High Courts31 Jul 2015Allowed
H.S. Sathish Vs The Principal Secretary to State of Karnataka Health and Family Welfare Department (Medical Education) and Others
Karnataka High Court · (2015) 4 AKR 786 : (2016) LabIC 279
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 465 of 2,398
High Courts30 Jul 2015Allowed
B.R. Mallikarjuna Vs D. Geetha
Karnataka High Court · (2016) 1 KarLJ 520
Civil Procedure Code, 1908 (CPC) - Order 43 Rule 1(d), Order 9 Rule 13, 115Constitution of India, 1950 - Article 227Limitation Act, 1963 - Section 5
High Courts30 Jul 2015Disposed off
Lachchappa Hariyappa Lamani and Others Vs The State of Karnataka and Others
Karnataka High Court · (2015) 07 KAR CK 0332
Karnataka Land Revenue Act, 1964 - Section 34
High Courts30 Jul 2015Dismissed
Somappa Lamani Vs Rajarajeshwari Lamani and Others
Karnataka High Court · (2015) 07 KAR CK 0323
Criminal Procedure Code, 1973 (CrPC) - Section 125Family Courts Act, 1984 - Section 19(4)
High Courts30 Jul 2015Partly Allowed
Aruna and Others Vs Madhukar Bapusaheb Lengade and Others
Karnataka High Court · (2015) 07 KAR CK 0322
Hindu Succession Act, 1956 - Section 15, 6, 8
High Courts30 Jul 2015
The Commissioner of Income Tax and Others Vs S. Rudramuniyappa and Others
Karnataka High Court · (2015) 07 KAR CK 0321
Income Tax Act, 1961 - Section 132, 158(B)(C), 158BB(1)(d), 158BC, 292C
High Courts30 Jul 2015Dismissed
State of Karnataka Vs K. Nagaraja and Others
Karnataka High Court · (2015) 6 KarLJ 423 : (2016) 1 KCCR 283
Dowry Prohibition Act, 1961 - Section 3, 4Penal Code, 1860 (IPC) - Section 302, 304B, 34, 498A, 506
High Courts30 Jul 2015Dismissed
Kashawwa and Others Vs Shobha and Others
Karnataka High Court · (2015) 07 KAR CK 0295
High Courts30 Jul 2015Dismissed
G.M. Thippesh Vs G.M. Amrutha
Karnataka High Court · (2015) 07 KAR CK 0294
Criminal Procedure Code, 1973 (CrPC) - Section 125
High Courts30 Jul 2015Dismissed
Basavaraja Gouda Vs K. Bhagya and Others
Karnataka High Court · (2015) 07 KAR CK 0293
Criminal Procedure Code, 1973 (CrPC) - Section 125Family Courts Act, 1984 - Section 19(4)
High Courts30 Jul 2015Dismissed
Maruti Vs Bhagyashree and Others
Karnataka High Court · (2015) 07 KAR CK 0292
Criminal Procedure Code, 1973 (CrPC) - Section 125
High Courts30 Jul 2015Dismissed
N.H. Shivamurthy and Others Vs Mark Gomez and Others
Karnataka High Court · (2015) 4 AKR 536 : (2015) 5 KarLJ 639
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10(2), Order 16 Rule 1(a), Order 21 Rule 101, Order 21 Rule 16, Order 21 Rule 21Constitution of India, 1950 - Article 227Evidence Act, 1872 - Section 68
High Courts30 Jul 2015Dismissed
Neeta Y. Patil and Others Vs The Secretary and Others
Karnataka High Court · (2015) 07 KAR CK 0165
Constitution of India, 1950 - Article 14, 16, 311Karnataka State Universities Act, 2000 - Section 28(1)(e), 39, 39(1), 9
High Courts30 Jul 2015Allowed
Gangavva and Others Vs The State of Karnataka and Others
Karnataka High Court · (2015) 07 KAR CK 0164
Karnataka Land Reforms Act, 1961 - Section 48
High Courts30 Jul 2015Dismissed
Nagarathnamma Vs Mahadevamma and Others
Karnataka High Court · (2015) 07 KAR CK 0163
Evidence Act, 1872 - Section 45, 47, 63, 67, 68Succession Act, 1925 - Section 59, 63
High Courts30 Jul 2015Dismissed
C.P. Kempe Gowda and Others Vs Lakshmamma and Others
Karnataka High Court · (2015) 07 KAR CK 0162
Hindu Succession Act, 1956 - Section 6
High Courts30 Jul 2015Dismissed
Tulasappa Budhappa Zapate Vs Yashodhabai Gundappa Zapate and Others
Karnataka High Court · (2015) 07 KAR CK 0161
High Courts30 Jul 2015Allowed
Shivananda B. Nagur and Others Vs State of Karnataka and Others
Karnataka High Court · (2015) 07 KAR CK 0072
High Courts30 Jul 2015Dismissed
Ramappa Basappa Bhosle Vs Ishwarappa and Others
Karnataka High Court · (2015) 07 KAR CK 0068
Hindu Succession Act, 1956 - Section 14Specific Relief Act, 1963 - Section 16(c), 20Transfer of Property Act, 1882 - Section 53A, 53-A
High Courts30 Jul 2015Allowed
Chintamani Education Society (Kishora Vidhya Bhavan) Vs State of Karnataka and Others
Karnataka High Court · (2015) 6 KarLJ 403 : (2016) 1 KCCR 213
Constitution of India, 1950 - Article 21Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 - Section 4, 4(1), 5