High Courts03 Mar 2017Partly Allowed
Sri A.S. Prasad Vs Sri Hari
Karnataka High Court · (2017) CriLJ 2310
Negotiable Instruments Act, 1881 (NI) - Section 138
COURT ARCHIVE
Karnataka High Court judgments, 2017
1,612 judgments · page 48 of 81
High Courts03 Mar 2017Dismissed
N. Manjegowda s/o Nanjappa Vs N.V. Prakash
Karnataka High Court · (2017) 2 AirKarR 465
Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts03 Mar 2017Dismissed
Arjun Vs E. Shekar
Karnataka High Court · (2017) 2 AirKarR 527
Negotiable Instruments Act, 1881 (NI) - Section 138, Section 139
High Courts03 Mar 2017Dismissed
Raju Munibyregowda Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 551
Criminal Procedure Code, 1973 (CrPC) - Section 156, Section 156, Section 157, Section 465Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 20, Section 7APenal Code, 1860 (IPC) - Section 489A, Section 489B, Section 489C, Section 489D, Section 53, Section 60
High Courts03 Mar 2017Dismissed
Commissioner of Income Tax Vs Karnataka State Beverages Corporation Ltd.
Karnataka High Court · (2017) 294 CurTR 142 : (2017) 246 Taxman 280
Constitution of India, 1950 - Article 226Income Tax Act, 1961 - Section 37(1), Section 40(a)(iib)
High Courts02 Mar 2017
M/S. THE ORIENTAL INSURANCE COMPANY LIMITED Vs HAYATHBEE
Karnataka High Court · (2017) 03 KAR CK 0111
High Courts02 Mar 2017
M. Arun Prasad Vs Commissioner of Excise, Bangalore and another
Karnataka High Court · (2017) 03 KAR CK 0110
High Courts02 Mar 2017
Dr. Mahadevaiah Vs The Registrar And Ex officio Secretary of Syndicate and another
Karnataka High Court · (2017) 03 KAR CK 0109
Copyright Act, 1957, Section 52 - Certain acts not to be infringement of copyright
High Courts02 Mar 2017Allowed
ROOPRAJ @ ROOPESH S/O. RAMEGOWDA Vs STATE OF KARNATAKA BY VARTHUR POLICE STATION
Karnataka High Court · (2017) 03 KAR CK 0108
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 Courts02 Mar 2017
NAGEGOWDA, S/O RAMEGOWDA, Vs LAKSHMAMMA W/O LATE THIPPAIAH
Karnataka High Court · (2017) 03 KAR CK 0107
High Courts02 Mar 2017Disposed Off
M. Arun Prasad Vs Commissioner of Excise, Bangalore
Karnataka High Court · (2017) 2 AirKarR 321
Constitution of India, 1950 - Article 226
High Courts02 Mar 2017Allowed
M/s. The Oriental Insurance Company Limited Vs Hayathbee
Karnataka High Court · (2017) AAC 926
Motor Vehicles Act, 1988 - Section 168, Section 173
High Courts02 Mar 2017Allowed
Nagegowda Vs Lakshmamma
Karnataka High Court · (2017) AAC 1065
Motor Vehicles Act, 1988 - Section 166
High Courts01 Mar 2017
Swamy Alias Yelayappa and others Vs Shiva Alingaiah and others
Karnataka High Court · (2017) 03 KAR CK 0106
Constitution of India, Article 226, Article 227, Article 136 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court - S
High Courts01 Mar 2017
Karnataka State Cricket Association Vs District Registrar of Societies
Karnataka High Court · (2017) 03 KAR CK 0105
Karnataka Societies Registration Act, 1960, Section 10(1), Section 10(2) - Change of name, rules and regulations - Change of name, rules and regulations
High Courts01 Mar 2017
MR.AYUB AHMED.K.S S/O LATE K.SHAIK AHMED Vs RELIANCE GENERAL INSURANCE CO. LTD. & ANR
Karnataka High Court · (2017) 03 KAR CK 0104
High Courts01 Mar 2017Dismissed
SRI P VENKATARAMANA BHAT S/O LATE P ANANTHA BHAT SINCE DEAD BY HIS LEGAL HEIRS, & ORS. Vs THE LAND TRIBUNAL, UDUPI BY SPECIAL TAHSILDAR LAND REFORMS UDUPI TALUK AND DISTRICT, & ORS.
Karnataka High Court · (2017) 03 KAR CK 0102
High Courts28 Feb 2017Allowed
VIGNESH KOTIAN Vs THE STATE OF KARNATAKA REPRESENTED BY PUBLIC PROSECUTOR
Karnataka High Court · (2017) 02 KAR CK 0296
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 147, Section
High Courts28 Feb 2017Dismissed
M. NARAYANA REDDY S/O LATE MARISWAMY REDDY DEAD BY HIS LRS: SMT. LAKSHMAMMA W/O LATE M NARAYANA REDDY, & ORS. Vs THE PRINCIPAL SECRETARY REVENUE DEPARTMENT GOVT. OF KARNATAKA, & ORS.
Karnataka High Court · (2017) 02 KAR CK 0295
Land Acquisition Act, 1894, Section 6, Section 16, Section 4(1) - Declaration that land is required for a public purpose - Power to take possession - Publication of preliminary
High Courts28 Feb 2017Dismissed
M. MAHAMOOD S/O LATE M. BASHA SAB Vs THE MANAGING DIRECTOR NEKRTC, CENTRAL OFFICES, & ANR.
Karnataka High Court · (2017) 02 KAR CK 0294
Karnataka State Road Transport Corporation Servants (Conduct and Discipline) Regulations, 1971, Regulation 35