COURT ARCHIVE

Karnataka High Court judgments

47,957 judgments · page 285 of 2,398

High Courts15 Dec 2016Dismissed

Venkateshwara Saunskarana and Marata Sahakari Sangha Niyamita Vs State of Karnataka

Karnataka High Court · (2017) 2 KantLJ 446

Constitution of India, 1950 - Article 226Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 - Section 13(4)Karnataka Co-operative Societies Act, 1959 - Section 30-B

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High Courts15 Dec 2016Dismissed

Hanumanthappa Vs G. Jagadeesha

Karnataka High Court · (2017) 2 KantLJ 604

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High Courts15 Dec 2016Dismissed

Lagamavva Paraashuram Jinarali Vs Gangawwa

Karnataka High Court · (2017) 2 ICC 31 : (2017) 3 KantLJ 682

Evidence Act, 1872 - Section 68Succession Act, 1925 - Section 63

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High Courts15 Dec 2016Allowed

Deepa Sharma Vs AOC-In-C, Appellate Authority, Bangalore

Karnataka High Court · (2017) 2 AirKarR 859

Central Civil Services (Classification, Control and Appeal) Rules, 1965 - Rule 11(viii)Constitution of India, 1950 - Article 309, Article 311

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High Courts14 Dec 2016Allowed

Karnataka State Road Transport Corporation Vs Radhakrishna

Karnataka High Court · (2017) 1 AirKarR 723

Industrial Disputes Act, 1947 - Section 110(1) (c) (d)

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High Courts14 Dec 2016Dismissed

Smt. Uma Vs Mrs. Athayee

Karnataka High Court · (2017) 1 KantLJ 533

Motor Vehicles Act, 1988 - Section 173(1)

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High Courts14 Dec 2016Disposed Off

Kaashawwa Vs State of Karnataka

Karnataka High Court · (2017) 2 KantLJ 142

Constitution of India, 1950 - Article 226Karnataka Municipalities Act, 1964 - Section 306

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High Courts14 Dec 2016Allowed

Karnataka State Road Transport Corporation Vs M. Thiappanna

Karnataka High Court · (2017) 1 AirKarR 717 : (2017) LIC 1270

Industrial Disputes Act, 1947 - Section 10(1)(d)

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High Courts14 Dec 2016Disposed Off

Dr. Mrs. Mashmoom Vs Mr. Sajid

Karnataka High Court · (2017) 1 KerLJ 26

Guardians And Wards Act, 1890 - Section 9

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High Courts14 Dec 2016Allowed

B. Narappa Vs Pragati Grameena Bank

Karnataka High Court · (2017) 2 CLR 232 : (2017) 2 KantLJ 609

Karnataka High Court Act, 1961 - Section 4

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High Courts14 Dec 2016Disposed Off

Khaja Noor Vs Karnataka State Board of Wakfs

Karnataka High Court · (2017) 2 KantLJ 329

Constitution of India, 1950 - Article 226, Article 227

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High Courts13 Dec 2016Disposed Off

Suresh Nagappa Patil Vs State of Karnataka

Karnataka High Court · (2017) 1 KantLJ 536

Karnataka Co-Operative Societies Act, 1959 - Section 108, Section 14

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High Courts13 Dec 2016Dismissed

Mallikarjun Ladappa Vanade Vs State of Karnataka

Karnataka High Court · (2017) 1 AirKarR 509 : (2017) LIC 1056

Constitution of India, 1950 - Article 16

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High Courts13 Dec 2016Allowed

Mallikarjuna Ramanjineaiah Vs State of Karnataka

Karnataka High Court · (2017) 1 AirKarR 720

Evidence Act, 1872 - Section 32Penal Code, 1860 (IPC) - Section 302, Section 34, Section 34, Section 498

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High Courts13 Dec 2016Dismissed

Saurodeep Bhattacharjee Vs Registrar (Evaluation) Rajiv Gandhi University of Health Sciences

Karnataka High Court · (2017) 1 AirKarR 445

Constitution of India, 1950 - Article 226

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High Courts13 Dec 2016Allowed

Basappa Ningappa Kiratageri Vs Indragouda Hanumanthgouda

Karnataka High Court · (2017) 2 AICLR 292 : (2017) 1 AirKarR 519

Criminal Procedure Code, 1973 (CrPC) - Section 354

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High Courts13 Dec 2016Dismissed

Somashekar Channarayappa Vs Commissioner, Bruhath Bangalore

Karnataka High Court · (2017) 1 AirKarR 428

Constitution of India, 1950 - Article 226

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High Courts13 Dec 2016Partly Allowed

Mallappa Nagappa Kumbar Vs State of Karnataka

Karnataka High Court · (2017) 1 AirKarR 511

Penal Code, 1860 (IPC) - Section 279

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High Courts10 Dec 2016Disposed off

Vedprakash Power Pvt. Ltd., Vs Power Company Of Karnataka Ltd.

Karnataka High Court · (2017) 2 AirKarR 247 : (2017) 1 BC 412

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High Courts09 Dec 2016Dismissed

G.D. Shanker Vs Union of India

Karnataka High Court · (2017) 1 AirKarR 726

Arbitration and Conciliation Act, 1996 - Section 34(2)Civil Procedure Code, 1908 (CPC) - Order 41 Rule 22

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