High Courts09 Mar 2017Dismissed
The General Manager, Internal Insurance, KSRTC, Bangalore Vs Jayapal
Karnataka High Court · (2017) AAC 1029
Motor Vehicles Act, 1988 - Section 168
COURT ARCHIVE
Karnataka High Court judgments, 2017
1,612 judgments · page 44 of 81
High Courts09 Mar 2017Dismissed
State of Karnataka Vs Peerappa
Karnataka High Court · (2017) 2 AirKarR 455
Penal Code, 1860 (IPC) - Section 306, Section 498A
High Courts08 Mar 2017Allowed
SRI MUNIANJANAPPA, S/O BUDDAPPA/BUDDANNA, & ANR. Vs BANGALORE DEVELOPMENT AUTHORITY, & ORS.
Karnataka High Court · (2017) 03 KAR CK 0172
High Courts08 Mar 2017
DHYAN FOUNDATION GAU RAKSHA TRUST Vs STATE OF KARNATAKA BY KALLAMBELLA POLICE STATION REPRESENTED BY PUBLIC PROSECUTOR, & ANR.
Karnataka High Court · (2017) 03 KAR CK 0171
Code of Criminal Procedure, 1973, Section 482, Section 397, Section 457 - Saving of inherent powers of High Court - Calling for records to exercise powers of revision - Pr
High Courts08 Mar 2017Allowed
SHIVANANDA S/O MANJUNATHA Vs THE STATE OF KARNATAKA BY THE POLICE OF CHANNAPATNA RURAL POLICE STATION
Karnataka High Court · (2017) 03 KAR CK 0170
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 399, S
High Courts08 Mar 2017
THE KARNATAKA INDUSTRIAL AREA DEVELOPMENT BOARD REPTD. BY ITS CHAIRMAN, & ORS. Vs M/s.PALREACHA INFRASTRUCTURE AND DEVELOPERS, & ANR.
Karnataka High Court · (2017) 03 KAR CK 0169
High Courts08 Mar 2017Allowed
Abdul Majeed, & Ors. Vs Chandrakanth, & Ors.
Karnataka High Court · (2017) 03 KAR CK 0168
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 151 - Saving of Inherent powers o
High Courts08 Mar 2017Dismissed
Hemanth Vs State of Karnataka
Karnataka High Court · (2017) 3 KantLJ 236
Constitution of India, 1950 - Article 226, Article 227
High Courts08 Mar 2017Allowed
Munianjanappa Buddappa Vs Bangalore Development Authority
Karnataka High Court · (2017) 2 AirKarR 649
Bangalore Development Authority Act, 1976 - Section 38C
High Courts07 Mar 2017Allowed
HARISHA S/O RANGEGOWDA Vs THE STATE OF KARNATAKA REP. BY THE STATION HOUSE OFFICER GANDASI POLICE STATION
Karnataka High Court · (2017) 03 KAR CK 0167
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 302,
High Courts07 Mar 2017
SRI CHIKKALINGAIAH, & ORS. Vs STATE OF KARNATAKA, & ORS.
Karnataka High Court · (2017) 03 KAR CK 0166
State Civil Services (Special) Rules, 1996, Rule 4
High Courts07 Mar 2017
Smt. U.Sudha D/o K.N.Upendra Vs Sri M.Prakash S/o Marigowda
Karnataka High Court · (2017) 03 KAR CK 0165
Code of Criminal Procedure, 1973, Section 407 - Power of High Court to transfer cases and appealsNegotiable Instruments Act, 1881, Section 138, Sectio
High Courts07 Mar 2017Disposed
NANDI AGRO VET A PROPRIETARY CONCERN, THROUGH ITS PROPRIETOR, MR.SUNDAR.S Vs THE STATE OF KARNATAKA BY ITS PRINCIPAL SECRETARY TO FINANCE DEPARTMENT, & ORS.
Karnataka High Court · (2017) 03 KAR CK 0164
Constitution of India, Article 226 -Karnataka Transparency in Public Procurement Act, 2000, Section 4B
High Courts07 Mar 2017
ANNASAHEB & Ors Vs THE STATE OF KARNATAKA & Ors
Karnataka High Court · (2017) 03 KAR CK 0163
Code of Criminal Procedure, 1973, Section 156(3) - Police officers power to Investigate cognizable caseIndian Penal Code, 1860, Section 146, Section 1
High Courts07 Mar 2017Allowed
CHANDRAHASA @ KRISHNA @ ARUBERALU SON OF LATE CHIKKARANGAIAH Vs THE STATE BY M.K.DODDI POLICE REPRESENTED BY STATE PUBLIC PROSECUTOR HIGH COURT OF KARNATAKA
Karnataka High Court · (2017) 03 KAR CK 0162
Code of Criminal Procedure, 1973, Section 439, Section 439(2) - Special powers of High Court or Court of Session regarding bail - Special powers of High Court or Court of Session regarding bai
High Courts07 Mar 2017
Kumari Vaishnavi Vs Mallikarjun Malipatil and others
Karnataka High Court · (2017) 03 KAR CK 0161
High Courts07 Mar 2017Allowed
SRI. MUNIRAJU S/O CHIKKAMUNIYAPPA Vs STATE OF KARNATAKA, REPRESENTED BY PSI MALUR POLICE STATION, MALUR
Karnataka High Court · (2017) 03 KAR CK 0160
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 147, Section
High Courts07 Mar 2017
LT COL D. S. CHOUDHARY S/O. SRI HARCHAND RAM, & ORS. Vs UNION OF INDIA THROUGH THE SECRETARY, MINISTRY OF DEFENSE, & ORS.
Karnataka High Court · (2017) 03 KAR CK 0159
Constitution of India, Article 226 - Power of High Courts to Issue certain writsArmy Act, 1950, Section 192 - Power to make regulations
High Courts07 Mar 2017
SIDRAM NAGAPPA KAMBLE & ORS. Vs THE STATE OF KARNATAKA & ANR.
Karnataka High Court · (2017) 03 KAR CK 0158
Code of Criminal Procedure, 1973, Section 482, Section 320 - Saving of inherent powers of High Court - Compounding of offencesIndian Penal Code, 1860,
High Courts07 Mar 2017Disposed Off
Nandi Agro Vet A Proprietary Concern, Bengaluru Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 390
Constitution of India, 1950 - Article 226