High Courts03 Sept 2015Dismissed
Keshar Vs Rohidas
Karnataka High Court · (2015) 09 KAR CK 0180
Criminal Procedure Code, 1973 (CrPC) - Section 397(1), 401Negotiable Instruments Act, 1881 (NI) - Section 138, 139
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 441 of 2,398
High Courts03 Sept 2015Dismissed
Manohar and Others Vs Raju and Others
Karnataka High Court · (2015) 09 KAR CK 0176
Civil Procedure Code, 1908 (CPC) - Section 100Evidence Act, 1872 - Section 90
High Courts03 Sept 2015Partly Allowed
Mangalamma and Others Vs Ramesh and Others
Karnataka High Court · (2015) 09 KAR CK 0175
Motor Vehicles Act, 1988 - Section 166
High Courts03 Sept 2015Disposed Off
Muthappa N. Akur and Others Vs The State of Karnataka and Others
Karnataka High Court · (2015) 09 KAR CK 0173
High Courts03 Sept 2015Partly Allowed
C. Prema and Others Vs Lakshmamma and Others
Karnataka High Court · (2016) 1 KarLJ 392
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11(c)Karnataka Court Fees and Suits Valuation Act, 1958 - Section 24, 24(a), 24(b), 7
High Courts03 Sept 2015Dismissed
U.F.M. Shivanand Vs The State of Karnataka and Others
Karnataka High Court · (2015) 09 KAR CK 0164
High Courts03 Sept 2015Dismissed
Anera Kunjamma and Others Vs Kallumutlu Chennabasappa and Others
Karnataka High Court · (2015) 09 KAR CK 0128
High Courts03 Sept 2015Disposed Off
Padmavathi and Others Vs Mohammadrasul and Others
Karnataka High Court · (2015) 09 KAR CK 0127
Motor Vehicles Act, 1988 - Section 2(21)
High Courts03 Sept 2015Allowed
Malappa Vs The Returning Officer, Chikkaballapur District and Others
Karnataka High Court · (2015) 4 AKR 705 : (2016) 1 KarLJ 212
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2Karnataka Panchayat Raj Act, 1993 - Section 132, 138(4), 15, 15(1), 171
High Courts03 Sept 2015Allowed
Sardar and Others Vs The State
Karnataka High Court · (2015) 09 KAR CK 0089
Criminal Procedure Code, 1973 (CrPC) - Section 374, 374(2)Evidence Act, 1872 - Section 114(g), 32Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20(B)(ii)(b), 42, 42(1), 42(2), 50
High Courts03 Sept 2015Dismissed
The State of Karnataka and Others Vs Istak Ahmad Mohammadsaheb and Others
Karnataka High Court · (2015) 09 KAR CK 0088
Land Acquisition Act, 1894 - Section 18, 4(1)
High Courts03 Sept 2015Dismissed
Kaleel Khan Vs Khadar Khan and Others
Karnataka High Court · (2015) 09 KAR CK 0087
High Courts03 Sept 2015
Venkatachalapati T. Ballary and Others Vs Government of Karnataka and Others
Karnataka High Court · (2015) 09 KAR CK 0086
High Courts03 Sept 2015Dismissed
Vivekanand S. Madiwal Vs The Senior Divisional Manager, LIC of India
Karnataka High Court · (2015) 09 KAR CK 0085
Constitution of India, 1950 - Article 311Industrial Disputes Act, 1947 - Section 25-F
High Courts03 Sept 2015
Columbia Sportswear Company Vs Director of Income Tax (International Taxation)
Karnataka High Court · (2015) 235 TAXMAN 349
Income Tax Act, 1961 - Section 5, 5(2), 5(2)(a), 5(2)(b), 9
High Courts03 Sept 2015Allowed
Amingad Basavaraj Vs The General Manager (P), Syndicate Bank and Others
Karnataka High Court · (2015) 09 KAR CK 0059
High Courts03 Sept 2015Disposed Off
Krishnappa and Others Vs Krishna E. Campus Pvt. Ltd. and Others
Karnataka High Court · (2015) 09 KAR CK 0058
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4
High Courts03 Sept 2015Disposed Off
Sharanayya Huchchirayya Balagerimath Vs North West Karnataka Road Transport Corporation and Others
Karnataka High Court · (2015) 09 KAR CK 0022
High Courts03 Sept 2015Partly Allowed
Ragavendra Krishna Naik Vs The State of Karnataka
Karnataka High Court · (2015) 09 KAR CK 0014
Criminal Procedure Code, 1973 (CrPC) - Section 397(1), 401Motor Vehicles Act, 1988 - Section 181, 184Penal Code, 1860 (IPC) - Section 279, 304A, 304-A, 337
High Courts02 Sept 2015Allowed
A.H. Makandar and Others Vs N. Ramachandran
Karnataka High Court · (2015) 09 KAR CK 0388
Criminal Procedure Code, 1973 (CrPC) - Section 313, 374, 374(2), 437, 468Penal Code, 1860 (IPC) - Section 355Protection of Human Rights Act, 1993 - Section 2(d)