High Courts12 Jul 2017Allowed
Mohammed Dastagir S/o Mohd. Ahmedsab Vs Gudusaheb S/o Hussainsab, & Ors.
Karnataka High Court · (2017) 07 KAR CK 0061
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 221 of 2,399
High Courts12 Jul 2017
SRI ABDUL KAREEM TELGI @ KAREEM LALA @ LALA @ TELGI A.K. S/O LAD SAB TELGI Vs THE STATE OF KARNATAKA
Karnataka High Court · (2017) 07 KAR CK 0060
Indian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 471, Section 467, Section 465,
High Courts12 Jul 2017Dismissed
SHIVAPPA @ MALLASHETTY SHIVU S/O.KOTRESHAPPA Vs K.ABDUL S/O LATE MOHIDDIN SAB, & ORS.
Karnataka High Court · (2017) 07 KAR CK 0059
High Courts12 Jul 2017
United India Insurance Co., Ltd. Vs Sri. Siddaraju, S/o Chikka Venkategowda, & Ors.
Karnataka High Court · (2017) 07 KAR CK 0058
Motor Vehicles Act, 1988, Section 173(2), Section 173(2) - Appeals
High Courts11 Jul 2017Allowed
R SWETHA, W/O LATE S.RAMESH, & ORS. Vs THE MANAGER THE UNITED INDIA INSURANCE CO., LTD, & ANR.
Karnataka High Court · (2017) 07 KAR CK 0057
High Courts11 Jul 2017
Sunila S/o Lalasing Nayak Vs Yasin S/o Sayeedrasual Mujawar & Anr.
Karnataka High Court · (2017) 07 KAR CK 0056
Motor Vehicles Act, 1988, Section 173(1), Section 173(1) - Appeals
High Courts11 Jul 2017Allowed
S NINGAPPA W/O SANNAPPA, & ORS. Vs GIRISH H E S/O H B ERAPPA, & ANR.
Karnataka High Court · (2017) 07 KAR CK 0055
High Courts11 Jul 2017
N.S. Gangadhar Vs The State of Karnataka & Ors
Karnataka High Court · (2017) 07 KAR CK 0054
Karnataka Municipalities Act, 1964, Section 306 - Deputy Commissioners power of suspending execution of orders, etc., of municipal councils
High Courts11 Jul 2017
SHANKAR @ SHANKARAPPA Vs M/S SICAL LOGISTICS LTD. & ANR
Karnataka High Court · (2017) 07 KAR CK 0053
Indian Penal Code, 1860, Section 279, Section 337 - Rash driving or riding on a public way - Causing hurt by act endangering life or personal safety of others
High Courts11 Jul 2017Dismissed
THE MANAGING DIRECTOR K.S.R.T.C, DEPOT Vs SRI RAJAPPA S/o SRI THIRUMAIAH, & ORS.
Karnataka High Court · (2017) 07 KAR CK 0052
High Courts11 Jul 2017Dismissed
SRI H K RANGANATHA S/o KADAPPA Vs SRI ONKARAPPA B K S/o B K KARIYAPPA, & ORS.
Karnataka High Court · (2017) 07 KAR CK 0051
Code of Criminal Procedure, 1973, Section 156(3) - Police officers power to Investigate cognizable caseIndian Penal Code, 1860, Section 279, Section 3
High Courts11 Jul 2017Allowed
The Manager Reliance Insurance Co. Ltd. Vs Rangegowda S/o Sri Kalegowda, & Ors.
Karnataka High Court · (2017) 07 KAR CK 0050
High Courts11 Jul 2017
MALLAJAMMANNI W/O LATE MAVATHUR M L MALLRAJ URS Vs M L NAGARATNAMMANI, & ORS.
Karnataka High Court · (2017) 07 KAR CK 0049
Code of Civil Procedure, 1908, Order 23Rule 3
High Courts11 Jul 2017
M/s Mother Theresa & Ors. Vs Shri Muniyappa & Ors.
Karnataka High Court · (2017) 07 KAR CK 0048
Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2
High Courts11 Jul 2017
GOWRAMMA Vs THE DIVISIONAL MANAGER, & ANR.
Karnataka High Court · (2017) 07 KAR CK 0047
High Courts11 Jul 2017Dismissed
THE BRANCH MANAGER NATIONAL INSURANCE CO LTD. Vs PRADEEP H N S/o LINGAPPA, & ANR.
Karnataka High Court · (2017) 07 KAR CK 0046
Indian Penal Code, 1860, Section 279, Section 337 - Rash driving or riding on a public way - Causing hurt by act endangering life or personal safety of others
High Courts11 Jul 2017
THE DEPUTY CONSERVATOR OF FORESTS & ORS. Vs C.SRINIVAS & ORS.
Karnataka High Court · (2017) 07 KAR CK 0045
Code of Civil Procedure, 1908, Section 100, Order 41Rule 27, Order 16Rule 7 - Second appeal
High Courts10 Jul 2017
The Branch Manager, National Insurance Company Ltd. Vs Anil Kumar S/o Rangappa, & Anr.
Karnataka High Court · (2017) 07 KAR CK 0044
High Courts10 Jul 2017Dismissed
THE DEPUTY COMMISSIONER OF INCOME TAX Vs B.KUMARA GOWDA
Karnataka High Court · (2017) 07 KAR CK 0043
Income Tax Act, 1961, Section 37, Section 37, Section 37, Section 37, Section 34, Section 34,
High Courts10 Jul 2017Allowed
Shanker S/o Madhavrao Sangolgi, & Anr. Vs The State of Karnataka Rep. by State Public Prosecutor
Karnataka High Court · (2017) 07 KAR CK 0042
Code of Criminal Procedure, 1973, Section 313, Section 207 - Power to examine the accused - Supply to the accused of copy of police report and other documentsIndian Penal