High Courts13 Mar 2017Allowed
Chikkamadaiah Vs Ningamma
Karnataka High Court · (2017) AIR(Karnataka) 71
Civil Procedure Code, 1908 (CPC) - Order 23 Rule 1 (3)(a), Section 151
COURT ARCHIVE
Karnataka High Court judgments, 2017
1,612 judgments · page 42 of 81
High Courts13 Mar 2017Allowed
Mohiddin Irshad Mulla Vs Abdul Sami
Karnataka High Court · (2017) ACD 489
Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts13 Mar 2017Disposed Off
Vasant Maruti Yadav Vs Yuvraj
Karnataka High Court · (2017) AAC 1075
Motor Vehicles Act, 1988 - Section 168
High Courts13 Mar 2017Dismissed
Gurushanth Vs Mehaboob Shahi Kalburga Mills
Karnataka High Court · (2017) 2 AirKarR 541
Civil Procedure Code, 1908 (CPC) - Order 12 Rule 6, Section 1Specific Relief Act, 1963 - Section 38
High Courts13 Mar 2017Allowed
Oriental Insurance Company Limited, Vs Renuka K.
Karnataka High Court · (2017) AAC 1048
Motor Vehicles Act, 1988 - Section 168
High Courts13 Mar 2017Dismissed
Managing Director Vs R. Lakshmi
Karnataka High Court · (2017) AAC 1055
Motor Vehicles Act, 1988 - Section 168
High Courts13 Mar 2017Allowed
Obulapuram Mining Company Private Limited Vs Joint Director, Directorate Of Enforcement
Karnataka High Court · (2017) 173 AIC 804 : (2017) 3 KantLJ 179
Constitution of India, 1950 - Article 20, Article 226Penal Code, 1860 (IPC) - Section 120B, Section 411, Section 420, Section 471Prevention of Money-Laundering Act, 2002 - Section 2(p), Section 2(v), Section 2(y), Section 3
High Courts10 Mar 2017
Doddakakkamma alias Akkamma Vs Lakkanna and anr.
Karnataka High Court · (2017) 03 KAR CK 0195
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 39Rule 7,
High Courts10 Mar 2017Allowed
Ishwar S/o Nagappa Bannur Vs The State of Karnataka Through the PSI., Adarsh Nagar P.S., R/by Addl. State Public Prosecutor
Karnataka High Court · (2017) 03 KAR CK 0194
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 34, Sec
High Courts10 Mar 2017
NOORJAN & Ors Vs S.H.SAIFULLA & Ors
Karnataka High Court · (2017) 03 KAR CK 0193
Employees Compensation Act, 1923, Section 2(1)(n)
High Courts10 Mar 2017Dismissed
THE COMMISSIONER OF SERICULTURE, DEPARTMENT OF SERICULTURE, & ANR. Vs SHRI. SRIPAT S/O LAXMAN HATTIKAR
Karnataka High Court · (2017) 03 KAR CK 0192
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtIndustrial Disput
High Courts10 Mar 2017Allowed
KUNJI BEARY S/O ISMAIL BEARY Vs KHATIJAMMA W/O LATE B.P.MOIDU, & ORS.
Karnataka High Court · (2017) 03 KAR CK 0191
Code of Civil Procedure, 1908, Section 151, Order 6Rule 17, Order 12Rule 6 - Saving of Inherent powers of CourtMotor Vehicles Ac
High Courts10 Mar 2017Dismissed
THE DIVISIONAL MANAGER, M/S. NATIONAL INSURANCE CO. LTD. Vs SHANTHAPPA BIN VIRAPPA HANCHI, & ANR.
Karnataka High Court · (2017) 03 KAR CK 0190
Motor Vehicles Act, 1988, Section 147(1), Section 147(1) - Requirements of policies and limits of liabilityEmployees Compensation Act, 1923, Section
High Courts10 Mar 2017
Muniyamma Vs Krishnappa N. and others
Karnataka High Court · (2017) 03 KAR CK 0189
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 1Rule 10,
High Courts10 Mar 2017
THE DIVISIONAL MANAGER Vs SHANTHAPPA BIN VIRAPPA HANCHI
Karnataka High Court · (2017) 03 KAR CK 0188
Motor Vehicles Act, 1988, Section 147(1), Section 147(1) -Motor Vehicles Rules, 1991, - Rule 100 -Employees Compensation Act, 1923, Sectio
High Courts10 Mar 2017
Hubli -Dharwad Municipal Corporation Vs Lalji Manaji Patel
Karnataka High Court · (2017) 03 KAR CK 0187
Karnataka Municipal Act, 1976, Section 482, Section 474
High Courts10 Mar 2017Dismissed
Timmappa S/o Timmappa Vs The State of Karnataka Through Yaragera P.S., Dist. Raichur
Karnataka High Court · (2017) 03 KAR CK 0186
Constitution of India, Article 20(3) - Protection in respect of conviction for offencesCode of Criminal Procedure, 1973, Section 313, Section 164,
High Courts10 Mar 2017Dismissed
SREE GAJANANA MOTOR TRANSPORT COMPANY LIMITED Vs THE REGIONAL TRANSPORT AUTHORITY, HAVERI-581110, REP. BY ITS CHAIRMAN, & ORS.
Karnataka High Court · (2017) 03 KAR CK 0185
Motor Vehicles Act, 1939, Section 68(c), Section 68(2)(2) - Power to make rules for the purposes of this Chapter - Power to make rules for the purposes of this ChapterMotor
High Courts10 Mar 2017Allowed
Rudrappa Bhovi, & Ors. Vs The State of Karnataka (Through SHO Lingasugur P.S) Represented by Addl. State Public Prosecutor High Court of Karnataka
Karnataka High Court · (2017) 03 KAR CK 0184
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 147, Section
High Courts10 Mar 2017Dismissed
Sree Gajanana Motor Transport Company Limited Vs Regional Transport Authority
Karnataka High Court · (2017) AIR(Karnataka) 73 : (2017) 3 KantLJ 656
Motor Vehicles Act, 1988 - Section 100, Section 104