High Courts06 Feb 2018Dismissed
M/s Chirstu Seva Samaj Antha Ashram, Vs Sri. Bishop Dr. M Francis Jackson
Karnataka High Court · (2018) 02 KAR CK 0092
Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2
COURT ARCHIVE
Karnataka High Court judgments, 2018
519 judgments · page 17 of 26
High Courts05 Feb 2018Disposed off
SMT. SWATHI C Vs THE MANAGING DIRECTOR
Karnataka High Court · (2018) 02 KAR CK 0105
High Courts05 Feb 2018Disposed off
CHIKKAJALA MILK PRODUCERS CO-OPERATIVE SOCIETY LTD., Vs STATE OF KARNATAKA,
Karnataka High Court · (2018) 02 KAR CK 0104
High Courts05 Feb 2018Disposed off
K.VIJAYA SATHYASAI Vs A.S.MALLIKARJUN SWAMY
Karnataka High Court · (2018) 02 KAR CK 0103
High Courts05 Feb 2018Allowed
GOWTHAM @ GOWTHAM RAJ Vs STATE OF KARNATAKA BY KORA P.S. BY STATE PUBLIC
Karnataka High Court · (2018) 02 KAR CK 0102
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 120B, Secti
High Courts05 Feb 2018Dismissed
SRI C R PADMANABHA REDDY & ORS Vs ADDITIONAL REGISTRAR OF CO. OPERATIVE SOCIETIES
Karnataka High Court · (2018) 02 KAR CK 0100
Karnataka Co-operative Societies Act, 1959, Section 680
High Courts05 Feb 2018Disposed off
Bhairappa Shankareppa Bijjaragi Vs The State of Karnataka By its Principal Secretary
Karnataka High Court · (2018) 02 KAR CK 0099
High Courts05 Feb 2018Dismissed
D.M. HALAPPA S/O MAHADEVAPPA Vs KARNATAKA POWER TRANSMISSION CORPORATION LIMITED
Karnataka High Court · (2018) 02 KAR CK 0098
High Courts05 Feb 2018Dismissed
CHANDRASHEKAR S/O GANGAPPA Vs THE MANAGING DIRECTOR BANGALORE ELECTRIC SUPPLY COMPANY L TD.
Karnataka High Court · (2018) 02 KAR CK 0097
High Courts05 Feb 2018Allowed
SRI S. J. SHIVAKUMAR Vs SRI K. SATHISH KUMAR
Karnataka High Court · (2018) 02 KAR CK 0091
Code of Civil Procedure, 1908, Section 151, Order 18Rule 17 - Saving of Inherent powers of Court
High Courts05 Feb 2018Dismissed
THE STATE OF KARNATAKA Vs RAJU
Karnataka High Court · (2018) 02 KAR CK 0021
Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 376, Section 506 - Punishm
High Courts05 Feb 2018Disposed off
Sunil Vs The State of Karnataka
Karnataka High Court · (2018) 02 KAR CK 0011
High Courts05 Feb 2018Disposed off
JAI PRAKASH NARAIN S/O LATE R N PRASAD Vs STATE OF KARNATAKA
Karnataka High Court · (2018) 02 KAR CK 0008
High Courts05 Feb 2018Disposed off
Sri. Suresha D Vs The Chief Area Manager Indian Oil Corporation Ltd
Karnataka High Court · (2018) 02 KAR CK 0005
High Courts05 Feb 2018Dismissed
Ganapathi S/o Ramachandra Desai Vs The Excise Commissioner in Karnataka
Karnataka High Court · (2018) 02 KAR CK 0004
High Courts05 Feb 2018Dismissed
SRI PRAMOD RAJ B Vs THE STATE OF KARNATAKA & ANR
Karnataka High Court · (2018) 02 KAR CK 0003
High Courts02 Feb 2018Allowed
S DEVARAJULU Vs STATE OF KARNATAKA
Karnataka High Court · (2018) 02 KAR CK 0090
Indian Penal Code, 1860, Section 370(2), Section 366(a), Section 370(4) - Buying or disposing of any person as a slave - Kidnapping, abducting or inducing woman to compel
High Courts02 Feb 2018
G.J. KUMAR @ JOSEPH KUMAR S/O GEORGE Vs STATE OF KARNATAKA
Karnataka High Court · (2018) 02 KAR CK 0089
Code of Criminal Procedure, 1973, Section 227, Section 228 - Discharge - Framing of chargeIndian Penal Code, 1860, Section 120B,
High Courts02 Feb 2018Dismissed
VIMARSH DEVELOPMENT SOLUTIONS PVT. LTD Vs SYLVIA KARPAGAM & ANR
Karnataka High Court · (2018) 02 KAR CK 0016
Industrial Disputes Act, 1947, Section 10(1), Section 33-C(2) - Reference of disputes to Boards, Courts or Tribunals
High Courts02 Feb 2018
STATE BY MALLANDUR POLICE Vs MANJUNATH & ORS
Karnataka High Court · (2018) 02 KAR CK 0015
Indian Penal Code, 1860, Section 34, Section 324, Section 323, Section 326, Section 506, Section 504,