High Courts06 Dec 2016Dismissed
State Vs H.S. Santhosh Kumar
Karnataka High Court · (2017) 2 AICLR 304 : (2017) 1 AirKarR 568
Prevention of Corruption Act, 1988 - Section 13(1)(d)
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 287 of 2,398
High Courts06 Dec 2016Allowed
Kamalavva Dundappa Sangappanavar Vs Special Land Acquisition Officer Malaprabha Project
Karnataka High Court · (2017) 1 AirKarR 499
Land Acquisition Act, 1894 - Section 18
High Courts06 Dec 2016Dismissed
Korangrapady Co-operative Agricultural Society Ltd. Vs Union of India
Karnataka High Court · (2017) ILRKarnataka 460
Constitution of India, 1950 - Article 226, Article 227
High Courts06 Dec 2016Dismissed
Enforcement Officer, E.P.F. Organisation, Mysore Vs M/s Kareemsilk International
Karnataka High Court · (2017) 152 FLR 573 : (2017) LabLR 441
Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 14 (1-A), Section 14-A
High Courts06 Dec 2016Allowed
Dastagir Sab Vs Karnataka Neeravari Nigam Ltd.
Karnataka High Court · (2017) 1 AirKarR 380
Land Acquisition Act, 1894 - Section 23, Section 4
High Courts06 Dec 2016Allowed
Nirmala Vs Chandayya Poojari
Karnataka High Court · (2017) 2 KantLJ 627
Constitution of India, 1950 - Article 226Karnataka Land Reforms Act, 1961 - Section 48-A(1)
High Courts06 Dec 2016Allowed
Union of India Vs Thoushif
Karnataka High Court · (2017) 2 AirKarR 667 : (2017) 2 KantLJ 673
High Courts06 Dec 2016Dismissed
National Highways Authority of India Vs Udaykumar
Karnataka High Court · (2017) 2 AirKarR 815 : (2017) 2 KantLJ 454
Limitation Act, 1963 - Article 137National Highways Act, 1956 - Section 3-A
High Courts06 Dec 2016Dismissed
S. Nataraj Sharma Vs State of Karnataka
Karnataka High Court · (2017) 1 AirKarR 401
Civil Procedure Code, 1908 (CPC) - Section 151Commissions of Inquiry Act, 1952 - Section 4
High Courts06 Dec 2016Allowed
Avesh Ramachandra Shinde Vs State
Karnataka High Court · (2017) 1 AirKarR 404
Criminal Procedure Code, 1973 (CrPC) - Section 438Penal Code, 1860 (IPC) - Section 307, Section 498A, Section 504
High Courts06 Dec 2016Allowed
Anil Raju Baiipattar Vs State of Karnataka
Karnataka High Court · (2017) 2 AICLR 72 : (2017) 1 AirKarR 430
Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 300
High Courts05 Dec 2016Dismissed
Somappa Vs Imamsab
Karnataka High Court · (2017) 2 AirKarR 837 : (2017) 2 KantLJ 665
Karnataka Motor Vehicles Rules, 1989 - Rule 100Motor Vehicles Act, 1988 - Section 147
High Courts05 Dec 2016Dismissed
Branch Manager United India Insurance Co. Ltd. Vs Raghunath
Karnataka High Court · (2016) 4 ACC 942
High Courts05 Dec 2016Allowed
Lakshmidevamma Vs Divisional Controller, K.S.R.T.C.
Karnataka High Court · (2017) 1 AirKarR 517
Constitution of India, 1950 - Article 16, Article 226
High Courts05 Dec 2016Dismissed
Divisional Manager, M/s. National Insurance Co. Ltd. Vs M. Ganesh Muniswamy
Karnataka High Court · (2017) 1 AirKarR 386
Motor Vehicles Act, 1988 - Section 166
High Courts05 Dec 2016Allowed
G.S. Siddaraju Vs State of Karnataka
Karnataka High Court · (2017) 1 AirKarR 526
Constitution of India, 1950 - Article 226Karnataka Land Revenue Act, 1964 - Section 95
High Courts05 Dec 2016Allowed
Managing Director, KSRTC Vs Ramakrishna J.S.
Karnataka High Court · (2017) AAC 903
Motor Vehicles Act, 1988 - Section 166, Section 168
High Courts02 Dec 2016Disposed Off
Vaijinath Vs Shankramma
Karnataka High Court · (2017) 2 ICC 131 : (2017) ILRKarnataka 1089
Civil Procedure Code, 1908 (CPC) - Order 43 Rule 1, Order 7 Rule 11
High Courts02 Dec 2016Disposed Off
Karnataka Rajya Rashtreeya Grameena Udyoga Khatri Yojane Naukarara Sangha (R) Vs Dr. K. Radhakrishna Reddy
Karnataka High Court · (2017) 1 AirKarR 257 : (2017) ILRKarnataka 68
Contempt of Courts Act, 1971 - Section 11, Section 12
High Courts02 Dec 2016Dismissed
R.S. Sudhakar Vs Chief Traffic Manager
Karnataka High Court · (2017) 1 AirKarR 241 : (2017) LIC 496
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 11A