High Courts31 Mar 2017Dismissed
LT COL S S DAGAR S/O SHRI D S DAGAR Vs UNION OF INDIA
Karnataka High Court · (2017) 03 KAR CK 0297
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 239 of 2,399
High Courts31 Mar 2017Allowed
SRI RAMESH S/O SHIVANANDAPPA HALLER Vs KARNATAKA INSTITUTE OF MEDICAL SCIENCES
Karnataka High Court · (2017) 03 KAR CK 0296
Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions
High Courts31 Mar 2017Allowed
Ramesh Vs Karnataka Institute of Medical
Karnataka High Court · (2017) 2 AirKarR 600
High Courts31 Mar 2017Dismissed
Geetha Kulkarni Vs State By Viveknagar PS
Karnataka High Court · (2017) 2 AirKarR 584
Criminal Procedure Code, 1973 (CrPC) - Section 197, Section 482Penal Code, 1860 (IPC) - Section 114, Section 119, Section 149, Section 201, Section 323, Section 326, Section 392, Section 398
High Courts31 Mar 2017Disposed Off
Sri. S. Velu Vs Sri. Mahesh S
Karnataka High Court · (2017) 2 AirKarR 648
Karnataka Stamp Act, 1957 - Article 30(iii), Article 47
High Courts31 Mar 2017Dismissed
Abhijit Kallianpur Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 612
Criminal Procedure Code, 1973 (CrPC) - Section 482Immoral Traffic (Prevention) Act, 1956 - Section 3, Section 4, Section 5, Section 6, Section 7
High Courts30 Mar 2017
Vice-Principal, Oxbridge College of Pharmacy Vs Registrar, Rajiv Gandhi University Health Sciences
Karnataka High Court · (2017) 03 KAR CK 0295
High Courts30 Mar 2017Allowed
SRI GANGADHAR @ GANGA S/O MAHADEV GOWDA, & ANR. Vs STATE OF KARNATAKA THROUGH STATION HOUSE OFFICER HANUMANTHA NAGAR POLICE STATION
Karnataka High Court · (2017) 03 KAR CK 0294
Indian Penal Code, 1860, Section 302, Section 144, Section 147, Section 307, Section 148, Section 149,
High Courts30 Mar 2017Allowed
State of Karnataka and another Vs Vishwanath and others
Karnataka High Court · (2017) 03 KAR CK 0293
Constitution of India, Article 14, Article 14, Article 14, Article 15, Article 15, Article 15,
High Courts30 Mar 2017Dismissed
THE MANAGER, BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD. & ANR. Vs N.MAYEDGOWDA, S/O LATE MAYEEGOWDA & ANR.
Karnataka High Court · (2017) 03 KAR CK 0292
Motor Vehicles Act, 1988, Section 158(6), Section 158(6), Section 134(c), Section 134(c) - Production of certain certificates, licence and permit in
High Courts30 Mar 2017
Sri Irfan and others Vs State of Karnataka and others
Karnataka High Court · (2017) 03 KAR CK 0291
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court
High Courts30 Mar 2017
Bhagamma alias Bhagyashree Vs Bhimraya
Karnataka High Court · (2017) 03 KAR CK 0290
Code of Criminal Procedure, 1973, Section 125, Section 125(1), Section 125(1)(b), Section 125(1)(c) - Order for maintenance of wives, children and par
High Courts30 Mar 2017Disposed Off
Vice-Principal, Oxbridge College of Pharmacy Vs Registrar, Rajiv Gandhi University Health Sciences
Karnataka High Court · (2017) 2 AirKarR 655
High Courts28 Mar 2017
M KRISHNA SWAMY S/O LATE D.M.MUNIYAPPA, & ORS. Vs TAHASILDAR NELAMANGALA TALUK, & ORS.
Karnataka High Court · (2017) 03 KAR CK 0289
High Courts27 Mar 2017Allowed
K.Kiran, S/o Kumara Vs State of Karnataka
Karnataka High Court · (2017) 03 KAR CK 0286
Indian Penal Code, 1860, Section 376, Section 417, Section 366A - Punishment for rape - Punishment for cheating - Procuration of minor girlProtectio
High Courts27 Mar 2017
Waheed Patel (Since Deceased) by L.Rs. and others Vs Chief Engineer, Id, Ip Zone Gulbarga and Others
Karnataka High Court · (2017) 03 KAR CK 0285
Land Acquisition Act, 1894, Section 23, Section 18(1), Section 28, Section 54, Section 4(1), Section 6(1),
High Courts27 Mar 2017
SRI.KONE JAYANAGA VENKATESHWARALU Vs SRI. SOMAREDDY & ANR.
Karnataka High Court · (2017) 03 KAR CK 0283
Motor Vehicles Act, 1988, Section 173(1), Section 173(1) - Appeals
High Courts27 Mar 2017Allowed
D.N.MANJUNATHA S/O NAGARAJU Vs STATE BY KUMARASWAMY LAYOUT POLICE REP. BY HIGH COURT PUBLIC PROSECUTOR
Karnataka High Court · (2017) 03 KAR CK 0282
Indian Penal Code, 1860, Section 302 - Punishment for murder
High Courts27 Mar 2017
T. C. Gopalaiah Vs Thammanna and others
Karnataka High Court · (2017) 03 KAR CK 0281