COURT ARCHIVE

Karnataka High Court judgments, 2017

1,612 judgments · page 7 of 81

High Courts30 Oct 2017

SMT. CHANDRAKALA Vs SMT. HANUMAKKA

Karnataka High Court · (2017) 10 KAR CK 0033

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 151 - Saving of Inherent powers o

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High Courts30 Oct 2017Disposed

SANDER GEOPHYSICS LIMITED Vs THE DEPUTY DIRECTOR GENERAL & HOD & ANR

Karnataka High Court · (2017) 10 KAR CK 0032

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High Courts27 Oct 2017

THE REGISTRAR GENERAL HIGH COURT OF KARNATAKA Vs VENKATESH @ CHANDRA S/O.VENKATASWAMY, & ORS.

Karnataka High Court · (2017) 10 KAR CK 0031

Code of Criminal Procedure, 1973, Section 428, Section 366(1) - Period of detention undergone by the accused to be set off against the sentence of imprisonment - Sentence of death to be submi

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High Courts26 Oct 2017

N.K. DEVELOPERS PVT. LTD. Vs CONCORD INDIA LTD.

Karnataka High Court · (2017) 10 KAR CK 0030

Arbitration and Conciliation Act, 1996, Section 11, Section 11(6) - Appointment of arbitrators - Appointment of arbitrators

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High Courts25 Oct 2017Allowed

Smt. Yeshoda, & Ors. Vs The Managing Director Tamilnadu State Transport Corporation CBE Ltd.

Karnataka High Court · (2017) 10 KAR CK 0029

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High Courts23 Oct 2017Dismissed

Sri Syed Sajeed Pasha S/o Sri S.A.Hameed Vs Sri Idris Burhan S/o Late Sri Safeer Burhan

Karnataka High Court · (2017) 10 KAR CK 0028

Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2

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High Courts23 Oct 2017Dismissed

STATE OF KARNATAKA Vs NARASIMHAMURTHY S/O LATE MUNIVENKATAPPA, & ANR.

Karnataka High Court · (2017) 10 KAR CK 0027

Indian Penal Code, 1860, Section 34, Section 498A, Section 306 - Acts done by several persons in furtherance of common intention - Husband or relative of husband of a woma

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High Courts23 Oct 2017Allowed

Johnson Joseph S/o Joseph Vs State of Karnataka

Karnataka High Court · (2017) 10 KAR CK 0026

Code of Criminal Procedure, 1973, Section 439, Section 154(1) - Special powers of High Court or Court of Session regarding bail - Information in cognizable casesNarcotic D

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High Courts23 Oct 2017Allowed

Chandrakala R W/o Rajesh, & Anr. Vs State by Basaveswaranagar Police Bengaluru Represented by the State Public Prosecutor

Karnataka High Court · (2017) 10 KAR CK 0025

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 Courts23 Oct 2017Allowed

SRI K.NARAYAN NAYAK S/O LATE SUBBARAYA NAYAK Vs SMT.N.RANI SAMBASIVAN W/O SRI D.SAMBASIVAN, & ORS.

Karnataka High Court · (2017) 10 KAR CK 0024

Code of Criminal Procedure, 1973, Section 378(4) - Appeal in case of acquittal

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High Courts23 Oct 2017Allowed

Ajay Dev M @ Lakki S/o Late Muttu Vs State of Karnataka

Karnataka High Court · (2017) 10 KAR CK 0023

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 376, S

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High Courts17 Oct 2017Dismissed

Suresh @ Gurumurthy S/o Ramesh Vs The State of Karnataka

Karnataka High Court · (2017) 10 KAR CK 0022

Code of Criminal Procedure, 1973, Section 313, Section 207 - Power to examine the accused - Supply to the accused of copy of police report and other documentsIndian Penal

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High Courts16 Oct 2017Dismissed

H. B. SHAMITHKUMAR Vs A. M. SOMANNA & Ors

Karnataka High Court · (2017) 10 KAR CK 0021

Conduct of Election Rules, 1961, Rule 73(2)(d), Rule 8(9)

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High Courts12 Oct 2017

RAVIKUMAR @ RAVI @ TANGOO Vs STATE OF KARNATAKA

Karnataka High Court · (2017) 10 KAR CK 0020

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B,

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High Courts12 Oct 2017Dismissed

MELVIN FRANCIS & ORS. Vs THE STATE OF KARNATAKA

Karnataka High Court · (2017) 10 KAR CK 0019

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High Courts11 Oct 2017Allowed

CHIKKANNA SHETTY S/O LATE SIDDASHETTY Vs THE STATE OF KARNATAKA

Karnataka High Court · (2017) 10 KAR CK 0018

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 498A - Punishment for m

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High Courts09 Oct 2017

THE STATE BY POLICE INSPECTOR BANASWADI POLICE STATION Vs ALISTER JOSEPH S/O ALBERT VERGESE

Karnataka High Court · (2017) 10 KAR CK 0017

Indian Penal Code, 1860, Section 304(B), Section 498(A) - Punishment for culpable homicide not amounting to murder - Enticing or taking away or detaining with criminal intent a married woman

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High Courts09 Oct 2017

SRI SABANNA Vs STATE BY YESHWANTHPURA P.S

Karnataka High Court · (2017) 10 KAR CK 0016

Code of Criminal Procedure, 1973, Section 439, Section 174(C) - Special powers of High Court or Court of Session regarding bail - Police to enquire and report on suicide, etc

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High Courts09 Oct 2017

Kum.Rachana D/o Manjunath Vs Manjunath S/o Dibbaiah, & Ors.

Karnataka High Court · (2017) 10 KAR CK 0015

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High Courts09 Oct 2017Allowed

Sri Dasappa S/o Sri Chennappa Vs The Managing Director Bangalore Metropolitan Transport Corporation (BMTC)

Karnataka High Court · (2017) 10 KAR CK 0014

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