High Courts03 Mar 2017
Canara Bank, Cancard Division Vs Girija Prasad Gupta
Karnataka High Court · (2017) 03 KAR CK 0119
Code of Civil Procedure, 1908, Section 20, Section 20, Order 43Rule 1, Order 43Rule 1, Order 7Rule 10<
COURT ARCHIVE
Karnataka High Court judgments, 2017
1,612 judgments · page 47 of 81
High Courts03 Mar 2017Allowed
M/s. COZY POLYSTONE (P) LTD., & ORS. Vs KARNATAKA STATE FINANCIAL CORPORATION, & ORS.
Karnataka High Court · (2017) 03 KAR CK 0118
Transfer of Property Act, 1882, Section 69 - Power of sale when validLimitation Act, 1963, Article 115, Article 116, Article 55
High Courts03 Mar 2017
S.G.PRAVEEN GOWDA S/O LATE S.J.GANGEGOWDA Vs STATE OF KARNATAKA REPRESENTED BY ITS PRINCIPAL SECRETARY, EDUCATION DEPARTMENT, & ORS.
Karnataka High Court · (2017) 03 KAR CK 0117
Constitution of India, Article 14, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Dissolution of a Distr
High Courts03 Mar 2017
J. BABY KOMALA Vs CORPORATION BANK & ORS.
Karnataka High Court · (2017) 03 KAR CK 0116
High Courts03 Mar 2017Dismissed
DEPUTY COMMISSIONER OF INCOME TAX Vs KARNATAKA STATE BEVERAGES CORPORATION LIMITED
Karnataka High Court · (2017) 03 KAR CK 0115
Constitution of India, Article 226, Article 226, Article 245(1), Article 245(1), Article 246(3), Article 246(3)<
High Courts03 Mar 2017Dismissed
SRI. K SUNDER BABU S/O LATE KRISHNA REDDY Vs UNION OF INDIA REP. BY MINISTRY OF FINANCE, & ORS.
Karnataka High Court · (2017) 03 KAR CK 0114
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 5 - Acquisition of rights or interest in financial assetsSecurity Inte
High Courts03 Mar 2017
Sri A S Prasad S/o Sri T Anjaneya Vs Sri Hari S/o Late Krishnappa
Karnataka High Court · (2017) 03 KAR CK 0113
Negotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
High Courts03 Mar 2017Allowed
Mr. PRASAD RAI, & ANR. Vs THE STATE THROUGH THE POLICE SUB INSPECTOR SUBRAMANYA POLICE STATION
Karnataka High Court · (2017) 03 KAR CK 0112
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 147, Section
High Courts03 Mar 2017Dismissed
Regional Provident Fund Commissioner-II Vs M/s KLE Society College of Education
Karnataka High Court · (2017) LabLR 478
Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 7I
High Courts03 Mar 2017Dismissed
K. Sunder Babu Vs Union of India
Karnataka High Court · (2017) AIR(Karnataka) 68 : (2017) 2 BC 704
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13, Section 38Security Interest (Enforcement) Rules, 2002 - Rule 9(2)
High Courts03 Mar 2017Dismissed
Baburao Chinchanasur Vs Anjana A. Shanthaveer
Karnataka High Court · (2017) 2 AICLR 656 : (2017) 2 AirKarR 371
Criminal Procedure Code, 1973 (CrPC) - Section 202, Section 482Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts03 Mar 2017
Abdul Shameed Vs State through P.S.I., Saidapur P.S.
Karnataka High Court · (2017) 03 KAR CK 0087
Code of Criminal Procedure, 1973, Section 482, Section 482, Section 451, Section 451 - Saving of inherent powers of High Court - Saving of inherent po
High Courts03 Mar 2017Dismissed
SRI. BABURAO CHINCHANASUR Vs SMT. ANJANA A SHANTHAVEER
Karnataka High Court · (2017) 03 KAR CK 0086
Code of Criminal Procedure, 1973, Section 482, Section 156, Section 200, Section 202, Section 251 - Saving of inherent powers of
High Courts03 Mar 2017
Vinod Sequeira Vs Mrs. Rita F. Monteiro and another
Karnataka High Court · (2017) 03 KAR CK 0085
Karnataka Stamp Act, 1957, Section 5(e)(ii)(a)(iv), Section 5(e)(ii)(a)(iv), Section 5(e)(ii)(a)(iv), Section 5(e)(ii), Section 5(e)(ii), <
High Courts03 Mar 2017
Raju Munibyregowda and Anr. Vs State of Karnataka
Karnataka High Court · (2017) 03 KAR CK 0084
Code of Criminal Procedure, 1973, Section 465 - Finding or sentence when reversible by reason of error, omission or irregularlyIndian Penal Code, 1860, Section 34,
High Courts03 Mar 2017
N Manjegowda Vs N.V. Prakash
Karnataka High Court · (2017) 03 KAR CK 0083
Negotiable Instruments Act, 1881, Section 138, Section 139, Section 118 - Dishonour of cheque for insufficiency, etc., of funds in the account - Presumption in favour of h
High Courts03 Mar 2017
VINOD SEQUEIRA Vs RITA F. MONTEIRO & ANR.
Karnataka High Court · (2017) 03 KAR CK 0082
Karnataka Stamp Act, 1957, Article 5(e) - Instruments relating to several distinct matters
High Courts03 Mar 2017
Mr. Arjun Vs Mr. E Shekar
Karnataka High Court · (2017) 03 KAR CK 0081
Evidence Act, 1872, Section 139, Section 118 - Cross-examination of person called to produce a document - Who may testifyNegotiable Instruments Act, 1881,
High Courts03 Mar 2017Disposed Off
Manjappa Shankrappa Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 632
Penal Code, 1860 (IPC) - Section 304
High Courts03 Mar 2017Disposed Off
Abdul Shameed Vs State
Karnataka High Court · (2017) 2 AirKarR 532
Criminal Procedure Code, 1973 (CrPC) - Section 451