High Courts25 Apr 2017
M T MANGALA & Ors Vs MANJEGOWDA M. R. & Anr
Karnataka High Court · (2017) 04 KAR CK 0101
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 234 of 2,399
High Courts25 Apr 2017Allowed
Dr. Mangala Shridhar Vs State of Karnataka
Karnataka High Court · (2017) 3 RCRCriminal 192
Constitution of India, 1950 - Article 317Penal Code, 1860 (IPC) - Section 120-B, Section 34, Section 418, Section 420, Section 465Prevention of Corruption Act, 1988 - Section 7
High Courts24 Apr 2017Allowed
Sri. Nagendra S. Navale S/o Shivakumar Navale Vs State of Karnataka By Town Police Station
Karnataka High Court · (2017) 04 KAR CK 0100
Indian Penal Code, 1860, Section 420, Section 468, Section 471 - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuin
High Courts24 Apr 2017Dismissed
SRI B.N.MADAN Vs M/S DELTON CONTROLS & SWITCH GEARS
Karnataka High Court · (2017) 04 KAR CK 0099
Code of Criminal Procedure, 1973, Section 200 - Examination of complainantNegotiable Instruments Act, 1881, Section 138, Section 141 - Dishonour o
High Courts24 Apr 2017Allowed
SHRI. B. R. SIDDARAMU S/O R RAMAIAH Vs THE STATE OF KARNATAKA REVENUE DEPARTMENT, & ORS.
Karnataka High Court · (2017) 04 KAR CK 0098
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978, Section 4, Section 5, Section 3(1)(b), Section 5A(1A) -
High Courts24 Apr 2017
G. Raju and others Vs The Director (Admn. and Hr), Kptcl, Cauvery Bhavan
Karnataka High Court · (2017) 04 KAR CK 0097
High Courts24 Apr 2017
NATIONAL INSURANCE CO. LTD. Vs KAMALAKSHA KUMAR.R & ORS.
Karnataka High Court · (2017) 04 KAR CK 0096
Motor Vehicles Act, 1988, Section 173(1), Section 173(1) - Appeals
High Courts21 Apr 2017
SRI SHARANABASAVESHWAR Vs SMT. NETRAVATI @ SHILPA
Karnataka High Court · (2017) 04 KAR CK 0095
Code of Civil Procedure, 1908, Section 151, Order 26Rule 10A - Saving of Inherent powers of CourtHindu Marriage Act, 1955, Section 24,
High Courts21 Apr 2017
P. Ananthakrishna Bhat and another Vs State of Karnataka and others
Karnataka High Court · (2017) 04 KAR CK 0094
Karnataka Government Servants (Family Pension) Rules, 1964, Rule 15(1)
High Courts21 Apr 2017
Dr. Nagesh M Vs The Medical Council of India, & Ors.
Karnataka High Court · (2017) 04 KAR CK 0093
High Courts21 Apr 2017Disposed
JAYAMUTHU S/O CHIKKENEGOWDA Vs STATE ELECTION COMMISSION FOR CO-OPERATION KARNATAKA STATE CO-OPERATIVE
Karnataka High Court · (2017) 04 KAR CK 0092
Constitution of India, Article 329(b) - Bar to interference by courts in electoral mattersKarnataka Co-operative Societies Act, 1959, Section 70 - Disputes which may be
High Courts20 Apr 2017Allowed
P.S. SHIVAKUMAR Vs P.H. SUBBARAYAPPA & ORS
Karnataka High Court · (2017) 04 KAR CK 0091
Constitution of India, Article 21 - Amendment of the ScheduleCode of Civil Procedure, 1908, Order 14Rule 5 -Evidence Act, 1872,
High Courts20 Apr 2017Dismissed
Srinivas Prabhakar Hooli Vs State of Karnataka
Karnataka High Court · (2017) 04 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 Courts19 Apr 2017
J. Venkatesh Reddy Vs State of Karnataka and others
Karnataka High Court · (2017) 04 KAR CK 0089
Constitution of India, Article 254(2), Article 246(2), Article 246(4) - Inconsistency between laws made by Parliament and laws made by the Legislatures of States - Subject
High Courts19 Apr 2017
Shivananjappa Vs ITI Ltd., Bangalore and another
Karnataka High Court · (2017) 04 KAR CK 0088
High Courts19 Apr 2017Allowed
Abdulsab Nannesab Totad Alias Jekinkatti (Since Deceased) By His L.Rs Vs Sahadevappa Mallappa Suragond (Since Deceased) By His L.Rs, & Ors.
Karnataka High Court · (2017) 04 KAR CK 0087
Registration Act, 1908, Section 17, Section 49, Section 49(a), Section 17(1)(b), Section 49(c) - Documents of which registration is co
High Courts19 Apr 2017
N. B. Bhargavi Dravid and others Vs Karnataka State Law University and others
Karnataka High Court · (2017) 04 KAR CK 0086
Advocates Act, 1961, Section 49(1)(AF), Section 7(1)(h), Section 24(3)(d), Section 49(1)(ag)(ah) -Legal Education Rules, 2008, - Rule 7, Rule 5
High Courts19 Apr 2017
Basavanthappa and Others Vs Basavanneppa (Since Deceased) By L.Rs and Others
Karnataka High Court · (2017) 04 KAR CK 0085
Limitation Act, 1963, Article 97 -Guardians and Wards Act, 1890, Section 29, Section 29 - Limitation of powers of guardian of property appointed o
High Courts19 Apr 2017
Anil S/o Vishwanath Manjanabail & others Vs The State Of Karnataka & Anr.
Karnataka High Court · (2017) 04 KAR CK 0084
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, Section 24(2), Section 107, Section 103 -
High Courts19 Apr 2017Partly Allowed
Smt. Savithri Vs S. Ravindra Reddy
Karnataka High Court · (2017) 04 KAR CK 0082
Family Courts Act, 1984 — Section 19(1)Indian Penal Code, 1860 — Section 34, 323, 498A, 504, 506Hindu Marriage Act, 1955 — Section 9, 10, 11, 12, 13, 13(1)(a), 13(1)(b), 13(1)(ia), 13(1)(ib), 24, 25