High Courts21 Mar 2017Allowed
Kantha Ramegowda Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 646
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 307
COURT ARCHIVE
Karnataka High Court judgments, 2017
1,612 judgments · page 38 of 81
High Courts21 Mar 2017Allowed
T. Jayachandra Reddy Vs Managing Director, Karnataka State
Karnataka High Court · (2017) 2 AirKarR 785
Constitution of India, 1950 - Article 14, Article 309, Article 311Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957 - Rule 11A(3), Rule 11A(4)
High Courts20 Mar 2017Dismissed
Sahebanna S/o Kenchappa Vibhutihalli Vs The State of Karnataka Represented by Addl. SPP Kalaburagi Bench
Karnataka High Court · (2017) 03 KAR CK 0250
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 302, S
High Courts20 Mar 2017
Chikka Venkatamma W/o Venkatakrishnaiah Since dead by LRS & Ors Vs R. Nagaraja & Anr
Karnataka High Court · (2017) 03 KAR CK 0249
Transfer of Property Act, 1882, Section 3, Section 3, Section 59, Section 59, Section 100, Section 100,
High Courts20 Mar 2017Dismissed
PRABHAKAR H J Vs STATE OF KARNATAKA REP. BY ITS PRINCIPAL SECRETARY PANCHAYAT RAJ ENGINEERING DEPARTMENT, RURAL DEVELOPMENT AND PANCHAYT RAJ, & ORS.
Karnataka High Court · (2017) 03 KAR CK 0248
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts20 Mar 2017Allowed
Mahesh S/o Mallikarjun Boyin, & Ors. Vs The State of Karnataka Through the PSI., Saidapur PS. Represented by the Addl. State Public Prosecutor
Karnataka High Court · (2017) 03 KAR CK 0247
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 144, Section
High Courts20 Mar 2017
State of Karnataka Vs Rajesab
Karnataka High Court · (2017) 03 KAR CK 0246
Indian Penal Code, 1860, Section 376, Section 323, Section 511, Section 354 - Punishment for rape - Punishment for voluntarily causing hurt - Punishme
High Courts20 Mar 2017
Venkoba Sampathraj Makashi and Ors. Vs State and Ors.
Karnataka High Court · (2017) 03 KAR CK 0245
Code of Criminal Procedure, 1973, Section 482, Section 219 - Saving of inherent powers of High Court - Three offences of same kind within year may be charged together
High Courts20 Mar 2017
Mahadevappa Vs The State Of Karnataka
Karnataka High Court · (2017) 03 KAR CK 0244
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34 - Punishment for murde
High Courts20 Mar 2017Allowed
Mahadevappa Channabasappa Huddar Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 589
Penal Code, 1860 (IPC) - Section 302
High Courts20 Mar 2017Dismissed
Prabhakar H.J. Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 497
Constitution of India, 1950 - Article 14Contract Act, 1872 - Section 62, Section 73
High Courts20 Mar 2017Disposed Off
Chikka Venkatamma Vs R. Nagaraja
Karnataka High Court · (2017) 2 AirKarR 676
Evidence Act, 1872 - Section 68Karnataka Land Reforms Act, 1961 - Section 61Specific Relief Act, 1963 - Section 20
High Courts17 Mar 2017
SRI VENKATESH Vs MR S SELVA RAJ & Anr
Karnataka High Court · (2017) 03 KAR CK 0243
High Courts17 Mar 2017
Col. Narendra Kumar Shukla S/o Mr.O.P.Shukla Vs Union of India Through the Secretary Ministry of Defense, & Ors.
Karnataka High Court · (2017) 03 KAR CK 0242
High Courts17 Mar 2017
SRI VENKATESH Vs MR S SELVA RAJ & ANR.
Karnataka High Court · (2017) 03 KAR CK 0241
Motor Vehicles Act, 1988, Section 173(1), Section 173(1) - Appeals
High Courts17 Mar 2017
Nargund College of Pharmacy, Dattatreyanagar, Bangalore and others Vs State of Karnataka and another
Karnataka High Court · (2017) 03 KAR CK 0240
High Courts17 Mar 2017Disposed
Kaleemulla Vs Rajashekar Murthy
Karnataka High Court · (2017) 03 KAR CK 0239
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtNegotiable Instruments Act, 1881, Section 138, Section 142(b)
High Courts17 Mar 2017
M. V. Tejashri and another Vs Nagendra M. N. and others
Karnataka High Court · (2017) 03 KAR CK 0238
Code of Civil Procedure, 1908, Section 151, Order 16Rule 1, Order 16Rule 2 - Saving of Inherent powers of Court
High Courts17 Mar 2017
Union of India and others Vs Haridass and others
Karnataka High Court · (2017) 03 KAR CK 0237
Rajasthan Pre-Emption Act, 1966, Section 3(a)
High Courts17 Mar 2017
SANTOSH & ORS Vs THE STATE OF KARNATAKA & ORS
Karnataka High Court · (2017) 03 KAR CK 0236
Land Acquisition Act, 1894, Section 30, Section 30, Section 30, Section 30, Section 31 (2), Section 31 (2),