High Courts05 Jun 2017Dismissed
Sri.S.M.Venktappa Vs The Land Tribunal, & Ors.
Karnataka High Court · (2017) 06 KAR CK 0035
COURT ARCHIVE
Karnataka High Court judgments, 2017
1,612 judgments · page 24 of 81
High Courts05 Jun 2017
Basavaraj and Others Vs State of Karnataka and another
Karnataka High Court · (2017) 06 KAR CK 0034
Indian Penal Code, 1860, Section 302, Section 323, Section 498-A, Section 304-B - Punishment for murder - Punishment for voluntarily causing hurt<
High Courts05 Jun 2017
D. GUNDAPPA Vs STATE OF KARNATAKA
Karnataka High Court · (2017) 06 KAR CK 0033
Constitution of India, Article 22(2) - Protection against arrest and detention in certain casesCode of Criminal Procedure, 1973, Section 439, Section 1
High Courts05 Jun 2017Allowed
Mareppa Vs State of Karnataka and others
Karnataka High Court · (2017) 06 KAR CK 0032
Constitution of India, Article 14, Article 21 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Amendment of the Sched
High Courts05 Jun 2017Allowed
THE PRINCIPAL CONTROLLER OF DEFENCE ACCOUNTS, & ORS. Vs L NARAHARI S/O LATE LAKSHMINARAYANA JOIS
Karnataka High Court · (2017) 06 KAR CK 0012
High Courts05 Jun 2017Dismissed
SRI RAMAPRASAD R Vs THE STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY DEPT. OF REVENUE, & ORS.
Karnataka High Court · (2017) 06 KAR CK 0011
High Courts05 Jun 2017Dismissed
Ameerjan (Dead) by L.Rs. Vs Devakinandan Goyal, & Ors.
Karnataka High Court · (2017) 06 KAR CK 0010
Code of Civil Procedure, 1908, Order 41Rule 27, Order 6Rule 4, Order 23Rule 3, Order 21, O
High Courts05 Jun 2017Dismissed
SMT SHARADAMMA W/O LATE GANGADHARAPPA, & ORS. Vs SMT JAYAMMA W/O P K SHIVARUDRAPPA, & ANR.
Karnataka High Court · (2017) 06 KAR CK 0009
Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation
High Courts05 Jun 2017
SHIVALINGA K. S/O REVANNA SIDDAPPA Vs JOAQUIM PARIES
Karnataka High Court · (2017) 06 KAR CK 0008
Indian Penal Code, 1860, Section 339, Section 479 - Wrongful restraint - Property markMotor Vehicles Act, 1988, Section 146, Sec
High Courts05 Jun 2017Allowed
VINAY V.P. @ VINAY GOWDA S/O PRAKASH Vs STATE OF KARNATAKA BY NARASIMHARAJA PURA RURAL POLICE STATION
Karnataka High Court · (2017) 06 KAR CK 0007
Indian Penal Code, 1860, Section 302, Section 109, Section 120(b) - Punishment for murder - Punishment of abetment if the act abetted is committed in consequence and where
High Courts05 Jun 2017
SRI.H.S.ASHOKA S/O SHANTHAMALLAPPA, & ORS. Vs STATE OF KARNATAKA
Karnataka High Court · (2017) 06 KAR CK 0006
Indian Penal Code, 1860, Section 34, Section 307, Section 323 - Acts done by several persons in furtherance of common intention - Attempt to murder - Punishment for volunta
High Courts05 Jun 2017Allowed
SRI K MALAPPA S/O LATE KAMARAPPA Vs STATE OF KARNATAKA THROUGH STATION HOUSE OFFICER AND INSPECTOR OF POLICE
Karnataka High Court · (2017) 06 KAR CK 0005
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B,
High Courts05 Jun 2017Allowed
Sri. Mazhar S/o Late Ajaz Vs State by Jagajeevanram Nagar Police Station, Bengaluru
Karnataka High Court · (2017) 06 KAR CK 0004
Indian Penal Code, 1860, Section 302, Section 147, Section 148, Section 149, Section 365, Section 143,
High Courts05 Jun 2017Allowed
Prasad @ Kalla S/o Savandaiah Vs The State of Karnataka By Sathanur Police Station
Karnataka High Court · (2017) 06 KAR CK 0003
Indian Penal Code, 1860, Section 147, Section 379, Section 148, Section 149, Section 332, Section 436,
High Courts05 Jun 2017Allowed
NANDISHA S/O LATE NARAYANASWAMY Vs STATE OF KARNATAKA REPRESENTED BY DODDABALLAPURA RURAL P.S.
Karnataka High Court · (2017) 06 KAR CK 0002
Indian Penal Code, 1860, Section 120B, Section 395 - Punishment of criminal conspiracy - Punishment for dacoity
High Courts05 Jun 2017Allowed
Kiran @ Sogala S/o Kumaraiah Vs State of Karnataka By Rural Police Station
Karnataka High Court · (2017) 06 KAR CK 0001
Indian Penal Code, 1860, Section 147, Section 307, Section 323, Section 148, Section 149, Section 427,
High Courts02 Jun 2017
Shri Shivanand S/o Siddappa Teggi Vs Aravind S/o Narayan Kulkarni
Karnataka High Court · (2017) 06 KAR CK 0031
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedNegotiable Instruments Act, 1881, Section 138, Section 139 - Dishonour
High Courts02 Jun 2017
PRAKASH Vs THE STATE OF KARNATAKA
Karnataka High Court · (2017) 06 KAR CK 0030
Code of Criminal Procedure, 1973, Section 427 - Sentence on offender already sentenced for another offenceIndian Penal Code, 1860, Section 397 - Robbery or dacoity, wi
High Courts02 Jun 2017
Manjunatha & Ors. Vs The State of Karnataka & Anr.
Karnataka High Court · (2017) 06 KAR CK 0029
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120B, Section 147,
High Courts02 Jun 2017Allowed
Ganesh Krishnan, S/o. Sri. Sthanu Krishnan Vs Ramesh Nanjund Shastri, S/o. Sri. Nanjunda Appaji Shastry, & Anr.
Karnataka High Court · (2017) 06 KAR CK 0028
Code of Criminal Procedure, 1973, Section 156(3) - Police officers power to Investigate cognizable case