High Courts24 Mar 2017Dismissed
Abubokar Siddiq Vs Regional Transport Authority
Karnataka High Court · (2017) 2 AirKarR 583
Motor Vehicles Act, 1988 - Section 104
COURT ARCHIVE
Karnataka High Court judgments, 2017
1,612 judgments · page 36 of 81
High Courts24 Mar 2017Disposed Off
Pushparaj Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 580
Essential Commodities Act, 1955 - Section 3, Section 7(1)(a)(ii)
High Courts24 Mar 2017Disposed Off
M/s. Anjuman-E-Islam Vs Assistant Provident Fund Commissioner
Karnataka High Court · (2017) LabLR 516
Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 14B, Section 7Q
High Courts23 Mar 2017
MADIREDDY Vs CHOWDAREDDY
Karnataka High Court · (2017) 03 KAR CK 0268
Karnataka Stamp Act, 1957, Section 34 - Instruments not duly stamped inadmissible in evidence, etc
High Courts23 Mar 2017
THE SENIOR VICE PRESIDENT Vs K V SHETTY S/O. VASU SHETTY
Karnataka High Court · (2017) 03 KAR CK 0267
Industrial Disputes Act, 1947, Section 17B, Section 10(4-A) - Payment of full wages to workman pending proceedings in higher courts - Reference of disputes to Boards, Courts or Tribunals
High Courts23 Mar 2017
B. N. Srinivas Vs State of Karnataka
Karnataka High Court · (2017) 03 KAR CK 0266
Constitution of India, Article 226, Article 329, Article 329(b), Article 243ZG - Power of High Courts to Issue certain writs - Bar to interference b
High Courts23 Mar 2017
Mohd. Shukur S/O Shaik Mehboob Vs The State of Karnataka
Karnataka High Court · (2017) 03 KAR CK 0265
Indian Penal Code, 1860, Section 302, Section 300 - Punishment for murder - MurderEvidence Act, 1872, Section 3, Section 8,
High Courts23 Mar 2017
Sanjay Sabharwal Vs State
Karnataka High Court · (2017) 03 KAR CK 0264
Code of Criminal Procedure, 1973, Section 313, Section 374(2) - Power to examine the accused - Appeals from convictionsPrevention of Corruption Act, 1947,
High Courts23 Mar 2017Dismissed
Sri.P.Divakar Vs M/s. Karnataka State Pollution, & Ors.
Karnataka High Court · (2017) 03 KAR CK 0263
High Courts23 Mar 2017
Sri Chikka Krishna Vs State of Karnataka
Karnataka High Court · (2017) 03 KAR CK 0261
Code of Criminal Procedure, 1973, Section 482, Section 407, Section 227, Section 70(2) - Saving of inherent powers of High Court - Power of High Court
High Courts23 Mar 2017
SMT ASITHA PRASAD W/O MR SOAMI PRASAD Vs MR SOAMI PRASAD S/O MR DAYAL PRASAD
Karnataka High Court · (2017) 03 KAR CK 0260
Protection of Women From Domestic Violence Act, 2005, Section 19, Section 20, Section 12(1), Section 22, Section 12 - Residence orders
High Courts23 Mar 2017
Assistant Regional Transport Officer, Humnabad, Bidar District and another Vs Andhra Pradesh Tourist Development Corporation, Hyderabad
Karnataka High Court · (2017) 03 KAR CK 0259
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtCode of Civil Pro
High Courts23 Mar 2017
M/S J.K. CEMENT WORKS Vs THE STATE OF KARNATAKA
Karnataka High Court · (2017) 03 KAR CK 0258
Karnataka Value Added Tax Act, 2003, Section 3, Section 21, Section 10, Section 11, Section 12, Section 2(7)
High Courts23 Mar 2017Dismissed
Sanjay Sabharwal Vs State
Karnataka High Court · (2017) 2 AirKarR 711
Prevention of Corruption Act, 1988 - Section 13(1)(d), Section 7
High Courts23 Mar 2017Disposed Off
Chikka Krishna Venkatesh Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 639
Criminal Procedure Code, 1973 (CrPC) - Section 407
High Courts22 Mar 2017Allowed
SMT.KEMPAMMA W/O KEMPANNA, & ORS. Vs THE STATE OF KARNATAKA REPRESENTED BY ITS PRINCIPAL SECRETARY TO GOVT., REVENUE DEPARTMENT, & ORS.
Karnataka High Court · (2017) 03 KAR CK 0257
High Courts22 Mar 2017Dismissed
SRI P.N. SRIDHARA S/O P N NARASIMHAMURTHY, & ORS. Vs THE KARNATAKA STATE TRANSPORT AUTHORITY, & ORS.
Karnataka High Court · (2017) 03 KAR CK 0256
High Courts22 Mar 2017
THE PR. COMMISSIONER OF Vs M/s. INFOSYS BPO LTD.,
Karnataka High Court · (2017) 03 KAR CK 0255
High Courts22 Mar 2017
M/S NAGARDAS KANJI SHAH Vs MS. NAGARJUNA OIL CORPORATION LTD.
Karnataka High Court · (2017) 03 KAR CK 0254
Arbitration and Conciliation Act, 1996, Section 20, Section 11, Section 42, Section 9, Section 34, Section 17,
High Courts21 Mar 2017Allowed
Siddappa M. Poojari Vs State of Karnataka
Karnataka High Court · (2017) 03 KAR CK 0253
Prevention of Corruption Act, 1988, Section 13(2), Section 13(1)(e) - Criminal misconduct by a public servant - Criminal misconduct by a public servant