COURT ARCHIVE

Karnataka High Court judgments, 2015

4,370 judgments · page 112 of 219

High Courts17 Jun 2015Allowed

B.N. Sreenath Bhat Vs Jayalakshmi and Others

Karnataka High Court · (2015) 3 AKR 509 : (2015) 4 KCCR 3952

Civil Procedure Code, 1908 (CPC) - Order 23 Rule 1, Order 6 Rule 17, 151Constitution of India, 1950 - Article 226, 227

High Courts17 Jun 2015Dismissed

K. Udhayabanu Vs G.S. Hemalatha

Karnataka High Court · (2015) 06 KAR CK 0227

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 21, Order 21 Rule 32Hindu Marriage Act, 1955 - Section 13(1)(i), 13(1)(r), 13(1-A), 9

High Courts17 Jun 2015Allowed

Shilpa Prashanth Vs Prashanth B. Lalsangi

Karnataka High Court · (2015) 06 KAR CK 0225

Civil Procedure Code, 1908 (CPC) - Order 9 Rule 11, Order 9 Rule 13, 151

High Courts17 Jun 2015Allowed

Kashibai Vs Somappa

Karnataka High Court · (2015) 06 KAR CK 0224

Civil Procedure Code, 1908 (CPC) - Section 24Criminal Procedure Code, 1973 (CrPC) - Section 125Hindu Marriage Act, 1955 - Section 9

High Courts17 Jun 2015Allowed

Priyanka Vs Sharanayya

Karnataka High Court · (2015) 06 KAR CK 0096

Civil Procedure Code, 1908 (CPC) - Section 24Criminal Procedure Code, 1973 (CrPC) - Section 125

High Courts17 Jun 2015Dismissed

Sanjay Chandusa Gongale Vs Anjali and Others

Karnataka High Court · (2016) 1 AKR 639

Criminal Procedure Code, 1973 (CrPC) - Section 125, 125(4)Family Courts Act, 1984 - Section 19(4)

High Courts17 Jun 2015Partly Allowed

Yallappa Vs Shanulla and Others

Karnataka High Court · (2015) 06 KAR CK 0079

High Courts17 Jun 2015Dismissed

B. Sham Sundar Vs B. Kishanlal

Karnataka High Court · (2015) 06 KAR CK 0071

High Courts17 Jun 2015Allowed

The Oriental Insurance Co. Ltd. Vs B.K. Somashekar and Others

Karnataka High Court · (2015) 06 KAR CK 0070

High Courts17 Jun 2015Partly Allowed

Yatish Vs Nanjundappa and Others

Karnataka High Court · (2015) 06 KAR CK 0037

Specific Relief Act, 1963 - Section 16(1), 22

High Courts17 Jun 2015Allowed

Jayaram Hegde Vs Authorized Officer-cum-Chief Manager, Canara Bank and Others

Karnataka High Court · (2015) 4 AKR 441 : (2015) 4 KCCR 2956

Limitation Act, 1963 - Section 14Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 17, 18

High Courts16 Jun 2015Dismissed

T.C. Venkatesh Babu Vs State of Karnataka and Others

Karnataka High Court · (2015) 5 KarLJ 109

Land Acquisition Act, 1894 - Section 12(2), 16, 4(1), 6(1)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 101, 103

High Courts16 Jun 2015Dismissed

Bylamarappa and Others Vs Bangalore Development Authority and Others

Karnataka High Court · (2015) 4 KarLJ 285

Constitution of India, 1950 - Article 226Land Acquisition Act, 1894 - Section 9

High Courts16 Jun 2015Partly Allowed

Puttappa Vs K. Ravi and Others

Karnataka High Court · (2015) 06 KAR CK 0254

Motor Vehicles Act, 1988 - Section 166

High Courts16 Jun 2015Dismissed

N.B. Somashekara Shetty Vs The State of Karnataka

Karnataka High Court · (2015) 06 KAR CK 0253

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 302, 307

High Courts16 Jun 2015Allowed

R. Vijayakumar Vs Muniyammanni and Others

Karnataka High Court · (2015) 06 KAR CK 0237

Civil Procedure Code, 1908 (CPC) - Order 16 Rule 1, 151Constitution of India, 1950 - Article 227Evidence Act, 1872 - Section 65

High Courts16 Jun 2015Dismissed

Priyanka H.S. Vs Lokesh Giri H.D.

Karnataka High Court · (2015) 5 KarLJ 594

High Courts16 Jun 2015

Amina Mohammadi and Others Vs The Deputy Commissioner, Davanagere District and Others

Karnataka High Court · (2015) 06 KAR CK 0045

High Courts16 Jun 2015Dismissed

Rajeshwari and Others Vs Sunil and Others

Karnataka High Court · (2015) 06 KAR CK 0044

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10Constitution of India, 1950 - Article 226, 227

High Courts16 Jun 2015Allowed

Lokesh Reddy Vs Msshivangi J. Nairi and Others

Karnataka High Court · (2015) 06 KAR CK 0016

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17Constitution of India, 1950 - Article 227