High Courts20 Jan 2017Disposed Off
Das Manik Vs Laxman Rao
Karnataka High Court · (2017) 2 AirKarR 57
Specific Relief Act, 1963 - Section 34
COURT ARCHIVE
Karnataka High Court judgments, 2017
1,612 judgments · page 69 of 81
High Courts20 Jan 2017Disposed Off
State of Karnataka Vs B. Govindraj Hegde
Karnataka High Court · (2017) 2 KantLJ 513
Constitution of India, 1950 - Article 19(1)(g), Article 19(6)Karnataka Excise (Sale of Indian and Foreign Liquors) Rules, 1968 - Rule 3(7-D)Karnataka Excise Act, 1965 - Section 71
High Courts19 Jan 2017
CHANNABASAPPA SHIVAPPA SANNANAGASHETTI & Ors Vs NINGAVVA & Ors
Karnataka High Court · (2017) 01 KAR CK 0289
Hindu Adoptions and Maintenance Act, 1956, Section 12(c) - Effects of adoption
High Courts19 Jan 2017Allowed
Sri. Muralidhar Vs State of Karnataka, Represented by Mandya West Police, & Ors.
Karnataka High Court · (2017) 01 KAR CK 0288
Indian Penal Code, 1860, Section 120B, Section 420, Section 409, Section 406 - Punishment of criminal conspiracy - Cheating and dishonestly inducing
High Courts19 Jan 2017
Smt. Lakshmi Vs Smt. Jayalakshmi
Karnataka High Court · (2017) 01 KAR CK 0287
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
High Courts19 Jan 2017Dismissed
KUTTI KRISHNA S/O GOPALA NAIR Vs SMT NARAYANAMMA W/O LATE SRIRAMAIAH SINCE DEAD BY LRS: SRI.S.RAJASHEKAR MURTHY, & ORS.
Karnataka High Court · (2017) 01 KAR CK 0286
Transfer of Property Act, 1882, Section 106, Section 106 - Duration of certain leases in absence of written contract or local usage. - Duration of certain leases in absence of written contract
High Courts19 Jan 2017Allowed
S.MURUGAN S/O SHANMUGAM Vs STATE OF KARNATAKA BY SHO, HALASUR PS BANGALORE
Karnataka High Court · (2017) 01 KAR CK 0285
Indian Penal Code, 1860, Section 420, Section 406 - Cheating and dishonestly inducing delivery of property - Punishment for Criminal breach of trust
High Courts19 Jan 2017Allowed
SHEENA @ SRINIVASA @ KARISEENA S/O BASAVAIAH @ BASAVANAIK Vs STATE OF KARNATAKA BY KOLLEGALA RURAL POLICE STATION CHAMARAJANAGARA DISTRICT REP. BY ITS STATE PUBLIC PROSECUTOR
Karnataka High Court · (2017) 01 KAR CK 0284
Indian Penal Code, 1860, Section 379 - Punishment for theftMines and Minerals (Regulation and Development) Act, 1957, Section 21(3), Section 4(1),
High Courts19 Jan 2017
D. Ramakrishnappa Vs Munishamappa And Another
Karnataka High Court · (2017) 01 KAR CK 0283
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtKarnataka Civil Courts Act, 1964, Section 29(2) - Repeal and Savings
High Courts19 Jan 2017
Mallanna s/o Doddalingappa Unner & Ors. Vs State of Karnataka
Karnataka High Court · (2017) 01 KAR CK 0282
Constitution of India, Article 21 - Amendment of the ScheduleCode of Criminal Procedure, 1973, Section 439, Section 309 - Special powers of High Co
High Courts19 Jan 2017Partly Allowed
Channabasappa Shivappa Sannanagashetti Vs Ningavva Shivappa Sannanagashetti
Karnataka High Court · (2017) 2 AirKarR 142
Evidence Act, 1872 - Section 68Hindu Adoptions and Maintenance Act, 1956 - Section 12 (c)Hindu Succession Act, 1956 - Section 6
High Courts19 Jan 2017Allowed
D. Ramakrishnappa Vs Munishamappa
Karnataka High Court · (2017) 2 KantLJ 317
Constitution of India, 1950 - Article 226Karnataka Civil Courts Act, 1964 - Section 29(2)(a)
High Courts19 Jan 2017Dismissed
Mallanna Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 501
Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 147, Section 149, Section 302, Section 307, Section 326
High Courts18 Jan 2017Allowed
SRI VINEETH POOJARY S/O DEJAPPA POOJARY Vs THE STATE OF KARNATAKA THROUGH BARKE POLICE STATION
Karnataka High Court · (2017) 01 KAR CK 0281
Indian Penal Code, 1860, Section 302, Section 201, Section 144, Section 147, Section 212, Section 149,
High Courts18 Jan 2017Allowed
SRI JOSEPH @ JAYA KUMAR M. S/O MUTTURAJU D. Vs STATE OF KARNATAKA THROUGH STATION HOUSE OFFICER ATTIBELE POLICE STATION
Karnataka High Court · (2017) 01 KAR CK 0280
Indian Penal Code, 1860, Section 392 - Punishment for robbery
High Courts18 Jan 2017
Rangegowda , S/o Late Neelegowda Vs The Divisional Controller, K.S.R.T.C.
Karnataka High Court · (2017) 01 KAR CK 0279
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtIndustrial Disput
High Courts18 Jan 2017Allowed
SRI CHETHAN SON OF VENKATARANGA NAYAKA Vs STATE OF KARNATAKA BY MANDYA WEST POLICE STATION REP. BY STATE PUBLIC PROSECUTOR
Karnataka High Court · (2017) 01 KAR CK 0278
Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 376, Section 363 - Punishm
High Courts18 Jan 2017Dismissed
NAGARAJA S. Vs NATIONAL HIGHWAYS AUTHORITY OF INDIA, & ORS.
Karnataka High Court · (2017) 01 KAR CK 0277
Arbitration and Conciliation Act, 1996, Section 37, Section 34, Section 37(1)(c), Section 31(1)(c) - Appealable orders - Application for setting aside arbitral
High Courts18 Jan 2017
Shashidar Raj Vs Dr. Jossie Pereira
Karnataka High Court · (2017) 01 KAR CK 0276
Negotiable Instruments Act, 1881, Section 138, Section 142 - Dishonour of cheque for insufficiency, etc., of funds in the account - Cognizance of offences
High Courts18 Jan 2017Allowed
MOHAMMED SHAMEER Vs THE STATE OF KARNATAKA BY KRS POLICE STATION
Karnataka High Court · (2017) 01 KAR CK 0275
Code of Criminal Procedure, 1973, Section 457 - Procedure by police upon seizure of property