High Courts07 Mar 2017Allowed
Kumari Vaishnavi Vs Mallikarjun Malipatil
Karnataka High Court · (2017) 2 AirKarR 781
Motor Vehicles Act, 1988 - Section 168
COURT ARCHIVE
Karnataka High Court judgments, 2017
1,612 judgments · page 45 of 81
High Courts07 Mar 2017Dismissed
Lt. Col. D.S. Choudhary Vs Union of India
Karnataka High Court · (2017) 2 AirKarR 565 : (2017) 3 KantLJ 293
Army Act, 1950 - Section 192, Section 192Defence Service Regulations, 1986 - Regulation 1025
High Courts07 Mar 2017Allowed
Gangegiri Estate Vs K. Jayarama
Karnataka High Court · (2017) 2 LLN 210
Workmens Compensation Act, 1923 - Section 4(1)(c)(ii)
High Courts07 Mar 2017Dismissed
U. Sudha Vs M. Prakash
Karnataka High Court · (2017) 2 AirKarR 480
Criminal Procedure Code, 1973 (CrPC) - Section 177, Section 407Negotiable Instruments Act, 1881 (NI) - Section 142(2)(a)
High Courts07 Mar 2017Allowed
Sidram Nagappa Kamble Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 460
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 323, Section 324, Section 34, Section 354(b), Section 504, Section 506
High Courts06 Mar 2017Allowed
NAGARJUNA @ BANDE NAGA S/O LATE NARASIMHA MURTHY Vs THE STATE REPRESENTED BY THE TOWN POLICE TUMKUR, REPRESENTED BY STATE PUBLIC PROSECUTOR
Karnataka High Court · (2017) 03 KAR CK 0157
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 302, Se
High Courts06 Mar 2017
Sheena Poojary Vs Kamala Poojarthi and others
Karnataka High Court · (2017) 03 KAR CK 0156
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 7Rule 1(b)
High Courts06 Mar 2017
Krishnappa s/o Munishamappa Vs State of Karnataka
Karnataka High Court · (2017) 03 KAR CK 0155
Indian Penal Code, 1860, Section 324, Section 307, Section 323, Section 319 - Voluntarily causing hurt by dangerous weapons or means - Attempt to murd
High Courts06 Mar 2017
Rooma H. D/o. H. K. Mariswamy Vs Indian Oil Corporation Limited, Mumbai & anr.
Karnataka High Court · (2017) 03 KAR CK 0154
High Courts06 Mar 2017Allowed
RAMLATH W/O MAHAMMED SHARIF Vs THE STATE OF KARNATAKA BY ITS UNDER SECRETARY, DEPARTMENT OF HOME, & ORS.
Karnataka High Court · (2017) 03 KAR CK 0153
Indian Penal Code, 1860, Section 302, Section 147, Section 307, Section 148, Section 149, Section 143,
High Courts06 Mar 2017
B.N.MALLIKARJUNA Vs K.K.VIJAYAKUMAR & Anr
Karnataka High Court · (2017) 03 KAR CK 0152
High Courts06 Mar 2017
Karnataka Lokayuktha Vs H. N. Niranjan and Anr
Karnataka High Court · (2017) 03 KAR CK 0151
Karnataka Lokayukta Act, 1984, Section 12(3), Section 12(4) - Reports of Lokayukta, etc - Reports of Lokayukta, etc
High Courts06 Mar 2017
Hasansab Allasab Vs State of Karnataka and others
Karnataka High Court · (2017) 03 KAR CK 0150
Karnataka Land Reforms Act, 1961, Section 2(18) -Bombay Tenancy and Agricultural Lands Act, 1948, Section 4, Section 45, Section 45
High Courts06 Mar 2017
Irappa Shiddappa Murgannavar Vs State of Karnataka
Karnataka High Court · (2017) 03 KAR CK 0149
Code of Criminal Procedure, 1973, Section 354(2) - Language and contents of JudgmentIndian Penal Code, 1860, Section 302, Section 201,
High Courts06 Mar 2017
SMT. CHANNAVVA Vs Shri Dharmendra
Karnataka High Court · (2017) 03 KAR CK 0148
Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation
High Courts06 Mar 2017
Annappa Mariyappa Hiremani Vs State of Karnataka
Karnataka High Court · (2017) 03 KAR CK 0147
Indian Penal Code, 1860, Section 376, Section 324, Section 307, Section 506 - Punishment for rape - Voluntarily causing hurt by dangerous weapons or m
High Courts06 Mar 2017
THE NEW INDIA ASSURANCE CO.LTD., Vs SRI RAMAKANTH @ RAMAKANTH BEHRA & ORS.
Karnataka High Court · (2017) 03 KAR CK 0146
Motor Vehicles Act, 1988, Section 173(1), Section 173(1) - Appeals
High Courts06 Mar 2017
Sukhadev Vs State of Karnataka
Karnataka High Court · (2017) 03 KAR CK 0145
Indian Penal Code, 1860, Section 302 - Punishment for murder
High Courts06 Mar 2017
MR. ASHOKA G. Vs MR. MANTESH
Karnataka High Court · (2017) 03 KAR CK 0144
Code of Criminal Procedure, 1973, Section 200 - Examination of complainantNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc.,
High Courts06 Mar 2017Allowed
DR (SMT) MANGALA SRIDHAR Vs THE STATE OF KARNATAKA REPRESENTED BY ITS CHIEF SECRETARY, & ANR.
Karnataka High Court · (2017) 03 KAR CK 0143
Constitution of India, Article 311(2), Article 123, Article 166(3), Article 213, Article 163, Article 77(3),