COURT ARCHIVE

Karnataka High Court judgments, 2017

1,612 judgments · page 77 of 81

High Courts06 Jan 2017

ANNAPURNA W/O VIJAYANAD Vs THE DEPUTY COMMISSIONER, & ORS.

Karnataka High Court · (2017) 01 KAR CK 0186

Karnataka Land Revenue Act, 1964, Section 25, Section 127, Section 136, Section 129 - Saving of inherent powers of a Revenue Court - Record of Rights -

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High Courts06 Jan 2017Allowed

THE NATIONAL INSURANCE CO. LTD. Vs SMT. PARVATI W/O SANNAPPA BHAT, & ORS.

Karnataka High Court · (2017) 01 KAR CK 0185

Code of Criminal Procedure, 1973, Section 156(3), Section 173(5) - Police officers power to Investigate cognizable case - Report of police officer on completion of Investigation

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High Courts06 Jan 2017Dismissed

MISS SHAMBHAVI D/O LATE HOOVAYYA MAISTRY Vs MR.SHRAVAN KUMAR JAIN, S/O N.VIJAYA KUMAR, & ANR.

Karnataka High Court · (2017) 01 KAR CK 0184

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High Courts06 Jan 2017Disposed

GLOBAL ENERGY PRIVATE LIMITED, & ANR. Vs KARNATAKA ELECTRICITY REGULATORY COMMISSION (KERC), & ORS.

Karnataka High Court · (2017) 01 KAR CK 0183

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High Courts06 Jan 2017Allowed

SANJAT SUMAN LENKA, SON OF BIBHUTI BHUSAN LENKA Vs MEDICAL COUNCIL OF INDIA, & ORS.

Karnataka High Court · (2017) 01 KAR CK 0182

Constitution of India, Article 226, Article 19(1)(g), Article 227, Article 142 - Power of High Courts to Issue certain writs - Protection of certain ri

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High Courts06 Jan 2017

HMS HOST SERVICES INDIA PVT. LTD. Vs MAVALLI TIFFIN ROOMS

Karnataka High Court · (2017) 01 KAR CK 0181

Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2, Order 39Rule 4, Order 39Rule 3(a)

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High Courts06 Jan 2017Dismissed

Smt. Latha and Others Vs State of Karnataka and Others

Karnataka High Court · (2017) 01 KAR CK 0180

Constitution of India, Article 226, Article 227, Article 243O -Karnataka Panchayat Raj (Zilla Panchayat Reservation for the Post of President and Vice-President

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High Courts06 Jan 2017

ANNAPURNA W/O VIJAYANAD Vs THE DEPUTY COMMISSIONER & ORS.

Karnataka High Court · (2017) 01 KAR CK 0179

Karnataka Land Revenue Act, 1964, Section 25, Section 136, Section 129 - Saving of inherent powers of a Revenue Court - Appeal and Revision - Registration of Mutations and

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High Courts06 Jan 2017Allowed

National Insurance Co. Ltd. Vs Parvati Sannappa Bhat

Karnataka High Court · (2017) AAC 907 : (2017) 2 ACC 687 : (2017) 1 AirKarR 595

Motor Vehicles Act, 1988 - Section 166, Section 168

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High Courts06 Jan 2017Partly Allowed

Sanjat Suman Lenka Vs Medical Council of India

Karnataka High Court · (2017) 1 AirKarR 835 : (2017) 3 KantLJ 10

Constitution of India, 1950 - Article 226Contract Act, 1872 - Section 10

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High Courts06 Jan 2017Dismissed

Rudrappa Vs Manjunath

Karnataka High Court · (2017) 2 KantLJ 466

Criminal Procedure Code, 1973 (CrPC) - Section 125, Section 127Evidence Act, 1872 - Section 112

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High Courts06 Jan 2017Dismissed

Latha Vs State of Karnataka

Karnataka High Court · (2017) 2 KantLJ 421

Constitution of India, 1950 - Article 226, Article 227, Article 243OKarnataka Panchayat Raj (Zilla Panchayat Reservation for the Post of President and Vice-President) Rules, 2000 - Rule 2(b), Rule 2(c), Rule 2(d)

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High Courts06 Jan 2017Disposed Off

Annapurna Vs The Deputy Commissioner, Raichur

Karnataka High Court · (2017) 2 AirKarR 736 : (2017) 2 KantLJ 482

Constitution of India, 1950 - Article 226Karnataka Land Revenue Act, 1964 - Section 25

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High Courts05 Jan 2017Allowed

State Vs Arjun Manikappa Nagure

Karnataka High Court · (2017) 1 AirKarR 813 : (2017) CriLJ 2018

Evidence Act, 1872 - Section 113B

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High Courts05 Jan 2017Allowed

Laxmikant Vs State of Karnataka

Karnataka High Court · (2017) 2 AirKarR 53

Criminal Procedure Code, 1973 (CrPC) - Section 155(2), Section 482Karnataka Police Act, 1963 - Section 78(3)Penal Code, 1860 (IPC) - Section 420

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High Courts05 Jan 2017Dismissed

Principal Commissioner of Income-Tax Vs Totagars Co-Operative Sale Society

Karnataka High Court · (2017) 392 ITR 74

Income Tax Act, 1961 - Section 80P(2)(d)

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High Courts05 Jan 2017Allowed

Santosh Shankarrao Badiger Vs State

Karnataka High Court · (2017) 1 AirKarR 759

Criminal Procedure Code, 1973 (CrPC) - Section 439

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High Courts05 Jan 2017Dismissed

GANAPATHI S HEGDE Vs GAJANAN MOTOR TRANSPORT CO LTD & ANR.

Karnataka High Court · (2017) 01 KAR CK 0069

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtIndustrial Disput

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High Courts05 Jan 2017Dismissed

Mehid Masroor Biswas S/o Biswas Nekail Vs The State of Karnataka By Gangammanagudi Police Station

Karnataka High Court · (2017) 01 KAR CK 0068

Constitution of India, Article 19(2) - Protection of certain rights regarding freedom of speech, etcIndian Penal Code, 1860, Section 125, Section 121

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High Courts05 Jan 2017

Santosh Vs The State Through

Karnataka High Court · (2017) 01 KAR CK 0067

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 34, Sec

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