High Courts30 Jan 2017
PREMESH Vs THE STATE OF KARNATAKA & ANR
Karnataka High Court · (2017) 01 KAR CK 0355
Indian Penal Code, 1860, Section 324, Section 498A, Section 323, Section 506, Section 149 - Voluntarily causing hurt by dangerou
COURT ARCHIVE
Karnataka High Court judgments, 2017
1,612 judgments · page 64 of 81
High Courts30 Jan 2017Allowed
Dr.H.P. Natraj S/o. Padmanaabhaiah Vs Pramod Prashanth Pillai V. S/o. Yesupadam K.J., & Anr.
Karnataka High Court · (2017) 01 KAR CK 0354
High Courts30 Jan 2017Allowed
YADAVA S/O DOMBAYYA NALKE, & ORS. Vs STATE OF KARNATAKA VITLA POLICE STATION REPRESENTED BY STATE PUBLIC PROSECUTOR
Karnataka High Court · (2017) 01 KAR CK 0353
Indian Penal Code, 1860, Section 34, Section 324, Section 307, Section 427, Section 448, Section 354,
High Courts30 Jan 2017
MOHAMMED AREEF Vs SMT.UMMIHANI
Karnataka High Court · (2017) 01 KAR CK 0352
Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parents
High Courts30 Jan 2017
M/s. Karnataka Agro Agency Vs The State of Karnataka
Karnataka High Court · (2017) 01 KAR CK 0351
High Courts30 Jan 2017
SRI RAJENDRA PREMCHAND S/O PREM CHAND HANSRAJ, & ANR. Vs THE COMMISSIONER BRUHATH BANGALORE MAHANAGARA PALIKE, & ANR.
Karnataka High Court · (2017) 01 KAR CK 0350
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
High Courts30 Jan 2017
SMT.POORNIMA Vs SRI V MURUGAN, MAJOR & ORS.
Karnataka High Court · (2017) 01 KAR CK 0349
Motor Vehicles Act, 1988, Section 173(1), Section 173(1) - Appeals
High Courts30 Jan 2017Allowed
K.MANOHAR RAJU S/O LATE RAGHAVARAJU, & ANR. Vs THE DEPUTY COMMISSIONER, BANGALORE DISTRICT, & ORS.
Karnataka High Court · (2017) 01 KAR CK 0348
Karnataka Land Revenue Act, 1964, Section 136(3) - Appeal and Revision
High Courts30 Jan 2017Allowed
K C JAYANTH S/O CHANDRAIAH Vs STATE OF KARNATAKA CHANNAPATNA RURAL POLICE STATION
Karnataka High Court · (2017) 01 KAR CK 0347
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 420, Section
High Courts30 Jan 2017Dismissed
Poornima Vs V. Murugan, Major
Karnataka High Court · (2017) AAC 855
Motor Vehicles Act, 1988 - Section 168
High Courts30 Jan 2017Allowed
Director General and Inspector General of Police Vs Sri. Santhosh Appa Saheb
Karnataka High Court · (2017) 2 AirKarR 191
Constitution of India, 1950 - Article 226Karnataka Civil Services (Appointment on Compassionate Grounds) (Amended) Rules, 1998 - Rule 5Karnataka Civil Services Act, 1990 - Section 3(1), Section 8
High Courts30 Jan 2017Allowed
M/s. Karnataka Agro Agency Kudari Salawadagi Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 136
Constitution of India, 1950 - Article 14, Article 226
High Courts30 Jan 2017Dismissed
Mohammed Areef Vs Ummihani
Karnataka High Court · (2017) 2 AirKarR 51
Criminal Procedure Code, 1973 (CrPC) - Section 125
High Courts30 Jan 2017Allowed
Premesh Vs State of Karnataka
Karnataka High Court · (2017) 1 DMC 617
Criminal Procedure Code, 1973 (CrPC) - Section 438Dowry Prohibition Act, 1961 - Section 3, Section 4Penal Code, 1860 (IPC) - Section 149, Section 323, Section 324, Section 498A, Section 506
High Courts30 Jan 2017Allowed
Dr. H.P. Natraj Vs Pramod Prashanth Pillai V.
Karnataka High Court · (2017) AAC 860 : (2017) 1 ACC 7
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
High Courts30 Jan 2017Disposed Off
Johnson & Smith Co. Vs Karnataka State Drugs Logistics & Warehousing Society, Bangalore
Karnataka High Court · (2017) 2 AirKarR 664
Karnataka Transparency in Public Procurements Act, 1999 - Rule 12(1)
High Courts30 Jan 2017Dismissed
Noel Lewis Pinto Vs Shalet D''souza
Karnataka High Court · (2017) AIR(Karnataka) 36 : (2017) 2 DMC 321
Divorce Act, 1869 - Section 37
High Courts27 Jan 2017
SMT.UMADEVI Vs STATE OF KARNATAKA & ORS
Karnataka High Court · (2017) 01 KAR CK 0346
Constitution of India, Article 19 - Protection of certain rights regarding freedom of speech, etc
High Courts27 Jan 2017
BIBI KHUTEJA @ KHUTZA BANU & ANR. Vs DAWOOD HUSAIN & ANR.
Karnataka High Court · (2017) 01 KAR CK 0345
Workmens Compensation Act, 1923, Section 30 - AppealsMotor Vehicles Act, 1988, Section 3, Section 3, Section 2, Sec
High Courts27 Jan 2017Allowed
Nanjundegowda, S/o late Manjegowda Vs State by Srirangapatna Police
Karnataka High Court · (2017) 01 KAR CK 0344