High Courts18 Jan 2017Allowed
Jayalakshmi Vs Deputy Labour Commissioner and Appellate Authority
Karnataka High Court · (2017) 1 LLN 426
Payment of Gratuity Act, 1972 - Section 7(7)
COURT ARCHIVE
Karnataka High Court judgments, 2017
1,612 judgments · page 70 of 81
High Courts18 Jan 2017Dismissed
Rangegowda Vs Divisional Controller, K.S.R.T.C.
Karnataka High Court · (2017) 2 AirKarR 555 : (2017) 2 CLR 526 : (2017) 2 KantLJ 486 : (2017) 1 LLN 419
Industrial Disputes Act, 1947 - Section 10
High Courts18 Jan 2017Disposed Off
Management of NWKRTC Vs Yallappa
Karnataka High Court · (2017) LabLR 510
High Courts18 Jan 2017Dismissed
Shashidar Raj Vs Dr. Jossie Pereira
Karnataka High Court · (2017) 2 BC 434
Negotiable Instruments Act, 1881 (NI) - Section 138, Section 142
High Courts17 Jan 2017Allowed
MR.SHASHIDAR @ KANNADA SHASHI @ SHASHI S/O NAGAIAH Vs STATE OF KARNATAKA REPRESENTED BY SPP HIGH COURT OF KARNATAKA
Karnataka High Court · (2017) 01 KAR CK 0273
Indian Penal Code, 1860, Section 146, Section 302, Section 147, Section 324, Section 307, Section 148,
High Courts17 Jan 2017Allowed
M. Malaiah, Son of Late Mylaraiah Vs The State of Karnataka, By Lokayukta Police
Karnataka High Court · (2017) 01 KAR CK 0272
Prevention of Corruption Act, 1988, Section 13(2), Section 13(1)(e) - Criminal misconduct by a public servant - Criminal misconduct by a public servant
High Courts17 Jan 2017Allowed
MANJA @ MANJUNATHA S/O LATE BABU Vs THE STATE OF KARNATAKA BY YELAWALA POLICE STATION
Karnataka High Court · (2017) 01 KAR CK 0271
Indian Penal Code, 1860, Section 120B, Section 302, Section 201, Section 412, Section 395, Section 396 - Pu
High Courts17 Jan 2017
Mohammed Sultan Vs The State of Karnataka
Karnataka High Court · (2017) 01 KAR CK 0270
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 201, Sec
High Courts17 Jan 2017
M Madappa, S/o Muniyappa Vs D.Y. Ravishankar, S/o Sri Y Doddaiah
Karnataka High Court · (2017) 01 KAR CK 0269
Negotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
High Courts17 Jan 2017Allowed
State by Lokayuktha Police, Chickmagalur Vs Dr. M. Hanumantharayappa, Son of Muddaiah
Karnataka High Court · (2017) 01 KAR CK 0268
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedPrevention of Corruption Act, 1988, Section 7, Section 13(2),
High Courts17 Jan 2017Allowed
VENKATESHA S/O SRI SANNAMARIYAPPA Vs STATE OF KARNATAKA REP. BY THE STATION HOUSE OFFICER, NAGAMANGALA TOWN POLICE STATION
Karnataka High Court · (2017) 01 KAR CK 0267
Indian Penal Code, 1860, Section 504, Section 354(a), Section 354(B) - Intentional insult with intent to provoke breach of the peace - Assault or criminal force to woman w
High Courts17 Jan 2017Allowed
Shivanna Vs The State by Police Inspector City Division
Karnataka High Court · (2017) 01 KAR CK 0266
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedPrevention of Corruption Act, 1988, Section 19, Section 7,
High Courts17 Jan 2017Allowed
KIRANA S/O RAJU, & ORS. Vs STATE BY MUDIGERE POLICE STATION
Karnataka High Court · (2017) 01 KAR CK 0265
Indian Penal Code, 1860, Section 144, Section 147, Section 324, Section 307, Section 323, Section 148,
High Courts17 Jan 2017Allowed
SRI HARISH S/O MANJUNATH Vs STATE BY ANEKAL POLICE STATION BANGALORE RURAL DISTRICT
Karnataka High Court · (2017) 01 KAR CK 0264
Indian Penal Code, 1860, Section 399, Section 402 - Making preparation to commit dacoity - Assembling for purpose of committing dacoity
High Courts17 Jan 2017
SHRI. ANAND Vs THE SPECIAL LAND ACQUISITION OFFICER
Karnataka High Court · (2017) 01 KAR CK 0263
Land Acquisition Act, 1894, Section 18 - Reference to Court
High Courts17 Jan 2017Allowed
Anand Vs Special Land Acquisition Officer Bailhongal
Karnataka High Court · (2017) 1 AirKarR 785
Land Acquisition Act, 1894 - Section 18
High Courts17 Jan 2017Dismissed
M. Madappa Vs D.Y. Ravishankar
Karnataka High Court · (2017) ACD 233
Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts17 Jan 2017Allowed
State by Lokayuktha Police Vs Dr. M. Hanumantharayappa
Karnataka High Court · (2017) 2 CriCC 360 : (2017) CriLJ 1258
Prevention of Corruption Act, 1988 - Section 13(2)
High Courts17 Jan 2017Allowed
Mohammed Sultan Vs State of Karnataka
Karnataka High Court · (2017) 1 AirKarR 778
Evidence Act, 1872 - Section 27, Section 3Penal Code, 1860 (IPC) - Section 302, Section 392
High Courts16 Jan 2017
Managing Director of Gescom & Ors Vs Sanna Bhimanna & Anr
Karnataka High Court · (2017) 01 KAR CK 0262
Code of Civil Procedure, 1908, Section 100, Section 96 - Second appeal - Appeal from original decreeLimitation Act, 1908, Article 113,