High Courts08 Feb 2018
DILSHAD Vs THE MANDYA NATIONAL PAPER MILLS LTD
Karnataka High Court · (2018) 02 KAR CK 0131
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 195 of 2,399
High Courts08 Feb 2018Allowed
Smt. Thippiramma Vs State of Karnataka
Karnataka High Court · (2018) 02 KAR CK 0126
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 34, Section
High Courts08 Feb 2018Allowed
SMT K.S.LATHA KUMARI & ORS Vs UNION OF INDIA & ORS
Karnataka High Court · (2018) 02 KAR CK 0125
High Courts08 Feb 2018Dismissed
METALLURGICAL SERVICES CO. Vs THE MANAGER INDIAN BANK & ORS
Karnataka High Court · (2018) 02 KAR CK 0124
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 17, Section 13(2), Section 13(4) - Right to appeal - Enforcement
High Courts08 Feb 2018Dismissed
GOOGLE INDIA PRIVATE LIMITED Vs THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE - 1(1)
Karnataka High Court · (2018) 02 KAR CK 0123
Income Tax Act, 1961, Section 254 (2A), Section 254 (2A), Section 254 (2A), Section 254 (2A) - Orders of Appellate Tribunal
High Courts08 Feb 2018Allowed
H V Hanumantharayappa Vs The State of Karnataka
Karnataka High Court · (2018) 02 KAR CK 0122
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 34, Section 3
High Courts07 Feb 2018Dismissed
S.BHASKARAN & ANR Vs STATE OF KARNATAKA & ANR
Karnataka High Court · (2018) 02 KAR CK 0120
High Courts07 Feb 2018
RAMESHA Vs THE STATE OF KARNATAKA
Karnataka High Court · (2018) 02 KAR CK 0116
Code of Criminal Procedure, 1973, Section 439, Section 164 - Special powers of High Court or Court of Session regarding bail - Recording of confessions and statementsIndia
High Courts06 Feb 2018Dismissed
Uttappa T.A @ Sabu & Anr Vs The State of Karnataka
Karnataka High Court · (2018) 02 KAR CK 0119
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 420, Section
High Courts06 Feb 2018Disposed off
SRI ARAVIND S & ORS Vs THE RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES & ORS
Karnataka High Court · (2018) 02 KAR CK 0118
High Courts06 Feb 2018
LAVA KUMAR & ORS Vs THE INSPECTOR OF POLICE & ORS
Karnataka High Court · (2018) 02 KAR CK 0117
Code of Criminal Procedure, 1973, Section 111, Section 107 - Order to be made - Security for keeping the peace in other cases
High Courts06 Feb 2018Disposed off
Sri. Kanaheyallal Patel Vs The Assistant Commissioner of Commercial Taxes
Karnataka High Court · (2018) 02 KAR CK 0115
Karnataka Value Added Tax Act, 2003, Section 62, Section 10(3)
High Courts06 Feb 2018Disposed off
MANOJ KUMAR Vs THE STATE OF KARNATAKA BY THE POLICE OF RAMAMURTHY
Karnataka High Court · (2018) 02 KAR CK 0114
Indian Penal Code, 1860, Section 302, Section 304 - Punishment for murder - Punishment for culpable homicide not amounting to murder
High Courts06 Feb 2018
SRI G NARASIMHULU & ANR Vs STATE OF KARNATAKA
Karnataka High Court · (2018) 02 KAR CK 0113
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 302, S
High Courts06 Feb 2018Allowed
Revanna Vs The State of Karnataka
Karnataka High Court · (2018) 02 KAR CK 0112
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 114, S
High Courts06 Feb 2018Disposed off
S.R.S. STEELS PRIVATE LIMITED Vs BANGALORE ELECTRICITY SUPPLY COMPANY LIMITED & ANR
Karnataka High Court · (2018) 02 KAR CK 0111
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts06 Feb 2018Allowed
Shashi Kumar Vs State of Karnataka
Karnataka High Court · (2018) 02 KAR CK 0110
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 302, Se
High Courts06 Feb 2018Disposed off
SMT. N ASHA Vs SRI G SREENIVASA MURTHY
Karnataka High Court · (2018) 02 KAR CK 0109
Code of Civil Procedure, 1908, Section 151 - Saving of Inherent powers of Court
High Courts06 Feb 2018Disposed off
M/s. Biesse Manufacturing Co. Pvt. Ltd., Vs State of Karnataka Represented by the Commissione r
Karnataka High Court · (2018) 02 KAR CK 0108
Karnataka Value Added Tax Act, 2003, Section 62, Section 10(3), Section 35(3), Section 35(4)
High Courts06 Feb 2018Disposed off
Sri.Ningegowda Vs State of Karnataka
Karnataka High Court · (2018) 02 KAR CK 0107