High Courts05 Apr 2017Disposed Off
H. Ananda Murthy Vs Shreekantachar.
Karnataka High Court · (2017) AIR(Karnataka) 82
Civil Procedure Code, 1908 (CPC) - Order 8 Rule 1AKarnataka Stamp Act, 1957 - Section 34
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 238 of 2,399
High Courts04 Apr 2017
RT.REV.J.PRABHAKAR RAO & Anr Vs GILBERT, S/O TEJPAL BANNA & Anr
Karnataka High Court · (2017) 04 KAR CK 0016
Code of Criminal Procedure, 1973, Section 200, Section 203 - Examination of complainant - Dismissal of complaintIndian Penal Code, 1860, Section 420
High Courts04 Apr 2017
BANDI RAMESH S/O LATE BANDE HANUMANTAPPA Vs STATE OF KARNATAKA
Karnataka High Court · (2017) 04 KAR CK 0015
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 147, S
High Courts04 Apr 2017
Zahoor Khan and anr. Vs Principal Secretary to Urban Development Department, Bengaluru and others
Karnataka High Court · (2017) 04 KAR CK 0014
Constitution of India, Article 226, Article 226, Article 226, Article 226, Article 227, Article 227,
High Courts04 Apr 2017
Veeresh And Another Vs State of Karnataka And Others
Karnataka High Court · (2017) 04 KAR CK 0013
Constitution of India, Article 226, Article 227, Article 243 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court - D
High Courts04 Apr 2017Dismissed
SRI. P. NAGARAJU S/O LATE PUTTASWAMAIAH Vs THE STATE OF KARNATAKA
Karnataka High Court · (2017) 04 KAR CK 0012
High Courts04 Apr 2017
N.T. Rudramuni, S/o Thippeswamy Vs Mahantesh, S/o Thippeswamy
Karnataka High Court · (2017) 04 KAR CK 0011
High Courts04 Apr 2017Dismissed
Karnataka Neeravari Nigam Ltd., Bangalore and another Vs Shettys Construction Co. Pvt. Ltd, Hubli
Karnataka High Court · (2017) 04 KAR CK 0010
Code of Civil Procedure, 1908, Section 34, Section 34(1), Order 21Rule 1 - Interest - InterestArbitration and Conciliation Act, 1996,
High Courts03 Apr 2017
MUBEEN SHARIEFF Vs BANGALORE DEVELOPMENT AUTHORITY
Karnataka High Court · (2017) 04 KAR CK 0023
Constitution of India, Article 14, Article 226, Article 32, Article 16 - Appointment of Commission to inquire into and report on the administration of au
High Courts03 Apr 2017Allowed
RAMESH ALIAS RAMESH GOWDA Vs ANNAMALAI
Karnataka High Court · (2017) 04 KAR CK 0022
High Courts03 Apr 2017Allowed
M/S DEEPAK APPARELS PVT LTD Vs CITY UNION BANK LIMITED
Karnataka High Court · (2017) 04 KAR CK 0021
High Courts03 Apr 2017Disposed
M/S. G M SUGARS AND ENERGY PVT.LTD. Vs THE STATE OF KARNATAKA
Karnataka High Court · (2017) 04 KAR CK 0020
High Courts03 Apr 2017
Y.R. Raghu Vs State of Karnataka and another
Karnataka High Court · (2017) 04 KAR CK 0019
Karnataka Civil Services (Appointment on Compassionate Grounds) Rules, 1996, Rule 3(3), Rule 2(1)(a), Rule 2(1)(a)(ii)
High Courts03 Apr 2017
Malleshwaram Residents Welfare Association Vs Smt. Kamlamma & Ors
Karnataka High Court · (2017) 04 KAR CK 0018
Code of Civil Procedure, 1908, Order 1Rule 10 -Karnataka Municipal Corporations Act, 1976, Section 321(1), Section 321(3) - Demolitio
High Courts03 Apr 2017Disposed
M/S. AISHWARYA INFRASTRUCTURES AND DEVELOPERS Vs STATE OF KARNATAKA
Karnataka High Court · (2017) 04 KAR CK 0009
Karnataka Transparency in Public Procurement Act, 1999, Section 14, Section 15 -Karnataka Transparency in Public Procurement Rules, 2000, Rule 23
High Courts31 Mar 2017Allowed
RAGHAVENDRA @ RAGHU Vs STATE OF KARNATAKA
Karnataka High Court · (2017) 03 KAR CK 0302
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 370 - Buying or disposing of any person as a sl
High Courts31 Mar 2017
Geetha Kulkarni and others Vs State By Viveknagar PS and others
Karnataka High Court · (2017) 03 KAR CK 0301
Code of Criminal Procedure, 1973, Section 482, Section 197, Section 200 - Saving of inherent powers of High Court - Prosecution of Judges and public servants - Examination
High Courts31 Mar 2017
Abhijit Kallianpur Vs State of Karnataka & Anr
Karnataka High Court · (2017) 03 KAR CK 0300
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 370 - Buying or disposing of any person as a sl
High Courts31 Mar 2017
Sri. S. Velu Vs Sri. Mahesh
Karnataka High Court · (2017) 03 KAR CK 0299
Karnataka Stamp Act, 1957, Section 47, Section 38, Section 30(III) - Allowances for spoiled stamps - Deputy Commissioners] power to refund penalty paid under sub-section (1)
High Courts31 Mar 2017Dismissed
SHRI PRAVEEN ETTA Vs SMT.SAVITHRI ETTA
Karnataka High Court · (2017) 03 KAR CK 0298
Hindu Marriage Act, 1955, Section 9 - Restitution of conjugal rightsFamily Courts Act, 1984, Section 19(1) - Appeal