High Courts02 Jan 2017
M/s. Asha Jyothi Transport Vs Union of India
Karnataka High Court · (2017) 01 KAR CK 0150
COURT ARCHIVE
Karnataka High Court judgments, 2017
1,612 judgments · page 81 of 81
High Courts02 Jan 2017
FIAZ AHMED & ANR Vs AJAZ AHMED
Karnataka High Court · (2017) 01 KAR CK 0149
Code of Civil Procedure, 1908, Section 151, Order 7Rule 14, Order 7Rule 17 - Saving of Inherent powers of CourtEvidence Act, 187
High Courts02 Jan 2017Allowed
Smt.Shylaja W/o V.Somanna, & Ors. Vs The Superintendent of Police Lokayukta, & Anr.
Karnataka High Court · (2017) 01 KAR CK 0148
Land Acquisition Act, 1894, Section 48, Section 16(2) - Completion of acquisition not compulsory, but compensation to be awarded when not completed - Power to take possession
High Courts02 Jan 2017
SMT. SHAKIRA YASMEEN Vs THE SECRETARY MINORITIES WELFARE DEPARTMENT & ORS.
Karnataka High Court · (2017) 01 KAR CK 0147
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 Courts02 Jan 2017
SMT. SHAKUNTALA Vs STATE OF KARNATAKA & Ors
Karnataka High Court · (2017) 01 KAR CK 0146
Code of Civil Procedure, 1908, Section 11 - Res JudicataHindu Succession Act, 1956, Section 6 - Devolution of interest in coparcenary propertyKarnat
High Courts02 Jan 2017Dismissed
KARNATAKA STATE ROAD Vs B.T. KRISHNAMURTHY
Karnataka High Court · (2017) 01 KAR CK 0145
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtIndustrial Disput
High Courts02 Jan 2017Dismissed
Manager, ICICI Lombard General Insurance Company Limited Vs Smt. Mangala
Karnataka High Court · (2017) 1 TAC 627
Motor Vehicles Act, 1988 - Section 163-A, Section 173
High Courts02 Jan 2017Dismissed
Puttaswamy Vs The Chief Traffic Manager, B.M.T.C.
Karnataka High Court · (2017) 3 KantLJ 183
Constitution of India, 1950 - Article 226, Article 227, Article 311Industrial Disputes Act, 1947 - Section 10(4-A), Section 11-AKarnataka State Road Transport Corporation (Cadre and Recruitment) Regulations, 1982 - Regulation 4(9)
High Courts02 Jan 2017Dismissed
State of Karnataka Vs Anil
Karnataka High Court · (2017) 2 KantLJ 129
Criminal Procedure Code, 1973 (CrPC) - Section 235(1)Penal Code, 1860 (IPC) - Section 302, Section 304B, Section 306, Section 323, Section 34, Section 498A
High Courts02 Jan 2017Dismissed
Asha Jyothi Transport Vs Union of India
Karnataka High Court · (2017) AIR(Karnataka) 90
Constitution of India, 1950 - Article 14, Article 226
High Courts02 Jan 2017Dismissed
Shekappa Vs State of Karnataka
Karnataka High Court · (2017) 2 KantLJ 303
Dowry Prohibition Act, 1961 - Section 4Penal Code, 1860 (IPC) - Section 302, Section 304B, Section 34
High Courts02 Jan 2017Dismissed
Shakuntala Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 505
Civil Procedure Code, 1908 (CPC) - Section 11Hindu Succession Act, 1956 - Section 6