High Courts10 Jul 2017Dismissed
Farzana W/o Latif, & Anr. Vs State through Town Police Station
Karnataka High Court · (2017) 07 KAR CK 0041
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 222 of 2,399
High Courts07 Jul 2017
Sonu Thomas Vs Rajiv Gandhi University of Health Sciences and another
Karnataka High Court · (2017) 07 KAR CK 0040
High Courts07 Jul 2017Dismissed
ABHISHEK RANKA S/O VASANTH RANKA Vs ASHWATHA S/O LATE LAKKAIAH, & ANR.
Karnataka High Court · (2017) 07 KAR CK 0039
Motor Vehicles Act, 1988, Section 166(1)(c), Section 166(1)(c) - Application for compensation
High Courts07 Jul 2017
Devaraj S/o Gurulingappa Vs Siddappa s/o Mallikarjun & Anr.
Karnataka High Court · (2017) 07 KAR CK 0038
High Courts07 Jul 2017
G K RAJANNA Vs SECRETARY & ORS.
Karnataka High Court · (2017) 07 KAR CK 0037
Prevention of Corruption Act, 1988, Section 7, Section 13(2), Section 13(1)(d) -Classification, Control & Appeal Rules, 1965, Rule 14A
High Courts07 Jul 2017
SRI CHANNAKESHAVAIAH Vs SMT.VISWABHARATHI
Karnataka High Court · (2017) 07 KAR CK 0036
Hindu Marriage Act, 1955, Section 13(1) - Divorce
High Courts07 Jul 2017
SMT.MUNILAKSHMAMMA Vs SMT.VENKATAMMA
Karnataka High Court · (2017) 07 KAR CK 0035
Code of Civil Procedure, 1908, Order 7Rule 11
High Courts07 Jul 2017Allowed
SMT. VIJAYAKUMARI.R W/O SHASHIKUMAR.G.V Vs SMT.KALPANA W/O JAYASHANKAR, & ORS.
Karnataka High Court · (2017) 07 KAR CK 0034
Motor Vehicles Act, 1988, Section 14(2), Section 14(2), Section 149(2), Section 149(2), Section 14(2)(a), Section
High Courts07 Jul 2017
BYRANAHALLI SHIVAMURTHY S/O HALAPPA, & ORS. Vs SMT.BASAMMA W/O LATE RAJAPPA, & ORS.
Karnataka High Court · (2017) 07 KAR CK 0033
Indian Penal Code, 1860, Section 279, Section 304A, Section 338, Section 337 - Rash driving or riding on a public way - Causing death by negligence -
High Courts07 Jul 2017
SMT.SIDDALINGAMMA & ANR. Vs SRI J BASAVESHWARAIAH & ORS.
Karnataka High Court · (2017) 07 KAR CK 0032
High Courts06 Jul 2017Dismissed
G.ASHARANI Vs N.NAGENDRA
Karnataka High Court · (2017) 07 KAR CK 0031
Negotiable Instruments Act, 1881, Section 139 - Presumption in favour of holderHindu Marriage Act, 1955, Section 13(1)(ia)(ib) - Divorce
High Courts06 Jul 2017
SMT. RUKMINI W/O SRI GOVINDARAJULU NAIDU, & ORS. Vs THE SPECIAL LAND ACQUISITION OFFICER FOR ACQUISITIONS OF LANDS FOR DEFENCE DEPARTMENT, & ORS.
Karnataka High Court · (2017) 07 KAR CK 0030
Requisitioning and Acquisition of Immovable Property Act, 1952, Section 8, Section 11 - Principles and method of determining compensation - Appeals from awards in respect of compensation
High Courts05 Jul 2017Allowed
RAMANJINAPPA & ORS Vs K.H.RAVI & ANR
Karnataka High Court · (2017) 07 KAR CK 0029
Code of Civil Procedure, 1908, Order 1Rule 9 -Indian Penal Code, 1860, Section 279, Section 337, Section 304-A
High Courts05 Jul 2017
THE STATE OF KARNATAKA REPRESENTED BY THE PRINCIPAL SECRETARY TO GOVERNMENT REVENUE DEPARTMENT, & ORS. Vs Y.PUTTASWAMY @ PUTTASWAMAIAH S/O LATE YELAKKAIAH C H, & ORS.
Karnataka High Court · (2017) 07 KAR CK 0028
High Courts05 Jul 2017Dismissed
UNITED INDIA INSURANCE CO. LTD. Vs B. SUSHEELAMMA & ORS.
Karnataka High Court · (2017) 07 KAR CK 0027
High Courts05 Jul 2017
Dhema W/o Gnyanoba Jadhav & Anr. Vs Balasaheb S/o Rajaram Paikekar & Ors.
Karnataka High Court · (2017) 07 KAR CK 0026
High Courts05 Jul 2017
D. Ramachandra Vs Karnataka State Road Transport
Karnataka High Court · (2017) 07 KAR CK 0022
High Courts05 Jul 2017
HAJARESAB Vs STATE OF KARNATAKA
Karnataka High Court · (2017) 07 KAR CK 0021
Code of Criminal Procedure, 1973, Section 401, Section 397(1) - High Courts powers of revision - Calling for records to exercise powers of revisionIndian Penal Code, 1860<
High Courts05 Jul 2017
J. SRIDEVI Vs THE DEPARTMNET OF PUBLIC INSTRUCTIONS, & ORS.
Karnataka High Court · (2017) 07 KAR CK 0020
Constitution of India, Article 342(1) - Scheduled TribesCode of Civil Procedure, 1908, Section 115 - Revision
High Courts05 Jul 2017
SHAMANNA REDDY & ORS Vs KODANDARAMA REDDY & ORS
Karnataka High Court · (2017) 07 KAR CK 0019
Code of Civil Procedure, 1908, Section 100 - Second appeal