High Courts20 Mar 2017Disposed Off
Chikka Venkatamma Vs R. Nagaraja
Karnataka High Court · (2017) 2 AirKarR 676
Evidence Act, 1872 - Section 68Karnataka Land Reforms Act, 1961 - Section 61Specific Relief Act, 1963 - Section 20
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 243 of 2,399
High Courts17 Mar 2017
SRI VENKATESH Vs MR S SELVA RAJ & Anr
Karnataka High Court · (2017) 03 KAR CK 0243
High Courts17 Mar 2017
Col. Narendra Kumar Shukla S/o Mr.O.P.Shukla Vs Union of India Through the Secretary Ministry of Defense, & Ors.
Karnataka High Court · (2017) 03 KAR CK 0242
High Courts17 Mar 2017
SRI VENKATESH Vs MR S SELVA RAJ & ANR.
Karnataka High Court · (2017) 03 KAR CK 0241
Motor Vehicles Act, 1988, Section 173(1), Section 173(1) - Appeals
High Courts17 Mar 2017
Nargund College of Pharmacy, Dattatreyanagar, Bangalore and others Vs State of Karnataka and another
Karnataka High Court · (2017) 03 KAR CK 0240
High Courts17 Mar 2017Disposed
Kaleemulla Vs Rajashekar Murthy
Karnataka High Court · (2017) 03 KAR CK 0239
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtNegotiable Instruments Act, 1881, Section 138, Section 142(b)
High Courts17 Mar 2017
M. V. Tejashri and another Vs Nagendra M. N. and others
Karnataka High Court · (2017) 03 KAR CK 0238
Code of Civil Procedure, 1908, Section 151, Order 16Rule 1, Order 16Rule 2 - Saving of Inherent powers of Court
High Courts17 Mar 2017
Union of India and others Vs Haridass and others
Karnataka High Court · (2017) 03 KAR CK 0237
Rajasthan Pre-Emption Act, 1966, Section 3(a)
High Courts17 Mar 2017
SANTOSH & ORS Vs THE STATE OF KARNATAKA & ORS
Karnataka High Court · (2017) 03 KAR CK 0236
Land Acquisition Act, 1894, Section 30, Section 30, Section 30, Section 30, Section 31 (2), Section 31 (2),
High Courts17 Mar 2017
Swami Shradanand Vs Gauhar Taj Namazie and others
Karnataka High Court · (2017) 03 KAR CK 0235
Constitution of India, Article 141 - Law declared by Supreme Court to be binding on all courtsCode of Civil Procedure, 1908, Section 11, Ord
High Courts17 Mar 2017
MANJAMMA & ORS. Vs S NAWAZ & ORS.
Karnataka High Court · (2017) 03 KAR CK 0234
Workmens Compensation Act, 1923, Section 30(1) - Appeals
High Courts17 Mar 2017
SRI RAMA NAIK @ RAMESH NAIK Vs SRI RAMESHWARA RAO U.H & ANR.
Karnataka High Court · (2017) 03 KAR CK 0233
Motor Vehicles Act, 1988, Section 173(1), Section 173(1) - Appeals
High Courts17 Mar 2017Dismissed
SIDDALINGAPPA A K Vs SYNDICATE BANK & ORS.
Karnataka High Court · (2017) 03 KAR CK 0232
High Courts17 Mar 2017
Lt. Col. D.S.Choudhary S/o Sri.Harchand Ram Vs Union of India Through the Secretary Ministry of Defense, & Ors.
Karnataka High Court · (2017) 03 KAR CK 0231
High Courts17 Mar 2017Allowed
SRI NASEER KHAN @ NASIR KHAN, S/O CHAND PASHA Vs STATE OF KARNATAKA RPE BY VEMGAL POLICE STATION
Karnataka High Court · (2017) 03 KAR CK 0230
Code of Criminal Procedure, 1973, Section 439, Section 161, Section 164 - Special powers of High Court or Court of Session regarding bail - Examination of witnesses by pol
High Courts17 Mar 2017Dismissed
Siddalingappa A.K Vs Syndicate Bank
Karnataka High Court · (2017) LabLR 513
High Courts17 Mar 2017Allowed
Rama Naik alias Ramesh Naik Vs Rameshwara Rao U.H.
Karnataka High Court · (2017) AAC 1183
Motor Vehicles Act, 1988 - Section 168
High Courts17 Mar 2017Allowed
Venkatesh Venktaramana Vs S. Selva Raj
Karnataka High Court · (2017) AAC 1076
Motor Vehicles Act, 1988 - Section 168
High Courts17 Mar 2017Disposed Off
M.V. Tejashri Vs Nagendra M.N.
Karnataka High Court · (2017) 2 AirKarR 656
Civil Procedure Code, 1908 (CPC) - Order 16 Rule 1, Order 16 Rule 2
High Courts17 Mar 2017Allowed
Nargund College of Pharmacy Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 651