High Courts04 Dec 2017Dismissed
BHARATI REDDY & ORS Vs THE STATE OF KARNATAKA & ORS
Karnataka High Court · (2017) 12 KAR CK 0006
Constitution of India, Article 226, Article 227, Article 243ZG, Article 243-O, Article 243-D(4), Article
COURT ARCHIVE
Karnataka High Court judgments, 2017
1,612 judgments · page 4 of 81
High Courts04 Dec 2017
G. KRISHNA Vs THE STATE OF KARNATAKA
Karnataka High Court · (2017) 12 KAR CK 0005
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailProtection Of Children From Sexual Offences Act, 2012, Secti
High Courts04 Dec 2017
SRI. SURENDRA KUMAR BAJAJ Vs THE STATE OF KARNATAKA
Karnataka High Court · (2017) 12 KAR CK 0004
Indian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 471, Section 419 - Punishment of criminal conspiracy -
High Courts04 Dec 2017
Sri. Yogish Prabhu Vs The State of Karnataka
Karnataka High Court · (2017) 12 KAR CK 0003
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 295A - Deliberate and malici
High Courts04 Dec 2017Allowed
R.D. SREENIVAS S/O RAMDAS Vs STATE THROUGH STATION HOUSE OFFICER
Karnataka High Court · (2017) 12 KAR CK 0002
Code of Criminal Procedure, 1973, Section 155(2) - Information as to non-cognizable cases and Investigation of such casesIndian Penal Code, 1860, Section 34,
High Courts04 Dec 2017
THE MANAGER Vs SRI. MANI
Karnataka High Court · (2017) 12 KAR CK 0001
Workmens Compensation Act, 1923, Section 22 - Form of application
High Courts29 Nov 2017
STATE OF KARNATAKA Vs BANNAREDDY
Karnataka High Court · (2017) 11 KAR CK 0054
Code of Criminal Procedure, 1973, Section 428, Section 235(1), Section 357 - Period of detention undergone by the accused to be set off against the sentence of imprisonme
High Courts27 Nov 2017Allowed
Talisma Corporation Private Limited Vs Bangalore Electricity Supply Company Limited
Karnataka High Court · (2017) 11 KAR CK 0053
High Courts23 Nov 2017Allowed
SRI. SATHISH K. Vs THE STATE OF KARNATAKA & ANR
Karnataka High Court · (2017) 11 KAR CK 0052
Karnataka Panchayat Raj Act, 1993, Section 43-A
High Courts22 Nov 2017
THE BRANCH MANAGER SHRIRAM GENERAL INSURANCE COMPANY LIMITED Vs SOWBHAGYA W/O LATE VENKATESHWARA REDDY, & ORS.
Karnataka High Court · (2017) 11 KAR CK 0051
Indian Penal Code, 1860, Section 279, Section 304A - Rash driving or riding on a public way - Causing death by negligence
High Courts21 Nov 2017Allowed
Sri. Mahadev S/o Basavarajappa Vs Mahamallappagouda @ Muttu S/o Basanagouda Patil, & Anr.
Karnataka High Court · (2017) 11 KAR CK 0050
Motor Vehicles Act, 1988, Section 21(2), Section 21(2), Section 14(2), Section 14(2) - Suspension of driving licence in certain cases - Currency of lice
High Courts20 Nov 2017Allowed
SRI. KAMLESH & ORS Vs THE STATE OF KARNATAKA & ANR
Karnataka High Court · (2017) 11 KAR CK 0049
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 498A, Section 506,
High Courts20 Nov 2017Disposed
Sri Akthar Mateen Vs The Deputy Registrar of Co-operative Societies
Karnataka High Court · (2017) 11 KAR CK 0048
Karnataka Co-operative Societies Act, 1959, Section 29C - Disqualification for membership of the committee
High Courts20 Nov 2017Allowed
Rakshith @ Mandya Vs The State of Karnataka
Karnataka High Court · (2017) 11 KAR CK 0047
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 34, Sec
High Courts20 Nov 2017
K S JAGANNATH Vs STATE OF KARNTAKA
Karnataka High Court · (2017) 11 KAR CK 0046
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestWild Life (Protection) Act, 1972, Section 39, Se
High Courts20 Nov 2017Dismissed
SUNIL @ KEPPE Vs THE STATE OF KARNATAKA
Karnataka High Court · (2017) 11 KAR CK 0045
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 Nov 2017Dismissed
THE PR. COMMISSIONER OF CUSTOMS & SERVICE TAX Vs INDIAN IMMUNOLOGICALS LTD.
Karnataka High Court · (2017) 11 KAR CK 0044
Customs Act, 1962, Section 149 - Amendment of documents.
High Courts17 Nov 2017Dismissed
S.P.SHIVAKUMAR @ KUMARA Vs S.G.KATHYAYINIYAMMA
Karnataka High Court · (2017) 11 KAR CK 0043
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 39Rule 1,
High Courts17 Nov 2017
Sri.K.Ramachandrappa & Ors. Vs Sri.S.V.Revanaradhya
Karnataka High Court · (2017) 11 KAR CK 0042
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 151,
High Courts17 Nov 2017
Devaraj Aliyas David @ David Vs State by Channarayapatana Police
Karnataka High Court · (2017) 11 KAR CK 0041
Code of Criminal Procedure, 1973, Section 439, Section 164 - Special powers of High Court or Court of Session regarding bail - Recording of confessions and statementsIndia