COURT ARCHIVE

Karnataka High Court judgments

47,957 judgments · page 292 of 2,398

High Courts07 Nov 2016Allowed

Mrs. Nutan Wodeyar Vs Union of India

Karnataka High Court · (2017) ILRKarnataka 651 : (2017) 1 KantLJ 561

Administrative Tribunals Act, 1985 - Section 26Central Administrative Tribunal Rules of Practice, 1993 - Rule 106, Rule 107

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High Courts07 Nov 2016Disposed Off

Krishnappa Narayanappa Vs State of Karnataka

Karnataka High Court · (2017) 1 AirKarR 1

Constitution of India, 1950 - Article 226Karnataka Land Grant Rules, 1969 - Rule 43(8)Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 - Section 4

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High Courts07 Nov 2016Allowed

Central Bureau of Investigation Anti-Corruption Branch Vs M.E. Shivalingamurthy

Karnataka High Court · (2017) 1 AirKarR 728 : (2017) 2 KantLJ 563

Criminal Procedure Code, 1973 (CrPC) - Section 227, Section 239Penal Code, 1860 (IPC) - Section 120B

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High Courts07 Nov 2016Disposed Off

Branch Manager United India Insurance Company Limited Vs Madhusudana

Karnataka High Court · (2017) AAC 527

Motor Vehicles Act, 1988 - Section 147

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High Courts07 Nov 2016Allowed

Sri S.A. Venkataramanappa Vs The Divisional Controller, Ksrtc, Chikkaballapur

Karnataka High Court · (2017) 152 FLR 776 : (2017) LabLR 91

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High Courts05 Nov 2016Dismissed

Shankar Vs Nagendra

Karnataka High Court · (2017) 1 AirKarR 251 : (2017) 1 ICC 911

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11 (d)Limitation Act, 1963 - Article 58

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High Courts05 Nov 2016Allowed

R. Anand Vs State of Karnataka

Karnataka High Court · (2017) 2 AirKarR 102

Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 120B, Section 302

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High Courts05 Nov 2016Dismissed

H. Narayan Vs Thimmakka

Karnataka High Court · (2017) AAC 923

Employees Compensation Act, 1923 - Section 2(1)(d)(d)(iii), Section 3

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High Courts05 Nov 2016Disposed Off

C. Ananda Reddy Vs S. Jayaram

Karnataka High Court · (2017) 1 AirKarR 3

Negotiable Instruments Act, 1881 (NI) - Section 139, Section 142(b)

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High Courts05 Nov 2016Allowed

Dr. Alok Vinod Kulkami Vs Rajiv Gandhi University of Health Sciences

Karnataka High Court · (2017) 1 AirKarR 440

Constitution of India, 1950 - Article 226Indian Medical Council Act, 1956 - Section 33Postgraduate Medical Education Regulations, 2000 - Regn. 14(1)(b)

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High Courts05 Nov 2016Allowed

K.A. Damayanthi Vs State of Karnataka

Karnataka High Court · (2017) 1 AirKarR 316 : (2017) 1 KantLJ 555

Constitution of India, 1950 - Article 226

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High Courts05 Nov 2016Allowed

Chandrika, L. Vs K.V. Lakshmarama

Karnataka High Court · (2017) 1 AirKarR 288 : (2017) 1 ICC 866

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10 (2)Constitution of India, 1950 - Article 226

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High Courts05 Nov 2016Dismissed

A.P. Varadarajulu Vs Yogapriya N. Kupparaju

Karnataka High Court · (2017) 1 AirKarR 369 : (2017) 2 ICC 156

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11Constitution of India, 1950 - Article 227

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High Courts05 Nov 2016Dismissed

Antony Sequeira Vs Gopalakrishna Devadiga

Karnataka High Court · (2017) 1 AirKarR 248 : (2017) 1 ICC 863

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 - Article 226

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High Courts05 Nov 2016Dismissed

Sri. B. G. Mruthyunjaya Vs State Bank of Mysore, Chitradurga

Karnataka High Court · (2017) 2 AirKarR 742

Civil Procedure Code, 1908 (CPC) - Order 26 Rule 10A

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High Courts05 Nov 2016Allowed

Deshikamani Vs State of Karnataka

Karnataka High Court · (2017) 1 AirKarR 298 : (2017) 2 KantLJ 346

Penal Code, 1860 (IPC) - Section 306, Section 498A

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High Courts04 Nov 2016Dismissed

Logwell Forge Limited Vs Bangalore Metro Rail Corporation Limited

Karnataka High Court · (2017) 2 KantLJ 358

Constitution of India, 1950 - Article 12, Article 14, Article 226, Article 227Karnataka High Court Act, 1961 - Section 4Karnataka Transparency in Public Procurements Act, 1999 - Section 2(d), Section 2(d)

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High Courts04 Nov 2016Disposed Off