COURT ARCHIVE

Karnataka High Court judgments, 2017

1,612 judgments · page 29 of 81

High Courts25 Apr 2017

CHINNAPPA S/O NINGAPPA BHAVI Vs SMT. MAHADEVI W/O KALLAPPA VAKKUND

Karnataka High Court · (2017) 04 KAR CK 0105

Motor Vehicles Act, 1988, Section 163A, Section 163A, Section 166, Section 166 - Special provisions as to payment of compensation on structured fo

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High Courts25 Apr 2017Dismissed

SRI.ABRAHAM T.J. ANTI-CORRUPTION & SOCIAL ACTIVIST S/O LATE SRI JOSEPH T.A., & ORS. Vs THE STATE OF KARNATAKA REPRESENTED BY ITS CHIEF SECRETARY, & ORS.

Karnataka High Court · (2017) 04 KAR CK 0104

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High Courts25 Apr 2017

Rajeshwari Vidya Samsthe (R) and others Vs State of Karnataka and others

Karnataka High Court · (2017) 04 KAR CK 0103

Karnataka Education Act, 1983, Section 145, Section 30, Section 41(5) - Power to make rules - Educational institutions to be registered - Management of recognised Educationa

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High Courts25 Apr 2017

K. G. NAVEENKUMAR Vs J.P. SHIVAKUMAR & ORS.

Karnataka High Court · (2017) 04 KAR CK 0102

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High Courts25 Apr 2017

M T MANGALA & Ors Vs MANJEGOWDA M. R. & Anr

Karnataka High Court · (2017) 04 KAR CK 0101

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High Courts25 Apr 2017Allowed

Dr. Mangala Shridhar Vs State of Karnataka

Karnataka High Court · (2017) 3 RCRCriminal 192

Constitution of India, 1950 - Article 317Penal Code, 1860 (IPC) - Section 120-B, Section 34, Section 418, Section 420, Section 465Prevention of Corruption Act, 1988 - Section 7

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High Courts24 Apr 2017Allowed

Sri. Nagendra S. Navale S/o Shivakumar Navale Vs State of Karnataka By Town Police Station

Karnataka High Court · (2017) 04 KAR CK 0100

Indian Penal Code, 1860, Section 420, Section 468, Section 471 - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuin

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High Courts24 Apr 2017Dismissed

SRI B.N.MADAN Vs M/S DELTON CONTROLS & SWITCH GEARS

Karnataka High Court · (2017) 04 KAR CK 0099

Code of Criminal Procedure, 1973, Section 200 - Examination of complainantNegotiable Instruments Act, 1881, Section 138, Section 141 - Dishonour o

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High Courts24 Apr 2017Allowed

SHRI. B. R. SIDDARAMU S/O R RAMAIAH Vs THE STATE OF KARNATAKA REVENUE DEPARTMENT, & ORS.

Karnataka High Court · (2017) 04 KAR CK 0098

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978, Section 4, Section 5, Section 3(1)(b), Section 5A(1A) -

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High Courts24 Apr 2017

G. Raju and others Vs The Director (Admn. and Hr), Kptcl, Cauvery Bhavan

Karnataka High Court · (2017) 04 KAR CK 0097

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High Courts24 Apr 2017

NATIONAL INSURANCE CO. LTD. Vs KAMALAKSHA KUMAR.R & ORS.

Karnataka High Court · (2017) 04 KAR CK 0096

Motor Vehicles Act, 1988, Section 173(1), Section 173(1) - Appeals

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High Courts21 Apr 2017

SRI SHARANABASAVESHWAR Vs SMT. NETRAVATI @ SHILPA

Karnataka High Court · (2017) 04 KAR CK 0095

Code of Civil Procedure, 1908, Section 151, Order 26Rule 10A - Saving of Inherent powers of CourtHindu Marriage Act, 1955, Section 24,

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High Courts21 Apr 2017

P. Ananthakrishna Bhat and another Vs State of Karnataka and others

Karnataka High Court · (2017) 04 KAR CK 0094

Karnataka Government Servants (Family Pension) Rules, 1964, Rule 15(1)

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High Courts21 Apr 2017

Dr. Nagesh M Vs The Medical Council of India, & Ors.

Karnataka High Court · (2017) 04 KAR CK 0093

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High Courts21 Apr 2017Disposed

JAYAMUTHU S/O CHIKKENEGOWDA Vs STATE ELECTION COMMISSION FOR CO-OPERATION KARNATAKA STATE CO-OPERATIVE

Karnataka High Court · (2017) 04 KAR CK 0092

Constitution of India, Article 329(b) - Bar to interference by courts in electoral mattersKarnataka Co-operative Societies Act, 1959, Section 70 - Disputes which may be

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High Courts20 Apr 2017Allowed

P.S. SHIVAKUMAR Vs P.H. SUBBARAYAPPA & ORS

Karnataka High Court · (2017) 04 KAR CK 0091

Constitution of India, Article 21 - Amendment of the ScheduleCode of Civil Procedure, 1908, Order 14Rule 5 -Evidence Act, 1872,

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High Courts20 Apr 2017Dismissed

Srinivas Prabhakar Hooli Vs State of Karnataka

Karnataka High Court · (2017) 04 KAR CK 0090

Code of Criminal Procedure, 1973, Section 161, Section 162 - Examination of witnesses by police - Statements to police not to be signed-use of statements in evidenceIndian

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High Courts19 Apr 2017

J. Venkatesh Reddy Vs State of Karnataka and others

Karnataka High Court · (2017) 04 KAR CK 0089

Constitution of India, Article 254(2), Article 246(2), Article 246(4) - Inconsistency between laws made by Parliament and laws made by the Legislatures of States - Subject

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High Courts19 Apr 2017

Shivananjappa Vs ITI Ltd., Bangalore and another

Karnataka High Court · (2017) 04 KAR CK 0088

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High Courts19 Apr 2017Allowed

Abdulsab Nannesab Totad Alias Jekinkatti (Since Deceased) By His L.Rs Vs Sahadevappa Mallappa Suragond (Since Deceased) By His L.Rs, & Ors.

Karnataka High Court · (2017) 04 KAR CK 0087

Registration Act, 1908, Section 17, Section 49, Section 49(a), Section 17(1)(b), Section 49(c) - Documents of which registration is co

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