COURT ARCHIVE

Karnataka High Court judgments, 2017

1,612 judgments · page 26 of 81

High Courts29 May 2017Dismissed

Shriram Sankaran, S/o Sankaran Sethuraman Vs The Inspector of Police, Basavangudi Police Station, & Ors.

Karnataka High Court · (2017) 05 KAR CK 0029

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Civil Procedure, 1908, Order 7Rule 11, Section 44A<

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High Courts25 May 2017

Sri. V. ANIL REDDY, S/o. K. Venkataramana Reddy (K.V.Reddy), & Anr. Vs Sri. K. VENKATARAMANA REDDY, & ORS.

Karnataka High Court · (2017) 05 KAR CK 0028

Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2, Section 75, Order 26Rule 10(2),

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High Courts25 May 2017Dismissed

Mahesha Vs The State of Karnataka Through Chamarajnagar East P.S.

Karnataka High Court · (2017) 05 KAR CK 0027

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 379 - Punishment for theft

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High Courts23 May 2017Dismissed

Smt. Ishrath Banu, W/o Sri Irishad Pasha Vs The Returning Officer, Also, The Assistant Commissioner, Kollegala Sub-Division, & Ors.

Karnataka High Court · (2017) 05 KAR CK 0026

Code of Civil Procedure, 1908, Order 7Rule 10 -Representation of the People Act, 1951, Section 86, Section 86(1), Secti

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High Courts23 May 2017Dismissed

M/s. Uttam Industrial Engineering Ltd. Vs M/s. Shree Basaveshwar Sugars Ltd.

Karnataka High Court · (2017) 05 KAR CK 0025

Companies Act, 1956, Section 434, Section 433(e), Section 434(1)(a), Section 439(1)(b), Section 433(f), Section

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High Courts22 May 2017

Anand Vs State

Karnataka High Court · (2017) 05 KAR CK 0024

Code of Criminal Procedure, 1973, Section 161, Section 162, Section 313, Section 162(1), Section 207, Section 16

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High Courts19 May 2017

Ozone Urbana Infra Developers Private Ltd. Vs Tahsildar and others

Karnataka High Court · (2017) 05 KAR CK 0023

Companies Act, 1956, Section 23 (1) - (1) In these articles-Karnataka Land Revenue Act, 1964, Section 39, Section 33, Section 28(1)

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High Courts17 May 2017Allowed

Sri.Venkataraju, S/o Nanajappa, & Ors. Vs Smt.Tara Aiyappa

Karnataka High Court · (2017) 05 KAR CK 0022

Specific Relief Act, 1963, Section 39 - Mandatory injunctionsEasements Act, 1882, Section 15, Section 13 - Acquisition by prescription - Easements of

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High Courts17 May 2017

Sri.K.V.Ananda Rao, S/o Sri.K.Venkat Rao Vs Sri.K.V.Muralidhar, S/o Sri.K.Venkat Rao, & Ors.

Karnataka High Court · (2017) 05 KAR CK 0021

Karnataka Court-Fees and Suits Valuation Act, 1958, Section 35(1) - Partition suits

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High Courts17 May 2017

Sri.Gopal Rao, S/o Bondade Khandappa, Since deceased by his LRS, & Ors. Vs Sathyendra Rao Bondade, Since deceased by his LRS., & Ors.

Karnataka High Court · (2017) 05 KAR CK 0020

Code of Civil Procedure, 1908, Order 9Rule 13, Section 96, Order 8 Rule 10 - Appeal from original decree

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High Courts16 May 2017Allowed

Madhukar G. Angur Managing Director Alliance Business School Co., & Anr. Vs Shreya Sanjeev, & Ors.

Karnataka High Court · (2017) 05 KAR CK 0019

Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2 -Companies Act, 1956, Section 56, Section 56(

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High Courts16 May 2017Allowed

ABDUL HUSSAIN @ HASSAN S/O.BAGUR HUSEN Vs THE STATE OF KARNATAKA BY SIRA POLICE STATION TUMKUR, REPT. BY STATE PUBLIC PROSECUTOR

Karnataka High Court · (2017) 05 KAR CK 0018

Indian Penal Code, 1860, Section 392, Section 413 - Punishment for robbery - Habitually dealing in stolen property

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High Courts16 May 2017

Madhukar G. Angur & ANR. Vs Madhusudhan Mishra & Ors.

Karnataka High Court · (2017) 05 KAR CK 0017

Code of Civil Procedure, 1908, Order 1Rule 10, Order 39Rule 1, Order 39Rule 2 -Alliance University Act, 2010, <

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High Courts11 May 2017Allowed

JADIYAPPA S/O THIMMAIAH, & ANR. Vs STATE BY RANGE FOREST OFFICER, COUDALLI WILD LIFE OFFICER

Karnataka High Court · (2017) 05 KAR CK 0016

Wild Life (Protection) Act, 1972, Section 2(26), Section 39, Section 31, Section 9, Section 29, Section 2(15),

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High Courts10 May 2017

M/s. Alliance University Vs Sri. Sudhir & Ors.

Karnataka High Court · (2017) 05 KAR CK 0015

Code of Civil Procedure, 1908, Order 1Rule 10, Order 6Rule 17 -Companies Act, 1956, Section 25 - (1) In these articles-

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High Courts10 May 2017

M/s. Alliance University Vs Sri. Sudhir, S/o Sri. Guddappa B. Angur, & Ors.

Karnataka High Court · (2017) 05 KAR CK 0014

Code of Civil Procedure, 1908, Order 1Rule 10, Order 39Rule 1, Order 39Rule 2, Order 6Rule 17,

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High Courts09 May 2017Allowed

Sri. Satisha Reddy @ Sangam Satisha @ Sathya @ Sangram Sathya @ Market Satisha @ Market Sathya, S/o Venkataswamy Reddy Vs State of Karnataka, By Srirangapatna Town Police Station

Karnataka High Court · (2017) 05 KAR CK 0013

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High Courts09 May 2017Allowed

Sri.Ramachandra @ Chandra, S/o Munikrishnappa, & Ors. Vs State of Karnataka R/by Parappana Agrahara Police Station, Though Public Prosecutor, High Court of Karnataka

Karnataka High Court · (2017) 05 KAR CK 0012

Indian Penal Code, 1860, Section 397 - Robbery or dacoity, with attempt to cause death or grievous hurt

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High Courts09 May 2017Allowed

Christopher Jaswanthraj @ Christopher, S/o. Jayaraj Bernand Vs The State of Karnataka, By the Police of Banaswadi Police Station

Karnataka High Court · (2017) 05 KAR CK 0011

Indian Penal Code, 1860, Section 376, Section 324, Section 506 - Punishment for rape - Voluntarily causing hurt by dangerous weapons or means - Punishment for criminal ,in

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High Courts05 May 2017Allowed

CHANDRA SHEKAR REDDY D S/O RAMANA REDDY Vs THE STATE OF KARNATAKA THE STATION HOUSE OFFICER

Karnataka High Court · (2017) 05 KAR CK 0010

Indian Penal Code, 1860, Section 420 - Cheating and dishonestly inducing delivery of property

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