High Courts15 Sept 2015Dismissed
State of Karnataka Vs Ravi
Karnataka High Court · (2015) 09 KAR CK 0373
Penal Code, 1860 (IPC) - Section 302, 498A
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 432 of 2,398
High Courts15 Sept 2015Dismissed
The Principal, M.C. Vasantha of Nursing Naubad and Others Vs The Registrar, The Rajiv Gandhi University of Health Science and Others
Karnataka High Court · (2015) 09 KAR CK 0348
High Courts15 Sept 2015Dismissed
Babu Vs Tanveer and Others
Karnataka High Court · (2015) 09 KAR CK 0288
Civil Procedure Code, 1908 (CPC) - Section 96Penal Code, 1860 (IPC) - Section 143, 147, 149, 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(10)
High Courts15 Sept 2015
The State of Karnataka and Others Vs Channabasu Revappa Alagundi and Others
Karnataka High Court · (2015) 09 KAR CK 0266
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 143, 147, 148, 149, 307
High Courts15 Sept 2015Partly Allowed
Nagarathnamma and Others Vs The Managing Director, BMTC
Karnataka High Court · (2015) 09 KAR CK 0260
Motor Vehicles Act, 1988 - Section 166
High Courts15 Sept 2015Disposed Off
B. Thippamma and Others Vs P. Kandaswamy and Others
Karnataka High Court · (2015) 09 KAR CK 0259
High Courts15 Sept 2015Dismissed
Shri Dharmasthala Manjunatheshwara Education Society and Others Vs Bharati
Karnataka High Court · (2015) 09 KAR CK 0258
Karnataka Education Act, 1983 - Section 1(3), 1(3)(da), 1(3)(iv), 1(3)(iv)(a), 1(3)(iv)(d)
High Courts15 Sept 2015Dismissed
P.C. Kumaraswamy and Others Vs Channabasamma and Others
Karnataka High Court · (2015) 09 KAR CK 0257
Civil Procedure Code, 1908 (CPC) - Order 20 Rule 1, Order 20 Rule 2, Order 20 Rule 20, Order 20 Rule 3, Order 47 Rule 1Criminal Procedure Code, 1973 (CrPC) - Section 369Karnataka Land Revenue Act, 1964 - Section 132, 132(3), 133, 14, 152
High Courts15 Sept 2015Allowed
B.M. Jayalaxmi Rao and Others Vs B.M. Nagaraja Rao and Others
Karnataka High Court · (2015) 09 KAR CK 0239
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2
High Courts15 Sept 2015
The Manager, Bajaj Allianz General Insurance Co. Ltd. and Others Vs Savitri and Others
Karnataka High Court · (2015) 09 KAR CK 0213
High Courts15 Sept 2015Partly Allowed
Abdul Gafar Vs Shankar and Others
Karnataka High Court · (2015) 09 KAR CK 0212
High Courts15 Sept 2015Disposed Off
Lalsingh Vs The Deputy Commissioner Belagavi and Others
Karnataka High Court · (2015) 09 KAR CK 0211
Constitution of India, 1950 - Article 226Karnataka Municipal Corporations Act, 1976 - Section 178A, 178A(1)
High Courts15 Sept 2015Allowed
Jagadish Shankareppa Mirji Vs The State of Karnataka
Karnataka High Court · (2015) 09 KAR CK 0144
Evidence Act, 1872 - Section 65(b)Penal Code, 1860 (IPC) - Section 201, 302, 34
High Courts15 Sept 2015Allowed
Vithaldas Purushottam and Others Vs The Assistant Commissioner, Dharwad and Others
Karnataka High Court · (2015) 09 KAR CK 0116
Karnataka Land Reforms Act, 1961 - Section 80
High Courts15 Sept 2015Partly Allowed
V.N. Nagaraju and Others Vs Shivappa Devaru and Others
Karnataka High Court · (2015) 09 KAR CK 0115
Motor Vehicles Act, 1988 - Section 166
High Courts15 Sept 2015Dismissed
The Spl. Land Acquisition Officer Vs Shidalingappa Bhimappa Harugeri and Others
Karnataka High Court · (2015) 09 KAR CK 0114
Land Acquisition Act, 1894 - Section 18(1), 4(1)
High Courts15 Sept 2015Dismissed
C.P. Sundar Raj Vs Nethravathy and Others
Karnataka High Court · (2016) 148 FLR 495 : (2015) 4 LLJ 323
Railways Act, 1989 - Section 124, 124A, 128Workmens Compensation Act, 1923 - Section 30
High Courts15 Sept 2015Dismissed
Dondiba Vs The State of Karnataka
Karnataka High Court · (2015) 09 KAR CK 0094
Penal Code, 1860 (IPC) - Section 201, 302
High Courts15 Sept 2015Dismissed
Kumari Veena Vs The Commissioner for Social Welfare and Others
Karnataka High Court · (2015) 09 KAR CK 0040
High Courts15 Sept 2015Allowed
Dingaleshwar Swamy and Others Vs The State of Karnataka and Others
Karnataka High Court · (2015) 09 KAR CK 0039
Constitution of India, 1950 - Article 136, 19, 21, 226, 227Criminal Procedure Code, 1973 (CrPC) - Section 154, 482Penal Code, 1860 (IPC) - Section 109, 143, 147, 148, 149