High Courts22 Feb 2017Disposed Off
Karnataka State Road Transport Corporation Vs Ashok
Karnataka High Court · (2017) LabLR 517
COURT ARCHIVE
Karnataka High Court judgments, 2017
1,612 judgments · page 51 of 81
High Courts22 Feb 2017Allowed
Vanajakshi Vs The Unit Manager KSRTC
Karnataka High Court · (2017) AAC 950
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
High Courts22 Feb 2017Disposed Off
N. Ramesh Vs Management of Karnataka State Road Transport Corporation
Karnataka High Court · (2017) 2 AirKarR 466
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 11-A
High Courts22 Feb 2017Dismissed
G. Ramesh Vs Surveyor General of India
Karnataka High Court · (2017) 2 AirKarR 536
Karnataka Co-operative Societies Act, 1959 - Section 64, Section 68Prevention of Corruption Act, 1988 - Section 19
High Courts22 Feb 2017Allowed
Andhra Pradesh State Road Transport Corporation, Hyderabad Vs Thayamma
Karnataka High Court · (2017) AAC 1060
Motor Vehicles Act, 1988 - Section 168
High Courts22 Feb 2017Allowed
Karan Vs State
Karnataka High Court · (2017) 2 AirKarR 476 : (2017) 3 KantLJ 330
Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 12
High Courts21 Feb 2017Disposed
SRI SANGEETHA D/O CHANDRAPPA Vs THE DIVISIONAL CONTROLLER KSRTC, SARIGE BHAVANA, & ORS.
Karnataka High Court · (2017) 02 KAR CK 0265
High Courts21 Feb 2017Dismissed
Sri.H.K.Narasimhaswamy, Since dead reptd: by his LRS. Sri.N.Narasimhaswamy @ Praveen, & Anr. Vs Sri.S.Narasimhaiah Since dead reptd. By his LRS Sri.H.N.Sundar Raj, & Ors.
Karnataka High Court · (2017) 02 KAR CK 0264
Code of Civil Procedure, 1908, Order 47Rule 1
High Courts21 Feb 2017
Shivadarshan Balse Vs State of Karnataka and others
Karnataka High Court · (2017) 02 KAR CK 0263
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 395, Section 448 - Punishment for dac
High Courts21 Feb 2017
Veeranna Basappa Yallali Vs The Secretary, Department of Co-Operation, Bengaluru
Karnataka High Court · (2017) 02 KAR CK 0262
Karnataka Co-operative Societies Act, 1959, Section 69, Section 72A - Surcharge - Winding up of a co-operative bank if so, required by the Reserve Bank
High Courts21 Feb 2017Allowed
SMT.LAKSHMAMMA W/O RAMU Vs THE MANAGER M/s THE ORIENTAL INSURANCE CO. LTD., & ANR.
Karnataka High Court · (2017) 02 KAR CK 0261
High Courts21 Feb 2017Dismissed
Sri.Abbanna S/o Venkataswamappa Vs Appanna S/o Ramakrishnappa, & Anr.
Karnataka High Court · (2017) 02 KAR CK 0260
High Courts21 Feb 2017Allowed
P.K. PAVAN S/O. LATE P.C. KUMARASWAMY Vs THE DIRECTOR INDIAN OVERSEAS BANK, & ANR.
Karnataka High Court · (2017) 02 KAR CK 0259
High Courts21 Feb 2017Dismissed
The State of Karnataka By its Secretary to Government Primary and Secondary Education, & Ors. Vs Sri.A.G.Shivashankar S/o Late Gangadharaiah, & Ors.
Karnataka High Court · (2017) 02 KAR CK 0258
High Courts21 Feb 2017
M/S UNITED INDIA INSURANCE COMPANY LIMITED Vs SRI MUNI ANJINAPPA
Karnataka High Court · (2017) 02 KAR CK 0257
Motor Vehicles Act, 1988, Section 173(1), Section 173(1) - AppealsCentral Motor Vehicles Rules, 1989, Rule 100
High Courts21 Feb 2017
M/S UNITED INDIA INSURANCE COMPANY LIMITED Vs SRI MUNI ANJINAPPA, & ORS.
Karnataka High Court · (2017) 02 KAR CK 0256
Karnataka Motor Vehicles Rules, 1989, Rule 100
High Courts21 Feb 2017
STATE BANK OF MYSORE Vs THE STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT, & ORS.
Karnataka High Court · (2017) 02 KAR CK 0255
High Courts21 Feb 2017Dismissed
United India Insurance Company Limited Vs Muni Anjinappa
Karnataka High Court · (2017) AAC 1439 : (2017) 2 ACC 75
Motor Vehicles Act, 1988 - Section 149
High Courts20 Feb 2017
SRI B.G. KIRAN Vs THE REGIONAL MANAGER NEW INDIA ASSURANCE CO. LTD
Karnataka High Court · (2017) 02 KAR CK 0254
High Courts20 Feb 2017Allowed
B R Ashwath Vs The State of Karnataka Represented by Station House Officer Sakaleshpur Rural Police Station
Karnataka High Court · (2017) 02 KAR CK 0253
Indian Penal Code, 1860, Section 506, Section 353 - Punishment for criminal ,intimidation - Assault or criminal force to deter public servant from discharge of his duty