High Courts03 Feb 2017Allowed
State of Karnataka Vs B. Mallappa Basappa
Karnataka High Court · (2017) 2 AirKarR 417
Administrative Tribunals Act, 1985 - Section 15Constitution of India, 1950 - Article 226
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 265 of 2,399
High Courts03 Feb 2017Partly Allowed
B.Y. Mohan Vs Allahbaksh K. Sanaulla
Karnataka High Court · (2017) AAC 1093 : (2017) 2 AirKarR 1
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
High Courts03 Feb 2017Dismissed
State Vs Stany Louis
Karnataka High Court · (2017) 2 AirKarR 9
Penal Code, 1860 (IPC) - Section 307
High Courts03 Feb 2017Dismissed
Management of Ryan International School Vs Ranjanna N.
Karnataka High Court · (2017) LabLR 514
High Courts03 Feb 2017Dismissed
Town Municipal Council, Belgaum Vs Subhas Neelakantappa
Karnataka High Court · (2017) 2 AirKarR 635
Karnataka Municipalities Act, 1964 - Section 284(2)
High Courts02 Feb 2017
SHIVASHARANAPPA & Ors Vs THE DEPUTY COMMISSIONER & Ors
Karnataka High Court · (2017) 02 KAR CK 0130
Constitution of India, Article 226 - Power of High Courts to Issue certain writsKarnataka Panchayat Raj Act, 1993, Section 4, Section 4(3) - Declarati
High Courts02 Feb 2017Dismissed
M/S ASHA JYOTHI TRANSPORT, & ORS. Vs UNION OF INDIA MINISTRY OF PETROLEUM & NATURAL GAS GOVERNMENT OF INDIA REPRESENTED BY ITS SECRETARY, & ORS.
Karnataka High Court · (2017) 02 KAR CK 0127
High Courts02 Feb 2017Allowed
BABU S/O BASHA SAHEB Vs UNITED INDIA INSURANCE CO. LTD. & ANR.
Karnataka High Court · (2017) 02 KAR CK 0126
Motor Vehicles Act, 1988, Section 2(20), Section 2(20), Section 2(21), Section 2(21) - Definitions - Definitions
High Courts02 Feb 2017Dismissed
P S KUMAR S/O B.P.SIDDALINGAPPA Vs THE SENIOR DIVISIONAL CONTROLLER KSRTC
Karnataka High Court · (2017) 02 KAR CK 0125
Industrial Disputes Act, 1947, Section 33A - Special provision for adjudication as to whether conditions of service, etc.,changed during pendency of proceedings
High Courts02 Feb 2017
State of Karnataka Vs Govinda s/o Gopal @ Gopya Pawar
Karnataka High Court · (2017) 02 KAR CK 0124
Evidence Act, 1872, Section 65-B
High Courts02 Feb 2017
Mallikarjuna, S/o Venkappa Vs The State Of Karnataka
Karnataka High Court · (2017) 02 KAR CK 0123
Code of Criminal Procedure, 1973, Section 195(1) - Prosecution for contempt of lawful authority of public servants, for offences against public Justice and for offences relating to documents given in evidence(
High Courts02 Feb 2017Dismissed
State of Karnataka Vs Govinda
Karnataka High Court · (2017) 2 AICLR 595 : (2017) 2 AirKarR 119
Evidence Act, 1872 - Section 3, Section 65BLimitation Act, 1963 - Section 5Penal Code, 1860 (IPC) - Section 302, Section 392
High Courts02 Feb 2017Allowed
Babu Basha Saheb Vs United India Insurance Co. Ltd.
Karnataka High Court · (2017) AAC 948 : (2017) 1 AirKarR 857
Motor Vehicles Act, 1988 - Section 147, Section 168, Section 2(21)
High Courts02 Feb 2017Allowed
Tuggeppa Hanumantappa Desai Vs Lalitha Tammannavar
Karnataka High Court · (2017) 3 KantLJ 348
Criminal Procedure Code, 1973 (CrPC) - Section 204, Section 482Penal Code, 1860 (IPC) - Section 143, Section 147, Section 148, Section 149, Section 323, Section 324, Section 417, Section 420, Section 506
High Courts02 Feb 2017Dismissed
Mallikarjuna Vs State of Karnataka
Karnataka High Court · (2017) 3 KantLJ 275
Criminal Procedure Code, 1973 (CrPC) - Section 195, Section 204, Section 482Penal Code, 1860 (IPC) - Section 143, Section 147, Section 149, Section 188, Section 188, Section 504
High Courts02 Feb 2017Allowed
Shivasharanappa Vs Deputy Commissioner
Karnataka High Court · (2017) 2 AirKarR 487
Constitution of India, 1950 - Article 14Karnataka Panchayat Raj Act, 1993 - Section 4(3)
High Courts01 Feb 2017
Smt Deeparani Vs A Rupesh Kumar
Karnataka High Court · (2017) 02 KAR CK 0122
Code of Criminal Procedure, 1973, Section 401, Section 313 - High Courts powers of revision - Power to examine the accusedNegotiable Instruments Act, 1881,
High Courts01 Feb 2017
Smt. Lakshmidevi Vs Chief Electoral Officer
Karnataka High Court · (2017) 02 KAR CK 0121
Constitution of India, Article 226, Article 227 -Karnataka Gram Swaraj, Section 9, Section 10(2)
High Courts01 Feb 2017
MOHAMMED FAIZUDDIN Vs THE SECRETARY TO THE
Karnataka High Court · (2017) 02 KAR CK 0120
Karnataka Land Revenue Act, 1964, Section 92 - Grant of Alluvial land vested in Government
High Courts01 Feb 2017
State Of Karnataka Vs Sri. Basavaraj S/O Hanamantappa Bandivadar
Karnataka High Court · (2017) 02 KAR CK 0119
Indian Penal Code, 1860, Section 34, Section 498A, Section 306, Section 304B - Acts done by several persons in furtherance of common intention - Husb