COURT ARCHIVE

Karnataka High Court judgments

47,963 judgments · page 253 of 2,399

High Courts28 Feb 2017Dismissed

M. NARAYANA REDDY S/O LATE MARISWAMY REDDY DEAD BY HIS LRS: SMT. LAKSHMAMMA W/O LATE M NARAYANA REDDY, & ORS. Vs THE PRINCIPAL SECRETARY REVENUE DEPARTMENT GOVT. OF KARNATAKA, & ORS.

Karnataka High Court · (2017) 02 KAR CK 0295

Land Acquisition Act, 1894, Section 6, Section 16, Section 4(1) - Declaration that land is required for a public purpose - Power to take possession - Publication of preliminary

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High Courts28 Feb 2017Dismissed

M. MAHAMOOD S/O LATE M. BASHA SAB Vs THE MANAGING DIRECTOR NEKRTC, CENTRAL OFFICES, & ANR.

Karnataka High Court · (2017) 02 KAR CK 0294

Karnataka State Road Transport Corporation Servants (Conduct and Discipline) Regulations, 1971, Regulation 35

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High Courts28 Feb 2017Dismissed

Karnataka Industrial Areas Development Board, & Anr. Vs Lakshman, & Ors.

Karnataka High Court · (2017) 02 KAR CK 0293

Karnataka Industrial Areas Development Act, 1966, Section 28(1), Section 28(4), Section 28(6) - Acquisition of land - Acquisition of land - Acquisition of land

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High Courts28 Feb 2017Disposed

FRANCIS LOBO, S/O LATE LOUIS A. LOBO @ A.LOBO Vs MRS.MARY LOBO, & ANR.

Karnataka High Court · (2017) 02 KAR CK 0292

Code of Civil Procedure, 1908, Section 96, Order 23Rule 3 - Appeal from original decree

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High Courts28 Feb 2017

Smt. Vandana, W/o Krishna Reddy, & Ors. Vs The Special Land Acquisition Officer And Estate Officer, & Anr.

Karnataka High Court · (2017) 02 KAR CK 0291

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High Courts28 Feb 2017

Dasharath S/o Hobu Chawan Vs NEKRTC

Karnataka High Court · (2017) 02 KAR CK 0290

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High Courts28 Feb 2017

Bangalore Development Authority, Bangalore Vs Bhagavandas Patel

Karnataka High Court · (2017) 02 KAR CK 0289

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Civil Procedure, 1908, Section 4, Section 6, Se

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High Courts28 Feb 2017Dismissed

M. Narayana Reddy Vs Principal Secretary, Revenue Department

Karnataka High Court · (2017) 2 AirKarR 313 : (2017) 3 KantLJ 118

Land Acquisition Act, 1894 - Section 16, Section 4

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High Courts28 Feb 2017Disposed Off

K.L. Vidyashankar Vs Guruprasad G.C

Karnataka High Court · (2017) 3 KantLJ 198

Motor Vehicles Act, 1988 - Section 140, Section 142, Section 173(1)

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High Courts28 Feb 2017Allowed

Bangalore Development Authority, Bangalore Vs Bhagavandas Patel

Karnataka High Court · (2017) 2 AirKarR 695

Specific Relief Act, 1963 - Section 34

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High Courts27 Feb 2017

Mallinath Maharaj Vs State of Karnataka & Anr

Karnataka High Court · (2017) 02 KAR CK 0288

Code of Criminal Procedure, 1973, Section 482, Section 170, Section 155(2), Section 156(1), Section 173(1) - Saving of inherent p

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High Courts27 Feb 2017

Jayanth Vs Deputy Commissioner and others

Karnataka High Court · (2017) 02 KAR CK 0287

Code of Criminal Procedure, 1973, Section 107 - Security for keeping the peace in other casesKarnataka Police Act, 1963, Section 54, Section 58,

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High Courts27 Feb 2017

M/S ICICI LOMBARD GIC LTD, Vs SMT.SHANTHAVVA

Karnataka High Court · (2017) 02 KAR CK 0286

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High Courts27 Feb 2017Dismissed

Smt.Sofyamma.K.J. W/o late P.J.Emmanuel Vs Sri.Chandy Abraham, S/o Cherian Abraham

Karnataka High Court · (2017) 02 KAR CK 0285

Code of Civil Procedure, 1908, Section 11, Order 2Rule 2, Order 7Rule 11, Order 2Rule 3, Order 10<

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High Courts27 Feb 2017

Bhagyamma Marigowda, & Ors. Vs M.C. Puttaswamy, & Anr.

Karnataka High Court · (2017) 02 KAR CK 0284

Code of Civil Procedure, 1908, Section 151 - Saving of Inherent powers of Court

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High Courts27 Feb 2017Allowed

Ashok Reddy S/o Sheshappa Kasle Vs The State of Karnataka through Bhalki Town Police Station, represented by Addl. State Public Prosecutor

Karnataka High Court · (2017) 02 KAR CK 0283

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 420, S

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High Courts27 Feb 2017

Somraj Sarkar Vs Visvesvaraya Technological University, and others

Karnataka High Court · (2017) 02 KAR CK 0282

Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions

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High Courts27 Feb 2017

Intelligence Officer Vs P. Balakrishnan Alias and others

Karnataka High Court · (2017) 02 KAR CK 0281

Evidence Act, 1872, Section 65 B -Narcotic Drugs and Psychotropic Substances Act, 1985, Section 21, Section 25, Section 42, <

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High Courts27 Feb 2017

Narayanaswamy R. s/o Rangappa M.K. Vs Karnataka State Law University, Hubli & Anr.

Karnataka High Court · (2017) 02 KAR CK 0280

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High Courts27 Feb 2017Disposed Off

Bhagyamma Marigowda Vs M.C. Puttaswamy

Karnataka High Court · (2017) 2 AirKarR 394

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 2-A, Section 151

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