High Courts10 Feb 2017Allowed
Ambaraya S/o Chitanandappa Jawalgi, & Anr. Vs Vinayak S/o Kailash Padashetty, & Anr.
Karnataka High Court · (2017) 02 KAR CK 0206
COURT ARCHIVE
Karnataka High Court judgments, 2017
1,612 judgments · page 55 of 81
High Courts10 Feb 2017Dismissed
Sri. N.A. Jayaram Vs Smt. Revathi S. Adiga
Karnataka High Court · (2017) AIR(Karnataka) 61
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 41 Rule 27Evidence Act, 1872 - Section 58
High Courts10 Feb 2017Allowed
Ambaraya Chitanandappa Jawalgi Vs Vinayak Kailash Padashetty
Karnataka High Court · (2017) AAC 1005
Motor Vehicles Act, 1988 - Section 168
High Courts10 Feb 2017Allowed
Miyasab Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 470
Criminal Procedure Code, 1973 (CrPC) - Section 457
High Courts10 Feb 2017Dismissed
Sri. L. Nanjunda Murthy Vs Sri. S. Suresh Reddy
Karnataka High Court · (2017) AIR(Karnataka) 50
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 66(2)(e), Order 21 Rule 90, Order 21 Rule 90
High Courts09 Feb 2017
SRI REJI SEBASTIAN Vs MRS.JUBY MARY CHACKAO MAJOR
Karnataka High Court · (2017) 02 KAR CK 0205
High Courts09 Feb 2017Allowed
MR.VIJAYA KUMAR K.J. S/O GOPINATH Vs STATE BY VIRAJPET TOWN P.S.
Karnataka High Court · (2017) 02 KAR CK 0204
Indian Penal Code, 1860, Section 306 - Abetment of Suidde
High Courts09 Feb 2017Allowed
Mahakut S/o Sattyappa Konchikoravar Vs The State of Karnataka Represented by the PSI Babaleshwar Police Station Represented by the Addl. State Public Prosecutor
Karnataka High Court · (2017) 02 KAR CK 0203
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 302, Se
High Courts09 Feb 2017Allowed
Smt. Haseena W/o Faridsab Shaikh, & Ors. Vs The Divisional Manager Maharashtra State Road Transport Corporation
Karnataka High Court · (2017) 02 KAR CK 0202
High Courts09 Feb 2017
Vijay Kumar Vs The Chief Administrative Officer & Anr.
Karnataka High Court · (2017) 02 KAR CK 0201
Karnataka Civil Services (Probation) Rules, 1977, Rule 6
High Courts09 Feb 2017Dismissed
SMT. TUMPA SARKAR, W/O SHRI. BANIBRATA SARKAR Vs SRI. BANIBRAA SARKAR
Karnataka High Court · (2017) 02 KAR CK 0200
High Courts09 Feb 2017
A. N. Nataraj and another Vs Mysore City Corporation and others
Karnataka High Court · (2017) 02 KAR CK 0199
High Courts09 Feb 2017
David Ammanna Vs Donald Lobo
Karnataka High Court · (2017) 02 KAR CK 0198
Code of Civil Procedure, 1908, Order 21Rule 97 -Karnataka Rent Act, 1999, Section 42, Section 51, Section 43(2)(b)
High Courts09 Feb 2017Allowed
Ravikumar s/o Shivalingappa Melinamani Vs The State of Karnataka Hubli Sub Urban Police Station
Karnataka High Court · (2017) 02 KAR CK 0197
Indian Penal Code, 1860, Section 306 - Abetment of Suidde
High Courts09 Feb 2017Allowed
Sameena W/o Raj Ahmed Bagawan Vs Shivappa Shankrappa Kambale, & Ors.
Karnataka High Court · (2017) 02 KAR CK 0196
High Courts09 Feb 2017
Mahiboobbi Vs Govind M. Haripalle & Ors.
Karnataka High Court · (2017) 02 KAR CK 0195
Code of Civil Procedure, 1908, Section 11 - Res Judicata
High Courts09 Feb 2017Allowed
Adamsab S/o Fakeersab Godihal Vs The State Through Kembhavi Police Station
Karnataka High Court · (2017) 02 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 302, S
High Courts09 Feb 2017
Anil Appanna Randewadi Vs Vaishali Anil Randewadi
Karnataka High Court · (2017) 02 KAR CK 0193
Code of Criminal Procedure, 1973, Section 397, Section 397 - Calling for records to exercise powers of revision - Calling for records to exercise powers of revision
High Courts09 Feb 2017Dismissed
MR.P.KRISHNA S/O PUTTAPPA Vs THE DEPUTY COMMISSIONER, & ORS.
Karnataka High Court · (2017) 02 KAR CK 0192
High Courts09 Feb 2017Dismissed
Gudusab S/o Hajisab Ajeejmiya Vs The State through Rural Police Station
Karnataka High Court · (2017) 02 KAR CK 0191
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 302, Se