High Courts30 Jun 2017Dismissed
MYSORE URBAN DEVELOPMENT AUTHORITY Vs N ARMUGAM S/O LATE NANJAPPACHAR, & ANR.
Karnataka High Court · (2017) 06 KAR CK 0136
COURT ARCHIVE
Karnataka High Court judgments, 2017
1,612 judgments · page 19 of 81
High Courts30 Jun 2017Allowed
Vivekanand S/o Mahantesh @ Mahantappa Hundekar, & Anr. Vs Shri. Anup S/o Shivaji Bansode, & Ors.
Karnataka High Court · (2017) 06 KAR CK 0135
High Courts30 Jun 2017
BHUVANESHWARI D/O VEERESH KARIGAR Vs SHIVAYOGI S/O SHIVAPPA GONDIHOSALLI, & ORS.
Karnataka High Court · (2017) 06 KAR CK 0134
Code of Civil Procedure, 1908, Order 41Rule 27
High Courts30 Jun 2017
SMT.ANITHA W/O LATE MUNIRAJU Vs THE MANAGING DIRECTOR BMTC, & ORS.
Karnataka High Court · (2017) 06 KAR CK 0133
Motor Vehicles Act, 1988, Section 163A, Section 163A, Section 166, Section 166, Section 163, Section 163
High Courts30 Jun 2017
THE GOVERNMENT OF KARNATAKA REPRESENTED BY ITS CHIEF SECRETARY, & ORS. Vs M/s.GSJ ENVO LTD., JAYSONS INFRASTRUCTURE INDIA PVT. LTD. (J.V.), & ORS.
Karnataka High Court · (2017) 06 KAR CK 0132
Constitution of India, Article 226 - Power of High Courts to Issue certain writsKarnataka Transparency in Public Procurement Act, 1999, Section 15 -Karnataka
High Courts30 Jun 2017
SRI. M. SUBRAMANYA, S/O. LATE CHIKKA MUNINANJAPPA, @ ANGADI MUNINANJAPPA Vs B.K. SHIVARAJ, S/O LATE B.C.KOTTURABASAPPA, & ORS.
Karnataka High Court · (2017) 06 KAR CK 0131
Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2, Order 39Rule 4
High Courts29 Jun 2017
IBC KNOWLEDGE PARK PRIVATE LIMITED Vs BANGALORE WATER SUPPLY AND SEWERAGE BOARD & ORS.
Karnataka High Court · (2017) 06 KAR CK 0130
Bangalore Water Supply and Sewerage Act, 1964, Section 16, Section 2(17A), Section 2(17A), Section 44 (3A) - General principles for Boards finance - Definitions
High Courts29 Jun 2017Dismissed
SRI D.R.SRIKANTAIAH, & ANR. Vs KARNATAKA STATE FINANCIAL CORPORATION, & ORS.
Karnataka High Court · (2017) 06 KAR CK 0129
State Financial Corporations Act, 1951, Section 32, Section 32(6), Section 32(7), Section 31(AA) - Procedure of District Judge in respect of applications
High Courts29 Jun 2017Allowed
RELIANCE GENERAL INSURANCE CO. LTD. Vs M/S. DRS DILIP ROAD LINES PVT. LTD., & ORS.
Karnataka High Court · (2017) 06 KAR CK 0128
High Courts29 Jun 2017Dismissed
Umesh @ Omanna S/o Shivaraj, & Ors. Vs The State of Karnataka
Karnataka High Court · (2017) 06 KAR CK 0127
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 376, Section 366, Se
High Courts29 Jun 2017
SMT. HEMALATA SUGURESH NAGALOTI Vs DEPUTY COMMISSIONER, BAGALKOT DISTRICT & ORS.
Karnataka High Court · (2017) 06 KAR CK 0126
Karnataka Local Authorities (Prohibition of Defection) Act, 1987, Section 2(6), Section 3 - Definitions - Disqualification on the ground of defection
High Courts28 Jun 2017
Hanmanth and others Vs State of Karnataka
Karnataka High Court · (2017) 06 KAR CK 0125
Code of Criminal Procedure, 1973, Section 313, Section 428, Section 207 - Power to examine the accused - Period of detention undergone by the accused to be set off agains
High Courts28 Jun 2017
Sidram s/o Bandeppa Biradar Vs The State of Karnataka
Karnataka High Court · (2017) 06 KAR CK 0124
Code of Criminal Procedure, 1973, Section 313, Section 207 - Power to examine the accused - Supply to the accused of copy of police report and other documentsIndian Penal
High Courts23 Jun 2017
Shivakumar and another Vs State of Karnataka
Karnataka High Court · (2017) 06 KAR CK 0123
Code of Criminal Procedure, 1973, Section 313, Section 208, Section 209 - Power to examine the accused - Supply of copies of statements and documents to accused in other c
High Courts23 Jun 2017Allowed
Kumari Lata Vs Shivaji Rao & Ors
Karnataka High Court · (2017) 06 KAR CK 0122
Code of Civil Procedure, 1908, Order 22Rule 10, Order 32Rule 4, Order 1Rule 10 (2) -Specific Relief Act, 1963,
High Courts23 Jun 2017
Sundrappa Vs State of Karnataka
Karnataka High Court · (2017) 06 KAR CK 0121
Indian Penal Code, 1860, Section 302, Section 307 - Punishment for murder - Attempt to murder
High Courts22 Jun 2017
Venkatappa and others Vs State of Karnataka and another
Karnataka High Court · (2017) 06 KAR CK 0120
Code of Criminal Procedure, 1973, Section 193, Section 319, Section 299 - Cognizance of offences by Courts of Session - Power to proceed against other persons appearing to
High Courts21 Jun 2017
SMT.RENUKAMBIKE R AND OTHERS Vs THE STATE OF KARNATAKA AND OTHERS
Karnataka High Court · (2017) 06 KAR CK 0119
Indian Penal Code, 1860, Section 120B, Section 420, Section 34, Section 465, Section 418 - Punishment of criminal conspiracy - Ch
High Courts20 Jun 2017
THE NEW INDIA ASSURANCE COMPANY LTD Vs C MALLIKARJUNA, & Anr.
Karnataka High Court · (2017) 06 KAR CK 0118
Workmens Compensation Act, 1923, Section 10 - Notice and claim
High Courts20 Jun 2017
Girigowda Vs Rahamathulla & Anr.
Karnataka High Court · (2017) 06 KAR CK 0117
Motor Vehicles Act, 1988, Section 173(1), Section 173(1) - Appeals