COURT ARCHIVE

Karnataka High Court judgments

47,963 judgments · page 191 of 2,399

High Courts05 Mar 2018Dismissed

Adarsh R. Iyer & Anr @APPELLANT@Hash Lokayukta & Ors

Karnataka High Court · (2018) 03 KAR CK 0010

Constitution of India, 1950 — Article 226, 227Karnataka Lokayukta Act, 1984 — Section 6, 6(2), 6(10), 12, 17, 17(2)Code of Criminal Procedure, 1973 — Section 199

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High Courts05 Mar 2018Dismissed

National Insurance Co. Ltd & Ors @APPELLANT@Hash SMT. GOUSIA & Ors

Karnataka High Court · (2018) 03 KAR CK 0009

Motor Vehicles Act, 1988 — Section 147, 162, 163A, 165, 166, 173(1)Code Of Civil Procedure, 1908 — Order 41 Rule 22Workmen's Compensation Act, 1923

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High Courts02 Mar 2018Dismissed

SMT.NANDAMMA Vs SRI.SRINIVASA REDDY

Karnataka High Court · (2018) 03 KAR CK 0008

Karnataka Rent Act, 1999, Section 27(r)

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High Courts02 Mar 2018Disposed off

NAROTHAM SHARMA Vs STATION HOUSE OFFICER & ORS

Karnataka High Court · (2018) 03 KAR CK 0007

Code of Criminal Procedure, 1973, Section 161, Section 164 - Examination of witnesses by police - Recording of confessions and statements

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High Courts02 Mar 2018Dismissed

KRISHNEGOWDA Vs M/S BANGALORE MYSORE INFRASTRUCTURE CORRIDOR AREA PLANNING AUTHORITY

Karnataka High Court · (2018) 03 KAR CK 0006

Karnataka Town and Country Planning Act, 1961, Section 14, Section 15, Section 2(1c)

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High Courts01 Mar 2018Partly Allowed

Dinesh Vs M/s. Shriram General Insurance Co. Ltd. & Anr.

Karnataka High Court · (2018) 03 KAR CK 0005

Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation

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High Courts01 Mar 2018Dismissed

GOOGLE INDIA PRIVATE LIMITED Vs THE DEPUTY COMMISSIONER OF INCOME TAX & ANR

Karnataka High Court · (2018) 03 KAR CK 0004

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts01 Mar 2018Allowed

SHRI ISHWARAPPA S/O FAKKIRAPPA BADNI Vs THE DIRECTOR FOR PUBLIC INSTRUCTIONS & ORS

Karnataka High Court · (2018) 03 KAR CK 0003

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High Courts01 Mar 2018Dismissed

SHRI SHIVANANDAYYA Vs THE DIRECTOR & ORS

Karnataka High Court · (2018) 03 KAR CK 0002

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High Courts01 Mar 2018Dismissed

Sri K.S.Yathiraj & Ors. Vs The State of Karnataka & Anr.

Karnataka High Court · (2018) 03 KAR CK 0001

Constitution of India, Article 162 - Extent of executive power of StateInformation Technology Act, 2000, Section 14 - Secure electronic record

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High Courts20 Feb 2018Dismissed

SUJAY BHARGAV Vs THE STATE OF KARNATAKA & ANR

Karnataka High Court · (2018) 02 KAR CK 0020

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 34, Section 3

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High Courts20 Feb 2018Dismissed

IRAMMA Vs MAHANTESH & ANR

Karnataka High Court · (2018) 02 KAR CK 0019

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 376, Section 34, Sect

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High Courts20 Feb 2018Allowed

GEETABAI & ANR Vs THE STATE OF KARNATAKA

Karnataka High Court · (2018) 02 KAR CK 0018

Code of Criminal Procedure, 1973, Section 438, Section 439 - Direction for grant of bail to person apprehending arrest - Special powers of High Court or Court of Session regarding bail

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High Courts20 Feb 2018Allowed

SRI. V. RAVI KUMAR & ANR Vs STATE OF KARNATAKA

Karnataka High Court · (2018) 02 KAR CK 0017

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 420, Section

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High Courts20 Feb 2018Dismissed

Sri K.V.Jagannath Vs ODM Media Services & Ors

Karnataka High Court · (2018) 02 KAR CK 0010

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High Courts19 Feb 2018Disposed off

INFOTECH COMPUTER EDUCATION Vs KARNATAKA POWER TRANSMISSION CORPORATION LIMITED & ORS

Karnataka High Court · (2018) 02 KAR CK 0096

Karnataka Transparency in Public Procurements Rules, 2000, - Rule 20

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High Courts19 Feb 2018Disposed off

LALITAMBA PATTINA SOUHARDA Vs THE INCOME TAX OFFICER

Karnataka High Court · (2018) 02 KAR CK 0088

Income Tax Act, 1961, Section 57, Section 57, Section 57, Section 57, Section 143(2), Section 143(2),

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High Courts19 Feb 2018Dismissed

VEERANNA Vs THE STATE OF KARNATAKA

Karnataka High Court · (2018) 02 KAR CK 0087

Code of Criminal Procedure, 1973, Section 401, Section 397(1) - High Courts powers of revision - Calling for records to exercise powers of revisionKarnataka Motor Vehicles

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High Courts19 Feb 2018Allowed

R.M. TAPASHETTY Vs STATE OF KARNATAKA & ORS

Karnataka High Court · (2018) 02 KAR CK 0086

Karnataka Value Added Tax Act, 2003, Section 3(2), Section 63-A, Section 65 (1) -Karnataka Value Added Tax Rules, 2005, Rule 143

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High Courts19 Feb 2018Allowed

SMT. SAKAMMA & ORS Vs SRI. G.C. SURESH & ANR

Karnataka High Court · (2018) 02 KAR CK 0085

Indian Penal Code, 1860, Section 166 - Public servant disobeying law, with intent to cause injury to any person

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