High Courts10 Mar 2017Disposed Off
Timmappa Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 606
Penal Code, 1860 (IPC) - Section 357, Section 376 (1)
COURT ARCHIVE
Karnataka High Court judgments, 2017
1,612 judgments · page 43 of 81
High Courts10 Mar 2017Dismissed
Divisional Manager, M/s. National Insurance Co. Ltd. Vs Shanthappa Bin Virappa Hanchi
Karnataka High Court · (2017) AAC 1061
Employees Compensation Act, 1923 - Section 2(1)(n), Section 2(1)(n), Section 3Motor Vehicles Act, 1988 - Section 147(1)
High Courts10 Mar 2017Dismissed
Muniyamma Vs Krishnappa N.
Karnataka High Court · (2017) 2 AirKarR 535
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10 (2)
High Courts10 Mar 2017Disposed Off
Kunji Beary Vs Khatijamma
Karnataka High Court · (2017) AAC 1046
Civil Procedure Code, 1908 (CPC) - Order 12 Rule 6Motor Vehicles Act, 1988 - Section 168
High Courts10 Mar 2017Allowed
Noorjan Vs S.H. Saifulla s/o H.S. Anwar Sab
Karnataka High Court · (2017) AAC 1050
Employees Compensation Act, 1923 - Section 4
High Courts10 Mar 2017Allowed
Rathnamma Horakerangappa Vs K. Hanumanthappa Siddappa
Karnataka High Court · (2017) AAC 1004
Motor Vehicles Act, 1988 - Section 168
High Courts09 Mar 2017Allowed
MR CHANDRA MOHAN B A S/O ANANDA RAO Vs STATE OF KARNATAKA, THROUGH BASAVESHWARANAGAR POLICE STATION BANGALORE CITY BY THE PUBLIC PROSECUTOR, & ANR.
Karnataka High Court · (2017) 03 KAR CK 0183
Code of Civil Procedure, 1908, Section 89 - Settlement of disputes outsides the CourtIndian Penal Code, 1860, Section 498A - Husband or relative of husband of a woman
High Courts09 Mar 2017Allowed
SRI M. NAGARAJU S/O LATE G. MUDDAIAH Vs THE CANE DEVELOPMENT COMMISSIONER AND DIRECTOR, SUGAR DIRECTORATE GOVERNMENT OF KARNATKA, & ORS.
Karnataka High Court · (2017) 03 KAR CK 0182
High Courts09 Mar 2017
SRI NAGESH.B.L. & ANR. Vs THE BRANCH MANAGER, NATIONAL INSURANCE CO. LTD., & ANR.
Karnataka High Court · (2017) 03 KAR CK 0181
High Courts09 Mar 2017
SAROJAMMA Vs MANAGING DIRECTOR K.S.R.T.C. & ORS.
Karnataka High Court · (2017) 03 KAR CK 0180
Motor Vehicles Act, 1988, Section 173(1), Section 173(1) - Appeals
High Courts09 Mar 2017
Sri.Shantiraj Devendra Kunachi Vs Sri.Prakash N.Kanchagar,
Karnataka High Court · (2017) 03 KAR CK 0179
Code of Criminal Procedure, 1973, Section 482, Section 407, Section 200 - Saving of inherent powers of High Court - Power of High Court to transfer cases and appeals - Exa
High Courts09 Mar 2017
M/S KIRLOSKAR FERROUS INDUSTRIES LTD. Vs SRI K SHIVARAMAPPA
Karnataka High Court · (2017) 03 KAR CK 0178
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 Courts09 Mar 2017
SHIVAJI Vs THE CHAIRMAN & Ors
Karnataka High Court · (2017) 03 KAR CK 0177
Constitution of India, Article 16(1) - Dissolution of a District or a Regional CouncilKarnataka Education Act, 1983, Section 94(1) - Appeals
High Courts09 Mar 2017
Seema Manohar Gunjal Vs State of Karnataka & another
Karnataka High Court · (2017) 03 KAR CK 0176
Code of Criminal Procedure, 1973, Section 436 - In what cases bail to be takenIndian Penal Code, 1860, Section 304-A
High Courts09 Mar 2017
The State of Karnataka Vs Peerappa S/o Eshwar Hadapad
Karnataka High Court · (2017) 03 KAR CK 0175
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 Courts09 Mar 2017
Seethappa Vs Lakshmamma
Karnataka High Court · (2017) 03 KAR CK 0174
Code of Civil Procedure, 1908, Order 1Rule 10, Order 41Rule 25, Section 151, Section 107, Order 18
High Courts09 Mar 2017Dismissed
The General Manager, Internal Insurance, KSRTC. Vs Jayapal, S/o. Appasab Halingalli
Karnataka High Court · (2017) 03 KAR CK 0173
Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation
High Courts09 Mar 2017Dismissed
Shantiraj Devendra Kunachi Vs Prakash N. Kanchagar
Karnataka High Court · (2017) CriLJ 2157
Criminal Procedure Code, 1973 (CrPC) - Section 482
High Courts09 Mar 2017Allowed
Nagesh B.L. Vs Branch Manager, National Insurance Co. Ltd., Bangalore
Karnataka High Court · (2017) AAC 1054
Motor Vehicles Act, 1988 - Section 168
High Courts09 Mar 2017Allowed
Kirloskar Ferrous Industries Ltd Vs K. Shivaramappa
Karnataka High Court · (2017) 2 LLN 215
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 33(1)(b)