High Courts13 Nov 2017
Smt.Sosamma P.C. Vs Reliance General Insurance Co. Ltd.
Karnataka High Court · (2017) 11 KAR CK 0020
COURT ARCHIVE
Karnataka High Court judgments, 2017
1,612 judgments · page 6 of 81
High Courts13 Nov 2017
Somashekar, S/o. Hanamanppa Marathageri Vs Narasappa, S/o. Ramappa
Karnataka High Court · (2017) 11 KAR CK 0019
Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation
High Courts10 Nov 2017Allowed
CHANDRA KUMAR & Anr Vs THE STATE
Karnataka High Court · (2017) 11 KAR CK 0018
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailNarcotic Drugs and Psychotropic Substances Act, 1985, Section
High Courts10 Nov 2017Allowed
Sri. Sriramappa Vs The State of Karnataka
Karnataka High Court · (2017) 11 KAR CK 0017
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailNarcotic Drugs and Psychotropic Substances Act, 1985, Section
High Courts10 Nov 2017Allowed
Sri. Venkatesh Vs State by Thilak Park Police Station
Karnataka High Court · (2017) 11 KAR CK 0016
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 379 - Punishment for theft
High Courts10 Nov 2017Dismissed
Syed Saddam @ Mouli Vs The State of Karnataka
Karnataka High Court · (2017) 11 KAR CK 0015
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 302, S
High Courts10 Nov 2017
Sri Daulatarao Ramachandra Jadhav Vs Smt. Janabai Anandarao Jadhav
Karnataka High Court · (2017) 11 KAR CK 0014
Code of Civil Procedure, 1908, Section 96, Order 41Rule 31 - Appeal from original decreeHindu Succession Act, 1956, Section 14(1) - Prop
High Courts10 Nov 2017Allowed
VISHWANATH CHIKKA HARIJANA Vs THE STATE
Karnataka High Court · (2017) 11 KAR CK 0013
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 506, S
High Courts10 Nov 2017
Sri Channappa Hanamant Vs Kallappa S/o Mallappa Thambad
Karnataka High Court · (2017) 11 KAR CK 0012
Code of Criminal Procedure, 1973, Order 2Rule 2, Order 23Rule 1 -Limitation Act, 1963, Section 14, Article 5
High Courts10 Nov 2017Dismissed
GURULINGAPPAGOUDA Vs THE STATE OF KARNATAKA
Karnataka High Court · (2017) 11 KAR CK 0011
Constitution of India, Article 243D(6), Article 243-O - Reservation of seatsKarnataka Co-operative Societies Act, 1959, Section 72,
High Courts10 Nov 2017Allowed
Nandeesha S/o Basavaraju Vs State by Sakaleshpura Police Station
Karnataka High Court · (2017) 11 KAR CK 0010
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 379 -Mines and Mine
High Courts09 Nov 2017Dismissed
APARNA P GARG Vs SAMOOH KEJRIWAL
Karnataka High Court · (2017) 11 KAR CK 0009
High Courts09 Nov 2017Allowed
Chand Pasha Vs State of Karnataka
Karnataka High Court · (2017) 11 KAR CK 0008
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 302 - Punishment for mu
High Courts09 Nov 2017Dismissed
Syed Jabi @ Jabbu Vs The State of Karnataka
Karnataka High Court · (2017) 11 KAR CK 0007
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 302 - Punishment for mu
High Courts09 Nov 2017Dismissed
G.G.SURESH Vs SHILPA M.DODDAMANI & Anr
Karnataka High Court · (2017) 11 KAR CK 0006
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court
High Courts08 Nov 2017Allowed
Sri N Ravikumar Vs The State of Karnataka
Karnataka High Court · (2017) 11 KAR CK 0005
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 395, Section
High Courts08 Nov 2017
SRI. PULLANGADA BHEEMAIAH Vs THE STATE OF KARNATAKA
Karnataka High Court · (2017) 11 KAR CK 0004
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 376, S
High Courts08 Nov 2017
Santosh @ Santhu & ANR Vs State of Karnataka
Karnataka High Court · (2017) 11 KAR CK 0003
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B,
High Courts08 Nov 2017Allowed
JOSEPH DSOUZA Vs THE STATE OF KARNATAKA & Anr
Karnataka High Court · (2017) 11 KAR CK 0002
Indian Penal Code, 1860, Section 379 - Punishment for theftElectricity Act, 2003, Section 136 (1) (a) - Theft of electric lines and materials
High Courts08 Nov 2017Allowed
SRI. ANKIT BHUWALKA Vs M/S. CARMEL JYOTHI TRUST & ORS
Karnataka High Court · (2017) 11 KAR CK 0001
Code of Criminal Procedure, 1973, Section 200 - Examination of complainantNegotiable Instruments Act, 1881, Section 138, Section 141 - Dishonour o