COURT ARCHIVE

Karnataka High Court judgments, 2015

4,370 judgments · page 61 of 219

High Courts02 Sept 2015

K. Keshav Reddy Vs State of Karnataka

Karnataka High Court · (2015) 09 KAR CK 0280

Criminal Procedure Code, 1973 (CrPC) - Section 313, 357, 428Penal Code, 1860 (IPC) - Section 148, 149, 302, 304, 307Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x), 3(2)(v)

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High Courts02 Sept 2015Dismissed

Fakir and Others Vs Durgappa and Others

Karnataka High Court · (2015) 09 KAR CK 0279

Civil Procedure Code, 1908 (CPC) - Section 80Electricity (Supply) Act, 1948 - Section 82

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High Courts02 Sept 2015Dismissed

Panditappa and Others Vs Sushilawwa and Others

Karnataka High Court · (2015) 09 KAR CK 0278

Civil Procedure Code, 1908 (CPC) - Section 100

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High Courts02 Sept 2015

Dell India Pvt. Ltd. Vs Jt. Commissioner of Income Tax, Large Tax Payers Unit (LTU) and Others

Karnataka High Court · (2015) 09 KAR CK 0240

Income Tax Act, 1922 - Section 34(1)(b)Income Tax Act, 1961 - Section 10, 10A, 139, 142, 143

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High Courts02 Sept 2015Dismissed

Manohar Vasudev Pangam and Others Vs Jeendatta and Others

Karnataka High Court · (2015) 09 KAR CK 0184

Karnataka Rent Control Act, 2001 - Section 21(1)(a), 43

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High Courts02 Sept 2015Allowed

Thipperudra and Others Vs The State of Karnataka

Karnataka High Court · (2015) 09 KAR CK 0183

Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 114, 302, 34

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High Courts02 Sept 2015Dismissed

Malatesh and Others Vs Shivayogeppa and Others

Karnataka High Court · (2015) 09 KAR CK 0182

Civil Procedure Code, 1908 (CPC) - Section 100

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High Courts02 Sept 2015Allowed

Annarao Vs Gopal Rao

Karnataka High Court · (2015) 09 KAR CK 0080

Civil Procedure Code, 1908 (CPC) - Section 100, 96Contract Act, 1872 - Section 32Specific Relief Act, 1963 - Section 10, 10(a), 16(c), 20, 20(2)

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High Courts02 Sept 2015

Joint Commissioner of Income Tax and Others Vs Dell India Pvt. Ltd.

Karnataka High Court · (2016) 382 ITR 310

Income Tax Act, 1961 - Section 148

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High Courts02 Sept 2015Allowed

Benedicta Monteiro and Others Vs Thomas Monteiro and Others

Karnataka High Court · (2015) 09 KAR CK 0070

Evidence Act, 1872 - Section 65, 65(c)Succession Act, 1925 - Section 26, 276, 63

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High Courts02 Sept 2015Dismissed

KMB Enterprises and Others Vs Abhayananda Associates and Others

Karnataka High Court · (2016) 1 KarLJ 440

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 4, Order 7 Rule 3, 100Evidence Act, 1872 - Section 116Specific Relief Act, 1963 - Section 5

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High Courts02 Sept 2015Allowed

Rangappa and Others Vs Nagappa and Others

Karnataka High Court · (2016) 1 KarLJ 457

Land Acquisition Act, 1894 - Section 54Limitation Act, 1963 - Section 5

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High Courts02 Sept 2015Allowed

J. Basavaraj Vs Pushpavathi

Karnataka High Court · (2015) 09 KAR CK 0013

Criminal Procedure Code, 1973 (CrPC) - Section 125, 127

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High Courts02 Sept 2015

Honappa Rayappa Dhanagar Vs Gurappa Sidappa Mageppagol and Others

Karnataka High Court · (2015) 09 KAR CK 0012

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High Courts02 Sept 2015Dismissed

Tamballi Ramappa Vs State of Karnataka

Karnataka High Court · (2015) 09 KAR CK 0011

Penal Code, 1860 (IPC) - Section 300, 302, 304(2), 324, 506

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High Courts02 Sept 2015Allowed

Anasawa and Others Vs Ramappa and Others

Karnataka High Court · (2015) 09 KAR CK 0010

Civil Procedure Code, 1908 (CPC) - Order 22 Rule 1, Order 22 Rule 10A, Order 22 Rule 4, Order 22 Rule 4A, Order 9 Rule 4

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High Courts02 Sept 2015Partly Allowed

Laxmamma and Others Vs Noorulla and Others

Karnataka High Court · (2015) 09 KAR CK 0009

Motor Vehicles Act, 1988 - Section 166

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High Courts01 Sept 2015Dismissed

Bangalore Metropolitan Transport Corporation Vs C. Raghunandan

Karnataka High Court · (2015) 4 AKR 473

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High Courts01 Sept 2015Disposed off

Juniper Networks India Pvt. Ltd. Vs The Inspector General of Registration and Commissioner of Stamps and Chef Revenue Controlling Authority and Others

Karnataka High Court · AIR 2015 Kar 179 : (2015) 4 AKR 675

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High Courts01 Sept 2015Allowed

Basayya and Others Vs Sharanayya and Others

Karnataka High Court · (2015) 09 KAR CK 0320

Civil Procedure Code, 1908 (CPC) - Section 100, 96Evidence Act, 1872 - Section 114(g)Hindu Succession Act, 1956 - Section 22

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