High Courts01 Jul 2015Dismissed
Sabbu Sunil Vs Channa Vardhini
Karnataka High Court · (2015) 07 KAR CK 0005
Criminal Procedure Code, 1973 (CrPC) - Section 125Family Courts Act, 1984 - Section 19(4)
COURT ARCHIVE
Karnataka High Court judgments, 2015
4,370 judgments · page 104 of 219
High Courts30 Jun 2015Dismissed
Bapuji House Building Co-operative Vs V.C. Reddappa Chetty and Others
Karnataka High Court · (2015) 5 KarLJ 56
Civil Procedure Code, 1908 (CPC) - Order 26 Rule 26, Order 7 Rule 11, Order 7 Rule 11(d)Constitution of India, 1950 - Article 227Contract Act, 1872 - Section 201, 202
High Courts30 Jun 2015Dismissed
Chikkavenkatarayappa and Others Vs Muddappa and Others
Karnataka High Court · (2016) 1 AKR 138 : (2015) ILR Kar 3583
Civil Procedure Code, 1908 (CPC) - Section 100Karnataka Land Reforms Act, 1961 - Section 24, 44, 45, 48A, 49
High Courts30 Jun 2015Dismissed
Nagaraj Rao Vs The State of Karnataka and Others
Karnataka High Court · (2015) 06 KAR CK 0290
Karnataka Industrial Areas Development Act, 1966 - Section 28(2), 29, 29(2), 30Karnataka Land Revenue Act, 1964 - Section 127, 128, 129Land Acquisition Act, 1894 - Section 18
High Courts30 Jun 2015Dismissed
Muniraju and Others Vs T.H. Ravikumar and Others
Karnataka High Court · (2015) 06 KAR CK 0285
High Courts30 Jun 2015Allowed
S.R. Narasimha Murthy and Others Vs Habibulla V.A.
Karnataka High Court · (2015) 06 KAR CK 0148
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2Transfer of Property Act, 1882 - Section 52
High Courts30 Jun 2015Allowed
Manoj Kumar S. Vs State of Karnataka
Karnataka High Court · (2015) 06 KAR CK 0136
Constitution of India, 1950 - Article 20(3)Criminal Procedure Code, 1973 (CrPC) - Section 162, 233(2), 313Evidence Act, 1872 - Section 25, 26, 27, 45A, 59
High Courts30 Jun 2015
The Director of Census Operations Government of India Ministry of Home Affairs and Others Vs B.S. Siddamadaiah and Others
Karnataka High Court · (2015) 06 KAR CK 0092
High Courts30 Jun 2015Dismissed
Annapurnamma Vs Sarojamma
Karnataka High Court · (2015) 4 AKR 505 : (2015) ILR (Kar) 4308 : (2015) 4 KCCR 3902
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 8, Order 8 Rule 7
High Courts30 Jun 2015Dismissed
M.S. Ananda Kumar Vs Jayamma
Karnataka High Court · (2015) 4 AKR 85
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17Constitution of India, 1950 - Article 227
High Courts30 Jun 2015Dismissed
M.R. Chinnappa Vs Subramanya and Others
Karnataka High Court · (2015) 06 KAR CK 0051
High Courts30 Jun 2015Dismissed
Vidya Raikar and Others Vs The State of Karnataka and Others
Karnataka High Court · (2015) ILR Kar 3650
Road Transport Corporations Act, 1950 - Section 45
High Courts30 Jun 2015Dismissed
Ramappa Basappa Bhosle Vs Ishwarappa and Others
Karnataka High Court · (2015) 06 KAR CK 0019
Hindu Succession Act, 1956 - Section 14Specific Relief Act, 1963 - Section 16(c), 20Transfer of Property Act, 1882 - Section 53A, 53-A
High Courts30 Jun 2015
A. Shanmugam Naidu and Others Vs Mayan Kutty and Others
Karnataka High Court · (2015) 06 KAR CK 0012
Civil Procedure Code, 1908 (CPC) - Order 26 Rule 9Constitution of India, 1950 - Article 227
High Courts30 Jun 2015Allowed
Yamanurappa and Others Vs Syed Sab
Karnataka High Court · (2015) 06 KAR CK 0011
Civil Procedure Code, 1908 (CPC) - Section 35Limitation Act, 1963 - Section 5
High Courts29 Jun 2015Allowed
Yashoda Vs Secretary (Home Department) and Others
Karnataka High Court · (2015) 4 AKR 620 : (2016) CriLJ 397 : (2015) ILR (Kar) 4441 : (2015) 5 KarLJ 47
Constitution of India, 1950 - Article 22(4), 22(7)
High Courts29 Jun 2015Partly Allowed
Nagamma and Others Vs The State of Karnataka
Karnataka High Court · (2015) 06 KAR CK 0153
Dowry Prohibition Act, 1961 - Section 4Evidence Act, 1872 - Section 32, 32(1)Penal Code, 1860 (IPC) - Section 302, 304B, 498A
High Courts29 Jun 2015Partly Allowed
Annabel Builders Developers Private Limited and Others Vs The State of Karnataka and Others
Karnataka High Court · (2015) ILR Kar 3344
Karnataka Town and Country Planning Act, 1961 - Section 76-M
High Courts29 Jun 2015Dismissed
Krishna S. Narasingh Sherkhane Vs Doddawwa and Others
Karnataka High Court · (2015) 06 KAR CK 0093
High Courts29 Jun 2015Allowed
B.C. Narayanaswamy and Others Vs Makbulunnisa and Others
Karnataka High Court · (2015) 4 AKR 566 : (2015) ILR Kar 4185
Karnataka Stamp Act, 1957 - Section 33, 34, 5Stamp Act, 1899 - Section 33, 35, 38