High Courts27 Mar 2017Allowed
MALLAPPA S/O APPANNA KATTIMANI, & ORS. Vs REJENDRA S/O VENKATARAMAYYA PATALAPALLI, & ANR.
Karnataka High Court · (2017) 03 KAR CK 0280
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 240 of 2,399
High Courts27 Mar 2017
Kiran Kumar @ M K Kiran Vs R Ramamurthy & Anr
Karnataka High Court · (2017) 03 KAR CK 0279
High Courts24 Mar 2017Disposed
ANJUMAN-E-ISLAM Vs ASSISTANT PROVIDENT FUND COMMISSIONER
Karnataka High Court · (2017) 03 KAR CK 0278
Employees Provident Funds and Miscellaneous Provisions Act, 1952, Section 7A, Section 7A, Section 14B, Section 14B, Section 7Q,
High Courts24 Mar 2017Dismissed
SRI J NANDA KISHORE S/O LATE A.N.JANARDHANA REDDY Vs STATE OF KARNATAKA REP BY CHIEF SECRETARY, & ORS.
Karnataka High Court · (2017) 03 KAR CK 0277
Bangalore Development Authority Act, 1976, Section 19(1), Section 17(1), Section 17(3) - Upon sanction, declaration to be published giving particulars of land to be acquired - Pr
High Courts24 Mar 2017Dismissed
SMT. REHANA BEGUM W/O SHAIK SHAFIULLA Vs THE REGIONAL TRANSPORT AUTHORITY BANGALORE RURAL
Karnataka High Court · (2017) 03 KAR CK 0276
High Courts24 Mar 2017Allowed
Nadeem Mulla S/o Abdul Razak Mulla Vs The State of Karnataka
Karnataka High Court · (2017) 03 KAR CK 0275
Indian Penal Code, 1860, Section 34, Section 354A - Acts done by several persons in furtherance of common intentionProtection Of Children From Sexual Offences Act, 2012
High Courts24 Mar 2017
Pushparaj and another Vs State of Karnataka
Karnataka High Court · (2017) 03 KAR CK 0274
Code of Criminal Procedure, 1973, Section 207 - Supply to the accused of copy of police report and other documentsIndian Penal Code, 1860, Section 34,
High Courts24 Mar 2017
P.S.R.CHANDRASHEKAR Vs THE MANAGING DIRECTOR
Karnataka High Court · (2017) 03 KAR CK 0273
High Courts24 Mar 2017
Revanna and others Vs State of Karnataka and others
Karnataka High Court · (2017) 03 KAR CK 0272
Code of Criminal Procedure, 1973, Section 397(2) - Calling for records to exercise powers of revisionIndian Penal Code, 1860, Section 120-B -P
High Courts24 Mar 2017
JHALKHEEN AHAMED & Anr Vs RAKESH S/O PILIP PINTO & Ors
Karnataka High Court · (2017) 03 KAR CK 0271
High Courts24 Mar 2017
Abubokar Siddiq S/o Ibrahim Sab Vs Regional Transport Authority, Chitradurga, and others
Karnataka High Court · (2017) 03 KAR CK 0270
Motor Vehicles Act, 1988, Section 104, Section 104, Section 2(31), Section 2(31), Section 100(3), Section 100(3)<
High Courts24 Mar 2017
R. Thippeswamy Vs State of Karnataka and another
Karnataka High Court · (2017) 03 KAR CK 0269
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtKarnataka Civil Services (Classification, Control and Appeal) Rules, 1957,
High Courts24 Mar 2017Allowed
P.S.R. Chandrashekar Vs The Managing Director A/W Industries Pvt. Ltd.
Karnataka High Court · (2017) AAC 1024
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
High Courts24 Mar 2017Dismissed
Abubokar Siddiq Vs Regional Transport Authority
Karnataka High Court · (2017) 2 AirKarR 583
Motor Vehicles Act, 1988 - Section 104
High Courts24 Mar 2017Disposed Off
Pushparaj Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 580
Essential Commodities Act, 1955 - Section 3, Section 7(1)(a)(ii)
High Courts24 Mar 2017Disposed Off
M/s. Anjuman-E-Islam Vs Assistant Provident Fund Commissioner
Karnataka High Court · (2017) LabLR 516
Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 14B, Section 7Q
High Courts23 Mar 2017
MADIREDDY Vs CHOWDAREDDY
Karnataka High Court · (2017) 03 KAR CK 0268
Karnataka Stamp Act, 1957, Section 34 - Instruments not duly stamped inadmissible in evidence, etc
High Courts23 Mar 2017
THE SENIOR VICE PRESIDENT Vs K V SHETTY S/O. VASU SHETTY
Karnataka High Court · (2017) 03 KAR CK 0267
Industrial Disputes Act, 1947, Section 17B, Section 10(4-A) - Payment of full wages to workman pending proceedings in higher courts - Reference of disputes to Boards, Courts or Tribunals
High Courts23 Mar 2017
B. N. Srinivas Vs State of Karnataka
Karnataka High Court · (2017) 03 KAR CK 0266
Constitution of India, Article 226, Article 329, Article 329(b), Article 243ZG - Power of High Courts to Issue certain writs - Bar to interference b
High Courts23 Mar 2017
Mohd. Shukur S/O Shaik Mehboob Vs The State of Karnataka
Karnataka High Court · (2017) 03 KAR CK 0265
Indian Penal Code, 1860, Section 302, Section 300 - Punishment for murder - MurderEvidence Act, 1872, Section 3, Section 8,