High Courts02 Dec 2016Dismissed
K.S. Zabiullah Sharieff Vs Syed Imtiaz Ahmed
Karnataka High Court · (2017) 1 NIJ 468
Negotiable Instruments Act, 1881 (NI) - Section 138
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 288 of 2,398
High Courts02 Dec 2016Disposed Off
Karnataka Power Transmission Corporation Ltd. Vs M. Rajashekar
Karnataka High Court · (2017) AIR(Karnataka) 1 : (2017) ILRKarnataka 59
Civil Procedure Code, 1908 (CPC) - Order 3 Rule 4Constitution of India, 1950 - Article 226High Court of Karnataka Rules, 1959 - Rule 1, Rule 2
High Courts01 Dec 2016Allowed
Smt. A.V. Shakuntala Vs The Union of India, Ministry of Mines
Karnataka High Court · (2017) ILRKarnataka 16 : (2017) 2 KantLJ 196
Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concessions Rules, 2016 - Rule 8(1)(a), Rule 8(1)(a)Mines and Minerals (Development and Regulation) Act, 1957 - Section 10A
High Courts01 Dec 2016Allowed
Nagaraju @ Nagarajappa P. Vs Yogesh P.M.
Karnataka High Court · (2017) AAC 524 : (2016) 4 ACC 934
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
High Courts01 Dec 2016Disposed Off
Dattatraya Manappa Pattar Vs Basavaraj Manappa Pattar
Karnataka High Court · (2017) 1 AirKarR 614 : (2017) 2 ICC 403
Specific Relief Act, 1963 - Section 34
High Courts01 Dec 2016Allowed
Laxman Adappa Vs State
Karnataka High Court · (2017) 1 AirKarR 244
Criminal Procedure Code, 1973 (CrPC) - Section 438
High Courts01 Dec 2016Dismissed
Parasoli Vs Calarin John Bashtista Gonsal
Karnataka High Court · (2017) 2 KantLJ 120
Succession Act, 1925 - Section 37
High Courts01 Dec 2016Disposed Off
Sannabasappa Angadi Vs Deputy Commissioner, District Administrative Bhavana, Koppal
Karnataka High Court · (2017) 2 KantLJ 112
Constitution of India, 1950 - Article 226Land Acquisition Act, 1894 - Section 28A
High Courts01 Dec 2016Disposed Off
Asst. Executive Engineer (AEE), B.W.S.S.B. Vs Senior Labour Inspector
Karnataka High Court · (2017) 1 AirKarR 290 : (2017) 152 FLR 577
Minimum Wages Act, 1948 - Section 3
High Courts01 Dec 2016Dismissed
Gurunathappa Gurusangappa Angadid Vs Subhash Gurulingappagouda Biradar
Karnataka High Court · (2017) 1 AirKarR 306 : (2017) 2 ICC 60 : (2017) ILRKarnataka 691
Registration Act, 1908 - Section 17(1)(b), Section 17(1A), Section 49Transfer of Property Act, 1882 - Section 53, Section 54
High Courts01 Dec 2016Allowed
Rajappa @ Rajkumar Vs State of Karnataka
Karnataka High Court · (2017) 1 DMC 405
Criminal Procedure Code, 1973 (CrPC) - Section 439Dowry Prohibition Act, 1961 - Section 3, Section 4Penal Code, 1860 (IPC) - Section 302, Section 304B, Section 34, Section 498A
High Courts01 Dec 2016Allowed
Reji Abraham Vs Jayanthi Arokiamary
Karnataka High Court · (2017) 2 KantLJ 300
Constitution of India, 1950 - Article 226Penal Code, 1860 (IPC) - Section 354, Section 498AProtection of Children from Sexual Offences Act, 2012 - Section 10
High Courts30 Nov 2016Disposed Off
B.N. Krupananda B. Nagaraju Vs Secretary, Rural Development and Panchayat Raj Department, Bengaluru
Karnataka High Court · (2017) 2 AirKarR 92
Karnataka Panchayat Raj Act, 1993 - Section 12, Section 43A
High Courts30 Nov 2016Dismissed
Ingale Sanjiv Mohandas Vs State of Karnataka
Karnataka High Court · (2017) 2 KantLJ 314
Karnataka Industrial Areas Development Act, 1966 - Section 28(4)
High Courts29 Nov 2016Dismissed
Kareppa, Member Taluk Panchayat Vs Basangouda Bygawat
Karnataka High Court · (2017) 2 AirKarR 438
Constitution of India, 1950 - Article 226Karnataka Local Authorities (Prohibition of Defection) Act, 1987 - Section 3(1)(a), Section 3A
High Courts29 Nov 2016Dismissed
New India Assurance Company Limited Vs Shivanand
Karnataka High Court · (2017) 2 KantLJ 144
Workmens Compensation Act, 1923 - Section 30(1)
High Courts28 Nov 2016Allowed
Vishwas Concrete Products Private Limited Vs Bangalore Electricity Supply Company Ltd Corporate Office
Karnataka High Court · (2017) 2 AirKarR 129
Constitution of India, 1950 - Article 226Electricity Act, 2003 - Section 62, Section 65
High Courts25 Nov 2016Dismissed
Assistant Executive Engineer, Pwd, Mysuru Vs Smt. Subbamma
Karnataka High Court · (2017) 152 FLR 344
Payment of Gratuity Act, 1972 - Section 2(e), Section 2A
High Courts25 Nov 2016Allowed
K.N. Kiran Kumar Vs State
Karnataka High Court · (2017) 2 AirKarR 226
Arms Act, 1959 - Section 27Evidence Act, 1872 - Section 155Penal Code, 1860 (IPC) - Section 143, Section 147, Section 148, Section 302, Section 307, Section 341
High Courts25 Nov 2016Dismissed
Falcon Tyres Ltd., Mysore, Rep. By Its Company Secretary Vs Falcon Tyres Employees'' Union, Rep.
Karnataka High Court · (2017) 1 CLR 1057 : (2017) 153 FLR 717
Industrial Disputes Act, 1947 - Section 10(1)