COURT ARCHIVE

Karnataka High Court judgments, 2017

1,612 judgments · page 61 of 81

High Courts03 Feb 2017Allowed

Basayya S/o Mahadevappa Hiremath Vs The State Through Afzalpur Police Station

Karnataka High Court · (2017) 02 KAR CK 0046

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

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High Courts03 Feb 2017Allowed

Mohammed Pasha Miyan S/o Abdul Razzak, & Ors. Vs The State of Karnataka Through Bagdal Police Station

Karnataka High Court · (2017) 02 KAR CK 0045

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 34, Section 1

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High Courts03 Feb 2017Dismissed

Nijaguna S/o Ramachandrappagouda, & Anr. Vs The State through Gogi Police Station Now represented by Addl. SPP, HCKB at Kalaburagi

Karnataka High Court · (2017) 02 KAR CK 0044

Code of Criminal Procedure, 1973, Section 438, Section 439 - Direction for grant of bail to person apprehending arrest - Special powers of High Court or Court of Session regarding bail

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High Courts03 Feb 2017Allowed

T CHANDRASHEKAR S/O THIMMAIAH Vs THE STATE OF KARANATAKA BY VIJAYANAGAR P.S. (MYSURU) BY STATE PUBLIC PROSECUTOR

Karnataka High Court · (2017) 02 KAR CK 0043

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 34, Section

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High Courts03 Feb 2017Dismissed

Umesh S/o Basu Rathod @ Naik Vs The State of Karnataka

Karnataka High Court · (2017) 02 KAR CK 0042

Code of Criminal Procedure, 1973, Section 439, Section 164 - Special powers of High Court or Court of Session regarding bail - Recording of confessions and statementsIndia

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High Courts03 Feb 2017Allowed

PALANI P S/O LATE P ARAMUGAM Vs STATE OF KARNATAKA BY J P NAGARA POLICE STATION BY ITS PUBLIC PROSECUTOR

Karnataka High Court · (2017) 02 KAR CK 0041

Indian Penal Code, 1860, Section 302 - Punishment for murderEvidence Act, 1872, Section 106, Section 114(g) - Burden of proving fact especially wi

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High Courts03 Feb 2017Dismissed

SMT.C.S.JAYALAKSHMI D/O SIDDAPPA Vs THE TOWN MAHILA SAMAJ (R)

Karnataka High Court · (2017) 02 KAR CK 0040

Karnataka Education Act, 1983, Section 94 - Appeals

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High Courts03 Feb 2017Allowed

State of Karnataka Vs B. Mallappa Basappa

Karnataka High Court · (2017) 2 AirKarR 417

Administrative Tribunals Act, 1985 - Section 15Constitution of India, 1950 - Article 226

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High Courts03 Feb 2017Partly Allowed

B.Y. Mohan Vs Allahbaksh K. Sanaulla

Karnataka High Court · (2017) AAC 1093 : (2017) 2 AirKarR 1

Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173

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High Courts03 Feb 2017Dismissed

State Vs Stany Louis

Karnataka High Court · (2017) 2 AirKarR 9

Penal Code, 1860 (IPC) - Section 307

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High Courts03 Feb 2017Dismissed

Management of Ryan International School Vs Ranjanna N.

Karnataka High Court · (2017) LabLR 514

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High Courts03 Feb 2017Dismissed

Town Municipal Council, Belgaum Vs Subhas Neelakantappa

Karnataka High Court · (2017) 2 AirKarR 635

Karnataka Municipalities Act, 1964 - Section 284(2)

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High Courts02 Feb 2017

SHIVASHARANAPPA & Ors Vs THE DEPUTY COMMISSIONER & Ors

Karnataka High Court · (2017) 02 KAR CK 0130

Constitution of India, Article 226 - Power of High Courts to Issue certain writsKarnataka Panchayat Raj Act, 1993, Section 4, Section 4(3) - Declarati

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High Courts02 Feb 2017Dismissed

M/S ASHA JYOTHI TRANSPORT, & ORS. Vs UNION OF INDIA MINISTRY OF PETROLEUM & NATURAL GAS GOVERNMENT OF INDIA REPRESENTED BY ITS SECRETARY, & ORS.

Karnataka High Court · (2017) 02 KAR CK 0127

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High Courts02 Feb 2017Allowed

BABU S/O BASHA SAHEB Vs UNITED INDIA INSURANCE CO. LTD. & ANR.

Karnataka High Court · (2017) 02 KAR CK 0126

Motor Vehicles Act, 1988, Section 2(20), Section 2(20), Section 2(21), Section 2(21) - Definitions - Definitions

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High Courts02 Feb 2017Dismissed

P S KUMAR S/O B.P.SIDDALINGAPPA Vs THE SENIOR DIVISIONAL CONTROLLER KSRTC

Karnataka High Court · (2017) 02 KAR CK 0125

Industrial Disputes Act, 1947, Section 33A - Special provision for adjudication as to whether conditions of service, etc.,changed during pendency of proceedings

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High Courts02 Feb 2017

State of Karnataka Vs Govinda s/o Gopal @ Gopya Pawar

Karnataka High Court · (2017) 02 KAR CK 0124

Evidence Act, 1872, Section 65-B

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High Courts02 Feb 2017

Mallikarjuna, S/o Venkappa Vs The State Of Karnataka

Karnataka High Court · (2017) 02 KAR CK 0123

Code of Criminal Procedure, 1973, Section 195(1) - Prosecution for contempt of lawful authority of public servants, for offences against public Justice and for offences relating to documents given in evidence(

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High Courts02 Feb 2017Dismissed

State of Karnataka Vs Govinda

Karnataka High Court · (2017) 2 AICLR 595 : (2017) 2 AirKarR 119

Evidence Act, 1872 - Section 3, Section 65BLimitation Act, 1963 - Section 5Penal Code, 1860 (IPC) - Section 302, Section 392

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High Courts02 Feb 2017Allowed

Babu Basha Saheb Vs United India Insurance Co. Ltd.

Karnataka High Court · (2017) AAC 948 : (2017) 1 AirKarR 857

Motor Vehicles Act, 1988 - Section 147, Section 168, Section 2(21)

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