High Courts10 Apr 2017Dismissed
Sri.Kudure Thammanna, Vs Sri.K.C.Ramaiah
Karnataka High Court · (2017) 04 KAR CK 0047
COURT ARCHIVE
Karnataka High Court judgments, 2017
1,612 judgments · page 32 of 81
High Courts07 Apr 2017
Narayana Vs State of Karnataka
Karnataka High Court · (2017) 04 KAR CK 0046
Narcotic Drugs and Psychotropic Substances Act, 1985, Section 41, Section 42, Section 43, Section 50, Section 20B - Power to issue wa
High Courts07 Apr 2017Allowed
PETER MESSEE @ ROHITH MESSEE Vs THE STATE OF KARNATAKA
Karnataka High Court · (2017) 04 KAR CK 0045
Indian Penal Code, 1860, Section 302, Section 201, Section 149, Section 118, Section 364(a) - Punishment for murder - Causing dis
High Courts07 Apr 2017Disposed
SRI ADARSH G.K. Vs STATE OF KARNATAKA
Karnataka High Court · (2017) 04 KAR CK 0044
Karnataka Police Act, 1963, Section 20C
High Courts07 Apr 2017Allowed
MOHAMMED IBRAHIM @ MUJU, S/O. MOHAMMED GOUSE, Vs STATE OF KARNATAKA REPRESENTED BY KUNIGAL POLICE,
Karnataka High Court · (2017) 04 KAR CK 0043
Indian Penal Code, 1860, Section 34, Section 380, Section 454 - Acts done by several persons in furtherance of common intention - Theft in dwelling-house, etc. - Lurking ho
High Courts07 Apr 2017
Mahesh @ Gonne Mahesh Vs The State of Karnataka and anr
Karnataka High Court · (2017) 04 KAR CK 0042
Narcotic Drugs and Psychotropic Substances Act, 1985, Section 41, Section 20, Section 42, Section 43, Section 50 - Power to issue warr
High Courts07 Apr 2017Allowed
ROYAL SUNDARAM Vs MUNIRATHANAMMA & Ors
Karnataka High Court · (2017) 04 KAR CK 0041
High Courts07 Apr 2017Dismissed
Narayana Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 641
Criminal Procedure Code, 1973 (CrPC) - Section 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 2(iii), Section 41, Section 42, Section 43, Section 50
High Courts07 Apr 2017Dismissed
Mahesh Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 764
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 2(iii), Section 41, Section 42, Section 43, Section 50
High Courts06 Apr 2017
S.Manjunath Vs Sri Nagaraja
Karnataka High Court · (2017) 04 KAR CK 0040
Evidence Act, 1872, Section 33, Section 32, Section 68 - Relevancy of certain evidence for proving, in subsequent proceeding, the truth of facts stated therein - Case in whi
High Courts06 Apr 2017Allowed
BELGAUM CO-OPERATIVE COTTON SPINNING MILLS LTD Vs REGIONAL PROVIDENT FUND COMMISSIONER
Karnataka High Court · (2017) 04 KAR CK 0039
Employees Provident Funds and Miscellaneous Provisions Act, 1952, Section 14B, Section 14B - Power to recover damages
High Courts06 Apr 2017
Baby Aadithya. U. Rao Vs The Oriental Insurance Co. Ltd. & Ors.
Karnataka High Court · (2017) 04 KAR CK 0038
High Courts06 Apr 2017
K.C. Shankare Gowda Vs State of Karnataka and others
Karnataka High Court · (2017) 04 KAR CK 0037
General Clauses Act, 1897, Section 6 - Effect of repealKarnataka Agricultural Produce Marketing (Regulation) Act, 1966, Section 10, Section 10(4)(a) -
High Courts06 Apr 2017
SHRI.BHARMA ALLAP MADAR Vs SHRI.MALHARI R.KURADE
Karnataka High Court · (2017) 04 KAR CK 0036
Motor Vehicles Act, 1988, Section 147, Section 147, Section 166, Section 166, Section 147(2), Section 147(2)<
High Courts06 Apr 2017
PARASHRAM MALLAPPA KADAM Vs THE MANAGING DIRECTOR
Karnataka High Court · (2017) 04 KAR CK 0035
High Courts06 Apr 2017
Ningappa S/o Melappa Naikar Vs The State of Karnataka
Karnataka High Court · (2017) 04 KAR CK 0034
Code of Criminal Procedure, 1973, Section 439, Section 174C - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860,
High Courts06 Apr 2017Disposed
SRI VENKATARAMANA S/O LATE T V CHINNAGURUVAYYA Vs THE STATE OF KARNATAKA
Karnataka High Court · (2017) 04 KAR CK 0032
Karnataka Scheduled Caste and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978, Section 4, Section 5
High Courts06 Apr 2017Dismissed
C. N. Dinesha Vs C. G. Mallika
Karnataka High Court · (2017) 04 KAR CK 0031
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIncome Tax Act, 1961, Section 269SS, Section 269SS,
High Courts05 Apr 2017
M. NAGESH Vs MANDEEP SINGH SANDHU & ANR.
Karnataka High Court · (2017) 04 KAR CK 0029