High Courts20 Jan 2017Dismissed
The Divisional Manager New India Assurance Co. Ltd. Vs Vijay
Karnataka High Court · (2017) AAC 839
Motor Vehicles Act, 1988 - Section 140, Section 163A
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 272 of 2,398
High Courts20 Jan 2017Allowed
Smt. Jantabi Mahaboob Betageri Vs Pushpak Freight Carrier
Karnataka High Court · (2017) AAC 829
Motor Vehicles Act, 1988 - Section 168
High Courts20 Jan 2017Dismissed
B.M. Basavarajaiah Vs Rajendra Kumar
Karnataka High Court · (2017) ACD 214
Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts20 Jan 2017Dismissed
S. Ravikumar Vs Prakash Kembhavi
Karnataka High Court · (2017) ACD 231
Negotiable Instruments Act, 1881 (NI) - Section 138, Section 139
High Courts20 Jan 2017Dismissed
ESI Corporation Vs Padmavati
Karnataka High Court · (2017) 2 AirKarR 50 : (2017) LIC 1719
Employees State Insurance Act, 1948 - Section 56
High Courts20 Jan 2017Disposed Off
Das Manik Vs Laxman Rao
Karnataka High Court · (2017) 2 AirKarR 57
Specific Relief Act, 1963 - Section 34
High Courts19 Jan 2017
CHANNABASAPPA SHIVAPPA SANNANAGASHETTI & Ors Vs NINGAVVA & Ors
Karnataka High Court · (2017) 01 KAR CK 0289
Hindu Adoptions and Maintenance Act, 1956, Section 12(c) - Effects of adoption
High Courts19 Jan 2017Allowed
Sri. Muralidhar Vs State of Karnataka, Represented by Mandya West Police, & Ors.
Karnataka High Court · (2017) 01 KAR CK 0288
Indian Penal Code, 1860, Section 120B, Section 420, Section 409, Section 406 - Punishment of criminal conspiracy - Cheating and dishonestly inducing
High Courts19 Jan 2017
Smt. Lakshmi Vs Smt. Jayalakshmi
Karnataka High Court · (2017) 01 KAR CK 0287
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 Courts19 Jan 2017Dismissed
KUTTI KRISHNA S/O GOPALA NAIR Vs SMT NARAYANAMMA W/O LATE SRIRAMAIAH SINCE DEAD BY LRS: SRI.S.RAJASHEKAR MURTHY, & ORS.
Karnataka High Court · (2017) 01 KAR CK 0286
Transfer of Property Act, 1882, Section 106, Section 106 - Duration of certain leases in absence of written contract or local usage. - Duration of certain leases in absence of written contract
High Courts19 Jan 2017Allowed
S.MURUGAN S/O SHANMUGAM Vs STATE OF KARNATAKA BY SHO, HALASUR PS BANGALORE
Karnataka High Court · (2017) 01 KAR CK 0285
Indian Penal Code, 1860, Section 420, Section 406 - Cheating and dishonestly inducing delivery of property - Punishment for Criminal breach of trust
High Courts19 Jan 2017Allowed
SHEENA @ SRINIVASA @ KARISEENA S/O BASAVAIAH @ BASAVANAIK Vs STATE OF KARNATAKA BY KOLLEGALA RURAL POLICE STATION CHAMARAJANAGARA DISTRICT REP. BY ITS STATE PUBLIC PROSECUTOR
Karnataka High Court · (2017) 01 KAR CK 0284
Indian Penal Code, 1860, Section 379 - Punishment for theftMines and Minerals (Regulation and Development) Act, 1957, Section 21(3), Section 4(1),
High Courts19 Jan 2017
D. Ramakrishnappa Vs Munishamappa And Another
Karnataka High Court · (2017) 01 KAR CK 0283
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtKarnataka Civil Courts Act, 1964, Section 29(2) - Repeal and Savings
High Courts19 Jan 2017
Mallanna s/o Doddalingappa Unner & Ors. Vs State of Karnataka
Karnataka High Court · (2017) 01 KAR CK 0282
Constitution of India, Article 21 - Amendment of the ScheduleCode of Criminal Procedure, 1973, Section 439, Section 309 - Special powers of High Co
High Courts19 Jan 2017Partly Allowed
Channabasappa Shivappa Sannanagashetti Vs Ningavva Shivappa Sannanagashetti
Karnataka High Court · (2017) 2 AirKarR 142
Evidence Act, 1872 - Section 68Hindu Adoptions and Maintenance Act, 1956 - Section 12 (c)Hindu Succession Act, 1956 - Section 6
High Courts19 Jan 2017Allowed
D. Ramakrishnappa Vs Munishamappa
Karnataka High Court · (2017) 2 KantLJ 317
Constitution of India, 1950 - Article 226Karnataka Civil Courts Act, 1964 - Section 29(2)(a)
High Courts19 Jan 2017Dismissed
Mallanna Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 501
Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 147, Section 149, Section 302, Section 307, Section 326
High Courts18 Jan 2017Allowed
SRI VINEETH POOJARY S/O DEJAPPA POOJARY Vs THE STATE OF KARNATAKA THROUGH BARKE POLICE STATION
Karnataka High Court · (2017) 01 KAR CK 0281
Indian Penal Code, 1860, Section 302, Section 201, Section 144, Section 147, Section 212, Section 149,
High Courts18 Jan 2017Allowed
SRI JOSEPH @ JAYA KUMAR M. S/O MUTTURAJU D. Vs STATE OF KARNATAKA THROUGH STATION HOUSE OFFICER ATTIBELE POLICE STATION
Karnataka High Court · (2017) 01 KAR CK 0280
Indian Penal Code, 1860, Section 392 - Punishment for robbery
High Courts18 Jan 2017
Rangegowda , S/o Late Neelegowda Vs The Divisional Controller, K.S.R.T.C.
Karnataka High Court · (2017) 01 KAR CK 0279
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtIndustrial Disput