High Courts03 Jan 2018
M RAVINDRA NATH Vs THE DEPUTY COMMISSIONER & ORS.
Karnataka High Court · (2018) 01 KAR CK 0125
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 204 of 2,399
High Courts03 Jan 2018
IMRAN Vs STATE OF KARNATAKA
Karnataka High Court · (2018) 01 KAR CK 0123
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 Courts03 Jan 2018
MR.VINAYKUMAR SHETTY Vs STATE
Karnataka High Court · (2018) 01 KAR CK 0121
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 307 - Attempt to murder
High Courts03 Jan 2018
M/s.Bambino Members Cultural Association Vs The State of Karnataka & Ors.
Karnataka High Court · (2018) 01 KAR CK 0119
High Courts03 Jan 2018
RUPAI KUMAR DAS Vs STATE OF KARNATAKA
Karnataka High Court · (2018) 01 KAR CK 0114
Code of Criminal Procedure, 1973, Section 439, Section 154(1) - Special powers of High Court or Court of Session regarding bail - Information in cognizable casesNarcotic D
High Courts03 Jan 2018
SYED PARVEZ & ORS. Vs STATE OF KARNATAKA
Karnataka High Court · (2018) 01 KAR CK 0113
Code of Criminal Procedure, 1973, Section 120B, Section 439, Section 397, Section 364A - Special powers of High Court or Court of Session regarding
High Courts03 Jan 2018
Abdul Suhham @ Numan Vs The State
Karnataka High Court · (2018) 01 KAR CK 0112
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 Courts03 Jan 2018
R. ARSHIYA SHAREEF Vs THE STATE OF KARNATAKA & ORS.
Karnataka High Court · (2018) 01 KAR CK 0107
High Courts02 Jan 2018
Mahaboobi & Ors. Vs State of Karnataka
Karnataka High Court · (2018) 01 KAR CK 0108
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 302, Section
High Courts02 Jan 2018
Khairul Islam Vs State
Karnataka High Court · (2018) 01 KAR CK 0106
Code of Criminal Procedure, 1973, Section 439, Section 174(C) - Special powers of High Court or Court of Session regarding bail - Police to enquire and report on suicide, etc
High Courts02 Jan 2018
Babu & Ors. Vs The State of Karnataka
Karnataka High Court · (2018) 01 KAR CK 0096
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 302 - Punishment for mu
High Courts02 Jan 2018
ABUBA Vs A. SIRAJUDDIN & ORS.
Karnataka High Court · (2018) 01 KAR CK 0095
Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation
High Courts02 Jan 2018
Sridhara @ Sakkare Vs State by Byatarayanapura
Karnataka High Court · (2018) 01 KAR CK 0094
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 307, S
High Courts02 Jan 2018
Amanulla @ Chan Pasha & anr. Vs State of Karnataka
Karnataka High Court · (2018) 01 KAR CK 0085
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B,
High Courts02 Jan 2018Dismissed
THE STATE OF KARNATAKA & ORS. Vs M/S. ANAND INVESTMENT PRIVATE LIMITED & ORS.
Karnataka High Court · (2018) 01 KAR CK 0084
Constitution of India, Article 215 - High Courts to be Courts of recordKarnataka Land Reforms Act, 1961, Section 77, Section 27A
High Courts02 Jan 2018
Madhukara, Vs The State
Karnataka High Court · (2018) 01 KAR CK 0083
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B,
High Courts02 Jan 2018
Ajay Jain Vs State
Karnataka High Court · (2018) 01 KAR CK 0082
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 Courts02 Jan 2018
RANJITH KUMAR Vs THE STATE OF KARNATAKA
Karnataka High Court · (2018) 01 KAR CK 0081
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 379 - Punishment for theft
High Courts02 Jan 2018
M/s.S.K.Sales Agencies Vs The Commissioner of Commercial Taxes & Anr.
Karnataka High Court · (2018) 01 KAR CK 0080
Karnataka Value Added Tax Act, 2003, Section 62, Section 39(1)
High Courts02 Jan 2018
Noor Sharieff Vs State
Karnataka High Court · (2018) 01 KAR CK 0079
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B,