COURT ARCHIVE

Karnataka High Court judgments

47,963 judgments · page 208 of 2,399

High Courts08 Dec 2017

K G SRINIVAS Vs STATE OF KARNATAKA

Karnataka High Court · (2017) 12 KAR CK 0027

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 395, S

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High Courts07 Dec 2017Dismissed

The Divisional Manager Sriram General Insurance Vs Pradeep Kumar S/o Krishnakumar Jha

Karnataka High Court · (2017) 12 KAR CK 0026

Motor Vehicles Act, 1988, Section 10(2), Section 10(2), Section 2(21), Section 2(21) -Motor Vehicles Act, 1986, Section 166

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High Courts07 Dec 2017Allowed

Mr. Ranjan Jeena S/o. Mr. Mahadeshwara Jeena Vs State of Karnataka,

Karnataka High Court · (2017) 12 KAR CK 0025

Indian Penal Code, 1860, Section 302, Section 397, Section 34, Section 392 - Punishment for murder - Robbery or dacoity, with attempt to cause death or

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High Courts07 Dec 2017Allowed

RAJU M @ RAJU M TALLUR S/O H. MALLAPPA Vs STATE OF KARNATAKA BY ANAVATTI POLICE

Karnataka High Court · (2017) 12 KAR CK 0024

Code of Criminal Procedure, 1973, Section 438, Section 147, Section 506, Section 149, Section 353, Section 143

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High Courts07 Dec 2017Allowed

MOHAMMED BIL ALI S/O ALI BIN ABUBAKAR Vs STATE OF KARNATAKA

Karnataka High Court · (2017) 12 KAR CK 0023

Indian Penal Code, 1860, Section 498A - Husband or relative of husband of a woman subjecting her to crueltyDowry Prohibition Act, 1961, Section 3, Sectio

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High Courts07 Dec 2017

CHANDRU S Vs THE STATE BY MALLESHWARAM P.S.

Karnataka High Court · (2017) 12 KAR CK 0022

Indian Penal Code, 1860, Section 370 - Buying or disposing of any person as a slaveImmoral Traffic (Prevention) Act, 1956, Section 4, Section 5,

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High Courts07 Dec 2017

K. NARASIMHA REDDY S/O LATE KRISHNAPPA Vs SRI. A. GOPALA REDDY

Karnataka High Court · (2017) 12 KAR CK 0021

Code of Civil Procedure, 1908, Section 151, Order 26Rule 10A - Saving of Inherent powers of CourtEvidence Act, 1872, Section 67,

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High Courts06 Dec 2017Dismissed

Mr. Mohammed Kaleem Vs State of Karnataka

Karnataka High Court · (2017) 12 KAR CK 0020

Indian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 471, Section 34, Section 419,

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High Courts06 Dec 2017

HAMEED S. A., S/O ABOOBAKAR Vs THE STATE OF KARNATAKA, THE STATION HOUSE OFFICER

Karnataka High Court · (2017) 12 KAR CK 0019

Indian Penal Code, 1860, Section 34, Section 307, Section 323, Section 326, Section 427, Section 448,

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High Courts06 Dec 2017

SURESH @ SURI Vs STATE OF KARNATAKA

Karnataka High Court · (2017) 12 KAR CK 0018

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 224, S

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High Courts06 Dec 2017

Sri. K.B. Ravindra, S/o Late Sri. Bajjegowda Vs Sri. Lokesh (Alias) Ravi, S/o. Sri.Boregowda,

Karnataka High Court · (2017) 12 KAR CK 0017

Negotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account

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High Courts06 Dec 2017

SRI.G. SRINIVASA Vs THE TOWN SAHAKARA SANGHA (N)

Karnataka High Court · (2017) 12 KAR CK 0016

Code of Civil Procedure, 1908, Order 11Rule 14

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High Courts06 Dec 2017Dismissed

SMT.RUKMINI W/O SRI CHANNEGOWDA Vs STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT

Karnataka High Court · (2017) 12 KAR CK 0015

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High Courts06 Dec 2017

SHRI K. SWARUPKUMAR REDDY S/O K.RAMALINGA REDDY Vs SMT. VIJAYA VENKATESH

Karnataka High Court · (2017) 12 KAR CK 0014

Code of Civil Procedure, 1908, Section 151, Order 18Rule 17 - Saving of Inherent powers of Court

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High Courts05 Dec 2017Allowed

Sri Parashiva Murthy @ Paramesha (A-6) Vs State of Karnataka By Magadi Police

Karnataka High Court · (2017) 12 KAR CK 0013

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 147, S

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High Courts05 Dec 2017Disposed

SMT. VIJAYA H. TANTRY Vs UNION OF INDIA DEPARTMENT OF POSTS

Karnataka High Court · (2017) 12 KAR CK 0012

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High Courts05 Dec 2017Disposed

SRI. D. KRISHNAPPA S/O. LATE DASAPPA, Vs MARASANDRA MUNIYAPPA, BAHUJAN BHAVAN,

Karnataka High Court · (2017) 12 KAR CK 0011

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High Courts05 Dec 2017Allowed

PRADEEP SANJEEV SHETTY, & ORS Vs DEPUTY COMMISSIONER, & ORS

Karnataka High Court · (2017) 12 KAR CK 0010

Constitution of India, Article 227, Article 28(b), Article 19-C - Power of superintendence over all courts by the High Court - Freedom as to attendance at religious instru

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High Courts04 Dec 2017

Smt.Hemavathi W/o.Late Shankara Vs The Deputy Registrar of Co-operative Societies, Mandya District,

Karnataka High Court · (2017) 12 KAR CK 0009

Co-operative Societies Act, 1959, Section 27, Section 27(3), Section 27(2)(a)

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High Courts04 Dec 2017

SRI.PURANDARA RAI S/O SHEENAPPA RAI Vs SRI.CHENNAPPA GOWDA S/O LATE SHEENAPPA GOWDA

Karnataka High Court · (2017) 12 KAR CK 0008

Code of Civil Procedure, 1908, Section 151, Order 39Rule 1, Order 39Rule 2 - Saving of Inherent powers of Court

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