High Courts15 Feb 2017
Naresh Balasubramaniam Vs State of Karnataka and another
Karnataka High Court · (2017) 02 KAR CK 0237
Indian Penal Code, 1860, Section 420, Section 34, Section 405, Section 406, Section 419, Section 417,
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 257 of 2,399
High Courts15 Feb 2017
S. CHANDRASHEKAR Vs ASST. COMMISSIONER OF INCOME TAX
Karnataka High Court · (2017) 02 KAR CK 0236
Income Tax Act, 1961, Section 274, Section 274, Section 274, Section 274, Section 271B, Section 271B,
High Courts15 Feb 2017
Nagesh Sheregar Vs Town Municipal Council and others
Karnataka High Court · (2017) 02 KAR CK 0235
High Courts15 Feb 2017
Shakoor Ahamed S/o Mohammed Sahabuddin, & Anr. Vs Registrar Vivesvaraya Technological University, & Ors.
Karnataka High Court · (2017) 02 KAR CK 0234
High Courts15 Feb 2017Dismissed
M/s Horticontracts, Rep.by its Sole Proprietor, Sri.P.Muralidharan, & Anr. Vs M/s. Agrihorticultural Consultants, & Anr.
Karnataka High Court · (2017) 02 KAR CK 0232
Code of Civil Procedure, 1908, Order 8Rule 5, Order 6Rule 4, Order 12Rule 6, Order 12Rule 8,
High Courts15 Feb 2017
Bhimappa Vs Krishnavva
Karnataka High Court · (2017) 02 KAR CK 0231
Code of Civil Procedure, 1908, Order 18Rule 4
High Courts15 Feb 2017Disposed Off
Nagesh Sheregar Vs Town Municipal Council, Kundapura
Karnataka High Court · (2017) 2 AirKarR 382
Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 - Section 3, Section 5
High Courts15 Feb 2017Allowed
Naresh Balasubramaniam Vs State of Karnataka
Karnataka High Court · (2017) 3 KantLJ 208
Criminal Procedure Code, 1973 (CrPC) - Section 482Information Technology Act, 2000 - Section 66D, Section 72APenal Code, 1860 (IPC) - Section 405, Section 406, Section 416, Section 417, Section 419, Section 420
High Courts14 Feb 2017
High Court of Karnataka Vs Mrs. Meena M. Dongre and others
Karnataka High Court · (2017) 02 KAR CK 0228
Code of Civil Procedure, 1908, Order 41Rule 27, Order 39Rule 2-A -Contempt of Courts Act, 1971, Section 2(b) - Definition
High Courts14 Feb 2017
SRI. P. RAJANNA S/O. LATE PAPAIAH Vs SMT. S. SUMATHI W/O. MUNIRATNAM NAIDU, & ORS.
Karnataka High Court · (2017) 02 KAR CK 0225
High Courts14 Feb 2017Dismissed
K.L.J.A.KIRAN BABU Vs HONORABLE MINISTRY/ DEPARTMENT OF LABOUR, & ORS.
Karnataka High Court · (2017) 02 KAR CK 0224
High Courts14 Feb 2017
THE SPECIAL DEPUTY COMMISSIONER, & ORS. Vs SHRI PRAVEEN SHAH S/O SRI P H SHAH
Karnataka High Court · (2017) 02 KAR CK 0223
High Courts14 Feb 2017Allowed
Sri. Yousuf Sharief & Ors. Vs State of Karnataka & And.
Karnataka High Court · (2017) 2 AirKarR 170
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 353, Section 354, Section 504
High Courts14 Feb 2017Allowed
Shivanna Vs State of Karnataka
Karnataka High Court · (2017) 2 AICLR 597 : (2017) 2 AirKarR 123
Criminal Procedure Code, 1973 (CrPC) - Section 173(8), Section 190, Section 482Penal Code, 1860 (IPC) - Section 143, Section 427, Section 447, Section 506Transfer of Property Act, 1882 — Section 43
High Courts14 Feb 2017Disposed Off
Avln Raju Vs State Bank of India, Vishakhapatnam
Karnataka High Court · (2017) 2 AirKarR 578
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, Section 14, Section 17
High Courts13 Feb 2017
Vinatha Madhukar Haldipur and Ors. Vs N.A. Anantaram
Karnataka High Court · (2017) 02 KAR CK 0222
Transfer of Property Act, 1882, Section 53A - Part performanceKarnataka Rent Act, 1999, Section 43(1), Section 3(e)
High Courts13 Feb 2017Dismissed
THE EXECUTIVE DIRECTOR KARNATAKA FOREST DEVELOPMENT CORPORATION KULASHEKHARA, & ANR. Vs PUSHPARAJ S/O VELAYUDHAN
Karnataka High Court · (2017) 02 KAR CK 0221
High Courts13 Feb 2017
Thomas Vellukunnal Vs The Management of New Alankar Bar
Karnataka High Court · (2017) 02 KAR CK 0220
Industrial Disputes Act, 1947, Section 33-C(2) -Code of Criminal Procedure, 1973, Section 200 - Examination of complainant
High Courts13 Feb 2017Disposed
Sri Atma Prabhananda Vs The State of Karnataka By the Station House Officer
Karnataka High Court · (2017) 02 KAR CK 0219
Indian Penal Code, 1860, Section 420 - Cheating and dishonestly inducing delivery of propertyEssential Commodities Act, 1955, Section 3, Section 7 - P
High Courts13 Feb 2017
Kogundi Dyamanna Vs Manikanta Sarkar and another
Karnataka High Court · (2017) 02 KAR CK 0218
Code of Criminal Procedure, 1973, Section 482, Section 200, Section 156(3) - Saving of inherent powers of High Court - Examination of complainant - Police officers power t