High Courts15 Jun 2017Dismissed
SMT. LALITA, W/O DAMODHAR SIDDI Vs DAMODHAR VENKAT SIDDI
Karnataka High Court · (2017) 06 KAR CK 0097
Hindu Marriage Act, 1955, Section 9, Section 28 - Restitution of conjugal rights - Appeals from decrees and orders
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 226 of 2,399
High Courts15 Jun 2017
SMT SAVITA SURESH NAIK, & ORS. Vs SHRI GANAPATI S/O PARASHURAM CHALWADI,& ORS.
Karnataka High Court · (2017) 06 KAR CK 0096
Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation
High Courts14 Jun 2017Dismissed
BUDAPPA S/O BASAVARAJAPPA Vs THE STATE OF KARNATAKA THE PRINCIPAL SECRETARY FOOD AND CIVIL SUPPLIES, & ORS.
Karnataka High Court · (2017) 06 KAR CK 0095
Constitution of India, Article 226, Article 227 -Karnataka Essential Commodities (Public Distribution System) Control Order, 1992, Clause 12(1)
High Courts14 Jun 2017Allowed
Shivarudra S/o Tippanna Vs The State through Mahila Police Station, now represented by Addl. SPP, High Court of Karnataka
Karnataka High Court · (2017) 06 KAR CK 0092
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 34, Section 3
High Courts14 Jun 2017Dismissed
THE STATE OF KARNATAKA REPRESENTED BY ITS CHIEF SECRETARY TO THE GOVERNMENT OF KARNATAKA Vs SRI V. RANGASWAMY, IFS (RETD.) S/O. SRI VEERANNA, & ORS.
Karnataka High Court · (2017) 06 KAR CK 0091
Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions
High Courts14 Jun 2017
RAMAPPA & ORS. Vs THE STATE OF KARNATAKA
Karnataka High Court · (2017) 06 KAR CK 0090
Code of Criminal Procedure, 1973, Section 161, Section 162 - Examination of witnesses by police - Statements to police not to be signed-use of statements in evidenceIndian
High Courts13 Jun 2017
M/S. PATON CONSTRUCTIONS PRIVATE LTD. Vs M/S. LORVEN PROJECTS LTD. & ORS.
Karnataka High Court · (2017) 06 KAR CK 0089
Arbitration and Conciliation Act, 1996, Section 9, Section 37(1) - Interim measures, etc., by Court - Appealable orders
High Courts13 Jun 2017Dismissed
VOKKALIGARA SANGHA Vs SRI R T MAHENDRA S/O LATE B M PUTTASWAMY, & ORS.
Karnataka High Court · (2017) 06 KAR CK 0088
Code of Civil Procedure, 1908, Order 23Rule 3
High Courts13 Jun 2017Dismissed
SRI.NANJUNDA SHETTY, S/O.LATE KARI NINGA SHETTY Vs THE STATE OF KARNATAKA, REP. BY ITS PRINCIPAL SECRETARY, DEPT. OF REVENUE, & ANR.
Karnataka High Court · (2017) 06 KAR CK 0087
Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957, Rule 8(6) -Karnataka Civil Services (Conduct) Rules, 1966, Rule (3)(1)(1), Rule (3)(1)(3)
High Courts13 Jun 2017Dismissed
MUNIYAPPA SINCE DEAD BY HIS LRS. SRI B R RAMESH S/O B RANGAIAH SHETTY Vs THE STATE OF KARNATAKA REP BY ITS SECRETARY REVENUE DEPARTMENT, & ORS.
Karnataka High Court · (2017) 06 KAR CK 0086
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978, Section 3(1)(b) - Definition
High Courts13 Jun 2017
S SHIVANNA @ S SHIVANNARADHYA S/O LATE SHANTHAPPARADHYA Vs JAYARATHNA W/O SHIVANNA @ SHIVANNARADHYA
Karnataka High Court · (2017) 06 KAR CK 0085
High Courts13 Jun 2017
P. Manivannan and anr Vs Mohammedkhan and ors
Karnataka High Court · (2017) 06 KAR CK 0084
Code of Criminal Procedure, 1973, Section 482, Section 197, Section 200, Section 251 - Saving of inherent powers of High Court - Prosecution of Judges
High Courts13 Jun 2017
Tavanappa Malasarja Patil and others Vs Vanamala (Since Dead) By L.Rs and another
Karnataka High Court · (2017) 06 KAR CK 0083
Code of Civil Procedure, 1908, Section 96, Order 41Rule 27 - Appeal from original decreeSuccession Act, 1925, Section 63 - Execution of
High Courts13 Jun 2017
Shreekant Parasappa Jangali Vs State of Karnataka
Karnataka High Court · (2017) 06 KAR CK 0082
Constitution of India, Article 227, Article 227 - Power of superintendence over all courts by the High Court - Power of superintendence over all courts by the High CourtCo
High Courts13 Jun 2017
MAHESH K @ MAGESHWARAN K S/O.M.KANDASWAMY, & ORS. Vs THE UNION GOVERNMENT R/BY THE SECRETARY MINISTRY OF FINANCE, & ORS.
Karnataka High Court · (2017) 06 KAR CK 0081
Constitution of India, Article 226 -Life Insurance Corporation of India Development Officers (Revision of Certain Terms and Conditions of Service) Rules, 1989, Rule 41, Rule 44, Rule 45, Rule 43, Rule 42
High Courts12 Jun 2017Dismissed
Baron Bala S/o Bakul Bala, & Anr. Vs The State through SHO Rural P.S., Sindhanoor
Karnataka High Court · (2017) 06 KAR CK 0080
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 Courts12 Jun 2017
SRI.CHANDRAPPA Vs N.E.MOHAN KUMAR & Anr
Karnataka High Court · (2017) 06 KAR CK 0079
High Courts12 Jun 2017
Ashwath S/o Arjunrao Kalekar, & Ors. Vs The State Through Aland Police Station, Represented by Addl. State Public Prosecutor
Karnataka High Court · (2017) 06 KAR CK 0078
Code of Criminal Procedure, 1973, Section 482, Section 196 - Saving of inherent powers of High Court - Prosecution for offences against the State and for criminal conspiracy to commit such off
High Courts12 Jun 2017
SRI. GANGARAJU & ORS. Vs STATE
Karnataka High Court · (2017) 06 KAR CK 0077
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 498A, Section 306,
High Courts12 Jun 2017
THE MANAGING DIRECTOR Vs SRI.SRINIVASA MURTHY.G.K
Karnataka High Court · (2017) 06 KAR CK 0076