High Courts18 Jul 2017Dismissed
MR VINAY KUMAR KAPOOR S/O MR RAJ KUMAR KAPOOR Vs EMBASSY ONE DEVELOPERS PVT LTD
Karnataka High Court · (2017) 07 KAR CK 0082
Arbitration and Conciliation Act, 1996, Section 9 - Interim measures, etc., by Court
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 220 of 2,399
High Courts18 Jul 2017Dismissed
MR NEIL KAPOOR S/O MR VINOD KUMAR KAPOOR, & ANR. Vs EMBASSY ONE DEVELOPERS PVT LTD
Karnataka High Court · (2017) 07 KAR CK 0081
Arbitration and Conciliation Act, 1996, Section 9 - Interim measures, etc., by Court
High Courts18 Jul 2017Allowed
LEVEENA FERNANDES, & ORS. Vs V.P.MADHUSUDHAN, & ANR.
Karnataka High Court · (2017) 07 KAR CK 0079
High Courts18 Jul 2017Dismissed
K.PRITHVIRAJ RAI Vs THE STATE OF KARNATAKA REP. BY ITS SECRETARY TO THE LAW DEPARTMENT, & ORS.
Karnataka High Court · (2017) 07 KAR CK 0078
High Courts17 Jul 2017Dismissed
H S INDUDHARA S/O SIDDHALINGAMURTHY H L Vs THE SECRETARY TO GOVERNMENT EDUCATION DEPARTMENT (HIGHER EDUCATION), & ORS.
Karnataka High Court · (2017) 07 KAR CK 0077
High Courts17 Jul 2017Dismissed
Raja Ramappa Nayak S/o Raja Lachmappa Nayak, & Ors. Vs The State Through Kembhavi P.S.
Karnataka High Court · (2017) 07 KAR CK 0076
Code of Criminal Procedure, 1973, Section 313, Section 207, Section 509 - Power to examine the accused - Supply to the accused of copy of police report and other documents
High Courts17 Jul 2017
NATIONAL INSURANCE CO. LTD. Vs RAJADURAI.S S/O LATE SHANMUGASUNDARAM, & ORS.
Karnataka High Court · (2017) 07 KAR CK 0075
High Courts17 Jul 2017Dismissed
Bapugouda S/o Sahebgouda Malipatil, & Ors. Vs The State Through Kembhavi P.S.
Karnataka High Court · (2017) 07 KAR CK 0074
Code of Criminal Procedure, 1973, Section 207 - Supply to the accused of copy of police report and other documentsIndian Penal Code, 1860, Section 147,
High Courts17 Jul 2017Dismissed
BANGALORE DEVELOPMENT AUTHORITY, & ANR. Vs SRI.SHAMANNA S/O LATA JALADA SUBBAIAH, & ORS.
Karnataka High Court · (2017) 07 KAR CK 0072
High Courts14 Jul 2017
Smt.N.Varalakshmi, W/o V.Nehru Reddy @ V.Narayana Vs Sri.N.Mahendra, S/o Late B.Nanjappa, Since deceased by his LRS.: Miss.M.Mamatha, & Ors.
Karnataka High Court · (2017) 07 KAR CK 0071
Code of Civil Procedure, 1908, Order 41Rule 33 -Evidence Act, 1872, Section 101, Section 102 - Burden of proof - On whom burden of p
High Courts14 Jul 2017Dismissed
Sri.Maadaava Modiliar S/o P.Subramanyam Modiliar, & Ors. Vs The Bhruhat Bengaluru Mahanagara Palike Represented by its Commissioner, & Ors.
Karnataka High Court · (2017) 07 KAR CK 0070
High Courts14 Jul 2017Allowed
MARTHANDAPPA S/O UKKUNDAPPA NAIKAL Vs THE DIRECTOR (ADM & HRD) & ORS
Karnataka High Court · (2017) 07 KAR CK 0069
High Courts14 Jul 2017Dismissed
ASHOK Vs ANNAPURNA & ORS
Karnataka High Court · (2017) 07 KAR CK 0068
Transfer of Property Act, 1882, Section 41, Section 43 - Transfer by ostensible owner - Transfer by unauthorised person who subsequently acquires Interest in prop- erty transferred
High Courts13 Jul 2017Disposed Of
Elizabeth Vs Mariyamma And Ors
Karnataka High Court · (2017) 07 KAR CK 0123
Code Of Civil Procedure, 1908 — Section 151, Order 6 Rule 17, Order 7 Rule 11, Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 27
High Courts13 Jul 2017Allowed
SMT. THAYAMMA W/O RAMEGOWDA Vs KUMARAA, S/O RANGEGOUDA, & ANR.
Karnataka High Court · (2017) 07 KAR CK 0066
High Courts13 Jul 2017
SRI DANIEL ANAND Vs SMT.G.N.SUJATHA
Karnataka High Court · (2017) 07 KAR CK 0065
Divorce Act, 1869, Section 39, Section 37, Section 36, Section 10 (1) (x) - Power to order settlement of wifes property for benefit of husband and childre
High Courts13 Jul 2017Allowed
M T CHANDRASHEKAR S/O LATE THIMMASHETTY Vs K T PUTTARAJU, S/O PUTTANAIKA, & ANR.
Karnataka High Court · (2017) 07 KAR CK 0064
High Courts13 Jul 2017
VINAY Vs THE STATE OF KARNATAKA
Karnataka High Court · (2017) 07 KAR CK 0063
Code of Criminal Procedure, 1973, Section 438, Section 439, Section 227 - Direction for grant of bail to person apprehending arrest - Special powers of High Court or Court
High Courts13 Jul 2017Allowed
PRAKASH, S/O SHANKRAPPA Vs MAHANTHESH, S/O YAPPANNA, & ANR.
Karnataka High Court · (2017) 07 KAR CK 0062
Employees Compensation Act, 1923, Section 4(1)(c)(2)