COURT ARCHIVE

Karnataka High Court judgments, 2017

1,612 judgments · page 71 of 81

High Courts16 Jan 2017Dismissed

Abdul Waheed S/o Abdul Wazeer, Krishnappa Vs State by PSI Holehonnur Police Station

Karnataka High Court · (2017) 01 KAR CK 0261

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 279, Section 338, Se

High Courts16 Jan 2017

THE DIVISIONAL CONTROLLER NEKRTC BIDAR Vs VITHAL S/O SHARNAPPA HADPAD

Karnataka High Court · (2017) 01 KAR CK 0260

Industrial Disputes Act, 1947, Section 10(1)(d), Section 11-A - Reference of disputes to Boards, Courts or Tribunals

High Courts16 Jan 2017

Sri.T.M.Srinivasamurthy Vs Sri.Vinayaka Naik & Anr.

Karnataka High Court · (2017) 01 KAR CK 0259

Code of Civil Procedure, 1908, Section 151, Order 26Rule 9 - Saving of Inherent powers of Court

High Courts16 Jan 2017Allowed

NARAYANA S/O RAMASHETTY Vs THE STATE BY HANUR POLICE STATION CHAMARAJANAGAR DISTRICT REPRESENTED BY PUBLIC PROSECUTOR

Karnataka High Court · (2017) 01 KAR CK 0258

Code of Criminal Procedure, 1973, Section 227 - DischargeNarcotic Drugs and Psychotropic Substances Act, 1985, Section 20(b), Section 20(1)(b) - Pun

High Courts16 Jan 2017

Muniyappa Vs The Special Land Acquisition

Karnataka High Court · (2017) 01 KAR CK 0257

Code of Civil Procedure, 1908, Section 151, Order 21Rule 97 - Saving of Inherent powers of CourtLand Acquisition Act, 1894, Section 18

High Courts16 Jan 2017Disposed Off

The Divisional Controller Nekrtc Bidar Division Bidar Vs Vithal

Karnataka High Court · (2017) 2 AirKarR 37

Industrial Disputes Act, 1947 - Section 11A

High Courts16 Jan 2017Allowed

Muniyappa Byatappa Vs Special Land Acquisition Officer, Bangalore

Karnataka High Court · (2017) 2 AirKarR 85

Land Acquisition Act, 1894 - Section 18

High Courts16 Jan 2017Disposed Off

Sri. T.M. Srinivasamurthy Vs Sri. Vinayaka Naik

Karnataka High Court · (2017) 2 AirKarR 38

Civil Procedure Code, 1908 (CPC) - Order 26 Rule 9

High Courts16 Jan 2017Disposed Off

Managing Director of Gescom, Gulbarga Vs Sanna Bhimanna

Karnataka High Court · (2017) 2 AirKarR 383

Civil Procedure Code, 1908 (CPC) - Section 100Fatal Accidents Act, 1855 - Section 1ALimitation Act, 1963 - Article 113

High Courts16 Jan 2017Dismissed

C. Nagaraju Vs Mysore City Corporation

Karnataka High Court · (2017) 2 KantLJ 136

Constitution of India, 1950 - Article 226Karnataka Municipal Corporations Act, 1976 - Section 321

High Courts15 Jan 2017Allowed

S. Chandrashekar Vs Assistant Commissioner of Income Tax High Court of Karnataka

Karnataka High Court · (2017) 293 CurTR 409

Income Tax Act, 1961 - Section 271(1)(c)

High Courts13 Jan 2017Dismissed

Sam Advertising and Marketing Vs Bruhat Bangalore Mahanagara Palike Corporation Offices, & Ors.

Karnataka High Court · (2017) 01 KAR CK 0256

High Courts13 Jan 2017Dismissed

Shine Outdoor Media Vs Bruhat Bangalore Mahanagara Palike Corporation Offices, & Ors.

Karnataka High Court · (2017) 01 KAR CK 0255

High Courts13 Jan 2017Dismissed

M/s.Sam Shine Outdoor Ads Vs Bruhat Bangalore Mahanagara Palike Corporation Offices, & Ors.

Karnataka High Court · (2017) 01 KAR CK 0254

High Courts13 Jan 2017

RAGHAVA REDDY & ASSOCIATES & Ors Vs PEOPLE CHARITY FUND & Anr

Karnataka High Court · (2017) 01 KAR CK 0253

Code of Civil Procedure, 1908, Order 7Rule 11(d), Order 7Rule 11(a) -Partnership Act, 1932, Section 69(2) - Effect of non-r

High Courts13 Jan 2017Allowed

SRI.B.N.SRINIVAS S/O SRI.P.A.NANJUNDAPPA Vs STATE OF KARNATAKA REP. BY ITS PRINCIPAL SECRETARY URBAN DEVELOPMENT DEPARTMENT, & ORS.

Karnataka High Court · (2017) 01 KAR CK 0252

High Courts13 Jan 2017

The State of Karnataka Vs S.Kannaiah

Karnataka High Court · (2017) 01 KAR CK 0251

Code of Criminal Procedure, 1973, Section 313, Section 197, Section 468(2) - Power to examine the accused - Prosecution of Judges and public servants - Bar to taking cogni

High Courts13 Jan 2017Dismissed

SUNIL KUMAR S/O. NAGARAJU Vs STATE OF KARNATAKA BY VIJAYAPURA P.S. REP. BY ITS PUBLIC PROSECUTOR

Karnataka High Court · (2017) 01 KAR CK 0250

Indian Penal Code, 1860, Section 279, Section 304(A) - Rash driving or riding on a public way - Punishment for culpable homicide not amounting to murder

High Courts13 Jan 2017Dismissed

THE MANAGEMENT OF EXPRESS PUBLICATION(MADURAI) LTD. Vs G DINESH BABU S/O P GOVINDARAJULU NAIDU, & ORS.

Karnataka High Court · (2017) 01 KAR CK 0249

Industrial Disputes Act, 1947, Section 17B - Payment of full wages to workman pending proceedings in higher courts

High Courts13 Jan 2017Allowed

SRI A.T.MAHESHWARAPPA S/O TYARA MALLAPPA, & ANR. Vs THE STATE OF KARNATAKA BY THE STATION HOUSE OFFICER, AJJAMPURA POLICE STATION

Karnataka High Court · (2017) 01 KAR CK 0247

Indian Penal Code, 1860, Section 302, Section 34 - Punishment for murder - Acts done by several persons in furtherance of common intentionEvidence Act, 1872,