High Courts23 Mar 2017Dismissed
Sri.P.Divakar Vs M/s. Karnataka State Pollution, & Ors.
Karnataka High Court · (2017) 03 KAR CK 0263
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 241 of 2,399
High Courts23 Mar 2017
Sri Chikka Krishna Vs State of Karnataka
Karnataka High Court · (2017) 03 KAR CK 0261
Code of Criminal Procedure, 1973, Section 482, Section 407, Section 227, Section 70(2) - Saving of inherent powers of High Court - Power of High Court
High Courts23 Mar 2017
SMT ASITHA PRASAD W/O MR SOAMI PRASAD Vs MR SOAMI PRASAD S/O MR DAYAL PRASAD
Karnataka High Court · (2017) 03 KAR CK 0260
Protection of Women From Domestic Violence Act, 2005, Section 19, Section 20, Section 12(1), Section 22, Section 12 - Residence orders
High Courts23 Mar 2017
Assistant Regional Transport Officer, Humnabad, Bidar District and another Vs Andhra Pradesh Tourist Development Corporation, Hyderabad
Karnataka High Court · (2017) 03 KAR CK 0259
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtCode of Civil Pro
High Courts23 Mar 2017
M/S J.K. CEMENT WORKS Vs THE STATE OF KARNATAKA
Karnataka High Court · (2017) 03 KAR CK 0258
Karnataka Value Added Tax Act, 2003, Section 3, Section 21, Section 10, Section 11, Section 12, Section 2(7)
High Courts23 Mar 2017Dismissed
Sanjay Sabharwal Vs State
Karnataka High Court · (2017) 2 AirKarR 711
Prevention of Corruption Act, 1988 - Section 13(1)(d), Section 7
High Courts23 Mar 2017Disposed Off
Chikka Krishna Venkatesh Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 639
Criminal Procedure Code, 1973 (CrPC) - Section 407
High Courts22 Mar 2017Allowed
SMT.KEMPAMMA W/O KEMPANNA, & ORS. Vs THE STATE OF KARNATAKA REPRESENTED BY ITS PRINCIPAL SECRETARY TO GOVT., REVENUE DEPARTMENT, & ORS.
Karnataka High Court · (2017) 03 KAR CK 0257
High Courts22 Mar 2017Dismissed
SRI P.N. SRIDHARA S/O P N NARASIMHAMURTHY, & ORS. Vs THE KARNATAKA STATE TRANSPORT AUTHORITY, & ORS.
Karnataka High Court · (2017) 03 KAR CK 0256
High Courts22 Mar 2017
THE PR. COMMISSIONER OF Vs M/s. INFOSYS BPO LTD.,
Karnataka High Court · (2017) 03 KAR CK 0255
High Courts22 Mar 2017
M/S NAGARDAS KANJI SHAH Vs MS. NAGARJUNA OIL CORPORATION LTD.
Karnataka High Court · (2017) 03 KAR CK 0254
Arbitration and Conciliation Act, 1996, Section 20, Section 11, Section 42, Section 9, Section 34, Section 17,
High Courts21 Mar 2017Allowed
Siddappa M. Poojari Vs State of Karnataka
Karnataka High Court · (2017) 03 KAR CK 0253
Prevention of Corruption Act, 1988, Section 13(2), Section 13(1)(e) - Criminal misconduct by a public servant - Criminal misconduct by a public servant
High Courts21 Mar 2017
UMESH GURJAR Vs CENTRAL BUREAU
Karnataka High Court · (2017) 03 KAR CK 0252
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 120B, Secti
High Courts21 Mar 2017
C. M. Shashikanth Vs Karnataka State of Financial Corporation, Bengaluru & Ors.
Karnataka High Court · (2017) 03 KAR CK 0251
Maharashtra Civil Services (Disciplinary and Appeal) Rules, 1979, Rule 9(2), Rule 11-A
High Courts21 Mar 2017
ASUNTHA DSOUZA Vs JOYCE PASKINA DSOUZA NEE DMELLO
Karnataka High Court · (2017) 03 KAR CK 0138
Karnataka Court-Fees and Suits Valuation Act, 1958, Section 24, Section 38, Section 24(d) - Suits for declaration - Suits for cancellation of decrees, etc - Suits for declara
High Courts21 Mar 2017
The Executive Engineer and another Vs Malleswarappa
Karnataka High Court · (2017) 03 KAR CK 0137
High Courts21 Mar 2017
SHAFIQ UR REHAMAN Vs THE STATE OF KARNATAKA & ORS
Karnataka High Court · (2017) 03 KAR CK 0136
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtWakf Act, 1995
High Courts21 Mar 2017
Pundalik son of Siddappa Kuri Vs State of Karnataka
Karnataka High Court · (2017) 03 KAR CK 0135
Indian Penal Code, 1860, Section 302 - Punishment for murder
High Courts21 Mar 2017
G.B. Lokesh Vs Karnataka State Financial Corporation and another
Karnataka High Court · (2017) 03 KAR CK 0134
Maharashtra Civil Services (Discipline and Appeal) Rules, 1979, Rule 9(2), Rule 9(2), Rule 9(2), Rule 26, Ru
High Courts21 Mar 2017
Ranganath Vs State of Karnataka
Karnataka High Court · (2017) 03 KAR CK 0133
Code of Criminal Procedure, 1973, Section 313, Section 207 - Power to examine the accused - Supply to the accused of copy of police report and other documentsIndian Penal