COURT ARCHIVE

Karnataka High Court judgments

47,957 judgments · page 428 of 2,398

High Courts23 Sept 2015Allowed

Jyothi G. Vs The Tahsildar, T. Narasipura Taluk and Others

Karnataka High Court · (2015) 09 KAR CK 0177

Criminal Procedure Code, 1973 (CrPC) - Section 2(d), 200, 201, 202, 203Employment of Manual Scavengers and Construction of Dry Latrines (Prohibition) Act, 1993 - Section 13, 17(3), 18, 3

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High Courts23 Sept 2015Dismissed

Sadanand Vs Y.V. Doddamani

Karnataka High Court · (2015) 09 KAR CK 0152

Bombay Public Trusts Act, 1950 - Section 22(1), 72(4)

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High Courts23 Sept 2015Dismissed

Sheela Rajashekharayya Hiremath Vs Somanathsa Yallappa Katve

Karnataka High Court · (2015) 09 KAR CK 0150

Civil Procedure Code, 1908 (CPC) - Section 100Transfer of Property Act, 1882 - Section 106

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High Courts23 Sept 2015Disposed Off

Irappa and Ors Vs The State of Karnataka and Others

Karnataka High Court · (2015) 09 KAR CK 0149

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High Courts23 Sept 2015Allowed

Hanumanthappa and Others Vs Megharaj and Others

Karnataka High Court · (2015) 09 KAR CK 0048

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27, 151

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High Courts22 Sept 2015Partly Allowed

M. Raju and Others Vs The Managing Director, KSRTC

Karnataka High Court · (2015) 09 KAR CK 0432

Motor Vehicles Act, 1988 - Section 166

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High Courts22 Sept 2015Allowed

Kempe Gowda and Others Vs The State of Karnataka and Others

Karnataka High Court · (2016) 1 KarLJ 511

Dowry Prohibition Act, 1961 - Section 3, 4Penal Code, 1860 (IPC) - Section 34, 448, 498-A, 506

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High Courts22 Sept 2015Allowed

Sadashiv Vs Rajeshwari and Others

Karnataka High Court · (2015) 09 KAR CK 0416

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 3A(1), Order 41 Rule 3A(1), 100Hindu Adoptions and Maintenance Act, 1956 - Section 12Limitation Act, 1963 - Section 5

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High Courts22 Sept 2015Partly Allowed

Manoj Kumar and Others Vs Jeril Sebastian and Others

Karnataka High Court · (2015) 09 KAR CK 0415

Motor Vehicles Act, 1988 - Section 166

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High Courts22 Sept 2015Dismissed

State of Karnataka Vs Venkatesh

Karnataka High Court · (2015) 09 KAR CK 0414

Penal Code, 1860 (IPC) - Section 302, 498(A), 498A

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High Courts22 Sept 2015Dismissed

Rahamath Sea Foods and Others Vs Vijaya Bank, City Branch, Mangalore and Others

Karnataka High Court · (2015) 09 KAR CK 0393

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 21, Order 21 Rule 66(2)(e), Order 21 Rule 90, Order 21 Rule 90(2), 151Constitution of India, 1950 - Article 227Limitation Act, 1963 - Section 5

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High Courts22 Sept 2015Dismissed

S. Sridhar Vs R. Srinivasa and Others

Karnataka High Court · (2015) 09 KAR CK 0392

Criminal Procedure Code, 1973 (CrPC) - Section 197, 200, 203, 482Penal Code, 1860 (IPC) - Section 167, 197, 218, 34

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High Courts22 Sept 2015Allowed

R. Prakash and Others Vs State and Others

Karnataka High Court · (2015) 09 KAR CK 0391

Criminal Procedure Code, 1973 (CrPC) - Section 155(2), 156(1), 250, 482Penal Code, 1860 (IPC) - Section 324, 34, 341, 447, 506

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High Courts22 Sept 2015Allowed

The Management of Indian Institute of Management Vs D. Manikya

Karnataka High Court · (2016) 1 KarLJ 553

Industrial Disputes Act, 1947 - Section 29, 33(c)(2)

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High Courts22 Sept 2015Allowed

State Vs Thara

Karnataka High Court · (2015) 09 KAR CK 0381

Criminal Procedure Code, 1973 (CrPC) - Section 313, 357Penal Code, 1860 (IPC) - Section 302, 307

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High Courts22 Sept 2015Allowed

Siddaram and Others Vs The State

Karnataka High Court · (2015) 09 KAR CK 0380

Criminal Procedure Code, 1973 (CrPC) - Section 154, 161, 235(2), 374, 374(2)Evidence Act, 1872 - Section 114(g)Penal Code, 1860 (IPC) - Section 143, 147, 149, 323, 34

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High Courts22 Sept 2015Allowed