COURT ARCHIVE

Karnataka High Court judgments, 2017

1,612 judgments · page 58 of 81

High Courts07 Feb 2017

K.L. Agarwal Vs M/s Paramount Solutions

Karnataka High Court · (2017) 02 KAR CK 0165

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

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High Courts07 Feb 2017

Nimbanna Chandrappa Vs Shivananda Kinnal and anr.

Karnataka High Court · (2017) 02 KAR CK 0164

Code of Civil Procedure, 1908, Order 7Rule 11 -Benami Transactions (Prohibition) Act, 1988, Section 3, Section 4 - Prohibition of benami

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High Courts07 Feb 2017Allowed

Hanumanth S/o Yallappa Gadi Waddar Vs The State through University Police Station

Karnataka High Court · (2017) 02 KAR CK 0163

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 302, S

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High Courts07 Feb 2017Dismissed

SRI M RAMACHANDRA Vs THE STATE OF KARNATAKA BY ITS CHIEF SECRETARY, & ORS.

Karnataka High Court · (2017) 02 KAR CK 0162

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High Courts07 Feb 2017

SRI K HANUMANTHAPPA S/O KARIYAPPA Vs SRI K B NAGARAJ S/O K S BASAPPA

Karnataka High Court · (2017) 02 KAR CK 0161

Code of Criminal Procedure, 1973, Section 482, Section 12 - Saving of inherent powers of High Court - Chief Judicial Magistrate and Additional Chief Judicial Magistrate, etc

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High Courts07 Feb 2017

Karnataka State Road Vs Boraiah

Karnataka High Court · (2017) 02 KAR CK 0160

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High Courts07 Feb 2017Allowed

Smt. Huligemma W/o Late Amarappa, & Ors. Vs The State of Karnataka

Karnataka High Court · (2017) 02 KAR CK 0159

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 302, Se

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High Courts07 Feb 2017

SMT. R. RAMYA, & ANR Vs SRI. KRIPLANI MADANAKANTHA, S/O MADANAKANTHA AND ANR

Karnataka High Court · (2017) 02 KAR CK 0158

Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2, Order 43Rule 1(r)

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High Courts07 Feb 2017

Venkatesh Hanumanthappa Vs State

Karnataka High Court · (2017) 02 KAR CK 0157

Indian Penal Code, 1860, Section 302, Section 304, Section 498A, Section 300, Section 307, Section 326,

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High Courts07 Feb 2017

Parasmal Jain Vs M. Nusruthulla Shariff & Ors.

Karnataka High Court · (2017) 02 KAR CK 0156

Code of Civil Procedure, 1908, Section 151, Order 6Rule 17 - Saving of Inherent powers of CourtKarnataka Rent Act, 1999, Section 27(2)(r)<

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High Courts07 Feb 2017Dismissed

Smt. R. Ramya Vs Sri. Kriplani Madanakantha

Karnataka High Court · (2017) 2 AirKarR 242

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2

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High Courts07 Feb 2017Dismissed

Sri. Parasmal Jain Vs Sri. M. Nusruthulla Shariff

Karnataka High Court · (2017) 2 AirKarR 258

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17Karnataka Rent Act, 1999 - Section 27(2)(r)

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High Courts07 Feb 2017Disposed Off

Arvind Kumar Vs Smt. Shital Verma

Karnataka High Court · (2017) 2 AirKarR 265

Civil Procedure Code, 1908 (CPC) - Section 89CHindu Marriage Act, 1955 - Section 13(1)(i-a), Section 13(i-b), Section 26

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High Courts07 Feb 2017Dismissed

Mr. K.L. Agarwal Vs M/s. Paramount Solutions

Karnataka High Court · (2017) 2 AirKarR 12 : (2017) 2 BC 177 : (2017) 1 NIJ 608

Negotiable Instruments Act, 1881 (NI) - Section 118, Section 138, Section 139

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High Courts07 Feb 2017Disposed Off

IAE International Aero Engines AG Vs United Breweries (Holdings) Ltd.

Karnataka High Court · (2017) 140 SCL 256

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

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High Courts07 Feb 2017Allowed

Bhimshi Yallappa Bandiwaddar Vs State of Karnataka

Karnataka High Court · (2017) 2 AirKarR 251

Penal Code, 1860 (IPC) - Section 201, Section 302, Section 34, Section 498A

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High Courts07 Feb 2017Allowed

Mallesh Vs State of Karnataka

Karnataka High Court · (2017) 1 DMC 825

Criminal Procedure Code, 1973 (CrPC) - Section 439Dowry Prohibition Act, 1961 - Section 3, Section 4Penal Code, 1860 (IPC) - Section 304B, Section 34, Section 498A

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High Courts07 Feb 2017Allowed