COURT ARCHIVE

Karnataka High Court judgments, 2017

1,612 judgments · page 72 of 81

High Courts13 Jan 2017Allowed

THE STATE OF KARNATAKA BY BASAVESWARNAGAR POLICE STATION BANGALORE REPRESENTED BY STATE PUBLIC PROSECUTOR Vs GOVINDA SON OF KANNAN

Karnataka High Court · (2017) 01 KAR CK 0246

Code of Criminal Procedure, 1973, Section 482, Section 190, Section 395, Section 234, Section 200, Section 245

High Courts13 Jan 2017Allowed

A.T. Maheshwarappa Vs State of Karnataka

Karnataka High Court · (2017) 1 AirKarR 733

Evidence Act, 1872 - Section 27, Section 3, Section 8Penal Code, 1860 (IPC) - Section 300, Section 302

High Courts13 Jan 2017Dismissed

Sunil Kumar Vs State of Karnataka

Karnataka High Court · (2017) 1 ACC 643 : (2017) 1 AirKarR 601 : (2017) 2 TAC 333

Penal Code, 1860 (IPC) - Section 279, Section 304A

High Courts13 Jan 2017Allowed

State of Karnataka Vs S. Kannaiah M. Sanyasi

Karnataka High Court · (2017) CriLJ 1849

Criminal Procedure Code, 1973 (CrPC) - Section 154, Section 197Penal Code, 1860 (IPC) - Section 405

High Courts13 Jan 2017Dismissed

Management of Express Publication (Madurai) Ltd. Vs G. Dinesh Babu

Karnataka High Court · (2017) LabLR 515

Constitution of India, 1950 - Article 226

High Courts12 Jan 2017Allowed

ANAND S/O VEERUPAXAPPA HOSALLI Vs THE STATE OF KARNATAKA, THROUGH GADAG RURAL POLICE STATION, REP BY STATE PUBLIC PROSECUTOR, & ANR.

Karnataka High Court · (2017) 01 KAR CK 0245

Indian Penal Code, 1860, Section 147, Section 324, Section 307, Section 323, Section 148, Section 149,

High Courts12 Jan 2017

ASHOK Vs THE STATE OF KARNATAKA

Karnataka High Court · (2017) 01 KAR CK 0244

Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsIndian Penal Code, 1860, Section 302, Section 506, Sec

High Courts12 Jan 2017Disposed

M/S IDBI BANK LTD ANANDA ARCADE MIG Vs THE DEPUTY COMMISSIONER OFFICE OF THE DEPUTY COMMISSIONER, & ORS.

Karnataka High Court · (2017) 01 KAR CK 0243

High Courts12 Jan 2017

VIJAYKUMAR S/O SAMUEL JANTLI Vs THE STATE OF KARNATAKA

Karnataka High Court · (2017) 01 KAR CK 0242

Indian Penal Code, 1860, Section 302 - Punishment for murder

High Courts12 Jan 2017

State of Karnataka Vs Anand

Karnataka High Court · (2017) 01 KAR CK 0241

Indian Penal Code, 1860, Section 306 - Abetment of Suidde

High Courts12 Jan 2017Allowed

Muni Reddy, & Ors. Vs The State of Karnataka By its Principal Secretary Department of Urban Development, & Ors.

Karnataka High Court · (2017) 01 KAR CK 0240

High Courts12 Jan 2017Dismissed

S.NARAYAN S/O SIDDAPPA Vs STATE OF KARNATAKA BY MALLESHWARAM POLICE STATION

Karnataka High Court · (2017) 01 KAR CK 0239

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482, Section 438,

High Courts12 Jan 2017Dismissed

M/S. RELIANCE INSTRUMENTS CORPORATION Vs THE APPELLATE AUTHORITY AND THE PRINCIPAL SECRETARY TO GOVERNMENT MINISTRY OF HEALTH AND FAMILY WELFARE DEPARTMENT, & ORS.

Karnataka High Court · (2017) 01 KAR CK 0238

High Courts12 Jan 2017

SOFTCELL TECHNOLOGIES LIMITED Vs LEEBOY INDIA CONSTRUCTION EQUIPMENT PRIVATE LIMITED

Karnataka High Court · (2017) 01 KAR CK 0237

Companies Act, 1956, Section 434, Section 433 - Company when deemed unable to pay its debts. - Circumstances in which company may be wound up by Tribunal

High Courts12 Jan 2017Allowed

Smt. Susheelamma Vs The State of Karnataka By its Principal Secretary Department of Urban Development, & Ors.

Karnataka High Court · (2017) 01 KAR CK 0236

High Courts12 Jan 2017Allowed

Narayanaswamy, & Ors. Vs The State of Karnataka By its Principal Secretary Department of Urban Development, & Ors.

Karnataka High Court · (2017) 01 KAR CK 0235

High Courts12 Jan 2017

NAGAPPA FAKIRAPPA NAIKAR KALLUR Vs THE STATE OF KARNATAKA

Karnataka High Court · (2017) 01 KAR CK 0234

Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsIndian Penal Code, 1860, Section 302, Section 307, Sec

High Courts12 Jan 2017Dismissed

Vijaykumar Samuel Jantli Vs State of Karnataka

Karnataka High Court · (2017) 1 AirKarR 797

Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 302

High Courts12 Jan 2017Dismissed

Ashok Ninganagouda Patil Vs State of Karnataka

Karnataka High Court · (2017) 1 AirKarR 810

Penal Code, 1860 (IPC) - Section 302, Section 506

High Courts12 Jan 2017Dismissed

Nagappa Fakirappa Naikar alias Kallur Vs State of Karnataka

Karnataka High Court · (2017) 1 AirKarR 806

Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 302