High Courts31 Jan 2017Dismissed
The Chairman-cum-Managing Director The New India Assurance Co. Ltd., & Ors. Vs Sri.Pranesh B Nayak, & Ors.
Karnataka High Court · (2017) 01 KAR CK 0368
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 267 of 2,399
High Courts31 Jan 2017Dismissed
SRI K.M.MALLIKARJUNAPPA S/O LATE MALLAPPA Vs SMT.C.S.MALA W/O K.M.MALLIKARJUNAPPA
Karnataka High Court · (2017) 01 KAR CK 0367
Protection of Women From Domestic Violence Act, 2005, Section 25(2), Section 12 - Duration and alteration of orders. - Application to Magistrate.
High Courts31 Jan 2017Disposed
SRI. PETER RAJU S/O YAGAPPA Vs MUNIVENKATAPPA S/O LATE EDWARD @ MUNISWAMAPPA
Karnataka High Court · (2017) 01 KAR CK 0366
Code of Civil Procedure, 1908, Section 151, Order 18Rule 17 - Saving of Inherent powers of Court
High Courts31 Jan 2017Dismissed
Sri N Jaffer Sab Vs Sri Vishwanatha S/o Ramu
Karnataka High Court · (2017) 01 KAR CK 0365
Negotiable Instruments Act, 1881, Section 138, Section 139, Section 118 - Dishonour of cheque for insufficiency, etc., of funds in the account - Presumption in favour of h
High Courts31 Jan 2017Dismissed
THE STATE OF KARNATAKA BY THE AUTHORISED OFFICER AND SUPERINTENDENT OF EXCISE Vs SRI H.T.RAJU S/O TIMMAPPA SHETTY
Karnataka High Court · (2017) 01 KAR CK 0364
Karnataka Excise Act, 1965, Section 54, Section 53 - Power to search without warrant - Power of Magistrate to issue a warrant
High Courts30 Jan 2017
Johnson & Smith Co. & Ors. Vs Karnataka State Drugs Logistics & Warehousing Society
Karnataka High Court · (2017) 01 KAR CK 0363
Karnataka Transparency in Public Procurement Rules, 2000, Rule 12(1)
High Courts30 Jan 2017Dismissed
MRS. KIRTIDA M SHET W/O MUKESH.P. SHET Vs THE COMMISSIONER BRUHATH BANGALORE MAHANAGARA PALIKE, & ANR.
Karnataka High Court · (2017) 01 KAR CK 0362
Karnataka Municipal Corporations Act, 1976, Section 321(1), Section 321(2), Section 321(3) - Demolition or alteration of buildings or well-work unlawfully commenced, carri
High Courts30 Jan 2017Dismissed
Mr.Noel Lewis Pinto Vs Mrs Shalet D"souza Nee Sharlette Di"souza
Karnataka High Court · (2017) 01 KAR CK 0361
Family Courts Act, 1984, Section 19 -Divorce Act, 1980, Section 37, Section 36, Section 10(2), Section 10(1)(10), Section 10(1)(9)
High Courts30 Jan 2017Allowed
MR. MANSOOR ALI P K Vs STATE BY PANAMBUR POLICE STATION RPT. BY GOVERNMENT PLEADER
Karnataka High Court · (2017) 01 KAR CK 0360
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 420, Section
High Courts30 Jan 2017Allowed
The Director General and Inspector General of Police, & Ors. Vs Sri. Santhosh, S/o Appa Saheb Dharanayak
Karnataka High Court · (2017) 01 KAR CK 0359
High Courts30 Jan 2017Allowed
DEVI @ DEVIKA W/O CHANDRASHEKARA.V Vs STATE OF KARNATAKA, BY RANGE FOREST OFFICER, TARIKERE
Karnataka High Court · (2017) 01 KAR CK 0358
Wild Life (Protection) Act, 1972, Section 39, Section 50, Section 51, Section 44 - Wild animals, etc., to be Government property - Power of entry, search,
High Courts30 Jan 2017Dismissed
M/s. VDB Projects Pvt. Ltd. Vs Deputy Commissioner of Commercial Taxes, & Anr.
Karnataka High Court · (2017) 01 KAR CK 0357
Karnataka Tax on Entry of Goods Act, 1979, Section 13(2) - Appeals
High Courts30 Jan 2017Dismissed
K B Biddappa S/o K.C. Ponnappa Vs The State of Karnataka Represented by Indiranagar Traffic Police
Karnataka High Court · (2017) 01 KAR CK 0356
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 279, Section 304A,
High Courts30 Jan 2017
PREMESH Vs THE STATE OF KARNATAKA & ANR
Karnataka High Court · (2017) 01 KAR CK 0355
Indian Penal Code, 1860, Section 324, Section 498A, Section 323, Section 506, Section 149 - Voluntarily causing hurt by dangerou
High Courts30 Jan 2017Allowed
Dr.H.P. Natraj S/o. Padmanaabhaiah Vs Pramod Prashanth Pillai V. S/o. Yesupadam K.J., & Anr.
Karnataka High Court · (2017) 01 KAR CK 0354
High Courts30 Jan 2017Allowed
YADAVA S/O DOMBAYYA NALKE, & ORS. Vs STATE OF KARNATAKA VITLA POLICE STATION REPRESENTED BY STATE PUBLIC PROSECUTOR
Karnataka High Court · (2017) 01 KAR CK 0353
Indian Penal Code, 1860, Section 34, Section 324, Section 307, Section 427, Section 448, Section 354,
High Courts30 Jan 2017
MOHAMMED AREEF Vs SMT.UMMIHANI
Karnataka High Court · (2017) 01 KAR CK 0352
Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parents
High Courts30 Jan 2017
M/s. Karnataka Agro Agency Vs The State of Karnataka
Karnataka High Court · (2017) 01 KAR CK 0351
High Courts30 Jan 2017
SRI RAJENDRA PREMCHAND S/O PREM CHAND HANSRAJ, & ANR. Vs THE COMMISSIONER BRUHATH BANGALORE MAHANAGARA PALIKE, & ANR.
Karnataka High Court · (2017) 01 KAR CK 0350
Karnataka Municipal Corporations Act, 1976, Section 321(1), Section 321(2), Section 321(3) - Demolition or alteration of buildings or well-work unlawfully commenced, carri
High Courts30 Jan 2017
SMT.POORNIMA Vs SRI V MURUGAN, MAJOR & ORS.
Karnataka High Court · (2017) 01 KAR CK 0349
Motor Vehicles Act, 1988, Section 173(1), Section 173(1) - Appeals