COURT ARCHIVE

Karnataka High Court judgments

47,957 judgments · page 439 of 2,398

High Courts07 Sept 2015

State by Sub-Inspector of Police and Others Vs M.B. Manjegowda and Others

Karnataka High Court · (2016) 1 KarLJ 479

Criminal Procedure Code, 1973 (CrPC) - Section 428Dowry Prohibition Act, 1961 - Section 3, 4, 6Penal Code, 1860 (IPC) - Section 114, 149, 307, 323, 498(A)

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High Courts04 Sept 2015Partly Allowed

Shankarappa Vs Narayanappa and Others

Karnataka High Court · (2015) 09 KAR CK 0358

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High Courts04 Sept 2015Disposed off

M.P. Renukacharya and Others Vs State of Karnataka and Others

Karnataka High Court · (2016) 2 KarLJ 164

Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 154, 154(1), 154(3), 156, 156(3)Penal Code, 1860 (IPC) - Section 120B, 120-B, 420

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High Courts04 Sept 2015Dismissed

The Deputy Commissioner, Chickmagalur District and Others Vs Aravinda and Others

Karnataka High Court · (2016) 1 AKR 763 : (2015) ILR (Kar) 4631 : (2016) 1 KarLJ 121

Coffee Act, 1942 - Section 14Karnataka Land Revenue Act, 1964 - Section 75, 75(1), 76, 91, 93

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High Courts04 Sept 2015Partly Allowed

Renukamma and Others Vs The Managing Director, K.S.R.T.C. and Others

Karnataka High Court · (2015) 09 KAR CK 0327

Motor Vehicles Act, 1988 - Section 166

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High Courts04 Sept 2015Dismissed

The Oriental Insurance Co. Ltd. Vs Vanitha and Others

Karnataka High Court · (2015) 09 KAR CK 0322

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High Courts04 Sept 2015Disposed off

The Commissioner, Hindu Religious and Charitable Endowments and Others Vs Superintending Archaelogist Archaeological Survey of India and Others

Karnataka High Court · (2016) 1 AKR 814 : (2015) 6 KarLJ 591 : (2016) 1 KCCR 219

Ancient Monuments and Archaeological Sites and Remains Act, 1958 - Section 19, 20

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High Courts04 Sept 2015Allowed

Pushparekha Vs Abhirami Srikanth and Others

Karnataka High Court · (2015) 4 AKR 854 : (2015) ILR (Kar) 4521 : (2016) 1 KarLJ 160 : (2016) 1 KCCR 128

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 22 Rule 10

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High Courts04 Sept 2015Allowed

Jaibunnissa Vs State of Karnataka

Karnataka High Court · (2015) 09 KAR CK 0277

Constitution of India, 1950 - Article 14, 21Criminal Procedure Code, 1973 (CrPC) - Section 154, 159, 202, 340, 41Dowry Prohibition Act, 1961 - Section 3, 4

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High Courts04 Sept 2015Dismissed