COURT ARCHIVE

Karnataka High Court judgments

47,963 judgments · page 258 of 2,399

High Courts13 Feb 2017Allowed

R. PRASAD, S/O. SRI RAMA RAO, & ORS. Vs THE PRINCIPAL SECRETARY TO GOVERNMENT EDUCATION DEPARTMENT (HIGHER EDUCATION), & ORS.

Karnataka High Court · (2017) 02 KAR CK 0217

Karnataka Education Act, 1983, Section 130 - Appeals

High Courts13 Feb 2017Allowed

M/s Binary Semantics Limited, & Anr. Vs M/s Sonata Software Limited

Karnataka High Court · (2017) 02 KAR CK 0216

Code of Civil Procedure, 1908, Section 34, Order 7Rule 14(1), Order 7Rule 17 - InterestInterest Act, 1978, Sec

High Courts13 Feb 2017Dismissed

SRI ANJANEYALU GUPTA S/O LATE RADHAKRISHNAMURTHY Vs STATE BY CBI S.P.E., BENGALURU

Karnataka High Court · (2017) 02 KAR CK 0215

Indian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 471, Section 411 - Punishment of criminal conspiracy -

High Courts13 Feb 2017Allowed

Lakkamma W/o Late Sharnappa Yadrami Vs The State through Mahila P.S., Kalaburagi Represented by Addl. SPP

Karnataka High Court · (2017) 02 KAR CK 0214

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 149, S

High Courts13 Feb 2017Partly Allowed

M/s. Binary Semantics Limited Corporate Office Vs M/s Sonata Software limited Corporate Office

Karnataka High Court · (2017) 2 AirKarR 179

Civil Procedure Code, 1908 (CPC) - Order 37 Rule 3

High Courts13 Feb 2017Dismissed

Sri Anjaneyalu Gupta Vs State

Karnataka High Court · (2017) 2 AirKarR 54

Penal Code, 1860 (IPC) - Section 120B, Section 411, Section 420, Section 468, Section 471

High Courts13 Feb 2017Disposed Off

M/s. Shahi Exports Pvt. Ltd. Vs N. Manjunathappa

Karnataka High Court · (2017) LabLR 417 : (2017) 2 LLJ 454

Constitution of India, 1950 - Article 226

High Courts13 Feb 2017Dismissed

Executive Director, Karnataka Forest Development Corporation Vs Pushparaj

Karnataka High Court · (2017) LabLR 513

High Courts13 Feb 2017Allowed

Kogundi Dyamanna Vs Manikanta Sarkar

Karnataka High Court · (2017) 2 AirKarR 806

Criminal Procedure Code, 1973 (CrPC) - Section 154, Section 154, Section 156(3), Section 156(3), Section 482Prevention of Corruption Act, 1988 - Section 13(1)(e), Section 13(1)(e), Section 8, Section 8, Section 9, Section 9

High Courts13 Feb 2017Disposed Off

Hamara Shelters Private Limited Vs The Karnataka Lokayukta, Bengaluru

Karnataka High Court · (2017) 3 KantLJ 193

Constitution of India, 1950 - Article 226, Article 227

High Courts13 Feb 2017Dismissed

Thomas Vellukunnal Vs Management of New Alankar Bar

Karnataka High Court · (2017) 3 KantLJ 334

Constitution of India, 1950 - Article 226, Article 227Industrial Disputes Act, 1947 - Section 33-C(2)

High Courts10 Feb 2017

Sushma Anandu Vs M/s S.K.Enterprises

Karnataka High Court · (2017) 02 KAR CK 0213

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court

High Courts10 Feb 2017

A. Narayana Shetty Vs Smt. T.S.Umadevi & Ors.

Karnataka High Court · (2017) 02 KAR CK 0212

Karnataka Rent Act, 1999, Section 27(2)

High Courts10 Feb 2017

Miyasab s/o Bandagisab Yalagar Vs State of Karnataka

Karnataka High Court · (2017) 02 KAR CK 0211

Code of Criminal Procedure, 1973, Section 457 - Procedure by police upon seizure of property

High Courts10 Feb 2017Dismissed

Sri. Rangaiah Vs The State of Karnataka By its Secretary Department of Revenue, & Ors.

Karnataka High Court · (2017) 02 KAR CK 0210

High Courts10 Feb 2017Dismissed

SRI. N. A. JAYARAM, & ANR. Vs SMT. REVATHI S. ADIGA

Karnataka High Court · (2017) 02 KAR CK 0209

Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2, Order 39Rule 4, Order 41Rule 27 -

High Courts10 Feb 2017Dismissed

SRI. L. NANJUNDA MURTHY, S/O MR. K. LINGAIAH, & ANR. Vs SRI. S. SURESH REDDY, S/O. A. SRINIVASA REDDY, & ORS.

Karnataka High Court · (2017) 02 KAR CK 0208

Code of Civil Procedure, 1908, Section 151, Order 21Rule 90, Order 21Rule 66, Order 21Rule 66(2),

High Courts10 Feb 2017Dismissed

MYSORE URBAN DEVELOPMENT AUTHORITY Vs SUBRAMANYA CONSTRUCTION & DEVELOPMENT COMPANY LTD., & ORS.

Karnataka High Court · (2017) 02 KAR CK 0207

High Courts10 Feb 2017Allowed

Ambaraya S/o Chitanandappa Jawalgi, & Anr. Vs Vinayak S/o Kailash Padashetty, & Anr.

Karnataka High Court · (2017) 02 KAR CK 0206

High Courts10 Feb 2017Dismissed

Sri. N.A. Jayaram Vs Smt. Revathi S. Adiga

Karnataka High Court · (2017) AIR(Karnataka) 61

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 41 Rule 27Evidence Act, 1872 - Section 58