High Courts17 Oct 2016Dismissed
Piyari Bai Vs K.H. Vasantha
Karnataka High Court · (2017) 1 KantLJ 277
Karnataka Rent Act, 1999 - Section 35(2), Section 46(1)Karnataka Rent Rules, 2001 - Rule 22
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 296 of 2,398
High Courts17 Oct 2016Allowed
Basavaraj Vs Chikkanna
Karnataka High Court · (2017) AAC 27 : (2017) 1 ACC 95
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
High Courts17 Oct 2016Disposed Off
Leesha Doreswamy Raju Vs Secretary Department of Home Affairs, Bangalore
Karnataka High Court · (2016) 4 AirKarR 731 : (2017) ILRKarnataka 193 : (2017) 1 KantLJ 307 : (2016) 4 KCCR 3750
Constitution of India, 1950 - Article 21, Article 226
High Courts17 Oct 2016Dismissed
Ramesh Vs Shiram General Insurance Co. Ltd.
Karnataka High Court · (2017) 1 ACC 1
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
High Courts17 Oct 2016Disposed off
Kum. Bhandavya S.J. Vs Rachu Mallegowda
Karnataka High Court · (2017) 2 ACC 113
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
High Courts17 Oct 2016Disposed Off
Chinnaswamy Lingappa Vs State of Karnataka
Karnataka High Court · (2016) 4 AirKarR 856 : (2017) 2 KantLJ 185
Karnataka Industrial Areas Development Act, 1966 - Section 28(3)
High Courts14 Oct 2016Dismissed
Krishna alias Kumar Devaraj Vs State of Karnataka
Karnataka High Court · (2017) 1 AirKarR 40
Criminal Procedure Code, 1973 (CrPC) - Section 155(2)Karnataka Police Act, 1963 - Section 79, Section 80
High Courts07 Oct 2016Dismissed
Deutsche Bank AG, M.G. Road, Bangalore Vs State of Karnataka
Karnataka High Court · (2017) 1 AirKarR 31 : (2017) 1 KantLJ 339
Criminal Procedure Code, 1973 (CrPC) - Section 173(8), Section 200Penal Code, 1860 (IPC) - Section 120B, Section 34, Section 420, Section 465, Section 467, Section 468, Section 471
High Courts07 Oct 2016Allowed
R. Shrinivasareddi and another - Petitioners @HASH Smt. Anusha and another
Karnataka High Court · (2016) 4 Crimes 460
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 498A
High Courts07 Oct 2016Allowed
Ramprasad R. Vs State of Karnataka
Karnataka High Court · (2017) 1 AirKarR 364 : (2017) 2 KantLJ 176
Constitution of India, 1950 - Article 226
High Courts07 Oct 2016Dismissed
Manja Puttegowda Vs State
Karnataka High Court · (2017) 1 AirKarR 42
Evidence Act, 1872 - Section 8Penal Code, 1860 (IPC) - Section 300
High Courts07 Oct 2016Dismissed
Prof. K.G. Asha Manjari Vs State of Karnataka
Karnataka High Court · (2017) 1 AirKarR 179
Constitution of India, 1950 - Article 226Karnataka State Universities Act, 2000 - Section 29, Section 31(2)(xiv)
High Courts07 Oct 2016Allowed
Kuvempu B.C.M. Educational Society (R) Vs State of Karnataka
Karnataka High Court · (2017) 1 AirKarR 177
Constitution of India, 1950 - Article 14, Article 15, Article 226
High Courts07 Oct 2016Allowed
Dr. Vinod Kumar K. Vs State of Karnataka
Karnataka High Court · (2017) 1 AirKarR 418
Constitution of India, 1950 - Article 226Indian Medical Council Act, 1956 - Section 20Postgraduate Medical Education Regulations, 2000 - Regulation 14(1)(b)
High Courts07 Oct 2016Allowed
Naveen Reddy C. and Another - Petitioners @HASH State and Others
Karnataka High Court · (2016) 4 Crimes 460
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 304B, Section 306, Section 498A
High Courts06 Oct 2016Disposed Off
KPTCL Vidyut Vitarana Guttige Karmikar Sangha Vs Karnataka Power Transmission Corporation Ltd.
Karnataka High Court · (2017) 2 AirKarR 255
Constitution of India, 1950 - Article 16, Article 226
High Courts06 Oct 2016Allowed
Niteeshkumar B.N. Vs Vishweswariah Technological University
Karnataka High Court · (2017) 1 AirKarR 252
Constitution of India, 1950 - Article 226
High Courts06 Oct 2016Dismissed
Tamil Selvi Vs Giddareddy
Karnataka High Court · (2017) 1 AirKarR 292
Civil Procedure Code, 1908 (CPC) - Section 100Hindu Succession Act, 1956 - Section 6Specific Relief Act, 1963 - Section 34, Section 6
High Courts06 Oct 2016Allowed
S. Aliya Sulthana Vs Managing Director, Andhra Pradesh Road Transport Corporation
Karnataka High Court · (2017) AAC 84
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
High Courts06 Oct 2016Dismissed
Jayshree Gururaj Vs Cisco Systems (India) Private Limited
Karnataka High Court · (2017) 1 AirKarR 120 : (2017) 346 ELT 17 : (2016) ILRKarnataka 5037 : (2017) 1 KantLJ 211
Constitution of India, 1950 - Article 226Special Economic Zones Act, 2005 - Section 12(2)(d), Section 14(1)(f), Section 26, Section 27, Section 7Special Economic Zones Rules, 2006 - Rule 53, Rule 54