High Courts02 Jan 2018
Prema Vs State of Karnataka
Karnataka High Court · (2018) 01 KAR CK 0078
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 302, S
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 205 of 2,399
High Courts02 Jan 2018
Subhash @ Ravi Vs State of Karnataka
Karnataka High Court · (2018) 01 KAR CK 0077
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 395, S
High Courts02 Jan 2018
Mrs. S. Savithri Vs The Income Tax Officer
Karnataka High Court · (2018) 01 KAR CK 0076
Income Tax Act, 1960, Section 133(6)
High Courts02 Jan 2018Dismissed
SMT. RANI Vs VINOD KUMAR & ORS.
Karnataka High Court · (2018) 01 KAR CK 0075
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 23Rule 1,
High Courts02 Jan 2018
KUMARA @ BANDE KUMARA Vs STATE OF KARNATAKA
Karnataka High Court · (2018) 01 KAR CK 0074
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 2018Allowed
A.M.Dinesh Vs State of Karnataka
Karnataka High Court · (2018) 01 KAR CK 0073
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 424Prevention Of Corruption Act, 1988 — Section 13(1), 13(d)
High Courts02 Jan 2018
SRI LINGAPPA K Vs KARNATAKA STATE INFORMATION COMMMISSION
Karnataka High Court · (2018) 01 KAR CK 0072
High Courts02 Jan 2018
Mrs. Accamma Soman & Anr. Vs The Assistant Commissioner & Anr.
Karnataka High Court · (2018) 01 KAR CK 0071
High Courts02 Jan 2018
Sri.Chandrashekaraiah Vs Sri.V.Lakshminarayana
Karnataka High Court · (2018) 01 KAR CK 0070
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 151,
High Courts02 Jan 2018
A. R. DEVARAJ & ANR. Vs A.R.K. RAMAN & ORS.
Karnataka High Court · (2018) 01 KAR CK 0069
Code of Civil Procedure, 1908, Section 151, Order 18Rule 17 - Saving of Inherent powers of Court
High Courts02 Jan 2018
Sathish Kumar @ Sathish Vs State
Karnataka High Court · (2018) 01 KAR CK 0068
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
Sri Channaiah Vs The State of Karnataka & Ors.
Karnataka High Court · (2018) 01 KAR CK 0067
Karnataka Land Revenue Act, 1964, Section 136(3) - Appeal and Revision
High Courts02 Jan 2018
Sri Ramachandra C Vs The State of Karnataka
Karnataka High Court · (2018) 01 KAR CK 0066
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 354 - Assault or crimin
High Courts02 Jan 2018
Sri. Ananda Vs State of Karnataka
Karnataka High Court · (2018) 01 KAR CK 0065
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 147, Section
High Courts02 Jan 2018
M/s. Karnataka Industrial Area Development Board Vs The Assistant Commissioner of Income Tax & Anr.
Karnataka High Court · (2018) 01 KAR CK 0064
Income Tax Act, 1960, Section 142
High Courts02 Jan 2018
Sri Janakappa @ Jagadeesh Vs State
Karnataka High Court · (2018) 01 KAR CK 0063
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestNarcotic Drugs and Psychotropic Substances Act, 1985, Section 20
High Courts02 Jan 2018
M/S CLUB HOUSE Vs THE ASSISTANT COMMISSIONER OF COMMERCIAL TAXES & ORS.
Karnataka High Court · (2018) 01 KAR CK 0062
Constitution of India, Article 226 - Power of High Courts to Issue certain writsKarnataka Value Added Tax Act, 2003, Section 39, Section 62
High Courts02 Jan 2018
SRI. AMITH P.PATEL & ORS. Vs STATE OF KARNATAKA & ANR.
Karnataka High Court · (2018) 01 KAR CK 0061
Indian Penal Code, 1860, Section 379 - Punishment for theftMines and Minerals (Regulation and Development) Act, 1957, Section 4 - Prospecting or mining opcrations to be
High Courts02 Jan 2018
SRI. KUMAR Vs STATE OF KARNATAKA
Karnataka High Court · (2018) 01 KAR CK 0059
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 363 - Punishment for ki
High Courts02 Jan 2018
RAGHAVENDRA AITHAL & ANR. Vs SHRIDHAR AITHAL & ORS.
Karnataka High Court · (2018) 01 KAR CK 0058
Code of Civil Procedure, 1908, Section 151, Order 6Rule 17 - Saving of Inherent powers of Court