COURT ARCHIVE

Karnataka High Court judgments

47,957 judgments · page 525 of 2,398

High Courts31 Mar 2015Allowed

Laxman Poojary and Others Vs State and Others

Karnataka High Court · (2015) 2 AKR 720 : (2015) 4 Crimes 229 : (2015) 4 KCCR 3185

Criminal Procedure Code, 1973 (CrPC) - Section 156, 161Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20(b), 20(b)(ii)(c), 42, 42(1), 42(2)

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High Courts31 Mar 2015Allowed

A.K. Lakshmanappa and Others Vs State

Karnataka High Court · (2015) 3 AKR 102 : (2015) 4 KCCR 3765

Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2), 19(4), 7, 8

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High Courts31 Mar 2015Dismissed

Management of Tractors and Farms Equipments Ltd. and Others Vs H.K. Umesh and Others

Karnataka High Court · (2015) 4 AKR 234 : (2015) 146 FLR 675 : (2015) 3 KarLJ 437 : (2015) 4 KCCR 3389 : (2015) LabIC 3977 : (2015) 2 LLN 695

Constitution of India, 1950 - Article 141Industrial Disputes Act, 1947 - Section 10(4-A), 33(2), 33(2)(b), 33-A

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High Courts31 Mar 2015Dismissed

Uma Devi and Others Vs Shantharam

Karnataka High Court · (2015) 03 KAR CK 0283

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 3

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High Courts31 Mar 2015Allowed

C. Gurunath and Others Vs Vyalikaval House Building Co-Operative Society Ltd. and Others

Karnataka High Court · (2015) 03 KAR CK 0013

Criminal Procedure Code, 1973 (CrPC) - Section 156(3), 173, 190(1)(a), 190(1)(b), 200Penal Code, 1860 (IPC) - Section 120-B, 34, 420, 465, 467

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High Courts31 Mar 2015Allowed

C. Gurunath and Others Vs Vyalikaval House Building Co-Operating Society Ltd. and Others

Karnataka High Court · (2015) 03 KAR CK 0001

Criminal Procedure Code, 1973 (CrPC) - Section 156(3), 173, 190(1)(a), 190(1)(b), 200Penal Code, 1860 (IPC) - Section 120-B, 34, 420, 465, 467

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High Courts30 Mar 2015Dismissed

R. Raghavendra Rao Vs The Commissioner, Bangalore Development Authority

Karnataka High Court · (2015) 4 KarLJ 347

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High Courts30 Mar 2015

Deepak Shetty and Others Vs Karnataka Wakf Board

Karnataka High Court · (2015) 2 AKR 833 : (2015) 3 KCCR 2848

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 3Waqf Act, 1995 - Section 83, 83(9)

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High Courts30 Mar 2015Dismissed

Hariram Vs Mysore Polymers and Rubber Products Limited

Karnataka High Court · (2015) 03 KAR CK 0376

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, 151Trade Marks Act, 1999 - Section 12, 18(1)

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High Courts30 Mar 2015Allowed

Jayshree Vs The State and Others

Karnataka High Court · (2015) ILR Kar 3463

Penal Code, 1860 (IPC) - Section 198, 420, 465, 468, 471Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(ix)

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High Courts30 Mar 2015Disposed off