High Courts27 Apr 2017
Santosh Vs Deputy Commissioner, Gulbarga and others
Karnataka High Court · (2017) 04 KAR CK 0121
Land Acquisition Act, 1894, Section 18(1) - Reference to Court
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 233 of 2,399
High Courts27 Apr 2017Allowed
SRI. LOKESH, S/O. LATE SIDDAPPA Vs STATE OF KARNATAKA
Karnataka High Court · (2017) 04 KAR CK 0120
Indian Penal Code, 1860, Section 420, Section 376, Section 34, Section 506 - Cheating and dishonestly inducing delivery of property - Punishment for ra
High Courts27 Apr 2017
Lt. Col. R.J. Shanthraj (Retd.) Vs Defence Colony Co-operative Housing Society Ltd.
Karnataka High Court · (2017) 04 KAR CK 0119
High Courts27 Apr 2017
The Manager New India Assurance Co. Ltd Vs Jagadish & Anr
Karnataka High Court · (2017) 04 KAR CK 0118
Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation
High Courts27 Apr 2017Dismissed
SRI IRFAN NOOR S/O LATE NOOR MOHAMMED, & ORS. Vs SMT. CHITRALEKHA THUMBOOCHETTY D/O LATE SRI F THUMBOOCHETTY, & ORS.
Karnataka High Court · (2017) 04 KAR CK 0117
Code of Civil Procedure, 1908, Order 21Rule 97
High Courts27 Apr 2017Dismissed
Divya Shree J. Vs Rajiv Gandhi University of Health Sciences
Karnataka High Court · (2017) 04 KAR CK 0002
Constitution of India, 1950 - Article 226
High Courts26 Apr 2017Dismissed
ABHISHEK KUMAR S/O CHIRANJIVI LAL, & ORS. Vs VISVESVARAYA TECHNOLOGICAL UNIVERSITY, JNANA SANGAMA, & ORS.
Karnataka High Court · (2017) 04 KAR CK 0116
High Courts26 Apr 2017Allowed
Muniraju S/o Abbayyappa Vs The State of Karnataka, By Kadugodi Police Station, Bangalore, Rep. by State Public Prosecutor
Karnataka High Court · (2017) 04 KAR CK 0115
Indian Penal Code, 1860, Section 420, Section 376 - Cheating and dishonestly inducing delivery of property - Punishment for rape
High Courts26 Apr 2017Allowed
Sri. Raja @ Cat Raja, S/o. Late. Elumalai Vs State of Karnataka By Ramanagara Rural Police Station, Rep. by Special Public Prosecutor
Karnataka High Court · (2017) 04 KAR CK 0114
Indian Penal Code, 1860, Section 120B, Section 302, Section 147, Section 307, Section 148, Section 149,
High Courts26 Apr 2017
EDELWEISS ASSET RECONSTRUCTION COMPANY LIMITED Vs FALCON TYRES LTD.
Karnataka High Court · (2017) 04 KAR CK 0113
High Courts26 Apr 2017
Basappa Gachchi & Ors. Vs Rabkavi Banahatti City Municipal Council
Karnataka High Court · (2017) 04 KAR CK 0112
Code of Civil Procedure, 1908, Order 22Rule 9 -Transfer of Property Act, 1882, Section 53A - Part performance
High Courts26 Apr 2017Allowed
Sri. S.N.Gurushankar, S/o. Late. Nagamanju, & Anr. Vs State of Chikkamangaluru P.S. Rep. by State of Karnataka by SPP, High Court of Karntaka
Karnataka High Court · (2017) 04 KAR CK 0110
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 34, Section 3
High Courts26 Apr 2017
B.G. Venkatesh Vs The Additional Commissioner For Transport
Karnataka High Court · (2017) 04 KAR CK 0109
Motor Vehicles Act, 1988, Section 80(3), Section 80(3) - Procedure in applying for and granting permits
High Courts25 Apr 2017Allowed
MR. RANJITH S/O DEVEGOWDA Vs STATE OF KARNATAKA BY BANASHANKARI POLICE REPRESENTED BY PUBLIC PROSECUTOR
Karnataka High Court · (2017) 04 KAR CK 0108
Indian Penal Code, 1860, Section 302, Section 34, Section 392, Section 457, Section 120(b) - Punishment for murder - Acts done by
High Courts25 Apr 2017Allowed
NAWAZ PASHA S/O SYED BABU @ BABU PASHA Vs STATE OF KARNATAKA BY BIDADI POLICE STATION
Karnataka High Court · (2017) 04 KAR CK 0107
Indian Penal Code, 1860, Section 363 - Punishment for kidnapping
High Courts25 Apr 2017
THIPPESWAMY S/O. BANDRAVAPPA & ORS. Vs V. RAMU S/O. VEERANNA & ORS.
Karnataka High Court · (2017) 04 KAR CK 0106
Motor Vehicles Act, 1988, Section 173(1), Section 173(1) - Appeals
High Courts25 Apr 2017
CHINNAPPA S/O NINGAPPA BHAVI Vs SMT. MAHADEVI W/O KALLAPPA VAKKUND
Karnataka High Court · (2017) 04 KAR CK 0105
Motor Vehicles Act, 1988, Section 163A, Section 163A, Section 166, Section 166 - Special provisions as to payment of compensation on structured fo
High Courts25 Apr 2017Dismissed
SRI.ABRAHAM T.J. ANTI-CORRUPTION & SOCIAL ACTIVIST S/O LATE SRI JOSEPH T.A., & ORS. Vs THE STATE OF KARNATAKA REPRESENTED BY ITS CHIEF SECRETARY, & ORS.
Karnataka High Court · (2017) 04 KAR CK 0104
High Courts25 Apr 2017
Rajeshwari Vidya Samsthe (R) and others Vs State of Karnataka and others
Karnataka High Court · (2017) 04 KAR CK 0103
Karnataka Education Act, 1983, Section 145, Section 30, Section 41(5) - Power to make rules - Educational institutions to be registered - Management of recognised Educationa
High Courts25 Apr 2017
K. G. NAVEENKUMAR Vs J.P. SHIVAKUMAR & ORS.
Karnataka High Court · (2017) 04 KAR CK 0102