High Courts22 Jun 2015Dismissed
A. Devendra Vs State of Karnataka
Karnataka High Court · (2015) 5 KarLJ 469
Electricity Act, 1910 - Section 39, 44
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 490 of 2,398
High Courts22 Jun 2015
Shivalinge Gowda Vs Inter Trans Services, India Private Limited and Others
Karnataka High Court · (2015) 5 KarLJ 411
Motor Vehicles Act, 1988 - Section 166
High Courts22 Jun 2015Allowed
Madhu Vs State of Karnataka
Karnataka High Court · (2015) 3 AKR 784
Criminal Procedure Code, 1973 (CrPC) - Section 439Immoral Traffic (Prevention) Act, 1956 - Section 3, 4, 5, 6, 7Penal Code, 1860 (IPC) - Section 34, 366-A, 366-B, 370, 370(A)
High Courts22 Jun 2015Allowed
Bhimappa Vs State
Karnataka High Court · (2015) 3 AKR 548
Penal Code, 1860 (IPC) - Section 34, 366, 376(A), 376-D, 506
High Courts22 Jun 2015Dismissed
P.R. Sriranga Vs Town Co-Operative Bank Limited and Others
Karnataka High Court · (2015) 4 KarLJ 684
Constitution of India, 1950 - Article 226, 227Karnataka Co-operative Societies Act, 1959 - Section 70
High Courts22 Jun 2015
The Commissioner of Income Tax and Others Vs United Racing and Blood Stock Breeders Pvt. Ltd.
Karnataka High Court · (2015) 06 KAR CK 0261
Customs Act, 1962 - Section 127BIncome Tax Act, 1961 - Section 143(3), 147, 147(a), 148, 260A
High Courts22 Jun 2015Dismissed
Kumar Vs State of Karnataka
Karnataka High Court · (2015) 06 KAR CK 0243
Penal Code, 1860 (IPC) - Section 302
High Courts22 Jun 2015Disposed off
Thontadarya K.S. Vs The Principal Secretary to Government, Revenue Department and Others
Karnataka High Court · (2015) 06 KAR CK 0242
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 93
High Courts22 Jun 2015Dismissed
R. Suresh Vs The State of Karnataka and Others
Karnataka High Court · (2015) 06 KAR CK 0117
High Courts22 Jun 2015Dismissed
Manjula Vs Fakkirappa
Karnataka High Court · (2015) 06 KAR CK 0100
Civil Procedure Code, 1908 (CPC) - Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 5, 151, 22Constitution of India, 1950 - Article 226, 227
High Courts22 Jun 2015Partly Allowed
M. Ramesh Nayak Vs Hemalatha D. Nayak and Others
Karnataka High Court · (2015) 06 KAR CK 0099
Arbitration Act, 1940 - Section 8Civil Procedure Code, 1908 (CPC) - Order 7 Rule 7Registration Act, 1908 - Section 17
High Courts22 Jun 2015
Divisional Manager, United India Insurance Co. Ltd. and Others Vs Bheema and Others
Karnataka High Court · (2015) 06 KAR CK 0098
High Courts22 Jun 2015Partly Allowed
Neelamma Vs The Divisional Controller, KSRTC and Others
Karnataka High Court · (2015) 06 KAR CK 0072
Motor Vehicles Act, 1988 - Section 173(1)
High Courts22 Jun 2015
Syed Mohammed Khaja Hussaini Vs Atiya Nasreen and Others
Karnataka High Court · (2015) 4 AKR 164
Criminal Procedure Code, 1973 (CrPC) - Section 125
High Courts22 Jun 2015Disposed Off
Ashok Saliyan and Others Vs K.C. Chandran and Others
Karnataka High Court · (2015) 06 KAR CK 0036
Penal Code, 1860 (IPC) - Section 143, 147, 148, 149, 307
High Courts22 Jun 2015Dismissed
Gangavva and Others Vs Kamalavva and Others
Karnataka High Court · (2015) 06 KAR CK 0013
High Courts22 Jun 2015Allowed
Rudrappa Vs M.R. Shivarudraiah and Others
Karnataka High Court · (2015) 06 KAR CK 0006
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17, 24
High Courts19 Jun 2015Dismissed
B.P. Honakhande Vs Government of Karnataka and Others
Karnataka High Court · (2015) 06 KAR CK 0121
Constitution of India, 1950 - Article 226, 227Motor Vehicles Act, 1988 - Section 163-A
High Courts19 Jun 2015Partly Allowed
Bazil D''souza Vs Anil Kumar and Others
Karnataka High Court · (2015) 06 KAR CK 0088
Constitution of India, 1950 - Article 19(1)(a)Penal Code, 1860 (IPC) - Section 171(H)Representation of the People Act, 1951 - Section 125A(i), 133, 21, 23, 23(1)(d)
High Courts19 Jun 2015
Maqbool and Others Vs D. Gopalan and Others
Karnataka High Court · (2015) 06 KAR CK 0035
Motor Vehicles Act, 1988 - Section 166