High Courts16 Mar 2017
Sujata Shivanand Giriyan Vs The State of Karnataka
Karnataka High Court · (2017) 03 KAR CK 0221
COURT ARCHIVE
Karnataka High Court judgments, 2017
1,612 judgments · page 40 of 81
High Courts16 Mar 2017
SRI SYED YUSUF & ANR Vs SRI SYED NOORULLA & ORS
Karnataka High Court · (2017) 03 KAR CK 0220
Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2, Order 43Rule 1 -Transfer of Property Act, 1882,
High Courts16 Mar 2017Allowed
Sadalga Urban Souhadra Sahakari Bank Vs Regional Provident Fund Commissioner
Karnataka High Court · (2017) LabLR 479
Constitution of India, 1950 - Article 226
High Courts16 Mar 2017Disposed Off
Venkatesh Dasar Vs State of Karnataka
Karnataka High Court · (2017) 03 KAR CK 0080
Wild Life (Protection) Act, 1972 - Section 36A
High Courts16 Mar 2017Dismissed
Syed Salauddin Ahmed Vs State
Karnataka High Court · (2017) 2 AirKarR 539
Criminal Procedure Code, 1973 (CrPC) - Section 482
High Courts16 Mar 2017Dismissed
Sujata Shivanand Giriyan Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 653
High Courts16 Mar 2017Dismissed
Abhinay R. Runawal Vs Malik
Karnataka High Court · (2017) AAC 1052
Motor Vehicles Act, 1988 - Section 168
High Courts15 Mar 2017Allowed
Mahesh S/o Kalyanrao @ Kalyani Police Patil Vs The State of Karnataka (Through Mahagaon Police Station) Represented by Addl. State Public Prosecutor High Court of Karnataka
Karnataka High Court · (2017) 03 KAR CK 0219
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 Courts15 Mar 2017Dismissed
KALAPPA SINCE DECEASED BY HIS LRS KRISHNAPPA S/O LATE KALAPPA, & ORS. Vs SMT NAGAMMA W/O LATE VENKATARAYAPPA, & ORS.
Karnataka High Court · (2017) 03 KAR CK 0218
Constitution of India, Article 226, Article 136 - Power of High Courts to Issue certain writs - Special leave to appeal by the Supreme CourtCode of Civil Procedure, 1908
High Courts15 Mar 2017Allowed
NAGARAJ S/O VARADAPPA, & ANR. Vs STATE BY SRI RAMPURA P. S
Karnataka High Court · (2017) 03 KAR CK 0217
Code of Criminal Procedure, 1973, Section 482, Section 154, Section 155(2), Section 155, Section 2(d), Section 155
High Courts15 Mar 2017Allowed
MR SUNIL MENON SON OF T C M MENON, & ORS. Vs MR. RAMESH CHELLIAH SON OF LATE SRI S CHELLIAH, & ANR.
Karnataka High Court · (2017) 03 KAR CK 0216
Code of Criminal Procedure, 1973, Section 482, Section 156(3) - Saving of inherent powers of High Court - Police officers power to Investigate cognizable caseIndian Penal
High Courts15 Mar 2017
K.SATISH NAYAK S/O DEVARAJAIAH NAYAK Vs THE SECRETARY REGIONAL TRANSPORT AUTHORITY, & ANR.
Karnataka High Court · (2017) 03 KAR CK 0215
Motor Vehicles Act, 1988, Section 90, Section 90, Section 89(2), Section 89(2) - Revision - Appeals
High Courts15 Mar 2017
Ashpak Ahamed Vs State of Karnataka
Karnataka High Court · (2017) 03 KAR CK 0214
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 307, Section 326 - Attempt to murder
High Courts15 Mar 2017Disposed Off
Ramangouda Vs Commissioner-Cum-Appellate Authority
Karnataka High Court · (2017) 3 KantLJ 338
Constitution of India, 1950 - Article 226Essential Commodities Act, 1955 - Section 3, Section 7
High Courts15 Mar 2017Disposed Off
Ashpak Ahamed Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 625
Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 307
High Courts15 Mar 2017Dismissed
Kalappa Vs Nagamma
Karnataka High Court · (2017) 2 AirKarR 706 : (2017) 2 ICC 536 : (2017) 3 KantLJ 481
Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1
High Courts15 Mar 2017Allowed
Nagaraj Varadappa Vs State
Karnataka High Court · (2017) 2 AirKarR 609
Criminal Procedure Code, 1973 (CrPC) - Section 482
High Courts14 Mar 2017
NAUSHEENA Vs THE STATE OF KARNATAKA
Karnataka High Court · (2017) 03 KAR CK 0213
Constitution of India, Article 22(5) - Protection against arrest and detention in certain cases
High Courts14 Mar 2017
KANNADA BALAGA SOCIETYS Vs GOVERNMENT OF INDIA
Karnataka High Court · (2017) 03 KAR CK 0212
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts14 Mar 2017
SRI.SHANTESH GUREDDI Vs THE COMMISSIONER BRUHAT BANGALORE MAHANAGAR PALIKE
Karnataka High Court · (2017) 03 KAR CK 0211
Karnataka Municipal Corporations Act, 1976, Section 321(1) - Demolition or alteration of buildings or well-work unlawfully commenced, carried on or completed