High Courts18 Nov 2016Allowed
Dattu Shanker Vs State of Karnataka
Karnataka High Court · (2017) 1 AirKarR 75
Penal Code, 1860 (IPC) - Section 147, Section 149, Section 201, Section 302, Section 447, Section 504, Section 506
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 290 of 2,398
High Courts18 Nov 2016Disposed Off
Jacob Vs K.S.R.T.C. Depot
Karnataka High Court · (2017) 1 ACC 39
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
High Courts16 Nov 2016Disposed Off
P. Manjunath Kumar Vs The Deputy Commissioner, Mysuru
Karnataka High Court · (2017) 1 KantLJ 370
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 14(1), Section 14(3), Section 17
High Courts16 Nov 2016Disposed Off
Fathima Vs Union of India
Karnataka High Court · (2017) AAC 928
Railways Act, 1989 - Section 123(c)(2)
High Courts16 Nov 2016Disposed Off
Muddegowdara Veerabhadrappa Vs Government of Karnataka
Karnataka High Court · (2017) 1 AirKarR 165 : (2017) 1 KantLJ 392
Constitution of India, 1950 - Article 226Karnataka Societies Registration Act, 1960 - Section 25, Section 27-AKarnataka Societies Registration Rules, 1961 - Rule 8
High Courts15 Nov 2016Allowed
Tata Consulting Engineers Vs B.S. Shankar
Karnataka High Court · (2017) 1 AirKarR 612 : (2017) 2 ICC 405
High Courts15 Nov 2016Partly Allowed
United India Insurance Co. Ltd. Vs Ramesh Kamanagouda Patil
Karnataka High Court · (2017) AAC 567 : (2017) 1 AirKarR 245
Employees Compensation Act, 1923 - Section 2(1)(n), Section 3
High Courts15 Nov 2016Disposed Off
B.M. Mabesba Vs G. Ramakrishnaiah
Karnataka High Court · (2017) AAC 377
Motor Vehicles Act, 1988 - Section 168
High Courts15 Nov 2016Dismissed
Management, M/s. Schneider Electric I.T. Business India Private Ltd. Vs General Secretary, American Power Conversion (India) Pvt. Ltd.
Karnataka High Court · (2017) 1 AirKarR 267 : (2017) 1 CLR 578 : (2017) 153 FLR 596
Constitution of India, 1950 - Article 226
High Courts15 Nov 2016Allowed
Yallamma Vs Gaffar
Karnataka High Court · (2017) AAC 538
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
High Courts15 Nov 2016Allowed
Bhagwantharaya Nagappa Biradar Vs State of Karnataka
Karnataka High Court · (2017) 1 AirKarR 311
Urban Land (Ceiling And Regulation) Act, 1976 - Section 3, Section 4
High Courts15 Nov 2016Dismissed
P. Shekar Vs State of Karnataka
Karnataka High Court · (2017) 1 AirKarR 313
Penal Code, 1860 (IPC) - Section 279, Section 304A
High Courts15 Nov 2016Allowed
Smt. Ambamma Vs I. Obanna
Karnataka High Court · (2017) AAC 806
Motor Vehicles Act, 1988 - Section 168
High Courts15 Nov 2016Allowed
New India Assurance Co. Ltd. Vs Manjunath
Karnataka High Court · (2017) AAC 372
Workmens Compensation Act, 1923 - Section 3
High Courts15 Nov 2016Allowed
Branch Manager, M/s. Oriental Insurance Company Ltd. Vs M. Mallikarjuna
Karnataka High Court · (2017) 1 AirKarR 308
Employees Compensation Act, 1923 - Section 2(1)(n), Section 4
High Courts15 Nov 2016Allowed
Ramesh N. Vs Divisional Manager The National Insurance Co. Ltd.
Karnataka High Court · (2017) AAC 536
Motor Vehicles Act, 1988 - Section 166
High Courts14 Nov 2016Dismissed
S. Kabali Vs Chief Traffic Manager, BMTC
Karnataka High Court · (2017) 1 AirKarR 716 : (2017) LIC 1268
Industrial Disputes Act, 1947 - Section 11A
High Courts14 Nov 2016Allowed
Alla Saheb Vs State of Karnataka
Karnataka High Court · (2017) 1 AirKarR 710 : (2017) ILRKarnataka 86 : (2017) LIC 1263
Constitution of India, 1950 - Article 162, Article 309Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957 - Rule 18(49), Rule 20(A)
High Courts14 Nov 2016Disposed Off
Smitha S. Vs Visvesvaraya Technological University
Karnataka High Court · (2017) 1 AirKarR 296
Constitution of India, 1950 - Article 226
High Courts14 Nov 2016Dismissed
Vidyavardhaka Sangha (R) Vs Smt. K. Meera Bai
Karnataka High Court · (2017) 1 KantLJ 442
Karnataka Private Educational Institutions (Discipline And Control) Rules, 1978 - Rule 5