High Courts21 Dec 2018Allowed
Rajshekhar Vs State Of Karnataka
Karnataka High Court · (2018) 12 KAR CK 0017
Indian Penal Code, 1860 — Section 34, 420, 506
COURT ARCHIVE
Karnataka High Court judgments, 2018
519 judgments · page 1 of 26
High Courts21 Dec 2018
Dr. Menaka Mohan And Ors Vs Registrar (Evaluation) Rajiv Gandhi University Of Health Sciences
Karnataka High Court · (2018) 12 KAR CK 0016
Rajiv Gandhi University of Health Sciences Act, 1994 — Section 35(1), 34, 35, 35(1), 36
High Courts21 Dec 2018Allowed
Libert A. Vaz Age. Major Vs State Of Karnataka
Karnataka High Court · (2018) 12 KAR CK 0015
Code of Criminal Procedure, 1973 — Section 338, 340, 439Indian Penal Code, 1860 — Section 34, 191, 193 , 194 , 195, 195(1)(b)(i)(ii), 463, 466
High Courts21 Dec 2018Allowed
Parmanna Vs State Through Dy. S.P. Police Station, Yadgir
Karnataka High Court · (2018) 12 KAR CK 0014
Indian Penal Code, 1860 — Section 109, 143, 147, 149, 148, 195, 448, 324, 354, 342, 323, 504, 506Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(x), 3(1)(xi)Code of Criminal Procedure, 1973 — Section 428, 465
High Courts21 Dec 2018
Dr Swamy Manjunath S T And Ors Vs State Of Karnataka
Karnataka High Court · (2018) 12 KAR CK 0013
Karnataka Educational Institutions (Prohibition of Capitation Fee) Act, 1984 — Section 14, 14(1)Minimum Wages Act, 1948 — Section 5(1)(b)Post Graduate Medical and Dental degree and diploma courses Rules, 2006 — Section 15(5), 15(6), 15(7)
High Courts17 Dec 2018Allowed
Shiva @ Shivashankar Vs Rajesh
Karnataka High Court · (2018) 12 KAR CK 0012
Motor Vehicles Act, 1988 — Section 2(14), 147(1)(b)(i), 147Constitution of India, 1950 — Article 141
High Courts17 Dec 2018Dismissed
Oriental Insurance Co. Ltd Vs Rudregowda
Karnataka High Court · (2018) 12 KAR CK 0011
Motor Vehicles Act, 1988 — Section 95, 149, 149(2), 149(7)Constitution of India, 1950 — Article 141
High Courts17 Dec 2018Dismissed
National Insurance Co., Ltd. Vs Smt Renukamma
Karnataka High Court · (2018) 12 KAR CK 0010
Motor Vehicles Act, 1988 — Section 140, 143, 147(1)
High Courts17 Dec 2018Allowed
Anjali Chugh, Vs State Of Karnataka
Karnataka High Court · (2018) 12 KAR CK 0009
Medical Termination of Pregnancy Act, 1971 — Section 3, 4, 5
High Courts12 Dec 2018Allowed
Mr. Asif Ali Shaikh Hussain Vs State Of Karnataka
Karnataka High Court · (2018) 12 KAR CK 0008
Waqf Act, 1995 — Section 14(1)(b), 14(1)(b)(i), 14(1)(b)(iii), 14(1)(c), 14, 14(2)Advocates Act, 1961 — Section 8Representation of People Act, 1950 — Section 23, 23(3)
High Courts12 Dec 2018Dismissed
Sri. Harisha I.E. Vs State of Karnataka And Ors
Karnataka High Court · (2018) 12 KAR CK 0007
Karnataka Gram Swaraj and Panchayat Raj Act, 1993 — Section 49Karnataka Panchayath Raj (Motion of No-confidence against Adhyaksha and Upadhyaksha of Gram Panchayat) Rules, 1994 — Rule 3(6), 7
High Courts11 Dec 2018
Sri V Jayakumar Vs Assistant Regionaltransport Officer
Karnataka High Court · (2018) 12 KAR CK 0006
Code of Criminal Procedure, 1973 — Section 91, 91(1)
High Courts11 Dec 2018Dismissed
State of Karnataka Vs Sri. S.K. Kanth
Karnataka High Court · (2018) 12 KAR CK 0005
Karnataka State Minorities Commission Act, 1994 — Section 10(2), 15Karnataka Lokayuktha Rules, 1984 — Rule 7(ii)(a)
High Courts11 Dec 2018Dismissed
Smt. Jayashree Vs Director Collegiate Education Office Of The Commissioner
Karnataka High Court · (2018) 12 KAR CK 0004
Karnataka SC/ST & Other BC(Reservation and Appointments, Etc.) Rules, 1992 — Rule 7A, 7BConstitution of India, 1950 — Article 14, 142, 311
High Courts05 Dec 2018Dismissed
M. Asadulla Khan Deceased By His Lrs Vs B. Lakshmipathiraju Major
Karnataka High Court · (2018) 12 KAR CK 0002
Delhi Rent Control Act, 1958 — Section 21
High Courts03 Dec 2018Dismissed
Ms. Asha And Ors Vs Principal S.E.A. College Of Engineering And Technology And Ors
Karnataka High Court · (2018) 12 KAR CK 0001
Constitution of India, 1950 — Article 14, 16
High Courts30 Nov 2018Disposed Off
Divisional Manager Vs Smt. Kamalamma W/o Redeppa
Karnataka High Court · (2018) 11 KAR CK 0012
Motor Vehicles Act, 1988 — Section 140, 163(A), 163A, 166
High Courts28 Nov 2018Dismissed
Sri. Irshad Baig Vs Smt. Chowramma
Karnataka High Court · (2018) 11 KAR CK 0011
Specific Relief Act, 1963 — Section 41(h)Transfer of Property Act, 1882 — Section 10Code of Civil Procedure, 1908 — Order 7 Rule 11(a), Order 7 Rule 11(d), Order 7 Rule 11
High Courts27 Nov 2018Dismissed
Smt. V. Vijayalakshmi Vs Smt. Puttamma
Karnataka High Court · (2018) 11 KAR CK 0010
Karnataka Court Fees and Suits Valuation Act, 1958 — Section 11(2), 35(2), 35(1)Code of Civil Procedure, 1908 — Order 7 Rule 11(b), Order 7 Rule 11(a), Order 14 Rule 2(2)
High Courts23 Nov 2018Disposed Off
Mr Manohar Shetty Vs Deputy Commissioner
Karnataka High Court · (2018) 11 KAR CK 0009
Electricity Act, 1910 — Section 2(20), 2(7), 2(72), 2(73), 2(77), 12, 12(2), 13, 14, 15, 16, 17, 18, 64, 67, 67(4), 67(2)(c), 68, 68(3), 68(4), 164, 174, 185, 185(1), 185(2)(b)Indian Telegraph Act, 1885 — Section 10, 11, 12, 13, 14, 15, 16