COURT ARCHIVE

Karnataka High Court judgments

47,963 judgments · page 248 of 2,399

High Courts09 Mar 2017

The State of Karnataka Vs Peerappa S/o Eshwar Hadapad

Karnataka High Court · (2017) 03 KAR CK 0175

Code of Criminal Procedure, 1973, Section 313, Section 207 - Power to examine the accused - Supply to the accused of copy of police report and other documentsIndian Penal

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High Courts09 Mar 2017

Seethappa Vs Lakshmamma

Karnataka High Court · (2017) 03 KAR CK 0174

Code of Civil Procedure, 1908, Order 1Rule 10, Order 41Rule 25, Section 151, Section 107, Order 18

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High Courts09 Mar 2017Dismissed

The General Manager, Internal Insurance, KSRTC. Vs Jayapal, S/o. Appasab Halingalli

Karnataka High Court · (2017) 03 KAR CK 0173

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

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High Courts09 Mar 2017Dismissed

Shantiraj Devendra Kunachi Vs Prakash N. Kanchagar

Karnataka High Court · (2017) CriLJ 2157

Criminal Procedure Code, 1973 (CrPC) - Section 482

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High Courts09 Mar 2017Allowed

Nagesh B.L. Vs Branch Manager, National Insurance Co. Ltd., Bangalore

Karnataka High Court · (2017) AAC 1054

Motor Vehicles Act, 1988 - Section 168

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High Courts09 Mar 2017Allowed

Kirloskar Ferrous Industries Ltd Vs K. Shivaramappa

Karnataka High Court · (2017) 2 LLN 215

Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 33(1)(b)

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High Courts09 Mar 2017Dismissed

The General Manager, Internal Insurance, KSRTC, Bangalore Vs Jayapal

Karnataka High Court · (2017) AAC 1029

Motor Vehicles Act, 1988 - Section 168

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High Courts09 Mar 2017Dismissed

State of Karnataka Vs Peerappa

Karnataka High Court · (2017) 2 AirKarR 455

Penal Code, 1860 (IPC) - Section 306, Section 498A

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High Courts08 Mar 2017Allowed

SRI MUNIANJANAPPA, S/O BUDDAPPA/BUDDANNA, & ANR. Vs BANGALORE DEVELOPMENT AUTHORITY, & ORS.

Karnataka High Court · (2017) 03 KAR CK 0172

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High Courts08 Mar 2017

DHYAN FOUNDATION GAU RAKSHA TRUST Vs STATE OF KARNATAKA BY KALLAMBELLA POLICE STATION REPRESENTED BY PUBLIC PROSECUTOR, & ANR.

Karnataka High Court · (2017) 03 KAR CK 0171

Code of Criminal Procedure, 1973, Section 482, Section 397, Section 457 - Saving of inherent powers of High Court - Calling for records to exercise powers of revision - Pr

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High Courts08 Mar 2017Allowed

SHIVANANDA S/O MANJUNATHA Vs THE STATE OF KARNATAKA BY THE POLICE OF CHANNAPATNA RURAL POLICE STATION

Karnataka High Court · (2017) 03 KAR CK 0170

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 399, S

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High Courts08 Mar 2017

THE KARNATAKA INDUSTRIAL AREA DEVELOPMENT BOARD REPTD. BY ITS CHAIRMAN, & ORS. Vs M/s.PALREACHA INFRASTRUCTURE AND DEVELOPERS, & ANR.

Karnataka High Court · (2017) 03 KAR CK 0169

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High Courts08 Mar 2017Allowed

Abdul Majeed, & Ors. Vs Chandrakanth, & Ors.

Karnataka High Court · (2017) 03 KAR CK 0168

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 151 - Saving of Inherent powers o

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High Courts08 Mar 2017Dismissed

Hemanth Vs State of Karnataka

Karnataka High Court · (2017) 3 KantLJ 236

Constitution of India, 1950 - Article 226, Article 227

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High Courts08 Mar 2017Allowed

Munianjanappa Buddappa Vs Bangalore Development Authority

Karnataka High Court · (2017) 2 AirKarR 649

Bangalore Development Authority Act, 1976 - Section 38C

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High Courts07 Mar 2017Allowed

HARISHA S/O RANGEGOWDA Vs THE STATE OF KARNATAKA REP. BY THE STATION HOUSE OFFICER GANDASI POLICE STATION

Karnataka High Court · (2017) 03 KAR CK 0167

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

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High Courts07 Mar 2017

SRI CHIKKALINGAIAH, & ORS. Vs STATE OF KARNATAKA, & ORS.

Karnataka High Court · (2017) 03 KAR CK 0166

State Civil Services (Special) Rules, 1996, Rule 4

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High Courts07 Mar 2017

Smt. U.Sudha D/o K.N.Upendra Vs Sri M.Prakash S/o Marigowda

Karnataka High Court · (2017) 03 KAR CK 0165

Code of Criminal Procedure, 1973, Section 407 - Power of High Court to transfer cases and appealsNegotiable Instruments Act, 1881, Section 138, Sectio

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High Courts07 Mar 2017Disposed

NANDI AGRO VET A PROPRIETARY CONCERN, THROUGH ITS PROPRIETOR, MR.SUNDAR.S Vs THE STATE OF KARNATAKA BY ITS PRINCIPAL SECRETARY TO FINANCE DEPARTMENT, & ORS.

Karnataka High Court · (2017) 03 KAR CK 0164

Constitution of India, Article 226 -Karnataka Transparency in Public Procurement Act, 2000, Section 4B

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High Courts07 Mar 2017

ANNASAHEB & Ors Vs THE STATE OF KARNATAKA & Ors

Karnataka High Court · (2017) 03 KAR CK 0163

Code of Criminal Procedure, 1973, Section 156(3) - Police officers power to Investigate cognizable caseIndian Penal Code, 1860, Section 146, Section 1

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