COURT ARCHIVE

Karnataka High Court judgments

47,963 judgments · page 229 of 2,399

High Courts05 Jun 2017

Basavaraj and Others Vs State of Karnataka and another

Karnataka High Court · (2017) 06 KAR CK 0034

Indian Penal Code, 1860, Section 302, Section 323, Section 498-A, Section 304-B - Punishment for murder - Punishment for voluntarily causing hurt<

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High Courts05 Jun 2017

D. GUNDAPPA Vs STATE OF KARNATAKA

Karnataka High Court · (2017) 06 KAR CK 0033

Constitution of India, Article 22(2) - Protection against arrest and detention in certain casesCode of Criminal Procedure, 1973, Section 439, Section 1

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High Courts05 Jun 2017Allowed

THE PRINCIPAL CONTROLLER OF DEFENCE ACCOUNTS, & ORS. Vs L NARAHARI S/O LATE LAKSHMINARAYANA JOIS

Karnataka High Court · (2017) 06 KAR CK 0012

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High Courts05 Jun 2017Dismissed

SRI RAMAPRASAD R Vs THE STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY DEPT. OF REVENUE, & ORS.

Karnataka High Court · (2017) 06 KAR CK 0011

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High Courts05 Jun 2017Dismissed

Ameerjan (Dead) by L.Rs. Vs Devakinandan Goyal, & Ors.

Karnataka High Court · (2017) 06 KAR CK 0010

Code of Civil Procedure, 1908, Order 41Rule 27, Order 6Rule 4, Order 23Rule 3, Order 21, O

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High Courts05 Jun 2017Dismissed

SMT SHARADAMMA W/O LATE GANGADHARAPPA, & ORS. Vs SMT JAYAMMA W/O P K SHIVARUDRAPPA, & ANR.

Karnataka High Court · (2017) 06 KAR CK 0009

Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation

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High Courts05 Jun 2017

SHIVALINGA K. S/O REVANNA SIDDAPPA Vs JOAQUIM PARIES

Karnataka High Court · (2017) 06 KAR CK 0008

Indian Penal Code, 1860, Section 339, Section 479 - Wrongful restraint - Property markMotor Vehicles Act, 1988, Section 146, Sec

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High Courts05 Jun 2017Allowed

VINAY V.P. @ VINAY GOWDA S/O PRAKASH Vs STATE OF KARNATAKA BY NARASIMHARAJA PURA RURAL POLICE STATION

Karnataka High Court · (2017) 06 KAR CK 0007

Indian Penal Code, 1860, Section 302, Section 109, Section 120(b) - Punishment for murder - Punishment of abetment if the act abetted is committed in consequence and where

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High Courts05 Jun 2017

SRI.H.S.ASHOKA S/O SHANTHAMALLAPPA, & ORS. Vs STATE OF KARNATAKA

Karnataka High Court · (2017) 06 KAR CK 0006

Indian Penal Code, 1860, Section 34, Section 307, Section 323 - Acts done by several persons in furtherance of common intention - Attempt to murder - Punishment for volunta

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High Courts05 Jun 2017Allowed

SRI K MALAPPA S/O LATE KAMARAPPA Vs STATE OF KARNATAKA THROUGH STATION HOUSE OFFICER AND INSPECTOR OF POLICE

Karnataka High Court · (2017) 06 KAR CK 0005

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B,

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High Courts05 Jun 2017Allowed

Sri. Mazhar S/o Late Ajaz Vs State by Jagajeevanram Nagar Police Station, Bengaluru

Karnataka High Court · (2017) 06 KAR CK 0004

Indian Penal Code, 1860, Section 302, Section 147, Section 148, Section 149, Section 365, Section 143,

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High Courts05 Jun 2017Allowed

Prasad @ Kalla S/o Savandaiah Vs The State of Karnataka By Sathanur Police Station

Karnataka High Court · (2017) 06 KAR CK 0003

Indian Penal Code, 1860, Section 147, Section 379, Section 148, Section 149, Section 332, Section 436,

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High Courts05 Jun 2017Allowed

NANDISHA S/O LATE NARAYANASWAMY Vs STATE OF KARNATAKA REPRESENTED BY DODDABALLAPURA RURAL P.S.

Karnataka High Court · (2017) 06 KAR CK 0002

Indian Penal Code, 1860, Section 120B, Section 395 - Punishment of criminal conspiracy - Punishment for dacoity

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High Courts05 Jun 2017Allowed

Kiran @ Sogala S/o Kumaraiah Vs State of Karnataka By Rural Police Station

Karnataka High Court · (2017) 06 KAR CK 0001

Indian Penal Code, 1860, Section 147, Section 307, Section 323, Section 148, Section 149, Section 427,

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High Courts02 Jun 2017

Shri Shivanand S/o Siddappa Teggi Vs Aravind S/o Narayan Kulkarni

Karnataka High Court · (2017) 06 KAR CK 0031

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedNegotiable Instruments Act, 1881, Section 138, Section 139 - Dishonour

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High Courts02 Jun 2017

PRAKASH Vs THE STATE OF KARNATAKA

Karnataka High Court · (2017) 06 KAR CK 0030

Code of Criminal Procedure, 1973, Section 427 - Sentence on offender already sentenced for another offenceIndian Penal Code, 1860, Section 397 - Robbery or dacoity, wi

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High Courts02 Jun 2017