COURT ARCHIVE

Karnataka High Court judgments

47,957 judgments · page 282 of 2,398

High Courts04 Jan 2017Allowed

JYOTHISHREE W/O R. CHIDANANDA Vs R.CHIDANANDA S/O RANGAPPA

Karnataka High Court · (2017) 01 KAR CK 0051

Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsHindu Marriage Act, 1955, Section 13, Section 13(1)<

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High Courts04 Jan 2017

SMT PRAMEELA N. Vs SRI L. MAHADEVAIAH

Karnataka High Court · (2017) 01 KAR CK 0050

Code of Civil Procedure, 1908, Order 7 Rule11(b), Order 7 Rule11(d) -Limitation Act, 1963, Article 59

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High Courts04 Jan 2017Allowed

Nawaz Khan S/o Gaffar Khan Vs The State of Karnataka By its Police Town Manhalli Represented by Addl. Public Prosecutor

Karnataka High Court · (2017) 01 KAR CK 0049

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 34, Section 5

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High Courts03 Jan 2017

RELIANCE GIC LTD., HUBLI. Vs MOHAMAD SALI @ MOHAMAD SABIR & ORS.

Karnataka High Court · (2017) 01 KAR CK 0173

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High Courts03 Jan 2017

Puttaswamy Gowda & Ors. Vs State of Karnataka

Karnataka High Court · (2017) 01 KAR CK 0172

Code of Criminal Procedure, 1973, Section 309, Section 378(1), Section 378(3) - Power to postpone or adjourn proceedings - Appeal in case of acquittal - Appeal in case of

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High Courts03 Jan 2017

SRI. SIDRAI MALLAPPA NAIK Vs SHRI. LAXMAN GOPAL PATIL & ORS

Karnataka High Court · (2017) 01 KAR CK 0171

Motor Vehicles Act, 1988, Section 163A, Section 163A, Section 163A, Section 163A - Special provisions as to payment of compensation on structure

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High Courts03 Jan 2017

SHRI ROMIT Vs SHRI SHANTAPPANNA

Karnataka High Court · (2017) 01 KAR CK 0170

Code of Civil Procedure, 1908, Order 22Rule 10, Order 22Rule 3, Section 151, Section 2(11), Order 22R

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High Courts03 Jan 2017

RELIANCE GIC LTD., HUBLI. Vs MOHAMAD SALI @ MOHAMAD SABIR

Karnataka High Court · (2017) 01 KAR CK 0169

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High Courts03 Jan 2017Dismissed

THE MANAGEMENT OF M/S GEM PROPERTIES PVT. LTD. Vs TUMKUR JILLA ENGINEERING AND GENERAL WORKERS UNION, & ANR.

Karnataka High Court · (2017) 01 KAR CK 0168

Constitution of India, Article 226, Article 226, Article 227, Article 227 - Power of High Courts to Issue certain writs - Power of High Courts to Issu

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High Courts03 Jan 2017Dismissed

SRI RAME GOWDA S/O SRI YALLAKE GOWDA, & ANR. Vs SRI H.C.GIRISH, S/O SRI CHANDRAPPA, & ORS.

Karnataka High Court · (2017) 01 KAR CK 0167

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High Courts03 Jan 2017Allowed

Jitender Prasad Kaushik, Son of Jagadish Prakash Kaushik, & Ors. Vs State by CBI/ACU.III

Karnataka High Court · (2017) 01 KAR CK 0166

Code of Criminal Procedure, 1973, Section 91, Section 161, Section 313 - Summons to produce document or other thing - Examination of witnesses by police - Power to examine

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High Courts03 Jan 2017

Royal Sundaram Aliance Vs Mr. Dorairaj Pillay & Ors.

Karnataka High Court · (2017) 01 KAR CK 0165

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High Courts03 Jan 2017

Sri. M.N.Eshwar, & Anr. Vs Inspector of Police, Anti-corruption Bureau, Central Bureau of Investigation

Karnataka High Court · (2017) 01 KAR CK 0164

Indian Penal Code, 1860, Section 109 - Punishment of abetment if the act abetted is committed in consequence and where no express provision is made for its punishmentPrevention of Corruption A

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High Courts03 Jan 2017

SRI G.S. SHASHIDHAR Vs THE MANAGEMENT OF SRI SIDDAGANGA

Karnataka High Court · (2017) 01 KAR CK 0163

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court

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High Courts03 Jan 2017

SATISH R SHET & Anr Vs DR. P.R. KUMAR

Karnataka High Court · (2017) 01 KAR CK 0162

Arbitration Act, 1940, Section 8 - Power of Court to appoint arbitrator or umpire

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High Courts03 Jan 2017Allowed

THE MANAGER BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LIMITED Vs SHRI C.SUNDARA RAJ, S/O.LATE CHINNASWAMY, & ANR.

Karnataka High Court · (2017) 01 KAR CK 0161

Motor Vehicles Act, 1988, Section 2, Section 2, Section 2(47), Section 2(47), Section 10, Section 10,

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High Courts03 Jan 2017

Ranappa Vs Shi Vs hankar

Karnataka High Court · (2017) 01 KAR CK 0160

Code of Civil Procedure, 1908, Section 100 - Second appeal

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High Courts03 Jan 2017

THE ORIENTAL INSURANCE COMPANY LIMITED Vs SRI MAHABOOB ALI KHAN & ANR.

Karnataka High Court · (2017) 01 KAR CK 0159

Motor Vehicles Act, 1988, Section 39, Section 39, Section 149(2), Section 149(2) - Necessity for registration - Duty of insurers to satisfy judgments

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High Courts03 Jan 2017

FIROZ AFZAL Vs THE KARNATAKA STATE BOARD OF WAQFS & Anr

Karnataka High Court · (2017) 01 KAR CK 0158

Waqf Act, 1995, Section 64, Section 63, Section 65, Section 64(3) - Removal of mutawalli - Power to appoint mutawallis in certain cases - Assumption of di

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High Courts03 Jan 2017

Smt. Srivalli Bhogaraju, Wife of Kasi Viswanath Bhogaraju, & Ors. Vs Smt. Mamatha Manjunath, Wife of Sri. Manjunath K.S., & Ors.

Karnataka High Court · (2017) 01 KAR CK 0157

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