High Courts05 Aug 2016Dismissed
Siddappa Shivanappa Kurabar Vs Ningappa
Karnataka High Court · (2016) 4 AirKarR 120
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 6
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 305 of 2,398
High Courts05 Aug 2016Dismissed
Sharanappa Vs Sangamma
Karnataka High Court · (2016) 4 AirKarR 148
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 34
High Courts05 Aug 2016Disposed Off
K.V. Prasad Vs M/s. V.K. Lalco (Pvt.) Ltd., Mumbai
Karnataka High Court · (2016) 4 AirKarR 176
Arbitration and Conciliation Act, 1996 — Section 11, 8Limitation Act, 1963 — Article 137
High Courts05 Aug 2016Allowed
Nasreen Pasha Vs Malik Ahmed
Karnataka High Court · (2016) 4 AICLR 697 : (2016) 4 AirKarR 99 : (2016) 4 ICC 648 : (2016) ILRKarnataka 3732 : (2017) 2 KantLJ 586 : (2016) 3 MadWNCri 77 : (2017) 1 RCRCivil 593 : (2017) 1 RCRCriminal 469
Evidence Act, 1872 — Section 45, 73
High Courts04 Aug 2016Dismissed
State of Karnataka Vs Ankush
Karnataka High Court · (2017) 2 AirKarR 760
Penal Code, 1860 (IPC) - Section 143, Section 147, Section 153, Section 295Prevention of Destruction and Loss of Property Act, 1981 - Section 2
High Courts04 Aug 2016Dismissed
Prakash Ramanna Raikar Vs Mahaveer Shantappa Pratham Shetty
Karnataka High Court · (2017) 1 AirKarR 408
Civil Procedure Code, 1908 (CPC) - Section 100Limitation Act, 1963 - Article 64, Section 65Specific Relief Act, 1963 - Section 34
High Courts04 Aug 2016Disposed Off
K.V. Vasudeva Vs State of Karnataka
Karnataka High Court · (2017) 1 KantLJ 638
Criminal Procedure Code, 1973 (CrPC) - Section 438, Section 438Penal Code, 1860 (IPC) - Section 143, Section 147, Section 149, Section 309, Section 323, Section 504, Section 506
High Courts04 Aug 2016Allowed
The Manager Bajaj Allianz General Insurance Co. Ltd. Vs Sushilabai
Karnataka High Court · (2017) AAC 796
Motor Vehicles Act, 1988 - Section 168
High Courts04 Aug 2016Dismissed
National Insurance Company Limited, Do-III, Bangalore - Appellant @HASH Smt. Rebina and Others
Karnataka High Court · (2016) 6 KantLJ 313
Workmens Compensation Act, 1923 - Section 30(1)
High Courts04 Aug 2016Dismissed
Dinesh Kumar Vs Executive Officer, Kukke Sri. Subramanya Temple
Karnataka High Court · (2016) 4 AirKarR 211 : (2016) 4 ICC 662
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 97, 100
High Courts04 Aug 2016Disposed Off
Smt. Bharathi Alias Achala H.K. - Petitioner @HASH M.S. Ashok Kumar
Karnataka High Court · (2016) 6 KantLJ 347
Civil Procedure Code, 1908 (CPC) - Section 24Constitution of India, 1950 - Article 226Hindu Marriage Act, 1955 - Section 13(1)(i-a), Section 9
High Courts04 Aug 2016Dismissed
Executive Engineer, Hemavathi Lett-Bank Canal, Turuvekere - Appellant @HASH Lakshmipathi and Others
Karnataka High Court · (2016) 4 AirKarR 375
Karnataka Civil Services Rules, 1958 - Rule 214(1)(b), Rule 214(3)Karnataka State Civil Services Act, 1990 - Section 8Limitation Act, 1963 - Article 55
High Courts03 Aug 2016Dismissed
Ramesh Vs The Chairman, Life Insurance Corporation of India
Karnataka High Court · (2017) 2 AirKarR 366 : (2016) ILRKarnataka 4381 : (2016) 4 KCCR 388
High Courts03 Aug 2016Allowed
Executive Engineer, GRBCC Vs Shivakka Ramappa Lankannawar
Karnataka High Court · (2017) 1 CLR 197 : (2017) 153 FLR 281 : (2016) ILRKarnataka 4481 : (2016) 4 KCCR 3643 : (2017) LabLR 318
Industrial Disputes Act, 1947 - Section 10(1)
High Courts03 Aug 2016Disposed Off
Anil Kumar U.R Vs State of Karnataka
Karnataka High Court · (2017) 2 KantLJ 152
Criminal Procedure Code, 1973 (CrPC) - Section 439Karnataka Control of Organized Crimes Act, 2000 - Section 3Karnataka Education Act, 1983 - Section 115, Section 23
High Courts03 Aug 2016Disposed Off
Siddaramu - Petitioner @HASH The Deputy Commissioner, Mandya District, Mandya and Others
Karnataka High Court · (2016) 6 KantLJ 339
Constitution of India, 1950 - Article 226
High Courts02 Aug 2016Partly Allowed
Morarji Desai/Ekalavya Residential Pre-University College Vs State of Karnataka
Karnataka High Court · (2016) 4 KCCR 3422
Constitution of India, 1950 - Article 226
High Courts02 Aug 2016Dismissed
ALSTOM Projects India Ltd. Vs State of Karnataka
Karnataka High Court · (2017) 1 CLR 202 : (2017) 153 FLR 285 : (2016) ILRKarnataka 4784 : (2016) 4 KCCR 3446
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 10, Section 2A
High Courts02 Aug 2016Dismissed
Madaiah Vs Gangamma
Karnataka High Court · (2017) 1 KantLJ 172
Motor Vehicles Act, 1988 - Section 170, Section 66
High Courts02 Aug 2016Disposed Off
Smt. Vijayalakshmi - Petitioner @HASH The Authorised Officer, Kotak Authorised Bank Limited, Banashankari Third Stage, Bangalore and Others
Karnataka High Court · (2016) 6 KantLJ 337
Constitution of India, 1950 - Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13(2), Section 14