High Courts03 May 2017Dismissed
A. C. Nagaveni and others Vs Akkamma and others
Karnataka High Court · (2017) 05 KAR CK 0005
Code of Civil Procedure, 1908, Section 151, Section 151, Order 26Rule 9, Order 26Rule 9, Order 3Rule
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Karnataka High Court judgments
47,963 judgments · page 232 of 2,399
High Courts03 May 2017Allowed
Annalamada Robin Thimmaiah S/o late A.A.Bheemaiah, & Anr. Vs The State of Karnataka Rep. by the Station House Officer Virajpet Town Police Station
Karnataka High Court · (2017) 05 KAR CK 0004
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 34, Section 3
High Courts03 May 2017Allowed
Dr. Srinivasa K. Vs The Government of Karnataka, Department of Medical Education, Bengaluru, & Ors.
Karnataka High Court · (2017) 05 KAR CK 0003
Constitution of India, Article 14, Article 12, Article 16, Article 16(1) - Appointment of Commission to inquire into and report on the administration of a
High Courts03 May 2017
B. Athaulla Khan and others Vs State of Karnataka and others.
Karnataka High Court · (2017) 05 KAR CK 0002
Constitution of India, Article 13(2), Article 13(2) - Estimated receipts and expenditure pertaining to autonomous districts to be shown separately in the annual financial statement - Estimated r
High Courts03 May 2017Allowed
Kuppanamada Preetham Devaiah S/o late K.N.Devaiah Vs The State of Karnataka Rep. by the Station House Officer Virajpet Town Police Station
Karnataka High Court · (2017) 05 KAR CK 0001
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 34, Section 3
High Courts02 May 2017
JAMNALAL BAJAJ SEVA TRUST Vs STATE OF KARNATAKA & Ors
Karnataka High Court · (2017) 05 KAR CK 0008
Karnataka Land Reforms Act, 1962, Section 66, Section 2(A)(1B)
High Courts28 Apr 2017Dismissed
Balasaheb Annasaheb Jasud Vs Anirudha Vilas Kurbetti, & Ors.
Karnataka High Court · (2017) 04 KAR CK 0138
Code of Civil Procedure, 1908, Order 22Rule 3, Section 2(11), Order 41Rule 4 - DefinitionsLimitation Act, 1963,
High Courts28 Apr 2017
THE REGIONAL MANAGER, UNITED INDIA INSURANCE CO. LTD. Vs SRI KRISHNEGOWDA, S/O LATE N.K.VEERANNA GOWDA, & ORS.
Karnataka High Court · (2017) 04 KAR CK 0137
High Courts28 Apr 2017
CHANDRU KUNTHUR RAGHUVEGOWDA S/O LATE RAGHUVEGOWDA Vs STATE BY INSPECTOR OF CUSTOMS CIU, AIRPORT & AIR CARGO COMPLEX CARGO TERMINAL, DEVANAHALLI
Karnataka High Court · (2017) 04 KAR CK 0135
Customs Act, 1962, Section 104, Section 135 - Power to arrest - Evasion of duty or prohibitionsCode of Criminal Procedure, 1973, Section 439 - Spe
High Courts28 Apr 2017
Dayananda, S/o Mariyappa, & Ors. Vs The State of Karnataka, By Huliyrdurga Police Station, & Anr.
Karnataka High Court · (2017) 04 KAR CK 0134
Indian Penal Code, 1860, Section 34, Section 498A, Section 307 - Acts done by several persons in furtherance of common intention - Husband or relative of husband of a woma
High Courts28 Apr 2017
N.A.KRISHNA REDDY S/O VENKATASWAMY REDDY, & ORS. Vs SHANTHAMMA W/O LATE. N.A.VENKATASWAMY REDDY, & ORS.
Karnataka High Court · (2017) 04 KAR CK 0133
Mysore (Religious & Charitable) Inam Abolition Act, 1955, Section 6
High Courts28 Apr 2017Allowed
M/s Pramila Santhosh Land Developers And Builders Pvt.Ltd., & Ors. Vs State Of Karnataka By Sanjayanagar Police, & Anr.
Karnataka High Court · (2017) 04 KAR CK 0130
Indian Penal Code, 1860, Section 420, Section 34, Section 506, Section 406, Section 418, Section 403,
High Courts28 Apr 2017
UNITED INDIA INSURANCE CO. LTD. Vs SMT. PUTTAMMA
Karnataka High Court · (2017) 04 KAR CK 0129
High Courts28 Apr 2017
RAMESHA Vs NAGARAJA & ANR.
Karnataka High Court · (2017) 04 KAR CK 0128
Motor Vehicles Act, 1988, Section 173(1), Section 173(1) - Appeals
High Courts28 Apr 2017
Karnataka Agro Agency, Vijayapur Vs State of Karnataka and others
Karnataka High Court · (2017) 04 KAR CK 0127
Karnataka Transparency In Public Procurements Act, 1999, Section 16, Section 16 -Karnataka Transparency in Public Procurements Rules, 2000, Rule 20
High Courts27 Apr 2017
SRI. PRABHAKAR Z. & ANR. Vs B.M.T.C. DIVISION, CENTRAL DIVISION & ORS.
Karnataka High Court · (2017) 04 KAR CK 0126
High Courts27 Apr 2017
SRI MOTAPPA Vs SRI MOHUMED JAMASHEED KHAN & Anr
Karnataka High Court · (2017) 04 KAR CK 0125
High Courts27 Apr 2017Allowed
M.R.Hiremath, S/o Rachaiah Vs The State by Karnataka Lokayukta Police Station Bengaluru Represented by the Special Public Prosecutor, High Court of Karnataka
Karnataka High Court · (2017) 04 KAR CK 0124
Evidence Act, 1872, Section 65B, Section 65B(4), Section 65B(2) -Prevention of Corruption Act, 1988, Section 8,
High Courts27 Apr 2017
SRI.N.L.NAGESH S/O LALITESHAPPA Vs SRI.DHONDIRAM MAHADEV KASTURE
Karnataka High Court · (2017) 04 KAR CK 0123
High Courts27 Apr 2017
Ms. Srimathi Bangera Vs President (Acting)
Karnataka High Court · (2017) 04 KAR CK 0122
Karnataka Local Authorities (Prohibition of Defection) Act, 1987, Section 4, Section 3(1)(b) - Decision on the question as to disqualification on the ground of defection - Disqualification on the