COURT ARCHIVE

Karnataka High Court judgments, 2017

1,612 judgments · page 2 of 81

High Courts13 Dec 2017

BHASKAR ACHARYA Vs STATE BY KOTA POLICE STATION

Karnataka High Court · (2017) 12 KAR CK 0046

Code of Criminal Procedure, 1973, Section 439, Section 161 - Special powers of High Court or Court of Session regarding bail - Examination of witnesses by policeIndian Pen

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High Courts13 Dec 2017Allowed

HIGH COURT OF KARNATAKA REPRESENTED BY THE REGISTRAR GENERAL Vs SRI CHANDRASHEKAR G P NO.36, RAMA KARUNANAND NAGAR,

Karnataka High Court · (2017) 12 KAR CK 0045

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedContempt of Courts Act, 1971, Section 11, Section 12, Sec

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High Courts13 Dec 2017

SRI. S.B. JAYASIMHA Vs THE COMMISSIONER BRUHATH BANGALORE MAHANAGARA PALIKE

Karnataka High Court · (2017) 12 KAR CK 0044

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

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High Courts13 Dec 2017Disposed

Smt.Sunanda, W/o Late Boregowda Vs The State of Karnataka

Karnataka High Court · (2017) 12 KAR CK 0043

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 34, Section 3

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High Courts13 Dec 2017

Sri.M.G.Mohan Kumar, Vs State of Karnataka

Karnataka High Court · (2017) 12 KAR CK 0042

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 120B, Secti

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High Courts12 Dec 2017Dismissed

Veena B.C. W/o A. Sreenath Vs The State of Karnataka,

Karnataka High Court · (2017) 12 KAR CK 0041

Code of Criminal Procedure, 1973, Section 482, Section 397, Section 397, Section 401, Section 307, Section 164

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High Courts12 Dec 2017Allowed

SRI. L. KRISHNAMURTHY S/O LATE LAKSHMANAPPA Vs SMT. SANNAERAMMA, W/O SANNERAPPA,

Karnataka High Court · (2017) 12 KAR CK 0040

Code of Criminal Procedure, 1973, Section 200, Section 156(3), Section 203, Section 204 - Examination of complainant - Police officers power to Invest

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High Courts12 Dec 2017

JAGANNATHRAO, S/O NARASINGARAO Vs N. RAJESH S/O NARAYANAPPA

Karnataka High Court · (2017) 12 KAR CK 0039

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High Courts12 Dec 2017Allowed

KORAGA POOJARI RAVINDRA S/O KORAGA POOJARI Vs UNION OF INDIA

Karnataka High Court · (2017) 12 KAR CK 0038

Income Tax Act, 1961, Section 200A, Section 200A, Section 200A, Section 200A, Section 234E, Section 23

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High Courts12 Dec 2017Disposed

M/S. RAJESH EXPORTS LIMITED Vs DIRECTOR (TRU-I) MINISTRY OF FINANCE

Karnataka High Court · (2017) 12 KAR CK 0037

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High Courts11 Dec 2017

M Govindaraju, S/o Late Sri Muniyappa, Vs Sri N.R Narasimha S/o late N Rangappa

Karnataka High Court · (2017) 12 KAR CK 0036

Code of Criminal Procedure, 1973, Section 482, Section 320 - Saving of inherent powers of High Court - Compounding of offencesNegotiable Instruments Act, 1881,

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High Courts11 Dec 2017Disposed

SMT. LAKSHMIDEVAMMA W/O LATE JAVALINGAPPA Vs MANAGING DIRECTOR BANGALORE ELECTRICITY SUPPLY

Karnataka High Court · (2017) 12 KAR CK 0035

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High Courts11 Dec 2017

M/S. D GIPRO SYSTEMS PVT. LTD, Vs THE BANGALORE ELECTRICITY SUPPLY COMPANY

Karnataka High Court · (2017) 12 KAR CK 0034

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High Courts11 Dec 2017Dismissed

Muthoot Finance Ltd., Vs Smt. Mamatha W/o Venkatramaiah @ Raju,

Karnataka High Court · (2017) 12 KAR CK 0033

Code of Criminal Procedure, 1973, Section 102, Section 451, Section 457, Section 41(d) - Power of police officer to seize certain property - Order for

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High Courts11 Dec 2017

B NARAYANA @ BOGAMA NARAYANA S/O LATE THIMMANNA Vs STATE OF KARNATAKA

Karnataka High Court · (2017) 12 KAR CK 0032

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Sections 379 -

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High Courts08 Dec 2017Dismissed

UDYOGA SOUDHA BENGALURU-560001 Vs RAGHUVEERSINGH THAKUR S/O RATHAN SINGH THAKUR

Karnataka High Court · (2017) 12 KAR CK 0031

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High Courts08 Dec 2017

PUSHPARAJ, S/O RAMA KUTIAN, Vs THE STATE OF KARNATAKA BY KAPU POLICE STATION

Karnataka High Court · (2017) 12 KAR CK 0030

Code of Criminal Procedure, 1973, Section 323 - Procedure when, after commencement of inquiry or trial. Magistrate finds case should be committedIndian Penal Code, 1860, S

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High Courts08 Dec 2017Dismissed

SRI ANANDKUMAR RANGREZ S/O SRI SADASHIVA RAO Vs UNION OF INDIA

Karnataka High Court · (2017) 12 KAR CK 0029

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High Courts08 Dec 2017

SRI. B. KRISHNAPPA S/O LATE RAMAKKA Vs THE SPECIAL LAND ACQUISITION OFFICER, 3RD FLOOR

Karnataka High Court · (2017) 12 KAR CK 0028

Code of Civil Procedure, 1908, Order 21Rule 97, Order 23Rule 3

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High Courts08 Dec 2017

K G SRINIVAS Vs STATE OF KARNATAKA

Karnataka High Court · (2017) 12 KAR CK 0027

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 395, S

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