High Courts10 Jan 2017Dismissed
THE MANAGER RELIANCE GENERAL INSURANCE CO.LTD. Vs SMT.SHALINI M W/O LATE SRI.MOHAN, & ORS.
Karnataka High Court · (2017) 01 KAR CK 0211
Motor Vehicles Act, 1988, Section 173(1), Section 173(1) - Appeals
COURT ARCHIVE
Karnataka High Court judgments, 2017
1,612 judgments · page 75 of 81
High Courts10 Jan 2017Dismissed
SRI D.MANJUNATHA S/O DURUGAPPA Vs SRI C.N.RAVI S/O C.K.NINGAPPA
Karnataka High Court · (2017) 01 KAR CK 0210
Negotiable Instruments Act, 1881, Section 138, Section 139 - Dishonour of cheque for insufficiency, etc., of funds in the account - Presumption in favour of holder
High Courts10 Jan 2017Dismissed
SRI R.B.SUBRAMANI PROPRIETOR, M/S.PRASHANTHI AFFILIATES Vs M/S.SUGAR DADDY
Karnataka High Court · (2017) 01 KAR CK 0209
Negotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
High Courts10 Jan 2017
Ganapati Dattatrayya Hegde and another Vs Shivaram Parameshwar Hegde and others
Karnataka High Court · (2017) 01 KAR CK 0208
Indian Penal Code, 1860, Section 34, Section 307, Section 326, Section 504 - Acts done by several persons in furtherance of common intention - Attempt
High Courts10 Jan 2017Allowed
Devidas Rathod S/o Govind Rathod Vs The State Through University Police Station Kalaburagi, Represented by State Public Prosecutor
Karnataka High Court · (2017) 01 KAR CK 0207
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 498A - Husband or relative o
High Courts10 Jan 2017
K. Thimmappa, Son of Late Konerappa Vs State by Lokayuktha Police - Represented by State Public Prosecutor
Karnataka High Court · (2017) 01 KAR CK 0206
Code of Criminal Procedure, 1973, Section 154, Section 162, Section 313 - Information in cognizable cases - Statements to police not to be signed-use of statements in evid
High Courts10 Jan 2017Dismissed
SADANAND, S/O GANGDHAR KAMAT Vs THE STATE OF KARNATAKA REP. BY ITS SECRETARY, CO-OPERATIVE DEPARTMENT, & ORS.
Karnataka High Court · (2017) 01 KAR CK 0205
Constitution of India, Article 226, Article 324 - Power of High Courts to Issue certain writs - Superintendence, direction and control of elections to be vested in an Election Commission(B
High Courts10 Jan 2017
Laxmi Prabhakar Kulkarni Vs Saroja Ramrao Kulkarni
Karnataka High Court · (2017) 01 KAR CK 0204
Hindu Succession Act, 1956, Section 8 - General rules of succession in the case of males
High Courts10 Jan 2017Dismissed
Smt Sumangalamma Chalapathi Vs Smt Hiriyamma Ramappa
Karnataka High Court · (2017) 2 AirKarR 140
Civil Procedure Code, 1908 (CPC) - Section 100Registration Act, 1908 - Section 17
High Courts10 Jan 2017Allowed
Tamas Sen Vs Police Inspector, CISF
Karnataka High Court · (2017) 1 AirKarR 578 : (2017) 2 KantLJ 241
Arms Act, 1959 - Section 25Criminal Procedure Code, 1973 (CrPC) - Section 482
High Courts10 Jan 2017Dismissed
Manager, Reliance General Insurance Co. Ltd. Vs Shalini M.
Karnataka High Court · (2017) 1 AirKarR 705
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
High Courts10 Jan 2017Disposed Off
Sri. C.R. Rajendra Babu Vs State by CBI/BS and FC
Karnataka High Court · (2017) CriLJ 1366 : (2017) 2 Crimes 432
Penal Code, 1860 (IPC) - Section 409, Section 420, Section 467, Section 477APrevention of Corruption Act, 1988 - Section 13(1)(c), Section 13(1)(d), Section 13(2)
High Courts10 Jan 2017Allowed
Laxmi Prabhakar Kulkarni Vs Saroja Ramrao Kulkarni
Karnataka High Court · (2017) 2 AirKarR 359
Hindu Succession Act, 1956 - Section 8
High Courts10 Jan 2017Allowed
Chamarajendra Zoological Garden Vs N. Ravi
Karnataka High Court · (2017) 2 KantLJ 637
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 10(4-A)
High Courts10 Jan 2017Dismissed
Imran Khan Vs State of Karnataka
Karnataka High Court · (2017) 2 KantLJ 320
Criminal Procedure Code, 1973 (CrPC) - Section 439(1)(b), Section 482Wild Life (Protection) Act, 1972 - Section 11, Section 39, Section 48-A, Section 49-B, Section 49-C, Section 51, Section 9
High Courts09 Jan 2017
SMT. DURGAVVA W/O SIDDARAMAPPA SUDI Vs ANNAPOORNAVVA
Karnataka High Court · (2017) 01 KAR CK 0203
Limitation Act, 1963, Article 110 -Hindu Succession Act, 1956, Section 6 - Devolution of interest in coparcenary property
High Courts09 Jan 2017
ASIF @ ASIF QUERASHI Vs R.DHARMALINGAM MAJOR
Karnataka High Court · (2017) 01 KAR CK 0202
High Courts09 Jan 2017
KUMAR. YASHIN Vs SRI RAJAN MICHAEL FRANCIS & ANR.
Karnataka High Court · (2017) 01 KAR CK 0201
High Courts09 Jan 2017
Mr.Mark Bauer Vs Karnataka State Pollution Control Board
Karnataka High Court · (2017) 01 KAR CK 0200
Factories Act, 1948, Section 6, Section 7 -Factories Rules, - Rule 12, Rule 7(2), Rule 4(1)
High Courts09 Jan 2017
M/S SHRIRAM GENERAL INSURANCE COMPANY LIMITED Vs SMT JAYAMMA
Karnataka High Court · (2017) 01 KAR CK 0199