High Courts06 Feb 2018Disposed off
M/S. BALAJI INDUSTRIES Vs KARNATAKA INDUSTRIAL AREAS DEVELOPMENT BOARD
Karnataka High Court · (2018) 02 KAR CK 0106
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 196 of 2,399
High Courts06 Feb 2018Dismissed
M/S. OSWAL BEVERAGES Vs SMT. R. VINUTHA
Karnataka High Court · (2018) 02 KAR CK 0095
Code of Civil Procedure, 1908, Section 151, Section 75 - Saving of Inherent powers of Court - Power of Court to issue commissionsIndustrial Disputes Act, 1947,
High Courts06 Feb 2018Dismissed
M/S. DIGANATHA MUDRANA LTD. Vs MR. KRISHNA B. N. S/O. NARAYANA MAYYA
Karnataka High Court · (2018) 02 KAR CK 0094
Constitution of India, Article 226, Article 136 - Power of High Courts to Issue certain writs - Special leave to appeal by the Supreme Court
High Courts06 Feb 2018
SRI DEVARAJA & ORS Vs STATE
Karnataka High Court · (2018) 02 KAR CK 0093
Code of Criminal Procedure, 1973, Section 438, Section 439 - Direction for grant of bail to person apprehending arrest - Special powers of High Court or Court of Session regarding bail
High Courts06 Feb 2018Dismissed
M/s Chirstu Seva Samaj Antha Ashram, Vs Sri. Bishop Dr. M Francis Jackson
Karnataka High Court · (2018) 02 KAR CK 0092
Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2
High Courts05 Feb 2018Disposed off
SMT. SWATHI C Vs THE MANAGING DIRECTOR
Karnataka High Court · (2018) 02 KAR CK 0105
High Courts05 Feb 2018Disposed off
CHIKKAJALA MILK PRODUCERS CO-OPERATIVE SOCIETY LTD., Vs STATE OF KARNATAKA,
Karnataka High Court · (2018) 02 KAR CK 0104
High Courts05 Feb 2018Disposed off
K.VIJAYA SATHYASAI Vs A.S.MALLIKARJUN SWAMY
Karnataka High Court · (2018) 02 KAR CK 0103
High Courts05 Feb 2018Allowed
GOWTHAM @ GOWTHAM RAJ Vs STATE OF KARNATAKA BY KORA P.S. BY STATE PUBLIC
Karnataka High Court · (2018) 02 KAR CK 0102
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 120B, Secti
High Courts05 Feb 2018Dismissed
SRI C R PADMANABHA REDDY & ORS Vs ADDITIONAL REGISTRAR OF CO. OPERATIVE SOCIETIES
Karnataka High Court · (2018) 02 KAR CK 0100
Karnataka Co-operative Societies Act, 1959, Section 680
High Courts05 Feb 2018Disposed off
Bhairappa Shankareppa Bijjaragi Vs The State of Karnataka By its Principal Secretary
Karnataka High Court · (2018) 02 KAR CK 0099
High Courts05 Feb 2018Dismissed
D.M. HALAPPA S/O MAHADEVAPPA Vs KARNATAKA POWER TRANSMISSION CORPORATION LIMITED
Karnataka High Court · (2018) 02 KAR CK 0098
High Courts05 Feb 2018Dismissed
CHANDRASHEKAR S/O GANGAPPA Vs THE MANAGING DIRECTOR BANGALORE ELECTRIC SUPPLY COMPANY L TD.
Karnataka High Court · (2018) 02 KAR CK 0097
High Courts05 Feb 2018Allowed
SRI S. J. SHIVAKUMAR Vs SRI K. SATHISH KUMAR
Karnataka High Court · (2018) 02 KAR CK 0091
Code of Civil Procedure, 1908, Section 151, Order 18Rule 17 - Saving of Inherent powers of Court
High Courts05 Feb 2018Dismissed
THE STATE OF KARNATAKA Vs RAJU
Karnataka High Court · (2018) 02 KAR CK 0021
Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 376, Section 506 - Punishm
High Courts05 Feb 2018Disposed off
Sunil Vs The State of Karnataka
Karnataka High Court · (2018) 02 KAR CK 0011
High Courts05 Feb 2018Disposed off
JAI PRAKASH NARAIN S/O LATE R N PRASAD Vs STATE OF KARNATAKA
Karnataka High Court · (2018) 02 KAR CK 0008
High Courts05 Feb 2018Disposed off
Sri. Suresha D Vs The Chief Area Manager Indian Oil Corporation Ltd
Karnataka High Court · (2018) 02 KAR CK 0005
High Courts05 Feb 2018Dismissed
Ganapathi S/o Ramachandra Desai Vs The Excise Commissioner in Karnataka
Karnataka High Court · (2018) 02 KAR CK 0004
High Courts05 Feb 2018Dismissed
SRI PRAMOD RAJ B Vs THE STATE OF KARNATAKA & ANR
Karnataka High Court · (2018) 02 KAR CK 0003