High Courts09 Oct 2017Allowed
Sri Dasappa S/o Sri Chennappa Vs The Managing Director Bangalore Metropolitan Transport Corporation (BMTC)
Karnataka High Court · (2017) 10 KAR CK 0014
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 213 of 2,399
High Courts09 Oct 2017Dismissed
THE MANAGER SHRIRAM GENERAL INSURANCE CO. LTD. Vs PADMA @ PADMA A D/O. ANJINAPPA, & ORS.
Karnataka High Court · (2017) 10 KAR CK 0013
High Courts09 Oct 2017Disposed
Sri.Subhamoy Burman Vs State of Karnataka
Karnataka High Court · (2017) 10 KAR CK 0012
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 420, S
High Courts07 Oct 2017Disposed
Sri.Rajendran Francis Vs Mary Elizabeth
Karnataka High Court · (2017) 10 KAR CK 0011
Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parents
High Courts07 Oct 2017
MAHADEVASWAMY P. Vs STATE OF KARNATAKA, & ANR
Karnataka High Court · (2017) 10 KAR CK 0010
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 Courts07 Oct 2017Disposed
ABDUL RAZAK Vs THE STATE OF KARNATAKA
Karnataka High Court · (2017) 10 KAR CK 0009
Constitution of India, Article 226, Article 22(4)(a) -Karnataka Prevention of Dangerous Activities of Bootleggers, Drugs Offenders, Gamblers, Goondas, Immoral Traffic Offenders and Sl
High Courts06 Oct 2017Allowed
D.R.VENKATESH BABU Vs PRASHANTHA KUMAR & ANR
Karnataka High Court · (2017) 10 KAR CK 0008
High Courts06 Oct 2017Allowed
Srinivasa Ramanna Marol Vs L.S. Rudramurthy & Anr
Karnataka High Court · (2017) 10 KAR CK 0007
High Courts04 Oct 2017Allowed
KARNATAKA EMTA COAL MINES LIMITED & ANR Vs UNION OF INDIA & ORS
Karnataka High Court · (2017) 10 KAR CK 0006
Constitution of India, Article 226, Article 3, Article 9 -Mines And Minerals (Development And Regulation) Act, 1957, Section 19, Section 2, Section 11, Section 13, S
High Courts04 Oct 2017Allowed
B.RUDRAGOUDA & ORS Vs STATE OF KARNATAKA & ORS
Karnataka High Court · (2017) 10 KAR CK 0005
Karnataka Forest Act, 1963, Section 98-A, Section 98-B
High Courts04 Oct 2017Dismissed
DEVAS MULTIMEDIA PRIVATE LIMITED Vs THE JOINT DIRECTOR & Ors
Karnataka High Court · (2017) 10 KAR CK 0004
Constitution of India, Article 226, Article 227, Article 20(1) - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court -
High Courts03 Oct 2017Allowed
Venkatesh Vs Lakshminarayana & Anr
Karnataka High Court · (2017) 10 KAR CK 0003
High Courts03 Oct 2017Allowed
Devappa Vs The Chief Managing Director & Anr
Karnataka High Court · (2017) 10 KAR CK 0002
High Courts03 Oct 2017Allowed
C. Chandrasekaran Vs State of Karnataka & Ors
Karnataka High Court · (2017) 10 KAR CK 0001
High Courts22 Sept 2017Allowed
NAGESHWARO RAO S/O PERAIAH VISHWANATHULA Vs PRADEEP S/O KRISHNARAO KULKARNI, & ANR.
Karnataka High Court · (2017) 09 KAR CK 0059
Code of Criminal Procedure, 1973, Section 91, Section 94 - Summons to produce document or other thing - Search of place suspected to contain stolen property, forged documents, etc
High Courts21 Sept 2017
Sri Kiran A.Chandgude @ Kiran S/o A.B. Chandgude Vs Smt. Vedica W/o Kiran D/o Sri B.S. Salagudi
Karnataka High Court · (2017) 09 KAR CK 0058
High Courts21 Sept 2017Dismissed
KUVEMPU UNIVERSITY Vs NARAYANA RAO P.A. S/O PARASHURAMA RAO, & ORS.
Karnataka High Court · (2017) 09 KAR CK 0056
High Courts21 Sept 2017
THE KARNATAKA STATE ROAD TRANSPORT CORPORATION BY ITS MANAGING DIRECTOR, & ORS. Vs SUNIL S.J. S/O K.V.JAYAPRAKASH, & ORS.
Karnataka High Court · (2017) 09 KAR CK 0055
High Courts20 Sept 2017Allowed
M/S.RELIANCE GENERAL INSURANCE COMPANY LTD. Vs SHRI M.JAYALAKSHMAMMA W/O M.K.GURUSWAMY (LATE), & ORS.
Karnataka High Court · (2017) 09 KAR CK 0053
High Courts20 Sept 2017
THE COMMISSIONER BANGALORE DEVELOPMENT AUTHORITY Vs THE STATE OF KARNATAKA HOUSING AND URBAN DEVELOPMENT DEPARTMENT, & ORS.
Karnataka High Court · (2017) 09 KAR CK 0052
Bangalore Development Authority Act, 1976, Section 27 - Authority to execute the scheme within five years