High Courts17 Mar 2017Disposed Off
Kaleemulla Vs Rajashekar Murthy
Karnataka High Court · (2017) ACD 468
Negotiable Instruments Act, 1881 (NI) - Section 138, Section 142
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 244 of 2,399
High Courts16 Mar 2017Allowed
SADALGA URBAN SOUHARDA SAHAKARI BANK NIYAMIT Vs REGIONAL PROVIDENT FUND COMMISSIONER & ANR.
Karnataka High Court · (2017) 03 KAR CK 0229
High Courts16 Mar 2017
Emerald Haven Estates Limited, Chennai Vs State of Karnataka and others
Karnataka High Court · (2017) 03 KAR CK 0228
Karnataka Forest Rules, 1969, Rule 69 -Karnataka Forest Act, 1963, Section 2(6), Section 2(14), Section 4(2), Section 99 - Definitions
High Courts16 Mar 2017Allowed
KUM.MA-NUJA D/O.Mr.C.BOREGOWDA, & ORS. Vs THE STATE OF KARNATAKA REP. BY SHO, KAMAKSHI PALYA
Karnataka High Court · (2017) 03 KAR CK 0227
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 34, Section 3
High Courts16 Mar 2017Allowed
Mr. JOSEPH K.P., S/O. K.M. POULISE, & ORS. Vs STATE OF KARNATAKA REPRESENTED BY ITS UNDER SECRETARY EDUCATION DEPARTMENT (HIGHER), & ORS.
Karnataka High Court · (2017) 03 KAR CK 0226
Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regionsKarnataka Education Act, 1983, <
High Courts16 Mar 2017
Syed Salauddin S/o Syed Ahmed, & Ors. Vs The State through Humnabad Police Station, & Anr.
Karnataka High Court · (2017) 03 KAR CK 0225
Code of Criminal Procedure, 1973, Section 482, Section 239, Section 156(3) - Saving of inherent powers of High Court - When accused shall be discharged - Police officers p
High Courts16 Mar 2017
Sri Dundappa Vs Sri Subhash Bhimagouda Patil
Karnataka High Court · (2017) 03 KAR CK 0224
Code of Civil Procedure, 1908, Order 41Rule 25, Order 41Rule 27, Order 41Rule 24, Order 8Rule 1,
High Courts16 Mar 2017
Abhinay R. Runawal Vs Malik S/o Ismail Mulla
Karnataka High Court · (2017) 03 KAR CK 0223
High Courts16 Mar 2017
The Managing Director, Vs Smt.Manjula & Ors.
Karnataka High Court · (2017) 03 KAR CK 0222
High Courts16 Mar 2017
Sujata Shivanand Giriyan Vs The State of Karnataka
Karnataka High Court · (2017) 03 KAR CK 0221
High Courts16 Mar 2017
SRI SYED YUSUF & ANR Vs SRI SYED NOORULLA & ORS
Karnataka High Court · (2017) 03 KAR CK 0220
Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2, Order 43Rule 1 -Transfer of Property Act, 1882,
High Courts16 Mar 2017Allowed
Sadalga Urban Souhadra Sahakari Bank Vs Regional Provident Fund Commissioner
Karnataka High Court · (2017) LabLR 479
Constitution of India, 1950 - Article 226
High Courts16 Mar 2017Disposed Off
Venkatesh Dasar Vs State of Karnataka
Karnataka High Court · (2017) 03 KAR CK 0080
Wild Life (Protection) Act, 1972 - Section 36A
High Courts16 Mar 2017Dismissed
Syed Salauddin Ahmed Vs State
Karnataka High Court · (2017) 2 AirKarR 539
Criminal Procedure Code, 1973 (CrPC) - Section 482
High Courts16 Mar 2017Dismissed
Sujata Shivanand Giriyan Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 653
High Courts16 Mar 2017Dismissed
Abhinay R. Runawal Vs Malik
Karnataka High Court · (2017) AAC 1052
Motor Vehicles Act, 1988 - Section 168
High Courts15 Mar 2017Allowed
Mahesh S/o Kalyanrao @ Kalyani Police Patil Vs The State of Karnataka (Through Mahagaon Police Station) Represented by Addl. State Public Prosecutor High Court of Karnataka
Karnataka High Court · (2017) 03 KAR CK 0219
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 302, S
High Courts15 Mar 2017Dismissed
KALAPPA SINCE DECEASED BY HIS LRS KRISHNAPPA S/O LATE KALAPPA, & ORS. Vs SMT NAGAMMA W/O LATE VENKATARAYAPPA, & ORS.
Karnataka High Court · (2017) 03 KAR CK 0218
Constitution of India, Article 226, Article 136 - Power of High Courts to Issue certain writs - Special leave to appeal by the Supreme CourtCode of Civil Procedure, 1908
High Courts15 Mar 2017Allowed
NAGARAJ S/O VARADAPPA, & ANR. Vs STATE BY SRI RAMPURA P. S
Karnataka High Court · (2017) 03 KAR CK 0217
Code of Criminal Procedure, 1973, Section 482, Section 154, Section 155(2), Section 155, Section 2(d), Section 155
High Courts15 Mar 2017Allowed
MR SUNIL MENON SON OF T C M MENON, & ORS. Vs MR. RAMESH CHELLIAH SON OF LATE SRI S CHELLIAH, & ANR.
Karnataka High Court · (2017) 03 KAR CK 0216
Code of Criminal Procedure, 1973, Section 482, Section 156(3) - Saving of inherent powers of High Court - Police officers power to Investigate cognizable caseIndian Penal