High Courts09 Jan 2017
Jyoti Ratnakar Vernekar Vs Konkan Railway Corporation Ltd & Anr.
Karnataka High Court · (2017) 01 KAR CK 0198
COURT ARCHIVE
Karnataka High Court judgments, 2017
1,612 judgments · page 76 of 81
High Courts09 Jan 2017
THE NORTH WEST KARNATAKA & ORS. Vs ANUSUYA RAJASHEKAR PATIL & ORS.
Karnataka High Court · (2017) 01 KAR CK 0197
High Courts09 Jan 2017
RAMANNA & ANR. Vs RAMEEZ & ORS.
Karnataka High Court · (2017) 01 KAR CK 0196
Motor Vehicles Act, 1988, Section 173(1), Section 173(1) - Appeals
High Courts09 Jan 2017
ROOPSINGH MAHADEVAPPA LAMANI @ JADHAV Vs SOMAPPA SANGAPPA HANDI & ANR.
Karnataka High Court · (2017) 01 KAR CK 0195
Code of Civil Procedure, 1908, Section 21 - Objections to jurisdictionMotor Vehicles Act, 1988, Section 166, Section 166, Section
High Courts09 Jan 2017
Sri Praveen Kumar B.M. S/o Maheshwarappa Vs The Deputy Commissioner and President District Child Labour Project Society, & Ors.
Karnataka High Court · (2017) 01 KAR CK 0194
High Courts09 Jan 2017
THE MANAGING DIRECTOR Vs SRI. C. SHESHAIAH
Karnataka High Court · (2017) 01 KAR CK 0193
Industrial Disputes Act, 1947, Section 10(4A) - Reference of disputes to Boards, Courts or Tribunals
High Courts09 Jan 2017Dismissed
NARAYAN S/O. MANJU GOUDA Vs THE STATE THROUGH HONNAVAR OF POLICE
Karnataka High Court · (2017) 01 KAR CK 0192
Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsIndian Penal Code, 1860, Section 302, Section 324, Sec
High Courts09 Jan 2017Allowed
Asif Vs R. Dharmalingam Major
Karnataka High Court · (2017) AAC 837
Motor Vehicles Act, 1988 - Section 168
High Courts09 Jan 2017Allowed
Managing Director, Bangalore Mertropolitan Transport Corporation Vs C. Sheshaiah Chennaiah
Karnataka High Court · (2017) 1 AirKarR 764 : (2017) LIC 1260
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 11A
High Courts09 Jan 2017Dismissed
The North West Karnataka State Road Transport Vs Anusuya Rajashekar Patil
Karnataka High Court · (2017) AAC 831
Motor Vehicles Act, 1988 - Section 168
High Courts09 Jan 2017Dismissed
Narayan Manju Gouda Vs State
Karnataka High Court · (2017) 1 AirKarR 581
Penal Code, 1860 (IPC) - Section 302
High Courts09 Jan 2017Dismissed
Jyoti Ratnakar Vernekar Vs Konkan Railway Corporation Ltd.
Karnataka High Court · (2017) 1 AirKarR 707
High Courts09 Jan 2017Disposed Off
Kumar Yashin Mirasab Bedkihal Vs Rajan Michael Francis
Karnataka High Court · (2017) AAC 858
Motor Vehicles Act, 1988 - Section 168
High Courts09 Jan 2017Allowed
Mark Bauer Vs Karnataka State Pollution Control Board
Karnataka High Court · (2017) 1 AirKarR 709
Criminal Procedure Code, 1973 (CrPC) - Section 482
High Courts09 Jan 2017Allowed
M/s Shriram General Insurance Company Limited Vs Jayamma
Karnataka High Court · (2017) AAC 952
Motor Vehicles Act, 1988 - Section 166, Section 168
High Courts09 Jan 2017Dismissed
Durgavva Siddaramappa Sudi Vs Annapoornavva Hanamantappa Nidagundi
Karnataka High Court · (2017) AIR(Karnataka) 38
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 1, Section 96, Section 96Limitation Act, 1963 - Article 110
High Courts06 Jan 2017Dismissed
Akash K Ranka Vs Smt. Preeti Ranka, & Ors.
Karnataka High Court · (2017) 01 KAR CK 0190
Karnataka Town and Country Planning Act, 1961, Section 69, Section 69(2)
High Courts06 Jan 2017Dismissed
MR SIDDAPPA H KALLER S/O MR HOSURAPPA Vs STATE OF KARNATAKA THROUGH LOKAYUKTA POLICE CHIKKAMAGALUR REP.BY ITS SPECIAL PUBLIC PROSECUTOR
Karnataka High Court · (2017) 01 KAR CK 0189
Code of Criminal Procedure, 1973, Section 482, Section 397, Section 397(2), Section 397(3) - Saving of inherent powers of High Court - Calling for rec
High Courts06 Jan 2017
Rudrappa Vs Manjunath and another
Karnataka High Court · (2017) 01 KAR CK 0188
Code of Criminal Procedure, 1973, Section 125, Section 127 - Order for maintenance of wives, children and parents - Alteration In allowanceEvidence Act, 1872,
High Courts06 Jan 2017Dismissed
The Managing Director GESCOM, & Ors. Vs Smt. Satyamma W/o Yankappa Narakaldinni, & Ors.
Karnataka High Court · (2017) 01 KAR CK 0187
Code of Civil Procedure, 1908, Section 100 - Second appeal