High Courts24 Jun 2015
M. Kishore Vs B.S. Sathyavathi and Others
Karnataka High Court · (2015) 06 KAR CK 0286
Transfer of Property Act, 1882 - Section 106
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 488 of 2,398
High Courts24 Jun 2015Allowed
Anil Thakkar and Others Vs State of Karnataka and Others
Karnataka High Court · (2015) 06 KAR CK 0284
Criminal Procedure Code, 1973 (CrPC) - Section 319Dowry Prohibition Act, 1961 - Section 4Penal Code, 1860 (IPC) - Section 376, 420
High Courts24 Jun 2015Disposed off
North East Lubrica Pvt. Ltd. Vs Union of India and Others
Karnataka High Court · (2015) 06 KAR CK 0256
High Courts24 Jun 2015Partly Allowed
Harisha D. Vs Naveen Kumar V. and Others
Karnataka High Court · (2015) 06 KAR CK 0255
High Courts24 Jun 2015Allowed
R.D. Suresh and Others Vs R.A. Manjunath and Others
Karnataka High Court · (2015) 06 KAR CK 0241
Civil Procedure Code, 1908 (CPC) - Order 22 Rule 4(2), Order 6 Rule 17, Order 8 Rule 6A, Order 8 Rule 6B, Order 8 Rule 8Constitution of India, 1950 - Article 226
High Courts24 Jun 2015Allowed
Sangappa P. Hosamani Vs The State of Karnataka and Others
Karnataka High Court · (2015) 06 KAR CK 0113
High Courts24 Jun 2015Allowed
Nawaboddin and Others Vs The State and Others
Karnataka High Court · (2015) 06 KAR CK 0111
Criminal Procedure Code, 1973 (CrPC) - Section 195, 340Penal Code, 1860 (IPC) - Section 149, 419, 420, 465, 468
High Courts24 Jun 2015Allowed
S. Nagendra Vs C. Mahesh Kumar
Karnataka High Court · (2015) 06 KAR CK 0110
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, 92Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 120B, 34, 409, 417, 419
High Courts24 Jun 2015Allowed
Asma (Ayesha) Vs Mujeer Ahmed
Karnataka High Court · (2015) 06 KAR CK 0086
Civil Procedure Code, 1908 (CPC) - Section 24Criminal Procedure Code, 1973 (CrPC) - Section 125Protection of Women From Domestic Violence Act, 2005 - Section 12(1)
High Courts24 Jun 2015Dismissed
Eraiah Vs Branch Manager, The Oriental Insurance Co. Ltd. and Others
Karnataka High Court · (2015) 4 AKR 500 : (2015) ILR (Kar) 4344
High Courts24 Jun 2015Partly Allowed
Rudramani Vs Cholamandalam General Insu. Co. Ltd. and Others
Karnataka High Court · (2015) 06 KAR CK 0050
Motor Vehicles Act, 1988 - Section 166
High Courts24 Jun 2015
Siddaraju and Others Vs The State of Karnataka and Others
Karnataka High Court · (2015) 06 KAR CK 0039
Penal Code, 1860 (IPC) - Section 143, 149, 201, 302, 399
High Courts24 Jun 2015Allowed
Arun Kumar Nevatia and Others Vs State of Karnataka and Others
Karnataka High Court · (2015) ILR Kar 3594 : (2015) 5 KarLJ 550
General Clauses Act, 1897 - Section 6Land Acquisition Act, 1894 - Section 11, 12(2), 16, 18, 31Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 114, 114(1), 114(2), 24, 24(2)
High Courts24 Jun 2015Dismissed
Haridas R. Vs B. Kamal Kishor
Karnataka High Court · (2015) 06 KAR CK 0010
Civil Procedure Code, 1908 (CPC) - Order 9 Rule 13
High Courts24 Jun 2015
Bhagwan Mahaveer Jain Educational Trust (Regd.) Vs Mysore Urban Development Authority and Others
Karnataka High Court · (2015) 06 KAR CK 0009
Constitution of India, 1950 - Article 14Karnataka Urban Development Authorities Act, 1987 - Section 19(8)
High Courts23 Jun 2015Dismissed
Shashikanth and Others Vs Devaru and Others
Karnataka High Court · (2015) 5 KarLJ 203
High Courts23 Jun 2015Allowed
Vimalkumar and Others Vs State of Karnataka
Karnataka High Court · (2015) 3 AKR 780
Criminal Procedure Code, 1973 (CrPC) - Section 439
High Courts23 Jun 2015Allowed
Nalla Reddy and Others Vs The State of Karnataka
Karnataka High Court · (2015) 3 AKR 502 : (2015) 4 KCCR 3929
Penal Code, 1860 (IPC) - Section 143, 147, 148, 149, 302
High Courts23 Jun 2015Disposed off
Jayalakshmamma Vs Radhika and Others
Karnataka High Court · (2015) 4 KarLJ 545
Evidence Act, 1872 - Section 65Karnataka Stamp Act, 1957 - Section 33, 34, 35, 37(2)
High Courts23 Jun 2015Disposed off
Gaurav Goel Vs State of Karnataka and Others
Karnataka High Court · (2015) 4 AKR 528 : (2016) CriLJ 381 : (2015) ILR (Kar) 4675 : (2015) 6 KarLJ 154
Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 267, 269Forest (Conservation) Act, 1980 - Section 3A, 3B