High Courts19 Apr 2017Dismissed
THE COMMISSIONER BANGALORE DEVELOPMENT AUTHORITY Vs SRI.V.KEMPAIAH S/O LATE VENKATAIAH
Karnataka High Court · (2017) 04 KAR CK 0081
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 235 of 2,399
High Courts19 Apr 2017Dismissed
Amanulla @ Amman, S/o. late Soudagar Vs The State of Karnataka by Madivala Police Station, Bengaluru.
Karnataka High Court · (2017) 04 KAR CK 0080
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 302 - Punishment for mu
High Courts19 Apr 2017Disposed
MAHESH MALLAPPA GADIWADDAR S/O MALLAPPA GADIWADDAR Vs STATE OF KARNATAKA
Karnataka High Court · (2017) 04 KAR CK 0079
High Courts18 Apr 2017
Naveenkumar Vs The State of Karnataka & Anr
Karnataka High Court · (2017) 04 KAR CK 0077
Essential Commodities Act, 1955, Section 3, Section 11, Section 5, Section 7 - Powers to control production, supply, distribution, etc., of essential commodi
High Courts18 Apr 2017
Mohammed Zakir, S/o. Shakeel Ahamed Vs Smt. Shabana
Karnataka High Court · (2017) 04 KAR CK 0076
Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regionsProtection of Women From Domestic Vi
High Courts18 Apr 2017Allowed
SRI.AKRAM PASHA @ AKRAM Vs THE STATE OF KARNATAKA
Karnataka High Court · (2017) 04 KAR CK 0075
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bail
High Courts18 Apr 2017
SMT.HANUMAMMA & ANR Vs SRI SRIKANTAIAH
Karnataka High Court · (2017) 04 KAR CK 0074
Code of Civil Procedure, 1908, Order 9Rule 13
High Courts18 Apr 2017Allowed
MR. PUSHPARAJ S/O KRISHNAPPA POOJARY Vs THE STATE OF KARNATAKA
Karnataka High Court · (2017) 04 KAR CK 0073
Indian Penal Code, 1860, Section 147, Section 324, Section 307, Section 148, Section 149, Section 427,
High Courts18 Apr 2017Dismissed
DEENA DAYA CHARITIES TRUST (R) Vs THE STATE OF KARNATAKA
Karnataka High Court · (2017) 04 KAR CK 0072
High Courts17 Apr 2017Dismissed
M/S. GEETHA BHAGWAN SOAPNUT & PERFUMERY WORKS Vs SRI K.N.PRAKASH @ K.N.JAYAPRAKASH
Karnataka High Court · (2017) 04 KAR CK 0071
Negotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the accountPartnership Act, 1932, Section 72, S
High Courts17 Apr 2017Allowed
SRI. MALLAIAH S/O LATE HANUMAIAH Vs STATE OF KARNATAKA
Karnataka High Court · (2017) 04 KAR CK 0070
Karnataka Land Revenue Act, 1964, Section 95(9) - Uses of agricultural land and the procedure for use of agricultural land for other purpose
High Courts17 Apr 2017Dismissed
Soujanya Patel Trust, Vijayanagar, Bangalore Vs State of Karnataka and others
Karnataka High Court · (2017) 04 KAR CK 0069
Constitution of India, Article 162 -Right to Education Act, 2009, Section 35, Section 11, Section 35(2), Section 12(1)(a), Section 12(1)(c)
High Courts17 Apr 2017
HEMALATHA NAYAK @ Vs U. PRABHAKAR NAYAK
Karnataka High Court · (2017) 04 KAR CK 0068
Code of Civil Procedure, 1908, Section 115, Section 96, Order 21Rule 101, Order 21Rule 103, Orde
High Courts13 Apr 2017
The Divisional Manager, The National Insurance Co. Ltd. Vs Kumar Shivanand S/o. Netaji Mohite and Another
Karnataka High Court · (2017) 04 KAR CK 0067
Motor Vehicles Act, 1988, Section 173(1), Section 173(1) - Appeals
High Courts13 Apr 2017
MUBHARAK PASHA Vs SRI. MUNIRAJ & Anr
Karnataka High Court · (2017) 04 KAR CK 0066
High Courts13 Apr 2017
SUNIL BOSE Vs THE STATE OF KARNATAKA & ANR.
Karnataka High Court · (2017) 04 KAR CK 0065
Code of Criminal Procedure, 1973, Section 242, Section 190(1), Section 240, Section 319, Section 319, Section 30
High Courts13 Apr 2017Allowed
SEETHARAM S/O LATE BACHAPPA Vs THE STATE OF KARNATAKA
Karnataka High Court · (2017) 04 KAR CK 0063
Constitution of India, Article 226 - Power of High Courts to Issue certain writsLand Acquisition Act, 1894, Section 3(f)(VI) - Definitions
High Courts13 Apr 2017Allowed
MANOJ S/O SRINIVAS Vs STATE OF KARNATAKA BY SHO, RAMAMURTHY NAGAR PS
Karnataka High Court · (2017) 04 KAR CK 0062
High Courts13 Apr 2017
Veerashetty Suresh Chawan and another Vs Suresh Ghanu Chawan
Karnataka High Court · (2017) 04 KAR CK 0061
Code of Criminal Procedure, 1973, Section 125, Section 127, Section 125(1), Section 488, Section 125(1)(d) - Order for maintenanc