Code of Criminal Procedure, 1973, Section 439, Section 161, Section 164 - Special powers of High Court or Court of Session regarding bail - Examination of witnesses by pol

Read judgment

High Courts17 Mar 2017Dismissed

Siddalingappa A.K Vs Syndicate Bank

Karnataka High Court · (2017) LabLR 513

Read judgment

High Courts17 Mar 2017Allowed

Rama Naik alias Ramesh Naik Vs Rameshwara Rao U.H.

Karnataka High Court · (2017) AAC 1183

Motor Vehicles Act, 1988 - Section 168

Read judgment

High Courts17 Mar 2017Allowed

Venkatesh Venktaramana Vs S. Selva Raj

Karnataka High Court · (2017) AAC 1076

Motor Vehicles Act, 1988 - Section 168

Read judgment

High Courts17 Mar 2017Disposed Off

M.V. Tejashri Vs Nagendra M.N.

Karnataka High Court · (2017) 2 AirKarR 656

Civil Procedure Code, 1908 (CPC) - Order 16 Rule 1, Order 16 Rule 2

Read judgment

High Courts17 Mar 2017Allowed

Nargund College of Pharmacy Vs State of Karnataka

Karnataka High Court · (2017) 2 AirKarR 651

Read judgment

High Courts17 Mar 2017Disposed Off

Kaleemulla Vs Rajashekar Murthy

Karnataka High Court · (2017) ACD 468

Negotiable Instruments Act, 1881 (NI) - Section 138, Section 142

Read judgment

High Courts16 Mar 2017Allowed

SADALGA URBAN SOUHARDA SAHAKARI BANK NIYAMIT Vs REGIONAL PROVIDENT FUND COMMISSIONER & ANR.

Karnataka High Court · (2017) 03 KAR CK 0229

Read judgment

High Courts16 Mar 2017

Emerald Haven Estates Limited, Chennai Vs State of Karnataka and others

Karnataka High Court · (2017) 03 KAR CK 0228

Karnataka Forest Rules, 1969, Rule 69 -Karnataka Forest Act, 1963, Section 2(6), Section 2(14), Section 4(2), Section 99 - Definitions

Read judgment

High Courts16 Mar 2017Allowed

KUM.MA-NUJA D/O.Mr.C.BOREGOWDA, & ORS. Vs THE STATE OF KARNATAKA REP. BY SHO, KAMAKSHI PALYA

Karnataka High Court · (2017) 03 KAR CK 0227

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 34, Section 3

Read judgment

High Courts16 Mar 2017Allowed

Mr. JOSEPH K.P., S/O. K.M. POULISE, & ORS. Vs STATE OF KARNATAKA REPRESENTED BY ITS UNDER SECRETARY EDUCATION DEPARTMENT (HIGHER), & ORS.

Karnataka High Court · (2017) 03 KAR CK 0226

Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regionsKarnataka Education Act, 1983, <

Read judgment

High Courts16 Mar 2017

Syed Salauddin S/o Syed Ahmed, & Ors. Vs The State through Humnabad Police Station, & Anr.

Karnataka High Court · (2017) 03 KAR CK 0225

Code of Criminal Procedure, 1973, Section 482, Section 239, Section 156(3) - Saving of inherent powers of High Court - When accused shall be discharged - Police officers p

Read judgment

High Courts16 Mar 2017