COURT ARCHIVE

Karnataka High Court judgments

47,963 judgments · page 224 of 2,399

High Courts30 Jun 2017Dismissed

Chand Pasha @ Chand Basha, S/o Hajarat Ali Vs The State through Rural Police Station

Karnataka High Court · (2017) 06 KAR CK 0137

Code of Criminal Procedure, 1973, Section 313, Section 156(3), Section 207 - Power to examine the accused - Police officers power to Investigate cognizable case - Supply t

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High Courts30 Jun 2017Dismissed

MYSORE URBAN DEVELOPMENT AUTHORITY Vs N ARMUGAM S/O LATE NANJAPPACHAR, & ANR.

Karnataka High Court · (2017) 06 KAR CK 0136

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High Courts30 Jun 2017Allowed

Vivekanand S/o Mahantesh @ Mahantappa Hundekar, & Anr. Vs Shri. Anup S/o Shivaji Bansode, & Ors.

Karnataka High Court · (2017) 06 KAR CK 0135

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High Courts30 Jun 2017

BHUVANESHWARI D/O VEERESH KARIGAR Vs SHIVAYOGI S/O SHIVAPPA GONDIHOSALLI, & ORS.

Karnataka High Court · (2017) 06 KAR CK 0134

Code of Civil Procedure, 1908, Order 41Rule 27

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High Courts30 Jun 2017

SMT.ANITHA W/O LATE MUNIRAJU Vs THE MANAGING DIRECTOR BMTC, & ORS.

Karnataka High Court · (2017) 06 KAR CK 0133

Motor Vehicles Act, 1988, Section 163A, Section 163A, Section 166, Section 166, Section 163, Section 163

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High Courts30 Jun 2017

THE GOVERNMENT OF KARNATAKA REPRESENTED BY ITS CHIEF SECRETARY, & ORS. Vs M/s.GSJ ENVO LTD., JAYSONS INFRASTRUCTURE INDIA PVT. LTD. (J.V.), & ORS.

Karnataka High Court · (2017) 06 KAR CK 0132

Constitution of India, Article 226 - Power of High Courts to Issue certain writsKarnataka Transparency in Public Procurement Act, 1999, Section 15 -Karnataka

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High Courts30 Jun 2017

SRI. M. SUBRAMANYA, S/O. LATE CHIKKA MUNINANJAPPA, @ ANGADI MUNINANJAPPA Vs B.K. SHIVARAJ, S/O LATE B.C.KOTTURABASAPPA, & ORS.

Karnataka High Court · (2017) 06 KAR CK 0131

Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2, Order 39Rule 4

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High Courts29 Jun 2017

IBC KNOWLEDGE PARK PRIVATE LIMITED Vs BANGALORE WATER SUPPLY AND SEWERAGE BOARD & ORS.

Karnataka High Court · (2017) 06 KAR CK 0130

Bangalore Water Supply and Sewerage Act, 1964, Section 16, Section 2(17A), Section 2(17A), Section 44 (3A) - General principles for Boards finance - Definitions

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High Courts29 Jun 2017Dismissed

SRI D.R.SRIKANTAIAH, & ANR. Vs KARNATAKA STATE FINANCIAL CORPORATION, & ORS.

Karnataka High Court · (2017) 06 KAR CK 0129

State Financial Corporations Act, 1951, Section 32, Section 32(6), Section 32(7), Section 31(AA) - Procedure of District Judge in respect of applications

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High Courts29 Jun 2017Allowed

RELIANCE GENERAL INSURANCE CO. LTD. Vs M/S. DRS DILIP ROAD LINES PVT. LTD., & ORS.

Karnataka High Court · (2017) 06 KAR CK 0128

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High Courts29 Jun 2017Dismissed

Umesh @ Omanna S/o Shivaraj, & Ors. Vs The State of Karnataka

Karnataka High Court · (2017) 06 KAR CK 0127

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 376, Section 366, Se

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High Courts29 Jun 2017

SMT. HEMALATA SUGURESH NAGALOTI Vs DEPUTY COMMISSIONER, BAGALKOT DISTRICT & ORS.

Karnataka High Court · (2017) 06 KAR CK 0126

Karnataka Local Authorities (Prohibition of Defection) Act, 1987, Section 2(6), Section 3 - Definitions - Disqualification on the ground of defection

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High Courts28 Jun 2017

Hanmanth and others Vs State of Karnataka

Karnataka High Court · (2017) 06 KAR CK 0125

Code of Criminal Procedure, 1973, Section 313, Section 428, Section 207 - Power to examine the accused - Period of detention undergone by the accused to be set off agains

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High Courts28 Jun 2017

Sidram s/o Bandeppa Biradar Vs The State of Karnataka

Karnataka High Court · (2017) 06 KAR CK 0124

Code of Criminal Procedure, 1973, Section 313, Section 207 - Power to examine the accused - Supply to the accused of copy of police report and other documentsIndian Penal

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High Courts23 Jun 2017

Shivakumar and another Vs State of Karnataka

Karnataka High Court · (2017) 06 KAR CK 0123

Code of Criminal Procedure, 1973, Section 313, Section 208, Section 209 - Power to examine the accused - Supply of copies of statements and documents to accused in other c

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High Courts23 Jun 2017Allowed

Kumari Lata Vs Shivaji Rao & Ors

Karnataka High Court · (2017) 06 KAR CK 0122

Code of Civil Procedure, 1908, Order 22Rule 10, Order 32Rule 4, Order 1Rule 10 (2) -Specific Relief Act, 1963,

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High Courts23 Jun 2017

Sundrappa Vs State of Karnataka

Karnataka High Court · (2017) 06 KAR CK 0121

Indian Penal Code, 1860, Section 302, Section 307 - Punishment for murder - Attempt to murder

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High Courts22 Jun 2017

Venkatappa and others Vs State of Karnataka and another

Karnataka High Court · (2017) 06 KAR CK 0120

Code of Criminal Procedure, 1973, Section 193, Section 319, Section 299 - Cognizance of offences by Courts of Session - Power to proceed against other persons appearing to

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High Courts21 Jun 2017

SMT.RENUKAMBIKE R AND OTHERS Vs THE STATE OF KARNATAKA AND OTHERS

Karnataka High Court · (2017) 06 KAR CK 0119

Indian Penal Code, 1860, Section 120B, Section 420, Section 34, Section 465, Section 418 - Punishment of criminal conspiracy - Ch

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High Courts20 Jun 2017

THE NEW INDIA ASSURANCE COMPANY LTD Vs C MALLIKARJUNA, & Anr.

Karnataka High Court · (2017) 06 KAR CK 0118

Workmens Compensation Act, 1923, Section 10 - Notice and claim

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