High Courts12 Jan 2018Disposed off
SMT.RATHNAMMA & ORS Vs THE STATE OF KARNATAKA & ORS
Karnataka High Court · (2018) 01 KAR CK 0032
COURT ARCHIVE
Karnataka High Court judgments, 2018
519 judgments · page 21 of 26
High Courts12 Jan 2018Allowed
VENKATESHA & ORS Vs STATE PUBLIC PROSECUTOR
Karnataka High Court · (2018) 01 KAR CK 0031
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 302, S
High Courts12 Jan 2018Allowed
Srinivasa & Ors Vs State of Karnataka
Karnataka High Court · (2018) 01 KAR CK 0030
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 379 - Punishment for theft
High Courts12 Jan 2018Dismissed
VIJAY @ NAYIPALA Vs THE STATE OF KARNATAKA
Karnataka High Court · (2018) 01 KAR CK 0029
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 397, Se
High Courts12 Jan 2018Disposed off
SRI R PRAVEENCHANDRA & ANR Vs STATE OF KARNATAKA & ORS
Karnataka High Court · (2018) 01 KAR CK 0028
Karnataka Stamp Act, 1957, Section 27, Section 46-A, Section 45-A(1), Section 45-A(3) - Stamp where value of subject matter is indeterminate
High Courts12 Jan 2018
A.V.NARASIMHAN Vs M/S.NARAYANASWAMY SUPER SPECIALITY HOSPITALITY PVT. LTD
Karnataka High Court · (2018) 01 KAR CK 0027
Arbitration and Conciliation Act, 1996, Section 11, Section 11(5), Section 11(6) - Appointment of arbitrators - Appointment of arbitrators - Appointment of arbitrators
High Courts12 Jan 2018Dismissed
SHRI BABU SAPALIGA & ORS Vs THE STATE OF KARNATAKA & ORS
Karnataka High Court · (2018) 01 KAR CK 0026
Karnataka Land Reforms Act, 1961, Section 77-A
High Courts12 Jan 2018Disposed off
Sri.K.S.Ramalingu Vs Life Insurance Corporation of India & ORS
Karnataka High Court · (2018) 01 KAR CK 0022
High Courts12 Jan 2018Allowed
Ashoka C & Ors. Vs The State of Karnataka
Karnataka High Court · (2018) 01 KAR CK 0021
Code of Criminal Procedure, 1973, Section 44 - Arrest by MagistrateIndian Penal Code, 1860, Section 379 - Punishment for theftMines and Minerals (R
High Courts12 Jan 2018Allowed
PRADEEPA M Vs STATE OF KARNATAKA & ANR
Karnataka High Court · (2018) 01 KAR CK 0020
Indian Penal Code, 1860, Section 506, Section 506, Section 498-A, Section 498-A - Punishment for criminal ,intimidation - Punishment for criminal
High Courts12 Jan 2018Dismissed
Nandan Vs State by Nazarbad Police Station
Karnataka High Court · (2018) 01 KAR CK 0019
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 107, Section
High Courts12 Jan 2018Disposed off
SMT. CHANDRAMMA G Vs THE CHAIRMAN LIFE INSURANCE CORPORATION OF INDIA
Karnataka High Court · (2018) 01 KAR CK 0018
Life Insurance Corporation of India (Agents) Rules, 1972, Rule 19(1), Rule 16(1)(a)(b), Rule 16(1)(a)(d)
High Courts12 Jan 2018Allowed
SRI.SHARATH KUMAR Vs THE STATE OF KARNATAKA
Karnataka High Court · (2018) 01 KAR CK 0017
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 302, S
High Courts12 Jan 2018
St. Michaels Home/Convent (R) & Anr Vs State of Karnataka & Ors
Karnataka High Court · (2018) 01 KAR CK 0016
Karnataka Land Revenue Act, 1964, Section 136(2) -Banglore Development Authority Act, 1976, Section 17(4)
High Courts12 Jan 2018Allowed
K. VENKATARAMAN & ORS. Vs NIL
Karnataka High Court · (2018) 01 KAR CK 0015
Code of Civil Procedure, 1908, Section 89 - Settlement of disputes outsides the CourtIndian Penal Code, 1860, Section 34, Section 498A,
High Courts11 Jan 2018
AA HOSPITALITY LLP., (THE OPEN BOX) Vs BRUHAT BENGALURU MAHANAGARA PALIKE & ANR
Karnataka High Court · (2018) 01 KAR CK 0097
Constitution of India, Article 19(1) - Protection of certain rights regarding freedom of speech, etc
High Courts11 Jan 2018
JAYARAMA H.V. Vs AKMAL SHARIFFF & ANR
Karnataka High Court · (2018) 01 KAR CK 0093
High Courts11 Jan 2018
KUBENDRAPPA S.P. & ORS. Vs STATE OF KARNATAKA & ORS.
Karnataka High Court · (2018) 01 KAR CK 0092
High Courts11 Jan 2018
P H DAYANANDA Vs STATE BY KARNATAKA LOKAYUKTA
Karnataka High Court · (2018) 01 KAR CK 0090
Code of Criminal Procedure, 1973, Section 439(1) - Special powers of High Court or Court of Session regarding bail
High Courts11 Jan 2018
SRI. SUNIL H B & ORS. Vs STATE BY YESLUR POLICE
Karnataka High Court · (2018) 01 KAR CK 0025
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 379 - Punishment for theft