High Courts06 Feb 2017Disposed Off
Sri Dyamappa Shetveppa Bajantri Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 185
Penal Code, 1860 (IPC) - Section 201, Section 302, Section 34, Section 344, Section 506
COURT ARCHIVE
Karnataka High Court judgments, 2017
1,612 judgments · page 60 of 81
High Courts06 Feb 2017Dismissed
K.N. Harish Vs Commissioner, Department of Survey and Settlement and Land Records, Bengaluru
Karnataka High Court · (2017) 2 AirKarR 379
Constitution of India, 1950 - Article 226
High Courts06 Feb 2017Disposed Off
Munianjanapaa Venkatamuniyappa Vs Byregowda Chikkaveerappa
Karnataka High Court · (2017) 2 AirKarR 376
Penal Code, 1860 (IPC) - Section 143, Section 326, Section 427, Section 504
High Courts06 Feb 2017Partly Allowed
Master Muna & Muniraju Vs K.M. Krishna Murthy
Karnataka High Court · (2017) AAC 1098 : (2017) 1 ACC 721 : (2017) 2 AirKarR 6 : (2017) 2 TAC 70
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
High Courts06 Feb 2017Dismissed
Management of Shrinagar Cinema Theatre Vs Sri S. Thimmaraju Kondapalli
Karnataka High Court · (2017) LabLR 418
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 11A
High Courts06 Feb 2017Disposed Off
Sunil Valyapure Yamanappa Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 399
Criminal Procedure Code, 1973 (CrPC) - Section 155, Section 173, Section 195, Section 200, Section 468, Section 482Karnataka Open Places (Prevention of Disfigurement) Act, 1981 - Section 3
High Courts06 Feb 2017Disposed Off
K. Arjuman Banu Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 479
Criminal Procedure Code, 1973 (CrPC) - Section 154, Section 482Penal Code, 1860 (IPC) - Section 34, Section 342Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)
High Courts06 Feb 2017Dismissed
Rajashree Basavaraj Salagar Vs State
Karnataka High Court · (2017) 2 AirKarR 629
Criminal Procedure Code, 1973 (CrPC) - Section 482
High Courts03 Feb 2017
SRI B Y MOHAN Vs MR. ALLAHBAKSH K
Karnataka High Court · (2017) 02 KAR CK 0137
Indian Penal Code, 1860, Section 279, Section 338 - Rash driving or riding on a public way - Causing grievous hurt by act endangering life or personal safety of others
High Courts03 Feb 2017Dismissed
MANAGEMENT OF RYAN INTERNATIONAL SCHOOL Vs RAJANNA N & ORS.
Karnataka High Court · (2017) 02 KAR CK 0136
High Courts03 Feb 2017
SMT. SHANTHI VIJAYDEV Vs SRI. L.M. RASAN
Karnataka High Court · (2017) 02 KAR CK 0135
Code of Civil Procedure, 1908, Section 151 - Saving of Inherent powers of CourtKarnataka Stamp Act, 1957, Section 35, Section 33, Se
High Courts03 Feb 2017
Sri. Hemant Gulati Vs The State of Karnataka
Karnataka High Court · (2017) 02 KAR CK 0134
Karnataka Excise (Excise Duties and Fees) Rules, 1968, Rule 14, Rule 5
High Courts03 Feb 2017Allowed
Sri Mudakappa @ Sabappa S/o Hanamanth Nagod, & Anr. Vs The State of Karnataka Through Managuli P.S. Rep. by its State Public Prosecutor
Karnataka High Court · (2017) 02 KAR CK 0133
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 302, Se
High Courts03 Feb 2017
Town Municipal Council & Anr Vs Dr. Subhas Neelakantappa & Ors
Karnataka High Court · (2017) 02 KAR CK 0132
Code of Civil Procedure, 1908, Section 151 - Saving of Inherent powers of CourtKarnataka Municipalities Act, 1964, Section 284, Section 284(1) - P
High Courts03 Feb 2017Dismissed
Hemant Gulati Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 411 : (2017) 3 KantLJ 282
Constitution of India, 1950 - Article 226Karnataka Excise (Sale of Indian and Foreign Liquors) Rules, 1968 - Rule 14, Rule 5Karnataka Excise Act, 1965 - Section 2(5)
High Courts03 Feb 2017Allowed
Palani P. Aramugam Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 342
Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 302
High Courts03 Feb 2017Dismissed
Shanthi Vijaydev Vs L. M. Rasan.
Karnataka High Court · (2017) 2 AirKarR 353
Constitution of India, 1950 - Article 226Evidence Act, 1872 - Section 63Karnataka Stamp Act, 1957 - Section 34
High Courts03 Feb 2017
STATE BY NEW TOWN POLICE BHADRAVATHI Vs STANY LOUIS S/O PHYLIOMINARAJ
Karnataka High Court · (2017) 02 KAR CK 0049
Indian Penal Code, 1860, Section 34, Section 307, Section 504 - Acts done by several persons in furtherance of common intention - Attempt to murder - Intentional insult wit
High Courts03 Feb 2017Allowed
State of Karnataka, & Anr. Vs B. Mallappa Basappa
Karnataka High Court · (2017) 02 KAR CK 0048
High Courts03 Feb 2017Dismissed
Amaresh S/o chandramanna Mundaragi Vs The State of Karnataka
Karnataka High Court · (2017) 02 KAR CK 0047
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 302, S