COURT ARCHIVE

Karnataka High Court judgments, 2018

519 judgments · page 5 of 26

High Courts10 Aug 2018Disposed of

Sri H. Nagarajappa @APPELLANT@Hash Sri K.R.Nagendra

Karnataka High Court · (2018) 08 KAR CK 0011

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4

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High Courts10 Aug 2018Disposed of

Sri Samsthana Mahabaleshwara Devaru and Ors @APPELLANT@Hash Secretary and Ors

Karnataka High Court · (2018) 08 KAR CK 0010

Constitution of India, 1950 — Article 14, 15(1), 25, 26, 38, 39, 39A, 226, 227, 261Code of Civil Procedure, 1908 — Section 11Karnataka Hindu Religious Institutions and Charitable Endowments Act, 1997 — Section 1(4)

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High Courts10 Aug 2018Allowed

Medappa @APPELLANT@Hash The State of Karnataka

Karnataka High Court · (2018) 08 KAR CK 0009

Code of Criminal Procedure, 1973 — Section 397, 401, 461Indian Penal Code, 1860 — Section 279, 304(A), 338Motor Vehicles Act, 1988 — Section 56, 66,177, 192A

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High Courts09 Aug 2018Allowed

Smt.G.Kamala @APPELLANT@Hash Umesh Shetty

Karnataka High Court · (2018) 08 KAR CK 0008

Code of Criminal Procedure, 1973 — Section 200, 256, 378(4), 397, 397(3), 399, 401, 401(4), 482Negotiable Instruments Act, 1881 — Section 138

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High Courts09 Aug 2018Allowed

Smt. M.G. Sharada Bai and Ors @APPELLANT@Hash Smt. Mytra

Karnataka High Court · (2018) 08 KAR CK 0007

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 18 Rule 17

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High Courts09 Aug 2018Dismissed

P. Umesh and Ors @APPELLANT@Hash State of Karnataka and Ors

Karnataka High Court · (2018) 08 KAR CK 0006

Constitution of India, 1950 — Article 32, 226, 227, 243ZA, 243ZG, 243E, 243K, 243T, 243U, 265, 300A, 324, 326, 329329(b)Karnataka Municipal Corporations Act, 1976 — Section 2, 7, 7(2)(a), 7(2), 7(3), 7(4) 8, 8(4), 8(5), 21(1), 21

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High Courts09 Aug 2018Dismissed

Mr. Shiva Madhu and Ors @APPELLANT@Hash State of Karnataka and Ors

Karnataka High Court · (2018) 08 KAR CK 0005

Constitution of India, 1950 — Article 226, 227, 243ZA, 243ZG, 243U, 265, 300A, 326, 329Karnataka Municipal Corporations Act, 1976 — Section 7, 7(2)(a), 8, 10, 21, 21(1)(A), 21(3), 35(1)(d)(iv)

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High Courts07 Aug 2018Disposed of

Bidar Nirmiti Kendra @APPELLANT@Hash Principal Commissioner of Income Tax and Ors

Karnataka High Court · (2018) 08 KAR CK 0004

Constitution of India, 1950 — Article 226, 227Income Tax Act,1961 — Section 143, 147, 177(3), 225, 226(3), 248, 250, 253, 253(3), 264

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High Courts03 Aug 2018Disposed of

Polybond Organics Private Ltd @APPELLANT@Hash Era Infra Engineering Ltd

Karnataka High Court · (2018) 08 KAR CK 0003

Arbitration and Conciliation Act, 1996 — Section 9, 11, 11(5), 20, 34, 37Code Civil Procedure, 1908 — Section 16, 21

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High Courts03 Aug 2018Dismissed

Veeramani Shastri @APPELLANT@Hash Bharat Electronics Limited and Ors

Karnataka High Court · (2018) 08 KAR CK 0002

Constitution of India, 1950 — Article 226

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High Courts02 Aug 2018Allowed

Manju @ Manjunatha Vs Chandregowda

Karnataka High Court · (2018) 08 KAR CK 0036

Motor Vehicles Act, 1988 — Section 147, 149

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High Courts02 Aug 2018Dismissed

Asim Shariff Vs Tate By Nia Hyderabad

Karnataka High Court · (2018) 08 KAR CK 0035

Code of Criminal Procedure, 1973 — Section 173, 227, 439, 482Indian Penal Code, 1860 — Section 34, 109, 120B, 150, 153A, 201, 302National Investigation Agency Act, 2008 — Section 6(5), 8

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High Courts02 Aug 2018Partly Allowed

III Additional District Vs Saleem

Karnataka High Court · (2018) 08 KAR CK 0034

Indian Penal Code, 1860 — Section 201, 302, 377, 376(2)(F), 376(2)(I), 376(2)(N), 376Code Of Criminal Procedure, 1973 — Section 313, 366(1), 428

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High Courts01 Aug 2018Allowed

Transvahan Technologies India Pvt.Ltd and Anr @APPELLANT@Hash Sepson India Pvt.Ltd and Ors

Karnataka High Court · (2018) 08 KAR CK 0001

Constitution of India, 1950 — Article 227Arbitration and Conciliation Act, 1996 — Section 5, 8, 8(2)Indian Evidence Act, 1872 — Section 76

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High Courts31 Jul 2018Dismissed

Mrs. Neelam Manmohan @APPELLANT@Hash Sri. Manmohan Attavar and Ors

Karnataka High Court · (2018) 07 KAR CK 0022

Code of Criminal Procedure, 1973 — Section 227, 239, 397, 401, 482Indian Penal Code, 1860 — Section 499Protection of Women from Domestic Violence Act, 2005 — Section 2(s), 12(1), 17, 18, 19, 20, 22, 29, 31

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High Courts31 Jul 2018Dismissed

Shri. Nishchal Padhya and Anr @APPELLANT@Hash Union of India Ministry of Finance

Karnataka High Court · (2018) 07 KAR CK 0021

Constitution of India, 1950 — Article 226

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High Courts26 Jul 2018Dismissed

Sri. Theethira N. Appachu @ Titira N.Appachu @APPELLANT@Hash State of Karnataka

Karnataka High Court · (2018) 07 KAR CK 0020

Code of Criminal Procedure, 1973 — Section 227, 239, 397, 401Karnataka Government (Transaction of Business) Rules, 1977 — Rule 20Prevention of Corruption Act — Section 7, 10, 11, 13, 15, 19, 19(1)(b), 19(1)(C)

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High Courts25 Jul 2018Dismissed

The Commissioner of Central Excise & Service Tax @APPELLANT@Hash M/s. Bell Ceramics Ltd.

Karnataka High Court · (2018) 07 KAR CK 0019

Central Excise Act 1944 — Section 35(G)Cenvat Credit Rules, 2002 — Rule 3, 11

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High Courts24 Jul 2018Allowed

Sri. Somappa @ Swamy @APPELLANT@Hash State of Karnataka

Karnataka High Court · (2018) 07 KAR CK 0018

Code of Criminal Procedure, 1973 — Section 164, 374(2)Indian Penal Code, 1860 — Section 363, 376Indian Evidence Act, 1872 — Section 3Protection of Children from Sexual Offences Act, 2012 — Section 5(1), 6

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High Courts23 Jul 2018Dismissed

B L Udaykumar and Ors @APPELLANT@Hash The State of Karnataka

Karnataka High Court · (2018) 07 KAR CK 0017

Code of Criminal Procedure, 1973 — Section 91, 173, 173(5), 173(8), 241, 242, 242(2), 242(3), 313, 482Indian Penal Code, 1860 — Section 201, 408Indian Evidence Act, 1872 — Section 3

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