COURT ARCHIVE

Karnataka High Court judgments

47,963 judgments · page 246 of 2,399

High Courts13 Mar 2017

Chikkamadaiah S/o late Minakegowda Vs Smt. Ningamma W/o late Kivudegowda @ Madaiah

Karnataka High Court · (2017) 03 KAR CK 0204

Code of Civil Procedure, 1908, Section 151, Order 23Rule 1(3)(a) - Saving of Inherent powers of Court

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High Courts13 Mar 2017

Smt.Trene Pinto & Ors. Vs Karnataka State Transport Authority & Anr.

Karnataka High Court · (2017) 03 KAR CK 0203

Motor Vehicles Act, 1988, Section 88, Section 88, Section 72(1), Section 72(1) - Validation of permits for use outside region in which granted - Grant o

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High Courts13 Mar 2017

Vasant Maruti Yadav Vs Yuvraj S/o Bhanudas Chavan

Karnataka High Court · (2017) 03 KAR CK 0202

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High Courts13 Mar 2017

M/s. The Oriental Insurance Company Limited Vs Smt. Renuka.K & Ors.

Karnataka High Court · (2017) 03 KAR CK 0201

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High Courts13 Mar 2017

M K R Poultry Farm Vs M/s.Tinna Agro Industries Limited

Karnataka High Court · (2017) 03 KAR CK 0200

Code of Civil Procedure, 1908, Order 41Rule 27, Order 8Rule 6

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High Courts13 Mar 2017

THE MANAGING DIRECTOR Vs SMT.R LAKSHM & ORS.

Karnataka High Court · (2017) 03 KAR CK 0199

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High Courts13 Mar 2017Allowed

SRI. L. ESHWAR RAJU S/O. LATE T. LINGAIAH, & ANR. Vs MR. H.M. RAGHU S/O. LATE SRI. MADAPPA, & ORS.

Karnataka High Court · (2017) 03 KAR CK 0198

Code of Civil Procedure, 1908, Section 151, Order 18Rule 17 - Saving of Inherent powers of Court

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High Courts13 Mar 2017

Aishwarya M Vs State of Karnataka and others

Karnataka High Court · (2017) 03 KAR CK 0197

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High Courts13 Mar 2017

Gurushanth Vs Mehaboob Shahi Kalburga Mills, A Government of India, Undertaking, Gulbarga and another

Karnataka High Court · (2017) 03 KAR CK 0196

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High Courts13 Mar 2017Allowed

Chikkamadaiah Vs Ningamma

Karnataka High Court · (2017) AIR(Karnataka) 71

Civil Procedure Code, 1908 (CPC) - Order 23 Rule 1 (3)(a), Section 151

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High Courts13 Mar 2017Allowed

Mohiddin Irshad Mulla Vs Abdul Sami

Karnataka High Court · (2017) ACD 489

Negotiable Instruments Act, 1881 (NI) - Section 138

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High Courts13 Mar 2017Disposed Off

Vasant Maruti Yadav Vs Yuvraj

Karnataka High Court · (2017) AAC 1075

Motor Vehicles Act, 1988 - Section 168

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High Courts13 Mar 2017Dismissed

Gurushanth Vs Mehaboob Shahi Kalburga Mills

Karnataka High Court · (2017) 2 AirKarR 541

Civil Procedure Code, 1908 (CPC) - Order 12 Rule 6, Section 1Specific Relief Act, 1963 - Section 38

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High Courts13 Mar 2017Allowed

Oriental Insurance Company Limited, Vs Renuka K.

Karnataka High Court · (2017) AAC 1048

Motor Vehicles Act, 1988 - Section 168

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High Courts13 Mar 2017Allowed

Obulapuram Mining Company Private Limited Vs Joint Director, Directorate Of Enforcement

Karnataka High Court · (2017) 173 AIC 804 : (2017) 3 KantLJ 179

Constitution of India, 1950 - Article 20, Article 226Penal Code, 1860 (IPC) - Section 120B, Section 411, Section 420, Section 471Prevention of Money-Laundering Act, 2002 - Section 2(p), Section 2(v), Section 2(y), Section 3

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High Courts10 Mar 2017

Doddakakkamma alias Akkamma Vs Lakkanna and anr.

Karnataka High Court · (2017) 03 KAR CK 0195

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 39Rule 7,

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High Courts10 Mar 2017Allowed

Ishwar S/o Nagappa Bannur Vs The State of Karnataka Through the PSI., Adarsh Nagar P.S., R/by Addl. State Public Prosecutor

Karnataka High Court · (2017) 03 KAR CK 0194

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 34, Sec

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High Courts10 Mar 2017

NOORJAN & Ors Vs S.H.SAIFULLA & Ors

Karnataka High Court · (2017) 03 KAR CK 0193

Employees Compensation Act, 1923, Section 2(1)(n)

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High Courts10 Mar 2017Dismissed

THE COMMISSIONER OF SERICULTURE, DEPARTMENT OF SERICULTURE, & ANR. Vs SHRI. SRIPAT S/O LAXMAN HATTIKAR

Karnataka High Court · (2017) 03 KAR CK 0192

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtIndustrial Disput

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High Courts10 Mar 2017Allowed

KUNJI BEARY S/O ISMAIL BEARY Vs KHATIJAMMA W/O LATE B.P.MOIDU, & ORS.

Karnataka High Court · (2017) 03 KAR CK 0191

Code of Civil Procedure, 1908, Section 151, Order 6Rule 17, Order 12Rule 6 - Saving of Inherent powers of CourtMotor Vehicles Ac

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