High Courts04 Jul 2017
SHRI VINODKUMAR Vs THE STATE OF KARNATAKA & ORS.
Karnataka High Court · (2017) 07 KAR CK 0017
Karnataka Land Revenue Rules 1966, Rule 50
COURT ARCHIVE
Karnataka High Court judgments, 2017
1,612 judgments · page 18 of 81
High Courts04 Jul 2017
NAGALINGAPPA TATTI & ORS. Vs SMT BHAGYASHREE
Karnataka High Court · (2017) 07 KAR CK 0016
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 494 - Marrying again during lifetime of husband
High Courts04 Jul 2017
R. K. SARDAR Vs JAFFAR SAB & ANR
Karnataka High Court · (2017) 07 KAR CK 0015
Code of Civil Procedure, 1908, Section 151, Section 39(4) - Saving of Inherent powers of Court - Transfer of decree
High Courts04 Jul 2017
STATE OF KARNATAKA Vs DHARMESH
Karnataka High Court · (2017) 07 KAR CK 0014
Code of Criminal Procedure, 1973, Section 438, Section 439(2) - Direction for grant of bail to person apprehending arrest - Special powers of High Court or Court of Session regarding bail(
High Courts04 Jul 2017
D.Y. UPPAR Vs KARNATAKA NEERAVARI NIGAM LIMITED & Anr.
Karnataka High Court · (2017) 07 KAR CK 0013
Code of Civil Procedure, 1908, Order 7Rule 11 -Arbitration and Conciliation Act, 1996, Section 34 - Application for setting aside arbitral award
High Courts04 Jul 2017
SRI Y.B. SHIVA REDDY & ORS. Vs The State of Karnataka & Others
Karnataka High Court · (2017) 07 KAR CK 0012
Karnataka Town and Country Planning Act, 1961, Section 76-K
High Courts04 Jul 2017
SRI. R. GANGARAJU & ORS. Vs THE STATE OF KARNATAKA & ORS.
Karnataka High Court · (2017) 07 KAR CK 0011
Karnataka Municipalities Act, 1964, Section 72(2), Section 72(2) -Karnataka Municipalities (Delegation of Powers of Government) Rules, 1965, Rule 3
High Courts04 Jul 2017
Ms. RAVIKALA PRABHU D/O. SRI. RAMARAYA PRABHU, & ANR. Vs THE CHIEF EXECUTIVE OFFICER ZILLA PANCHAYAT, & ORS.
Karnataka High Court · (2017) 07 KAR CK 0010
High Courts03 Jul 2017
VASANT @ VASAPPA Vs THE STATE OF KARNATAKA & ANR.
Karnataka High Court · (2017) 07 KAR CK 0008
Karnataka Municipalities Act, 1964, Section 189, Section 343, Section 187 (9)(ii)(c) - Power of Government to prohibit the erection of buildings in certain areas without p
High Courts03 Jul 2017
THE DIVISIONAL MANAGER Vs SMT.ARCHANA W/O BASAVARAJ CHINCHALI & ORS.
Karnataka High Court · (2017) 07 KAR CK 0007
Code of Civil Procedure, 1908, Order 1Rule 10, Section 151 - Saving of Inherent powers of Court
High Courts03 Jul 2017
Sri. Raju @ Rajanna Vs Sri. Chikkanna & Anr.
Karnataka High Court · (2017) 07 KAR CK 0006
High Courts03 Jul 2017
SUBRAMANYA Vs SARASWATHY
Karnataka High Court · (2017) 07 KAR CK 0005
Hindu Succession Act, 1956, Section 8 - General rules of succession in the case of males
High Courts03 Jul 2017
Shivaji s/o Dhaku @ Thaku Rathod Vs Chandrakanth S/o Madan Rathod & Anr.
Karnataka High Court · (2017) 07 KAR CK 0004
Motor Vehicles Act, 1988, Section 173(1), Section 173(1) - Appeals
High Courts03 Jul 2017
BABU Vs STATE OF KARNATAKA
Karnataka High Court · (2017) 07 KAR CK 0003
Code of Criminal Procedure, 1973, Section 428 - Period of detention undergone by the accused to be set off against the sentence of imprisonmentIndian Penal Code, 1860, Se
High Courts03 Jul 2017Allowed
Shivaji s/o Dhaku @ Thaku Rathod Vs Chandrakanth S/o Madan Rathod, & Anr.
Karnataka High Court · (2017) 07 KAR CK 0002
High Courts03 Jul 2017
G.PUTTASWAMY & Ors Vs SRI .K.NANJUNDAIAH
Karnataka High Court · (2017) 07 KAR CK 0001
High Courts01 Jul 2017Allowed
Smt. Manjula @ Santoshi W/o Nagesh Shrigiri, & Anr. Vs Yusuf AB Rehman Bagwan, & Anr.
Karnataka High Court · (2017) 07 KAR CK 0025
High Courts01 Jul 2017Allowed
BASAVARADHYA Vs THE DEPUTY COMMISSIONER & Ors
Karnataka High Court · (2017) 07 KAR CK 0024
Karnataka Land Revenue Act, 1964, Section 49, Section 136, Section 136(3) - Appeals from original orders - Appeal and Revision - Appeal and Revision
High Courts01 Jul 2017Allowed
Ningappa s/o Gurulingappa Katagigana, & Anr. Vs The State through Chincholi Police Station, Gulbarga
Karnataka High Court · (2017) 07 KAR CK 0023
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 34, Section 109, Sect
High Courts30 Jun 2017Dismissed
Chand Pasha @ Chand Basha, S/o Hajarat Ali Vs The State through Rural Police Station
Karnataka High Court · (2017) 06 KAR CK 0137
Code of Criminal Procedure, 1973, Section 313, Section 156(3), Section 207 - Power to examine the accused - Police officers power to Investigate cognizable case - Supply t