COURT ARCHIVE

Karnataka High Court judgments

47,963 judgments · page 260 of 2,399

High Courts09 Feb 2017Allowed

Tukaram S/o Kallappa Nelge Vs The State through Mannalli Police Station

Karnataka High Court · (2017) 02 KAR CK 0188

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 Courts09 Feb 2017Dismissed

Sri. Vijay Kumar Basanna Ghalli Vs Chief Administrative Officer Dist. and Sessions Court, Kalaburagi

Karnataka High Court · (2017) 2 AirKarR 264

Constitution of India, 1950 - Article 309, Article 311Karnataka Civil Services (Probation) Rules, 1977 - Rule 6

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High Courts09 Feb 2017Allowed

Smt. Mahiboobbi Vs Govind M. Haripalle

Karnataka High Court · (2017) 2 AirKarR 244 : (2017) 3 KantLJ 230

Civil Procedure Code, 1908 (CPC) - Section 11

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High Courts09 Feb 2017Allowed

The Divisional Controller, KSRTC, Davanagere Division Danvangere Vs T.M. Gurumurthy

Karnataka High Court · (2017) 1 LLN 725

Industrial Disputes Act, 1947 - Section 10(1)(d)

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High Courts09 Feb 2017Dismissed

Anil Appanna Randewadi Vs Smt. Vaishali Anil Randewadi

Karnataka High Court · (2017) 2 AirKarR 259 : (2017) 2 DMC 467

Protection of Women From Domestic Violence Act, 2005 - Section 12(1)

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High Courts09 Feb 2017Disposed Off

JM Financial Co. (P.) Ltd. Vs Shakambari Fashions (P.) Ltd.

Karnataka High Court · (2017) 140 SCL 527

Companies Act, 1956 - Section 456Companies Act, 2013 - Section 283Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13

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High Courts09 Feb 2017Allowed

Sri Reji Sebastian Vs Mrs. Juby Mary Chackao Major

Karnataka High Court · (2017) AAC 946

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

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High Courts08 Feb 2017Allowed

Sri Chikkegowda, & Anr. Vs Bangalore Mercantile Co-Op. Bank Limited, & Ors.

Karnataka High Court · (2017) 02 KAR CK 0187

Code of Criminal Procedure, 1973, Section 313, Section 70(2) - Power to examine the accused - Form of warrant of arrest and durationNegotiable Instruments Act, 1881,

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High Courts08 Feb 2017

PAREKH KINNER Vs SRI V.VENKATESH SHARMA S/O.LATE VENKAPPA & Anr.

Karnataka High Court · (2017) 02 KAR CK 0186

Motor Vehicles Act, 1988, Section 173(1), Section 173(1) - Appeals

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High Courts08 Feb 2017Allowed

MALLAPPA S/O MAHANTAPPA KAMAT Vs MAHANTAYYA NEELAKANTHAYYA HIREMATH, & ANR.

Karnataka High Court · (2017) 02 KAR CK 0185

Motor Vehicles Act, 1988, Section 149, Section 149, Section 166, Section 166 - Duty of insurers to satisfy judgments and awards against persons insu

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High Courts08 Feb 2017Dismissed

Nagendra S/o K Venkatesh Vs State of Karnataka Paper Town Police

Karnataka High Court · (2017) 02 KAR CK 0184

Code of Criminal Procedure, 1973, Section 313, Section 360 - Power to examine the accused - Order to release on probation of good conduct or after admonitionIndian Penal C

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High Courts08 Feb 2017

A.V.Ramprasad Vs Chandrashekar.D

Karnataka High Court · (2017) 02 KAR CK 0183

Code of Criminal Procedure, 1973, Section 401, Section 313 - High Courts powers of revision - Power to examine the accusedNegotiable Instruments Act, 1881,

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High Courts08 Feb 2017

State of Karnataka Vs Nasir Liyakatali Patel

Karnataka High Court · (2017) 02 KAR CK 0182

Code of Criminal Procedure, 1973, Section 209 - Commitment of case to Court of Session when offence is triable exclusively by itIndian Penal Code, 1860, Section 511, <

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High Courts08 Feb 2017

Ningappa Ningappa Buggi Vs The State Of Karnataka

Karnataka High Court · (2017) 02 KAR CK 0181

Indian Penal Code, 1860, Section 302, Section 498A, Section 307 - Punishment for murder - Husband or relative of husband of a woman subjecting her to cruelty - Attempt to

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High Courts08 Feb 2017

Fayaz Ahammad Vs State of Karnataka

Karnataka High Court · (2017) 02 KAR CK 0180

Indian Penal Code, 1860, Section 302, Section 498A, Section 323, Section 504 - Punishment for murder - Husband or relative of husband of a woman subj

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High Courts08 Feb 2017

T.R. Meera w/o M. Kumar and another Vs Mare Gowda and others

Karnataka High Court · (2017) 02 KAR CK 0179

Code of Civil Procedure, 1908, Order 6Rule 17 -Transfer of Property Act, 1882, Section 53-A -Limitation Act, 1963,

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High Courts08 Feb 2017

Nagaraju Vs State of Karnataka

Karnataka High Court · (2017) 02 KAR CK 0178

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accused

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High Courts08 Feb 2017

Soni Nihal Dinesh Bhai and another Vs Sandeep Patel and another

Karnataka High Court · (2017) 02 KAR CK 0177

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 Courts08 Feb 2017Allowed

RAGHUNATH SRIKANT NAIK Vs THE STATE OF KARNATAKA

Karnataka High Court · (2017) 02 KAR CK 0176

Indian Penal Code, 1860, Section 379, Section 511 - Punishment for theft - Punishment for attempting to commit offences punishable with imprisonment for life or other imprisonment

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High Courts08 Feb 2017Allowed

Muttappa s/o Parameshwarappa Amati Vs The State of Karnataka By Hamsabhavi Police, rep. by the State Public Prosecutor

Karnataka High Court · (2017) 02 KAR CK 0175

Indian Penal Code, 1860, Section 302, Section 201, Section 506 - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen

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