High Courts23 Nov 2018Disposed Off
H. J. Poornachandra Vs Davangere University
Karnataka High Court · (2018) 11 KAR CK 0008
University Grants Commission Act, 1956 — Section 26Constitution of India, 1950 — Article 12, 23
COURT ARCHIVE
Karnataka High Court judgments, 2018
519 judgments · page 2 of 26
High Courts23 Nov 2018Allowed
United India Insurance Co.Ltd Vs Sri Rajendra
Karnataka High Court · (2018) 11 KAR CK 0007
Motor Vehicles Act, 1988 — Section 149(2)(a)(i)(a), 66(3)(i)
High Courts23 Nov 2018Dismissed
Kotak Securities Ltd Vs Mr Chethan Bhandary
Karnataka High Court · (2018) 11 KAR CK 0006
Mines And Minerals (Development And Regulation) Act, 1957 — Section 11(2), 11(4), 114Code of Civil Procedure, 1908 — Order 47 Rule 1, Order 21 Rule 11(2)
High Courts20 Nov 2018Dismissed
Smt. Anusha N Vs Union Of India
Karnataka High Court · (2018) 11 KAR CK 0005
Indian Penal Code, 1860 — Section 420, 498A, 504, 506Code of Criminal Procedure, 1973 — Section 156(3)
High Courts15 Nov 2018Dismissed
Mahindra Sanyo Special Steel Private Limited Vs Union Of India
Karnataka High Court · (2018) 11 KAR CK 0004
Constitution of India, 1950 — Article 226
High Courts13 Nov 2018Allowed
Vishal Gayakwad Vs Smt. Suparna
Karnataka High Court · (2018) 11 KAR CK 0003
Indian Penal Code, 1860 — Section 34, 323, 448, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 4, 6Hindu Marriage Act, 1955 — Section 13(1)(ia), 13(1)(ib)
High Courts09 Nov 2018Allowed
Athaulla Vs State Of Karnataka
Karnataka High Court · (2018) 11 KAR CK 0002
Indian Penal Code, 1860 — Section 279, 304A, 337, 338Motor Vehicles Act, 1988 — Section 3, 156, 181, 196Code of Criminal Procedure, 1973 — Section 313
High Courts05 Nov 2018Partly Allowed
M/S. Wonderla Holidays Limited Vs Assistant Labour Commissioner
Karnataka High Court · (2018) 11 KAR CK 0001
Industrial Disputes Act, 1947 — Section 33(3), 33(4)Industrial Disputes (Karnataka) Rules, 1957 — Rule 62, 63
High Courts31 Oct 2018Allowed
Mohan Kumar @ Double Meter Mohan Vs State By Yelahanka Police Station
Karnataka High Court · (2018) 10 KAR CK 0019
Code of Criminal Procedure, 1973 — Section 167(2), 173Indian Penal Code, 1860 — Section 399, 402Arms Act, 1959 — Section 27, 30
High Courts29 Oct 2018Dismissed
Dr. Darshan Vs State Of Karnataka
Karnataka High Court · (2018) 10 KAR CK 0018
Karnataka Civil Services (Conduct) Rules 1966 — Rule 50(3)
High Courts29 Oct 2018Dismissed
Sri A P Ranganatha Vs Chief Election Commission
Karnataka High Court · (2018) 10 KAR CK 0017
Representation of the People Act, 1951 — Section 84, 101, 147, 149, 150, 151, 151A
High Courts26 Oct 2018Allowed
Dheeru Nayak S/O Govindappa Vs Union Of India
Karnataka High Court · (2018) 10 KAR CK 0016
Constitution of India, 1950 — Article 14, 16(1), 226
High Courts26 Oct 2018Dismissed
Divisional Controller Vs Raghavendra S/o Vasantrao Desai
Karnataka High Court · (2018) 10 KAR CK 0015
Karnataka High Court Act, 1961 — Section 4Industrial Disputes Act, 1947 — Section 10(4A), 10(1)(c), 11, 33, 33A, 33(2)(b)
High Courts26 Oct 2018Disposed Off
Venkatesh R Desai Vs Smt.Pushpa Hosmani
Karnataka High Court · (2018) 10 KAR CK 0014
Karnataka Court Fees and Suits Valuation Act, 1958 — Section 10, 11, 11(2)(5), 35, 35(2)Code of Civil Procedure, 1908 — Section 149, Order 14 Rule 2, Order 7 Rule 11Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 12(2), 12(4)©, 25, 40
High Courts25 Oct 2018Allowed
Pushpalatha N.V Vs V.Padma
Karnataka High Court · (2018) 10 KAR CK 0013
Hindu Succession Act, 1956 — Section 6, 8Evidence Act, 1872 — Section 101, 102
High Courts25 Oct 2018Dismissed
M/s. Prosper Jewel Arcade LLP Vs Deputy Commissioner Commercial Taxes
Karnataka High Court · (2018) 10 KAR CK 0012
Karnataka Value Added Tax Act, 2003 — Section 39(1), 62Karnataka Goods and Services Tax Act, 2017 — Section 173, 174, 174(1)(d), 174(1)(e)Constitution of India, 1950 — Article 226, 246A
High Courts23 Oct 2018Disposed Off
Abdulrajak S/O Mohammdgous Vs Abdul Rahiman S/O Fakruddin
Karnataka High Court · (2018) 10 KAR CK 0011
Code of Civil Procedure, 1908 — Order 39 Rule 2A, Order 39 Rules 1, Order 39 Rules 2, Order 41 Rule 27/li>
High Courts23 Oct 2018Allowed
Mallappa S/O Malkajappa Hatti Vs Shankremma @ Gouramma
Karnataka High Court · (2018) 10 KAR CK 0010
Code of Civil Procedure, 1908 — Order 23 Rule 3
High Courts22 Oct 2018Allowed
Ashok Kumar Sinha Vs Union Of India
Karnataka High Court · (2018) 10 KAR CK 0009
Indian Penal Code, 1860 — Section 34, 363, 364Hindu Marriage Act, 1955 — Section 13Code of Criminal Procedure, 1973 — Section 166A
High Courts12 Oct 2018Disposed of
Sri Gangadhara Vs State Of Karnataka
Karnataka High Court · (2018) 10 KAR CK 0008
Karnataka Land Grabbing Prohibition Act, 2011 — Section 1(2), 2(d)(e)(f), 7(1), 7, 9, 9(1)(2)(3), 13, 20Constitution of India, 1950 — Article 227