COURT ARCHIVE

Karnataka High Court judgments, 2017

1,612 judgments · page 65 of 81

High Courts27 Jan 2017

DANDAMUDI RAMESH @ RAMARAO Vs SHARNAPPA S/O BASSAPPA

Karnataka High Court · (2017) 01 KAR CK 0343

Transfer of Property Act, 1882, Section 17 - Direction for accumulationRegistration Act, 1908, Section 49 - ct of non-registration of documents required to be registered

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High Courts27 Jan 2017Disposed

Mr. Y. Gangi Reddy, Son of Late Y. Narasimha Reddy Vs State by Karnataka Lokayuktha Police

Karnataka High Court · (2017) 01 KAR CK 0342

Code of Criminal Procedure, 1973, Section 295 - Affidavit In proof of conduct of public servants

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High Courts27 Jan 2017Allowed

Kolandaiswamy S/o Late. Arulappa Vs The State of Karnataka Rep. by the Station House Officer, Ramapura Police Station, & Anr.

Karnataka High Court · (2017) 01 KAR CK 0341

Narcotic Drugs and Psychotropic Substances Act, 1985, Section 20(b)(2)(b) - Punishment for contravention in relation to cannabis plant and cannabis

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High Courts27 Jan 2017Disposed Off

Umadevi Vs State of Karnataka

Karnataka High Court · (2017) 2 AirKarR 45

Constitution of India, 1950 - Article 19(1)(g), Article 19(2)

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High Courts27 Jan 2017Dismissed

K. Koushik Vs Sandeep

Karnataka High Court · (2017) 3 KantLJ 269

Motor Vehicles Act, 1988 - Section 147, Section 163-A, Section 173(1)

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High Courts25 Jan 2017Allowed

STATE BY NEW TOWN POLICE, BHADRAVATHI, SHIVAMOGGA, REP. BY STATE PUBLIC PROSECUTOR Vs ARMUGAM, S/O.GOVINDASWAMY, & ORS.

Karnataka High Court · (2017) 01 KAR CK 0340

Code of Criminal Procedure, 1973, Section 161, Section 154, Section 162 - Examination of witnesses by police - Information in cognizable cases - Statements to police not t

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High Courts25 Jan 2017

SRI C.KRISHNAMURTHY Vs THE STATE OF KARNATAKA

Karnataka High Court · (2017) 01 KAR CK 0339

Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957, Rule 8(viii), Rule 14-A(2)(d)

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High Courts25 Jan 2017Allowed

GANGAIAH @ GANGAPPA ALIAS GANGA S/O LATE LAKSHMAIAH, & ORS. Vs THE STATION HOUSE OFFICER HOSKOTE POLICE STATION

Karnataka High Court · (2017) 01 KAR CK 0338

Code of Criminal Procedure, 1973, Section 428 - Period of detention undergone by the accused to be set off against the sentence of imprisonmentIndian Penal Code, 1860, Sec

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High Courts25 Jan 2017Allowed

S. Kumar, Son of Late Shivanna Vs State of Karnataka by Vijayanagara Police

Karnataka High Court · (2017) 01 KAR CK 0337

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High Courts25 Jan 2017

SRI. MUNIYAPPA Vs M/S LAKSHMI FINANCIERS

Karnataka High Court · (2017) 01 KAR CK 0336

Negotiable Instruments Act, 1881, Section 118 - Presumptions as to negotiable instruments of considerationKarnataka Money Lenders Act, 1961, Section 24 - Procedure of c

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High Courts25 Jan 2017

M/S.VXL INSTRUMENTS LTD. Vs THE STATE OF KARNATAKA

Karnataka High Court · (2017) 01 KAR CK 0335

Karnataka Value Added Tax Act, 2003, Section 47, Section 65(1)

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High Courts25 Jan 2017

SRI MARANNA & ORS. Vs SRI THIPPE RANGAPPA

Karnataka High Court · (2017) 01 KAR CK 0334

Limitation Act, 1963, Section 14, Section 5, Article 58 - Exclusion of time of proceeding bona fide in court without jurisdiction - Extension of prescribed period in certain c

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High Courts25 Jan 2017Dismissed

The State of Karnataka, By Station House Officer Vs Om Prakash, S/o Gajaram

Karnataka High Court · (2017) 01 KAR CK 0333

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIncome Tax Act, 1961, Section 32, Sect

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High Courts25 Jan 2017Allowed

Sri. Rangaswamy, Son of Kullegowda Vs State by Hassan Extension Police, Represented by Special Public Prosecutor

Karnataka High Court · (2017) 01 KAR CK 0332

Indian Penal Code, 1860, Section 171E - Punishment for bribery

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High Courts25 Jan 2017Dismissed

Rajesh Mabian Vs Imtiqab Gafoor, & Ors.

Karnataka High Court · (2017) 01 KAR CK 0331

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High Courts25 Jan 2017Dismissed

HMT MACHINE TOOLS LTD Vs REGIONAL PROVIDENT FUND COMMISSIONER & ANR.

Karnataka High Court · (2017) 01 KAR CK 0330

Employees Provident Funds and Miscellaneous Provisions Act, 1952, Section 7A, Section 7A, Section 7I, Section 7I - Determination of moneys due from employ

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High Courts25 Jan 2017Allowed

Sri. Manjunath P., Son of Late Puttuswamy, & Ors. Vs State of Karnataka Through Station House Officer, Wilson Garden Police Station, & Anr.

Karnataka High Court · (2017) 01 KAR CK 0329

Code of Criminal Procedure, 1973, Section 195 - 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 Courts25 Jan 2017

G. N. SHANKARAPPA Vs G. P. CHANDRE GOWDA

Karnataka High Court · (2017) 01 KAR CK 0328

Code of Civil Procedure, 1908, Section 100 - Second appealNegotiable Instruments Act, 1881, Section 81 - Delivery of instrument on payment or indemnity in case of loss

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High Courts25 Jan 2017Allowed

B. N. NAGARAJAPPA Vs STATE OF KARNATAKA BY PERIYAPATNA POLICE STATION

Karnataka High Court · (2017) 01 KAR CK 0327

Indian Penal Code, 1860, Section 34, Section 506, Section 353 - Acts done by several persons in furtherance of common intention - Punishment for criminal ,intimidation - As

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High Courts25 Jan 2017Dismissed

Muniyappa Narayanappa Vs M/s. Lakshmi Financiers, Shivamogga

Karnataka High Court · (2017) 1 AirKarR 789 : (2017) 2 ICC 468

Evidence Act, 1872 - Section 101, Section 102Karnataka Money Lenders Act, 1961 - Section 24Negotiable Instruments Act, 1881 (NI) - Section 118

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