COURT ARCHIVE

Karnataka High Court judgments, 2015

4,370 judgments · page 58 of 219

High Courts04 Sept 2015Disposed off

The Commissioner, Hindu Religious and Charitable Endowments and Others Vs Superintending Archaelogist Archaeological Survey of India and Others

Karnataka High Court · (2016) 1 AKR 814 : (2015) 6 KarLJ 591 : (2016) 1 KCCR 219

Ancient Monuments and Archaeological Sites and Remains Act, 1958 - Section 19, 20

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High Courts04 Sept 2015Allowed

Pushparekha Vs Abhirami Srikanth and Others

Karnataka High Court · (2015) 4 AKR 854 : (2015) ILR (Kar) 4521 : (2016) 1 KarLJ 160 : (2016) 1 KCCR 128

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 22 Rule 10

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High Courts04 Sept 2015Allowed

Jaibunnissa Vs State of Karnataka

Karnataka High Court · (2015) 09 KAR CK 0277

Constitution of India, 1950 - Article 14, 21Criminal Procedure Code, 1973 (CrPC) - Section 154, 159, 202, 340, 41Dowry Prohibition Act, 1961 - Section 3, 4

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High Courts04 Sept 2015Dismissed

Hanumesh Nayak and Others Vs The State of Karnataka

Karnataka High Court · (2015) 09 KAR CK 0231

Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 109, 120-B, 149, 201, 302

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High Courts04 Sept 2015Allowed

Hanumantharayappa Vs The Manager Legal, New India Assurance Company Limited and Others

Karnataka High Court · (2015) 09 KAR CK 0230

Employees State Insurance Act, 1948 - Section 53, 61Motor Vehicles Act, 1988 - Section 166Workmens Compensation Act, 1923 - Section 24

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High Courts04 Sept 2015Allowed

ICICI Lombard Motor Ins. Co. Ltd. Vs Veeresh and Others

Karnataka High Court · (2015) 09 KAR CK 0229

Motor Vehicles Act, 1988 - Section 149(2), 3, 3(1), 4, 41(4)

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High Courts04 Sept 2015

The Management of Kirloskar Electric Company Limited Vs Sunil

Karnataka High Court · (2015) 09 KAR CK 0228

Industrial Disputes Act, 1947 - Section 10(4-A), 17-B, 33(C)2, 33C(2)

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High Courts04 Sept 2015

Prakash Desagatti Vs The Tahasildar, Byadgi Taluk and Others

Karnataka High Court · (2015) 09 KAR CK 0227

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High Courts04 Sept 2015

Mookambika Associates Vs Assistant Commissioner of Income Tax and Others

Karnataka High Court · (2015) 09 KAR CK 0194

Constitution of India, 1950 - Article 226Income Tax Act, 1961 - Section 132, 143(3), 153(c), 220(2)

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High Courts04 Sept 2015

Basavaraj Vs The Additional Commissioner, Public Instructions Department and Others

Karnataka High Court · (2015) 09 KAR CK 0179

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High Courts04 Sept 2015Dismissed

State Vs Swamy and Others

Karnataka High Court · (2016) 2 KarLJ 384

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 212, 302, 307, 34, 504

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High Courts04 Sept 2015Dismissed

Siddaramaiah Pujar Vs The University Grants Commission and Others

Karnataka High Court · (2015) 09 KAR CK 0172

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High Courts04 Sept 2015Dismissed

Dharmapala Vs Seethamma and Others

Karnataka High Court · (2016) 1 KarLJ 645

Evidence Act, 1872 - Section 68Succession Act, 1925 - Section 63

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High Courts04 Sept 2015Partly Allowed

R.G. Prasad Vs Mahaveerchand M. and Others

Karnataka High Court · (2015) 09 KAR CK 0170

Civil Procedure Code, 1908 (CPC) - Order 20 Rule 12, 20

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High Courts04 Sept 2015Dismissed

Somappa and Others Vs Mahadevappa and Others

Karnataka High Court · (2016) 1 AKR 753

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 31, 100Specific Relief Act, 1963 - Section 16(c), 20

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High Courts04 Sept 2015Dismissed

Laxminarayana Gowda and Others Vs Government of Karnataka and Others

Karnataka High Court · (2015) 09 KAR CK 0092

Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2), 7

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High Courts04 Sept 2015Allowed

Madan Dattaram Deshpande Vs Saroja and Others

Karnataka High Court · (2015) 09 KAR CK 0091

Karnataka Court Fees and Suits Valuation Act, 1958 - Section 24(a), 24(b), 24(d), 25

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High Courts04 Sept 2015Partly Allowed

Surekha and Others Vs The Divisional Manager, The New India Assurance Company Ltd.

Karnataka High Court · (2015) 09 KAR CK 0090

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High Courts04 Sept 2015Dismissed

K. Govinda Sherigara Vs Sharada Kamath and Others

Karnataka High Court · (2016) 1 KarLJ 416

Civil Procedure Code, 1908 (CPC) - Order 14 Rule 5, Order 41 Rule 2, 151Karnataka Court Fees and Suits Valuation Act, 1958 - Section 41, 8Transfer of Property Act, 1882 - Section 53A

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High Courts04 Sept 2015Dismissed

Sujata and Others Vs The Divisional Manager, NWKRTC and Others

Karnataka High Court · (2015) 09 KAR CK 0060

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