High Courts06 Aug 2015Partly Allowed

Gowdra Thipeshi and Others Vs The State of Karnataka

Karnataka High Court · (2015) 08 KAR CK 0315

Evidence Act, 1872 - Section 154Penal Code, 1860 (IPC) - Section 114, 143, 147, 148, 149Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)(xi)
High Courts06 Aug 2015Dismissed

Anasuya Vs J. Venkatesh

Karnataka High Court · (2015) 6 KarLJ 306 : (2016) 1 KCCR 504

Karnataka Small Cause Courts Act, 1964 - Section 18, 8, 8(1)
High Courts06 Aug 2015Disposed off

Dharamchand Vs R. Mahalakshmi

Karnataka High Court · (2015) 08 KAR CK 0255

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 1, Order 41 Rule 2, 96Karnataka Court Fees and Suits Valuation Act, 1958 - Section 66
High Courts06 Aug 2015Allowed

Manikandan R. Vs State

Karnataka High Court · (2015) 08 KAR CK 0247

Criminal Procedure Code, 1973 (CrPC) - Section 438Penal Code, 1860 (IPC) - Section 312, 313, 34, 376, 504