High Courts06 Feb 2017Dismissed
Rajashree Basavaraj Salagar Vs State
Karnataka High Court · (2017) 2 AirKarR 629
Criminal Procedure Code, 1973 (CrPC) - Section 482
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 264 of 2,399
High Courts03 Feb 2017
SRI B Y MOHAN Vs MR. ALLAHBAKSH K
Karnataka High Court · (2017) 02 KAR CK 0137
Indian Penal Code, 1860, Section 279, Section 338 - Rash driving or riding on a public way - Causing grievous hurt by act endangering life or personal safety of others
High Courts03 Feb 2017Dismissed
MANAGEMENT OF RYAN INTERNATIONAL SCHOOL Vs RAJANNA N & ORS.
Karnataka High Court · (2017) 02 KAR CK 0136
High Courts03 Feb 2017
SMT. SHANTHI VIJAYDEV Vs SRI. L.M. RASAN
Karnataka High Court · (2017) 02 KAR CK 0135
Code of Civil Procedure, 1908, Section 151 - Saving of Inherent powers of CourtKarnataka Stamp Act, 1957, Section 35, Section 33, Se
High Courts03 Feb 2017
Sri. Hemant Gulati Vs The State of Karnataka
Karnataka High Court · (2017) 02 KAR CK 0134
Karnataka Excise (Excise Duties and Fees) Rules, 1968, Rule 14, Rule 5
High Courts03 Feb 2017Allowed
Sri Mudakappa @ Sabappa S/o Hanamanth Nagod, & Anr. Vs The State of Karnataka Through Managuli P.S. Rep. by its State Public Prosecutor
Karnataka High Court · (2017) 02 KAR CK 0133
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 302, Se
High Courts03 Feb 2017
Town Municipal Council & Anr Vs Dr. Subhas Neelakantappa & Ors
Karnataka High Court · (2017) 02 KAR CK 0132
Code of Civil Procedure, 1908, Section 151 - Saving of Inherent powers of CourtKarnataka Municipalities Act, 1964, Section 284, Section 284(1) - P
High Courts03 Feb 2017Dismissed
Hemant Gulati Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 411 : (2017) 3 KantLJ 282
Constitution of India, 1950 - Article 226Karnataka Excise (Sale of Indian and Foreign Liquors) Rules, 1968 - Rule 14, Rule 5Karnataka Excise Act, 1965 - Section 2(5)
High Courts03 Feb 2017Allowed
Palani P. Aramugam Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 342
Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 302
High Courts03 Feb 2017Dismissed
Shanthi Vijaydev Vs L. M. Rasan.
Karnataka High Court · (2017) 2 AirKarR 353
Constitution of India, 1950 - Article 226Evidence Act, 1872 - Section 63Karnataka Stamp Act, 1957 - Section 34
High Courts03 Feb 2017
STATE BY NEW TOWN POLICE BHADRAVATHI Vs STANY LOUIS S/O PHYLIOMINARAJ
Karnataka High Court · (2017) 02 KAR CK 0049
Indian Penal Code, 1860, Section 34, Section 307, Section 504 - Acts done by several persons in furtherance of common intention - Attempt to murder - Intentional insult wit
High Courts03 Feb 2017Allowed
State of Karnataka, & Anr. Vs B. Mallappa Basappa
Karnataka High Court · (2017) 02 KAR CK 0048
High Courts03 Feb 2017Dismissed
Amaresh S/o chandramanna Mundaragi Vs The State of Karnataka
Karnataka High Court · (2017) 02 KAR CK 0047
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 302, S
High Courts03 Feb 2017Allowed
Basayya S/o Mahadevappa Hiremath Vs The State Through Afzalpur Police Station
Karnataka High Court · (2017) 02 KAR CK 0046
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailNarcotic Drugs and Psychotropic Substances Act, 1985, Section
High Courts03 Feb 2017Allowed
Mohammed Pasha Miyan S/o Abdul Razzak, & Ors. Vs The State of Karnataka Through Bagdal Police Station
Karnataka High Court · (2017) 02 KAR CK 0045
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 34, Section 1
High Courts03 Feb 2017Dismissed
Nijaguna S/o Ramachandrappagouda, & Anr. Vs The State through Gogi Police Station Now represented by Addl. SPP, HCKB at Kalaburagi
Karnataka High Court · (2017) 02 KAR CK 0044
Code of Criminal Procedure, 1973, Section 438, Section 439 - Direction for grant of bail to person apprehending arrest - Special powers of High Court or Court of Session regarding bail
High Courts03 Feb 2017Allowed
T CHANDRASHEKAR S/O THIMMAIAH Vs THE STATE OF KARANATAKA BY VIJAYANAGAR P.S. (MYSURU) BY STATE PUBLIC PROSECUTOR
Karnataka High Court · (2017) 02 KAR CK 0043
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 34, Section
High Courts03 Feb 2017Dismissed
Umesh S/o Basu Rathod @ Naik Vs The State of Karnataka
Karnataka High Court · (2017) 02 KAR CK 0042
Code of Criminal Procedure, 1973, Section 439, Section 164 - Special powers of High Court or Court of Session regarding bail - Recording of confessions and statementsIndia
High Courts03 Feb 2017Allowed
PALANI P S/O LATE P ARAMUGAM Vs STATE OF KARNATAKA BY J P NAGARA POLICE STATION BY ITS PUBLIC PROSECUTOR
Karnataka High Court · (2017) 02 KAR CK 0041
Indian Penal Code, 1860, Section 302 - Punishment for murderEvidence Act, 1872, Section 106, Section 114(g) - Burden of proving fact especially wi
High Courts03 Feb 2017Dismissed
SMT.C.S.JAYALAKSHMI D/O SIDDAPPA Vs THE TOWN MAHILA SAMAJ (R)
Karnataka High Court · (2017) 02 KAR CK 0040
Karnataka Education Act, 1983, Section 94 - Appeals