COURT ARCHIVE

Karnataka High Court judgments, 2017

1,612 judgments · page 28 of 81

High Courts27 Apr 2017Allowed

M.R.Hiremath, S/o Rachaiah Vs The State by Karnataka Lokayukta Police Station Bengaluru Represented by the Special Public Prosecutor, High Court of Karnataka

Karnataka High Court · (2017) 04 KAR CK 0124

Evidence Act, 1872, Section 65B, Section 65B(4), Section 65B(2) -Prevention of Corruption Act, 1988, Section 8,

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High Courts27 Apr 2017

SRI.N.L.NAGESH S/O LALITESHAPPA Vs SRI.DHONDIRAM MAHADEV KASTURE

Karnataka High Court · (2017) 04 KAR CK 0123

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High Courts27 Apr 2017

Ms. Srimathi Bangera Vs President (Acting)

Karnataka High Court · (2017) 04 KAR CK 0122

Karnataka Local Authorities (Prohibition of Defection) Act, 1987, Section 4, Section 3(1)(b) - Decision on the question as to disqualification on the ground of defection - Disqualification on the

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High Courts27 Apr 2017

Santosh Vs Deputy Commissioner, Gulbarga and others

Karnataka High Court · (2017) 04 KAR CK 0121

Land Acquisition Act, 1894, Section 18(1) - Reference to Court

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High Courts27 Apr 2017Allowed

SRI. LOKESH, S/O. LATE SIDDAPPA Vs STATE OF KARNATAKA

Karnataka High Court · (2017) 04 KAR CK 0120

Indian Penal Code, 1860, Section 420, Section 376, Section 34, Section 506 - Cheating and dishonestly inducing delivery of property - Punishment for ra

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High Courts27 Apr 2017

Lt. Col. R.J. Shanthraj (Retd.) Vs Defence Colony Co-operative Housing Society Ltd.

Karnataka High Court · (2017) 04 KAR CK 0119

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High Courts27 Apr 2017

The Manager New India Assurance Co. Ltd Vs Jagadish & Anr

Karnataka High Court · (2017) 04 KAR CK 0118

Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation

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High Courts27 Apr 2017Dismissed

SRI IRFAN NOOR S/O LATE NOOR MOHAMMED, & ORS. Vs SMT. CHITRALEKHA THUMBOOCHETTY D/O LATE SRI F THUMBOOCHETTY, & ORS.

Karnataka High Court · (2017) 04 KAR CK 0117

Code of Civil Procedure, 1908, Order 21Rule 97

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High Courts27 Apr 2017Dismissed

Divya Shree J. Vs Rajiv Gandhi University of Health Sciences

Karnataka High Court · (2017) 04 KAR CK 0002

Constitution of India, 1950 - Article 226

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High Courts26 Apr 2017Dismissed

ABHISHEK KUMAR S/O CHIRANJIVI LAL, & ORS. Vs VISVESVARAYA TECHNOLOGICAL UNIVERSITY, JNANA SANGAMA, & ORS.

Karnataka High Court · (2017) 04 KAR CK 0116

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High Courts26 Apr 2017Allowed

Muniraju S/o Abbayyappa Vs The State of Karnataka, By Kadugodi Police Station, Bangalore, Rep. by State Public Prosecutor

Karnataka High Court · (2017) 04 KAR CK 0115

Indian Penal Code, 1860, Section 420, Section 376 - Cheating and dishonestly inducing delivery of property - Punishment for rape

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High Courts26 Apr 2017Allowed

Sri. Raja @ Cat Raja, S/o. Late. Elumalai Vs State of Karnataka By Ramanagara Rural Police Station, Rep. by Special Public Prosecutor

Karnataka High Court · (2017) 04 KAR CK 0114

Indian Penal Code, 1860, Section 120B, Section 302, Section 147, Section 307, Section 148, Section 149,

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High Courts26 Apr 2017

EDELWEISS ASSET RECONSTRUCTION COMPANY LIMITED Vs FALCON TYRES LTD.

Karnataka High Court · (2017) 04 KAR CK 0113

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High Courts26 Apr 2017

Basappa Gachchi & Ors. Vs Rabkavi Banahatti City Municipal Council

Karnataka High Court · (2017) 04 KAR CK 0112

Code of Civil Procedure, 1908, Order 22Rule 9 -Transfer of Property Act, 1882, Section 53A - Part performance

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High Courts26 Apr 2017

Prem Kumar B.S. Vs State of Karnataka and others

Karnataka High Court · (2017) 04 KAR CK 0111

Karnataka Educational Institutions (Collegiate Education) Rules, 2003, Rule 3(1), Rule 3(1)

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High Courts26 Apr 2017Allowed

Sri. S.N.Gurushankar, S/o. Late. Nagamanju, & Anr. Vs State of Chikkamangaluru P.S. Rep. by State of Karnataka by SPP, High Court of Karntaka

Karnataka High Court · (2017) 04 KAR CK 0110

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 Courts26 Apr 2017