COURT ARCHIVE

Karnataka High Court judgments, 2017

1,612 judgments · page 80 of 81

High Courts03 Jan 2017

FIROZ AFZAL Vs THE KARNATAKA STATE BOARD OF WAQFS & Anr

Karnataka High Court · (2017) 01 KAR CK 0158

Waqf Act, 1995, Section 64, Section 63, Section 65, Section 64(3) - Removal of mutawalli - Power to appoint mutawallis in certain cases - Assumption of di

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High Courts03 Jan 2017

Smt. Srivalli Bhogaraju, Wife of Kasi Viswanath Bhogaraju, & Ors. Vs Smt. Mamatha Manjunath, Wife of Sri. Manjunath K.S., & Ors.

Karnataka High Court · (2017) 01 KAR CK 0157

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High Courts03 Jan 2017Allowed

Sri G.S. Shashidhar Vs The Management of Sri Siddaganga Education Society

Karnataka High Court · (2017) 2 AirKarR 40 : (2017) LIC 1714

Constitution of India, 1950 - Article 226, Article 227

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High Courts03 Jan 2017Dismissed

Satish R. Shet Vs Dr. P.R. Kumar

Karnataka High Court · (2017) 1 AirKarR 760

Arbitration and Conciliation Act, 1996 - Section 8

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High Courts03 Jan 2017Allowed

Puttaswamy Gowda Vs State of Karnataka

Karnataka High Court · (2017) 1 AirKarR 774

Bonded Labour System Abolition Act, 1976 - Section 4Constitution of India, 1950 - Article 14, Article 21Penal Code, 1860 (IPC) - Section 346, Section 506

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High Courts03 Jan 2017Disposed Off

Romit Jeevandar Sadalge Vs Shantappanna Yashwanth Mirje

Karnataka High Court · (2017) 1 AirKarR 826

Civil Procedure Code, 1908 (CPC) - Order 22 Rule 10, Section 2(11)

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High Courts03 Jan 2017Dismissed

Oriental Insurance Company Limited Vs Mahaboob Ali Khan

Karnataka High Court · (2017) AAC 683

Motor Vehicles Act, 1988 - Section 149(2), Section 166

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High Courts03 Jan 2017Allowed

Kasim Peer Sab Vs Krishnappa Nayakaru

Karnataka High Court · (2017) AAC 835

Motor Vehicles Act, 1988 - Section 168

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High Courts03 Jan 2017Allowed

Ranappa Mallappa Vs Shivshankar Channamallappa Rayaka

Karnataka High Court · (2017) 1 AirKarR 832

Civil Procedure Code, 1908 (CPC) - Section 100Karnataka Municipal Corporation Act, 1976 - Section 321

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High Courts03 Jan 2017Allowed

Royal Sundaram Aliance Insurance Company Limited Vs Mr. Dorairaj Pillay

Karnataka High Court · (2017) AAC 801 : (2017) 2 KantLJ 246

Motor Vehicles Act, 1988 - Section 168

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High Courts03 Jan 2017Allowed

Sri Rame Gowda Vs Sri H.C.Girish

Karnataka High Court · (2017) 1 ACC 4

Motor Vehicles Act, 1988 - Section 166

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High Courts03 Jan 2017Dismissed

The Management of M/s. GEM Properties Pvt. Ltd. Vs Tumkur Jilla Engineering and General Workers Union

Karnataka High Court · (2017) 152 FLR 882 : (2017) 2 KantLJ 644 : (2017) LabLR 213

Industrial Employment (Standing Orders) Act, 1946 - Section 10, Section 10(1), Section 5(3), Section 6

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High Courts03 Jan 2017Allowed

Sidrai Mallappa Naik Vs Laxman Gopal Patil

Karnataka High Court · (2017) AAC 701

Motor Vehicles Act, 1988 - Section 163-A

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High Courts03 Jan 2017Disposed Off

Reliance Gic Ltd. Vs Mohamad Sali

Karnataka High Court · (2017) AAC 841

Workmens Compensation Act, 1923 - Section 4

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High Courts02 Jan 2017Dismissed

Thippeswamy Vs Gopalashetty K. Shettar @ G.K. Shettar

Karnataka High Court · (2017) 01 KAR CK 0156

Code of Criminal Procedure, 1973, Section 200 - Examination of complainantIndian Penal Code, 1860, Section 420 - Cheating and dishonestly inducing delivery of property

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High Courts02 Jan 2017

S.J. Narayana Murthy Vs The Special Land Acquisition Officer & Ors.

Karnataka High Court · (2017) 01 KAR CK 0155

Karnataka Land Reforms Act, 1961, Section 77A, Section 77A, Section 118(2), Section 118(2) -Karnataka Land Reforms Rules, 1974, Rule 17

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High Courts02 Jan 2017Dismissed

UNION OF INDIA AND OTHERS Vs P K SRIHARI

Karnataka High Court · (2017) 01 KAR CK 0154

Constitution of India, Article 311 - Dismissal, removal or reduction in rank of persons employed in civil capacities under the Union or a State

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High Courts02 Jan 2017Dismissed

THE MANAGER ICICI LOMBARD GENERAL INSURANCE COMPANY LIMITED Vs SMT MANGALA W/O LATE MANI @ SUBRAMANI, & ORS.

Karnataka High Court · (2017) 01 KAR CK 0153

Code of Criminal Procedure, 1973, Section 174 - Police to enquire and report on suicide, etcMotor Vehicles Act, 1988, Section 163A, Section 163A

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High Courts02 Jan 2017

B.M. RAMAKRISHNA Vs THE CHIEF TRAFFIC MANAGER BMTC

Karnataka High Court · (2017) 01 KAR CK 0152

Industrial Disputes Act, 1947, Section 11-A, Section 10 (4-A) - Reference of disputes to Boards, Courts or Tribunals

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High Courts02 Jan 2017Allowed

SRI.RAGHAVENDRA.M.J S/O M L JAGADISH Vs SRI. R. RAJASHEKHAR S/O RACHAIAH, & ORS.

Karnataka High Court · (2017) 01 KAR CK 0151

Indian Penal Code, 1860, Section 279, Section 337 - Rash driving or riding on a public way - Causing hurt by act endangering life or personal safety of othersMotor Vehicle

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