High Courts14 Nov 2016Allowed
Union of India Vs R. Lakshmidevamma
Karnataka High Court · (2017) 1 AirKarR 767 : (2017) ILRKarnataka 46 : (2017) 3 KantLJ 602
Constitution of India, 1950 - Article 14, Article 16
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 291 of 2,398
High Courts14 Nov 2016Disposed Off
Adi Chunchanagiri Shikshana Trust Vs State of Karnataka
Karnataka High Court · (2017) 1 AirKarR 285
Constitution of India, 1950 - Article 226Karnataka Education Act, 1995 - Section 12
High Courts11 Nov 2016Dismissed
H.A. Hammabba Abdulla Vs State of Karnataka
Karnataka High Court · (2017) 1 AirKarR 18 : (2017) CriLJ 842
Constitution of India, 1950 - Article 226Karnataka Prevention of Dangerous Activities of Bootleggers, Drug-Offenders, Gamblers, Goondas, Immoral Traffic Offenders and Slum-Grabbers Act, 1985 - Section 14, Section 3
High Courts11 Nov 2016Dismissed
Sri P. Raju Vs M/s. Raman Boards Limited
Karnataka High Court · (2017) LabLR 92
High Courts11 Nov 2016Disposed Off
Coffee Day Global Ltd. Vs Ruben Colaco @ U.R.W. Colaco
Karnataka High Court · (2017) 1 NIJ 128
Criminal Procedure Code, 1973 (CrPC) - Section 378Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts11 Nov 2016Allowed
Coverity (India) Private Limited, Vs Nil
Karnataka High Court · (2017) 1 KantLJ 654
Companies Act, 1956 - Section 391, Section 394
High Courts11 Nov 2016Disposed Off
Friends Projects Private Limited Vs Indian Oil Corporation Limited
Karnataka High Court · (2017) 2 KantLJ 259
Arbitration and Conciliation Act, 1996 - Section 11
High Courts11 Nov 2016Dismissed
K. Mohan Kumar Vs Managing Director Karnataka State Road Transport Corporation
Karnataka High Court · (2017) 1 AirKarR 424
Constitution of India, 1950 - Article 226
High Courts11 Nov 2016Dismissed
United India Insurance Company Limited Vs Smt. Rajamma
Karnataka High Court · (2017) AAC 825 : (2017) 2 TAC 895
Motor Vehicles Act, 1988 - Section 122, Section 140, Section 163A, Section 163A, Section 163A, Section 168
High Courts10 Nov 2016Allowed
Managing Director, Bangalore Metropolitan Transport Corporation Vs Sumitra
Karnataka High Court · (2017) 1 AirKarR 565 : (2017) 1 KantLJ 482
Constitution of India, 1950 - Article 226Karnataka State Commission for Women Act, 1995 - Section 10, Section 9(1)(f)
High Courts10 Nov 2016Dismissed
Satish N. Narayan Vs State of Karnataka
Karnataka High Court · (2017) 1 AirKarR 627 : (2017) ILRKarnataka 735 : (2017) 2 KantLJ 6
Constitution of India, 1950 - Article 14, Article 14, Article 19, Article 19(1)(g), Article 21Karnataka On-demand Transportation Technology Aggregators Rules, 2016 - Rule 1, Rule 10(n), Rule 10(o)Motor Vehicles Act, 1988 - Section 2(
High Courts10 Nov 2016Disposed Off
M/s. Scania Commercial Vehicles India Private Limited Vs Government of Karnataka
Karnataka High Court · (2017) 1 AirKarR 355 : (2017) 1 KantLJ 357
Constitution of India, 1950 - Article 14
High Courts10 Nov 2016Allowed
Divisional Controller, Karnataka State Road Transport Corporation Vs B. Mallikaijuna
Karnataka High Court · (2017) 1 AirKarR 314
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 11A
High Courts10 Nov 2016Allowed
H.C. Vijaykeerthi Vs Union of India
Karnataka High Court · (2017) 1 KantLJ 465
Central Civil Services (Classification, Control And Appeal) Rules, 1965 - Rule 10(6), Rule 14
High Courts10 Nov 2016Allowed
S.R. Mavarappa Gowda Vs M.G. Parameshwarappa
Karnataka High Court · (2017) 1 AirKarR 724
Karnataka Village Offices Abolition Act, 1961 - Section 6
High Courts09 Nov 2016Dismissed
Sri Shamshuddin Vs Sri Haris M.Y.
Karnataka High Court · (2017) 2 AirKarR 216 : (2017) ILRKarnataka 663
Constitution of India, 1950 - Article 215Contempt of Courts Act, 1971 - Section 2(b)
High Courts08 Nov 2016Disposed Off
Smt. Shanta Kulkarni Vs Y. Chandramohana
Karnataka High Court · (2017) 2 KantLJ 151
Criminal Procedure Code, 1973 (CrPC) - Section 482Protection of Women From Domestic Violence Act, 2005 - Section 17
High Courts08 Nov 2016Dismissed
Sumalakshmi K. Vs Managing Director, K.S.R.T.C.
Karnataka High Court · (2017) 1 AirKarR 73
Constitution of India, 1950 - Article 16
High Courts08 Nov 2016Allowed
Basavaraja Vs State
Karnataka High Court · (2017) 1 AirKarR 65
Criminal Procedure Code, 1973 (CrPC) - Section 439
High Courts08 Nov 2016Allowed
Chandrashekariah C.N. Vs State of Karnataka
Karnataka High Court · (2017) 2 KantLJ 621
Constitution of India, 1950 - Article 226Right of Children to Free and Compulsory Education Act, 2009 - Section 23