COURT ARCHIVE

Karnataka High Court judgments

47,963 judgments · page 183 of 2,399

High Courts07 Sept 2018Allowed

Mr. Sahaji P.B and Anr @APPELLANT@Hash State of Karnataka

Karnataka High Court · (2018) 09 KAR CK 0005

Code of Criminal Procedure, 1973 — Section 397, 401Chit Funds Act, 1982 — Section 2(b), 2(e), 4, 9(2), 19, 19(1), 19(3), 19(4), 76Indian Penal Code, 1860 — Section 420

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High Courts06 Sept 2018Dismissed

Bajaj Allianz General Insurance Co. Ltd @APPELLANT@Hash Pompapathi @ Pompanna and Ors

Karnataka High Court · (2018) 09 KAR CK 0004

Motor Vehicles Act, 1988 — Section 15, 19, 20, 21, 22, 23, 24, 149, 149(2), 170, 173(1)

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High Courts05 Sept 2018Dismissed

1. M/s. Vapi Care Pharma Pvt. Ltd and Ors @APPELLANT@Hash State of Karnataka

Karnataka High Court · (2018) 09 KAR CK 0003

Constitution of India, 1950 — Article 14, 136, 226. 227Code of Criminal Procedure, 1973 — Section 200, 482Drugs and Cosmetics Act, 1940 — Section 17B(d). 18(a)(i), 24, 25(4), 27(c), 27(d)

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High Courts03 Sept 2018Dismissed

M/s Dream Merchants Events and Entertainment Groups @APPELLANT@Hash State of Karnataka and Ors

Karnataka High Court · (2018) 09 KAR CK 0002

Karnataka High Court Act, 1961 — Section 4Karnataka Entertainment Tax Act, 1958 — Section 2(e), 2(e)(3), 2(k), 3, 3(A), 3(C), 4, 4(A), 4(A)(A), 4(B), 4(C), 4(E), 4(F), 4(G), 6(A)(3), 6(A)(4)

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High Courts03 Sept 2018Allowed

Shri Shrishail Shivappa Koujalagi @APPELLANT@Hash The Inspector General of Police and Ors

Karnataka High Court · (2018) 09 KAR CK 0001

Constitution of India, 1950 — Article 14, 136, 226. 227Indian Penal Code, 1860 — Section 406, 420

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High Courts31 Aug 2018Disposed of

Karnataka Rajya Vikalachetnara Rakshana Samiti @APPELLANT@Hash Indian Oil Corporationi and Ors

Karnataka High Court · (2018) 08 KAR CK 0033

Constitution of India, 1950 — Article 226, 227Right of Persons with Disabilities Act, 2016 — Section 19, 31, 34, 35, 37

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High Courts31 Aug 2018Dismissed

The State of Karnataka and Ors @APPELLANT@Hash M/s. WS Retail Services Private Limited and Ors

Karnataka High Court · (2018) 08 KAR CK 0032

Karnataka High Court Act, 1961 — Section 4Income Tax Act,1961 — Section 88, 140(A)(1)Finance (No.2) Act, 1998 — Section 96

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High Courts28 Aug 2018Dismissed

Mr. Kishore K Vasu @APPELLANT@Hash Deputy Commissioner Madikeri and Ors

Karnataka High Court · (2018) 08 KAR CK 0030

Constitution of India, 1950 — Article 226, 227

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High Courts27 Aug 2018Allowed

M/s Township Promotersi @APPELLANT@Hash M/s Mantri Promoters

Karnataka High Court · (2018) 08 KAR CK 0029

Arbitration and Conciliation Act, 1996 — Section 5, 6(a), 7, 8, 9, 10(2), 11(5), 11(6), 11(7), 11(6)(a), 27, 34, 34(2)(b)(1)Code of Criminal Procedure, 1973 — Section 482Code of Civil Procedure, 1908 — Section 151

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High Courts27 Aug 2018Dismissed

Radiant Infosystems Limited @APPELLANT@Hash The Karnataka State

Karnataka High Court · (2018) 08 KAR CK 0028

Constitution of India, 1950 — Article 226, 227Arbitration and Conciliation Act, 1996 — Section 11(6), 16, 24(3), 25(a), 34, 37

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High Courts23 Aug 2018Allowed

Padmabhushana Dr. M.C. Modi and Ors @APPELLANT@Hash The State of Karnataka and Ors

Karnataka High Court · (2018) 08 KAR CK 0027

Code of Criminal Procedure, 1973 — Section 145, 145(1), 146, 146(1), 146(2), 482

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High Courts23 Aug 2018Dismissed

Smt. Kempamma and Ors @APPELLANT@Hash Smt. Chikkamuniyamma

Karnataka High Court · (2018) 08 KAR CK 0026

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

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High Courts23 Aug 2018Dismissed

Smt. L. Padmavathi @APPELLANT@Hash State of Karnataka and Ors

Karnataka High Court · (2018) 08 KAR CK 0025

Constitution of India, 1950 — Article 14, 15(3), 15(4), 16(4), 38, 226, 227, 243(C), 243(D), 243(E), 243(T), 243(Q), 243(R), 243(S), 243(U)Karnataka Municipalities Act, 1964 — Section 11, 11(1), 12, 12(2), 18(1)(a), 41(2), 42

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High Courts21 Aug 2018Dismissed

Pushpa B. R. and Ors @APPELLANT@Hash State of Karnataka and Ors

Karnataka High Court · (2018) 08 KAR CK 0024

Constitution of India, 1950 — Article 226, 227

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High Courts21 Aug 2018Dismissed

Sri. V.V. Chari @APPELLANT@Hash M/s. Meenakshi Developers

Karnataka High Court · (2018) 08 KAR CK 0023

Code of Criminal Procedure, 1973 — Section 200, 397, 401Negotiable Instruments Act, 1881 — Section 5, 6, 20, 118, 138, 139

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High Courts16 Aug 2018Dismissed

H.A. Anil and Ors @APPELLANT@Hash B.K. Yogish and Ors

Karnataka High Court · (2018) 08 KAR CK 0022

Motor Vehicles Act, 1988 — Section 4(1), 4(2), 7, 14, 14(2), 173(1)Industrial Disputes Act, 1947 — Section 2(j)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013

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High Courts16 Aug 2018Partly Allowed

Irappa @APPELLANT@Hash State of Karnataka

Karnataka High Court · (2018) 08 KAR CK 0021

Code of Criminal Procedure, 1973 — Section 164, 374(2)Indian Penal Code, 1860 — Section 376, 376(1)Protection of Children from Sexual Offences Act, 2012 — Section 4, 6, 7, 8

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High Courts16 Aug 2018Dismissed

Bhaskar Gowda @APPELLANT@Hash Padmaprabha Kumar Y @ P.K. Jain

Karnataka High Court · (2018) 08 KAR CK 0020

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 7 Rule 11

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High Courts16 Aug 2018Allowed

Sri G Narendra Kumar @APPELLANT@Hash Smt G Manjula and Ors

Karnataka High Court · (2018) 08 KAR CK 0019

Constitution of India, 1950 — Article 227

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High Courts16 Aug 2018Dismissed

Fayaz Ahmad Shaikh @APPELLANT@Hash 1. State of Karnataka and Anr

Karnataka High Court · (2018) 08 KAR CK 0018

Constitution of India, 1950 — Article 226, 227Karnataka Civil Services (Conduct) Rules, 1966 — Section 3(1)(ii), Rule 3(1)Karnataka Lokayukta Act, 1984 — Section 2(2), 2(8), 8, 8(1)(b), 9(5), 12(c), 12(1), 12(3)

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