High Courts10 Jun 2015Dismissed
V. Anjaneya Reddy Vs Special Additional Land Acquisition Officer, Bangalore Development Authority
Karnataka High Court · (2015) 4 AKR 452 : (2015) ILR Kar 4101
Civil Procedure Code, 1908 (CPC) - Section 115
COURT ARCHIVE
Karnataka High Court judgments, 2015
4,370 judgments · page 116 of 219
High Courts10 Jun 2015Dismissed
Vijaya Dhanya Kumar and Others Vs M.V. Sreedhar and Others
Karnataka High Court · (2015) 06 KAR CK 0030
Income Tax Act, 1961 - Section 230-A
High Courts09 Jun 2015Disposed off
Onmobile Global Limited Vs N.Y. Narayan and Others
Karnataka High Court · (2015) 5 KarLJ 104
Arbitration and Conciliation Act, 1996 - Section 11
High Courts09 Jun 2015Disposed off
Mayura Vs State and Others
Karnataka High Court · (2015) 4 AKR 446 : (2016) 6 FLT 93 : (2015) 4 KarLJ 353
High Courts09 Jun 2015
The Commissioner of Income Tax and Others Vs Crane Software International Ltd.
Karnataka High Court · (2015) 06 KAR CK 0322
Income Tax Act, 1961 - Section 143(1), 143(2), 143(3), 154, 80HHE
High Courts09 Jun 2015
Vasantha C. Kerur and Others Vs B. Basavaraj and Others
Karnataka High Court · (2015) ILR Kar 3887 : (2015) 5 KarLJ 12
Civil Procedure Code, 1908 (CPC) - Section 144General Clauses Act, 1897 - Section 6Hindu Succession Act, 1956 - Section 23, 6, 6(1), 8
High Courts09 Jun 2015Dismissed
Sharanappa Shivappa Alur and Others Vs Shivappa Bharamappa Alur and Others
Karnataka High Court · (2015) 4 KarLJ 607
Hindu Succession Act, 1956 - Section 22
High Courts09 Jun 2015
Guttigedarara Credit Co-operative Society Limited Vs The Income Tax Officer
Karnataka High Court · (2015) 377 ITR 464 : (2015) 234 TAXMAN 476
Income Tax Act, 1961 - Section 139(1), 143(2), 56, 80J, 80PKarnataka Co-operative Societies Act, 1959 - Section 7
High Courts09 Jun 2015Allowed
S. Ramaprasad Vs S. Aravind Kumar
Karnataka High Court · (2015) 06 KAR CK 0214
Civil Procedure Code, 1908 (CPC) - Order 17 Rule 2, Order 17 Rule 3, Order 17 Rule 3(b), Order 9 Rule 13, Order 9 Rule 9
High Courts09 Jun 2015Dismissed
N.P. Shylaja and Others Vs V. Keshavamurthy and Others
Karnataka High Court · (2015) 06 KAR CK 0213
Karnataka Rent Act, 1999 - Section 27(2)(r), 46, 5, 5(1)
High Courts09 Jun 2015
P.M. Abdulla Vs The Income Tax Officer
Karnataka High Court · (2016) 380 ITR 125
Income Tax Act, 1961 - Section 131, 133(6), 143(2), 68, 69C
High Courts09 Jun 2015Partly Allowed
Ramesh Gowda Vs Vijaya Fernades and Others
Karnataka High Court · (2015) 06 KAR CK 0145
High Courts09 Jun 2015Allowed
Hanumantharayappa Vs Bajaj Allianz Gen. Insurance Company Limited and Others
Karnataka High Court · (2015) 06 KAR CK 0103
High Courts09 Jun 2015Partly Allowed
Bajaj Allianz General Insurance Co. Ltd. Vs Shobha Murthy and Others
Karnataka High Court · (2015) 06 KAR CK 0101
High Courts09 Jun 2015Dismissed
Kasturevva Vs Jayashree
Karnataka High Court · (2015) AIR (Kar) 190
Civil Procedure Code, 1908 (CPC) - Order 23 Rule 3, Order 23 Rule 3A, Order 7 Rule 11Constitution of India, 1950 - Article 226, 227
High Courts09 Jun 2015Dismissed
J. Margret Fernandez and Others Vs K.V. Seetharamaiah
Karnataka High Court · (2015) 06 KAR CK 0003
Specific Relief Act, 1963 - Section 10, 16(c), 2, 20
High Courts08 Jun 2015Allowed
Janardhan and Others Vs State
Karnataka High Court · (2015) 5 KarLJ 102
Criminal Procedure Code, 1973 (CrPC) - Section 438Karnataka Prevention of Destruction and Loss of Property Act, 1981 - Section 2(a)Penal Code, 1860 (IPC) - Section 143, 147, 148, 149, 307
High Courts08 Jun 2015Disposed off
Commercial and Business Aviation Services Private Limited Vs Swajas Air Charter Limited
Karnataka High Court · (2015) 4 KarLJ 566
Arbitration and Conciliation Act, 1996 - Section 11(5)
High Courts08 Jun 2015Disposed off
Sowbhagyamma and Others Vs M.D. Siddalingappa and Others
Karnataka High Court · (2015) 5 KarLJ 59
Civil Procedure Code, 1908 (CPC) - Order 3 Rule 2
High Courts08 Jun 2015
Commissioner of Central Excise Vs Dharwad Co-operative Milk Producers Societies Union Ltd.
Karnataka High Court · (2015) 39 STR 989
Finance Act, 1994 - Section 65, 75Finance Act, 2003 - Section 158