High Courts17 Jun 2015Allowed
The Oriental Insurance Co. Ltd. Vs B.K. Somashekar and Others
Karnataka High Court · (2015) 06 KAR CK 0070
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 493 of 2,398
High Courts17 Jun 2015Partly Allowed
Yatish Vs Nanjundappa and Others
Karnataka High Court · (2015) 06 KAR CK 0037
Specific Relief Act, 1963 - Section 16(1), 22
High Courts17 Jun 2015Allowed
Jayaram Hegde Vs Authorized Officer-cum-Chief Manager, Canara Bank and Others
Karnataka High Court · (2015) 4 AKR 441 : (2015) 4 KCCR 2956
Limitation Act, 1963 - Section 14Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 17, 18
High Courts16 Jun 2015Dismissed
T.C. Venkatesh Babu Vs State of Karnataka and Others
Karnataka High Court · (2015) 5 KarLJ 109
Land Acquisition Act, 1894 - Section 12(2), 16, 4(1), 6(1)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 101, 103
High Courts16 Jun 2015Dismissed
Bylamarappa and Others Vs Bangalore Development Authority and Others
Karnataka High Court · (2015) 4 KarLJ 285
Constitution of India, 1950 - Article 226Land Acquisition Act, 1894 - Section 9
High Courts16 Jun 2015Partly Allowed
Puttappa Vs K. Ravi and Others
Karnataka High Court · (2015) 06 KAR CK 0254
Motor Vehicles Act, 1988 - Section 166
High Courts16 Jun 2015Dismissed
N.B. Somashekara Shetty Vs The State of Karnataka
Karnataka High Court · (2015) 06 KAR CK 0253
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 302, 307
High Courts16 Jun 2015Allowed
R. Vijayakumar Vs Muniyammanni and Others
Karnataka High Court · (2015) 06 KAR CK 0237
Civil Procedure Code, 1908 (CPC) - Order 16 Rule 1, 151Constitution of India, 1950 - Article 227Evidence Act, 1872 - Section 65
High Courts16 Jun 2015Dismissed
Priyanka H.S. Vs Lokesh Giri H.D.
Karnataka High Court · (2015) 5 KarLJ 594
High Courts16 Jun 2015
Amina Mohammadi and Others Vs The Deputy Commissioner, Davanagere District and Others
Karnataka High Court · (2015) 06 KAR CK 0045
High Courts16 Jun 2015Dismissed
Rajeshwari and Others Vs Sunil and Others
Karnataka High Court · (2015) 06 KAR CK 0044
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10Constitution of India, 1950 - Article 226, 227
High Courts16 Jun 2015Allowed
Lokesh Reddy Vs Msshivangi J. Nairi and Others
Karnataka High Court · (2015) 06 KAR CK 0016
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17Constitution of India, 1950 - Article 227
High Courts16 Jun 2015Dismissed
Narayanamma Vs Munikempaiah and Others
Karnataka High Court · (2015) ILR Kar 3263
Evidence Act, 1872 - Section 91, 92
High Courts15 Jun 2015
Commissioner of Income Tax, Bangalore Vs ITC Hotels Ltd.
Karnataka High Court · (2015) 233 TAXMAN 302
Income Tax Act, 1961 - Section 195, 197, 201(1), 201(1A), 9
High Courts15 Jun 2015Allowed
G. Srinivasan and Others Vs C.R. Rajamma and Others
Karnataka High Court · (2015) 4 KarLJ 573
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 6 Rule 17, Order 8 Rule 1, 151Constitution of India, 1950 - Article 227Transfer of Property Act, 1882 - Section 52
High Courts15 Jun 2015Disposed off
P.C. Bhagyalakshmi and Others Vs The Branch Manager, SBM, Bellary and Others
Karnataka High Court · (2015) 4 KarLJ 568
Succession Act, 1925 - Section 372
High Courts15 Jun 2015Allowed
Y.C. Narayana Gowda and Others Vs State of Karnataka
Karnataka High Court · (2015) 4 AKR 263
Constitution of India, 1950 - Article 356Criminal Procedure Code, 1973 (CrPC) - Section 197, 197(1), 482Penal Code, 1860 (IPC) - Section 120(B), 465, 468, 471, 506
High Courts15 Jun 2015Allowed
Puttamma Vs Basavaiah and Others
Karnataka High Court · (2015) 06 KAR CK 0238
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27, Order 41 Rule 31(a), 100, 96Evidence Act, 1872 - Section 114, 114(g)Karnataka Land Revenue Act, 1964 - Section 133
High Courts15 Jun 2015Allowed
Khajaa Bi Vs Bawasab and Others
Karnataka High Court · (2015) 06 KAR CK 0212
Criminal Procedure Code, 1973 (CrPC) - Section 125
High Courts15 Jun 2015Allowed
Rathi Vs Dhanyakumar
Karnataka High Court · (2015) 06 KAR CK 0209
Hindu Marriage Act, 1955 - Section 13, 13(1)(i-a), 13(1)(i-b), 23, 23(1)(b)