COURT ARCHIVE

Karnataka High Court judgments

47,963 judgments · page 266 of 2,399

High Courts01 Feb 2017

Karnataka State Road Transport Corporation, Kolar Vs Abu Saloha

Karnataka High Court · (2017) 02 KAR CK 0118

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court

Read judgment

High Courts01 Feb 2017

K. Shivaram Bijapur & Ors Vs The State of Karnataka

Karnataka High Court · (2017) 02 KAR CK 0117

Code of Criminal Procedure, 1973, Section 482, Section 190, Section 155(2), Section 195 - Saving of inherent powers of High Court - Cognizance of offe

Read judgment

High Courts01 Feb 2017

SRI. RAVISHANKAR Vs SMT. JAYAMMA & ORS.

Karnataka High Court · (2017) 02 KAR CK 0116

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 151,

Read judgment

High Courts01 Feb 2017

SMT SARALA DEVI Vs SMT R K SAROJA

Karnataka High Court · (2017) 02 KAR CK 0115

Karnataka Rent Act, 1999, Section 21(1)(h), Section 27(2)(r), Section 27(2)(a), Section 27(2)(c), Section 27(2)(g)

Read judgment

High Courts01 Feb 2017Dismissed

CHANDRA MOHAN K. N. Vs MR. MARPINEEDI SUJEET KUMAR

Karnataka High Court · (2017) 02 KAR CK 0114

Code of Criminal Procedure, 1973, Section 482, Section 389(1) - Saving of inherent powers of High Court - Suspension of sentence pending the appeal; release of appellant on bail

Read judgment

High Courts01 Feb 2017

MR. VEERAPPA HOLABASAPPA ARAKERI Vs THE STATE OF KARNATAKA & ANR.

Karnataka High Court · (2017) 02 KAR CK 0113

Karnataka High Court Act, 1961, Section 4 - Appeals from decisions of a single Judge of the High Court

Read judgment

High Courts01 Feb 2017

Shyama Sudarshan and another Vs State of Karnataka and others

Karnataka High Court · (2017) 02 KAR CK 0112

Read judgment

High Courts01 Feb 2017

THE BRANCH MANAGER Vs SMT. INDRAMMA & ORS

Karnataka High Court · (2017) 02 KAR CK 0111

Read judgment

High Courts01 Feb 2017

State of Karnataka Vs Veeresh

Karnataka High Court · (2017) 02 KAR CK 0110

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 376 - Punishment for rape

Read judgment

High Courts01 Feb 2017

THE COMMISSIONER OF INCOME TAX & ANR Vs M/S. INDIA ADVANTAGE FUND

Karnataka High Court · (2017) 02 KAR CK 0109

Income Tax Act, 1961, Section 164, Section 164, Section 164, Section 164, Section 260-A, Section 260-A

Read judgment

High Courts01 Feb 2017Allowed

SRI SRINIVAS AGRO AGENCIES DEALERS IN FERTILIZERS AND PESTICIDES, & ORS. Vs KARNATAKA AGRO INDUSTRIES CORPORATION LIMITED

Karnataka High Court · (2017) 02 KAR CK 0108

Negotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account

Read judgment

High Courts01 Feb 2017Dismissed

State by Bhagamandala Vs K.C.Siyaz, S/o Late K.M.Abdullah, & Ors.

Karnataka High Court · (2017) 02 KAR CK 0107

Indian Penal Code, 1860, Section 34, Section 379 - Acts done by several persons in furtherance of common intention - Punishment for theft

Read judgment

High Courts01 Feb 2017

H.G. Sadashiva & Anr. Vs The State by Range Forest Officer Bhadravathi

Karnataka High Court · (2017) 02 KAR CK 0106

Karnataka Forest Act, 1963, Section 104(A) - Penalties for contravention of Act or rules

Read judgment

High Courts01 Feb 2017

Balalji Trading Company and others Vs Saifulla Khan Gafarkhan Savukar and another

Karnataka High Court · (2017) 02 KAR CK 0105

Code of Criminal Procedure, 1973, Section 471, Section 463, Section 476, Section 340, Section 475, Section 195(1

Read judgment

High Courts01 Feb 2017Dismissed

RASHMI W/O SHARATH, & ORS. Vs THE STATE OF KARNATAKA BY BASAWESHWARA P.S.

Karnataka High Court · (2017) 02 KAR CK 0104

Code of Criminal Procedure, 1973, Section 227 - DischargeIndian Penal Code, 1860, Section 34, Section 498A, Section 306 - Act

Read judgment

High Courts01 Feb 2017Dismissed

Smt.A.V. Lakshmamma, D/o. Anjanappa Vs Sri.G.Babu Rao, S/o. Late Giddoji Rao

Karnataka High Court · (2017) 02 KAR CK 0103

Negotiable Instruments Act, 1881, Section 138, Section 139, Section 118 - Dishonour of cheque for insufficiency, etc., of funds in the account - Presumption in favour of h

Read judgment

High Courts01 Feb 2017

Sharanappa Hebbar Vs State of Karnataka and others

Karnataka High Court · (2017) 02 KAR CK 0102

Land Acquisition Act, 1894, Section 18(1), Section 4(1), Section 6(1), Section 13(a) - Reference to Court - Publication of preliminary notification and powe

Read judgment

High Courts31 Jan 2017Dismissed

V.M.Nagaraj S/o Munishami Gowda, & Ors. Vs Smt.Padmavathi W/o N.Rajagopal, & Ors.

Karnataka High Court · (2017) 01 KAR CK 0371

Read judgment

High Courts31 Jan 2017Dismissed

Mastan Sheikh S/o Gudu Sab Sheikh Vs The State Through Bhalki Rural Police Station

Karnataka High Court · (2017) 01 KAR CK 0370

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

Read judgment

High Courts31 Jan 2017Allowed

Sandeep S/o Vijaykumar Biradar Vs The State through Kamalanagar Police Station Dist. Bidar now represented by Addl. SPP High Court of Karnataka

Karnataka High Court · (2017) 01 KAR CK 0369

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

Read judgment