COURT ARCHIVE

Karnataka High Court judgments

47,963 judgments · page 249 of 2,399

High Courts07 Mar 2017Allowed

CHANDRAHASA @ KRISHNA @ ARUBERALU SON OF LATE CHIKKARANGAIAH Vs THE STATE BY M.K.DODDI POLICE REPRESENTED BY STATE PUBLIC PROSECUTOR HIGH COURT OF KARNATAKA

Karnataka High Court · (2017) 03 KAR CK 0162

Code of Criminal Procedure, 1973, Section 439, Section 439(2) - Special powers of High Court or Court of Session regarding bail - Special powers of High Court or Court of Session regarding bai

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High Courts07 Mar 2017

Kumari Vaishnavi Vs Mallikarjun Malipatil and others

Karnataka High Court · (2017) 03 KAR CK 0161

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High Courts07 Mar 2017Allowed

SRI. MUNIRAJU S/O CHIKKAMUNIYAPPA Vs STATE OF KARNATAKA, REPRESENTED BY PSI MALUR POLICE STATION, MALUR

Karnataka High Court · (2017) 03 KAR CK 0160

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 147, Section

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High Courts07 Mar 2017

LT COL D. S. CHOUDHARY S/O. SRI HARCHAND RAM, & ORS. Vs UNION OF INDIA THROUGH THE SECRETARY, MINISTRY OF DEFENSE, & ORS.

Karnataka High Court · (2017) 03 KAR CK 0159

Constitution of India, Article 226 - Power of High Courts to Issue certain writsArmy Act, 1950, Section 192 - Power to make regulations

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High Courts07 Mar 2017

SIDRAM NAGAPPA KAMBLE & ORS. Vs THE STATE OF KARNATAKA & ANR.

Karnataka High Court · (2017) 03 KAR CK 0158

Code of Criminal Procedure, 1973, Section 482, Section 320 - Saving of inherent powers of High Court - Compounding of offencesIndian Penal Code, 1860,

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High Courts07 Mar 2017Disposed Off

Nandi Agro Vet A Proprietary Concern, Bengaluru Vs State of Karnataka

Karnataka High Court · (2017) 2 AirKarR 390

Constitution of India, 1950 - Article 226

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High Courts07 Mar 2017Allowed

Kumari Vaishnavi Vs Mallikarjun Malipatil

Karnataka High Court · (2017) 2 AirKarR 781

Motor Vehicles Act, 1988 - Section 168

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High Courts07 Mar 2017Allowed

Gangegiri Estate Vs K. Jayarama

Karnataka High Court · (2017) 2 LLN 210

Workmens Compensation Act, 1923 - Section 4(1)(c)(ii)

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High Courts07 Mar 2017Dismissed

U. Sudha Vs M. Prakash

Karnataka High Court · (2017) 2 AirKarR 480

Criminal Procedure Code, 1973 (CrPC) - Section 177, Section 407Negotiable Instruments Act, 1881 (NI) - Section 142(2)(a)

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High Courts07 Mar 2017Allowed

Sidram Nagappa Kamble Vs State of Karnataka

Karnataka High Court · (2017) 2 AirKarR 460

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 323, Section 324, Section 34, Section 354(b), Section 504, Section 506

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High Courts06 Mar 2017Allowed

NAGARJUNA @ BANDE NAGA S/O LATE NARASIMHA MURTHY Vs THE STATE REPRESENTED BY THE TOWN POLICE TUMKUR, REPRESENTED BY STATE PUBLIC PROSECUTOR

Karnataka High Court · (2017) 03 KAR CK 0157

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

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High Courts06 Mar 2017

Sheena Poojary Vs Kamala Poojarthi and others

Karnataka High Court · (2017) 03 KAR CK 0156

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 7Rule 1(b)

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High Courts06 Mar 2017

Krishnappa s/o Munishamappa Vs State of Karnataka

Karnataka High Court · (2017) 03 KAR CK 0155

Indian Penal Code, 1860, Section 324, Section 307, Section 323, Section 319 - Voluntarily causing hurt by dangerous weapons or means - Attempt to murd

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High Courts06 Mar 2017

Rooma H. D/o. H. K. Mariswamy Vs Indian Oil Corporation Limited, Mumbai & anr.

Karnataka High Court · (2017) 03 KAR CK 0154

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High Courts06 Mar 2017Allowed

RAMLATH W/O MAHAMMED SHARIF Vs THE STATE OF KARNATAKA BY ITS UNDER SECRETARY, DEPARTMENT OF HOME, & ORS.

Karnataka High Court · (2017) 03 KAR CK 0153

Indian Penal Code, 1860, Section 302, Section 147, Section 307, Section 148, Section 149, Section 143,

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High Courts06 Mar 2017

B.N.MALLIKARJUNA Vs K.K.VIJAYAKUMAR & Anr

Karnataka High Court · (2017) 03 KAR CK 0152

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High Courts06 Mar 2017

Karnataka Lokayuktha Vs H. N. Niranjan and Anr

Karnataka High Court · (2017) 03 KAR CK 0151

Karnataka Lokayukta Act, 1984, Section 12(3), Section 12(4) - Reports of Lokayukta, etc - Reports of Lokayukta, etc

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High Courts06 Mar 2017

Hasansab Allasab Vs State of Karnataka and others

Karnataka High Court · (2017) 03 KAR CK 0150

Karnataka Land Reforms Act, 1961, Section 2(18) -Bombay Tenancy and Agricultural Lands Act, 1948, Section 4, Section 45, Section 45

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High Courts06 Mar 2017

SMT. CHANNAVVA Vs Shri Dharmendra

Karnataka High Court · (2017) 03 KAR CK 0148

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

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High Courts06 Mar 2017

Annappa Mariyappa Hiremani Vs State of Karnataka

Karnataka High Court · (2017) 03 KAR CK 0147

Indian Penal Code, 1860, Section 376, Section 324, Section 307, Section 506 - Punishment for rape - Voluntarily causing hurt by dangerous weapons or m

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