High Courts22 Jul 2019Dismissed
B. Balakrishna Vs State Of Karnataka And Ors
Karnataka High Court · (2019) 07 KAR CK 0058
Karnataka Land Grabbing Prohibition Act, 2011 — Section 7, 7(2), 7(3), 7(7)
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 167 of 2,399
High Courts22 Jul 2019Allowed
Vimal W/O Ramachandra Yallurkar And Ors Vs Santosh S/O Tukaram Gurav And Ors
Karnataka High Court · (2019) 07 KAR CK 0055
Motor Vehicles Act, 1988 — Section 2(34), 166Indian Penal Code, 1860 — Section 279, 304A
High Courts22 Jul 2019Disposed Off
Thippeswamy Vs State Of Karnataka And Ors
Karnataka High Court · (2019) 07 KAR CK 0046
Karnataka Gram Swaraj & Panchayat Raj Act, 1993 — Section 49(1), 49(2)Karnataka Panchayat Raj (Motion Of No-Confidence against Adhyaksha and Upadhyaksha Of Grama Panchayat) Rules, 1994 — Rule 3(2), 3(3), 3(4), 3(5), 3(6), 3(7), 3(8), 3(9)
High Courts22 Jul 2019Disposed Off
T S Narayana And Ors Vs Chamundeshwari Electricity
Karnataka High Court · (2019) 07 KAR CK 0045
Karnataka Transparency In Public Procurements Act, 1999 — Section 16, 13Karnataka Transparency in Public Procurements Rules, 2000 — Rule 17, 17(2), 17(i)(b)Constitution Of India, 1950 — Article 14, 226
High Courts19 Jul 2019Dismissed
K M Prasad Vs State By Assistant Commissioner
Karnataka High Court · (2019) 07 KAR CK 0067
Indian Penal Code, 1860 — Section 143, 147, 149, 341, 323, 324, 353, 354, 355, 427, 507Prevention Of Damage To Public Property Act, 1854 — Section 3Code Of Criminal Procedure, 1973 — Section 154, 156, 161, 162, 173(2), 173(8), 482
High Courts19 Jul 2019Dismissed
Peerappa And Ors Vs State Of Karnataka
Karnataka High Court · (2019) 07 KAR CK 0043
Karnataka Scheduled Castes, Scheduled Tribes And Other Backward Classes (Reservation Of Appointment Etc) Act, 1990 — Section 5, 5A, 5B, 6
High Courts19 Jul 2019
Yamuna Channabasappa Shetty Vs K. Raghukumar @ Raghu
Karnataka High Court · (2019) 07 KAR CK 0041
Code Of Civil Procedure, 1908 — Section 96, 151Employee’s Compensation Act, 1923 — Section 2(1)(e), 8, 12, 12(2), 13, 14, 19, 22, 30(1), 30(1)(a), 30(2), 30(3)Limitation Act, 1963 — Section 4, 4a, 5, 12(2)
High Courts18 Jul 2019Dismissed
Maimuna Vs Government Of Karnataka
Karnataka High Court · (2019) 07 KAR CK 0069
Conservation Of Foreign Exchange And Prevention Of Smuggling Activities Act, 1974 — Section 3, 3(1), 3(1)(i), 3(1)(ii), 3(1)(iv), 11(1)General Clauses Act, 1897 — Section 8(f), 11, 21Constitution Of India, 1950 — Article 21, 22(4), 22(5)
High Courts18 Jul 2019Disposed Off
Prof. P.n.shetty Vs Office Of The Income Tax Officer
Karnataka High Court · (2019) 07 KAR CK 0022
Income Tax Act 1961 — Section 45, 54F, 54(1), 54(2), 54B(2), 54F(4), 58[4][f], 139, 139(1), 142(3)
High Courts17 Jul 2019Allowed
Lalitha Vs L.C. Raghu
Karnataka High Court · (2019) 07 KAR CK 0028
Indian Penal Code, 1860 — Section 34, 201, 302Evidence Act, 1872 — Section 3, 106, 155, 165Code Of Criminal Procedure, 1973 — Section 428
High Courts17 Jul 2019Dismissed
Nagamma And Ors Vs State Of Karnataka
Karnataka High Court · (2019) 07 KAR CK 0027
High Courts17 Jul 2019Allowed
R N Shivaprakash Vs Government Of Karnataka
Karnataka High Court · (2019) 07 KAR CK 0026
Reforms Act, 1999 — Section 14, 15, 15(2), 16Industrial Disputes Act, 1947 — Section 12(3)Constitution Of India, 1950 — Article 14, 16
High Courts16 Jul 2019Disposed Off
Mamatha. C Vs Prl. Secretary And Ors
Karnataka High Court · (2019) 07 KAR CK 0037
Karnataka Gram Swaraj And Panchayat Raj Act, 1993 — Section 49(1), 49(2)Karnataka Panchayat Raj (Motion Of No-Confidence Against Adhyaksha And Upadhyaksha Of Gram Panchayat) Rules, 1994 — Rule 3(2)
High Courts16 Jul 2019Partly Allowed
Dr. Phaniraja K L Vs Karnataka Veterinary Animal
Karnataka High Court · (2019) 07 KAR CK 0036
Karnataka State Civil Services Act, 1978 — Section 3(1), 4(1A), 8, 14
High Courts16 Jul 2019Partly Allowed
Rudrappa Vs State Of Karnataka
Karnataka High Court · (2019) 07 KAR CK 0031
Code Of Criminal Procedure, 1973 — Section 173, 190(1)(d), 201, 202(2), 228(1)(a), 378, 379, 482Mines And Minerals (Development And Regulation) Act, 1957 — Section 21, 21(3), 21(4), 22, 30Indian Penal Code, 1860 — Section 378, 379
High Courts15 Jul 2019Allowed
Ramachandra J Vs Government Of Karnataka And Ors
Karnataka High Court · (2019) 07 KAR CK 0035
Karnataka Gram Swaraj And Panchayat Raj Act, 1993 — Section 43A, 43A(v)
High Courts15 Jul 2019Dismissed
Manjunatha Vs State Of Karnataka
Karnataka High Court · (2019) 07 KAR CK 0012
Code of Criminal Procedure, 1973 — Section 235(2)Indian Penal Code, 1860 — Section 302, 307, 498A
High Courts12 Jul 2019Dismissed
S Palakshamma Vs Assistant Commissioner And Ors
Karnataka High Court · (2019) 07 KAR CK 0068
Karnataka Gram Swaraj And Panchayat Raj Act, 1993 — Section 49, 49(1)Karnataka Panchayat Raj (Motion Of No-Confidence Against Adhyaksha And Upadhyaksha Of Grama Panchayat) Rules, 1994 — Rule 3(1), 3(2), 3(7), 3(9)
High Courts12 Jul 2019Allowed
Pomappa Pujar Vs State Of Karnataka
Karnataka High Court · (2019) 07 KAR CK 0030
Indian Penal Code, 1860 — Section 273, 284, 328Karnataka Excise Act, 1965 — Section 32, 33, 34, 36, 37, 40, 53, 54Code Of Criminal Procedure, 1973 — Section 207
High Courts12 Jul 2019Disposed Off
Catholic Board Of Education Vs State Of Karnataka
Karnataka High Court · (2019) 07 KAR CK 0024
Karnataka Education Act, 1983 — Section 141Karnataka Educational Institutions (Recruitment And Terms And Conditions Of Services Of Employees in Private Aided Primary And Secondary Educational Institutions), Rules, 1999 — Rule 1(ii)(c), 3, 6, 7Karnataka Educational Institutions (Recruitment And Terms And Conditions Of Service Employees in Private Aided Primary And Secondary Educational Institutions) (Amendment) Rules, 2008 — Rule 1(ii)(c)