High Courts20 Jun 2017
Girigowda Vs Rahamathulla & Anr.
Karnataka High Court · (2017) 06 KAR CK 0117
Motor Vehicles Act, 1988, Section 173(1), Section 173(1) - Appeals
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Karnataka High Court judgments
47,963 judgments · page 225 of 2,399
High Courts20 Jun 2017Allowed
UNITED INDIA INSURANCE CO. LTD. Vs SMT PARVATHI HEBBAR, W/O LATE RAMAKRISHNA HEBBAR, & ORS.
Karnataka High Court · (2017) 06 KAR CK 0116
Motor Vehicles Act, 1988, Section 3, Section 3, Section 4, Section 4, Section 14, Section 14, Secti
High Courts20 Jun 2017
Mallawwa W/o Siddalingappa Bidari & Ors. Vs Sellamuthu S/o Kuppanna Gounder & Anr.
Karnataka High Court · (2017) 06 KAR CK 0115
Motor Vehicles Act, 1988, Section 173(1), Section 173(1) - Appeals
High Courts20 Jun 2017
SMT JAYAMMA Vs SRI VENKATAPPA & ANR.
Karnataka High Court · (2017) 06 KAR CK 0114
High Courts20 Jun 2017
Mallayya Vs Esharappa
Karnataka High Court · (2017) 06 KAR CK 0113
Negotiable Instruments Act, 1881, Section 20, Section 138, Section 139 - Inchoate stamped instruments - Dishonour of cheque for insufficiency, etc., of funds in the account
High Courts20 Jun 2017
CHELUVANAIKA Vs PARVEEZ AHMED, & Ors.
Karnataka High Court · (2017) 06 KAR CK 0112
High Courts20 Jun 2017
SMT. GANGAWWA MALLAPPA SHINTRI, & Ors. Vs THE M.D.VRL LOGISTICS LTD., & Anr.
Karnataka High Court · (2017) 06 KAR CK 0111
High Courts19 Jun 2017Allowed
Neelkantharaya S/o Sharanappa Paspul Vs The State of Karnataka
Karnataka High Court · (2017) 06 KAR CK 0110
High Courts19 Jun 2017
THE STATE OF KARNATAKA Vs SRI B VEERAPPA
Karnataka High Court · (2017) 06 KAR CK 0109
Prevention of Corruption Act, 1947, Section 7, Section 13(1)(d) - Accused person to be competent witnessEvidence Act, 1872, Section 6,
High Courts19 Jun 2017Allowed
Mashaqsab Holkundi, & Ors. Vs The State Through University
Karnataka High Court · (2017) 06 KAR CK 0108
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 Courts19 Jun 2017
BHARAT HEAVY ELECTRICALS LIMITED Vs M/S BEIJING GLOBAL TECHNO-TRADE GROUP, & ANR.
Karnataka High Court · (2017) 06 KAR CK 0107
Arbitration and Conciliation Act, 1996, Section 9 - Interim measures, etc., by Court
High Courts16 Jun 2017Dismissed
NATIONAL INSURANCE CO., LTD. Vs SRI NARESH KUMAR SINCE DECEASED, BY HIS LR"S SMT. RATHNA, & ANR.
Karnataka High Court · (2017) 06 KAR CK 0106
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 Courts16 Jun 2017Dismissed
SHANKARANARAYANA SHETTY Vs M CHANDRU
Karnataka High Court · (2017) 06 KAR CK 0105
Code of Criminal Procedure, 1973, Section 397, Section 401, Section 391 - Calling for records to exercise powers of revision - High Courts powers of revision - Appellate C
High Courts16 Jun 2017Dismissed
SMT.JAYANTHI R ACHARYA Vs SHANKAR POOJARY, & ANR.
Karnataka High Court · (2017) 06 KAR CK 0104
High Courts16 Jun 2017
Kum. Kavita D/o Sidramappa Vs Yamunarappa S/o Fakeerappa, & Ors.
Karnataka High Court · (2017) 06 KAR CK 0103
Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation
High Courts16 Jun 2017Allowed
ASLAM SHARIFF S/O ABDUL LATHEEF Vs ASLAM S/O MUNEER AHMMED, & ANR.
Karnataka High Court · (2017) 06 KAR CK 0102
High Courts16 Jun 2017
SRI SANTHOSH KUMAR G.C.S/O CHANDRE GOWDA Vs THE GENERAL MANAGER CUM OWNER OF K.S.R.T.C
Karnataka High Court · (2017) 06 KAR CK 0101
Code of Civil Procedure, 1908, Order 1Rule 9, Order 7Rule 14(3) -Indian Penal Code, 1860, Section 279, Sec
High Courts15 Jun 2017Allowed
RAJU S/O SHIVAPPA ANGADI @ SHASIKUMAR Vs THE STATE OF KARNATAKA
Karnataka High Court · (2017) 06 KAR CK 0100
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 147, S
High Courts15 Jun 2017Allowed
SULTHAN SUHAIL ISMAIL SHEIKH S/O LATE ISMAIL SHIEKH Vs STATE OF KARNATAKA
Karnataka High Court · (2017) 06 KAR CK 0099
Indian Penal Code, 1860, Section 120B, Section 302, Section 201, Section 109 - Punishment of criminal conspiracy - Punishment for murder - Causing di
High Courts15 Jun 2017Dismissed
DR. H. C. SATHYAN, S/O LATE H. V. CHENNAKESHAVAIAH Vs THE STATE OF KARNATAKA
Karnataka High Court · (2017) 06 KAR CK 0098
Constitution of India, Article 166 - Conduct of business of the Government of a StateCode of Criminal Procedure, 1973, Section 482, Section 397, <