High Courts07 Apr 2017Allowed
ROYAL SUNDARAM Vs MUNIRATHANAMMA & Ors
Karnataka High Court · (2017) 04 KAR CK 0041
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 237 of 2,399
High Courts07 Apr 2017Dismissed
Narayana Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 641
Criminal Procedure Code, 1973 (CrPC) - Section 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 2(iii), Section 41, Section 42, Section 43, Section 50
High Courts07 Apr 2017Dismissed
Mahesh Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 764
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 2(iii), Section 41, Section 42, Section 43, Section 50
High Courts06 Apr 2017
S.Manjunath Vs Sri Nagaraja
Karnataka High Court · (2017) 04 KAR CK 0040
Evidence Act, 1872, Section 33, Section 32, Section 68 - Relevancy of certain evidence for proving, in subsequent proceeding, the truth of facts stated therein - Case in whi
High Courts06 Apr 2017Allowed
BELGAUM CO-OPERATIVE COTTON SPINNING MILLS LTD Vs REGIONAL PROVIDENT FUND COMMISSIONER
Karnataka High Court · (2017) 04 KAR CK 0039
Employees Provident Funds and Miscellaneous Provisions Act, 1952, Section 14B, Section 14B - Power to recover damages
High Courts06 Apr 2017
Baby Aadithya. U. Rao Vs The Oriental Insurance Co. Ltd. & Ors.
Karnataka High Court · (2017) 04 KAR CK 0038
High Courts06 Apr 2017
K.C. Shankare Gowda Vs State of Karnataka and others
Karnataka High Court · (2017) 04 KAR CK 0037
General Clauses Act, 1897, Section 6 - Effect of repealKarnataka Agricultural Produce Marketing (Regulation) Act, 1966, Section 10, Section 10(4)(a) -
High Courts06 Apr 2017
SHRI.BHARMA ALLAP MADAR Vs SHRI.MALHARI R.KURADE
Karnataka High Court · (2017) 04 KAR CK 0036
Motor Vehicles Act, 1988, Section 147, Section 147, Section 166, Section 166, Section 147(2), Section 147(2)<
High Courts06 Apr 2017
PARASHRAM MALLAPPA KADAM Vs THE MANAGING DIRECTOR
Karnataka High Court · (2017) 04 KAR CK 0035
High Courts06 Apr 2017
Ningappa S/o Melappa Naikar Vs The State of Karnataka
Karnataka High Court · (2017) 04 KAR CK 0034
Code of Criminal Procedure, 1973, Section 439, Section 174C - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860,
High Courts06 Apr 2017Disposed
SRI VENKATARAMANA S/O LATE T V CHINNAGURUVAYYA Vs THE STATE OF KARNATAKA
Karnataka High Court · (2017) 04 KAR CK 0032
Karnataka Scheduled Caste and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978, Section 4, Section 5
High Courts06 Apr 2017Dismissed
C. N. Dinesha Vs C. G. Mallika
Karnataka High Court · (2017) 04 KAR CK 0031
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIncome Tax Act, 1961, Section 269SS, Section 269SS,
High Courts05 Apr 2017
M. NAGESH Vs MANDEEP SINGH SANDHU & ANR.
Karnataka High Court · (2017) 04 KAR CK 0029
High Courts05 Apr 2017
SRI H.ANANDA MURTHY S/O. SRI HUCHIRACHAR Vs SRI SHREEKANTACHAR S/O. LATE SRI CHENNAPPACHAR
Karnataka High Court · (2017) 04 KAR CK 0028
Code of Civil Procedure, 1908, Section 151, Section 151, Section 49, Section 49, Order 8Rule 1-A,
High Courts05 Apr 2017
K. Ballarigowda Vs Sarojamma Nanjundaradhya
Karnataka High Court · (2017) 04 KAR CK 0027
High Courts05 Apr 2017
Gangamathasthra Meenugarara Sahakara Sangha (Regd.) Vs State of Karnataka
Karnataka High Court · (2017) 04 KAR CK 0026
Constitution of India, Article 14, Article 21, Article 19(g) - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomo
High Courts05 Apr 2017Allowed
Ram Singh Vs The State by Basavanagudi P.S.
Karnataka High Court · (2017) 04 KAR CK 0025
Code of Criminal Procedure, 1973, Section 155(2) - Information as to non-cognizable cases and Investigation of such casesIndian Penal Code, 1860, Section 420 - Cheatin
High Courts05 Apr 2017Dismissed
K.B. VITTAL RAI S/O BHANDARI RAI, & ORS. Vs THE STATE TRANSPORT AUTHORITY, & ORS.
Karnataka High Court · (2017) 04 KAR CK 0024
Motor Vehicles Act, 1988, Section 88(6), Section 88(6), Section 88(5), Section 88(5), Section 88(1), Section 88(1)<
High Courts05 Apr 2017Dismissed
K. B. Vittal Rai Vs State Transport Authority, Bengaluru
Karnataka High Court · (2017) 2 ACC 626 : (2017) 2 AirKarR 592
Motor Vehicles Act, 1988 - Section 88