High Courts21 Jul 2017Allowed
H.C.KIRAN S/O CHANDRASHEKARAPPA Vs BABURAYA NAYAKA S/O VASUDEVA NAYAKA SINCE DEAD BY HIS LRS, & ORS.
Karnataka High Court · (2017) 07 KAR CK 0101
COURT ARCHIVE
Karnataka High Court judgments, 2017
1,612 judgments · page 14 of 81
High Courts21 Jul 2017
HANUMANTHAPPA S/O SHARANAPPA Vs M/s NATIONAL INSU. CO. LTD., & ORS.
Karnataka High Court · (2017) 07 KAR CK 0100
Constitution of India, Article 136, Article 142 - Special leave to appeal by the Supreme Court - Enforcement of decrees and orders of Supreme Court and orders as to discovery, etc
High Courts21 Jul 2017
NATIONAL INSURANCE COMPANY LIMITED Vs KALYANI W/O LATE ANNI MADIVALA, & ANR.
Karnataka High Court · (2017) 07 KAR CK 0099
High Courts21 Jul 2017
P.V.Manjunath, S/o Vijayadev Vs M.Krishnappa, S/o Muniyappa, & Anr.
Karnataka High Court · (2017) 07 KAR CK 0098
Code of Civil Procedure, 1908, Order 1Rule 10(2), Order 1Rule 9, Order 1Rule 3(a)
High Courts21 Jul 2017
SMT.MARIA STALLA W/O LATE SANJAY DASS, & ORS. Vs M/S.N.S.TOURS & TRAVELS PROPRIETOR - T.MANJUNATH, & ANR.
Karnataka High Court · (2017) 07 KAR CK 0097
High Courts21 Jul 2017
UNITED INDIA INSURANCE CO. LTD. Vs KALLESHAPPA S/O MALIYAPPA, & ORS.
Karnataka High Court · (2017) 07 KAR CK 0096
Constitution of India, Article 142 - Enforcement of decrees and orders of Supreme Court and orders as to discovery, etc
High Courts21 Jul 2017Dismissed
LAKSHMINARASAMMA & Anr Vs RAMANNA & Ors
Karnataka High Court · (2017) 07 KAR CK 0095
Code of Civil Procedure, 1908, Section 96, Order 41Rule 11, Order 41 - Appeal from original decree
High Courts20 Jul 2017
Abdul Raheman Vs The State of Karnataka
Karnataka High Court · (2017) 07 KAR CK 0094
Code of Criminal Procedure, 1973, Section 313, Section 313, Section 313 - Power to examine the accused - Power to examine the accused - Power to examine the accused
High Courts20 Jul 2017Allowed
UNITED INDIA INSURANCE CO., LTD. Vs SMT. M.H.UMA MAHESHWARI, & ORS.
Karnataka High Court · (2017) 07 KAR CK 0093
Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation
High Courts20 Jul 2017
SRI NAGARAJU S M S/O SRI MARIGOWDA, & ORS. Vs THE ADVOCATES ASSOCIATES (REGD.), & ORS.
Karnataka High Court · (2017) 07 KAR CK 0092
High Courts19 Jul 2017
THE MANAGING DIRECTOR KSRTC Vs AJITH U SHENOY S/O K UMESH SHENOY, & ORS.
Karnataka High Court · (2017) 07 KAR CK 0091
High Courts19 Jul 2017Dismissed
SRI.KIRAN KUMAR R. S/O V.R.RAJGOPAL Vs STATE OF KARNATAKA DEPARTMENT OF HUMAN RIGHTS AND JUSTICE, & ORS.
Karnataka High Court · (2017) 07 KAR CK 0090
Karnataka Civil Services (Probation) Rules, 1977, Rule 6
High Courts19 Jul 2017
OZONE URBANA INFRA DEVELOPERS PRIVATE LTD. Vs THE STATE OF KARNATAKA REPRESENTED BY ITS PRINCIPAL SECRETARY DEPARTMENT OF REVENUE, & ORS.
Karnataka High Court · (2017) 07 KAR CK 0089
High Courts19 Jul 2017Dismissed
SRI.RAMAIAH S/O.KAPANAIAH, & ANR. Vs THE COMMISSIONER BBMP, & ORS.
Karnataka High Court · (2017) 07 KAR CK 0088
High Courts19 Jul 2017
THE MANAGING DIRECTOR KSRTC Vs SATISH NAYAK S/O LATE DEVARAYA NAYAK, & ORS.
Karnataka High Court · (2017) 07 KAR CK 0087
High Courts19 Jul 2017
THE MANAGING DIRECTOR KSRTC Vs BHARAT KUMAR S/O SANATH KUMAR, & ORS.
Karnataka High Court · (2017) 07 KAR CK 0086
High Courts19 Jul 2017
THE MANAGING DIRECTOR KSRTC Vs THE HANUMAN TRANSPORT CO. PVT. LTD., & ORS.
Karnataka High Court · (2017) 07 KAR CK 0085
High Courts18 Jul 2017Dismissed
M/S BANGALORE RESIDENCES LLP Vs EMBASSY ONE DEVELOPERS PVT LTD
Karnataka High Court · (2017) 07 KAR CK 0084
Arbitration and Conciliation Act, 1996, Section 9 - Interim measures, etc., by Court
High Courts18 Jul 2017Allowed
SRI. MUNIBYRAPPA & Anr. Vs STATE OF KARNATAKA & Ors.
Karnataka High Court · (2017) 07 KAR CK 0083
Constitution of India, Article 300A - Persons not to be deprived of property save by authority of lawLand Acquisition Act, 1894, Section 35, Section 31
High Courts18 Jul 2017Dismissed
MR VINAY KUMAR KAPOOR S/O MR RAJ KUMAR KAPOOR Vs EMBASSY ONE DEVELOPERS PVT LTD
Karnataka High Court · (2017) 07 KAR CK 0082
Arbitration and Conciliation Act, 1996, Section 9 - Interim measures, etc., by Court