High Courts11 Jan 2018Allowed
SRI K. PRAVEEN Vs SRI B. S. NAGARAJ
Karnataka High Court · (2018) 01 KAR CK 0014
Code of Civil Procedure, 1908, Section 151, Order 8Rule 1 - Saving of Inherent powers of Court
COURT ARCHIVE
Karnataka High Court judgments, 2018
519 judgments · page 22 of 26
High Courts11 Jan 2018
SOUTHERN OPTO ELECTRONIC DEVICES PRIVATE LTD. Vs M/S.SOLD-TECH SYSTEMS
Karnataka High Court · (2018) 01 KAR CK 0013
Code of Criminal Procedure, 1973, Section 200 - Examination of complainantNegotiable Instruments Act, 1881, Section 138, Section 142 - Dishonour o
High Courts11 Jan 2018
THE MANAGER , UNITED INDIA INSURANCE CO. LTD. Vs ABDUL KHADER & ORS.
Karnataka High Court · (2018) 01 KAR CK 0012
Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation
High Courts11 Jan 2018
SMT. ROOPA N.C. & ORS. Vs MANAGING DIRECTOR, BANGALORE METROPOLITAN TRANSPORT CORPORATION
Karnataka High Court · (2018) 01 KAR CK 0010
High Courts11 Jan 2018
SRI SHAIK NAVEEZ Vs STATE OF KARNATAKA
Karnataka High Court · (2018) 01 KAR CK 0009
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 376, S
High Courts11 Jan 2018
SRI. AMUL HASSAN Vs STATE OF KARNATAKA
Karnataka High Court · (2018) 01 KAR CK 0008
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailNarcotic Drugs and Psychotropic Substances Act, 1985, Sectio
High Courts10 Jan 2018
The State of Karnataka Vs Sri Chalapathi
Karnataka High Court · (2018) 01 KAR CK 0089
Indian Penal Code, 1860, Section 279, Section 304A - Rash driving or riding on a public way - Causing death by negligenceMotor Vehicles Act, 1988, Se
High Courts10 Jan 2018
THE TOTGARS CO-OPERATIVE SALE SOCIETY Vs AGRICULTURAL PRODUCE MARKETING COMMITTEE & ORS.
Karnataka High Court · (2018) 01 KAR CK 0088
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966, Section 2(12) - Definitions
High Courts10 Jan 2018
Suresh Vs State by Alur Police Station
Karnataka High Court · (2018) 01 KAR CK 0087
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 34, Section 3
High Courts10 Jan 2018
Sri. Sunil Modi @ Sunil Kumar Modi Vs Central Bureau of Investigation
Karnataka High Court · (2018) 01 KAR CK 0086
Code of Criminal Procedure, 1973, Section 439(1)(b) - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B,
High Courts10 Jan 2018
Rajesh Shetty Vs The Police Inspector
Karnataka High Court · (2018) 01 KAR CK 0049
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 Courts10 Jan 2018
Sri Hanumantha Naik Vs State of Karnataka
Karnataka High Court · (2018) 01 KAR CK 0048
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestNarcotic Drugs and Psychotropic Substances Act, 1985, Section 20
High Courts10 Jan 2018
S. AROCKIA SAMY & ANR. Vs STATE
Karnataka High Court · (2018) 01 KAR CK 0047
Code of Criminal Procedure, 1973, Section 420, Section 438, Section 406, Seciton 34 - Warrant with whom to be lodged - Direction for grant of bail
High Courts10 Jan 2018
Maruthi N Vs State of Karnataka
Karnataka High Court · (2018) 01 KAR CK 0046
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 114, S
High Courts10 Jan 2018
Dinesh Karakala & anr. Vs State
Karnataka High Court · (2018) 01 KAR CK 0045
Code of Criminal Procedure, 1973, Section 120B, Section 420, Section 438, Section 409, Section 34, Section 406
High Courts10 Jan 2018
MRS. GRACE KOSHY & ORS Vs BRUHAT BENGALURU MAHANAGARA PALIKE & ANR
Karnataka High Court · (2018) 01 KAR CK 0005
High Courts09 Jan 2018
Ummar Farooq Vs State of Karnataka
Karnataka High Court · (2018) 01 KAR CK 0162
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 Courts09 Jan 2018Allowed
Kishor Piraji Kharat & Ors Vs Rajeshwar Reddy Karnati Venkata & Anr
Karnataka High Court · (2018) 01 KAR CK 0161
Code of Criminal Procedure, 1973, Section 156(3), Section 154(1), Section 154(3) - Police officers power to Investigate cognizable case - Information in cognizable cases -
High Courts09 Jan 2018Allowed
Sri Giridhar V. Nayak Vs State of Karnataka
Karnataka High Court · (2018) 01 KAR CK 0160
Code of Criminal Procedure, 1973, Section 482, Section 320 - Saving of inherent powers of High Court - Compounding of offencesIndian Penal Code, 1860,
High Courts09 Jan 2018Allowed
ALWYN KIRAN MANTHERO & Ors Vs THE STATE
Karnataka High Court · (2018) 01 KAR CK 0159
Code of Criminal Procedure, 1973, Section 155(2), Section 155(3) - Information as to non-cognizable cases and Investigation of such cases - Information as to non-cognizable cases and Investiga