COURT ARCHIVE

Karnataka High Court judgments

47,963 judgments · page 209 of 2,399

High Courts04 Dec 2017Allowed

SHAKIB @ SHAKIB & ANR Vs STATE OF KARNATAKA

Karnataka High Court · (2017) 12 KAR CK 0007

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 304, Se

Read judgment

High Courts04 Dec 2017Dismissed

BHARATI REDDY & ORS Vs THE STATE OF KARNATAKA & ORS

Karnataka High Court · (2017) 12 KAR CK 0006

Constitution of India, Article 226, Article 227, Article 243ZG, Article 243-O, Article 243-D(4), Article

Read judgment

High Courts04 Dec 2017

G. KRISHNA Vs THE STATE OF KARNATAKA

Karnataka High Court · (2017) 12 KAR CK 0005

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailProtection Of Children From Sexual Offences Act, 2012, Secti

Read judgment

High Courts04 Dec 2017

SRI. SURENDRA KUMAR BAJAJ Vs THE STATE OF KARNATAKA

Karnataka High Court · (2017) 12 KAR CK 0004

Indian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 471, Section 419 - Punishment of criminal conspiracy -

Read judgment

High Courts04 Dec 2017

Sri. Yogish Prabhu Vs The State of Karnataka

Karnataka High Court · (2017) 12 KAR CK 0003

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 295A - Deliberate and malici

Read judgment

High Courts04 Dec 2017Allowed

R.D. SREENIVAS S/O RAMDAS Vs STATE THROUGH STATION HOUSE OFFICER

Karnataka High Court · (2017) 12 KAR CK 0002

Code of Criminal Procedure, 1973, Section 155(2) - Information as to non-cognizable cases and Investigation of such casesIndian Penal Code, 1860, Section 34,

Read judgment

High Courts04 Dec 2017

THE MANAGER Vs SRI. MANI

Karnataka High Court · (2017) 12 KAR CK 0001

Workmens Compensation Act, 1923, Section 22 - Form of application

Read judgment

High Courts29 Nov 2017

STATE OF KARNATAKA Vs BANNAREDDY

Karnataka High Court · (2017) 11 KAR CK 0054

Code of Criminal Procedure, 1973, Section 428, Section 235(1), Section 357 - Period of detention undergone by the accused to be set off against the sentence of imprisonme

Read judgment

High Courts27 Nov 2017Allowed

Talisma Corporation Private Limited Vs Bangalore Electricity Supply Company Limited

Karnataka High Court · (2017) 11 KAR CK 0053

Read judgment

High Courts23 Nov 2017Allowed

SRI. SATHISH K. Vs THE STATE OF KARNATAKA & ANR

Karnataka High Court · (2017) 11 KAR CK 0052

Karnataka Panchayat Raj Act, 1993, Section 43-A

Read judgment

High Courts22 Nov 2017

THE BRANCH MANAGER SHRIRAM GENERAL INSURANCE COMPANY LIMITED Vs SOWBHAGYA W/O LATE VENKATESHWARA REDDY, & ORS.

Karnataka High Court · (2017) 11 KAR CK 0051

Indian Penal Code, 1860, Section 279, Section 304A - Rash driving or riding on a public way - Causing death by negligence

Read judgment

High Courts21 Nov 2017Allowed

Sri. Mahadev S/o Basavarajappa Vs Mahamallappagouda @ Muttu S/o Basanagouda Patil, & Anr.

Karnataka High Court · (2017) 11 KAR CK 0050

Motor Vehicles Act, 1988, Section 21(2), Section 21(2), Section 14(2), Section 14(2) - Suspension of driving licence in certain cases - Currency of lice

Read judgment

High Courts20 Nov 2017Allowed

SRI. KAMLESH & ORS Vs THE STATE OF KARNATAKA & ANR

Karnataka High Court · (2017) 11 KAR CK 0049

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 498A, Section 506,

Read judgment

High Courts20 Nov 2017Disposed

Sri Akthar Mateen Vs The Deputy Registrar of Co-operative Societies

Karnataka High Court · (2017) 11 KAR CK 0048

Karnataka Co-operative Societies Act, 1959, Section 29C - Disqualification for membership of the committee

Read judgment

High Courts20 Nov 2017Allowed

Rakshith @ Mandya Vs The State of Karnataka

Karnataka High Court · (2017) 11 KAR CK 0047

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 34, Sec

Read judgment

High Courts20 Nov 2017

K S JAGANNATH Vs STATE OF KARNTAKA

Karnataka High Court · (2017) 11 KAR CK 0046

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestWild Life (Protection) Act, 1972, Section 39, Se

Read judgment

High Courts20 Nov 2017Dismissed

SUNIL @ KEPPE Vs THE STATE OF KARNATAKA

Karnataka High Court · (2017) 11 KAR CK 0045

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 302, S

Read judgment

High Courts20 Nov 2017Dismissed