COURT ARCHIVE

Karnataka High Court judgments

47,957 judgments · page 517 of 2,398

High Courts13 Apr 2015Dismissed

Vijayalakshmi Vs Bangalore Development Authority and Others

Karnataka High Court · (2015) 04 KAR CK 0075

Civil Procedure Code, 1908 (CPC) - Section 9Constitution of India, 1950 - Article 136, 226Land Acquisition Act, 1894 - Section 16, 4, 6, 9

High Courts13 Apr 2015Partly Allowed

Jayanthi and Others Vs Lissy Thomas and Others

Karnataka High Court · (2015) 04 KAR CK 0074

Motor Vehicles Act, 1988 - Section 166

High Courts10 Apr 2015Dismissed

B.C. Nagarathna Vs T. Jayakeerthi and Others

Karnataka High Court · (2015) 3 AKR 549

Motor Vehicles Act, 1988 - Section 166

High Courts10 Apr 2015Dismissed

Bajaj Allianz General Insurance Co. Ltd. Vs Shivegowda and Others

Karnataka High Court · (2015) 3 AKR 87

High Courts10 Apr 2015Allowed

Dr. D. Pavan Kumar and Others Vs State of Karnataka

Karnataka High Court · (2015) 3 AKR 7 : (2015) ILR (Kar) 4968

Constitution of India, 1950 - Article 14Indian Medical Council Act, 1956 - Section 20

High Courts10 Apr 2015Allowed

C. Rangegowda Vs State of Karnataka and Others

Karnataka High Court · (2015) 4 KarLJ 64

Karnataka Urban Development Authorities Act, 1987 - Section 17, 19

High Courts10 Apr 2015Disposed off

Amruthesh N.P. Vs Government of Karnataka and Others

Karnataka High Court · (2015) 4 KarLJ 131

High Courts10 Apr 2015Dismissed

Ramu Vs The Assistant Director, Karnataka Land Army Corporation and Others

Karnataka High Court · (2015) 147 FLR 277 : (2015) 3 KarLJ 613

Industrial Disputes Act, 1947 - Section 10(4-A)

High Courts10 Apr 2015Dismissed

B.K. Raghukumar and Others Vs C. Goutam and Others

Karnataka High Court · (2015) 04 KAR CK 0327

Arbitration and Conciliation Act, 1996 - Section 11, 21, 43

High Courts10 Apr 2015Allowed

Limra Electricals A Proprietorship Concern Vs Bharat Sanchar Nigam Limited and Others

Karnataka High Court · (2015) 04 KAR CK 0326

Arbitration and Conciliation Act, 1996 - Section 11Constitution of India, 1950 - Article 136

High Courts10 Apr 2015Allowed

Yogesh Vs The State of Karnataka and Others

Karnataka High Court · (2015) 04 KAR CK 0325

High Courts10 Apr 2015Allowed

Anjuman Hami-E-Muslimeen Vs Assistant Provident Fund Commissioner

Karnataka High Court · (2015) 146 FLR 873 : (2016) 1 LLN 410 : (2015) LLR 971

High Courts10 Apr 2015Partly Allowed

Mabusab Vs Govindappa

Karnataka High Court · (2015) 04 KAR CK 0323

High Courts10 Apr 2015Dismissed

K.L. Khurana Vs Suresh Brothers and Others

Karnataka High Court · (2015) 04 KAR CK 0191

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 22, Order 21 Rule 5, Order 21 Rule 54, Order 21 Rule 54 (1A), Order 21 Rule 54 (1-A)

High Courts10 Apr 2015Dismissed

Ashraf and Others Vs State of Karnataka

Karnataka High Court · (2015) 2 KCCR 1956

Child Labour (Prohibition and Regulation) Act, 1986 - Section 14, 2, 2(ii), 3Criminal Procedure Code, 1973 (CrPC) - Section 438Juvenile Justice Act, 1986 - Section 23, 25

High Courts10 Apr 2015

The Commissioner of Income Tax and Others Vs Karnataka State Agricultural Produce Processing and Export Corporation Ltd.

Karnataka High Court · (2015) 3 AKR 328 : (2015) 280 CTR 590 : (2015) 377 ITR 496 : (2015) 231 TAXMAN 831

High Courts10 Apr 2015

The New India Assurance Co. Ltd. Vs Doddarama and Others

Karnataka High Court · (2015) 04 KAR CK 0120

High Courts10 Apr 2015Partly Allowed

H.N. Yogananda and Others Vs G. Kumar and Others

Karnataka High Court · (2015) 04 KAR CK 0119

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27

High Courts10 Apr 2015Partly Allowed

Venkategowda and Others Vs Manju and Others

Karnataka High Court · (2015) 04 KAR CK 0118

Motor Vehicles Act, 1988 - Section 166

High Courts10 Apr 2015Partly Allowed

Mahesha Vs Radhavendra Kharvi and Others

Karnataka High Court · (2015) 04 KAR CK 0117

Motor Vehicles Act, 1988 - Section 166