COURT ARCHIVE

Karnataka High Court judgments, 2015

4,370 judgments · page 86 of 219

High Courts28 Jul 2015Dismissed

H.R. Shadaksharappa and Others Vs Assistant Labour Commissioner and Others

Karnataka High Court · (2015) 4 AKR 248 : (2015) 5 KarLJ 265

Criminal Procedure Code, 1973 (CrPC) - Section 197, 200, 482Karnataka Shops and Commercial Establishments Act, 1961 - Section 29, 34, 4(2), 6-APrevention of Corruption Act, 1988 - Section 6

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High Courts28 Jul 2015Disposed off

K.S. Ramachandra Vs Banking Ombudsman and Others

Karnataka High Court · AIR 2015 Kar 166 : (2016) 1 BC 281

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High Courts28 Jul 2015Partly Allowed

M.Y. Reddyappa Vs The United India Insurance Co. Ltd. and Others

Karnataka High Court · (2015) 6 KarLJ 510

Motor Vehicles Act, 1988 - Section 166

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High Courts28 Jul 2015Dismissed

Arasor Corporation Vs Xalted Information Systems Private Limited

Karnataka High Court · (2015) 6 KarLJ 200

Companies Act, 1956 - Section 122(2), 278, 279, 282, 433(e)

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High Courts28 Jul 2015Dismissed

Hanumanthrayappa and Others Vs State and Others

Karnataka High Court · (2015) 07 KAR CK 0250

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 304-A

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High Courts28 Jul 2015

Kalegowda and Others Vs Pelex Disoja and Others

Karnataka High Court · (2015) 07 KAR CK 0189

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High Courts28 Jul 2015Dismissed

Chinmay Associates Civil Contractors Vs Hubli Dharwad Municipal Corporation and Others

Karnataka High Court · (2015) 07 KAR CK 0182

Constitution of India, 1950 - Article 14, 226

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High Courts28 Jul 2015Allowed

Honamma Vs C.H. Honnegowda and Others

Karnataka High Court · (2015) 6 KarLJ 503

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10(2), Order 20 Rule 18Constitution of India, 1950 - Article 227Hindu Succession Act, 1956 - Section 6

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High Courts28 Jul 2015Disposed Off

K.S. Shivanagowda Vs The Deputy Commissioner, Davanagere District and Others

Karnataka High Court · (2015) 4 AKR 847 : (2015) 5 KarLJ 660

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 - Section 5-A

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High Courts28 Jul 2015Disposed Off

Kavitha Vs The Commissioner, KGF Urban Development Authority and Others

Karnataka High Court · (2015) 4 AKR 148

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High Courts28 Jul 2015Allowed

B. Hamjad Vs State of Karnataka and Others

Karnataka High Court · (2015) 4 AKR 123

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High Courts28 Jul 2015Disposed Off

K. Veerabhadraiah and Others Vs State of Karnataka and Others

Karnataka High Court · (2015) 4 AKR 499

Karnataka Co-operative Societies Act, 1959 - Section 2(h), 28-A, 28-A(3)(iii)

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High Courts27 Jul 2015Disposed off

Satyanarayan Vs Leelavati and Others

Karnataka High Court · (2015) 07 KAR CK 0380

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 - Article 226, 227Transfer of Property Act, 1882 - Section 52

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High Courts27 Jul 2015Dismissed