High Courts06 Feb 2017
LOKESHA S/O. LATE DYAVEGOWDA Vs BAJAJ ALLIENZE GENERAL INSURANCE CO. LTD. & ANR.
Karnataka High Court · (2017) 02 KAR CK 0151
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 263 of 2,399
High Courts06 Feb 2017
Rajashree Basavaraj Salagar & Ors. Vs State
Karnataka High Court · (2017) 02 KAR CK 0150
Code of Criminal Procedure, 1973, Section 482, Section 239, Section 237 - Saving of inherent powers of High Court - When accused shall be discharged - Procedure in cases i
High Courts06 Feb 2017
K.N. Harish Vs Commissioner, Department of Survey and another
Karnataka High Court · (2017) 02 KAR CK 0149
Constitution of India, Article 227 - Power of superintendence over all courts by the High Court
High Courts06 Feb 2017Allowed
Ashok S/o Dharmaraj Vs The State of Karnataka Through S.H.O. Raichur Rural Police Station
Karnataka High Court · (2017) 02 KAR CK 0148
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
High Courts06 Feb 2017Dismissed
MAHADEV S/O LAGAMANNA JILLEDAR Vs THE STATE OF KANRATAKA REP. BY ITS PRINCIPAL SECRETARY EDUCATION DEPARTMENT, & ORS.
Karnataka High Court · (2017) 02 KAR CK 0147
Karnataka Sate Civil Services (Regulation of Transfer of Teachers) Act, 2007, Section 4
High Courts06 Feb 2017Allowed
MASTER MUNA @ MUNIRAJU S/O RAMAKRISHNA Vs SRI K.M.KRISHNA MURTHY S/O MUNIVENKATAPPA, & ANR.
Karnataka High Court · (2017) 02 KAR CK 0146
High Courts06 Feb 2017Allowed
Sunil Kumar S/o Siddappa Sagar, & Anr. Vs State of Karnataka through The Police, Anti Corruption Bureau Bidar, represented by Special Public Prosecutor
Karnataka High Court · (2017) 02 KAR CK 0145
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailPrevention of Corruption Act, 1988, Section 8,
High Courts06 Feb 2017
Chandraiah Vs Mallamma & Anr
Karnataka High Court · (2017) 02 KAR CK 0144
Evidence Act, 1872, Section 92 - Exclusion of evidence of oral agreementSpecific Relief Act, 1963, Section 20(2), Section 20 of - Discretion as to
High Courts06 Feb 2017
Sunil Valyapure Yamanappa Vs State of Karnataka
Karnataka High Court · (2017) 02 KAR CK 0143
Code of Criminal Procedure, 1973, Section 482, Section 482, Section 190, Section 190, Section 155(2), Section 15
High Courts06 Feb 2017
Sri Dyamappa Shetveppa Bajantri Vs The State of Karnataka
Karnataka High Court · (2017) 02 KAR CK 0142
Indian Penal Code, 1860, Section 302, Section 201, Section 34, Section 506, Section 344 - Punishment for murder - Causing disappea
High Courts06 Feb 2017
Smt. K. Arjuman Banu Vs State of Karnataka
Karnataka High Court · (2017) 02 KAR CK 0141
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 114, Section 376,
High Courts06 Feb 2017
MUNIANJANAPAA Vs BYREGOWDA & ORS.
Karnataka High Court · (2017) 02 KAR CK 0140
Indian Penal Code, 1860, Section 326, Section 149, Section 427, Section 143, Section 504 - Voluntarily causing ievous hurt by dan
High Courts06 Feb 2017
MR.HANEEFA Vs SMT SUMANGALA K BHAT & Ors
Karnataka High Court · (2017) 02 KAR CK 0139
High Courts06 Feb 2017
Narsappa and others Vs State of Karnataka
Karnataka High Court · (2017) 02 KAR CK 0138
Indian Penal Code, 1860, Section 302, Section 147, Section 323, Section 149, Section 143 - Punishment for murder - Punishment for
High Courts06 Feb 2017Disposed Off
Sri Dyamappa Shetveppa Bajantri Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 185
Penal Code, 1860 (IPC) - Section 201, Section 302, Section 34, Section 344, Section 506
High Courts06 Feb 2017Dismissed
K.N. Harish Vs Commissioner, Department of Survey and Settlement and Land Records, Bengaluru
Karnataka High Court · (2017) 2 AirKarR 379
Constitution of India, 1950 - Article 226
High Courts06 Feb 2017Disposed Off
Munianjanapaa Venkatamuniyappa Vs Byregowda Chikkaveerappa
Karnataka High Court · (2017) 2 AirKarR 376
Penal Code, 1860 (IPC) - Section 143, Section 326, Section 427, Section 504
High Courts06 Feb 2017Dismissed
Management of Shrinagar Cinema Theatre Vs Sri S. Thimmaraju Kondapalli
Karnataka High Court · (2017) LabLR 418
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 11A
High Courts06 Feb 2017Disposed Off
Sunil Valyapure Yamanappa Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 399
Criminal Procedure Code, 1973 (CrPC) - Section 155, Section 173, Section 195, Section 200, Section 468, Section 482Karnataka Open Places (Prevention of Disfigurement) Act, 1981 - Section 3
High Courts06 Feb 2017Disposed Off
K. Arjuman Banu Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 479
Criminal Procedure Code, 1973 (CrPC) - Section 154, Section 482Penal Code, 1860 (IPC) - Section 34, Section 342Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)