High Courts16 Jul 2015Dismissed
The Divisional Manager, The New India Assurance Company Limited Vs Chandramma and Others
Karnataka High Court · (2015) 07 KAR CK 0133
Motor Vehicles Act, 1988 - Section 166
COURT ARCHIVE
Karnataka High Court judgments, 2015
4,370 judgments · page 94 of 219
High Courts16 Jul 2015Allowed
Asha Parveen S.M. and Others Vs The State of Karnataka and Others
Karnataka High Court · (2015) 07 KAR CK 0131
Constitution of India, 1950 - Article 226, 227Criminal Procedure Code, 1973 (CrPC) - Section 161, 164, 190, 190(1)(b), 191(b)Penal Code, 1860 (IPC) - Section 120(B), 37, 417, 418, 455
High Courts16 Jul 2015Allowed
Abdul Kareem Vs The State
Karnataka High Court · (2015) 4 AKR 543 : (2015) ILR (Kar) 4580
Civil Procedure Code, 1908 (CPC) - Section 151Criminal Procedure Code, 1973 (CrPC) - Section 190, 200, 201, 202, 300
High Courts16 Jul 2015Allowed
Lakshmi Malleables Private Limited Vs G. Channarayappa and Others
Karnataka High Court · (2015) 6 KarLJ 6
High Courts15 Jul 2015Dismissed
Shankar V. and Others Vs Secretary, Urban Development Authority and Others
Karnataka High Court · (2015) 5 KarLJ 649
Karnataka Transparency in Public Procurements Act, 1999 - Section 2, 4, 4(g)
High Courts15 Jul 2015Partly Allowed
Ittina Properties Private Limited Vs M. Srinivas
Karnataka High Court · (2015) 07 KAR CK 0392
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2
High Courts15 Jul 2015Partly Allowed
Hanamant and Others Vs The Special Land Acquisition Officer, Upper Krishna Project
Karnataka High Court · (2015) 07 KAR CK 0391
Land Acquisition Act, 1894 - Section 18(1), 23(1A), 34, 4(1)
High Courts15 Jul 2015Partly Allowed
Vithal Narasu Gayakawad and Others Vs The Special Land Acquisition Officer and Ex Officio Rehabilitation Officer, UKP
Karnataka High Court · (2015) 07 KAR CK 0390
Land Acquisition Act, 1894 - Section 18(1), 23(1A), 34, 4(1)
High Courts15 Jul 2015Dismissed
Chennakeshavaiah Vs The Special Deputy Commissioner and Others
Karnataka High Court · (2015) 5 KarLJ 335
High Courts15 Jul 2015Allowed
Vasanthi Ramanand Vs N. Jayarame Gowda and Others
Karnataka High Court · (2015) 07 KAR CK 0235
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11(a), 151Hindu Succession Act, 1956 - Section 6Karnataka Land Reforms Act, 1961 - Section 79(A), 80
High Courts15 Jul 2015Dismissed
Narasamma Vs Narasimhaiah and Others
Karnataka High Court · (2015) 07 KAR CK 0226
Karnataka Land Revenue Act, 1964 - Section 132
High Courts15 Jul 2015Dismissed
JSW Steel Limited and Others Vs Government of Karnataka and Others
Karnataka High Court · (2015) 5 KarLJ 332
Constitution of India, 1950 - Article 226Mines and Minerals (Development and Regulation) Act, 1957 - Section 11(5), 5(1)
High Courts15 Jul 2015Dismissed
Rizwan Vs Fahad and Others
Karnataka High Court · (2015) 07 KAR CK 0202
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 302
High Courts15 Jul 2015Allowed
Ishwaridevi and Others Vs Neelappa
Karnataka High Court · (2015) 07 KAR CK 0201
Civil Procedure Code, 1908 (CPC) - Section 24Criminal Procedure Code, 1973 (CrPC) - Section 125Hindu Marriage Act, 1955 - Section 13(1)(ib)
High Courts15 Jul 2015Allowed
Savitribai Vs G.S. Pradeep
Karnataka High Court · (2015) 07 KAR CK 0200
Civil Procedure Code, 1908 (CPC) - Section 24
High Courts15 Jul 2015Allowed
Smitha Vs Vijaykumar
Karnataka High Court · (2015) 07 KAR CK 0199
Civil Procedure Code, 1908 (CPC) - Section 24Hindu Marriage Act, 1955 - Section 13(1)(ia)
High Courts15 Jul 2015
Cauvery Belliappa and Others Vs B.B. Chengappa and Others
Karnataka High Court · (2015) 5 KarLJ 418
Succession Act, 1925 - Section 63
High Courts15 Jul 2015Dismissed
Kingfisher Airlines Ltd. Vs Aerotron Ltd.
Karnataka High Court · (2015) 4 AKR 454 : (2015) 192 CompCas 328 : (2015) 4 KCCR 3404
High Courts15 Jul 2015Allowed
B.G. Bhagavan and Others Vs The Commissioner, Bangalore Development Authority and Others
Karnataka High Court · (2015) 07 KAR CK 0136
Civil Procedure Code, 1908 (CPC) - Order 18 Rule 17, Order 26 Rule 9, 151Constitution of India, 1950 - Article 227
High Courts15 Jul 2015Partly Allowed
Gururaj Vs Spl. Land Acquisition Officer, UKP
Karnataka High Court · (2015) 4 AKR 260
Land Acquisition Act, 1894 - Section 18(2)