High Courts02 Mar 2018Dismissed
KRISHNEGOWDA Vs M/S BANGALORE MYSORE INFRASTRUCTURE CORRIDOR AREA PLANNING AUTHORITY
Karnataka High Court · (2018) 03 KAR CK 0006
Karnataka Town and Country Planning Act, 1961, Section 14, Section 15, Section 2(1c)
COURT ARCHIVE
Karnataka High Court judgments, 2018
519 judgments · page 12 of 26
High Courts01 Mar 2018Partly Allowed
Dinesh Vs M/s. Shriram General Insurance Co. Ltd. & Anr.
Karnataka High Court · (2018) 03 KAR CK 0005
Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation
High Courts01 Mar 2018Dismissed
GOOGLE INDIA PRIVATE LIMITED Vs THE DEPUTY COMMISSIONER OF INCOME TAX & ANR
Karnataka High Court · (2018) 03 KAR CK 0004
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts01 Mar 2018Allowed
SHRI ISHWARAPPA S/O FAKKIRAPPA BADNI Vs THE DIRECTOR FOR PUBLIC INSTRUCTIONS & ORS
Karnataka High Court · (2018) 03 KAR CK 0003
High Courts01 Mar 2018Dismissed
SHRI SHIVANANDAYYA Vs THE DIRECTOR & ORS
Karnataka High Court · (2018) 03 KAR CK 0002
High Courts01 Mar 2018Dismissed
Sri K.S.Yathiraj & Ors. Vs The State of Karnataka & Anr.
Karnataka High Court · (2018) 03 KAR CK 0001
Constitution of India, Article 162 - Extent of executive power of StateInformation Technology Act, 2000, Section 14 - Secure electronic record
High Courts20 Feb 2018Dismissed
SUJAY BHARGAV Vs THE STATE OF KARNATAKA & ANR
Karnataka High Court · (2018) 02 KAR CK 0020
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 34, Section 3
High Courts20 Feb 2018Dismissed
IRAMMA Vs MAHANTESH & ANR
Karnataka High Court · (2018) 02 KAR CK 0019
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 376, Section 34, Sect
High Courts20 Feb 2018Allowed
GEETABAI & ANR Vs THE STATE OF KARNATAKA
Karnataka High Court · (2018) 02 KAR CK 0018
Code of Criminal Procedure, 1973, Section 438, Section 439 - Direction for grant of bail to person apprehending arrest - Special powers of High Court or Court of Session regarding bail
High Courts20 Feb 2018Allowed
SRI. V. RAVI KUMAR & ANR Vs STATE OF KARNATAKA
Karnataka High Court · (2018) 02 KAR CK 0017
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 420, Section
High Courts20 Feb 2018Dismissed
Sri K.V.Jagannath Vs ODM Media Services & Ors
Karnataka High Court · (2018) 02 KAR CK 0010
High Courts19 Feb 2018Disposed off
INFOTECH COMPUTER EDUCATION Vs KARNATAKA POWER TRANSMISSION CORPORATION LIMITED & ORS
Karnataka High Court · (2018) 02 KAR CK 0096
Karnataka Transparency in Public Procurements Rules, 2000, - Rule 20
High Courts19 Feb 2018Disposed off
LALITAMBA PATTINA SOUHARDA Vs THE INCOME TAX OFFICER
Karnataka High Court · (2018) 02 KAR CK 0088
Income Tax Act, 1961, Section 57, Section 57, Section 57, Section 57, Section 143(2), Section 143(2),
High Courts19 Feb 2018Dismissed
VEERANNA Vs THE STATE OF KARNATAKA
Karnataka High Court · (2018) 02 KAR CK 0087
Code of Criminal Procedure, 1973, Section 401, Section 397(1) - High Courts powers of revision - Calling for records to exercise powers of revisionKarnataka Motor Vehicles
High Courts19 Feb 2018Allowed
R.M. TAPASHETTY Vs STATE OF KARNATAKA & ORS
Karnataka High Court · (2018) 02 KAR CK 0086
Karnataka Value Added Tax Act, 2003, Section 3(2), Section 63-A, Section 65 (1) -Karnataka Value Added Tax Rules, 2005, Rule 143
High Courts19 Feb 2018Allowed
SMT. SAKAMMA & ORS Vs SRI. G.C. SURESH & ANR
Karnataka High Court · (2018) 02 KAR CK 0085
Indian Penal Code, 1860, Section 166 - Public servant disobeying law, with intent to cause injury to any person
High Courts19 Feb 2018Allowed
Saraswathamma @ Sarasamma Vs Vasanthammani Urs & Ors
Karnataka High Court · (2018) 02 KAR CK 0084
Code of Civil Procedure, 1908, Order 41Rule 19
High Courts19 Feb 2018
ANAVEERAIAH Vs RIYAZULLAH KHAN & Anr
Karnataka High Court · (2018) 02 KAR CK 0066
High Courts17 Feb 2018Allowed
RAVI KRISHNA REDDY Vs B S YEDDYURAPPA & ORS
Karnataka High Court · (2018) 02 KAR CK 0083
Code of Criminal Procedure, 1973, Section 200, Section 203, Section 204 - Examination of complainant - Dismissal of complaint - Issues of process
High Courts17 Feb 2018Allowed
RAKSHIT @ GANJAGUNDA Vs THE STATE OF KARNATAKA
Karnataka High Court · (2018) 02 KAR CK 0082
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B,