High Courts08 Jan 2018Disposed off
M/S ADITHYA TEXTILES Vs KARNATAKA INDUSTRIAL AREA
Karnataka High Court · (2018) 01 KAR CK 0141
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 203 of 2,399
High Courts08 Jan 2018Allowed
NATIONAL INSURANCE CO. LTD. Vs SRI ABHI @ ABHILASH & Anr
Karnataka High Court · (2018) 01 KAR CK 0140
Workmens Compensation Act, 1923, Section 3 -Karnataka Motor Vehicles Rules, 1989, - Rule 100, Rule 100(1)
High Courts08 Jan 2018Disposed off
C.J. Mumtaz Ahmed & Ors Vs The Chief Officer & Anr
Karnataka High Court · (2018) 01 KAR CK 0139
Code of Civil Procedure, 1908, Section 151, Order 39Rule 1, Order 39Rule 2 - Saving of Inherent powers of CourtKarnataka Public
High Courts08 Jan 2018Dismissed
H.R.RAGHAVENDRA & Ors Vs THE STATE OF KARNATAKA & Ors
Karnataka High Court · (2018) 01 KAR CK 0003
High Courts05 Jan 2018Disposed off
SHARP BROTHERS SPORTS AND CULTURAL ASSOCIATION Vs THE STATE OF KARNATAKA
Karnataka High Court · (2018) 01 KAR CK 0144
Karnataka Police Act, 1963, Section 2(14), Section 2(15), Section 2(7) - Definitions - Definitions - Definitions
High Courts05 Jan 2018
Kamal R Vs The State
Karnataka High Court · (2018) 01 KAR CK 0138
Code of Criminal Procedure, 1973, Section 439, Section 174(C) - Special powers of High Court or Court of Session regarding bail - Police to enquire and report on suicide, etc
High Courts05 Jan 2018
K. Ramanjaneyalu @ K. Ramu Vs The State of Karnataka
Karnataka High Court · (2018) 01 KAR CK 0137
Code of Criminal Procedure, 1973, Section 439, Section 164 - Special powers of High Court or Court of Session regarding bail - Recording of confessions and statementsIndia
High Courts05 Jan 2018
Abdul Rehaman & Anr Vs State of Karnataka
Karnataka High Court · (2018) 01 KAR CK 0136
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 Courts05 Jan 2018
STELLLA FERNANDES Vs THE HEAD QUARTERS ASST & Anr
Karnataka High Court · (2018) 01 KAR CK 0135
High Courts05 Jan 2018
BHARATHI & Ors Vs SRI.JAYENDRA C
Karnataka High Court · (2018) 01 KAR CK 0134
Code of Civil Procedure, 1908, Section 151, Order 47Rule 1, Order 7Rule 14 - Saving of Inherent powers of CourtKarnataka Stamp A
High Courts05 Jan 2018Allowed
Mohan @ Moni & Anr Vs State of Karnataka
Karnataka High Court · (2018) 01 KAR CK 0133
Indian Penal Code, 1860, Section 120B, Section 302, Section 147, Section 447, Section 148, Section 149,
High Courts05 Jan 2018Disposed off
RASTROTHANA TRUST Vs DISTRICT REGISTRAR & Ors
Karnataka High Court · (2018) 01 KAR CK 0132
Karnataka Stamp Act, 1957, Article 20(1), Article 54(d), Article 52(d), Article 48(A)(i), Section 2(1)(q)(iii) - Conversion of amount e
High Courts05 Jan 2018Allowed
SRI.SHABBEER AHMED Vs STATE OF KARNATAKA
Karnataka High Court · (2018) 01 KAR CK 0131
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestPrevention of Corruption Act, 1988, Section 7, S
High Courts05 Jan 2018Allowed
Rama Shetty Vs State of Karnataka
Karnataka High Court · (2018) 01 KAR CK 0130
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 324, Section
High Courts05 Jan 2018Allowed
RAGHU & Anr Vs THE STATE OF KARNATAKA
Karnataka High Court · (2018) 01 KAR CK 0129
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 147, Section
High Courts05 Jan 2018
M RATNAVARMA PADIVAL Vs BALLAL AND PADIVAL TILES & ORS
Karnataka High Court · (2018) 01 KAR CK 0124
Arbitration and Conciliation Act, 1996, Section 11, Section 11(6) - Appointment of arbitrators - Appointment of arbitrators
High Courts05 Jan 2018
Nagaraj C @ Baskar & Anr Vs The State of Karnataka
Karnataka High Court · (2018) 01 KAR CK 0122
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 302, S
High Courts05 Jan 2018Dismissed
MALLIKARJUNA M Vs STATE OF KARNATAKA & Anr
Karnataka High Court · (2018) 01 KAR CK 0120
Code of Criminal Procedure, 1973, Section 154 - Information in cognizable casesIndian Penal Code, 1860, Section 420, Section 468,
High Courts04 Jan 2018
RATHNAMMA & ORS. Vs STATE OF KARNATAKA & ORS.
Karnataka High Court · (2018) 01 KAR CK 0127
Constitution of India, Article 14, Article 21, Article 19, Article 16 - Appointment of Commission to inquire into and report on the administration of auto
High Courts04 Jan 2018
Sri Durga Vidya Kendra (R) Vs The State of Karnataka & Ors.
Karnataka High Court · (2018) 01 KAR CK 0126
Karnataka Education Act, 1983, Section 130 - Appeals