High Courts06 Mar 2017
M. MURUGENDRAIAH Vs RAJAPPA
Karnataka High Court · (2017) 03 KAR CK 0142
Code of Civil Procedure, 1908, Section 151, Order 7Rule 14(3) - Saving of Inherent powers of Court
COURT ARCHIVE
Karnataka High Court judgments, 2017
1,612 judgments · page 46 of 81
High Courts06 Mar 2017
B. S. Mohan Sathyanarayana Rao Vs Ramalingaiah Hanumanthaiah & Anr.
Karnataka High Court · (2017) 03 KAR CK 0141
Code of Civil Procedure, 1908, Section 151, Order 18Rule 17 - Saving of Inherent powers of CourtEvidence Act, 1872, Section 65A,
High Courts06 Mar 2017Dismissed
Softcell Technologies Limited Vs Leeboy India Construction Equipment Private Limited
Karnataka High Court · (2017) 03 KAR CK 0140
High Courts06 Mar 2017Allowed
SRI N. NAVEEN S/O G. B. NAGENDRA GOWDA Vs STATE OF KARNATAKA REPRESENTED BY NEW EXTENSION POLICE REP BY SPP HIGH COURT OF KARNATAKA
Karnataka High Court · (2017) 03 KAR CK 0139
Code of Criminal Procedure, 1973, Section 439, Section 330, Section 330(1) - Special powers of High Court or Court of Session regarding bail - Release of lunatic pending i
High Courts06 Mar 2017Allowed
Mr. Ashoka G. Vs Mr. Mantesh
Karnataka High Court · (2017) ACD 368
Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts06 Mar 2017Allowed
Mangala Sridhar Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 414 : (2017) 3 KantLJ 112
Constitution of India, 1950 - Article 316(1), Article 317(2)
High Courts06 Mar 2017Dismissed
Annappa Mariyappa Hiremani Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 385
Penal Code, 1860 (IPC) - Section 307, Section 324, Section 376, Section 506
High Courts06 Mar 2017Dismissed
Hasansab Allasab Pendari Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 770 : (2017) 3 KantLJ 251
Karnataka Land Reforms Act, 1961 - Section 2(10), Section 2(18), Section 4, Section 45
High Courts06 Mar 2017Allowed
New India Assurance Co. Ltd. Vs Ramakanth alias Ramakanth Behra
Karnataka High Court · (2017) AAC 1071
Motor Vehicles Act, 1988 - Section 168
High Courts06 Mar 2017Dismissed
Karnataka Lokayuktha, Bangalore Vs H.N. Niranjan
Karnataka High Court · (2017) 2 AirKarR 463
Constitution of India, 1950 - Article 226Karnataka Lokayukta Act, 1984 - Section 12(4)
High Courts06 Mar 2017Disposed Off
Sheena Poojary Vs Kamala Poojarthi
Karnataka High Court · (2017) 2 AirKarR 704
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11 (b)
High Courts06 Mar 2017Partly Allowed
Krishnappa Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 458
Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 307, Section 324
High Courts06 Mar 2017Disposed Off
Rooma H. Vs Managing Director, Indian Oil Corporation Limited
Karnataka High Court · (2017) 2 AirKarR 461
Constitution of India, 1950 - Article 226Essential Commodities Act, 1955 - Section 3
High Courts06 Mar 2017Dismissed
B.N. Mallikarjuna Vs K.K. Vijayakumar
Karnataka High Court · (2017) AAC 1182
Motor Vehicles Act, 1988 - Section 168
High Courts06 Mar 2017Allowed
Channavva Vs Dharmendra
Karnataka High Court · (2017) AAC 1073
Motor Vehicles Act, 1988 - Section 168
High Courts06 Mar 2017Disposed Off
B. S. Mohan Sathyanarayana Rao Vs Ramalingaiah Hanumanthaiah
Karnataka High Court · (2017) 2 AirKarR 637
Civil Procedure Code, 1908 (CPC) - Order 18 Rule 17
High Courts06 Mar 2017Allowed
Sukhadev Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 546
Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 300
High Courts06 Mar 2017Allowed
Irappa Shiddappa Murgannavar Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 613
Penal Code, 1860 (IPC) - Section 302 and376, Section 364
High Courts03 Mar 2017Allowed
M/s BHORUKA STEEL & SERVICES LIMITED Vs THE JOINT COMMISSIONER OF INCOME TAX (OSD), & ORS.
Karnataka High Court · (2017) 03 KAR CK 0121
Income Tax Act, 1961, Section 260A, Section 260A, Section 260A, Section 260A - Appeal to High Court
High Courts03 Mar 2017
Manjappa Shankrappa Vs State of Karnataka
Karnataka High Court · (2017) 03 KAR CK 0120
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 307, Section 504,