COURT ARCHIVE

Karnataka High Court judgments

47,957 judgments · page 523 of 2,398

High Courts01 Apr 2015Allowed

Shaikh Feroz Vs State of Karnataka and Others

Karnataka High Court · (2015) 3 AKR 790 : (2015) CriLJ 4441 : (2015) 3 KarLJ 607 : (2015) 4 KCCR 3980

Karnataka Prevention of Dangerous Activities of Bootleggers, Drug-Offenders, Gamblers, Goondas, Immoral Traffic Offenders and Slum-Grabbers Act, 1985 - Section 3, 3(1), 8

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High Courts01 Apr 2015Dismissed

The Management of Schneider Electric it Business India Pvt. Ltd. Vs The Additional Chief Secretary, Dept. of Labour and Others

Karnataka High Court · (2015) 147 FLR 607 : (2015) ILR Kar 3961 : (2015) 4 KarLJ 239 : (2016) 1 LLN 131

Industrial Disputes Act, 1947 - Section 10, 10(2), 12, 12(3), 18

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High Courts01 Apr 2015

Unique Shelters Pvt. Ltd. Vs Union of India and Others

Karnataka High Court · (2015) 04 KAR CK 0339

Income Tax Act, 1961 - Section 10A, 10B, 10BA, 119, 119(2)(b)Motor Vehicles Act, 1988 - Section 2

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High Courts01 Apr 2015Dismissed

Ramesh Vs Kumada

Karnataka High Court · (2015) 04 KAR CK 0338

Criminal Procedure Code, 1973 (CrPC) - Section 125, 125(1)

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High Courts01 Apr 2015Allowed

Mahalakshmi and Others Vs The Oriental Insurance Company Ltd. and Others

Karnataka High Court · (2015) 04 KAR CK 0337

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High Courts01 Apr 2015Allowed

Gangamuniyappa and Others Vs State of Karnataka and Others

Karnataka High Court · (2015) 3 KarLJ 487 : (2015) 4 KCCR 3836

Forest Act, 1963 - Section 64-A

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High Courts01 Apr 2015Disposed off

K. Srinivasa and Others Vs State of Karnataka and Others

Karnataka High Court · (2015) 3 KarLJ 434 : (2015) 4 KCCR 3413

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High Courts01 Apr 2015Dismissed

State of Karnataka and Others Vs K.T. Rajashekar

Karnataka High Court · (2015) 2 AKR 831 : (2015) 3 KarLJ 353 : (2015) 3 KCCR 2710

General Clauses Act, 1897 - Section 10

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High Courts01 Apr 2015Allowed

Bhavani Vs The Secretary, Home Department and Others

Karnataka High Court · (2015) 2 AKR 655 : (2016) 1 Crimes 126 : (2015) 3 KarLJ 218 : (2015) 4 KCCR 3301

Constitution of India, 1950 - Article 22(5)Karnataka Prevention of Dangerous Activities of Bootleggers, Drug-Offenders, Gamblers, Goondas, Immoral Traffic Offenders and Slum-Grabbers Act, 1985 - Section 12(1), 3(1)

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High Courts01 Apr 2015Dismissed