High Courts12 Jan 2017Disposed Off
State of Karnataka Vs Anand
Karnataka High Court · (2017) 2 AirKarR 193
Penal Code, 1860 (IPC) - Section 306
COURT ARCHIVE
Karnataka High Court judgments, 2017
1,612 judgments · page 73 of 81
High Courts12 Jan 2017Dismissed
Softcell Technologies Ltd. Vs Leeboy India Equipment (P.) Ltd.
Karnataka High Court · (2017) 140 SCL 531
Companies Act, 1956 - Section 433, Section 434Companies Act, 2013 - Section 271
High Courts11 Jan 2017
Shankarayya Vs The State of Karnataka
Karnataka High Court · (2017) 01 KAR CK 0233
Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 302, Section 34,
High Courts11 Jan 2017Allowed
Sri. R. Suresh, Son of Late Sri. A.R.Ramaswamy Iyengar Vs State of Karnataka Represented by its Deputy Superintendent of Police Special Investigation Team, Karnataka Lokayukta
Karnataka High Court · (2017) 01 KAR CK 0232
Code of Criminal Procedure, 1973, Section 468 - Bar to taking cognizance after lapse of the period of limitationIndian Penal Code, 1860, Section 420,
High Courts11 Jan 2017Dismissed
LAKSHMINARAYANA BHATTA S/O VEDAVYASA BHATTA Vs THE LAND TRIBUNAL UDUPI-576101 REP. BY ITS CHAIRMAN, & ORS.
Karnataka High Court · (2017) 01 KAR CK 0231
High Courts11 Jan 2017
B.SUBRAMANYAM & Anr. Vs B.M.CHANDRA GOWDA & Anr.
Karnataka High Court · (2017) 01 KAR CK 0230
High Courts11 Jan 2017Dismissed
Neil Antony Rodrigues s/o Wilfred Rodrigues Christian Vs Mrs.Emilynne Helen Pais Christian
Karnataka High Court · (2017) 01 KAR CK 0229
Divorce Act, 1980, Section 37, Section 10(1)(10)
High Courts11 Jan 2017
Maruti Vs Shri. Shrishailappa & Ors
Karnataka High Court · (2017) 01 KAR CK 0228
Code of Civil Procedure, 1908, Section 96 - Appeal from original decree
High Courts11 Jan 2017Allowed
Smt.Maryjayanthi W/o P.Anthony Raj Vs The Commissioner Karnataka Housing Board, & Ors.
Karnataka High Court · (2017) 01 KAR CK 0227
High Courts11 Jan 2017Allowed
Sri N.V.Mallesh, S/o Veerananjegowda Vs Managing Director, KSRTC Central Office
Karnataka High Court · (2017) 01 KAR CK 0225
Motor Vehicles Act, 1989, Section 173(1)
High Courts11 Jan 2017
Kutubuddin Vs Basappa & Ors.
Karnataka High Court · (2017) 01 KAR CK 0178
Code of Civil Procedure, 1908, Order 41Rule 1, Section 54 - Partition of estate or separation of share
High Courts11 Jan 2017Allowed
G.MANJUNATHA S/O.GANGAPPA, & ORS. Vs THE STATE OF KARNATAKA REP. BY ITS SECRETARY DEPARTMENT OF HOME, & ORS.
Karnataka High Court · (2017) 01 KAR CK 0177
High Courts11 Jan 2017
Paramvah Studios Private Limited and Another Vs Lahari Recording Company, Yeshwanthpur
Karnataka High Court · (2017) 01 KAR CK 0176
Code of Civil Procedure, 1908, Order 39Rule 3 -Copyright Act, 1957, Section 17 - First owner of copyright
High Courts11 Jan 2017
Smt. Vishalakshi Bhat Vs State of Karnataka And Another
Karnataka High Court · (2017) 01 KAR CK 0175
Code of Criminal Procedure, 1973, Section 482, Section 173, Section 161, Section 169, Section 170 - Saving of inherent powers of
High Courts11 Jan 2017
D.G. MANJUNATH Vs KARNATAKA LOKAYUKTA & Ors
Karnataka High Court · (2017) 01 KAR CK 0174
Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957, Rule 14A
High Courts11 Jan 2017Allowed
G. Manjunatha Gangappa Vs State of Karnataka
Karnataka High Court · (2017) 1 AirKarR 822
Constitution of India, 1950 - Article 16, Article 226
High Courts11 Jan 2017Dismissed
B. Subramanyam Vs B.M. Chandra Gowda
Karnataka High Court · (2017) AAC 629
Motor Vehicles Act, 1988 - Section 149
High Courts11 Jan 2017Dismissed
Shankarayya Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 19
Evidence Act, 1872 - Section 32Penal Code, 1860 (IPC) - Section 302, Section 498A
High Courts11 Jan 2017Disposed Off
Kutubuddin Vs Basappa
Karnataka High Court · (2017) 2 AirKarR 196
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 1, Section 96Hindu Succession Act, 1956 - Section 6