COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 230 of 2,399
High Courts02 Jun 2017Dismissed
Sri. Srikanth B.V. S/o. Sri.H.Veeranna Gowda, & Ors. Vs The State of Karnataka The Police Inspector Koppa Police Station, & Anr.
Karnataka High Court · (2017) 06 KAR CK 0024
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 149, Section 436,
High Courts02 Jun 2017Allowed
M/s. Prajwal Hometel Vs Mr. V. Arunkumar, S/o Mr. B.N. Vajravelu
Karnataka High Court · (2017) 06 KAR CK 0023
Code of Criminal Procedure, 1973, Section 200, Section 256 - Examination of complainant - Non-appearance or death of complainantNegotiable Instruments Act, 1881,
High Courts02 Jun 2017Allowed
Naveen @ K, S/o. Late Krishna Vs The State of Karnataka, Vijayanagara Police Station, Represented by State Public Prosecutor High Court of Karnataka
Karnataka High Court · (2017) 06 KAR CK 0022
Indian Penal Code, 1860, Section 141, Section 302, Section 201, Section 144, Section 147, Section 307,
High Courts02 Jun 2017
Ramachandra Vs State of Karnataka
Karnataka High Court · (2017) 06 KAR CK 0021
Constitution of India, Article 341, Article 341 - Scheduled Castes - Scheduled CastesCode of Criminal Procedure, 1973, Section 482,
High Courts01 Jun 2017
Chinnappa @ Kumarappa, Vs Akkayamma
Karnataka High Court · (2017) 06 KAR CK 0019
Code of Civil Procedure, 1908, Order 41Rule 27 -Evidence Act, 1872, Section 91 - Evidence of terms of contracts, grants and other dispositions of property
High Courts01 Jun 2017Dismissed
THE MANAGEMENT OF NORTH WEST ROAD TRANSPORT CORPORATION Vs RAMCHANDRA NARAYAN JOSHI
Karnataka High Court · (2017) 06 KAR CK 0018
High Courts01 Jun 2017
SHRI.K.V.JAYAPRAKASH S/O LATE SHRI K VISHWANATHAIAH SHETTY Vs THE STATE OF KARNATAKA REVENUE DEPARTMENT, & ORS.
Karnataka High Court · (2017) 06 KAR CK 0017
Karnataka Land Revenue Act, 1964, Section 25 - Saving of inherent powers of a Revenue Court
High Courts01 Jun 2017
SRI.L.C.RAVINDRA KUMAR S/O LATE GANGAPPA Vs THE SECRETARY MINISTRY OF KARNATAKA TOWN MUNICIPAL ADMINISTRATION, & ORS.
Karnataka High Court · (2017) 06 KAR CK 0016
High Courts01 Jun 2017Allowed
GOPAL, S/O DODDACHANGAIAH Vs THE MANAGER, THE RELIANCE INSURANCE CO. LTD., & ANR.
Karnataka High Court · (2017) 06 KAR CK 0015
High Courts01 Jun 2017Allowed
SIR. HEMANTH KUMAR S/O MANJUNATH, & ORS. Vs THE STATION HOUSE OFFICER, RAJARAJESHWARI NAGAR POLICE STATION, & ANR.
Karnataka High Court · (2017) 06 KAR CK 0014
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 498A,
High Courts01 Jun 2017Allowed
Mr. Sunkanna, S/o. Ramalingappa Vs State of Karnataka, By Anti Corruption Bureau
Karnataka High Court · (2017) 06 KAR CK 0013
Prevention of Corruption Act, 1988, Section 7, Section 13(2), Section 13(1)(d) - Public servant taking gratification other than legal remuneration in respect of an official ac
High Courts31 May 2017
Smt. Sharada, W/o. Rudrappa Kiloji Vs Shri. Rudrappa S/o. Balappa Kiloji
Karnataka High Court · (2017) 05 KAR CK 0036
Code of Civil Procedure, 1908, Section 24 - General power of transfer and withdrawalHindu Marriage Act, 1955, Section 9, Section 28 - Restitution of c
High Courts31 May 2017Dismissed
CHIEF GENERAL MANAGER IDBI BANK LTD Vs SMT BHAGYALAKSHMI R W/O APPORVA
Karnataka High Court · (2017) 05 KAR CK 0035
High Courts31 May 2017Dismissed
SMT LILAVATHI, SINCE DEAD, BY LRs: SMT.KAMALAKSHA NAYAK, & ORS. Vs THE LAND TRIBUNAL SULLIA, D.K-574 212 REPRESENTED BY ITS CHAIRMAN, & ORS.
Karnataka High Court · (2017) 05 KAR CK 0034
High Courts31 May 2017Dismissed
SMT MEENAKSHAMMA P R W/O KEERTHIRAJ Vs STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT, & ORS.
Karnataka High Court · (2017) 05 KAR CK 0033
High Courts30 May 2017
SHARANAPPA S/O DHAREPPA GOLNOOR & ORS Vs THE MANAGING DIRECTOR, NEKRTC
Karnataka High Court · (2017) 05 KAR CK 0032
Code of Criminal Procedure, 1973, Section 2, Section 151, Section 17, Order 6Rule 17, Section 152, Secti
High Courts30 May 2017
The State of Karnataka & Ors. Vs V.H.Agarkhed & Anr.
Karnataka High Court · (2017) 05 KAR CK 0030
Code of Civil Procedure, 1908, Order 7Rule 11 -Limitation Act, 1908, Section 29(2), Article 112 -Karnataka Civil Services
High Courts29 May 2017Dismissed
Shriram Sankaran, S/o Sankaran Sethuraman Vs The Inspector of Police, Basavangudi Police Station, & Ors.
Karnataka High Court · (2017) 05 KAR CK 0029
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Civil Procedure, 1908, Order 7Rule 11, Section 44A<
High Courts25 May 2017
Sri. V. ANIL REDDY, S/o. K. Venkataramana Reddy (K.V.Reddy), & Anr. Vs Sri. K. VENKATARAMANA REDDY, & ORS.
Karnataka High Court · (2017) 05 KAR CK 0028
Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2, Section 75, Order 26Rule 10(2),