High Courts30 Jan 2017Allowed
K.MANOHAR RAJU S/O LATE RAGHAVARAJU, & ANR. Vs THE DEPUTY COMMISSIONER, BANGALORE DISTRICT, & ORS.
Karnataka High Court · (2017) 01 KAR CK 0348
Karnataka Land Revenue Act, 1964, Section 136(3) - Appeal and Revision
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 268 of 2,399
High Courts30 Jan 2017Allowed
K C JAYANTH S/O CHANDRAIAH Vs STATE OF KARNATAKA CHANNAPATNA RURAL POLICE STATION
Karnataka High Court · (2017) 01 KAR CK 0347
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 420, Section
High Courts30 Jan 2017Dismissed
Poornima Vs V. Murugan, Major
Karnataka High Court · (2017) AAC 855
Motor Vehicles Act, 1988 - Section 168
High Courts30 Jan 2017Allowed
Director General and Inspector General of Police Vs Sri. Santhosh Appa Saheb
Karnataka High Court · (2017) 2 AirKarR 191
Constitution of India, 1950 - Article 226Karnataka Civil Services (Appointment on Compassionate Grounds) (Amended) Rules, 1998 - Rule 5Karnataka Civil Services Act, 1990 - Section 3(1), Section 8
High Courts30 Jan 2017Allowed
M/s. Karnataka Agro Agency Kudari Salawadagi Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 136
Constitution of India, 1950 - Article 14, Article 226
High Courts30 Jan 2017Dismissed
Mohammed Areef Vs Ummihani
Karnataka High Court · (2017) 2 AirKarR 51
Criminal Procedure Code, 1973 (CrPC) - Section 125
High Courts30 Jan 2017Allowed
Premesh Vs State of Karnataka
Karnataka High Court · (2017) 1 DMC 617
Criminal Procedure Code, 1973 (CrPC) - Section 438Dowry Prohibition Act, 1961 - Section 3, Section 4Penal Code, 1860 (IPC) - Section 149, Section 323, Section 324, Section 498A, Section 506
High Courts30 Jan 2017Allowed
Dr. H.P. Natraj Vs Pramod Prashanth Pillai V.
Karnataka High Court · (2017) AAC 860 : (2017) 1 ACC 7
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
High Courts30 Jan 2017Disposed Off
Johnson & Smith Co. Vs Karnataka State Drugs Logistics & Warehousing Society, Bangalore
Karnataka High Court · (2017) 2 AirKarR 664
Karnataka Transparency in Public Procurements Act, 1999 - Rule 12(1)
High Courts30 Jan 2017Dismissed
Noel Lewis Pinto Vs Shalet D''souza
Karnataka High Court · (2017) AIR(Karnataka) 36 : (2017) 2 DMC 321
Divorce Act, 1869 - Section 37
High Courts27 Jan 2017
SMT.UMADEVI Vs STATE OF KARNATAKA & ORS
Karnataka High Court · (2017) 01 KAR CK 0346
Constitution of India, Article 19 - Protection of certain rights regarding freedom of speech, etc
High Courts27 Jan 2017
BIBI KHUTEJA @ KHUTZA BANU & ANR. Vs DAWOOD HUSAIN & ANR.
Karnataka High Court · (2017) 01 KAR CK 0345
Workmens Compensation Act, 1923, Section 30 - AppealsMotor Vehicles Act, 1988, Section 3, Section 3, Section 2, Sec
High Courts27 Jan 2017Allowed
Nanjundegowda, S/o late Manjegowda Vs State by Srirangapatna Police
Karnataka High Court · (2017) 01 KAR CK 0344
High Courts27 Jan 2017
DANDAMUDI RAMESH @ RAMARAO Vs SHARNAPPA S/O BASSAPPA
Karnataka High Court · (2017) 01 KAR CK 0343
Transfer of Property Act, 1882, Section 17 - Direction for accumulationRegistration Act, 1908, Section 49 - ct of non-registration of documents required to be registered
High Courts27 Jan 2017Disposed
Mr. Y. Gangi Reddy, Son of Late Y. Narasimha Reddy Vs State by Karnataka Lokayuktha Police
Karnataka High Court · (2017) 01 KAR CK 0342
Code of Criminal Procedure, 1973, Section 295 - Affidavit In proof of conduct of public servants
High Courts27 Jan 2017Allowed
Kolandaiswamy S/o Late. Arulappa Vs The State of Karnataka Rep. by the Station House Officer, Ramapura Police Station, & Anr.
Karnataka High Court · (2017) 01 KAR CK 0341
Narcotic Drugs and Psychotropic Substances Act, 1985, Section 20(b)(2)(b) - Punishment for contravention in relation to cannabis plant and cannabis
High Courts27 Jan 2017Disposed Off
Umadevi Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 45
Constitution of India, 1950 - Article 19(1)(g), Article 19(2)
High Courts27 Jan 2017Dismissed
K. Koushik Vs Sandeep
Karnataka High Court · (2017) 3 KantLJ 269
Motor Vehicles Act, 1988 - Section 147, Section 163-A, Section 173(1)
High Courts25 Jan 2017Allowed
STATE BY NEW TOWN POLICE, BHADRAVATHI, SHIVAMOGGA, REP. BY STATE PUBLIC PROSECUTOR Vs ARMUGAM, S/O.GOVINDASWAMY, & ORS.
Karnataka High Court · (2017) 01 KAR CK 0340
Code of Criminal Procedure, 1973, Section 161, Section 154, Section 162 - Examination of witnesses by police - Information in cognizable cases - Statements to police not t
High Courts25 Jan 2017
SRI C.KRISHNAMURTHY Vs THE STATE OF KARNATAKA
Karnataka High Court · (2017) 01 KAR CK 0339
Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957, Rule 8(viii), Rule 14-A(2)(d)