 1956 - Section 3, 5, 6Penal Code, 1860 (IPC) - Section 34, 342, 366A, 376
High Courts07 Aug 2015Allowed
Ankit Granites and Others Vs The Karnataka State Pollution Control Board and Others
Karnataka High Court · (2015) 08 KAR CK 0243
Constitution of India, 1950 - Article 226, 227Criminal Procedure Code, 1973 (CrPC) - Section 133, 482
High Courts07 Aug 2015Allowed
Venkatraman Venkatraman Hegde Vs Crescent Foods Private Limited and Others
Karnataka High Court · (2015) 08 KAR CK 0229
Negotiable Instruments Act, 1881 (NI) - Section 138, 139
High Courts07 Aug 2015Dismissed
The Divisional Manager United India Insurance Co. Ltd. Vs Vasudev Balavant Rode and Others
Karnataka High Court · (2015) 08 KAR CK 0221
Motor Vehicles Act, 1988 - Section 149(2)
High Courts07 Aug 2015Dismissed
Sudhakar Vs Bemco Hydrolinks Ltd.
Karnataka High Court · (2015) 08 KAR CK 0200
Industrial Disputes Act, 1947 - Section 33(2)(b)
High Courts07 Aug 2015Allowed
Shree Renuka Sugars Limited and Others Vs The Recovery Officer, Employees'' Provident Fund and Others
Karnataka High Court · (2015) 08 KAR CK 0199
High Courts07 Aug 2015Dismissed
The Divisional Controller NEKRTC, Bidar Division Vs Venkat
Karnataka High Court · (2015) 4 AKR 857 : (2016) LabIC 283
Industrial Disputes Act, 1947 - Section 10, 31(1), 33, 33(2)(b), 33A
High Courts07 Aug 2015Partly Allowed
Kazi Mohammed Zafrul Haq and Others Vs Mujju and Others
Karnataka High Court · (2015) 08 KAR CK 0195
Motor Vehicles Act, 1988 - Section 166
High Courts07 Aug 2015Allowed
P. Vijayalakshmi Vs Commissioner of Police and Others
Karnataka High Court · (2015) 6 KarLJ 686
Constitution of India, 1950 - Article 22(5)
High Courts07 Aug 2015Dismissed
The Section Officer, Karnataka Power Transmission Corporation and Others Vs Shekawwa and Others
Karnataka High Court · (2015) 08 KAR CK 0152
High Courts07 Aug 2015Dismissed
J.I. Havaldar Vs State Bank of India, Bangalore
Karnataka High Court · (2015) 6 KarLJ 123
High Courts07 Aug 2015Dismissed
V. Ambarish Rao Vs The Deputy General Manager, P and A and Disciplinary Authority and Others
Karnataka High Court · (2015) 6 KarLJ 62
High Courts07 Aug 2015Dismissed
G. Ramaswamy Vs Managing Director and Disciplinary Authority, Hubli Electricity Supply Company Limited and Others
Karnataka High Court · (2015) 6 KarLJ 493
Constitution of India, 1950 - Article 14
High Courts06 Aug 2015Dismissed
S.P. Thomas and Others Vs Bruhat Bangalore Mahanagara Palike, Bangalore and Others
Karnataka High Court · (2015) 5 KarLJ 432
Karnataka Municipal Corporations Act, 1976 - Section 321(2)
High Courts06 Aug 2015Disposed off
Nagarathnamma and Others Vs Central Bank of India, Bangalore and Others
Karnataka High Court · (2016) 1 BC 376 : (2015) 5 KarLJ 409
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13(2), 14, 17