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Karnataka High Court judgments, 2015

4,370 judgments · page 42 of 219

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High Courts30 Sept 2015

The State of Karnataka Vs Manyata Promoters Pvt. Ltd.

Karnataka High Court · (2015) 09 KAR CK 0244

Karnataka Value Added Tax Act, 2003 - Section 10, 10(4), 20, 20(2), 30
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High Courts30 Sept 2015Dismissed

Kanthamma A.C. Vs The Branch Manager, Bajaj Allianz General Insurance Co. Ltd. and Others

Karnataka High Court · (2015) 09 KAR CK 0236

Motor Vehicles Act, 1988 - Section 140(4), 163A, 166
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High Courts30 Sept 2015Dismissed

Narayanaswamy M. Vs Sri Devaraj Urs Academy of Higher Education and Research and Others

Karnataka High Court · (2016) 2 KarLJ 499

Constitution of India, 1950 - Article 14
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High Courts30 Sept 2015Partly Allowed

H.R. Ramesh Vs The State of Karnataka and Others

Karnataka High Court · (2016) 1 KarLJ 277

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High Courts30 Sept 2015Dismissed

Hanumantappa Vs The State of Karnataka

Karnataka High Court · (2015) 09 KAR CK 0167

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 302, 307, 498A, 498-A
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High Courts30 Sept 2015Dismissed

Shivakka Ishwar Gudli Vs The State of Karnataka and Others

Karnataka High Court · (2015) 09 KAR CK 0166

Penal Code, 1860 (IPC) - Section 302, 34
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High Courts30 Sept 2015Dismissed

The Special Land Acquisition Officer, Mangalore City Corporation Vs Secretary, Dharmasthala Manjunatheswara Education Society

Karnataka High Court · (2015) 09 KAR CK 0161

Land Acquisition Act, 1894 - Section 10, 18(1), 4(1), 6(1), 9
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High Courts30 Sept 2015

State of Karnataka and Others Vs Neelappa and Others

Karnataka High Court · (2015) 09 KAR CK 0063

Criminal Procedure Code, 1973 (CrPC) - Section 313, 357Penal Code, 1860 (IPC) - Section 143, 147, 148, 149, 302
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High Courts30 Sept 2015Partly Allowed

K.P. Shankaran Nair Vs Bangalore Development Authority and Others

Karnataka High Court · (2015) 09 KAR CK 0062

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High Courts30 Sept 2015Dismissed

A.K. Sunder Vs V. Srinivas and Others

Karnataka High Court · (2015) 09 KAR CK 0057

Transfer of Property Act, 1882 - Section 106, 109, 111(d), 53A, 55(6)(b)
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High Courts30 Sept 2015Partly Allowed

Dalappa and Others Vs Shankar and Others

Karnataka High Court · (2015) 09 KAR CK 0044

Motor Vehicles Act, 1988 - Section 166
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High Courts30 Sept 2015Allowed

Ishwarappa Rudrappa Maranabasari and Others Vs The Principal Secretary Government of Education (Higher Education) and Others

Karnataka High Court · (2015) 09 KAR CK 0043

Constitution of India, 1950 - Article 14
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High Courts30 Sept 2015

Yakult Danone India Pvt. Ltd. Vs Authority for Clarification & Advance Rulin Department of Commercial Taxes

Karnataka High Court · (2016) 87 VST 70

Karnataka Value Added Tax Act, 2003 - Section 4(1)(b)(iii), 60, 60(1)
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High Courts30 Sept 2015Allowed

Latha D.M. Vs The State of Karnataka and Others

Karnataka High Court · (2015) 09 KAR CK 0026

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High Courts30 Sept 2015Disposed Off

Moinuddin Vs Deputy Commissioner, Belagavi and Others

Karnataka High Court · (2015) 09 KAR CK 0002

Constitution of India, 1950 - Article 226Karnataka Municipal Corporations Act, 1976 - Section 178A, 178A(1)
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High Courts30 Sept 2015Dismissed

The New India Assurance Co. Ltd. Vs Neelavathi and Others

Karnataka High Court · (2015) 09 KAR CK 0001

Motor Vehicles Act, 1988 - Section 166
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High Courts29 Sept 2015Dismissed

Chandrappa and Others Vs Satyabhama

Karnataka High Court · (2015) 09 KAR CK 0410

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17, Order 6 Rule 6Constitution of India, 1950 - Article 227
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High Courts29 Sept 2015Dismissed

V. Chinnappa and Others Vs T. Shantharaju and Others

Karnataka High Court · (2015) 09 KAR CK 0402

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10(2), Order 6 Rule 17, Order 7 Rule 11(d), 115, 151Specific Relief Act, 1963 - Section 16(c)
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High Courts29 Sept 2015Dismissed

Gowramma and Others Vs The Asst. Commissioner, Bangalore North Division and Others

Karnataka High Court · (2016) 2 KarLJ 122

Karnataka Land Reforms Act, 1961 - Section 48, 71, 79, 79-A, 79-BKarnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 - Section 3(1)(b), 5A
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High Courts29 Sept 2015Dismissed

The Commissioner of Income Tax, TDS and Others Vs Chief Accounts Officer, Bruhat Bangalore Mahanagar Palike

Karnataka High Court · (2015) 09 KAR CK 0398

Income Tax Act, 1961 - Section 194LA, 50CKarnataka Town and Country Planning Act, 1961 - Section 14B
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