High Courts07 Feb 2017Dismissed
Nimbanna Chandrappa Vs Shivananda Kinnal
Karnataka High Court · (2017) 2 AirKarR 430
Benami Transactions (Prohibition) Act, 1988 - Section 3, Section 4Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11 (1)(d)
COURT ARCHIVE
Karnataka High Court judgments, 2017
1,612 judgments · page 59 of 81
High Courts07 Feb 2017Allowed
Smt. Huligemma Vs The State of Karnataka
Karnataka High Court · (2017) 2 DMC 23
Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 302, Section 304B, Section 34, Section 498A
High Courts06 Feb 2017Allowed
Ashok Reddy S/o Sheshappa Kasle Vs The State of Karnataka through Bhalki Town Police Station, represented by Addl. State Public Prosecutor
Karnataka High Court · (2017) 02 KAR CK 0155
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 420, S
High Courts06 Feb 2017
MR. SUDHAKAR RAMAVATH S/O MR. SHANKAR Vs M/S. BHARATH PETROLEUM CORPORATION LIMITED, & ORS.
Karnataka High Court · (2017) 02 KAR CK 0154
High Courts06 Feb 2017Allowed
Mohd. Sohail S/o Mohd. Masood Shaikh, & Anr. Vs The State of Karnataka Through Station Bazar Police Station
Karnataka High Court · (2017) 02 KAR CK 0153
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 34, Sec
High Courts06 Feb 2017Allowed
Bhimanna S/o Dyavappa Goudar, & Ors. Vs The State Through Narayanapur Police Station
Karnataka High Court · (2017) 02 KAR CK 0152
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 147, Section
High Courts06 Feb 2017
LOKESHA S/O. LATE DYAVEGOWDA Vs BAJAJ ALLIENZE GENERAL INSURANCE CO. LTD. & ANR.
Karnataka High Court · (2017) 02 KAR CK 0151
High Courts06 Feb 2017
Rajashree Basavaraj Salagar & Ors. Vs State
Karnataka High Court · (2017) 02 KAR CK 0150
Code of Criminal Procedure, 1973, Section 482, Section 239, Section 237 - Saving of inherent powers of High Court - When accused shall be discharged - Procedure in cases i
High Courts06 Feb 2017
K.N. Harish Vs Commissioner, Department of Survey and another
Karnataka High Court · (2017) 02 KAR CK 0149
Constitution of India, Article 227 - Power of superintendence over all courts by the High Court
High Courts06 Feb 2017Allowed
Ashok S/o Dharmaraj Vs The State of Karnataka Through S.H.O. Raichur Rural Police Station
Karnataka High Court · (2017) 02 KAR CK 0148
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 397 - Robbery or dacoit
High Courts06 Feb 2017Dismissed
MAHADEV S/O LAGAMANNA JILLEDAR Vs THE STATE OF KANRATAKA REP. BY ITS PRINCIPAL SECRETARY EDUCATION DEPARTMENT, & ORS.
Karnataka High Court · (2017) 02 KAR CK 0147
Karnataka Sate Civil Services (Regulation of Transfer of Teachers) Act, 2007, Section 4
High Courts06 Feb 2017Allowed
MASTER MUNA @ MUNIRAJU S/O RAMAKRISHNA Vs SRI K.M.KRISHNA MURTHY S/O MUNIVENKATAPPA, & ANR.
Karnataka High Court · (2017) 02 KAR CK 0146
High Courts06 Feb 2017Allowed
Sunil Kumar S/o Siddappa Sagar, & Anr. Vs State of Karnataka through The Police, Anti Corruption Bureau Bidar, represented by Special Public Prosecutor
Karnataka High Court · (2017) 02 KAR CK 0145
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailPrevention of Corruption Act, 1988, Section 8,
High Courts06 Feb 2017
Chandraiah Vs Mallamma & Anr
Karnataka High Court · (2017) 02 KAR CK 0144
Evidence Act, 1872, Section 92 - Exclusion of evidence of oral agreementSpecific Relief Act, 1963, Section 20(2), Section 20 of - Discretion as to
High Courts06 Feb 2017
Sunil Valyapure Yamanappa Vs State of Karnataka
Karnataka High Court · (2017) 02 KAR CK 0143
Code of Criminal Procedure, 1973, Section 482, Section 482, Section 190, Section 190, Section 155(2), Section 15
High Courts06 Feb 2017
Sri Dyamappa Shetveppa Bajantri Vs The State of Karnataka
Karnataka High Court · (2017) 02 KAR CK 0142
Indian Penal Code, 1860, Section 302, Section 201, Section 34, Section 506, Section 344 - Punishment for murder - Causing disappea
High Courts06 Feb 2017
Smt. K. Arjuman Banu Vs State of Karnataka
Karnataka High Court · (2017) 02 KAR CK 0141
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 114, Section 376,
High Courts06 Feb 2017
MUNIANJANAPAA Vs BYREGOWDA & ORS.
Karnataka High Court · (2017) 02 KAR CK 0140
Indian Penal Code, 1860, Section 326, Section 149, Section 427, Section 143, Section 504 - Voluntarily causing ievous hurt by dan
High Courts06 Feb 2017
MR.HANEEFA Vs SMT SUMANGALA K BHAT & Ors
Karnataka High Court · (2017) 02 KAR CK 0139
High Courts06 Feb 2017
Narsappa and others Vs State of Karnataka
Karnataka High Court · (2017) 02 KAR CK 0138
Indian Penal Code, 1860, Section 302, Section 147, Section 323, Section 149, Section 143 - Punishment for murder - Punishment for