High Courts12 Jun 2017
Mr. UMMER KHAYUM KHAN Vs THE REGIONAL TRANSPORT AUTHORITY
Karnataka High Court · (2017) 06 KAR CK 0075
Motor Vehicles Act, 1988, Section 116, Section 116 - Power to erect traffic signs
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 227 of 2,399
High Courts09 Jun 2017
HUSSAIN KABIR @ KABEER Vs STATE OF KARNATAKA
Karnataka High Court · (2017) 06 KAR CK 0074
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 23, Section 24, Section
High Courts09 Jun 2017
M/s.Aum Association Vs The State of Karnataka, Rep. by its Secretary, Home Department, & Ors.
Karnataka High Court · (2017) 06 KAR CK 0073
Karnataka Police Act, 1963, Section 2(7) - Definitions
High Courts09 Jun 2017Dismissed
SRI G S KRISHNAMURTHY S/O SANNEERAIAH Vs KUVEMPU UNIVERSITY REP. BY ITS REGISTRAR JNANASAHYADRI, & ANR.
Karnataka High Court · (2017) 06 KAR CK 0072
High Courts09 Jun 2017Allowed
Nagappa @ Nagaraj S/o Mudirangappa Shabke @ Namali Vs The State of Karnataka
Karnataka High Court · (2017) 06 KAR CK 0071
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailProtection Of Children From Sexual Offences Act, 2012, Secti
High Courts09 Jun 2017Allowed
Sri. Manjunatha (A-1) S/o Hanumanthappa Vs State of Karnataka, By Tavarekere Police
Karnataka High Court · (2017) 06 KAR CK 0070
Indian Penal Code, 1860, Section 120B, Section 302, Section 147, Section 148, Section 149, Section 143 - Pu
High Courts08 Jun 2017
State of Karnataka and Others Vs Dharamanna Salegaon and another
Karnataka High Court · (2017) 06 KAR CK 0069
Code of Criminal Procedure, 1973, Section 207 - Supply to the accused of copy of police report and other documentsIndian Penal Code, 1860, Section 307,
High Courts08 Jun 2017Dismissed
Somayya Poojari Since deceased represented his Legal representatives : Smt.Sumithra D/o Late Somayya Poojari, & Ors. Vs Shama Karkera S/o Antha Poojari, & Ors.
Karnataka High Court · (2017) 06 KAR CK 0068
High Courts08 Jun 2017Allowed
Shantabai W/o Basavaraj, & Anr. Vs The State of Karnataka Through Jewargi Police Station
Karnataka High Court · (2017) 06 KAR CK 0066
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 34, Section 3
High Courts08 Jun 2017Allowed
Sri Bhimanna S/o Gurappa Baluragi Vs The State of Karnataka Through Horti Police Station, Rep. by its State Public Prosecutor
Karnataka High Court · (2017) 06 KAR CK 0065
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailNarcotic Drugs and Psychotropic Substances Act, 1985, Section
High Courts08 Jun 2017
SMT.SAROOMA, W/O HABEEB Vs THE DIVISIONAL CONTROLLER
Karnataka High Court · (2017) 06 KAR CK 0064
Motor Vehicles Act, 1988, Section 173(1), Section 173(1) - Appeals
High Courts08 Jun 2017Dismissed
G.Ramaiah Since dead by LRs : Gangalakshmamma Late G.Ramaiah, & Ors. Vs M.S.Suryanarayana Rao S/o Shankaranarayanappa, & Ors.
Karnataka High Court · (2017) 06 KAR CK 0063
Karnataka (Religious and Charitable) Inams Abolition Act, 1955, Section 4
High Courts08 Jun 2017Dismissed
BANGALORE DEVELOPMENT AUTHORITY, & ANR. Vs MR.PAUL FRANCIS S/O BOBBY PINTO, & ORS.
Karnataka High Court · (2017) 06 KAR CK 0062
High Courts08 Jun 2017
Balakrishna Sadashiv Suvare Vs The Amrutkumbh Construction Pvt. Ltd.
Karnataka High Court · (2017) 06 KAR CK 0061
Karnataka Rent Act, 1999, Section 45, Section 45, Section 46(2), Section 46(2), Section 27(2)(e)(h)
High Courts08 Jun 2017Allowed
Laxman S/o Bhaganna Horamani, & Ors. Vs The State of Karnataka
Karnataka High Court · (2017) 06 KAR CK 0060
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 147, Section
High Courts08 Jun 2017Disposed
THE KARNATAKA STATE CO-OP & ORS Vs STATE OF KARNATAKA & ORS
Karnataka High Court · (2017) 06 KAR CK 0059
Constitution of India, Article 19(1)(c), Article 43B, Article 243ZI, Article 243ZJ, Article 243ZK, Articl
High Courts08 Jun 2017
Sharanamma Vs State of Karnataka and others
Karnataka High Court · (2017) 06 KAR CK 0058
Code of Civil Procedure, 1908, Order 9Rule 4, Order 9Rule 4, Section 9, Section 9 - Courts to try all civil suits unless barred - Cour
High Courts08 Jun 2017
SRI.VEERAYYA Vs SAYYADMUBARAKALI & ANR
Karnataka High Court · (2017) 06 KAR CK 0057
Motor Vehicles Act, 1988, Section 173(1), Section 173(1) - Appeals
High Courts08 Jun 2017
Sr. Ganapati Timmanna Bhat Vs Sri. & Anr.
Karnataka High Court · (2017) 06 KAR CK 0056
Motor Vehicles Act, 1988, Section 173(1), Section 173(1) - Appeals
High Courts08 Jun 2017
SRI. HUSSAIN PEERA Vs SMT. G. PARVATHI, & ANR.
Karnataka High Court · (2017) 06 KAR CK 0055
Code of Civil Procedure, 1908, Order 41Rule33 -Motor Vehicles Act, 1988, Section 147, Section 147, Section 166,