COURT ARCHIVE

Karnataka High Court judgments, 2017

1,612 judgments · page 41 of 81

High Courts14 Mar 2017

CHANDRASHEKHAR ELIGAR Vs THE STATE BY LOKAYUKTHA POLICE

Karnataka High Court · (2017) 03 KAR CK 0210

Code of Criminal Procedure, 1973, Section 41, Section 51, Section 56 - When police may arrest without warrant - Search of arrested person - Person arrested to be taken before

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High Courts14 Mar 2017

Laxman and others Vs State of Karnataka

Karnataka High Court · (2017) 03 KAR CK 0209

Code of Criminal Procedure, 1973, Section 154, Section 162, Section 374(2) - Information in cognizable cases - Statements to police not to be signed-use of statements in e

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High Courts14 Mar 2017Allowed

SMT. REKHA W/O SURESH Vs THE STATE OF KARNATAKA, BY ITS SECRETARY, DEPARTMENT OF HOME, (LAW AND ORDER), & ORS.

Karnataka High Court · (2017) 03 KAR CK 0208

Karnataka Prevention of Dangerous Activities of Boot-Leggers, Drug Offenders, Gamblers, Goondas, Immoral Traffic Offenders and Slum Grabbers Act, 1985, Section 3(2), Section 2(g) - Power to make o

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High Courts14 Mar 2017Dismissed

ASST EXECUTIVE ENGINEER CAUVERY NEERAVARI NIGAM LIMITED & ANR. Vs DEPUTY LABOUR COMMISSIONER AND APPELLATE AUTHORITY & ORS.

Karnataka High Court · (2017) 03 KAR CK 0207

Payment of Gratuity Act, 1972, Section 7(7), Section 7(4) - Determination of the amount of gratuity - Determination of the amount of gratuity

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High Courts14 Mar 2017Dismissed

Assistant Executive Engineer Vs Deputy Labour Commissioner and Appellant Authority

Karnataka High Court · (2017) LabLR 512

Payment of Gratuity Act, 1972 - Section 7(7)

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High Courts14 Mar 2017Dismissed

Chandrashekhar Eligar Vs State By Lokayuktha Police

Karnataka High Court · (2017) 3 KantLJ 313

Criminal Procedure Code, 1973 (CrPC) - Section 154, Section 482Prevention of Corruption Act, 1988 - Section 13, Section 13(1)(d), Section 13(1)(e), Section 13(2)

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High Courts14 Mar 2017Dismissed

Kannada Balaga Society''s Rural Ayurveda Medical College Vs Government of India

Karnataka High Court · (2017) 3 KantLJ 344

Constitution of India, 1950 - Article 226Indian Medical Council Act, 1956 - Section 33

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High Courts14 Mar 2017Allowed

Rekha Suresh Vs State of Karnataka

Karnataka High Court · (2017) 2 AirKarR 529

Constitution of India, 1950 - Article 22(1)Karnataka Police Act, 1963 - Section 2(f)Karnataka Prevention of Dangerous Activities of Bootleggers, Drug-Offenders, Gamblers, Goondas, Immoral Traffic Offenders and Slum-Grabbers Act, 1985 - Section 2(g)

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High Courts14 Mar 2017Dismissed

Nausheena Vs State of Karnataka

Karnataka High Court · (2017) 2 AirKarR 513

Constitution of India, 1950 - Article 22(5)Karnataka Prevention of Dangerous Activities of Bootleggers, Drug-Offenders, Gamblers, Goondas, Immoral Traffic Offenders and Slum-Grabbers Act, 1985 - Section 3

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High Courts13 Mar 2017

Obulapuram Mining Company Private Limited Vs Joint Director, Directorate Of Enforcement and others

Karnataka High Court · (2017) 03 KAR CK 0206

Indian Penal Code, 1860, Section 420, Section 471, Section 411, Section 120-B - Cheating and dishonestly inducing delivery of property - Using as ge

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High Courts13 Mar 2017Allowed

Mohiddin Irshad Mulla Vs Abdul Sami

Karnataka High Court · (2017) 03 KAR CK 0205

Negotiable Instruments Act, 1881, Section 138, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account - Dishonour of cheque for insufficiency, etc., of funds in the

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High Courts13 Mar 2017

Chikkamadaiah S/o late Minakegowda Vs Smt. Ningamma W/o late Kivudegowda @ Madaiah

Karnataka High Court · (2017) 03 KAR CK 0204

Code of Civil Procedure, 1908, Section 151, Order 23Rule 1(3)(a) - Saving of Inherent powers of Court

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High Courts13 Mar 2017

Smt.Trene Pinto & Ors. Vs Karnataka State Transport Authority & Anr.

Karnataka High Court · (2017) 03 KAR CK 0203

Motor Vehicles Act, 1988, Section 88, Section 88, Section 72(1), Section 72(1) - Validation of permits for use outside region in which granted - Grant o

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High Courts13 Mar 2017