High Courts01 Feb 2018Allowed
Srikanth S/o Chikanrao Perani Vs The Divisional Manager National Insurance Company Ltd
Karnataka High Court · (2018) 02 KAR CK 0024
Code of Civil Procedure, 1908, Order 41Rule 27
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 198 of 2,399
High Courts01 Feb 2018Allowed
Srinivasa (Belamaranahalli) Vs State of Karnataka
Karnataka High Court · (2018) 02 KAR CK 0023
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 147, Section
High Courts01 Feb 2018Dismissed
SHEKAR S Vs STATE OF KARNATAKA
Karnataka High Court · (2018) 02 KAR CK 0022
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B,
High Courts01 Feb 2018Dismissed
SRI S C GANAPATHI & ANR Vs THE STATE OF KARNATAKA & ORS
Karnataka High Court · (2018) 02 KAR CK 0007
High Courts01 Feb 2018Allowed
SRI. GALIB SHERIFF Vs THE STATE OF KARNATAKA
Karnataka High Court · (2018) 02 KAR CK 0002
High Courts31 Jan 2018
Abhijith Patavardhan & anr. Vs State of Karnataka
Karnataka High Court · (2018) 01 KAR CK 0118
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
High Courts30 Jan 2018Dismissed
M/S. DREAM MERCHANTS Vs STATE OF KARNATAKA & ORS.
Karnataka High Court · (2018) 01 KAR CK 0117
Karnataka Entertainments Tax Act, 1958, Section 3, Section 2, Section 6A
High Courts30 Jan 2018Allowed
M/s. Bharathiya International Limited Vs The State of Karnataka & Ors.
Karnataka High Court · (2018) 01 KAR CK 0116
Karnataka Value Added Tax Act, 2003, Section 10(3)
High Courts30 Jan 2018Allowed
M/s. C M Envirosystems Private Limited Vs The State of Karnataka & anr.
Karnataka High Court · (2018) 01 KAR CK 0115
Karnataka Value Added Tax Act, 2003, Section 10(3)
High Courts30 Jan 2018Disposed off
M/S FAW TECHNOLOGIES & ORS. Vs THE STATE OF KARNATAKA & ORS.
Karnataka High Court · (2018) 01 KAR CK 0002
High Courts29 Jan 2018Allowed
CHETAN @ CHETHU @ PRAVEEN Vs STATE OF KARNATAKA & ANR
Karnataka High Court · (2018) 01 KAR CK 0111
Indian Penal Code, 1860, Section 420, Section 406 - Cheating and dishonestly inducing delivery of property - Punishment for Criminal breach of trust
High Courts29 Jan 2018Dismissed
ANILKUMAR NAIK Vs STATE OF KARNATAKA
Karnataka High Court · (2018) 01 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 376, Se
High Courts24 Jan 2018Allowed
ARAVIND S/O KRISHNAJI KULKARNI Vs BASAPPA YALLAPPA TADASAD & ORS
Karnataka High Court · (2018) 01 KAR CK 0105
Hindu Succession Act, 1956, Section 14 - Property of a female Hindu to be her absolute property
High Courts24 Jan 2018Allowed
A.L.ALTHAF @ PAPUL @ FARHAN Vs STATE OF KARNATAKA
Karnataka High Court · (2018) 01 KAR CK 0104
Indian Penal Code, 1860, Section 376, Section 34, Section 506, Section 366A, Section 343 - Punishment for rape - Acts done by sev
High Courts24 Jan 2018Allowed
FAREED KHAN SALEEM & ORS. Vs STATE BY WOMEN POLICE STATION & ANR.
Karnataka High Court · (2018) 01 KAR CK 0103
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 307 - Attempt to murder
High Courts23 Jan 2018Dismissed
H R Vishwanath Vs The State of Karnataka
Karnataka High Court · (2018) 01 KAR CK 0102
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
High Courts23 Jan 2018Allowed
Denzil Raj Kumar & Ors. Vs The State & Anr.
Karnataka High Court · (2018) 01 KAR CK 0101
Indian Penal Code, 1860, Section 34, Section 498A, Section 506 - Acts done by several persons in furtherance of common intention - Husband or relative of husband of a woma
High Courts23 Jan 2018Allowed
ARUNODAYA SHETTY Vs AMEENA BHAVI MUKTHUM SAHEB & ORS
Karnataka High Court · (2018) 01 KAR CK 0100
Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation
High Courts22 Jan 2018Dismissed
Dayananda Vs State of Karnataka
Karnataka High Court · (2018) 01 KAR CK 0109
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 34, Section 3
High Courts22 Jan 2018Allowed
B Vasudeva Rao Vs C Nagaraj
Karnataka High Court · (2018) 01 KAR CK 0099
Transfer of Property Act, 1882, Section 52 - Transfer of property pending suit relating theretoCode of Criminal Procedure, 1973, Section 378(4) - Appeal in case of acqu