Karnataka High Court Judgments 2016

High Courts29 Dec 2016Allowed

Narasimhalu Vs State of Karnataka

Karnataka High Court · (2017) 1 DMC 312

Criminal Procedure Code, 1973 (CrPC) - Section 439Dowry Prohibition Act, 1961 - Section 3, Section 4Penal Code, 1860 (IPC) - Section 323, Section 34, Section 498A

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High Courts20 Dec 2016Disposed Off

Sachin Naik Vs State of Karnataka

Karnataka High Court · (2017) 2 AirKarR 475

Criminal Procedure Code, 1973 (CrPC) - Section 367, Section 70(2)

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High Courts20 Dec 2016Dismissed

Mahendra Watch Company Vs M.V. Ramachandrasa

Karnataka High Court · (2017) 2 AirKarR 401 : (2017) 1 RentLR 143

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

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High Courts17 Dec 2016Dismissed

Shivaramu Vs Kodigowda

Karnataka High Court · (2017) AAC 820

Motor Vehicles Act, 1988 - Section 168

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High Courts16 Dec 2016Dismissed

S. Jagannatha Vs Justice Subray Rama Nayak

Karnataka High Court · (2017) 2 AICLR 289 : (2017) 1 AirKarR 501

Criminal Procedure Code, 1973 (CrPC) - Section 156(3)Prevention of Corruption Act, 1988 - Section 13

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High Courts16 Dec 2016Allowed

D.S. Karthik Vs State

Karnataka High Court · (2017) 2 AICLR 297 : (2017) 1 AirKarR 535

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 417

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High Courts16 Dec 2016Partly Allowed

K.M. Prakash Vs State of Karnataka

Karnataka High Court · (2017) 1 AirKarR 556 : (2017) 3 KantLJ 637

Penal Code, 1860 (IPC) - Section 304B, Section 498A

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High Courts16 Dec 2016Allowed

T. Suresha Vs State

Karnataka High Court · (2017) 2 AirKarR 67

Penal Code, 1860 (IPC) - Section 201, Section 302

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High Courts16 Dec 2016Partly Allowed

E. Shrinivasulu Subbaiah Vs State of Karnataka

Karnataka High Court · (2017) 1 AirKarR 411

Penal Code, 1860 (IPC) - Section 302, Section 307

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High Courts16 Dec 2016Allowed

Venkatesh Appaiah Vs Spl. Deputy Commissioner, Bangalore

Karnataka High Court · (2017) 2 AirKarR 672

Karnataka Land Revenue Act, 1964 - Section 128, Section 129

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High Courts16 Dec 2016Allowed

Ambarish S. Kapadia Vs State

Karnataka High Court · (2017) 1 AirKarR 573 : (2017) ILRKarnataka 1061

Criminal Procedure Code, 1973 (CrPC) - Section 427, Section 427(2), Section 482

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High Courts16 Dec 2016Dismissed

Suresh Gangadharappa Vs State of Karnataka

Karnataka High Court · (2017) 1 AirKarR 529

Evidence Act, 1872 - Section 6Penal Code, 1860 (IPC) - Section 300, Section 498A

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High Courts15 Dec 2016Dismissed

Venkateshwara Saunskarana and Marata Sahakari Sangha Niyamita Vs State of Karnataka

Karnataka High Court · (2017) 2 KantLJ 446

Constitution of India, 1950 - Article 226Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 - Section 13(4)Karnataka Co-operative Societies Act, 1959 - Section 30-B

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High Courts15 Dec 2016Dismissed