High Courts06 Oct 2016Dismissed
Bhadreshappa Vs Rudramma
Karnataka High Court · (2017) 172 AIC 865 : (2017) 1 KantLJ 239
Civil Procedure Code, 1908 (CPC) - Section 96
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 297 of 2,398
High Courts06 Oct 2016Partly Allowed
K.G. Jagadeesha Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 434
Constitution of India, 1950 - Article 226, Article 316
High Courts06 Oct 2016Disposed Off
Siddaratha Srinivas, S/o Sri P.M. Srinivas Aged about 48 years residing at Mathur Village, Ponampet Post, Virajpet Taluk South Coorgkodagu, Karnataka-571216 and Others - Petitioners @HASH State by MICO Layout represented by SPP and Another
Karnataka High Court · (2016) 3 DMC 768
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 307, Section 420, Section 498A
High Courts06 Oct 2016Dismissed
M/s. Fenwick and Ravi, Bangalore Vs Employees Provident Fund Organisation, Regional Office, Bangalore
Karnataka High Court · (2016) 4 AirKarR 743 : (2017) 2 CLR 112 : (2017) 152 FLR 777 : (2017) LabLR 72 : (2017) LIC 225
Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 14B, Section 7Q
High Courts06 Oct 2016Allowed
Puttaswamy Gowda - Petitioner @HASH State of Karnataka
Karnataka High Court · (2016) 4 Crimes 458
Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 307, Section 311, Section 323, Section 324Protection of Children from Sexual Offences Act, 2012 - Section 12
High Courts05 Oct 2016Allowed
Smt. Parvathamma Rajappa Vs State of Karnataka
Karnataka High Court · (2016) 4 AirKarR 592
Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 304B, Section 34, Section 498A
High Courts05 Oct 2016Allowed
Karnataka Municipal Data Society Vs Income-Tax Officer
Karnataka High Court · (2016) 389 ITR 441
High Courts04 Oct 2016Disposed Off
New India Assurance Co. Ltd. Vs R. Praveen
Karnataka High Court · (2017) AAC 532
Employees Compensation Act, 1923 - Section 4(1)(c)
High Courts04 Oct 2016Disposed Off
Mr. Narayanappa Vs The Assistant Commissioner, Doddaballapura
Karnataka High Court · (2017) 1 AirKarR 255 : (2017) ILRKarnataka 485 : (2016) 4 KCCR 3732
Constitution of India, 1950 - Article 226Karnataka Scheduled Castes And Scheduled Tribes (Prohibition Of Transfer of Certain Lands) Act, 1978 - Section 5(1A)
High Courts04 Oct 2016Disposed Off
M/s ICICI Lombard General Insurance Company Ltd. Vs Girisha K.S.
Karnataka High Court · (2017) AAC 351
Motor Vehicles Act, 1988 - Section 168
High Courts04 Oct 2016Disposed Off
Syed Farooq Vs Rudranamma
Karnataka High Court · (2017) 1 KantLJ 267
Karnataka Rent Act, 1999 - Section 27(2)(d)(ii), Section 27(2)(r), Section 31(1)(c), Section 46(1)
High Courts04 Oct 2016Dismissed
Dr. S. Ravikumar Vs State of Karnataka
Karnataka High Court · (2017) 1 AirKarR 128
Criminal Procedure Code, 1973 (CrPC) - Section 227Medical Termination of Pregnancy Act, 1971 - Section 3Penal Code, 1860 (IPC) - Section 313
High Courts04 Oct 2016Allowed
Prasanna Mallikarjun Balegowda Vs Principal Seth Shankarlal Law College
Karnataka High Court · (2017) 1 AirKarR 175
Advocates Act, 1961 - Section 24, Section 49, Section 7Constitution of India, 1950 - Article 226
High Courts04 Oct 2016Dismissed
Vijaya Steels Limited Vs Bangalore Electricity Supply Company Limited
Karnataka High Court · (2017) 1 AirKarR 53 : (2017) 1 KantLJ 7
Constitution of India, 1950 - Article 226, Article 245Karnataka Electricity (Taxation on Consumption) (Amendment) Act, 2013 - Section 3 (1), Section 3(2)
High Courts04 Oct 2016Partly Allowed
Vice-Chancellor University of Agricultural Sciences Vs Karnataka State Commissioner for SC & ST
Karnataka High Court · (2017) 1 AirKarR 390
Constitution of India, 1950 - Article 226
High Courts04 Oct 2016Dismissed
Commissioner, Bangalore Development Authority Vs Mruthyunjaya B. Thimma Reddy
Karnataka High Court · (2017) 1 AirKarR 388
Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1Limitation Act, 1963 - Section 5
High Courts04 Oct 2016Dismissed
Mahadevamma Vs M.R. Guruswamy
Karnataka High Court · (2017) 1 KantLJ 246
Constitution of India, 1950 - Article 226Karnataka Panchayat Raj Act, 1993 - Section 15(2)
High Courts04 Oct 2016Dismissed
Mr. Jayaprakash K. Vs State of Karnataka
Karnataka High Court · (2016) 4 KCCR 3700
Constitution of India, 1950 - Article 226Karnataka Civil Services (Classification, Control And Appeal) Rules, 1957 - Rule 14A(2)(a)Karnataka Lokayukta Act, 1984 - Section 12(3)
High Courts04 Oct 2016Allowed
Bangalore Metropolitan Transport Corporation Vs Dy. Labour Commissioner And Appellate Authority Under Payment of Gratuity Act, 1972
Karnataka High Court · (2017) 152 FLR 171
Constitution of India, 1950 - Article 226Payment of Gratuity Act, 1972 - Section 7(4)(a), Section 7(5), Section 7(7)
High Courts03 Oct 2016Dismissed
Sri Praveen Kumar B.M. Vs The Deputy Commissioner
Karnataka High Court · (2017) 1 KantLJ 471