COURT ARCHIVE

Karnataka High Court judgments

47,963 judgments · page 188 of 2,399

High Courts30 May 2018allowed

Sri R Lakshminarasimha @APPELLANT@Hash Sri Gouthamchand

Karnataka High Court · (2018) 05 KAR CK 0007

Code of Criminal Procedure, 1973 — Section 200, 482Indian Evidence Act, 1872 — Section 65Negotiable Instruments Act, 1881 — Section 20, 87, 138, 139

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High Courts30 May 2018Dismissed

Mrs. Priya Mahesh and Anr @APPELLANT@Hash Sri V. Venkataraju and Anr

Karnataka High Court · (2018) 05 KAR CK 0006

Karnataka High Court Act, 1961 — Section 4Constitution of India, 1950 — Article 227

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High Courts29 May 2018Disposed of

M/s Automotive Axles Ltd @APPELLANT@Hash Sri. N. Sandeshkumar and Anr

Karnataka High Court · (2018) 05 KAR CK 0005

Karnataka High Court Act, 1961 — Section 4Industrial Disputes Act, 1947 — Section 2(s), 10(1)(c )

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High Courts28 May 2018partly allowed

M/s. Pragathi Krishna Gramin Bank @APPELLANT@Hash Joint Commissioner of Income Tax

Karnataka High Court · (2018) 05 KAR CK 0004

Income Tax Act, 1961 — Section 8D, 14A, 28,36(1)(8) 260ACompanies Act, 1956 — Section 4A

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High Courts23 May 2018Dismissed

Swamy H.L @APPELLANT@Hash Lakshmamma Major and Ors

Karnataka High Court · (2018) 05 KAR CK 0003

Code of Civil Procedure, 1908 — Section 64, 64(1), 64(2), 100, 151, Order 21 Rule 58, Order 38 Rule 10, Order 38 Rule 11

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High Courts14 May 2018allowed

Sri. Chitturi Durga Rao and Anr @APPELLANT@Hash State of Karnataka and Ors

Karnataka High Court · (2018) 05 KAR CK 0002

Karnataka High Court Act, 1961 — Section 4Karnataka Agricultural Produce Marketing (Regulation and Development) Act, 1966 — Section 2, 2(30), 10, 11, 12, 13, 15, 16(1), 16(1)(a), 17, 17(2)Karnataka Co- operative Societies Act, 1959 — Section 29C(1)(C), 29C(1)(F)

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High Courts07 May 2018Disposed of

Sri B. Z. Zameer Ahmed Khan and Ors @APPELLANT@Hash State of Karnataka and Ors

Karnataka High Court · (2018) 05 KAR CK 0001

Karnataka High Court Act, 1961 — Section 4Constitution Act, 1985 — Section 52Constitution of India, 1950 — Article 179

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High Courts27 Apr 2018allowed

Abdulgafar Sab @APPELLANT@Hash Branch Manager, Axis Bank

Karnataka High Court · (2018) 04 KAR CK 0032

Constitution of India, 1950 — Article 226, 227Code of Civil Procedure 1908 — Section 151

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High Courts27 Apr 2018Dismissed

Sri S. Hareesh and Ors @APPELLANT@Hash State of Karnataka and Ors

Karnataka High Court · (2018) 04 KAR CK 0031

Constitution of India, 1950 — Article 14, 226, 227Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24, 24(2) 105Bangalore Development Authority Act, 1976 — Section 2(j), 15, 17, 17(1), 19, 19(1), 27, 36, 36(3), 37(3)

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High Courts27 Apr 2018allowed

H.N. Paramesh @APPELLANT@Hash State by Hassan Pension Mohalla Police

Karnataka High Court · (2018) 04 KAR CK 0030

Code of Criminal Procedure, 1973 — Section 161, 162, 374(2)Indian Penal Code, 1860 — Section 34, 304(B), 306, 498(A)Indian Evidence Act, 1872 — Section 113(B)

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High Courts27 Apr 2018allowed

Smt. Shanthamma @APPELLANT@Hash Nanjappa and Ors

Karnataka High Court · (2018) 04 KAR CK 0029

Code of Civil Procedure, 1908 — Section 100, Order 1 Rule 10Transfer of Property Act, 1882 — Section 91, 91(a)Limitation Act, 1963 — Article 61, 61(a), 61(b)li>Constitution of India, 1949 — Articles 226, 227

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High Courts26 Apr 2018partly allowed

M/s. Mahesh & Associates @APPELLANT@Hash Mr. B.K.Garudachar and Ors

Karnataka High Court · (2018) 04 KAR CK 0028

Constitution of India, 1950 — Articles 226, 227Transfer of Property Act, 1882 — Section 107Karnataka Registration Act, 1965 — Section 17(1)(b), 17(d), 49

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High Courts26 Apr 2018allowed

Sri. Kikkeri Gowda @APPELLANT@Hash Sri. Sannananjegowda and Ors

Karnataka High Court · (2018) 04 KAR CK 0027

Code of Civil Procedure, 1908 — Section 100Specific Relief Act,1963 — Section 20Karnataka Registration Act, 1965 — Section 35(3)

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High Courts24 Apr 2018Dismissed

Sri Somashekara N.R @APPELLANT@Hash State of Karnataka and Ors

Karnataka High Court · (2018) 04 KAR CK 0026

Constitution of India, 1950 — Article 14, 21, 226, 227Karnataka State Civil Services (Regulation of Transfer of Teachers) Act 2007 — Section 4, 6, 6(1), 6(2), 6(2)(1), 13, 13(3)Right of Children to Free and Compulsory Education Act, 2009 — Section 26

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High Courts24 Apr 2018partly allowed

SRI C. N. Balakrishna and Anr @APPELLANT@Hash State of Karnataka and Ors

Karnataka High Court · (2018) 04 KAR CK 0025

Constitution of India, 1950 — Article 226, 227

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High Courts20 Apr 2018Dismissed

D.Venkatesh @APPELLANT@Hash M.G.Deendayalan and Ors

Karnataka High Court · (2018) 04 KAR CK 0024

Contempt of Courts Act, 1971 — Sections 2(b), 11, 12Constitution of India, 1950 — Article 215Code of Civil Procedure, 1908 — Section 47, Order 21 Rule 97, Order 21 Rule 99, Order 21 Rule 101

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High Courts20 Apr 2018Dismissed

Smt. H.S. Brunda and Anr @APPELLANT@Hash State by Inspector of Police, CBI

Karnataka High Court · (2018) 04 KAR CK 0023

Code of Criminal Procedure, 1973 — Section 164, 210, 218(2), 313, 374(2)Indian Penal Code, 1860 — Section 120A, 120B, 420, 468, 471, 477, 477(A)Prevention of Corruption ACT, 1988 — Section 6, 13(1)(d), 13(2), 19(1)©, 19(3), 19(4)

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High Courts19 Apr 2018Allowed

Manju Malini Seshachalam Vs Vijay Thirugnanam And Ors

Karnataka High Court · (2018) 04 KAR CK 0033

Hindu Minority And Guardianship Act, 1956 — Section 6(a)Code Of Criminal Procedure, 1973 — Section 491Indian Penal Code, 1860 — Section 361

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High Courts17 Apr 2018allowed

Dr. Joseph Rabindranath Pais @APPELLANT@Hash Mr. Derek Aloysius Sunil Kumar Pais Prabhu and Ors

Karnataka High Court · (2018) 04 KAR CK 0022

Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Article 59Code of Civil Procedure, 1908 — Order 6 Rule 17, Section 151

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High Courts16 Apr 2018partly allowed

Libert A. Vaz @APPELLANT@Hash State of Karnataka

Karnataka High Court · (2018) 04 KAR CK 0021

Constitution of India, 1950 — Article 226, 227Code of Criminal Procedure, 1973 — Section 195(1)(b)(i)(ii), 238, 239, 243, 340, 341, 343, 344, 344(1), 344(3)Land Acquisition Act, 1894 — Section 18

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