COURT ARCHIVE

Karnataka High Court judgments, 2017

1,612 judgments · page 33 of 81

High Courts05 Apr 2017

SRI H.ANANDA MURTHY S/O. SRI HUCHIRACHAR Vs SRI SHREEKANTACHAR S/O. LATE SRI CHENNAPPACHAR

Karnataka High Court · (2017) 04 KAR CK 0028

Code of Civil Procedure, 1908, Section 151, Section 151, Section 49, Section 49, Order 8Rule 1-A,

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High Courts05 Apr 2017

K. Ballarigowda Vs Sarojamma Nanjundaradhya

Karnataka High Court · (2017) 04 KAR CK 0027

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High Courts05 Apr 2017

Gangamathasthra Meenugarara Sahakara Sangha (Regd.) Vs State of Karnataka

Karnataka High Court · (2017) 04 KAR CK 0026

Constitution of India, Article 14, Article 21, Article 19(g) - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomo

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High Courts05 Apr 2017Allowed

Ram Singh Vs The State by Basavanagudi P.S.

Karnataka High Court · (2017) 04 KAR CK 0025

Code of Criminal Procedure, 1973, Section 155(2) - Information as to non-cognizable cases and Investigation of such casesIndian Penal Code, 1860, Section 420 - Cheatin

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High Courts05 Apr 2017Dismissed

K.B. VITTAL RAI S/O BHANDARI RAI, & ORS. Vs THE STATE TRANSPORT AUTHORITY, & ORS.

Karnataka High Court · (2017) 04 KAR CK 0024

Motor Vehicles Act, 1988, Section 88(6), Section 88(6), Section 88(5), Section 88(5), Section 88(1), Section 88(1)<

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High Courts05 Apr 2017Dismissed

K. B. Vittal Rai Vs State Transport Authority, Bengaluru

Karnataka High Court · (2017) 2 ACC 626 : (2017) 2 AirKarR 592

Motor Vehicles Act, 1988 - Section 88

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High Courts05 Apr 2017Disposed Off

H. Ananda Murthy Vs Shreekantachar.

Karnataka High Court · (2017) AIR(Karnataka) 82

Civil Procedure Code, 1908 (CPC) - Order 8 Rule 1AKarnataka Stamp Act, 1957 - Section 34

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High Courts04 Apr 2017

RT.REV.J.PRABHAKAR RAO & Anr Vs GILBERT, S/O TEJPAL BANNA & Anr

Karnataka High Court · (2017) 04 KAR CK 0016

Code of Criminal Procedure, 1973, Section 200, Section 203 - Examination of complainant - Dismissal of complaintIndian Penal Code, 1860, Section 420

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High Courts04 Apr 2017

BANDI RAMESH S/O LATE BANDE HANUMANTAPPA Vs STATE OF KARNATAKA

Karnataka High Court · (2017) 04 KAR CK 0015

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 147, S

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High Courts04 Apr 2017

Zahoor Khan and anr. Vs Principal Secretary to Urban Development Department, Bengaluru and others

Karnataka High Court · (2017) 04 KAR CK 0014

Constitution of India, Article 226, Article 226, Article 226, Article 226, Article 227, Article 227,

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High Courts04 Apr 2017

Veeresh And Another Vs State of Karnataka And Others

Karnataka High Court · (2017) 04 KAR CK 0013

Constitution of India, Article 226, Article 227, Article 243 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court - D

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High Courts04 Apr 2017Dismissed

SRI. P. NAGARAJU S/O LATE PUTTASWAMAIAH Vs THE STATE OF KARNATAKA

Karnataka High Court · (2017) 04 KAR CK 0012

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High Courts04 Apr 2017

N.T. Rudramuni, S/o Thippeswamy Vs Mahantesh, S/o Thippeswamy

Karnataka High Court · (2017) 04 KAR CK 0011

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High Courts04 Apr 2017Dismissed

Karnataka Neeravari Nigam Ltd., Bangalore and another Vs Shettys Construction Co. Pvt. Ltd, Hubli

Karnataka High Court · (2017) 04 KAR CK 0010

Code of Civil Procedure, 1908, Section 34, Section 34(1), Order 21Rule 1 - Interest - InterestArbitration and Conciliation Act, 1996,

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High Courts03 Apr 2017

MUBEEN SHARIEFF Vs BANGALORE DEVELOPMENT AUTHORITY

Karnataka High Court · (2017) 04 KAR CK 0023

Constitution of India, Article 14, Article 226, Article 32, Article 16 - Appointment of Commission to inquire into and report on the administration of au

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High Courts03 Apr 2017Allowed