High Courts04 Jan 2017Dismissed
Ashok S/o Venkatesh Joshi, & Ors. Vs Smt. Sushilabai W/o Pralhad Joshi, & Ors.
Karnataka High Court · (2017) 01 KAR CK 0052
Limitation Act, 1963, Section 5 - Extension of prescribed period in certain cases
COURT ARCHIVE
Karnataka High Court judgments, 2017
1,612 judgments · page 79 of 81
High Courts04 Jan 2017Allowed
JYOTHISHREE W/O R. CHIDANANDA Vs R.CHIDANANDA S/O RANGAPPA
Karnataka High Court · (2017) 01 KAR CK 0051
Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsHindu Marriage Act, 1955, Section 13, Section 13(1)<
High Courts04 Jan 2017
SMT PRAMEELA N. Vs SRI L. MAHADEVAIAH
Karnataka High Court · (2017) 01 KAR CK 0050
Code of Civil Procedure, 1908, Order 7 Rule11(b), Order 7 Rule11(d) -Limitation Act, 1963, Article 59
High Courts04 Jan 2017Allowed
Nawaz Khan S/o Gaffar Khan Vs The State of Karnataka By its Police Town Manhalli Represented by Addl. Public Prosecutor
Karnataka High Court · (2017) 01 KAR CK 0049
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 34, Section 5
High Courts04 Jan 2017Dismissed
Prameela N. Vs L. Mahadevaiah
Karnataka High Court · (2017) 2 AirKarR 488
Civil Procedure Code, 1908 (CPC) - Order 14 Rule 1, Order 20 Rule 18, Order 7 Rule 11 (a)
High Courts03 Jan 2017
RELIANCE GIC LTD., HUBLI. Vs MOHAMAD SALI @ MOHAMAD SABIR & ORS.
Karnataka High Court · (2017) 01 KAR CK 0173
High Courts03 Jan 2017
Puttaswamy Gowda & Ors. Vs State of Karnataka
Karnataka High Court · (2017) 01 KAR CK 0172
Code of Criminal Procedure, 1973, Section 309, Section 378(1), Section 378(3) - Power to postpone or adjourn proceedings - Appeal in case of acquittal - Appeal in case of
High Courts03 Jan 2017
SRI. SIDRAI MALLAPPA NAIK Vs SHRI. LAXMAN GOPAL PATIL & ORS
Karnataka High Court · (2017) 01 KAR CK 0171
Motor Vehicles Act, 1988, Section 163A, Section 163A, Section 163A, Section 163A - Special provisions as to payment of compensation on structure
High Courts03 Jan 2017
SHRI ROMIT Vs SHRI SHANTAPPANNA
Karnataka High Court · (2017) 01 KAR CK 0170
Code of Civil Procedure, 1908, Order 22Rule 10, Order 22Rule 3, Section 151, Section 2(11), Order 22R
High Courts03 Jan 2017
RELIANCE GIC LTD., HUBLI. Vs MOHAMAD SALI @ MOHAMAD SABIR
Karnataka High Court · (2017) 01 KAR CK 0169
High Courts03 Jan 2017Dismissed
THE MANAGEMENT OF M/S GEM PROPERTIES PVT. LTD. Vs TUMKUR JILLA ENGINEERING AND GENERAL WORKERS UNION, & ANR.
Karnataka High Court · (2017) 01 KAR CK 0168
Constitution of India, Article 226, Article 226, Article 227, Article 227 - Power of High Courts to Issue certain writs - Power of High Courts to Issu
High Courts03 Jan 2017Dismissed
SRI RAME GOWDA S/O SRI YALLAKE GOWDA, & ANR. Vs SRI H.C.GIRISH, S/O SRI CHANDRAPPA, & ORS.
Karnataka High Court · (2017) 01 KAR CK 0167
High Courts03 Jan 2017Allowed
Jitender Prasad Kaushik, Son of Jagadish Prakash Kaushik, & Ors. Vs State by CBI/ACU.III
Karnataka High Court · (2017) 01 KAR CK 0166
Code of Criminal Procedure, 1973, Section 91, Section 161, Section 313 - Summons to produce document or other thing - Examination of witnesses by police - Power to examine
High Courts03 Jan 2017
Royal Sundaram Aliance Vs Mr. Dorairaj Pillay & Ors.
Karnataka High Court · (2017) 01 KAR CK 0165
High Courts03 Jan 2017
Sri. M.N.Eshwar, & Anr. Vs Inspector of Police, Anti-corruption Bureau, Central Bureau of Investigation
Karnataka High Court · (2017) 01 KAR CK 0164
Indian Penal Code, 1860, Section 109 - Punishment of abetment if the act abetted is committed in consequence and where no express provision is made for its punishmentPrevention of Corruption A
High Courts03 Jan 2017
SRI G.S. SHASHIDHAR Vs THE MANAGEMENT OF SRI SIDDAGANGA
Karnataka High Court · (2017) 01 KAR CK 0163
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court
High Courts03 Jan 2017
SATISH R SHET & Anr Vs DR. P.R. KUMAR
Karnataka High Court · (2017) 01 KAR CK 0162
Arbitration Act, 1940, Section 8 - Power of Court to appoint arbitrator or umpire
High Courts03 Jan 2017Allowed
THE MANAGER BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LIMITED Vs SHRI C.SUNDARA RAJ, S/O.LATE CHINNASWAMY, & ANR.
Karnataka High Court · (2017) 01 KAR CK 0161
Motor Vehicles Act, 1988, Section 2, Section 2, Section 2(47), Section 2(47), Section 10, Section 10,
High Courts03 Jan 2017
Ranappa Vs Shi Vs hankar
Karnataka High Court · (2017) 01 KAR CK 0160
Code of Civil Procedure, 1908, Section 100 - Second appeal
High Courts03 Jan 2017
THE ORIENTAL INSURANCE COMPANY LIMITED Vs SRI MAHABOOB ALI KHAN & ANR.
Karnataka High Court · (2017) 01 KAR CK 0159
Motor Vehicles Act, 1988, Section 39, Section 39, Section 149(2), Section 149(2) - Necessity for registration - Duty of insurers to satisfy judgments