High Courts03 Nov 2015Dismissed
Geeta and Others Vs Gangavva and Others
Karnataka High Court · (2015) 11 KAR CK 0072
Civil Procedure Code, 1908 (CPC) - Section 10
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 410 of 2,398
High Courts03 Nov 2015Allowed
Lakshmamma Vs Deputy Commissioner, Chitradurga District
Karnataka High Court · (2015) 11 KAR CK 0071
High Courts03 Nov 2015Allowed
S.M. Asha Parveen Vs The State of Karnataka and Others
Karnataka High Court · (2015) 11 KAR CK 0070
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 141, 353, 427, 441, 442
High Courts03 Nov 2015Dismissed
Shivarajappa and Others Vs Gangubai and Others
Karnataka High Court · (2015) 11 KAR CK 0069
Specific Relief Act, 1963 - Section 42
High Courts03 Nov 2015Dismissed
Kankappa and Others Vs Hanumantappa and Others
Karnataka High Court · (2015) 11 KAR CK 0022
Civil Procedure Code, 1908 (CPC) - Section 151, 9Karnataka Irrigation Act, 1965 - Section 2(8), 5, 69(5)
High Courts02 Nov 2015Dismissed
K. Swarnalatha Vs Karnataka State Industrial Investment and Development Corporation Ltd. and Others
Karnataka High Court · (2015) 11 KAR CK 0329
Civil Procedure Code, 1908 (CPC) - Order 14 Rule 2(2), Order 6 Rule 17, Order 7 Rule 11(d), 151State Financial Corporations Act, 1951 - Section 31, 32
High Courts02 Nov 2015Allowed
Andanayya and Others Vs Special Land Acquisition Officer, Hubli Ankola and Others
Karnataka High Court · (2015) 11 KAR CK 0328
Constitution of India, 1950 - Article 21, 300ALand Acquisition Act, 1894 - Section 11, 18, 19, 20, 21
High Courts02 Nov 2015
The Union of India and Others Vs V. Manjunatha Reddy
Karnataka High Court · (2015) 11 KAR CK 0325
High Courts02 Nov 2015Dismissed
The Shantinikethan Co-operative, House Building Society and Others Vs Raghavendra and Others
Karnataka High Court · (2015) 11 KAR CK 0324
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d), 100, 47Karnataka Co-operative Societies Act, 1959 - Section 101, 101(a), 103, 105, 106
High Courts02 Nov 2015Dismissed
C. Fakruddin Vs Razia Begum
Karnataka High Court · (2015) 11 KAR CK 0259
Criminal Procedure Code, 1973 (CrPC) - Section 125, 127
High Courts02 Nov 2015Partly Allowed
Usha and Others Vs C. Arasegowda and Others
Karnataka High Court · (2015) 11 KAR CK 0258
Motor Vehicles Act, 1988 - Section 166
High Courts02 Nov 2015Partly Allowed
D. Mohan Vs The Oriental Insurance Co. Ltd. and Others
Karnataka High Court · (2015) 11 KAR CK 0243
Motor Vehicles Act, 1988 - Section 166
High Courts02 Nov 2015Allowed
Murarilal Agarwal Vs Deputy Commissioner, Bellary District and Others
Karnataka High Court · (2015) 11 KAR CK 0232
Karnataka Land Reforms Act, 1961 - Section 125(2A)Penal Code, 1860 (IPC) - Section 34, 419, 420
High Courts02 Nov 2015Disposed Off
B. Sidda Reddy Vs Chief Secretary and Development Commissioner, Bangalore and Others
Karnataka High Court · (2015) 11 KAR CK 0225
Karnataka Land Revenue Act, 1964 - Section 67, 67(3)
High Courts02 Nov 2015Dismissed
R. Ramakrishna and Others Vs The Addl. Land Acquisition Officer, Bangalore Development Authority
Karnataka High Court · (2015) 11 KAR CK 0223
Land Acquisition Act, 1894 - Section 12(2), 18, 18(1), 18(3)(b), 30
High Courts02 Nov 2015Disposed Off
Shriram Sridharan Vs The State of Karnataka and Others
Karnataka High Court · (2015) 11 KAR CK 0222
Criminal Procedure Code, 1973 (CrPC) - Section 36Penal Code, 1860 (IPC) - Section 406
High Courts02 Nov 2015Allowed
Honnurswamy Vs The State of Karnataka
Karnataka High Court · (2015) 11 KAR CK 0219
Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 302, 34
High Courts02 Nov 2015Allowed
Basappa Vs State of Karnataka
Karnataka High Court · (2015) 11 KAR CK 0216
Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 302, 304(II), 307, 323, 324Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 2(2)(5), 3(1)(x)
High Courts02 Nov 2015Dismissed
N.M. Threethegowda Vs A. Abdul Refekh
Karnataka High Court · (2015) 11 KAR CK 0215
Criminal Procedure Code, 1973 (CrPC) - Section 2(d)Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts02 Nov 2015Dismissed
Amit Vs The State of Karnataka
Karnataka High Court · (2015) 11 KAR CK 0214
Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 143, 147, 148, 149, 302