High Courts02 Feb 2018Allowed
SHAKEEL AHAMMADA Vs THE STATE OF KARNATAKA
Karnataka High Court · (2018) 02 KAR CK 0014
Indian Penal Code, 1860, Section 34, Section 323, Section 325, Section 354, Section 504, Section 341 - Acts d
COURT ARCHIVE
Karnataka High Court judgments, 2018
519 judgments · page 18 of 26
High Courts02 Feb 2018Allowed
SMT. KAVYASHREE Vs STATE OF KARNATAKA
Karnataka High Court · (2018) 02 KAR CK 0013
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 302, Se
High Courts02 Feb 2018Allowed
KHURESHI TABREJ @ TABREJ AHMED Vs THE STATE OF KARNATAKA BY VIDYARANYAPURA POLICE
Karnataka High Court · (2018) 02 KAR CK 0012
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 420, S
High Courts02 Feb 2018Disposed off
SRI B MAHABOOB SUBAN & ORS Vs THE MANAGING DIRECTOR KSSIDC LIMITED & ORS
Karnataka High Court · (2018) 02 KAR CK 0009
High Courts02 Feb 2018Dismissed
The Oriental Insurance Company Ltd Vs Mareppa & Ors
Karnataka High Court · (2018) 02 KAR CK 0006
High Courts02 Feb 2018Dismissed
K. GURUDAS N. BHAT Vs CANARA BANK COURT ROAD
Karnataka High Court · (2018) 02 KAR CK 0001
High Courts01 Feb 2018Dismissed
Saju Thomas Vs Prabhakaran Kizhakkeveetil
Karnataka High Court · (2018) 02 KAR CK 0038
Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2 -Arbitration and Conciliation Act, 1996, Section 8,
High Courts01 Feb 2018Disposed off
SRI. BALARAJU S Vs THE STATE OF KARNATAKA
Karnataka High Court · (2018) 02 KAR CK 0037
High Courts01 Feb 2018Allowed
NARAYANASWAMY Vs PAVAN KUMAR C N
Karnataka High Court · (2018) 02 KAR CK 0035
Code of Criminal Procedure, 1973, Section 482, Section 320 - Saving of inherent powers of High Court - Compounding of offencesIndian Penal Code, 1860,
High Courts01 Feb 2018
B.M.MONNAPPA Vs C.K.NOUFAL, S/O P.K.ABDUL REHMAN
Karnataka High Court · (2018) 02 KAR CK 0034
Code of Criminal Procedure, 1973, Section 197, Section 244, Section 204 - Prosecution of Judges and public servants - Evidence for prosecution - Issues of process<
High Courts01 Feb 2018Allowed
M. Chandrappa S/o Singappa Vs State by Madanayakanahalli Police Station,
Karnataka High Court · (2018) 02 KAR CK 0033
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 409, Section
High Courts01 Feb 2018Disposed off
SRI CHIKKANNACHARI Vs THE PRINCIPAL SECRETARY DEPARTMENT OF PUBLIC WORKS DEPARTMENT & ORS
Karnataka High Court · (2018) 02 KAR CK 0032
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts01 Feb 2018Allowed
SRI. D. SRINIVAS @ SRINIVASALU Vs STATE BY MULBAGAL
Karnataka High Court · (2018) 02 KAR CK 0031
Code of Criminal Procedure, 1973, Section 457 - Procedure by police upon seizure of property
High Courts01 Feb 2018Allowed
Sri. P. Hombale Gowda & Ors Vs State of Karnataka
Karnataka High Court · (2018) 02 KAR CK 0030
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 409 - Criminal breach of trus
High Courts01 Feb 2018
SRI. H.C. EARAPPA REDDY Vs STATE OF KARNATAKA
Karnataka High Court · (2018) 02 KAR CK 0029
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 305, Section
High Courts01 Feb 2018Allowed
SRI. L.T. JAYARAMU Vs KUM. VIDYA T
Karnataka High Court · (2018) 02 KAR CK 0028
Code of Criminal Procedure, 1973, Section 397(2) - Calling for records to exercise powers of revisionEvidence Act, 1872, Section 45, Section 73 - Op
High Courts01 Feb 2018Allowed
Srikanth S/o Chikanrao Perani Vs The Divisional Manager National Insurance Company Ltd
Karnataka High Court · (2018) 02 KAR CK 0024
Code of Civil Procedure, 1908, Order 41Rule 27
High Courts01 Feb 2018Allowed
Srinivasa (Belamaranahalli) Vs State of Karnataka
Karnataka High Court · (2018) 02 KAR CK 0023
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 147, Section
High Courts01 Feb 2018Dismissed
SHEKAR S Vs STATE OF KARNATAKA
Karnataka High Court · (2018) 02 KAR CK 0022
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B,
High Courts01 Feb 2018Dismissed
SRI S C GANAPATHI & ANR Vs THE STATE OF KARNATAKA & ORS
Karnataka High Court · (2018) 02 KAR CK 0007