High Courts03 Jan 2017Allowed
Sri G.S. Shashidhar Vs The Management of Sri Siddaganga Education Society
Karnataka High Court · (2017) 2 AirKarR 40 : (2017) LIC 1714
Constitution of India, 1950 - Article 226, Article 227
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 283 of 2,398
High Courts03 Jan 2017Dismissed
Satish R. Shet Vs Dr. P.R. Kumar
Karnataka High Court · (2017) 1 AirKarR 760
Arbitration and Conciliation Act, 1996 - Section 8
High Courts03 Jan 2017Disposed Off
Romit Jeevandar Sadalge Vs Shantappanna Yashwanth Mirje
Karnataka High Court · (2017) 1 AirKarR 826
Civil Procedure Code, 1908 (CPC) - Order 22 Rule 10, Section 2(11)
High Courts03 Jan 2017Dismissed
Oriental Insurance Company Limited Vs Mahaboob Ali Khan
Karnataka High Court · (2017) AAC 683
Motor Vehicles Act, 1988 - Section 149(2), Section 166
High Courts03 Jan 2017Allowed
Kasim Peer Sab Vs Krishnappa Nayakaru
Karnataka High Court · (2017) AAC 835
Motor Vehicles Act, 1988 - Section 168
High Courts03 Jan 2017Allowed
Ranappa Mallappa Vs Shivshankar Channamallappa Rayaka
Karnataka High Court · (2017) 1 AirKarR 832
Civil Procedure Code, 1908 (CPC) - Section 100Karnataka Municipal Corporation Act, 1976 - Section 321
High Courts03 Jan 2017Allowed
Royal Sundaram Aliance Insurance Company Limited Vs Mr. Dorairaj Pillay
Karnataka High Court · (2017) AAC 801 : (2017) 2 KantLJ 246
Motor Vehicles Act, 1988 - Section 168
High Courts03 Jan 2017Allowed
Sri Rame Gowda Vs Sri H.C.Girish
Karnataka High Court · (2017) 1 ACC 4
Motor Vehicles Act, 1988 - Section 166
High Courts03 Jan 2017Allowed
Sidrai Mallappa Naik Vs Laxman Gopal Patil
Karnataka High Court · (2017) AAC 701
Motor Vehicles Act, 1988 - Section 163-A
High Courts03 Jan 2017Disposed Off
Reliance Gic Ltd. Vs Mohamad Sali
Karnataka High Court · (2017) AAC 841
Workmens Compensation Act, 1923 - Section 4
High Courts02 Jan 2017Dismissed
Thippeswamy Vs Gopalashetty K. Shettar @ G.K. Shettar
Karnataka High Court · (2017) 01 KAR CK 0156
Code of Criminal Procedure, 1973, Section 200 - Examination of complainantIndian Penal Code, 1860, Section 420 - Cheating and dishonestly inducing delivery of property
High Courts02 Jan 2017
S.J. Narayana Murthy Vs The Special Land Acquisition Officer & Ors.
Karnataka High Court · (2017) 01 KAR CK 0155
Karnataka Land Reforms Act, 1961, Section 77A, Section 77A, Section 118(2), Section 118(2) -Karnataka Land Reforms Rules, 1974, Rule 17
High Courts02 Jan 2017Dismissed
UNION OF INDIA AND OTHERS Vs P K SRIHARI
Karnataka High Court · (2017) 01 KAR CK 0154
Constitution of India, Article 311 - Dismissal, removal or reduction in rank of persons employed in civil capacities under the Union or a State
High Courts02 Jan 2017Dismissed
THE MANAGER ICICI LOMBARD GENERAL INSURANCE COMPANY LIMITED Vs SMT MANGALA W/O LATE MANI @ SUBRAMANI, & ORS.
Karnataka High Court · (2017) 01 KAR CK 0153
Code of Criminal Procedure, 1973, Section 174 - Police to enquire and report on suicide, etcMotor Vehicles Act, 1988, Section 163A, Section 163A
High Courts02 Jan 2017
B.M. RAMAKRISHNA Vs THE CHIEF TRAFFIC MANAGER BMTC
Karnataka High Court · (2017) 01 KAR CK 0152
Industrial Disputes Act, 1947, Section 11-A, Section 10 (4-A) - Reference of disputes to Boards, Courts or Tribunals
High Courts02 Jan 2017Allowed
SRI.RAGHAVENDRA.M.J S/O M L JAGADISH Vs SRI. R. RAJASHEKHAR S/O RACHAIAH, & ORS.
Karnataka High Court · (2017) 01 KAR CK 0151
Indian Penal Code, 1860, Section 279, Section 337 - Rash driving or riding on a public way - Causing hurt by act endangering life or personal safety of othersMotor Vehicle
High Courts02 Jan 2017
M/s. Asha Jyothi Transport Vs Union of India
Karnataka High Court · (2017) 01 KAR CK 0150
High Courts02 Jan 2017
FIAZ AHMED & ANR Vs AJAZ AHMED
Karnataka High Court · (2017) 01 KAR CK 0149
Code of Civil Procedure, 1908, Section 151, Order 7Rule 14, Order 7Rule 17 - Saving of Inherent powers of CourtEvidence Act, 187
High Courts02 Jan 2017Allowed
Smt.Shylaja W/o V.Somanna, & Ors. Vs The Superintendent of Police Lokayukta, & Anr.
Karnataka High Court · (2017) 01 KAR CK 0148
Land Acquisition Act, 1894, Section 48, Section 16(2) - Completion of acquisition not compulsory, but compensation to be awarded when not completed - Power to take possession
High Courts02 Jan 2017
SMT. SHAKIRA YASMEEN Vs THE SECRETARY MINORITIES WELFARE DEPARTMENT & ORS.
Karnataka High Court · (2017) 01 KAR CK 0147
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