High Courts11 Mar 2015Allowed
Gangibai and Others Vs Timmanna and Others
Karnataka High Court · (2015) 03 KAR CK 0035
COURT ARCHIVE
Karnataka High Court judgments, 2015
4,370 judgments · page 159 of 219
High Courts11 Mar 2015Allowed
K.S. Puttabuddi Vs State of Karnataka
Karnataka High Court · (2015) 03 KAR CK 0033
Criminal Procedure Code, 1973 (CrPC) - Section 313Electricity Act, 1910 - Section 39Penal Code, 1860 (IPC) - Section 34
High Courts10 Mar 2015Dismissed
Lakshmamma and Others Vs State of Karnataka and Others
Karnataka High Court · (2015) 4 KarLJ 147
Land Acquisition Act, 1894 - Section 16, 16(2)
High Courts10 Mar 2015Dismissed
Gangavva and Others Vs Goudappa and Others
Karnataka High Court · (2015) 03 KAR CK 0441
Karnataka Land Reforms Act, 1961 - Section 44, 45, 48-A, 77, 77-AKarnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 - Section 3(1)(b), 5, 5-AKarnataka Village Officers Abolition Act, 1961 - Section 2 (n), 4, 5
High Courts10 Mar 2015Dismissed
Basappa Vs Basappa and Others
Karnataka High Court · (2015) 03 KAR CK 0440
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27
High Courts10 Mar 2015Allowed
Kalavathi Vs K. Vijayalakshmi and Others
Karnataka High Court · (2015) 03 KAR CK 0439
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 99
High Courts10 Mar 2015Dismissed
Mahesh Kumar V. Vs M. Nandini
Karnataka High Court · (2015) 03 KAR CK 0438
Hindu Marriage Act, 1955 - Section 9
High Courts10 Mar 2015Dismissed
The Special Land Acquisition Officer Vs Buddu Mani Gowda and Others
Karnataka High Court · (2015) 03 KAR CK 0437
Land Acquisition Act, 1894 - Section 18(1), 4(1), 54(1), 6(1)
High Courts10 Mar 2015Partly Allowed
Sakamma and Others Vs Manu Dayakar and Others
Karnataka High Court · (2015) 03 KAR CK 0436
High Courts10 Mar 2015Allowed
Pushpa K.V. Vs Santhosh Kumar B.K.
Karnataka High Court · (2015) 03 KAR CK 0435
Hindu Marriage Act, 1955 - Section 13, 13(1)(1a)(1b), 13(1)(ib)
High Courts10 Mar 2015Dismissed
S.H. Malagi Vs Bruhat Bengaluru Mahanagara Palike and Others
Karnataka High Court · (2015) 3 KarLJ 114 : (2015) 3 KCCR 2708
Karnataka Municipal Corporations Act, 1976 - Section 321, 321(1), 321(2)
High Courts10 Mar 2015Dismissed
State of Karnataka and Others Vs D. Doreraj and Others
Karnataka High Court · (2015) 3 KarLJ 111
High Courts10 Mar 2015
The Commissioner of Income Tax and Others Vs Harsha N. Biliangady
Karnataka High Court · (2015) 379 ITR 529
High Courts10 Mar 2015Dismissed
T. Lakshmana Vs The State of Karnataka and Others
Karnataka High Court · (2015) 03 KAR CK 0334
High Courts10 Mar 2015Allowed
Poonam Pandey Vs Sumesh
Karnataka High Court · (2015) 4 CCR 4 : (2015) 3 KarLJ 47 : (2015) 4 KCCR 3582
Criminal Procedure Code, 1973 (CrPC) - Section 156(3), 196, 196(1), 200Penal Code, 1860 (IPC) - Section 153A, 153-A, 196(1), 295, 295A
High Courts10 Mar 2015Dismissed
M. Chowdeshwar Rao and Others Vs Ambedkar Raju and Others
Karnataka High Court · (2015) 03 KAR CK 0227
Criminal Procedure Code, 1973 (CrPC) - Section 313Negotiable Instruments Act, 1881 (NI) - Section 118, 138, 139
High Courts10 Mar 2015
Divisional Manger, The Oriental Insurance Co. Ltd. Vs A.H. Hemalatha and Others
Karnataka High Court · (2015) 03 KAR CK 0214
High Courts10 Mar 2015Allowed
K. Krishnaraj Hegde Vs Anil C. Lobo and Others
Karnataka High Court · AIR 2015 Kar 152 : (2015) ILR (Kar) 4541 : (2015) 3 KCCR 2021
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 14, Order 6 Rule 15, Order 6 Rule 15(2), Order 6 Rule 16Evidence Act, 1872 - Section 114(g)Karnataka Municipal Corporations Act, 1976 - Section 2
High Courts10 Mar 2015Dismissed
Mohammed Rafi Vs State of Karnataka
Karnataka High Court · (2015) 03 KAR CK 0179
Criminal Procedure Code, 1973 (CrPC) - Section 313Forest Act, 1963 - Section 86, 87Penal Code, 1860 (IPC) - Section 379, 511
High Courts10 Mar 2015Disposed off
Manjamma Vs Suvarna S. Rao
Karnataka High Court · (2015) 03 KAR CK 0162