High Courts18 Dec 2015Partly Allowed
Shriram General Insurance Company Ltd. and Others Vs Tasneem Banu and Others
Karnataka High Court · (2015) 12 KAR CK 0200
Succession Act, 1925 - Section 306
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 384 of 2,398
High Courts18 Dec 2015Allowed
Shivappa Muddappa Karjagi Vs State of Karnataka
Karnataka High Court · (2015) 12 KAR CK 0199
Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2), 7
High Courts18 Dec 2015Disposed Off
A.V. Kulkarni Vs Karnataka Vikas Grameena Bank
Karnataka High Court · (2016) 1 AKR 799 : (2016) LabIC 1179
High Courts18 Dec 2015
The Commissioner of Income Tax and Others Vs Associated Electronics & Electrical Industries (Bangalore) Pvt. Ltd.
Karnataka High Court · (2015) 12 KAR CK 0189
Income Tax Act, 1961 - Section 260-A, 37, 45, 45[1], 48
High Courts18 Dec 2015Allowed
M.R. Achut Kumar Vs Shekhar
Karnataka High Court · (2015) 12 KAR CK 0188
Criminal Procedure Code, 1973 (CrPC) - Section 200General Clauses Act, 1897 - Section 27Negotiable Instruments Act, 1881 (NI) - Section 138, 138(b), 139, 140, 142
High Courts18 Dec 2015Allowed
Hamed Ali and Others Vs Kabbalegowda and Others
Karnataka High Court · (2015) 12 KAR CK 0173
Criminal Procedure Code, 1973 (CrPC) - Section 197Karnataka Land Revenue Act, 1964 - Section 95, 95(5), 97Karnataka Town and Country Planning Act, 1961 - Section 14(2)
High Courts18 Dec 2015Dismissed
K.R. Meenakshi and Others Vs R. Nagabhushana
Karnataka High Court · (2015) 12 KAR CK 0151
High Courts18 Dec 2015Disposed Off
K.M. Muniraju Vs Saroja Chandrashekaran and Others
Karnataka High Court · (2015) 12 KAR CK 0142
High Courts18 Dec 2015Dismissed
Hanumesh Nayak Vs State of Karnataka
Karnataka High Court · (2015) 12 KAR CK 0092
Criminal Procedure Code, 1973 (CrPC) - Section 174, 439Penal Code, 1860 (IPC) - Section 109, 120-B, 149, 201, 302
High Courts18 Dec 2015
Union of India and Others Vs S.K. Kowshik
Karnataka High Court · (2015) 12 KAR CK 0072
Constitution of India, 1950 - Article 14, 16
High Courts18 Dec 2015Allowed
Ramanna Vs Krishnappa
Karnataka High Court · (2015) 12 KAR CK 0069
Easements Act, 1882 - Section 52, 60(b)
High Courts18 Dec 2015Allowed
Dhammanagi Developerss Private Limited Vs The Commissioner, Bruhat Bangalore Mahanagara Palike and Others
Karnataka High Court · (2015) 12 KAR CK 0068
Karnataka Fire Force Act, 1964 - Section 13Karnataka Municipal Corporations Act, 1976 - Section 301, 302, 505Karnataka Town and Country Planning Act, 1961 - Section 76(M)
High Courts18 Dec 2015Dismissed
Siddarud and Others Vs Karnataka Lokayukta
Karnataka High Court · (2015) 12 KAR CK 0052
Criminal Procedure Code, 1973 (CrPC) - Section 482Prevention of Corruption Act, 1988 - Section 13, 13(1)(d), 7
High Courts18 Dec 2015Allowed
Telecommunications Consultants India Limited and Others Vs Krishil Capital Holdings Private Limited
Karnataka High Court · (2015) 12 KAR CK 0051
Arbitration Act, 1940 - Section 30, 8Arbitration and Conciliation Act, 1996 - Section 34, 34(3), 37(2)
High Courts18 Dec 2015Dismissed
Sai Annapurna Bio-Proteins Pvt. Ltd. and Others Vs State of Karnataka and Others
Karnataka High Court · (2015) 12 KAR CK 0049
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 34, 406, 420, 465, 467
High Courts18 Dec 2015Dismissed
Dominions Realty Pvt. Ltd. and Others Vs Karnataka Legislature Secretariat Employee''s Housing Co-operative Society Limited
Karnataka High Court · (2015) 12 KAR CK 0044
Constitution of India, 1950 - Article 141Negotiable Instruments Act, 1881 (NI) - Section 118(a), 138, 139
High Courts18 Dec 2015Allowed
Prabhakar Murthy Vs S.G. Shankaraiah
Karnataka High Court · (2015) 12 KAR CK 0026
Criminal Procedure Code, 1973 (CrPC) - Section 374(3), 397, 401Evidence Act, 1872 - Section 114Negotiable Instruments Act, 1881 (NI) - Section 118, 118(a), 118(b), 138, 139
High Courts18 Dec 2015Dismissed
K. Janardhan Reddy Vs B.R. Basutkar and Others
Karnataka High Court · (2015) 12 KAR CK 0025
Arbitration Act, 1940 - Section 14(2), 20, 30, 37(1)
High Courts18 Dec 2015Allowed
Francis Cyril C. Cunha Vs Lydia Jane D''cunha
Karnataka High Court · (2015) 12 KAR CK 0016
Criminal Procedure Code, 1973 (CrPC) - Section 125(3), 239, 397Penal Code, 1860 (IPC) - Section 498AProtection of Women From Domestic Violence Act, 2005 - Section 12, 15, 18, 2(o), 20
High Courts18 Dec 2015Dismissed
Deepak Kumar Vs S.P. Malini
Karnataka High Court · (2015) 12 KAR CK 0015
Hindu Marriage Act, 1955 - Section 13(1)(ia), 13(1)(i-a), 13(iii), 19(1)