COURT ARCHIVE

Karnataka High Court judgments, 2017

1,612 judgments · page 27 of 81

High Courts05 May 2017Allowed

SRI DUNDANNA S/O PUTTAMADAIAH Vs THE STATE OF KARNATAKA BY SATHANUR POLICE

Karnataka High Court · (2017) 05 KAR CK 0009

Indian Penal Code, 1860, Section 147, Section 379, Section 148, Section 149, Section 332, Section 436,

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High Courts04 May 2017Allowed

ARUN.V S/O.VIJAYAN Vs STATE BY INSPECTOR OF CUSTOMS CIU

Karnataka High Court · (2017) 05 KAR CK 0007

Customs Act, 1962, Section 135A - Preparation.Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bail<

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High Courts04 May 2017Dismissed

SHRI NARAYANASWAMY S/O KODANDAPPA Vs THE STATE OF KARNATAKA THROUGH SUPERINTENDENT OF POLICE KARNATAKA LOKAYUKTA

Karnataka High Court · (2017) 05 KAR CK 0006

Code of Criminal Procedure, 1973, Section 438, Section 439, Section 200 - Direction for grant of bail to person apprehending arrest - Special powers of High Court or Court

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High Courts03 May 2017Dismissed

A. C. Nagaveni and others Vs Akkamma and others

Karnataka High Court · (2017) 05 KAR CK 0005

Code of Civil Procedure, 1908, Section 151, Section 151, Order 26Rule 9, Order 26Rule 9, Order 3Rule

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High Courts03 May 2017Allowed

Annalamada Robin Thimmaiah S/o late A.A.Bheemaiah, & Anr. Vs The State of Karnataka Rep. by the Station House Officer Virajpet Town Police Station

Karnataka High Court · (2017) 05 KAR CK 0004

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 Courts03 May 2017Allowed

Dr. Srinivasa K. Vs The Government of Karnataka, Department of Medical Education, Bengaluru, & Ors.

Karnataka High Court · (2017) 05 KAR CK 0003

Constitution of India, Article 14, Article 12, Article 16, Article 16(1) - Appointment of Commission to inquire into and report on the administration of a

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High Courts03 May 2017

B. Athaulla Khan and others Vs State of Karnataka and others.

Karnataka High Court · (2017) 05 KAR CK 0002

Constitution of India, Article 13(2), Article 13(2) - Estimated receipts and expenditure pertaining to autonomous districts to be shown separately in the annual financial statement - Estimated r

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High Courts03 May 2017Allowed

Kuppanamada Preetham Devaiah S/o late K.N.Devaiah Vs The State of Karnataka Rep. by the Station House Officer Virajpet Town Police Station

Karnataka High Court · (2017) 05 KAR CK 0001

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 Courts02 May 2017

JAMNALAL BAJAJ SEVA TRUST Vs STATE OF KARNATAKA & Ors

Karnataka High Court · (2017) 05 KAR CK 0008

Karnataka Land Reforms Act, 1962, Section 66, Section 2(A)(1B)

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High Courts28 Apr 2017Dismissed

Balasaheb Annasaheb Jasud Vs Anirudha Vilas Kurbetti, & Ors.

Karnataka High Court · (2017) 04 KAR CK 0138

Code of Civil Procedure, 1908, Order 22Rule 3, Section 2(11), Order 41Rule 4 - DefinitionsLimitation Act, 1963,

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High Courts28 Apr 2017

THE REGIONAL MANAGER, UNITED INDIA INSURANCE CO. LTD. Vs SRI KRISHNEGOWDA, S/O LATE N.K.VEERANNA GOWDA, & ORS.

Karnataka High Court · (2017) 04 KAR CK 0137

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High Courts28 Apr 2017

CHANDRU KUNTHUR RAGHUVEGOWDA S/O LATE RAGHUVEGOWDA Vs STATE BY INSPECTOR OF CUSTOMS CIU, AIRPORT & AIR CARGO COMPLEX CARGO TERMINAL, DEVANAHALLI

Karnataka High Court · (2017) 04 KAR CK 0135

Customs Act, 1962, Section 104, Section 135 - Power to arrest - Evasion of duty or prohibitionsCode of Criminal Procedure, 1973, Section 439 - Spe

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High Courts28 Apr 2017

Dayananda, S/o Mariyappa, & Ors. Vs The State of Karnataka, By Huliyrdurga Police Station, & Anr.

Karnataka High Court · (2017) 04 KAR CK 0134

Indian Penal Code, 1860, Section 34, Section 498A, Section 307 - Acts done by several persons in furtherance of common intention - Husband or relative of husband of a woma

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High Courts28 Apr 2017