High Courts08 Sept 2017
NATIONAL EDUCATION TRUST, & ORS. Vs NATIONAL COMMISSION FOR MINORITY EDUCATIONAL INSTITUTIONS GOVERNMENT OF INDIA, & ORS.
Karnataka High Court · (2017) 09 KAR CK 0027
COURT ARCHIVE
Karnataka High Court judgments, 2017
1,612 judgments · page 10 of 81
High Courts08 Sept 2017
CHILDRENS EDUCATION TRUST Vs STATE OF KARNATAKA BY THE SECRETARY DEPARTMENT OF EDUCATION, & ORS.
Karnataka High Court · (2017) 09 KAR CK 0026
High Courts08 Sept 2017
SRI SUDHA BHAMA EDUCATION SOCIETY, & ORS. Vs THE STATE OF KARNATAKA DEPARTMENT OF EDUCATION PRIMARY AND SECONDARY VIDHANA SOUDHA, & ORS.
Karnataka High Court · (2017) 09 KAR CK 0024
High Courts08 Sept 2017
Bhandya Educational Trust (R) Vs The State of Karnataka Represented by its Principal Secretary to Government Higher Education Department, & Ors.
Karnataka High Court · (2017) 09 KAR CK 0022
High Courts08 Sept 2017Allowed
Shaheed @ Mohammad Vs The State of Karnataka
Karnataka High Court · (2017) 09 KAR CK 0021
Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 420, Section 376(2) - Chea
High Courts07 Sept 2017Dismissed
MYSORE URBAN DEVELOPMENT AUTHORITY REPRESENTED BY ITS COMMISSIONER Vs SMT.TULASAMMA A. W/O LATE KRISHNAIAH K.V., & ANR.
Karnataka High Court · (2017) 09 KAR CK 0020
High Courts07 Sept 2017Dismissed
MYSORE URBAN DEVELOPMENT AUTHORITY REPRESENTED BY ITS COMMISSIONER, & ANR. Vs HABEEBULLAH KHAN S/O JAFFER KHAN, & ANR.
Karnataka High Court · (2017) 09 KAR CK 0019
High Courts07 Sept 2017Allowed
M/s. BSCPL Infrastructure Limited Vs Government of Karnataka By its Secretary, Department of Public Works Ports & Inland Water Transport, & Anr.
Karnataka High Court · (2017) 09 KAR CK 0018
Code of Civil Procedure, 1908, Section 80, Order 7Rule 11(d) - NoticeLimitation Act, 1963, Section 15(2), Section 15,
High Courts06 Sept 2017Allowed
RAGHAVA REDDY AND ORS Vs THE JOINT COMMISSIONER (EAST ZONE) & ORS
Karnataka High Court · (2017) 09 KAR CK 0017
Code of Criminal Procedure, 1973, Section 44 - Arrest by MagistrateIndian Penal Code, 1860, Section 379 - Punishment for theftIncome Tax Act, 1961<
High Courts05 Sept 2017
M/S.FALMA LABORATORIES PRIVATE LIMITED Vs M/S.THE HIMALAYA DRUG COMPANY, & ANR.
Karnataka High Court · (2017) 09 KAR CK 0016
Contract Act, 1872, Section 39, Section 73, Section 74 - Effect of refusal of party to perform promise wholly - Compensation for loss or damage caused by breach of contract -
High Courts04 Sept 2017
BOREGOWDA S/O GENDEBOREGOWDA Vs LAXMAMMA W/O V.M.LINGAIAH, & ORS.
Karnataka High Court · (2017) 09 KAR CK 0004
Limitation Act, 1963, Section 14 - Exclusion of time of proceeding bona fide in court without jurisdiction
High Courts04 Sept 2017
SARFARAJ S/O SUBANMIYA JAMADAR Vs THE STATE OF KARNATAKA
Karnataka High Court · (2017) 09 KAR CK 0003
Indian Penal Code, 1860, Section 364A, Section 363, Section 384 - Kidnapping for ransom, etc - Punishment for kidnapping - Punishment for extortionArm
High Courts04 Sept 2017Disposed
Mauna M.H. Vs K.G.Mahesh Murthy
Karnataka High Court · (2017) 09 KAR CK 0002
Indian Penal Code, 1860, Section 500 -Domestic Violence Act, 2005, - Section 19, Section 20, Section 22, Section 18, Section 23(2)
High Courts04 Sept 2017
SRI C.SIDDAPPA S/O LATE CHANNAPPA, & ANR. Vs M.S.LINGAPRABHU S/O M.L.SADASHIVAIAH, & ORS.
Karnataka High Court · (2017) 09 KAR CK 0001
Code of Civil Procedure, 1908, Section 96, Order 41Rule 30 - Appeal from original decree
High Courts01 Sept 2017
SRI.D.VENKATARAMANAPPA Vs STATE OF KARNATAKA
Karnataka High Court · (2017) 09 KAR CK 0015
Karnataka Village Offices Abolition Act, 1961, Section 5(4) - Re-grant of land resumed under Section 4 to the holder of the village officeKarnataka Village Offices Abolition Rules, 1961,
High Courts01 Sept 2017Allowed
UNITED INDIA INSURANCE CO. LTD. Vs SHRI.MARIYAPPA S/O.SHRI.DODDATHIMMAIAH, & ORS.
Karnataka High Court · (2017) 09 KAR CK 0014
Evidence Act, 1872, Section 154 - Question by party to his own witness
High Courts01 Sept 2017Disposed
C.V. Manjunath & Anr Vs Narayanappa & Ors
Karnataka High Court · (2017) 09 KAR CK 0013
Code of Civil Procedure, 1908, Section 151, Order 39Rule 1, Order 39Rule 2 - Saving of Inherent powers of Court
High Courts01 Sept 2017Dismissed
THE NEW INDIA ASSURANCE CO. LTD. Vs LALITA, W/O. RUDRAPPA ALAGAWADI, & ORS.
Karnataka High Court · (2017) 09 KAR CK 0012
Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation
High Courts01 Sept 2017Allowed
G.JEELAN Vs BABU S/O ABDUL NABI & ORS
Karnataka High Court · (2017) 09 KAR CK 0011
Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation
High Courts01 Sept 2017Allowed
Hemanth @ Hemanth Kumar & Anr Vs State of Karnataka
Karnataka High Court · (2017) 09 KAR CK 0010
Indian Penal Code, 1860, Section 120B, Section 302, Section 147, Section 148, Section 149, Section 143 - Pu