COURT ARCHIVE

Karnataka High Court judgments, 2017

1,612 judgments · page 57 of 81

High Courts08 Feb 2017

Soni Nihal Dinesh Bhai and another Vs Sandeep Patel and another

Karnataka High Court · (2017) 02 KAR CK 0177

Code of Criminal Procedure, 1973, Section 482, Section 320 - Saving of inherent powers of High Court - Compounding of offencesIndian Penal Code, 1860,

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High Courts08 Feb 2017Allowed

RAGHUNATH SRIKANT NAIK Vs THE STATE OF KARNATAKA

Karnataka High Court · (2017) 02 KAR CK 0176

Indian Penal Code, 1860, Section 379, Section 511 - Punishment for theft - Punishment for attempting to commit offences punishable with imprisonment for life or other imprisonment

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High Courts08 Feb 2017Allowed

Muttappa s/o Parameshwarappa Amati Vs The State of Karnataka By Hamsabhavi Police, rep. by the State Public Prosecutor

Karnataka High Court · (2017) 02 KAR CK 0175

Indian Penal Code, 1860, Section 302, Section 201, Section 506 - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen

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High Courts08 Feb 2017

State of Karnataka Vs Rudrayya Chambayya Hosmath and others

Karnataka High Court · (2017) 02 KAR CK 0174

Indian Penal Code, 1860, Section 34, Section 307, Section 323, Section 109, Section 504 - Acts done by several persons in furthera

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High Courts08 Feb 2017Dismissed

Nagaraju Vs State of Karnataka

Karnataka High Court · (2017) 2 AirKarR 262

Penal Code, 1860 (IPC) - Section 279, Section 337, Section 338

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High Courts08 Feb 2017Dismissed

A.V. Ramprasad Vs Chandrashekhar. D

Karnataka High Court · (2017) ACD 354 : (2017) 2 BC 123 : (2017) 1 NIJ 657

Negotiable Instruments Act, 1881 (NI) - Section 138, Section 139

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High Courts08 Feb 2017Dismissed

Ningappa Ningappa Buggi Alias Pujer Vs State of Karnataka

Karnataka High Court · (2017) CriLJ 2000

Evidence Act, 1872 - Section 32 MurderPenal Code, 1860 (IPC) - Section 302

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High Courts08 Feb 2017Allowed

Fayaz Ahammad Vs State of Karnataka

Karnataka High Court · (2017) 2 AirKarR 335

Evidence Act, 1872 - Section 32Penal Code, 1860 (IPC) - Section 302, Section 323, Section 498A, Section 504

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High Courts08 Feb 2017Dismissed

State of Karnataka Vs Rudrayya Chambayya Hosmath

Karnataka High Court · (2017) 2 AirKarR 396

Penal Code, 1860 (IPC) - Section 109, Section 307, Section 323, Section 34, Section 504

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High Courts08 Feb 2017Allowed

Mallappa Vs Mahantayya Neelakanthayya Hiremath

Karnataka High Court · (2017) AAC 1026

Motor Vehicles Act, 1988 - Section 147, Section 149, Section 168

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High Courts08 Feb 2017Disposed Off

T.R. Meera Vs Mare Gowda

Karnataka High Court · (2017) 2 AirKarR 482

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17Constitution of India, 1950 - Article 226

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High Courts08 Feb 2017Allowed

Chikkegowda Vs Bangalore Mercantile Co-op. Bank Ltd.

Karnataka High Court · (2017) 2 AirKarR 472 : (2017) 2 BC 355

Criminal Procedure Code, 1973 (CrPC) - Section 203Negotiable Instruments Act, 1881 (NI) - Section 138

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High Courts07 Feb 2017

IAE International Aero Engines AG Vs

Karnataka High Court · (2017) 02 KAR CK 0173

Companies Act, 1956, Section 439, Section 434, Section 433 -Companies Act, 2013, Section 271, Section 272

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High Courts07 Feb 2017

Dadapeer Mabusab Vs State of Karnataka

Karnataka High Court · (2017) 02 KAR CK 0172

Indian Penal Code, 1860, Section 302, Section 34, Section 498A, Section 109 - Punishment for murder - Acts done by several persons in furtherance of c

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High Courts07 Feb 2017

Arvind Kumar Vs Shital Verma

Karnataka High Court · (2017) 02 KAR CK 0171

Code of Civil Procedure, 1908, Section 89 - Settlement of disputes outsides the CourtHindu Marriage Act, 1955, Section 26, Section 13(1)(IA) - Custod

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High Courts07 Feb 2017

Basavant Shivangouda Patil Vs State of Karnataka and another

Karnataka High Court · (2017) 02 KAR CK 0170

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtCode of Criminal

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High Courts07 Feb 2017

Bhimshi Yallappa Bandiwaddar Vs Lakkavva

Karnataka High Court · (2017) 02 KAR CK 0169

Indian Penal Code, 1860, Section 302, Section 201, Section 34, Section 498A - Punishment for murder - Causing disappearance of evidence of offence or

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High Courts07 Feb 2017

S V SAMUDRAM Vs THE STATE OF KARNATAKA & ORS

Karnataka High Court · (2017) 02 KAR CK 0168

Arbitration and Conciliation Act, 1996, Section 34 - Application for setting aside arbitral award

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High Courts07 Feb 2017

Mallesh Vs State of Karnataka

Karnataka High Court · (2017) 02 KAR CK 0167

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 34, Se

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High Courts07 Feb 2017Allowed

SHEKHAPPA MALLAPPA JAMBAGI, & ORS. Vs STATE OF KARNATAKA, BY DEPUTY SUPERINTENDENT OF POLICE

Karnataka High Court · (2017) 02 KAR CK 0166

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 147, Section 324, Se

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