High Courts21 Mar 2017
UMESH GURJAR Vs CENTRAL BUREAU
Karnataka High Court · (2017) 03 KAR CK 0252
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 120B, Secti
COURT ARCHIVE
Karnataka High Court judgments, 2017
1,612 judgments · page 37 of 81
High Courts21 Mar 2017
C. M. Shashikanth Vs Karnataka State of Financial Corporation, Bengaluru & Ors.
Karnataka High Court · (2017) 03 KAR CK 0251
Maharashtra Civil Services (Disciplinary and Appeal) Rules, 1979, Rule 9(2), Rule 11-A
High Courts21 Mar 2017
ASUNTHA DSOUZA Vs JOYCE PASKINA DSOUZA NEE DMELLO
Karnataka High Court · (2017) 03 KAR CK 0138
Karnataka Court-Fees and Suits Valuation Act, 1958, Section 24, Section 38, Section 24(d) - Suits for declaration - Suits for cancellation of decrees, etc - Suits for declara
High Courts21 Mar 2017
The Executive Engineer and another Vs Malleswarappa
Karnataka High Court · (2017) 03 KAR CK 0137
High Courts21 Mar 2017
SHAFIQ UR REHAMAN Vs THE STATE OF KARNATAKA & ORS
Karnataka High Court · (2017) 03 KAR CK 0136
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtWakf Act, 1995
High Courts21 Mar 2017
Pundalik son of Siddappa Kuri Vs State of Karnataka
Karnataka High Court · (2017) 03 KAR CK 0135
Indian Penal Code, 1860, Section 302 - Punishment for murder
High Courts21 Mar 2017
G.B. Lokesh Vs Karnataka State Financial Corporation and another
Karnataka High Court · (2017) 03 KAR CK 0134
Maharashtra Civil Services (Discipline and Appeal) Rules, 1979, Rule 9(2), Rule 9(2), Rule 9(2), Rule 26, Ru
High Courts21 Mar 2017
Ranganath Vs State of Karnataka
Karnataka High Court · (2017) 03 KAR CK 0133
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 Courts21 Mar 2017
Kantha Ramegowda & Ors Vs State of Karnataka & Anr
Karnataka High Court · (2017) 03 KAR CK 0132
Code of Criminal Procedure, 1973, Section 482, Section 173 - Saving of inherent powers of High Court - Report of police officer on completion of InvestigationIndian Penal
High Courts21 Mar 2017
The Karnataka Industrial Areas Vs Gangavathi Sugar Mills Limited and others
Karnataka High Court · (2017) 03 KAR CK 0131
High Courts21 Mar 2017
T.JAYACHANDRA REDDY Vs KARNATAKA STATE FINANCIAL CORPORATION & ANR.
Karnataka High Court · (2017) 03 KAR CK 0130
Constitution of India, Article 226 - Power of High Courts to Issue certain writsPunjab National Bank Officer Employees (Discipline and Appeal) Regulations, 1977,
High Courts21 Mar 2017Dismissed
The Asst. Executive Engineer Cauvery Neeravari Nigam Limited, & Anr. Vs The Deputy Labour Commissioner And Appellate Authority, & Ors.
Karnataka High Court · (2017) 03 KAR CK 0129
Payment of Gratuity Act, 1972, Section 7(7), Section 7(4) - Determination of the amount of gratuity - Determination of the amount of gratuity
High Courts21 Mar 2017
NIKE INDIA PRIVATE LIMITED Vs MY STORE PRIVATE LIMITED
Karnataka High Court · (2017) 03 KAR CK 0127
Arbitration and Conciliation Act, 1996, Section 11, Section 7, Section 11(6) - Appointment of arbitrators - Arbitration agreement - Appointment of arbitrators
High Courts21 Mar 2017Dismissed
H.M. RAJASHEKARAIAH S/O H M BASAVAIAH Vs THE EXECUTIVE ENGINEER KPTCL LARGE WORKS DIVISION, & ANR.
Karnataka High Court · (2017) 03 KAR CK 0126
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtKarnataka High Court Act, 1961, Section 4 - Appeals from decisions of a si
High Courts21 Mar 2017
Basavantappa Ningappa Santi & others Vs Siddappa Ramappa Santi & others
Karnataka High Court · (2017) 03 KAR CK 0125
Limitation Act, 1963, Article 110, Article 58, Article 109 -Hindu Minority and Guardianship Act, 1956, Section 6 - Natural gua
High Courts21 Mar 2017
Irfan Pasha Vs State
Karnataka High Court · (2017) 03 KAR CK 0124
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 Criminal
High Courts21 Mar 2017Allowed
SRI. SEVALAL BANAJARA (LAMANI) Vs THE COMMISSIONER PUBLIC INSTRUCTIONS, & ORS.
Karnataka High Court · (2017) 03 KAR CK 0122
Education Act, 1983, Section 39, Section 67
High Courts21 Mar 2017Allowed
Irfan Pasha Vs State
Karnataka High Court · (2017) 2 AirKarR 825 : (2017) 3 KantLJ 512
Constitution of India, 1950 - Article 226National Investigation Agency Act, 2008 - Section 6(5)Unlawful Activities (Prevention) Act, 1967 - Section 15, Section 20, Section 43-D(2)(b)
High Courts21 Mar 2017Disposed Off
Kempegowda Vs Venkamma
Karnataka High Court · (2017) 2 AirKarR 643
Civil Procedure Code, 1908 (CPC) - Order 8 Rule 1