COURT ARCHIVE

Karnataka High Court judgments

47,963 judgments · page 256 of 2,399

High Courts20 Feb 2017Dismissed

Ramesh M Gandhi S/o Mangilal Vs A. Sendilkumar S/o Veluswamy, & Anr.

Karnataka High Court · (2017) 02 KAR CK 0251

Code of Criminal Procedure, 1973, Section 250 - Compensation for accusation without reasonable causeIndian Penal Code, 1860, Section 420, Section 468<

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High Courts20 Feb 2017Dismissed

PRINCIPAL COMMISSIONER OF INCOME TAX Vs RAMGOPAL MINERALS

Karnataka High Court · (2017) 02 KAR CK 0250

Income Tax Act, 1961, Section 133(6), Section 133(6), Section 133(6), Section 133(6), Section 131, Section 1

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High Courts20 Feb 2017Allowed

SALMAN S/O MARDAN ALI, & ORS. Vs THE STATE OF KARNATAKA THROUGH MANNAEKHELLI POLICE STATION

Karnataka High Court · (2017) 02 KAR CK 0249

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 342,

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High Courts20 Feb 2017

C. DEVARAJU Vs SRI. NARASIMHA RAJU

Karnataka High Court · (2017) 02 KAR CK 0248

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High Courts20 Feb 2017

Manjunatha alias Yenne Manja Kumara Vs State

Karnataka High Court · (2017) 02 KAR CK 0247

Indian Penal Code, 1860, Section 34, Section 392 - Acts done by several persons in furtherance of common intention - Punishment for robbery

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High Courts20 Feb 2017

ANANDA S/O RANGAPPA Vs SUBRAMANYA S/O SHIVANNA

Karnataka High Court · (2017) 02 KAR CK 0246

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High Courts20 Feb 2017

Purnakala alias Poornima and another Vs State of Karnataka

Karnataka High Court · (2017) 02 KAR CK 0245

Indian Penal Code, 1860, Section 420 - Cheating and dishonestly inducing delivery of property

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High Courts20 Feb 2017

Rajesh Vs Komala

Karnataka High Court · (2017) 02 KAR CK 0244

Protection of Women From Domestic Violence Act, 2005, Section 12 - Application to Magistrate.

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High Courts20 Feb 2017Dismissed

Rajesh. S. Vs Komala Tanikachalam

Karnataka High Court · (2017) 2 AirKarR 261

Protection of Women From Domestic Violence Act, 2005 - Section 12

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High Courts20 Feb 2017Allowed

Sri B.G. Kiran Vs The Regional Manager New India Assurance Co. Ltd.

Karnataka High Court · (2017) AAC 944

Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173

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High Courts20 Feb 2017Allowed

Ananda Rangappa Vs Subramanya Shivanna

Karnataka High Court · (2017) AAC 897

Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173

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High Courts20 Feb 2017Allowed

C. Devaraju Channappa Vs Narasimha Raju

Karnataka High Court · (2017) AAC 905

Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173

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High Courts20 Feb 2017Dismissed

Manjunatha alias Yenne Manja Kumara Vs State

Karnataka High Court · (2017) 2 AirKarR 468

Evidence Act, 1872 - Section 114(a), Section 3Penal Code, 1860 (IPC) - Section 34, Section 392

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High Courts20 Feb 2017Dismissed

Ramesh M. Gandhi Vs A. Sendilkumar Veluswamy

Karnataka High Court · (2017) 2 AirKarR 658

Penal Code, 1860 (IPC) - Section 409, Section 420

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High Courts17 Feb 2017Dismissed

Simon S/o Multani Vs The State through Market Police Station

Karnataka High Court · (2017) 02 KAR CK 0243

Code of Criminal Procedure, 1973, Section 482, Section 209 - Saving of inherent powers of High Court - Commitment of case to Court of Session when offence is triable exclusively by it<

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High Courts17 Feb 2017Dismissed

Raju S/o Ramlal Chourasiya Vs The State of Karnataka Through Chow Police Station Kalaburagi, represented by Addl. SPP High Court of Karnataka

Karnataka High Court · (2017) 02 KAR CK 0242

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

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High Courts16 Feb 2017

Basavaraju M and another Vs The Commissioner

Karnataka High Court · (2017) 02 KAR CK 0241

Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957, Rule 10

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High Courts16 Feb 2017Dismissed

ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION Vs SMT. MUNIYAMMA, W/O. LATE AKKALAPPA, & ORS.

Karnataka High Court · (2017) 02 KAR CK 0240

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High Courts16 Feb 2017Allowed

Syed Murtuja S/o Maheboob Sab Vs The State of Karnataka Through S.H.O Raichur Rural Police Station

Karnataka High Court · (2017) 02 KAR CK 0239

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 397 - Robbery or dacoit

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High Courts15 Feb 2017

Rajendra and others Vs Divisional Controller

Karnataka High Court · (2017) 02 KAR CK 0238

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