High Courts11 Jan 2017Disposed Off
Scania Commercial Vehicles Vs Government of Karnataka
Karnataka High Court · (2017) 2 KantLJ 115
Constitution of India, 1950 - Article 226Karnataka Transparency in Public Procurements Act, 1999 - Section 16(1)
COURT ARCHIVE
Karnataka High Court judgments, 2017
1,612 judgments · page 74 of 81
High Courts11 Jan 2017Allowed
N.V. Mallesh Vs Ksrtc Central Office
Karnataka High Court · (2017) AAC 804 : (2017) 1 ACC 656 : (2017) 2 TAC 327
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
High Courts11 Jan 2017Dismissed
Maruti Vs Shri. Shrishailappa
Karnataka High Court · (2017) 2 AirKarR 61
Specific Relief Act, 1963 - Section 16(c), Section 20
High Courts11 Jan 2017Dismissed
K.C. Ramesh Vs State of Karnataka
Karnataka High Court · (2017) 2 KantLJ 658
Constitution of India, 1950 - Article 243O(b)
High Courts11 Jan 2017Disposed Off
Paramvah Studios Vs Lahari Recording Company
Karnataka High Court · (2017) 2 AirKarR 749 : (2017) 2 ICC 475 : (2017) 2 KantLJ 210
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 3Constitution of India, 1950 - Article 226
High Courts11 Jan 2017Dismissed
D.G. Manjunath Vs Karnataka Lokayukta
Karnataka High Court · (2017) 2 AirKarR 862 : (2017) 2 KantLJ 291
Constitution of India, 1950 - Article 226Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957 - Rule 14-A
High Courts11 Jan 2017Allowed
Smt. Vishalakshi Bhat Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 767 : (2017) 2 KantLJ 323
Criminal Procedure Code, 1973 (CrPC) - Section 173(2), Section 173(8), Section 482Penal Code, 1860 (IPC) - Section 420
High Courts10 Jan 2017
SMT BINDHYA R. KUMAR, W/O SRI AELDRED D COSTA Vs SRI C. R. CHANNABASAPPA, S/O LATE C. RAJAPPA SHETTY, & ANR.
Karnataka High Court · (2017) 01 KAR CK 0224
Code of Civil Procedure, 1908, Order 7Rule 11(d), Order 7Rule 11(a)
High Courts10 Jan 2017
Manjunath & Ors. Vs State of Karnataka
Karnataka High Court · (2017) 01 KAR CK 0223
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 395, Section 448 - Punishment for dac
High Courts10 Jan 2017
Chanamallayya Ningayya Shivayogimath Vs Sangappa Basappa Lakshatti and others
Karnataka High Court · (2017) 01 KAR CK 0222
Code of Civil Procedure, 1908, Order 41Rule 25, Section 107, Order 41Rule 27, Order 43Rule 1,
High Courts10 Jan 2017Disposed
Gundamma W/o Shiromani Halginoor Vs Yoshodha W/o Dasarath, & Anr.
Karnataka High Court · (2017) 01 KAR CK 0221
Code of Civil Procedure, 1908, Section 100 - Second appeal
High Courts10 Jan 2017
Imran Khan And Another Vs State of Karnataka
Karnataka High Court · (2017) 01 KAR CK 0220
Code of Criminal Procedure, 1973, Section 482, Section 439, Section 362, Section 363(5) - Saving of inherent powers of High Court - Special powers of
High Courts10 Jan 2017
Divisional Controller, K.S.R.T.C. and others Vs Mallikarjunaiah and others
Karnataka High Court · (2017) 01 KAR CK 0219
Industrial Disputes Act, 1947, Section 11A - Powers of Labour Courts, Tribunals and National Tribunals to give appro- priate relief in case of discharge or dismissal of workmen
High Courts10 Jan 2017Allowed
Bhimaraya S/o Ningappa Kawaldar Vs The State through Hunasagi Police Station
Karnataka High Court · (2017) 01 KAR CK 0218
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 Courts10 Jan 2017Allowed
Tamas Sen, Son of Thapan Vs The Police Inspector, CISF, Bengaluru International Airport, & Anr.
Karnataka High Court · (2017) 01 KAR CK 0217
Arms Act, 1959, Section 25, Section 25(1B)(a), Section 25(1B)(b), Section 45(d) - Punishment for certain offences - Punishment for certain offences - Punishmen
High Courts10 Jan 2017Dismissed
Sri. C.R.Rajendra Babu, Son of Late C. Rangaswamy Naidu Vs State by CBI/BS and FC
Karnataka High Court · (2017) 01 KAR CK 0216
Indian Penal Code, 1860, Section 420, Section 468, Section 471, Section 467, Section 477A, Section 409,
High Courts10 Jan 2017Allowed
Randhir S/o. Sharanappa Vs The State through Market Police Station
Karnataka High Court · (2017) 01 KAR CK 0215
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 302 - Punishment for mu
High Courts10 Jan 2017Dismissed
SMT.HALAMMA W/O MALLAPPA, & ORS. Vs SRI LOKYA NAIK S/O LAKSHMYA NAIK SINCE DEAD BY LRS LAXMA NAIK S/O LOKYA NAIK, & ORS.
Karnataka High Court · (2017) 01 KAR CK 0214
Code of Civil Procedure, 1908, Section 151, Section 152 - Saving of Inherent powers of Court - Amendment of judgments, decrees or ordersLand Acquisition Act, 1894,
High Courts10 Jan 2017Allowed
NATARAJ S/O RAMAPPA, & ORS. Vs STATE OF KARNATAKA BY VIJAYAPURA P.S. REP. BY S.P.P.
Karnataka High Court · (2017) 01 KAR CK 0212
Code of Criminal Procedure, 1973, Section 161, Section 323, Section 319 - Examination of witnesses by police - Procedure when, after commencement of inquiry or trial. Magi