High Courts14 Aug 2018Allowed
Mr. Rajendra Prasad @APPELLANT@Hash Mr. B.H. Krishna
Karnataka High Court · (2018) 08 KAR CK 0017
Constitution of India, 1950 — Article 226, 227Code of Civil Procedure, 1908 — Order 14 Rule 5
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Karnataka High Court judgments
47,963 judgments · page 184 of 2,399
High Courts13 Aug 2018Dismissed
Mr. Manjunath Dasappa and Ors @APPELLANT@Hash Trans Global Power Ltd
Karnataka High Court · (2018) 08 KAR CK 0016
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151
High Courts13 Aug 2018Dismissed
Smt.Rathnamma and Anr @APPELLANT@Hash Smt.Shanthamma and Ors
Karnataka High Court · (2018) 08 KAR CK 0015
Code of Civil Procedure, 1908 — Section 100Transfer of Property Act, 1882 — Section 58(C)
High Courts13 Aug 2018Allowed
The Management of M/s Hewelet Packard India Sales+ Private Limited @APPELLANT@Hash The Secretary Ministry of Labour Government of Karnataka and Anr
Karnataka High Court · (2018) 08 KAR CK 0014
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2(A), 12(1)Code of Civil Procedure, 1908 — Section 20
High Courts13 Aug 2018Disposed of
Keval Chand @APPELLANT@Hash The Manager Kerala Road Ways Ltd and Anr
Karnataka High Court · (2018) 08 KAR CK 0013
Code of Civil Procedure, 1908 — Section 96, Order 41 Rule 1, Order 41 Rule 22Carriers Act, 1865 — Section 10
High Courts10 Aug 2018Allowed
M/s. T T K Prestige Ltd @APPELLANT@Hash The Deputy Commissioner of Income Tax
Karnataka High Court · (2018) 08 KAR CK 0012
Constitution of India, 1950 — Article 226, 227Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Income Tax Act, 1961 — Section 139, 142, 143(1), 143(3), 147, 147(a), 147(b), 148, 153, 263
High Courts10 Aug 2018Disposed of
Sri H. Nagarajappa @APPELLANT@Hash Sri K.R.Nagendra
Karnataka High Court · (2018) 08 KAR CK 0011
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4
High Courts10 Aug 2018Disposed of
Sri Samsthana Mahabaleshwara Devaru and Ors @APPELLANT@Hash Secretary and Ors
Karnataka High Court · (2018) 08 KAR CK 0010
Constitution of India, 1950 — Article 14, 15(1), 25, 26, 38, 39, 39A, 226, 227, 261Code of Civil Procedure, 1908 — Section 11Karnataka Hindu Religious Institutions and Charitable Endowments Act, 1997 — Section 1(4)
High Courts10 Aug 2018Allowed
Medappa @APPELLANT@Hash The State of Karnataka
Karnataka High Court · (2018) 08 KAR CK 0009
Code of Criminal Procedure, 1973 — Section 397, 401, 461Indian Penal Code, 1860 — Section 279, 304(A), 338Motor Vehicles Act, 1988 — Section 56, 66,177, 192A
High Courts09 Aug 2018Allowed
Smt.G.Kamala @APPELLANT@Hash Umesh Shetty
Karnataka High Court · (2018) 08 KAR CK 0008
Code of Criminal Procedure, 1973 — Section 200, 256, 378(4), 397, 397(3), 399, 401, 401(4), 482Negotiable Instruments Act, 1881 — Section 138
High Courts09 Aug 2018Allowed
Smt. M.G. Sharada Bai and Ors @APPELLANT@Hash Smt. Mytra
Karnataka High Court · (2018) 08 KAR CK 0007
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 18 Rule 17
High Courts09 Aug 2018Dismissed
P. Umesh and Ors @APPELLANT@Hash State of Karnataka and Ors
Karnataka High Court · (2018) 08 KAR CK 0006
Constitution of India, 1950 — Article 32, 226, 227, 243ZA, 243ZG, 243E, 243K, 243T, 243U, 265, 300A, 324, 326, 329329(b)Karnataka Municipal Corporations Act, 1976 — Section 2, 7, 7(2)(a), 7(2), 7(3), 7(4) 8, 8(4), 8(5), 21(1), 21
High Courts09 Aug 2018Dismissed
Mr. Shiva Madhu and Ors @APPELLANT@Hash State of Karnataka and Ors
Karnataka High Court · (2018) 08 KAR CK 0005
Constitution of India, 1950 — Article 226, 227, 243ZA, 243ZG, 243U, 265, 300A, 326, 329Karnataka Municipal Corporations Act, 1976 — Section 7, 7(2)(a), 8, 10, 21, 21(1)(A), 21(3), 35(1)(d)(iv)
High Courts07 Aug 2018Disposed of
Bidar Nirmiti Kendra @APPELLANT@Hash Principal Commissioner of Income Tax and Ors
Karnataka High Court · (2018) 08 KAR CK 0004
Constitution of India, 1950 — Article 226, 227Income Tax Act,1961 — Section 143, 147, 177(3), 225, 226(3), 248, 250, 253, 253(3), 264
High Courts03 Aug 2018Disposed of
Polybond Organics Private Ltd @APPELLANT@Hash Era Infra Engineering Ltd
Karnataka High Court · (2018) 08 KAR CK 0003
Arbitration and Conciliation Act, 1996 — Section 9, 11, 11(5), 20, 34, 37Code Civil Procedure, 1908 — Section 16, 21
High Courts03 Aug 2018Dismissed
Veeramani Shastri @APPELLANT@Hash Bharat Electronics Limited and Ors
Karnataka High Court · (2018) 08 KAR CK 0002
Constitution of India, 1950 — Article 226
High Courts02 Aug 2018Allowed
Manju @ Manjunatha Vs Chandregowda
Karnataka High Court · (2018) 08 KAR CK 0036
Motor Vehicles Act, 1988 — Section 147, 149
High Courts02 Aug 2018Dismissed
Asim Shariff Vs Tate By Nia Hyderabad
Karnataka High Court · (2018) 08 KAR CK 0035
Code of Criminal Procedure, 1973 — Section 173, 227, 439, 482Indian Penal Code, 1860 — Section 34, 109, 120B, 150, 153A, 201, 302National Investigation Agency Act, 2008 — Section 6(5), 8
High Courts02 Aug 2018Partly Allowed
III Additional District Vs Saleem
Karnataka High Court · (2018) 08 KAR CK 0034
Indian Penal Code, 1860 — Section 201, 302, 377, 376(2)(F), 376(2)(I), 376(2)(N), 376Code Of Criminal Procedure, 1973 — Section 313, 366(1), 428
High Courts31 Jul 2018Dismissed
Mrs. Neelam Manmohan @APPELLANT@Hash Sri. Manmohan Attavar and Ors
Karnataka High Court · (2018) 07 KAR CK 0022
Code of Criminal Procedure, 1973 — Section 227, 239, 397, 401, 482Indian Penal Code, 1860 — Section 499Protection of Women from Domestic Violence Act, 2005 — Section 2(s), 12(1), 17, 18, 19, 20, 22, 29, 31