COURT ARCHIVE

Karnataka High Court judgments, 2017

1,612 judgments · page 54 of 81

High Courts13 Feb 2017Disposed

Sri Atma Prabhananda Vs The State of Karnataka By the Station House Officer

Karnataka High Court · (2017) 02 KAR CK 0219

Indian Penal Code, 1860, Section 420 - Cheating and dishonestly inducing delivery of propertyEssential Commodities Act, 1955, Section 3, Section 7 - P

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High Courts13 Feb 2017

Kogundi Dyamanna Vs Manikanta Sarkar and another

Karnataka High Court · (2017) 02 KAR CK 0218

Code of Criminal Procedure, 1973, Section 482, Section 200, Section 156(3) - Saving of inherent powers of High Court - Examination of complainant - Police officers power t

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High Courts13 Feb 2017Allowed

R. PRASAD, S/O. SRI RAMA RAO, & ORS. Vs THE PRINCIPAL SECRETARY TO GOVERNMENT EDUCATION DEPARTMENT (HIGHER EDUCATION), & ORS.

Karnataka High Court · (2017) 02 KAR CK 0217

Karnataka Education Act, 1983, Section 130 - Appeals

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High Courts13 Feb 2017Allowed

M/s Binary Semantics Limited, & Anr. Vs M/s Sonata Software Limited

Karnataka High Court · (2017) 02 KAR CK 0216

Code of Civil Procedure, 1908, Section 34, Order 7Rule 14(1), Order 7Rule 17 - InterestInterest Act, 1978, Sec

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High Courts13 Feb 2017Dismissed

SRI ANJANEYALU GUPTA S/O LATE RADHAKRISHNAMURTHY Vs STATE BY CBI S.P.E., BENGALURU

Karnataka High Court · (2017) 02 KAR CK 0215

Indian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 471, Section 411 - Punishment of criminal conspiracy -

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High Courts13 Feb 2017Allowed

Lakkamma W/o Late Sharnappa Yadrami Vs The State through Mahila P.S., Kalaburagi Represented by Addl. SPP

Karnataka High Court · (2017) 02 KAR CK 0214

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 149, S

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High Courts13 Feb 2017Partly Allowed

M/s. Binary Semantics Limited Corporate Office Vs M/s Sonata Software limited Corporate Office

Karnataka High Court · (2017) 2 AirKarR 179

Civil Procedure Code, 1908 (CPC) - Order 37 Rule 3

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High Courts13 Feb 2017Dismissed

Sri Anjaneyalu Gupta Vs State

Karnataka High Court · (2017) 2 AirKarR 54

Penal Code, 1860 (IPC) - Section 120B, Section 411, Section 420, Section 468, Section 471

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High Courts13 Feb 2017Disposed Off

M/s. Shahi Exports Pvt. Ltd. Vs N. Manjunathappa

Karnataka High Court · (2017) LabLR 417 : (2017) 2 LLJ 454

Constitution of India, 1950 - Article 226

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High Courts13 Feb 2017Dismissed

Executive Director, Karnataka Forest Development Corporation Vs Pushparaj

Karnataka High Court · (2017) LabLR 513

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High Courts13 Feb 2017Allowed

Kogundi Dyamanna Vs Manikanta Sarkar

Karnataka High Court · (2017) 2 AirKarR 806

Criminal Procedure Code, 1973 (CrPC) - Section 154, Section 154, Section 156(3), Section 156(3), Section 482Prevention of Corruption Act, 1988 - Section 13(1)(e), Section 13(1)(e), Section 8, Section 8, Section 9, Section 9

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High Courts13 Feb 2017Disposed Off

Hamara Shelters Private Limited Vs The Karnataka Lokayukta, Bengaluru

Karnataka High Court · (2017) 3 KantLJ 193

Constitution of India, 1950 - Article 226, Article 227

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High Courts13 Feb 2017Dismissed

Thomas Vellukunnal Vs Management of New Alankar Bar

Karnataka High Court · (2017) 3 KantLJ 334

Constitution of India, 1950 - Article 226, Article 227Industrial Disputes Act, 1947 - Section 33-C(2)

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High Courts10 Feb 2017

Sushma Anandu Vs M/s S.K.Enterprises

Karnataka High Court · (2017) 02 KAR CK 0213

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court

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High Courts10 Feb 2017