High Courts16 Apr 2015Partly Allowed
Manager-Legal Vs Jabanath and Others
Karnataka High Court · (2015) 04 KAR CK 0236
Motor Vehicles Act, 1988 - Section 166
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 514 of 2,398
High Courts16 Apr 2015Dismissed
Bangalore Enterprises Vs Asian Fab Tec Limited
Karnataka High Court · (2015) 04 KAR CK 0234
Criminal Procedure Code, 1973 (CrPC) - Section 302, 313Negotiable Instruments Act, 1881 (NI) - Section 118, 138, 139, 142
High Courts16 Apr 2015Allowed
Ravichandra G. Vs Chairman and Managing Director Karnataka Power Transmission Corporation Limited and Others
Karnataka High Court · (2015) 04 KAR CK 0218
High Courts16 Apr 2015Allowed
Indira Nayak Vs The Commissioner of Public Instructions Education Department and Others
Karnataka High Court · (2015) 04 KAR CK 0217
High Courts16 Apr 2015Dismissed
G. Billiyappa Gowda and Others Vs Jayamma and Others
Karnataka High Court · (2015) 04 KAR CK 0214
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts16 Apr 2015Dismissed
Nandakumar Vs Neeta
Karnataka High Court · (2015) 04 KAR CK 0213
Criminal Procedure Code, 1973 (CrPC) - Section 125, 127Family Courts Act, 1984 - Section 19(4)
High Courts16 Apr 2015Allowed
The New India Assurance Co. Ltd. and Others Vs Kallakuri Ramasireesha and Others
Karnataka High Court · (2015) 04 KAR CK 0212
Motor Vehicles Act, 1988 - Section 10, 3
High Courts16 Apr 2015Allowed
M.S. Vishwanatha Rao Vs Rathnabai and Others
Karnataka High Court · (2015) 3 KarLJ 583 : (2015) 4 KCCR 3480
Civil Procedure Code, 1908 (CPC) - Section 100, 96Specific Relief Act, 1963 - Section 16(c)
High Courts16 Apr 2015Partly Allowed
Bhagyarathna Bhopal Suryavanshi Vs A. Papanna
Karnataka High Court · (2015) 04 KAR CK 0195
High Courts16 Apr 2015
Neelamma Vs Nasima and Others
Karnataka High Court · (2015) 04 KAR CK 0194
Motor Vehicles Act, 1988 - Section 163(A), 163A, 163-A, 166
High Courts16 Apr 2015Allowed
K. Rajashekar Vs State and Others
Karnataka High Court · (2015) 04 KAR CK 0193
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 34, 420, 468, 471, 477-A
High Courts16 Apr 2015Dismissed
R. Lakshminarasimha Vs Gouthamchand
Karnataka High Court · (2015) 04 KAR CK 0192
Criminal Procedure Code, 1973 (CrPC) - Section 200, 482Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts16 Apr 2015Disposed off
C. Kishanlal Kothari and Others Vs Vinod Sohanraj Sankla and Others
Karnataka High Court · (2015) 04 KAR CK 0190
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, 151Constitution of India, 1950 - Article 227
High Courts16 Apr 2015Dismissed
Kamala and Others Vs Rajoovi Padmappa and Others
Karnataka High Court · (2015) 3 KCCR 2113
Civil Procedure Code, 1908 (CPC) - Section 100, 96Constitution of India, 1950 - Article 141Evidence Act, 1872 - Section 17, 32, 73
High Courts16 Apr 2015
Umesh Hanumanthappa Koravar Vs The State of Karnataka
Karnataka High Court · (2015) 04 KAR CK 0114
Criminal Procedure Code, 1973 (CrPC) - Section 457, 457(2)Mines and Minerals (Development and Regulation) Act, 1957 - Section 21(4A)Penal Code, 1860 (IPC) - Section 379
High Courts16 Apr 2015
High Court of Karnataka Vs Jai Chaitanya Dasa and Others
Karnataka High Court · (2015) 3 AKR 627 : (2015) ILR Kar 2543 : (2015) 2 KCCR 1809
Constitution of India, 1950 - Article 129, 19(1)(a), 215Contempt of Courts Act, 1971 - Section 1, 13, 14, 14(1), 14(1)(a)Criminal Procedure Code, 1973 (CrPC) - Section 164, 313
High Courts16 Apr 2015Allowed
Basavaraj Vs State of Karnataka
Karnataka High Court · (2015) 3 AKR 499 : (2015) 4 KCCR 3644
Penal Code, 1860 (IPC) - Section 302, 324, 34
High Courts16 Apr 2015Dismissed
State of Karnataka Vs Mahesh Sundara Shetty and Others
Karnataka High Court · (2016) 1 AKR 224 : (2015) 4 CCR 553 : (2015) 4 Crimes 370 : (2015) 5 KarLJ 242
Penal Code, 1860 (IPC) - Section 109, 302, 304-A, 304-II, 333
High Courts16 Apr 2015Partly Allowed
Geetha Bai and Others Vs Vijay and Others
Karnataka High Court · (2015) 04 KAR CK 0072
Motor Vehicles Act, 1988 - Section 166
High Courts16 Apr 2015Allowed
Kwality Constructions Engineers Vs The Executive Engineer and Others
Karnataka High Court · (2015) 04 KAR CK 0071
Arbitration and Conciliation Act, 1996 - Section 31(3), 34, 37(1)(b)