High Courts18 Jan 2018Dismissed
B.M.Devarajappa & Ors. Vs Smt. S.Gayathri
Karnataka High Court · (2018) 01 KAR CK 0053
Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2 -Transfer of Property Act, 1882, Section 48 - Priority of rig
COURT ARCHIVE
Karnataka High Court judgments, 2018
519 judgments · page 20 of 26
High Courts18 Jan 2018Disposed off
12th Heggunje Grama Panchayath Vs The Deputy Commissioner & Ors.
Karnataka High Court · (2018) 01 KAR CK 0052
Karnataka Panchayat Raj Act, 1993, Section 237 - Power of suspending execution of unlawful orders or resolution
High Courts18 Jan 2018Disposed off
M/s Dhaneshwari Dall Mill Vs The State of Karnataka & Ors.
Karnataka High Court · (2018) 01 KAR CK 0051
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966, Section 65 - Levy of market fees
High Courts17 Jan 2018Disposed off
M/s. Arasikere Recreation Club Vs The State of Karnataka & Ors.
Karnataka High Court · (2018) 01 KAR CK 0050
High Courts17 Jan 2018Disposed off
K.V. Raghupathi Vs The Registrar
Karnataka High Court · (2018) 01 KAR CK 0011
High Courts17 Jan 2018Disposed off
M/S CITRUS RESORTS PVT LTD. Vs THE BRUHAT BANGALORE MAHANAGARA PALIKE
Karnataka High Court · (2018) 01 KAR CK 0007
High Courts17 Jan 2018Disposed off
SRI AMIT AGARWAL Vs THE ADDITIONAL COMMISSIONER (EAST)
Karnataka High Court · (2018) 01 KAR CK 0006
High Courts16 Jan 2018Allowed
ASHOK Vs STATE OF KARNATAKA
Karnataka High Court · (2018) 01 KAR CK 0044
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B,
High Courts16 Jan 2018Dismissed
SRI T.R.RAJENDRA KUMAR & ANR Vs SMT SUMITHRA BAI & ANR
Karnataka High Court · (2018) 01 KAR CK 0043
Code of Criminal Procedure, 1973, Section 244 - Evidence for prosecutionIndian Penal Code, 1860, Section 420, Section 407, Sectio
High Courts16 Jan 2018Allowed
MAHESHA.V @ MAGGI & ORS Vs STATE OF KARNATAKA
Karnataka High Court · (2018) 01 KAR CK 0042
Code of Criminal Procedure, 1973, Section 439, Section 439 - Special powers of High Court or Court of Session regarding bail - Special powers of High Court or Court of Session regarding bail
High Courts16 Jan 2018
NOUSHEER Vs THE STATE OF KARNATAKA & ANR
Karnataka High Court · (2018) 01 KAR CK 0041
Indian Penal Code, 1860, Section 120B, Section 115, Section 307, Section 506, Section 149, Section 143 - Pu
High Courts16 Jan 2018Dismissed
R.SRIKANTHA & ORS Vs THE STATE OF KARNATAKA
Karnataka High Court · (2018) 01 KAR CK 0035
Code of Criminal Procedure, 1973, Section 482, Section 239 - Saving of inherent powers of High Court - When accused shall be dischargedIndian Penal Code, 1860,
High Courts16 Jan 2018Disposed off
SRI. B. L. MARIYAPPA Vs STATE OF KARNATAKA & ORS
Karnataka High Court · (2018) 01 KAR CK 0024
High Courts16 Jan 2018Dismissed
The Bajaj Allianz General Vs B.V.Sudharshan & Ors
Karnataka High Court · (2018) 01 KAR CK 0023
High Courts16 Jan 2018
K P MANJU & ORS. Vs KARNATAKA POWER TRANSMISSION CORPORATION LIMITED & ORS.
Karnataka High Court · (2018) 01 KAR CK 0001
High Courts12 Jan 2018
M/S SCHNEIDER ELECTRIC Vs UNITED TELECOMS LIMITED
Karnataka High Court · (2018) 01 KAR CK 0038
Arbitration and Conciliation Act, 1996, Section 11(6) - Appointment of arbitrators
High Courts12 Jan 2018Allowed
Jeeva & Anr. Vs State of Karnataka
Karnataka High Court · (2018) 01 KAR CK 0037
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 307, S
High Courts12 Jan 2018Allowed
SRI. VARADARAJU Vs STATE BY DODDABELAVANGALA P.S
Karnataka High Court · (2018) 01 KAR CK 0036
High Courts12 Jan 2018Allowed
KANTHARAJU T.P. Vs THE STATE & ORS.
Karnataka High Court · (2018) 01 KAR CK 0034
Code of Criminal Procedure, 1973, Section 173(8), Section 319, Section 340 - Report of police officer on completion of Investigation - Power to proceed against other perso
High Courts12 Jan 2018Dismissed
KARNATAKA NEERAVARI NIGAM LTD. Vs THE SPECIAL LAND ACQUISITION OFFICER & ANR.
Karnataka High Court · (2018) 01 KAR CK 0033
Karnataka Land Acquisition Act, 1894, Section 18(1), Section 4(1)