High Courts08 Jun 2017
SRI GANGAYYA S/O. AYYAPPAYYA HIREMATH Vs THE DIVISIONAL CONTROLLER
Karnataka High Court · (2017) 06 KAR CK 0054
Motor Vehicle Act, 1988, Section 163
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 228 of 2,399
High Courts07 Jun 2017
Leo Fernandes and others Vs Jhon Fernandis and others
Karnataka High Court · (2017) 06 KAR CK 0053
High Courts07 Jun 2017
SHRI.SUNIL.S.PUJARI & ORS. Vs THE STATE OF KARNATAKA, & ORS.
Karnataka High Court · (2017) 06 KAR CK 0052
High Courts07 Jun 2017
Peerappa Vs The Chief Executive Officer, & Ors.
Karnataka High Court · (2017) 06 KAR CK 0051
Constitution of India, Article 14, Article 21, Article 311, Article 16(1) -Karnataka Gram Swaraj and Panchayat Raj Act, 1993, Section 113(1)(2)
High Courts07 Jun 2017Allowed
Shaik Asif @ Asif, S/o Shaik Fayaz Vs State by Yelahanka New Town Police, Represented by State Public Prosecutor
Karnataka High Court · (2017) 06 KAR CK 0050
Indian Penal Code, 1860, Section 302, Section 34 - Punishment for murder - Acts done by several persons in furtherance of common intention
High Courts07 Jun 2017
H. VENKATASWAMY REDDY & ORS. Vs NARAYANA REDDY & ORS.
Karnataka High Court · (2017) 06 KAR CK 0049
Code of Civil Procedure, 1908, Order 2Rule 2, Order 7Rule 11(d), Order 17
High Courts07 Jun 2017
P. Ramachandran Vs Hindustan Paper Corporation
Karnataka High Court · (2017) 06 KAR CK 0048
Code of Civil Procedure, 1908, Section 151 - Saving of Inherent powers of Court
High Courts07 Jun 2017
PRADEEP RAMACHANDRA NAIK Vs KARNATAKA VIKAS GRAMEENA BANK & ORS.
Karnataka High Court · (2017) 06 KAR CK 0047
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 13(2) - Enforcement of security interest
High Courts07 Jun 2017Allowed
LAVANYA W/O KRISHNA BHAT Vs STATE BY ANTI-CORRUPTION BUREAU, REPRSENTED BY PUBLIC PROSECUTOR
Karnataka High Court · (2017) 06 KAR CK 0046
Prevention of Corruption Act, 1988, Section 7 - Public servant taking gratification other than legal remuneration in respect of an official act
High Courts07 Jun 2017
JAWAZ @ MOHAMMED JAWAZ & ANR. Vs STATE OF KARNATAKA
Karnataka High Court · (2017) 06 KAR CK 0045
Code of Criminal Procedure, 1973, Section 446(3) - Procedure when bond has been forfeited
High Courts07 Jun 2017Dismissed
SRI. NARAYAN K S/O P. PULLAYAPPA Vs THE COMMISSIONER BANGALORE DEVELOPMENT AUTHORITY
Karnataka High Court · (2017) 06 KAR CK 0044
High Courts06 Jun 2017Allowed
SRI VITTAL KALKOOR S/O LATE SEETHARAMA KALKOOR, & ORS. Vs THE STATE OF KARNATAKA BY KUSHALNAGAR TOWN POLICE STATION LEARNED PUBLIC PROSECUTOR HIGH COURT OF KARNATAKA
Karnataka High Court · (2017) 06 KAR CK 0043
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 498A - Husband or relative o
High Courts06 Jun 2017
Vithoba Vs The State of Karnataka
Karnataka High Court · (2017) 06 KAR CK 0042
Code of Criminal Procedure, 1973, Section 457, Section 458 - Procedure by police upon seizure of property - Procedure where no claimant appears within six monthsMines and
High Courts06 Jun 2017Allowed
THAHIR HUSSAIN @ ANOOP GOWDA Vs THE STATE OF KARNATAKA BY BELLARE POLICE STATION
Karnataka High Court · (2017) 06 KAR CK 0041
Indian Penal Code, 1860, Section 120B, Section 397, Section 395, Section 109, Section 399, Section 341,
High Courts06 Jun 2017Allowed
PUTTASWAMY N @ AUTO PUTTASWAMY S/O LATE NANJEGOWDA, & ANR. Vs STATE OF KARNATAKA BY SARASWATHIPURAM POLICE
Karnataka High Court · (2017) 06 KAR CK 0040
Code of Criminal Procedure, 1973, Section 482, Section 161, Section 164, Section 301(2) - Saving of inherent powers of High Court - Examination of wit
High Courts06 Jun 2017Allowed
K V REDDAPPA S/O VENKATARAYAPPA Vs THE HON"BLE MINISTER FOR FOOD & CIVIL SUPPLIES GOVERNMENT OF KARNATAKA, & ORS.
Karnataka High Court · (2017) 06 KAR CK 0039
High Courts06 Jun 2017
MAP FOUNDATION A REGISTERED CHARITABLE TRUST, & ANR. Vs ALL INDIA COUNCIL FOR TECHNICAL EDUCATION
Karnataka High Court · (2017) 06 KAR CK 0038
High Courts06 Jun 2017Dismissed
SMT.CHINNATHAYE W/O MUNISWAMY Vs THE COMMISSIONER BENGALURU DEVELOPMENT AUTHORITY
Karnataka High Court · (2017) 06 KAR CK 0037
High Courts05 Jun 2017Allowed
Abujahar Ali @ Abujar Vs The State of Karnataka, By N.E. Police Station
Karnataka High Court · (2017) 06 KAR CK 0036
Indian Penal Code, 1860, Section 392, Section 394, Section 413 - Punishment for robbery - Voluntarily causing hurt in committing robbery - Habitually dealing in stolen pro
High Courts05 Jun 2017Dismissed
Sri.S.M.Venktappa Vs The Land Tribunal, & Ors.
Karnataka High Court · (2017) 06 KAR CK 0035