Karnataka High Court Judgments 2017

High Courts26 Dec 2017

REHMAN ROSHAN BAIG Vs UNION OF INDIA & ANR.

Karnataka High Court · (2017) 12 KAR CK 0066

Code of Criminal Procedure, 1973, Section 200, Section 156(3) - Examination of complainant - Police officers power to Investigate cognizable caseIndian Penal Code, 1860

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High Courts21 Dec 2017

SMT. BHAVYA H. S. Vs THE STATE OF KARNATAKA & ORS.

Karnataka High Court · (2017) 12 KAR CK 0065

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High Courts21 Dec 2017

SYED JAVEED @ KALA JAVEED Vs STATE OF KARNATAKA

Karnataka High Court · (2017) 12 KAR CK 0064

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 302, S

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High Courts21 Dec 2017

RAJESH Vs THE STATE OF KARNATAKA

Karnataka High Court · (2017) 12 KAR CK 0063

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 420, S

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High Courts21 Dec 2017

TURAI NAIK Vs STATE OF KARNATAKA

Karnataka High Court · (2017) 12 KAR CK 0062

Indian Penal Code, 1860, Section 395 - Punishment for dacoity

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High Courts19 Dec 2017Disposed

SRI.P.PRABHAKAR REDDY S/O LATE P.PAPA REDDY Vs STATE OF KARNATAKA

Karnataka High Court · (2017) 12 KAR CK 0061

Indian Penal Code, 1860, Section 34, Section 506, Section 353, Section 448, Section 504 - Acts done by several persons in furthera

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High Courts19 Dec 2017

PIDDAPPA S/O SANNAPPA, Vs STATE OF KARNATAKA BY YESHWANTHPURA POLICE STATION

Karnataka High Court · (2017) 12 KAR CK 0060

Indian Penal Code, 1860, Section 420, Section 409 - Cheating and dishonestly inducing delivery of property - Criminal breach of trust by public servant, or by banker, merchant of agent

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High Courts19 Dec 2017

SRI CHANGALARAYAPPA, S/O G.KRISHNAPPA, Vs MR.VENUGOPALA REDDY.H.N.

Karnataka High Court · (2017) 12 KAR CK 0059

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High Courts15 Dec 2017

Mphasis UK Limited Vs The Assistant Commissioner of Income Tax

Karnataka High Court · (2017) 12 KAR CK 0058

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts15 Dec 2017

Mphasis (Shanghai) Software and Services Co. Ltd. Vs The Assistant Commissioner of Income Tax

Karnataka High Court · (2017) 12 KAR CK 0057

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts15 Dec 2017Dismissed

ANAND N. TIGER S/O NAGENDRAPPA TIGER Vs THE STATE OF KARNATAKA

Karnataka High Court · (2017) 12 KAR CK 0056

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High Courts15 Dec 2017

Mphasis Consulting Ltd., Vs Assistant Commissioner of Income Tax

Karnataka High Court · (2017) 12 KAR CK 0055

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts15 Dec 2017Disposed

MR. SUNIL KUMAR .K Vs THE COMMISSIONER BANGALORE CITY CORPORATION

Karnataka High Court · (2017) 12 KAR CK 0054

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High Courts15 Dec 2017Disposed

M.S. PRABHAKAR Vs KARNATAKA POWER TRANSMISSION CORPORATION LIMITED

Karnataka High Court · (2017) 12 KAR CK 0053

Karnataka Determination of Seniority of the Government Servants Promoted on the Basis of Reservation (to the posts in the Civil Services of the State), Act, 2002, Section 3, Section 4

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High Courts15 Dec 2017

Mphasis Deutschland GMBH Vs The Assistant Commissioner of Income Tax

Karnataka High Court · (2017) 12 KAR CK 0052

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts14 Dec 2017

Shri. Basappa Balappa Jogali, Vs The State of Karnataka

Karnataka High Court · (2017) 12 KAR CK 0051

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B,

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High Courts14 Dec 2017

SHETTEPPA DEVANAND Vs THE STATE OF KARNATAKA,

Karnataka High Court · (2017) 12 KAR CK 0050

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 302, Section

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High Courts14 Dec 2017

MAHANTESH S/O KALLAPPA AARI Vs THE STATE OF KARNATAKA

Karnataka High Court · (2017) 12 KAR CK 0049

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 302, Section

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High Courts14 Dec 2017Allowed

SRI VIJAYKUMAR S/O KRISHNAPPA, Vs STATE BY DEVANAHALLI POLICE STATION,

Karnataka High Court · (2017) 12 KAR CK 0048

Code of Criminal Procedure, 1973, Section 438, Section 164 - Direction for grant of bail to person apprehending arrest - Recording of confessions and statementsIndian Pena

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High Courts13 Dec 2017Allowed

CHETHAN K.T S/O THAMMANNAGOWDA Vs STATE OF KARNATAKA

Karnataka High Court · (2017) 12 KAR CK 0047

Indian Penal Code, 1860, Section 120B, Section 420, Section 406, Section 509, Section 494 - Punishment of criminal conspiracy -

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Karnataka High Court judgments, 2017