High Courts03 Mar 2015Partly Allowed
Janardhana Achar and Others Vs Jagannatha Poojary and Others
Karnataka High Court · (2015) 03 KAR CK 0314
Motor Vehicles Act, 1988 - Section 163A, 163-A, 166
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 546 of 2,398
High Courts03 Mar 2015Partly Allowed
Basavaraja Vs State and Others
Karnataka High Court · (2015) 03 KAR CK 0313
Criminal Procedure Code, 1973 (CrPC) - Section 428Penal Code, 1860 (IPC) - Section 34, 354, 363, 366, 376
High Courts03 Mar 2015Dismissed
A.R. Jayaprakash and Others Vs H.M. Srinivasa Rao and Others
Karnataka High Court · (2015) 03 KAR CK 0178
Civil Procedure Code, 1908 (CPC) - Section 96
High Courts03 Mar 2015Dismissed
B.I. Pinto Vs Venkatagirija and Others
Karnataka High Court · (2015) 03 KAR CK 0177
Karnataka Stamp Act, 1957 - Section 30(cc), 34, 41, 41(e), 42
High Courts03 Mar 2015Dismissed
Kareen Khan Vs State by Tavarekere Police
Karnataka High Court · (2015) 03 KAR CK 0176
Criminal Procedure Code, 1973 (CrPC) - Section 428Electricity Act, 2003 - Section 136Penal Code, 1860 (IPC) - Section 379
High Courts03 Mar 2015
Taluka Shikshana Prasarak Mandali''s Ayurvedic Medical College Vs The Union of India and Others
Karnataka High Court · (2015) 03 KAR CK 0167
Indian Medicine Central Council Act, 1970 - Section 13A, 13A/C, 13C
High Courts03 Mar 2015
Commissioner of Income Tax and Others Vs Industrial Hydraulics Pvt. Ltd.
Karnataka High Court · (2015) 03 KAR CK 0166
Income Tax Act, 1961 - Section 143(1)(a), 147, 148, 154, 50B
High Courts03 Mar 2015Dismissed
Sami Vs State of Karnataka
Karnataka High Court · (2015) 03 KAR CK 0165
Penal Code, 1860 (IPC) - Section 307, 332
High Courts03 Mar 2015Partly Allowed
Arun Kumar H. Vs State of Karnataka
Karnataka High Court · (2015) 03 KAR CK 0164
Criminal Procedure Code, 1973 (CrPC) - Section 313, 428Penal Code, 1860 (IPC) - Section 363, 366, 376
High Courts03 Mar 2015Dismissed
T. Subhash Vs Venkateswara
Karnataka High Court · (2015) 03 KAR CK 0146
Negotiable Instruments Act, 1881 (NI) - Section 138, 139
High Courts03 Mar 2015Allowed
Lalappa Vs State of Karnataka
Karnataka High Court · (2015) 03 KAR CK 0145
Criminal Procedure Code, 1973 (CrPC) - Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20(a)(i), 51
High Courts03 Mar 2015Dismissed
Hanumanthappa Hanchinmane Vs Agasanakatte A. Basavarajappa
Karnataka High Court · (2015) 03 KAR CK 0144
Negotiable Instruments Act, 1881 (NI) - Section 138, 139
High Courts03 Mar 2015
Mahaveer Electro Mech (P) Ltd. Vs Bangalore Electricity Supply Co. Ltd. and Others
Karnataka High Court · (2015) 03 KAR CK 0143
Arbitration and Conciliation Act, 1996 - Section 11(5)
High Courts03 Mar 2015
Lalitha Kothari Vs V. Sathyanarayana Rao and Others
Karnataka High Court · (2015) ILR Kar 2959 : (2015) 2 KCCR 1638
High Courts03 Mar 2015Partly Allowed
Karnataka Neeravari Nigam Ltd. Vs Shoukat and Others
Karnataka High Court · (2015) 03 KAR CK 0141
Land Acquisition Act, 1894 - Section 4(1)
High Courts03 Mar 2015Dismissed
State of Karnataka Vs Subramanya Biliya Kodiya Mavinakurva and Others
Karnataka High Court · (2015) 03 KAR CK 0140
Criminal Procedure Code, 1973 (CrPC) - Section 397, 401, 457Karnataka Police Act, 1963 - Section 87
High Courts03 Mar 2015Allowed
Sucharitha Shetty Vs Shantha Shetty and Others
Karnataka High Court · (2015) 03 KAR CK 0074
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 2AConstitution of India, 1950 - Article 226Karnataka Land Revenue Act, 1964 - Section 96
High Courts03 Mar 2015Disposed Off
Commissioner of Income Tax, Central Circle Vs Intel Technology India (P) Ltd.
Karnataka High Court · (2015) 4 CoMPLJ 139 : (2016) 380 ITR 272
Income Tax Act, 1961 - Section 143(2), 292B
High Courts02 Mar 2015Dismissed
Kotak Mahindra Bank Ltd. Vs Dhanalakshmi and Others
Karnataka High Court · (2015) 03 KAR CK 0402
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17Constitution of India, 1950 - Article 226
High Courts02 Mar 2015Dismissed
C. Ramachandra Reddy Vs Anitha R. and Others
Karnataka High Court · (2015) 03 KAR CK 0401
Constitution of India, 1950 - Article 226