High Courts23 Jan 2017
Kumar Hanmantagouda and another Vs Channavya and others
Karnataka High Court · (2017) 01 KAR CK 0311
Code of Civil Procedure, 1908, Section 96, Order 41Rule 1 - Appeal from original decree
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 271 of 2,399
High Courts23 Jan 2017Allowed
LOKESHA H.G. S/O GOVINDEGOWDA Vs STATE BY PANDAVAPURA POLICE STATION, PANDAVAPURA REPRESENTED BY ITS SPECIAL PUBLIC PROSECUTOR
Karnataka High Court · (2017) 01 KAR CK 0310
Indian Penal Code, 1860, Section 420, Section 34, Section 465, Section 419, Section 408, Section 188 - Cheati
High Courts23 Jan 2017Allowed
SMT.H.B. CHANDRAMMA W/O LATE H.B. GANGADARAPPA, & ANR. Vs THE STATE OF KARNATAKA BY ITS SECRETARY TO GOVERNMENT DEPARTMENT OF FOOD AND CIVIL SUPPLIES, & ORS.
Karnataka High Court · (2017) 01 KAR CK 0309
Karnataka Essential Commodities (Public Distribution System) Control Order, 2016, Rule 13
High Courts23 Jan 2017Allowed
SMT.PARVATHI V. D/O SRI VENKATASWAMY Vs SMT.DEEPA D/O SRI JAYARAMAPPA
Karnataka High Court · (2017) 01 KAR CK 0308
Negotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
High Courts23 Jan 2017Allowed
VIKAS @ VICKY S/O LATE KRISHNAMURTHY Vs THE STATE OF KARNATAKA DABASPET POLICE STATION REPRESENTED BY PUBLIC PROSECUTOR
Karnataka High Court · (2017) 01 KAR CK 0307
Indian Penal Code, 1860, Section 394 - Voluntarily causing hurt in committing robbery
High Courts23 Jan 2017Allowed
SRI GIRISHA K.C., S/O LATE CHANDRAPPA, & ANR. Vs THE STATE OF KARNATAKA BY ALUR POLICE STATION REP.BY STATE PUBLIC PROSECUTOR
Karnataka High Court · (2017) 01 KAR CK 0306
Indian Penal Code, 1860, Section 34, Section 306 - Acts done by several persons in furtherance of common intention - Abetment of Suidde
High Courts23 Jan 2017Allowed
SRI CHANDRAHASA S/O ANNI POOJARY Vs STATE OF KARNATAKA BY BAJPE POLICE, MANGALORE REP.BY STATE PUBLIC PROSECUTOR
Karnataka High Court · (2017) 01 KAR CK 0305
Indian Penal Code, 1860, Section 397, Section 120(b) - Robbery or dacoity, with attempt to cause death or grievous hurt - Concealing design to commit offence punishable with imprisonment(B
High Courts23 Jan 2017
Dr. C. Ramesh & Ors. Vs State of Karnataka
Karnataka High Court · (2017) 01 KAR CK 0304
Karnataka Land Revenue Act, 1964, Section 56(2) - Power of revision
High Courts23 Jan 2017
MR. C. VIJAYAKUMAR & Ors. Vs CWIND-ENGURE J V
Karnataka High Court · (2017) 01 KAR CK 0303
Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2 -Specific Relief Act, 1963, Section 41, Secti
High Courts23 Jan 2017Dismissed
Dr. C. Ramesh Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 168
Constitution of India, 1950 - Article 226Karnataka Land Revenue Act, 1964 - Section 56(2)
High Courts23 Jan 2017Dismissed
Devaraddi Gurappa Biradar Vs Sarojini
Karnataka High Court · (2017) 1 AirKarR 787
Criminal Procedure Code, 1973 (CrPC) - Section 125
High Courts23 Jan 2017Dismissed
C. Vijayakumar Vs Cwind-Engure J V.
Karnataka High Court · (2017) AIR(Karnataka) 43
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1
High Courts20 Jan 2017
ESI CORPORATION Vs PADMAVATI
Karnataka High Court · (2017) 01 KAR CK 0302
Employees State Insurance Act, 1948, Section 56 - Medical benefit
High Courts20 Jan 2017
Shri Balappa Piraji Sooji Vs Shri Vijay Basavanni Hanji & Ors
Karnataka High Court · (2017) 01 KAR CK 0301
High Courts20 Jan 2017
S.RAVIKUMAR Vs PRAKASH KEMBHAVI
Karnataka High Court · (2017) 01 KAR CK 0300
Code of Criminal Procedure, 1973, Section 397, Section 401 - Calling for records to exercise powers of revision - High Courts powers of revisionEvidence Act, 1872,
High Courts20 Jan 2017
THE DIVISIONAL MANAGER NEW INDIA ASSURANCE CO. LTD. Vs VIJAY ANNAJI MOHITE & ORS.
Karnataka High Court · (2017) 01 KAR CK 0299
Motor Vehicles Act, 1988, Section 173(1), Section 173(1) - Appeals
High Courts20 Jan 2017
Das Manik Vs Laxman Rao & Ors
Karnataka High Court · (2017) 01 KAR CK 0298
Code of Civil Procedure, 1908, Section 100 - Second appeal
High Courts20 Jan 2017
Tejashwini D/o. Basavraj Vastrad Vs Office of Director General of Police and Director, Karnataka State Fire Services, Bangalore and another
Karnataka High Court · (2017) 01 KAR CK 0297
High Courts20 Jan 2017
B.M. BASAVARAJAIAH, Vs RAJENDRA KUMAR
Karnataka High Court · (2017) 01 KAR CK 0296
Negotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
High Courts20 Jan 2017Allowed
Sundaresha Vs The State of Karnataka Sri Rangapattana Police Station
Karnataka High Court · (2017) 01 KAR CK 0295
Code of Criminal Procedure, 1973, Section 457 - Procedure by police upon seizure of propertyIndian Penal Code, 1860, Section 420, Section 379 - Ch