High Courts24 Jan 2017
SRI ATAULLA S/O BAJI SAB Vs KAREEMULLA SHARIFF S/O NAZEER AHMED SHARIF & ANR
Karnataka High Court · (2017) 01 KAR CK 0324
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 270 of 2,399
High Courts24 Jan 2017
C.N.KANTHARAJU & ANR. Vs THE DEPUTY COMMISSIONER & ORS.
Karnataka High Court · (2017) 01 KAR CK 0323
Karnataka Land Revenue Act, 1964, Section 49, Section 50 - Appeals from original orders - Second appeal
High Courts24 Jan 2017
KAREVVA W/O SHIVAPPA NAIK Vs BASAVARAJ SHIVAPPA NAIK
Karnataka High Court · (2017) 01 KAR CK 0322
High Courts24 Jan 2017
SRI SRINIVAS Vs RELIANCE GENERAL INSURANCE CO. LTD. & ANR.
Karnataka High Court · (2017) 01 KAR CK 0321
Motor Vehicles Act, 1988, Section 173(1), Section 173(1) - Appeals
High Courts24 Jan 2017
Dhulappa S/o Jagannath Vs Sanjeevakumar
Karnataka High Court · (2017) 01 KAR CK 0320
High Courts24 Jan 2017
D. Krishna Reddy Vs State of Karnataka
Karnataka High Court · (2017) 01 KAR CK 0319
High Courts24 Jan 2017
Smt. Krishnabai @ Krishnatai Gopal Bedare & Ors. Vs Fedex Express Transportation
Karnataka High Court · (2017) 01 KAR CK 0318
High Courts24 Jan 2017
Munayamma @ Muniyamma W/o Marira Vs Siddamma W/o Chowdaiah
Karnataka High Court · (2017) 01 KAR CK 0317
Code of Civil Procedure, 1908, Order 6Rule 17 -Evidence Act, 1872, Section 73 - Comparison of signature, writing or seal with other admitted or Proved(
High Courts24 Jan 2017Allowed
Dr. B.R.Prabhakar Vs Sri. D. Shantha Kumar
Karnataka High Court · (2017) 01 KAR CK 0316
Negotiable Instruments Act, 1881, Section 138, Section 139 - Dishonour of cheque for insufficiency, etc., of funds in the account - Presumption in favour of holder
High Courts24 Jan 2017
R. Umeshappa, S/o. S.T. Rangappa, & Anr. Vs The State of Karnataka, By Lokayuktha Police Station
Karnataka High Court · (2017) 01 KAR CK 0315
Code of Criminal Procedure, 1973, Section 218 - Separate charges for charges distinct offencePrevention of Corruption Act, 1988, Section 7, Section 13(2)
High Courts24 Jan 2017Dismissed
Dayaram Das, & Ors. Vs State of Karnataka By Ulsoor Police Station, & Ors.
Karnataka High Court · (2017) 01 KAR CK 0314
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtCode of Criminal
High Courts24 Jan 2017Allowed
Kiran Kumar @ Kiran, Son of Shivanna Vs State of Karnataka, State by Jnanabharathi Police Station, represented By State Public Prosecutor
Karnataka High Court · (2017) 01 KAR CK 0313
High Courts24 Jan 2017Allowed
D. Krishna Reddy Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 173
Constitution of India, 1950 - Article 226
High Courts24 Jan 2017Partly Allowed
Dhulappa Vs Sanjeevakumar
Karnataka High Court · (2017) AAC 800
Motor Vehicles Act, 1988 - Section 168
High Courts24 Jan 2017Disposed Off
Fosroc Chemicals (India) P. Ltd. Vs Deputy Commissioner Of Income-Tax
Karnataka High Court · (2017) 392 ITR 172 : (2017) 246 Taxman 16
High Courts24 Jan 2017Allowed
Dr. B.R. Prabhakar Vs Sri. D. Shantha Kumar
Karnataka High Court · (2017) ACD 224
Negotiable Instruments Act, 1881 (NI) - Section 138, Section 139
High Courts24 Jan 2017Allowed
Karevva Shivappa Naik Vs Basavaraj Shivappa Naik
Karnataka High Court · (2017) AAC 857
Motor Vehicles Act, 1988 - Section 168
High Courts24 Jan 2017Dismissed
Sri Srinivas Vs The Manager Reliance General Insurance Co. Ltd.
Karnataka High Court · (2017) AAC 798
Motor Vehicles Act, 1988 - Section 166
High Courts24 Jan 2017Dismissed
Sri. Ataulla Vs Kareemulla Shariff
Karnataka High Court · (2017) AAC 793
Motor Vehicles Act, 1988 - Section 147, Section 168
High Courts23 Jan 2017
Devaraddi Vs Sarojini
Karnataka High Court · (2017) 01 KAR CK 0312
Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parents