High Courts17 Jan 2017Dismissed
M. Madappa Vs D.Y. Ravishankar
Karnataka High Court · (2017) ACD 233
Negotiable Instruments Act, 1881 (NI) - Section 138
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 274 of 2,398
High Courts17 Jan 2017Allowed
State by Lokayuktha Police Vs Dr. M. Hanumantharayappa
Karnataka High Court · (2017) 2 CriCC 360 : (2017) CriLJ 1258
Prevention of Corruption Act, 1988 - Section 13(2)
High Courts17 Jan 2017Allowed
Mohammed Sultan Vs State of Karnataka
Karnataka High Court · (2017) 1 AirKarR 778
Evidence Act, 1872 - Section 27, Section 3Penal Code, 1860 (IPC) - Section 302, Section 392
High Courts16 Jan 2017
Managing Director of Gescom & Ors Vs Sanna Bhimanna & Anr
Karnataka High Court · (2017) 01 KAR CK 0262
Code of Civil Procedure, 1908, Section 100, Section 96 - Second appeal - Appeal from original decreeLimitation Act, 1908, Article 113,
High Courts16 Jan 2017Dismissed
Abdul Waheed S/o Abdul Wazeer, Krishnappa Vs State by PSI Holehonnur Police Station
Karnataka High Court · (2017) 01 KAR CK 0261
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 279, Section 338, Se
High Courts16 Jan 2017
THE DIVISIONAL CONTROLLER NEKRTC BIDAR Vs VITHAL S/O SHARNAPPA HADPAD
Karnataka High Court · (2017) 01 KAR CK 0260
Industrial Disputes Act, 1947, Section 10(1)(d), Section 11-A - Reference of disputes to Boards, Courts or Tribunals
High Courts16 Jan 2017
Sri.T.M.Srinivasamurthy Vs Sri.Vinayaka Naik & Anr.
Karnataka High Court · (2017) 01 KAR CK 0259
Code of Civil Procedure, 1908, Section 151, Order 26Rule 9 - Saving of Inherent powers of Court
High Courts16 Jan 2017Allowed
NARAYANA S/O RAMASHETTY Vs THE STATE BY HANUR POLICE STATION CHAMARAJANAGAR DISTRICT REPRESENTED BY PUBLIC PROSECUTOR
Karnataka High Court · (2017) 01 KAR CK 0258
Code of Criminal Procedure, 1973, Section 227 - DischargeNarcotic Drugs and Psychotropic Substances Act, 1985, Section 20(b), Section 20(1)(b) - Pun
High Courts16 Jan 2017
Muniyappa Vs The Special Land Acquisition
Karnataka High Court · (2017) 01 KAR CK 0257
Code of Civil Procedure, 1908, Section 151, Order 21Rule 97 - Saving of Inherent powers of CourtLand Acquisition Act, 1894, Section 18
High Courts16 Jan 2017Disposed Off
The Divisional Controller Nekrtc Bidar Division Bidar Vs Vithal
Karnataka High Court · (2017) 2 AirKarR 37
Industrial Disputes Act, 1947 - Section 11A
High Courts16 Jan 2017Allowed
Muniyappa Byatappa Vs Special Land Acquisition Officer, Bangalore
Karnataka High Court · (2017) 2 AirKarR 85
Land Acquisition Act, 1894 - Section 18
High Courts16 Jan 2017Disposed Off
Sri. T.M. Srinivasamurthy Vs Sri. Vinayaka Naik
Karnataka High Court · (2017) 2 AirKarR 38
Civil Procedure Code, 1908 (CPC) - Order 26 Rule 9
High Courts16 Jan 2017Disposed Off
Managing Director of Gescom, Gulbarga Vs Sanna Bhimanna
Karnataka High Court · (2017) 2 AirKarR 383
Civil Procedure Code, 1908 (CPC) - Section 100Fatal Accidents Act, 1855 - Section 1ALimitation Act, 1963 - Article 113
High Courts16 Jan 2017Dismissed
C. Nagaraju Vs Mysore City Corporation
Karnataka High Court · (2017) 2 KantLJ 136
Constitution of India, 1950 - Article 226Karnataka Municipal Corporations Act, 1976 - Section 321
High Courts15 Jan 2017Allowed
S. Chandrashekar Vs Assistant Commissioner of Income Tax High Court of Karnataka
Karnataka High Court · (2017) 293 CurTR 409
Income Tax Act, 1961 - Section 271(1)(c)
High Courts13 Jan 2017Dismissed
Sam Advertising and Marketing Vs Bruhat Bangalore Mahanagara Palike Corporation Offices, & Ors.
Karnataka High Court · (2017) 01 KAR CK 0256
High Courts13 Jan 2017Dismissed
Shine Outdoor Media Vs Bruhat Bangalore Mahanagara Palike Corporation Offices, & Ors.
Karnataka High Court · (2017) 01 KAR CK 0255
High Courts13 Jan 2017Dismissed
M/s.Sam Shine Outdoor Ads Vs Bruhat Bangalore Mahanagara Palike Corporation Offices, & Ors.
Karnataka High Court · (2017) 01 KAR CK 0254
High Courts13 Jan 2017
RAGHAVA REDDY & ASSOCIATES & Ors Vs PEOPLE CHARITY FUND & Anr
Karnataka High Court · (2017) 01 KAR CK 0253
Code of Civil Procedure, 1908, Order 7Rule 11(d), Order 7Rule 11(a) -Partnership Act, 1932, Section 69(2) - Effect of non-r
High Courts13 Jan 2017Allowed
SRI.B.N.SRINIVAS S/O SRI.P.A.NANJUNDAPPA Vs STATE OF KARNATAKA REP. BY ITS PRINCIPAL SECRETARY URBAN DEVELOPMENT DEPARTMENT, & ORS.
Karnataka High Court · (2017) 01 KAR CK 0252