COURT ARCHIVE

Karnataka High Court judgments

47,957 judgments · page 413 of 2,398

High Courts30 Oct 2015Dismissed

Saikala Power Private Limited Vs Additional Director, General of Foreign Trade, Directorate General of Foreign Trade and Others

Karnataka High Court · (2015) 10 KAR CK 0074

Foreign Trade (Development and Regulation) Act, 1992 - Section 5

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High Courts30 Oct 2015Partly Allowed

Haseentaj and Others Vs The Managing Director, KSRTC

Karnataka High Court · (2015) 10 KAR CK 0070

Motor Vehicles Act, 1988 - Section 166

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High Courts30 Oct 2015Allowed

K.C. Vijayaraghava Reddy and Others Vs Gopalappa and Others

Karnataka High Court · (2015) 10 KAR CK 0069

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11(d), 151Karnataka Court Fees and Suits Valuation Act, 1958 - Section 64Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 - Section 4(1, 4(1), 4(1)(2)(3)

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High Courts30 Oct 2015Allowed

Christy Fried Gram Industry and Others Vs State of Karnataka and Others

Karnataka High Court · (2015) 4 AKR 823 : (2016) CriLJ 482 : (2016) 1 KCCR 83

Constitution of India, 1950 - Article 14, 19, 20, 21, 226Criminal Procedure Code, 1973 (CrPC) - Section 10, 154, 156, 157, 216Food Safety and Standards Act, 2006 - Section 29, 30, 40, 41, 42

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High Courts30 Oct 2015Dismissed

South India Corporation Pvt. Ltd. Vs The Karnataka Power Corporation Ltd. and Others

Karnataka High Court · (2016) 2 KarLJ 132

Karnataka Transparency in Public Procurements Act, 1999 - Section 13, 14Micro, Small and Medium Enterprises Development Act, 2006 - Section 7

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High Courts30 Oct 2015Allowed

Anasuya and Others Vs The State of Karnataka and Others

Karnataka High Court · (2015) 10 KAR CK 0035

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2Criminal Procedure Code, 1973 (CrPC) - Section 156(3), 482Penal Code, 1860 (IPC) - Section 149, 323, 324, 384, 447

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High Courts30 Oct 2015Allowed

R. Lakshmaiah and Others Vs State of Karnataka and Others

Karnataka High Court · (2015) 10 KAR CK 0021

Constitution of India, 1950 - Article 166, 166(1)Karnataka Lokayukta Act, 1984 - Section 12(3), 13(1), 14, 2(a), 7

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High Courts30 Oct 2015Dismissed

Basaveshwar Veerashiva Vidyavardhaka Sangha Vs The State of Karnataka and Others

Karnataka High Court · (2015) 10 KAR CK 0019

Constitution of India, 1950 - Article 226

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High Courts30 Oct 2015Dismissed

The General Manager, ICICI Lombard General Insurance Co. Ltd. and Others Vs Shankargouda and Others

Karnataka High Court · (2015) 10 KAR CK 0017

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High Courts30 Oct 2015Allowed

In Re: Re Holdings Private Limited and Ors.

Karnataka High Court · (2015) 10 KAR CK 0015

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High Courts29 Oct 2015Dismissed

Ashwini Pal Vs Doddadase Gowda and Others

Karnataka High Court · (2015) 10 KAR CK 0204

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10(2), Order 6 Rule 17

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High Courts29 Oct 2015Partly Allowed

Anitha and Others Vs The Divisional Controller/Manager KSRTC Rural Division

Karnataka High Court · (2015) 10 KAR CK 0200

Motor Vehicles Act, 1988 - Section 166

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High Courts29 Oct 2015Dismissed

H.N. Jagannatha Reddy Vs State of Karnataka and Others

Karnataka High Court · (2016) 1 AKR 154 : (2016) 2 KarLJ 237

Constitution of India, 1950 - Article 156(1)

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High Courts29 Oct 2015Allowed

Huchha Krishnaji Vs The Special Land Acquisition Officer

Karnataka High Court · (2015) 10 KAR CK 0191

Land Acquisition Act, 1894 - Section 18

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High Courts29 Oct 2015Dismissed

The State of Karnataka and Others Vs Hanumesh and Others

Karnataka High Court · (2015) 10 KAR CK 0157

Constitution of India, 1950 - Article 226, 227

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High Courts29 Oct 2015Partly Allowed

H. Maheshwarappa and Others Vs Sri Ram General Insurance Co. Ltd. and Others

Karnataka High Court · (2015) 10 KAR CK 0152

Motor Vehicles Act, 1988 - Section 166

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High Courts29 Oct 2015Dismissed

Janabai Vs Devendra

Karnataka High Court · (2015) 10 KAR CK 0146

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High Courts29 Oct 2015Partly Allowed

N. Vijaya Lakshmi Vs Honnali Lingappa

Karnataka High Court · (2015) 10 KAR CK 0143

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17

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High Courts29 Oct 2015Partly Allowed

Udaya Rama Yermal and Others Vs The Deputy Commissioner and Others

Karnataka High Court · (2015) 10 KAR CK 0141

Maharashtra Co-operative Societies Act, 1960 - Section 101(3)Registration Act, 1908 - Section 17Revenue Recovery Act, 1890 - Section 3, 5

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High Courts29 Oct 2015Allowed

Mallesh Vs State of Karnataka

Karnataka High Court · (2016) 1 AKR 33

Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 302, 34, 341, 364Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(2)(V)

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