High Courts10 Feb 2017Allowed
Ambaraya Chitanandappa Jawalgi Vs Vinayak Kailash Padashetty
Karnataka High Court · (2017) AAC 1005
Motor Vehicles Act, 1988 - Section 168
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 259 of 2,399
High Courts10 Feb 2017Allowed
Miyasab Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 470
Criminal Procedure Code, 1973 (CrPC) - Section 457
High Courts10 Feb 2017Dismissed
Sri. L. Nanjunda Murthy Vs Sri. S. Suresh Reddy
Karnataka High Court · (2017) AIR(Karnataka) 50
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 66(2)(e), Order 21 Rule 90, Order 21 Rule 90
High Courts09 Feb 2017
SRI REJI SEBASTIAN Vs MRS.JUBY MARY CHACKAO MAJOR
Karnataka High Court · (2017) 02 KAR CK 0205
High Courts09 Feb 2017Allowed
MR.VIJAYA KUMAR K.J. S/O GOPINATH Vs STATE BY VIRAJPET TOWN P.S.
Karnataka High Court · (2017) 02 KAR CK 0204
Indian Penal Code, 1860, Section 306 - Abetment of Suidde
High Courts09 Feb 2017Allowed
Mahakut S/o Sattyappa Konchikoravar Vs The State of Karnataka Represented by the PSI Babaleshwar Police Station Represented by the Addl. State Public Prosecutor
Karnataka High Court · (2017) 02 KAR CK 0203
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 302, Se
High Courts09 Feb 2017Allowed
Smt. Haseena W/o Faridsab Shaikh, & Ors. Vs The Divisional Manager Maharashtra State Road Transport Corporation
Karnataka High Court · (2017) 02 KAR CK 0202
High Courts09 Feb 2017
Vijay Kumar Vs The Chief Administrative Officer & Anr.
Karnataka High Court · (2017) 02 KAR CK 0201
Karnataka Civil Services (Probation) Rules, 1977, Rule 6
High Courts09 Feb 2017Dismissed
SMT. TUMPA SARKAR, W/O SHRI. BANIBRATA SARKAR Vs SRI. BANIBRAA SARKAR
Karnataka High Court · (2017) 02 KAR CK 0200
High Courts09 Feb 2017
A. N. Nataraj and another Vs Mysore City Corporation and others
Karnataka High Court · (2017) 02 KAR CK 0199
High Courts09 Feb 2017
David Ammanna Vs Donald Lobo
Karnataka High Court · (2017) 02 KAR CK 0198
Code of Civil Procedure, 1908, Order 21Rule 97 -Karnataka Rent Act, 1999, Section 42, Section 51, Section 43(2)(b)
High Courts09 Feb 2017Allowed
Ravikumar s/o Shivalingappa Melinamani Vs The State of Karnataka Hubli Sub Urban Police Station
Karnataka High Court · (2017) 02 KAR CK 0197
Indian Penal Code, 1860, Section 306 - Abetment of Suidde
High Courts09 Feb 2017Allowed
Sameena W/o Raj Ahmed Bagawan Vs Shivappa Shankrappa Kambale, & Ors.
Karnataka High Court · (2017) 02 KAR CK 0196
High Courts09 Feb 2017
Mahiboobbi Vs Govind M. Haripalle & Ors.
Karnataka High Court · (2017) 02 KAR CK 0195
Code of Civil Procedure, 1908, Section 11 - Res Judicata
High Courts09 Feb 2017Allowed
Adamsab S/o Fakeersab Godihal Vs The State Through Kembhavi Police Station
Karnataka High Court · (2017) 02 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 302, S
High Courts09 Feb 2017
Anil Appanna Randewadi Vs Vaishali Anil Randewadi
Karnataka High Court · (2017) 02 KAR CK 0193
Code of Criminal Procedure, 1973, Section 397, Section 397 - Calling for records to exercise powers of revision - Calling for records to exercise powers of revision
High Courts09 Feb 2017Dismissed
MR.P.KRISHNA S/O PUTTAPPA Vs THE DEPUTY COMMISSIONER, & ORS.
Karnataka High Court · (2017) 02 KAR CK 0192
High Courts09 Feb 2017Dismissed
Gudusab S/o Hajisab Ajeejmiya Vs The State through Rural Police Station
Karnataka High Court · (2017) 02 KAR CK 0191
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 302, Se
High Courts09 Feb 2017Allowed
Amogasidda S/o Bhimsha Yadavi Vs The State of Karnataka Through Afzalpur Police Station
Karnataka High Court · (2017) 02 KAR CK 0190
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 302, Se
High Courts09 Feb 2017
THE MANAGER RELIANCE GIC LTD. Vs MAMATHA
Karnataka High Court · (2017) 02 KAR CK 0189