COURT ARCHIVE

Karnataka High Court judgments, 2017

1,612 judgments · page 63 of 81

High Courts01 Feb 2017

Balalji Trading Company and others Vs Saifulla Khan Gafarkhan Savukar and another

Karnataka High Court · (2017) 02 KAR CK 0105

Code of Criminal Procedure, 1973, Section 471, Section 463, Section 476, Section 340, Section 475, Section 195(1

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High Courts01 Feb 2017Dismissed

RASHMI W/O SHARATH, & ORS. Vs THE STATE OF KARNATAKA BY BASAWESHWARA P.S.

Karnataka High Court · (2017) 02 KAR CK 0104

Code of Criminal Procedure, 1973, Section 227 - DischargeIndian Penal Code, 1860, Section 34, Section 498A, Section 306 - Act

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High Courts01 Feb 2017Dismissed

Smt.A.V. Lakshmamma, D/o. Anjanappa Vs Sri.G.Babu Rao, S/o. Late Giddoji Rao

Karnataka High Court · (2017) 02 KAR CK 0103

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 Courts01 Feb 2017

Sharanappa Hebbar Vs State of Karnataka and others

Karnataka High Court · (2017) 02 KAR CK 0102

Land Acquisition Act, 1894, Section 18(1), Section 4(1), Section 6(1), Section 13(a) - Reference to Court - Publication of preliminary notification and powe

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High Courts31 Jan 2017Dismissed

V.M.Nagaraj S/o Munishami Gowda, & Ors. Vs Smt.Padmavathi W/o N.Rajagopal, & Ors.

Karnataka High Court · (2017) 01 KAR CK 0371

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High Courts31 Jan 2017Dismissed

Mastan Sheikh S/o Gudu Sab Sheikh Vs The State Through Bhalki Rural Police Station

Karnataka High Court · (2017) 01 KAR CK 0370

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

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High Courts31 Jan 2017Allowed

Sandeep S/o Vijaykumar Biradar Vs The State through Kamalanagar Police Station Dist. Bidar now represented by Addl. SPP High Court of Karnataka

Karnataka High Court · (2017) 01 KAR CK 0369

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

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High Courts31 Jan 2017Dismissed

The Chairman-cum-Managing Director The New India Assurance Co. Ltd., & Ors. Vs Sri.Pranesh B Nayak, & Ors.

Karnataka High Court · (2017) 01 KAR CK 0368

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High Courts31 Jan 2017Dismissed

SRI K.M.MALLIKARJUNAPPA S/O LATE MALLAPPA Vs SMT.C.S.MALA W/O K.M.MALLIKARJUNAPPA

Karnataka High Court · (2017) 01 KAR CK 0367

Protection of Women From Domestic Violence Act, 2005, Section 25(2), Section 12 - Duration and alteration of orders. - Application to Magistrate.

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High Courts31 Jan 2017Disposed

SRI. PETER RAJU S/O YAGAPPA Vs MUNIVENKATAPPA S/O LATE EDWARD @ MUNISWAMAPPA

Karnataka High Court · (2017) 01 KAR CK 0366

Code of Civil Procedure, 1908, Section 151, Order 18Rule 17 - Saving of Inherent powers of Court

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High Courts31 Jan 2017Dismissed

Sri N Jaffer Sab Vs Sri Vishwanatha S/o Ramu

Karnataka High Court · (2017) 01 KAR CK 0365

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 Courts31 Jan 2017Dismissed

THE STATE OF KARNATAKA BY THE AUTHORISED OFFICER AND SUPERINTENDENT OF EXCISE Vs SRI H.T.RAJU S/O TIMMAPPA SHETTY

Karnataka High Court · (2017) 01 KAR CK 0364

Karnataka Excise Act, 1965, Section 54, Section 53 - Power to search without warrant - Power of Magistrate to issue a warrant

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High Courts30 Jan 2017

Johnson & Smith Co. & Ors. Vs Karnataka State Drugs Logistics & Warehousing Society

Karnataka High Court · (2017) 01 KAR CK 0363

Karnataka Transparency in Public Procurement Rules, 2000, Rule 12(1)

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High Courts30 Jan 2017Dismissed

MRS. KIRTIDA M SHET W/O MUKESH.P. SHET Vs THE COMMISSIONER BRUHATH BANGALORE MAHANAGARA PALIKE, & ANR.

Karnataka High Court · (2017) 01 KAR CK 0362

Karnataka Municipal Corporations Act, 1976, Section 321(1), Section 321(2), Section 321(3) - Demolition or alteration of buildings or well-work unlawfully commenced, carri

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High Courts30 Jan 2017Dismissed

Mr.Noel Lewis Pinto Vs Mrs Shalet D"souza Nee Sharlette Di"souza

Karnataka High Court · (2017) 01 KAR CK 0361

Family Courts Act, 1984, Section 19 -Divorce Act, 1980, Section 37, Section 36, Section 10(2), Section 10(1)(10), Section 10(1)(9)

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High Courts30 Jan 2017Allowed

MR. MANSOOR ALI P K Vs STATE BY PANAMBUR POLICE STATION RPT. BY GOVERNMENT PLEADER

Karnataka High Court · (2017) 01 KAR CK 0360

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 420, Section

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High Courts30 Jan 2017Allowed

The Director General and Inspector General of Police, & Ors. Vs Sri. Santhosh, S/o Appa Saheb Dharanayak

Karnataka High Court · (2017) 01 KAR CK 0359

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High Courts30 Jan 2017Allowed

DEVI @ DEVIKA W/O CHANDRASHEKARA.V Vs STATE OF KARNATAKA, BY RANGE FOREST OFFICER, TARIKERE

Karnataka High Court · (2017) 01 KAR CK 0358

Wild Life (Protection) Act, 1972, Section 39, Section 50, Section 51, Section 44 - Wild animals, etc., to be Government property - Power of entry, search,

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High Courts30 Jan 2017Dismissed

M/s. VDB Projects Pvt. Ltd. Vs Deputy Commissioner of Commercial Taxes, & Anr.

Karnataka High Court · (2017) 01 KAR CK 0357

Karnataka Tax on Entry of Goods Act, 1979, Section 13(2) - Appeals

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High Courts30 Jan 2017Dismissed

K B Biddappa S/o K.C. Ponnappa Vs The State of Karnataka Represented by Indiranagar Traffic Police

Karnataka High Court · (2017) 01 KAR CK 0356

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 279, Section 304A,

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