COURT ARCHIVE

Karnataka High Court judgments

47,963 judgments · page 194 of 2,399

High Courts12 Feb 2018Allowed

NAGA @ NAGARAJ @ NAGESH Vs STATE OF KARNATAKA

Karnataka High Court · (2018) 02 KAR CK 0044

Code of Criminal Procedure, 1973, Section 313, Section 374(2) - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Sectio

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High Courts12 Feb 2018Allowed

NAGARAJ POOJARY Vs STATE OF KARNATAKA

Karnataka High Court · (2018) 02 KAR CK 0043

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 147, Section 307,

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High Courts12 Feb 2018Dismissed

SMT. BELUM BIBI Vs THE DIVISIONAL MANAGER & ANR

Karnataka High Court · (2018) 02 KAR CK 0042

Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensationLimitation Act, 1963, Section 5 - Extension of prescribed period i

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High Courts12 Feb 2018Dismissed

WASEEM AKRAM Vs STATE

Karnataka High Court · (2018) 02 KAR CK 0041

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailNarcotic Drugs and Psychotropic Substances Act, 1985, Section

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High Courts12 Feb 2018Dismissed

M/S TELEKOM MALAYSIA BERHAD Vs UNION OF INDIA & ORS.

Karnataka High Court · (2018) 02 KAR CK 0040

Constitution of India, Article 226 -Income Tax Act, 1960, Section 148, Section 142(1), Section 253, Section 246, Section 260A

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High Courts12 Feb 2018Dismissed

M/s.Habitat Shelters Private Limited Vs The Pr. Commissioner of Income Tax & Ors.

Karnataka High Court · (2018) 02 KAR CK 0039

Constitution of India, Article 226 -Income Tax Act, 1960, Section 142(2A)

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High Courts12 Feb 2018Disposed off

Velankani Information Systems Private Limited Vs Bangalore Electricity Supply Company Limited

Karnataka High Court · (2018) 02 KAR CK 0026

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High Courts12 Feb 2018Allowed

THE STATE OF KARNATAKA & ANR Vs MR.S.N.SINHA

Karnataka High Court · (2018) 02 KAR CK 0025

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High Courts09 Feb 2018Disposed off

M/S. OMEGA HEALTHCARE MANAGEMENT SERVICES PVT. LTD. Vs MR. KAMALRAJ CHANDRASEKARAN & ANR

Karnataka High Court · (2018) 02 KAR CK 0138

Arbitration and Conciliation Act, 1996, Section 11 - Appointment of arbitrators

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High Courts09 Feb 2018Dismissed

SRI. GIRISH @ GIRI & ANR Vs STATE OF KARNATAKA

Karnataka High Court · (2018) 02 KAR CK 0137

Indian Penal Code, 1860, Section 120B, Section 302, Section 34, Section 307, Section 109 - Punishment of criminal conspiracy - Pu

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High Courts09 Feb 2018

Sri. Mubharak Khan & Anr. Vs State of Karnataka

Karnataka High Court · (2018) 02 KAR CK 0136

Indian Penal Code, 1860, Section 34, Section 324, Section 307, Section 326, Section 325 - Acts done by several persons in furthera

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High Courts09 Feb 2018Allowed

SRI. NARASIMHALU Vs STATE

Karnataka High Court · (2018) 02 KAR CK 0135

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailNarcotic Drugs and Psychotropic Substances Act, 1985, Section

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High Courts09 Feb 2018Dismissed

Sri Chandra Vs State

Karnataka High Court · (2018) 02 KAR CK 0134

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B,

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High Courts09 Feb 2018Allowed

Byresha S/o Borappa & Ors. Vs The State of Karnataka

Karnataka High Court · (2018) 02 KAR CK 0133

Code of Criminal Procedure, 1973, Section 464, Section 460, Section 461, Section 248(1) - Effect of omission to frame, or absence of, or error in, cha

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High Courts09 Feb 2018Dismissed

Puttanna Vs State

Karnataka High Court · (2018) 02 KAR CK 0130

Indian Penal Code, 1860, Section 302 - Punishment for murder

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High Courts09 Feb 2018Disposed off

M/S. HUBLI ELECTRICITY SUPPLY CO. Vs THE DEPUTY COMMISSIONER OF INCOME-TAX

Karnataka High Court · (2018) 02 KAR CK 0129

Constitution of India, Article 265 -Income Tax Act, 1960, Section 143(3), Section 263, Section 260A, Section 80-IA

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High Courts09 Feb 2018Allowed

MR MANJUNATH PUNAM & ORS. Vs STATE OF KARNATAKA & ORS.

Karnataka High Court · (2018) 02 KAR CK 0128

Indian Penal Code, 1860, Section 506, Section 149, Section 354, Section 143, Section 504, Section 509 - Puni

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High Courts09 Feb 2018

Beeru Ravat @ Beeru & Anr. Vs The State of Karnataka

Karnataka High Court · (2018) 02 KAR CK 0127

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 302, S

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High Courts09 Feb 2018Disposed off

SAMPAT TRADING CO. & ORS. Vs MRS. SEETHA ANANTHASIVAN

Karnataka High Court · (2018) 02 KAR CK 0121

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High Courts08 Feb 2018

S.S. SANTHOSH KUMAR Vs THE MANDYA NATIONAL PAPER MILLS LTD

Karnataka High Court · (2018) 02 KAR CK 0132

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