High Courts17 Jul 2015Disposed off
Sanjeeva Murthy S.R. and Others Vs The Assistant Commissioner, Madhugiri Sub-Division and Others
Karnataka High Court · (2015) 5 KarLJ 313
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 1, 92
COURT ARCHIVE
Karnataka High Court judgments, 2015
4,370 judgments · page 93 of 219
High Courts17 Jul 2015Dismissed
Ninganna and Others Vs Bhagyamma
Karnataka High Court · (2015) 07 KAR CK 0214
Specific Relief Act, 1963 - Section 10, 16(c), 20
High Courts17 Jul 2015Partly Allowed
Nagappa Vs Sajat Ali and Others
Karnataka High Court · (2015) 07 KAR CK 0213
Motor Vehicles Act, 1988 - Section 166
High Courts17 Jul 2015Allowed
The Director, Lakshman Chemicals Pvt. Ltd. Vs C. Rudrappa
Karnataka High Court · (2015) 07 KAR CK 0198
High Courts17 Jul 2015
The Commissioner of Income Tax and Others Vs Khivraj Motors
Karnataka High Court · (2016) 380 ITR 215 : (2015) 234 TAXMAN 843
Income Tax Act, 1961 - Section 263, 45, 48
High Courts17 Jul 2015Allowed
Kalavathi Vs State of Karnataka and Others
Karnataka High Court · (2015) 6 KarLJ 337
Penal Code, 1860 (IPC) - Section 384, 511
High Courts16 Jul 2015
Naved M. Hassan Vs The Deputy Commissioner, Bangalore Urban District and Others
Karnataka High Court · (2015) 5 KarLJ 445
Karnataka Land Revenue Act, 1964 - Section 127, 128, 135, 136
High Courts16 Jul 2015Partly Allowed
Mounesh Vs Munna and Others
Karnataka High Court · (2015) 07 KAR CK 0399
Motor Vehicles Act, 1988 - Section 166
High Courts16 Jul 2015Dismissed
State and Others Vs Harish Naika and Others
Karnataka High Court · (2015) 07 KAR CK 0389
Penal Code, 1860 (IPC) - Section 313, 376, 420
High Courts16 Jul 2015Dismissed
Sarita Vs Krishna
Karnataka High Court · (2015) 07 KAR CK 0388
Civil Procedure Code, 1908 (CPC) - Section 151, 24, 24(1)(b)(ii)Hindu Marriage Act, 1955 - Section 13(1a)(1b)Penal Code, 1860 (IPC) - Section 34, 363, 409, 420, 506
High Courts16 Jul 2015Dismissed
The Defence Estate Officer, Karnataka and Goa Circle Vs Special Land Acquisition Officer, Project Sea Bird and Others
Karnataka High Court · (2015) 07 KAR CK 0369
Constitution of India, 1950 - Article 300-A
High Courts16 Jul 2015Dismissed
State of Karnataka Vs Mahadevamma and Others
Karnataka High Court · (2015) 07 KAR CK 0240
Penal Code, 1860 (IPC) - Section 304B, 323, 34, 498A
High Courts16 Jul 2015Disposed off
Mallavva and Others Vs Commissioner, Karnataka Election Commission and Others
Karnataka High Court · (2015) 07 KAR CK 0216
Constitution of India, 1950 - Article 226, 227, 329, 329(b)
High Courts16 Jul 2015Partly Allowed
The Board of Governors, Indian Institute of Management and Others Vs M. Siddappa and Others
Karnataka High Court · (2015) 5 KarLJ 273
Constitution of India, 1950 - Article 226, 72Criminal Procedure Code, 1973 (CrPC) - Section 482Industrial Disputes Act, 1947 - Section 10(1)(c)
High Courts16 Jul 2015Partly Allowed
Rangappa and Others Vs The Land Acquisition Officer and Assistant Commissioner and Others
Karnataka High Court · (2015) 07 KAR CK 0203
Land Acquisition Act, 1894 - Section 23(1-A), 34, 4(1)
High Courts16 Jul 2015Allowed
Patel Ganapathi and Others Vs Holeyappa and Others
Karnataka High Court · (2015) 07 KAR CK 0171
Criminal Procedure Code, 1973 (CrPC) - Section 357, 428Penal Code, 1860 (IPC) - Section 307, 323, 324, 325, 326
High Courts16 Jul 2015Partly Allowed
Keriyappa and Others Vs State of Karnataka
Karnataka High Court · (2015) 07 KAR CK 0170
Criminal Procedure Code, 1973 (CrPC) - Section 357, 428Penal Code, 1860 (IPC) - Section 143, 144, 147, 148, 149
High Courts16 Jul 2015Allowed
Rajappa Reddy and Others Vs A. Gopal Reddy and Others
Karnataka High Court · (2015) 6 KarLJ 114
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 1, Order 1 Rule 10, Order 6 Rule 17, 9Constitution of India, 1950 - Article 227Karnataka Municipal Corporations Act, 1976 - Section 321, 482
High Courts16 Jul 2015Allowed
K.V. Satish Vs The Principal Secretary, Government of Karnataka and Others
Karnataka High Court · (2015) 4 AKR 399 : (2015) ILR Kar 4108 : (2015) 6 KarLJ 551 : (2015) LabIC 4361
High Courts16 Jul 2015Allowed
Peter Isidore Lobo Vs Irene Lobo Nee Veigus and Others
Karnataka High Court · (2015) 07 KAR CK 0134
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(2), Order 43 Rule 1(r)Constitution of India, 1950 - Article 227Evidence Act, 1872 - Section 68