High Courts10 Jan 2019Dismissed
Oriental Insurance And Ors Vs Smt. Chinnathai And Ors
Karnataka High Court · (2019) 01 KAR CK 0007
Motor Vehicles Act, 1988 — Section 166, 173(1)
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 180 of 2,399
High Courts09 Jan 2019Allowed
State Public Information Officer Vs Karnataka Information Commission
Karnataka High Court · (2019) 01 KAR CK 0006
Right to Information Act, 2005 — Section 19(1), 19(3), 5(4), 5(5), 22
High Courts08 Jan 2019Allowed
Shaju K.Nair Managing Director And Ors Vs M/S S.L.V.Steels & Alloys Pvt. Ltd
Karnataka High Court · (2019) 01 KAR CK 0005
Code of Criminal Procedure, 1973 — Section 200, 202, 482Negotiable Instruments Act, 1881 — Section 138, 141, 141(1), 141(2), 142
High Courts08 Jan 2019Dismissed
Irfan Pasha And Ors Vs National Investigating Agency
Karnataka High Court · (2019) 01 KAR CK 0004
Code of Criminal Procedure, 1973 — Section 311, 482Indian Penal Code, 1860 — Section 34, 201, 302Arms Act, 1959 — Section 3, 27
High Courts02 Jan 2019Disposed Off
M/S Shri. Narasimhaswami Vs Union Of India And Ors
Karnataka High Court · (2019) 01 KAR CK 0003
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 11(6A)Arbitration Act 1940 — Section 20
High Courts02 Jan 2019Disposed Off
Mr. M.N. Kumar And Ors Vs Lgcl Properties Private Limited
Karnataka High Court · (2019) 01 KAR CK 0002
Arbitration and Conciliation Act, 1996 — Section 11, 11(6A), 45
High Courts02 Jan 2019Disposed Off
Mrs. Shaila Mathias And Ors Vs Nitesh Estates Limited
Karnataka High Court · (2019) 01 KAR CK 0001
Arbitration and Conciliation Act 1996 — Section 11(6), 17, 37Representation of People Act, 1951 — Section 77(1)Income Tax Act, 1961 — Section 13A, 139(4B)
High Courts21 Dec 2018Allowed
Rajshekhar Vs State Of Karnataka
Karnataka High Court · (2018) 12 KAR CK 0017
Indian Penal Code, 1860 — Section 34, 420, 506
High Courts21 Dec 2018
Dr. Menaka Mohan And Ors Vs Registrar (Evaluation) Rajiv Gandhi University Of Health Sciences
Karnataka High Court · (2018) 12 KAR CK 0016
Rajiv Gandhi University of Health Sciences Act, 1994 — Section 35(1), 34, 35, 35(1), 36
High Courts21 Dec 2018Allowed
Libert A. Vaz Age. Major Vs State Of Karnataka
Karnataka High Court · (2018) 12 KAR CK 0015
Code of Criminal Procedure, 1973 — Section 338, 340, 439Indian Penal Code, 1860 — Section 34, 191, 193 , 194 , 195, 195(1)(b)(i)(ii), 463, 466
High Courts21 Dec 2018Allowed
Parmanna Vs State Through Dy. S.P. Police Station, Yadgir
Karnataka High Court · (2018) 12 KAR CK 0014
Indian Penal Code, 1860 — Section 109, 143, 147, 149, 148, 195, 448, 324, 354, 342, 323, 504, 506Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(x), 3(1)(xi)Code of Criminal Procedure, 1973 — Section 428, 465
High Courts21 Dec 2018
Dr Swamy Manjunath S T And Ors Vs State Of Karnataka
Karnataka High Court · (2018) 12 KAR CK 0013
Karnataka Educational Institutions (Prohibition of Capitation Fee) Act, 1984 — Section 14, 14(1)Minimum Wages Act, 1948 — Section 5(1)(b)Post Graduate Medical and Dental degree and diploma courses Rules, 2006 — Section 15(5), 15(6), 15(7)
High Courts17 Dec 2018Allowed
Shiva @ Shivashankar Vs Rajesh
Karnataka High Court · (2018) 12 KAR CK 0012
Motor Vehicles Act, 1988 — Section 2(14), 147(1)(b)(i), 147Constitution of India, 1950 — Article 141
High Courts17 Dec 2018Dismissed
Oriental Insurance Co. Ltd Vs Rudregowda
Karnataka High Court · (2018) 12 KAR CK 0011
Motor Vehicles Act, 1988 — Section 95, 149, 149(2), 149(7)Constitution of India, 1950 — Article 141
High Courts17 Dec 2018Dismissed
National Insurance Co., Ltd. Vs Smt Renukamma
Karnataka High Court · (2018) 12 KAR CK 0010
Motor Vehicles Act, 1988 — Section 140, 143, 147(1)
High Courts17 Dec 2018Allowed
Anjali Chugh, Vs State Of Karnataka
Karnataka High Court · (2018) 12 KAR CK 0009
Medical Termination of Pregnancy Act, 1971 — Section 3, 4, 5
High Courts12 Dec 2018Allowed
Mr. Asif Ali Shaikh Hussain Vs State Of Karnataka
Karnataka High Court · (2018) 12 KAR CK 0008
Waqf Act, 1995 — Section 14(1)(b), 14(1)(b)(i), 14(1)(b)(iii), 14(1)(c), 14, 14(2)Advocates Act, 1961 — Section 8Representation of People Act, 1950 — Section 23, 23(3)
High Courts12 Dec 2018Dismissed
Sri. Harisha I.E. Vs State of Karnataka And Ors
Karnataka High Court · (2018) 12 KAR CK 0007
Karnataka Gram Swaraj and Panchayat Raj Act, 1993 — Section 49Karnataka Panchayath Raj (Motion of No-confidence against Adhyaksha and Upadhyaksha of Gram Panchayat) Rules, 1994 — Rule 3(6), 7
High Courts11 Dec 2018
Sri V Jayakumar Vs Assistant Regionaltransport Officer
Karnataka High Court · (2018) 12 KAR CK 0006
Code of Criminal Procedure, 1973 — Section 91, 91(1)
High Courts11 Dec 2018Dismissed
State of Karnataka Vs Sri. S.K. Kanth
Karnataka High Court · (2018) 12 KAR CK 0005
Karnataka State Minorities Commission Act, 1994 — Section 10(2), 15Karnataka Lokayuktha Rules, 1984 — Rule 7(ii)(a)