COURT ARCHIVE

Karnataka High Court judgments

47,963 judgments · page 190 of 2,399

High Courts26 Mar 2018Disposed of

Sri.R. Mahesh and Anr @APPELLANT@Hash Sri. B.P.Venugopal

Karnataka High Court · (2018) 03 KAR CK 0031

Karnataka Stamp Act, 1957 — Sections 33, 34, 35, 36, 37, 37(1), 37(2), 39, 41, 42, 58, 58(2), 58(4)Indian Stamp Act, 1899 — Section 35Registration Act, 1908 — Section 49

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High Courts26 Mar 2018Dismissed

Shri Monappa parava @APPELLANT@Hash State

Karnataka High Court · (2018) 03 KAR CK 0030

Indian Penal Code 1860 — Sections 376(2)(f), 506Indian Evidence Act, 1872 — Section 114ACode of Criminal Procedure, 1973 — Section 164, 313, 374(2)

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High Courts26 Mar 2018Dismissed

Narayana Swamy @APPELLANT@Hash The State of Karnataka

Karnataka High Court · (2018) 03 KAR CK 0029

Indian Penal Code 1860 — Sections 376(2), 506Protection of Children from Sexual Offences Act, 2012 — Section 6Code of Criminal Procedure, 1973 — Section 164(A)

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High Courts26 Mar 2018Disposed of

Union Of India @APPELLANT@Hash Asim Shariff and Ors

Karnataka High Court · (2018) 03 KAR CK 0028

Karnataka High Court Act, 1961 — Section 4Unlawful Activities (Prevention) Act, 1967 — Sections 15, 16, 17, 18, 20Indian Penal Code 1860 — Section 109, 120B, 201, 150, 153A, 154, 201, 302

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High Courts23 Mar 2018Dismissed

Union of India and Anr @APPELLANT@Hash M/s Bidar Sahakara Sakkare Karkhane Ltd

Karnataka High Court · (2018) 03 KAR CK 0027

Karnataka High Court Act, 1961 — Section 4Provisions of Sugar Development Fund Act, 1982Sugar Development Fund Act, 1982 — Section 9

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High Courts22 Mar 2018Disposed of

Bhimashen Rao @ Bhimashankar @APPELLANT@Hash The State of Karnataka

Karnataka High Court · (2018) 03 KAR CK 0026

Mine and Minerals (Development and Regulation Act 1957 — Sections 4(1), 4(1A)Karnataka Minor and Mineral Concession Rules 1994 — Sections 42, 43Code of Criminal Procedure, 1973 — Section 482

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High Courts20 Mar 2018Dismissed

Smt. Jayamma and Ors @APPELLANT@Hash Sri. Gangaswamy and Ors

Karnataka High Court · (2018) 03 KAR CK 0025

Code of Civil Procedure, 1908 — Section 100, Order 39 Rule 2A

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High Courts20 Mar 2018allowed

Shriram General Insurance Company Limited @APPELLANT@Hash Smt.Laxmi and Ors

Karnataka High Court · (2018) 03 KAR CK 0024

Motor Vehicles Act, 1988 — Section 149, 166, 173(1)Code of Civil Procedure, 1908 — Section 34Provisions of Interest Act, 1978 — Section 2(c )

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High Courts20 Mar 2018Dismissed

Executive Engineer Electrial O and M Division & Anr @APPELLANT@Hash Smt.Parveen Banu

Karnataka High Court · (2018) 03 KAR CK 0023

Workmen’s Compensation Act, 1923 — Section 30(1)Employees Compensation Act, 1993Provisions of Motor Vehicles Act, 1988

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High Courts16 Mar 2018allowed

West Coast Papers Mills Litd @APPELLANT@Hash Adarshappa S.Kadrolli

Karnataka High Court · (2018) 03 KAR CK 0021

Constitution of India, 1950 — Article 226, 227

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High Courts16 Mar 2018allowed

K.R.Nandakumar @APPELLANT@Hash State Of Karnataka

Karnataka High Court · (2018) 03 KAR CK 0020

Code of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 34, 304B, 306, 498A, 506Dowry Prohibition Act, 1959 — Section 3, 4

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High Courts15 Mar 2018allowed

Basavaraj @APPELLANT@Hash THE N.W.K.R.T.C. & Ors

Karnataka High Court · (2018) 03 KAR CK 0019

Constitution of India, 1950 — Article 226, 227

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High Courts14 Mar 2018allowed

B.V.Basavaraj & Ors @APPELLANT@Hash K.L.Kumaraswamy Major & Anr

Karnataka High Court · (2018) 03 KAR CK 0018

Code of Civil Procedure, 1908 — Section 96Transfer of Property Act, 1892 — Section 53A, 60Specific Relief Act, 1963 — Section 16c, 17, 22

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High Courts12 Mar 2018Disposed of

The Divisional Manager Sriram General Insurance Company Ltd. @APPELLANT@Hash Maimunna BI & Ors

Karnataka High Court · (2018) 03 KAR CK 0017

Motor Vehicles Act, 1988 — Section 173(1)Indian Evidence Act, 1872 — Section 114

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High Courts09 Mar 2018Disposed of

Renukambike R and Ors @APPELLANT@Hash The State of Karnataka and Ors

Karnataka High Court · (2018) 03 KAR CK 0016

Constitution of India, 1950 — Article 226, 227Provisions of Prevention of Corruption Act, 1988 — Section 3(q), 3(b), 7, 14, 15, 19, 34, 120, 120B, 418, 420, 465Government of India Act, 1935 — Section 96C

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High Courts09 Mar 2018Disposed of

The Bharath Sanchar Nigam Limited @APPELLANT@Hash Sri Ahmed Sharief Abdul Gaffar Kamanagar

Karnataka High Court · (2018) 03 KAR CK 0015

Provincial Small Causes Courts Act, 1887 — Section 18Companies Act, 1956 — Section 617Limitation Act, 1963 — Article 112, 113

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High Courts08 Mar 2018Dismissed

Smt. Nethravathi M.L @APPELLANT@Hash Dr. B.N. Shivaswamy & Ors

Karnataka High Court · (2018) 03 KAR CK 0014

Constitution of India, 1950 — Articles 227Hindu Marriage Act, 1955 — Section 13 (1)(ia), 13 (1)(ib)

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High Courts07 Mar 2018Disposed of

M/S. POWER GRID CORPORATION OF INDIA LIMITED & Ors @APPELLANT@Hash THE ASSISTANT COMMISSIONER & Ors

Karnataka High Court · (2018) 03 KAR CK 0013

Electricity Act, 2003 — Sections 38, 40Land Acquisition Act, 1894 — Section 28, 31, 34Income Tax Act, 1961 — Section 2(28-A), 4, 23(1-A), 23(2), 45(5), 45(5)(b), 194A

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High Courts07 Mar 2018allowed

Vijay Ishwar Jadhav & Ors @APPELLANT@Hash Ulrich Belchior Fernandes & Ors

Karnataka High Court · (2018) 03 KAR CK 0012

Motor Vehicles Act, 1988 — Section 1, 2, 147, 149(1), 163A, 168, 169, 173(1)Code of Civil Procedure, 1908 — Section 34Interest Act, 1978 — Section 2(c )

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High Courts06 Mar 2018allowed

M/s. Raichur Power Corporation Ltd @APPELLANT@Hash State of Karnataka & Ors

Karnataka High Court · (2018) 03 KAR CK 0011

Constitution of India, 1950 — Article 226, 227Karnataka Tax on Entry of Goods Act, 1979 — Section 72

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