High Courts25 Jan 2017Dismissed
Shri G.N. Shankarappa Vs Shri. G.P. Chandre Gowda
Karnataka High Court · (2017) 2 AirKarR 133 : (2017) 2 ICC 586
Civil Procedure Code, 1908 (CPC) - Order 37 Rule 1Negotiable Instruments Act, 1881 (NI) - Section 81
COURT ARCHIVE
Karnataka High Court judgments, 2017
1,612 judgments · page 66 of 81
High Courts25 Jan 2017Allowed
Maranna Madappa Vs Thippe Rangappa
Karnataka High Court · (2017) 1 AirKarR 792
Limitation Act, 1963 - Article 58, Section 14, Section 5
High Courts25 Jan 2017Dismissed
HMT Machine Tools Ltd. Vs Regional Provident Fund Commissioner-II
Karnataka High Court · (2017) 153 FLR 720 : (2017) LabLR 374
Constitution of India, 1950 - Article 226
High Courts25 Jan 2017Partly Allowed
State Vs Armugam
Karnataka High Court · (2017) CriLJ 2091
Criminal Procedure Code, 1973 (CrPC) - Section 154Penal Code, 1860 (IPC) - Section 323, Section 376
High Courts25 Jan 2017Disposed Off
C. Krishnamurthy Vs State of Karnataka
Karnataka High Court · (2017) 3 AirKarR 48 : (2017) 2 KantLJ 193
Constitution of India, 1950 - Article 226Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957 - Rule 14-A(2)(d)
High Courts24 Jan 2017Disposed
FOSROC CHEMICALS (INDIA) PRIVATE LIMITED Vs DEPUTY COMMISSIONER OF INCOME-TAX
Karnataka High Court · (2017) 01 KAR CK 0325
High Courts24 Jan 2017
SRI ATAULLA S/O BAJI SAB Vs KAREEMULLA SHARIFF S/O NAZEER AHMED SHARIF & ANR
Karnataka High Court · (2017) 01 KAR CK 0324
High Courts24 Jan 2017
C.N.KANTHARAJU & ANR. Vs THE DEPUTY COMMISSIONER & ORS.
Karnataka High Court · (2017) 01 KAR CK 0323
Karnataka Land Revenue Act, 1964, Section 49, Section 50 - Appeals from original orders - Second appeal
High Courts24 Jan 2017
KAREVVA W/O SHIVAPPA NAIK Vs BASAVARAJ SHIVAPPA NAIK
Karnataka High Court · (2017) 01 KAR CK 0322
High Courts24 Jan 2017
SRI SRINIVAS Vs RELIANCE GENERAL INSURANCE CO. LTD. & ANR.
Karnataka High Court · (2017) 01 KAR CK 0321
Motor Vehicles Act, 1988, Section 173(1), Section 173(1) - Appeals
High Courts24 Jan 2017
Dhulappa S/o Jagannath Vs Sanjeevakumar
Karnataka High Court · (2017) 01 KAR CK 0320
High Courts24 Jan 2017
D. Krishna Reddy Vs State of Karnataka
Karnataka High Court · (2017) 01 KAR CK 0319
High Courts24 Jan 2017
Smt. Krishnabai @ Krishnatai Gopal Bedare & Ors. Vs Fedex Express Transportation
Karnataka High Court · (2017) 01 KAR CK 0318
High Courts24 Jan 2017
Munayamma @ Muniyamma W/o Marira Vs Siddamma W/o Chowdaiah
Karnataka High Court · (2017) 01 KAR CK 0317
Code of Civil Procedure, 1908, Order 6Rule 17 -Evidence Act, 1872, Section 73 - Comparison of signature, writing or seal with other admitted or Proved(
High Courts24 Jan 2017Allowed
Dr. B.R.Prabhakar Vs Sri. D. Shantha Kumar
Karnataka High Court · (2017) 01 KAR CK 0316
Negotiable Instruments Act, 1881, Section 138, Section 139 - Dishonour of cheque for insufficiency, etc., of funds in the account - Presumption in favour of holder
High Courts24 Jan 2017
R. Umeshappa, S/o. S.T. Rangappa, & Anr. Vs The State of Karnataka, By Lokayuktha Police Station
Karnataka High Court · (2017) 01 KAR CK 0315
Code of Criminal Procedure, 1973, Section 218 - Separate charges for charges distinct offencePrevention of Corruption Act, 1988, Section 7, Section 13(2)
High Courts24 Jan 2017Dismissed
Dayaram Das, & Ors. Vs State of Karnataka By Ulsoor Police Station, & Ors.
Karnataka High Court · (2017) 01 KAR CK 0314
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 Courts24 Jan 2017Allowed
Kiran Kumar @ Kiran, Son of Shivanna Vs State of Karnataka, State by Jnanabharathi Police Station, represented By State Public Prosecutor
Karnataka High Court · (2017) 01 KAR CK 0313
High Courts24 Jan 2017Allowed
D. Krishna Reddy Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 173
Constitution of India, 1950 - Article 226