COURT ARCHIVE

Karnataka High Court judgments

47,963 judgments · page 242 of 2,399

High Courts21 Mar 2017

Kantha Ramegowda & Ors Vs State of Karnataka & Anr

Karnataka High Court · (2017) 03 KAR CK 0132

Code of Criminal Procedure, 1973, Section 482, Section 173 - Saving of inherent powers of High Court - Report of police officer on completion of InvestigationIndian Penal

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High Courts21 Mar 2017

T.JAYACHANDRA REDDY Vs KARNATAKA STATE FINANCIAL CORPORATION & ANR.

Karnataka High Court · (2017) 03 KAR CK 0130

Constitution of India, Article 226 - Power of High Courts to Issue certain writsPunjab National Bank Officer Employees (Discipline and Appeal) Regulations, 1977,

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High Courts21 Mar 2017Dismissed

The Asst. Executive Engineer Cauvery Neeravari Nigam Limited, & Anr. Vs The Deputy Labour Commissioner And Appellate Authority, & Ors.

Karnataka High Court · (2017) 03 KAR CK 0129

Payment of Gratuity Act, 1972, Section 7(7), Section 7(4) - Determination of the amount of gratuity - Determination of the amount of gratuity

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High Courts21 Mar 2017

NIKE INDIA PRIVATE LIMITED Vs MY STORE PRIVATE LIMITED

Karnataka High Court · (2017) 03 KAR CK 0127

Arbitration and Conciliation Act, 1996, Section 11, Section 7, Section 11(6) - Appointment of arbitrators - Arbitration agreement - Appointment of arbitrators

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High Courts21 Mar 2017Dismissed

H.M. RAJASHEKARAIAH S/O H M BASAVAIAH Vs THE EXECUTIVE ENGINEER KPTCL LARGE WORKS DIVISION, & ANR.

Karnataka High Court · (2017) 03 KAR CK 0126

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtKarnataka High Court Act, 1961, Section 4 - Appeals from decisions of a si

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High Courts21 Mar 2017

Basavantappa Ningappa Santi & others Vs Siddappa Ramappa Santi & others

Karnataka High Court · (2017) 03 KAR CK 0125

Limitation Act, 1963, Article 110, Article 58, Article 109 -Hindu Minority and Guardianship Act, 1956, Section 6 - Natural gua

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High Courts21 Mar 2017

Kempegowda Vs Venkamma & others

Karnataka High Court · (2017) 03 KAR CK 0123

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High Courts21 Mar 2017Allowed

SRI. SEVALAL BANAJARA (LAMANI) Vs THE COMMISSIONER PUBLIC INSTRUCTIONS, & ORS.

Karnataka High Court · (2017) 03 KAR CK 0122

Education Act, 1983, Section 39, Section 67

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High Courts21 Mar 2017Allowed

Irfan Pasha Vs State

Karnataka High Court · (2017) 2 AirKarR 825 : (2017) 3 KantLJ 512

Constitution of India, 1950 - Article 226National Investigation Agency Act, 2008 - Section 6(5)Unlawful Activities (Prevention) Act, 1967 - Section 15, Section 20, Section 43-D(2)(b)

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High Courts21 Mar 2017Allowed

Kantha Ramegowda Vs State of Karnataka

Karnataka High Court · (2017) 2 AirKarR 646

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 307

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High Courts21 Mar 2017Allowed

T. Jayachandra Reddy Vs Managing Director, Karnataka State

Karnataka High Court · (2017) 2 AirKarR 785

Constitution of India, 1950 - Article 14, Article 309, Article 311Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957 - Rule 11A(3), Rule 11A(4)

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High Courts20 Mar 2017Dismissed

Sahebanna S/o Kenchappa Vibhutihalli Vs The State of Karnataka Represented by Addl. SPP Kalaburagi Bench

Karnataka High Court · (2017) 03 KAR CK 0250

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

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High Courts20 Mar 2017

Chikka Venkatamma W/o Venkatakrishnaiah Since dead by LRS & Ors Vs R. Nagaraja & Anr

Karnataka High Court · (2017) 03 KAR CK 0249

Transfer of Property Act, 1882, Section 3, Section 3, Section 59, Section 59, Section 100, Section 100,

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High Courts20 Mar 2017Dismissed

PRABHAKAR H J Vs STATE OF KARNATAKA REP. BY ITS PRINCIPAL SECRETARY PANCHAYAT RAJ ENGINEERING DEPARTMENT, RURAL DEVELOPMENT AND PANCHAYT RAJ, & ORS.

Karnataka High Court · (2017) 03 KAR CK 0248

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts20 Mar 2017Allowed

Mahesh S/o Mallikarjun Boyin, & Ors. Vs The State of Karnataka Through the PSI., Saidapur PS. Represented by the Addl. State Public Prosecutor

Karnataka High Court · (2017) 03 KAR CK 0247

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 144, Section

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High Courts20 Mar 2017

State of Karnataka Vs Rajesab

Karnataka High Court · (2017) 03 KAR CK 0246

Indian Penal Code, 1860, Section 376, Section 323, Section 511, Section 354 - Punishment for rape - Punishment for voluntarily causing hurt - Punishme

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High Courts20 Mar 2017

Venkoba Sampathraj Makashi and Ors. Vs State and Ors.

Karnataka High Court · (2017) 03 KAR CK 0245

Code of Criminal Procedure, 1973, Section 482, Section 219 - Saving of inherent powers of High Court - Three offences of same kind within year may be charged together

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High Courts20 Mar 2017