COURT ARCHIVE

Karnataka High Court judgments

47,963 judgments · page 189 of 2,399

High Courts16 Apr 2018Disposed of

Sri. G.C. Thippeswamy and Ors @APPELLANT@Hash Union of India and Ors

Karnataka High Court · (2018) 04 KAR CK 0020

Code of Criminal Procedure, 1973 — Section 482Workmen’s Compensation Act, 1923 — Section 30(1)Employees Compensation Act, 1993

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High Courts16 Apr 2018allowed

Thipparaju @APPELLANT@Hash The State of Karnataka

Karnataka High Court · (2018) 04 KAR CK 0019

Indian Penal Code, 1860 — Section 171H, 172, 188, 193, 196, 199, 200, 205, 211, 228, 463, 471, 475, 476Code of Criminal Procedure, 1973 — Section 2(d), 155(2), 190, 195, 200, 239, 482Karnataka Police Act,1963 — Section 78, 79

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High Courts16 Apr 2018allowed

Smt. Mahananda and Ors @APPELLANT@Hash Mr. Gurulingappa and Anr

Karnataka High Court · (2018) 04 KAR CK 0018

Motor Vehicles Act, 1988 — Section 173(1)Income Tax Act, 1961 — Section 192(1), 201(1A)

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High Courts13 Apr 2018Dismissed

Sri Gopal Hanumanth Kase @APPELLANT@Hash The State Of Karnataka Department Of Urban Development and Ors

Karnataka High Court · (2018) 04 KAR CK 0017

Constitution of India, 1950 — Article 226, 227Karnataka Lokayukta Act, 1984 — Section 2(4), 2,(4)(d), 2(12), 8(1)(b), 8(2)(c ) , 12(3), 12(4)Mines and Minerals (Development and Regulation) Act, 1957

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High Courts13 Apr 2018Dismissed

Shri.H.R. Krishnamurthy @APPELLANT@Hash The State of Karnataka and Ors

Karnataka High Court · (2018) 04 KAR CK 0016

Constitution of India, 1950 — Article 226, 227

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High Courts12 Apr 2018Dismissed

Sri Kulkarni G.B and Ors @APPELLANT@Hash The Karnataka State Bar Council and Ors

Karnataka High Court · (2018) 04 KAR CK 0015

Constitution of India, 1950 — Article 12, 32, 226, 227Provisions of Karnataka Societies Registration Act, 1960Provisions of Advocates Act, 1961

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High Courts12 Apr 2018Dismissed

K.N.Sakrappa @APPELLANT@Hash Bangalore Electricity Supply Company Ltd and Ors

Karnataka High Court · (2018) 04 KAR CK 0014

Constitution of India, 1950 — Article 226, 227State Financial Corporation Act, 1951 — Section 29

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High Courts12 Apr 2018partly allowed

Sri Venkateshwara Reddy B @APPELLANT@Hash The State of Karnataka and Ors

Karnataka High Court · (2018) 04 KAR CK 0013

Constitution of India, 1950 — Article 226, 227

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High Courts12 Apr 2018Dismissed

Gogga Sidramiah @APPELLANT@Hash The Special Land Acquisition Officer And Ors

Karnataka High Court · (2018) 04 KAR CK 0012

Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 95Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 33, 33(1), 64

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High Courts12 Apr 2018Dismissed

Mahesh @APPELLANT@Hash Authorized Officer/ Deputy General Manager IDBI Bank Ltd. And Ors

Karnataka High Court · (2018) 04 KAR CK 0011

Constitution of India, 1950 — Article 14, 32, 226, 227Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 7, 7(1)(b), 13(12)Indian Contract Act, 1872 — Section 128

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High Courts11 Apr 2018allowed

H.K. Shivappa and Anr @APPELLANT@Hash State by Lokayuktha Police Davanagere

Karnataka High Court · (2018) 04 KAR CK 0010

Code of Criminal Procedure, 1973 — Section 374(2) 391Prevention of Corruption Act, 1988 — Section 13(1(1)(c ), 13(2)Indian Penal Code, 1860 — Section 24, 405, 406, 409

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High Courts11 Apr 2018Dismissed

Sri. S kaleel and Ors @APPELLANT@Hash The State of Karnataka and Ors

Karnataka High Court · (2018) 04 KAR CK 0009

Constitution of India, 1950 — Article 226, 227Bengaluru Development Authority Act, 1976 — Section 27, 16(2), 19(1)Land Acquisition Act, 1894 — Section 36

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High Courts11 Apr 2018allowed

Mahadevi @ Mahadevamma and Anr @APPELLANT@Hash Baswanthrao.B.Sappandi

Karnataka High Court · (2018) 04 KAR CK 0008

Family Courts Act, 1984 — Section 19(4)Code of Criminal Procedure, 1973 — Section.125, 125(1)(a), 125(1)(a)(b), 127

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High Courts06 Apr 2018Disposed of

Shri Ujwal @APPELLANT@Hash Smt.Bharati and Ors

Karnataka High Court · (2018) 04 KAR CK 0007

Family Courts Act, 1984 — Section 10, 10(2), 10(3), 14, 15, 16, 19(4)Code of Criminal Procedure, 1973 — Section.125, 126, 12(2), 274

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High Courts05 Apr 2018Dismissed

Karnataka Waqfs Protection @APPELLANT@Hash The Secretary to Government Ministry Welfare Department & Waqf and Ors

Karnataka High Court · (2018) 04 KAR CK 0006

Constitution of India, 1950 — Article 226Waqf Act, 1995 — Section 14, 15, 18, 96, 97, 99

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High Courts05 Apr 2018allowed

H. Padmavathi Bai and Ors @APPELLANT@Hash The State of Karnataka and Ors

Karnataka High Court · (2018) 04 KAR CK 0005

Constitution of India, 1950 — Article 226, 227Code of Criminal Procedure, 1973 — Section 482, 156(3)Indian Penal Code, 1860 — Section 34, 384, 403, 406, 418, 420

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High Courts05 Apr 2018allowed

Sri. Naveen Kumar @APPELLANT@Hash Sri A.Mohammed Saleem and Ors

Karnataka High Court · (2018) 04 KAR CK 0004

Motor Vehicles Act, 1988 — Section 166, 173(1)Code of Civil Procedure, 1908 — Section 21

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High Courts03 Apr 2018Dismissed

Smt Padmavati Bai and Ors @APPELLANT@Hash Ushabai

Karnataka High Court · (2018) 04 KAR CK 0003

Code of Civil Procedure, 1908 — Section 100Transfer of Property Act, 1882 — Section 120, 122, 123Limitation Act 1964 — Article 58

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High Courts03 Apr 2018Disposed of

M/s B.L.Kashyap & Sons Ltd @APPELLANT@Hash Joint Commissioner Of Commercial Taxes and Ors

Karnataka High Court · (2018) 04 KAR CK 0002

Constitution of India — Article 226, 227Karnataka Value Added Tax Act, 2003 — Section 34, 34(1)(b), 39, 39(1), 39(2), 39(2)(e), 63, 63(A), 69Central Sales Tax Act, 1956

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High Courts02 Apr 2018allowed

Adamsaheb @APPELLANT@Hash Raziyabegum and Ors

Karnataka High Court · (2018) 04 KAR CK 0001

Code of Civil Procedure, 1908 — Section 115Constitution of India, 1950 — Article 309Karnataka Government Servants (Family Pension) Rules, 1964 — Rule 7

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