High Courts05 Jan 2017Dismissed
GRACE PADMA Vs THE MANAGEMENT OF UNITED MISSION HIGH SCHOOL (UMHS) REPRESENTED BY ITS CORRESPONDENT & PRINCIPAL, & ORS.
Karnataka High Court · (2017) 01 KAR CK 0066
COURT ARCHIVE
Karnataka High Court judgments, 2017
1,612 judgments · page 78 of 81
High Courts05 Jan 2017Dismissed
BANGALORE DEVELOPMENT AUTHORITY Vs SRI.GOPALKRISHNE GOWDA S/O LATE NARAYANAPPA, & ANR.
Karnataka High Court · (2017) 01 KAR CK 0065
Land Acquisition Act, 1894, Section 48(1) - Completion of acquisition not compulsory, but compensation to be awarded when not completed
High Courts05 Jan 2017
Laxmikant Vs The State of Karnataka
Karnataka High Court · (2017) 01 KAR CK 0064
Code of Criminal Procedure, 1973, Section 482, Section 155(2) - Saving of inherent powers of High Court - Information as to non-cognizable cases and Investigation of such cases
High Courts05 Jan 2017
The State by Aland Police Station Vs Arjun S/O Manikappa Nagure & Ors.
Karnataka High Court · (2017) 01 KAR CK 0063
Code of Criminal Procedure, 1973, Section 161, Section 313, Section 207, Section 357A - Examination of witnesses by police - Power to examine the acc
High Courts05 Jan 2017
SMT. PRAMEELA C K Vs STATE OF KARNATAKA & ORS.
Karnataka High Court · (2017) 01 KAR CK 0062
Karnataka Panchayat Raj Act, 1993, Section 167 - Disqualification for members
High Courts05 Jan 2017Dismissed
Zulfikar Ali Vs State of Karnataka By Vyalikaval Police Station And CCB Police Rep by State Public Prosecutor
Karnataka High Court · (2017) 01 KAR CK 0061
Indian Penal Code, 1860, Section 120B, Section 201, Section 435, Section 307, Section 332, Section 121,
High Courts05 Jan 2017Dismissed
Mehid Masroor Biswas Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 850
Criminal Procedure Code, 1973 (CrPC) - Section 439
High Courts05 Jan 2017Dismissed
Ganapathi S. Hegde s/o. Sridhar Hegde Vs Gajanan Motor Transport Co. Ltd., rep. by its Managing Director
Karnataka High Court · (2017) 2 CLR 238 : (2017) 3 KantLJ 32
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 10(4-A)
High Courts04 Jan 2017Allowed
Narayan Wamanrao Somanache Vs Firdos Abdul-Majid Darga
Karnataka High Court · (2017) 1 AirKarR 703
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27, Section 100
High Courts04 Jan 2017Disposed Off
Janardhana Shantaram Burge Vs State of Karnataka
Karnataka High Court · (2017) 1 AirKarR 555
Penal Code, 1860 (IPC) - Section 419, Section 420
High Courts04 Jan 2017Disposed Off
Shaikh Ahmad Shaikh Mohammad Vs Asra Maiymoona Begum
Karnataka High Court · (2017) 1 AirKarR 599
Criminal Procedure Code, 1973 (CrPC) - Section 125
High Courts04 Jan 2017Allowed
Jyothishree Chidananda Vs R. Chidananda Rangappa
Karnataka High Court · (2017) 1 AirKarR 603 : (2017) 2 ICC 398
Hindu Marriage Act, 1955 - Section 13(1)(b)
High Courts04 Jan 2017
The State of Karnataka By Kudur Police Station Vs Gangamma, W/o Narasimhaiah, & Anr.
Karnataka High Court · (2017) 01 KAR CK 0060
Indian Penal Code, 1860, Section 34, Section 506 - Acts done by several persons in furtherance of common intention - Punishment for criminal ,intimidationScheduled Castes a
High Courts04 Jan 2017
Shevu S/o Dongri Lamani Vs Jagadish S/o Kasayya Math
Karnataka High Court · (2017) 01 KAR CK 0059
Code of Civil Procedure, 1908, Section 100, Section 96 - Second appeal - Appeal from original decree
High Courts04 Jan 2017Disposed
Shaikh Ahmad S/o Shaik Mohammad Vs Asra D/o Maiymoona Begum, & Anr.
Karnataka High Court · (2017) 01 KAR CK 0058
Code of Criminal Procedure, 1973, Section 125, Section 127 - Order for maintenance of wives, children and parents - Alteration In allowance
High Courts04 Jan 2017
JANARDHANA S/O SHANTARAM BURGE Vs THE STATE OF KARNATAKA
Karnataka High Court · (2017) 01 KAR CK 0057
High Courts04 Jan 2017
Maruti s/o Tirakappa Kari Vs Shreedhar s/o Hanumanthappa Haidal, & Ors.
Karnataka High Court · (2017) 01 KAR CK 0056
High Courts04 Jan 2017
SHRI.NARAYAN Vs SHRI.FIRDOS S/O ABDUL-MAJID DARGA & ORS.
Karnataka High Court · (2017) 01 KAR CK 0055
Code of Civil Procedure, 1908, Section 100, Order 41Rule 27 - Second appeal
High Courts04 Jan 2017Dismissed
Ameena Bee W/o Nisar Ahmed Vs Hayath Bee W/o Abdul Khadar, & Ors.
Karnataka High Court · (2017) 01 KAR CK 0054
Code of Civil Procedure, 1908, Section 100 - Second appeal
High Courts04 Jan 2017
Reubi Walter, S/o Relubi Walter Vs Superintendent of Customs, Air Intelligence Unit
Karnataka High Court · (2017) 01 KAR CK 0053