COURT ARCHIVE

Karnataka High Court judgments

47,957 judgments · page 273 of 2,398

High Courts18 Jan 2017Allowed

SRI CHETHAN SON OF VENKATARANGA NAYAKA Vs STATE OF KARNATAKA BY MANDYA WEST POLICE STATION REP. BY STATE PUBLIC PROSECUTOR

Karnataka High Court · (2017) 01 KAR CK 0278

Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 376, Section 363 - Punishm

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High Courts18 Jan 2017Dismissed

NAGARAJA S. Vs NATIONAL HIGHWAYS AUTHORITY OF INDIA, & ORS.

Karnataka High Court · (2017) 01 KAR CK 0277

Arbitration and Conciliation Act, 1996, Section 37, Section 34, Section 37(1)(c), Section 31(1)(c) - Appealable orders - Application for setting aside arbitral

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High Courts18 Jan 2017

Shashidar Raj Vs Dr. Jossie Pereira

Karnataka High Court · (2017) 01 KAR CK 0276

Negotiable Instruments Act, 1881, Section 138, Section 142 - Dishonour of cheque for insufficiency, etc., of funds in the account - Cognizance of offences

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High Courts18 Jan 2017Allowed

MOHAMMED SHAMEER Vs THE STATE OF KARNATAKA BY KRS POLICE STATION

Karnataka High Court · (2017) 01 KAR CK 0275

Code of Criminal Procedure, 1973, Section 457 - Procedure by police upon seizure of property

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High Courts18 Jan 2017Allowed

Jayalakshmi Vs Deputy Labour Commissioner and Appellate Authority

Karnataka High Court · (2017) 1 LLN 426

Payment of Gratuity Act, 1972 - Section 7(7)

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High Courts18 Jan 2017Dismissed

Rangegowda Vs Divisional Controller, K.S.R.T.C.

Karnataka High Court · (2017) 2 AirKarR 555 : (2017) 2 CLR 526 : (2017) 2 KantLJ 486 : (2017) 1 LLN 419

Industrial Disputes Act, 1947 - Section 10

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High Courts18 Jan 2017Disposed Off

Management of NWKRTC Vs Yallappa

Karnataka High Court · (2017) LabLR 510

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High Courts18 Jan 2017Dismissed

Shashidar Raj Vs Dr. Jossie Pereira

Karnataka High Court · (2017) 2 BC 434

Negotiable Instruments Act, 1881 (NI) - Section 138, Section 142

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High Courts17 Jan 2017Allowed

MR.SHASHIDAR @ KANNADA SHASHI @ SHASHI S/O NAGAIAH Vs STATE OF KARNATAKA REPRESENTED BY SPP HIGH COURT OF KARNATAKA

Karnataka High Court · (2017) 01 KAR CK 0273

Indian Penal Code, 1860, Section 146, Section 302, Section 147, Section 324, Section 307, Section 148,

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High Courts17 Jan 2017Allowed

M. Malaiah, Son of Late Mylaraiah Vs The State of Karnataka, By Lokayukta Police

Karnataka High Court · (2017) 01 KAR CK 0272

Prevention of Corruption Act, 1988, Section 13(2), Section 13(1)(e) - Criminal misconduct by a public servant - Criminal misconduct by a public servant

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High Courts17 Jan 2017Allowed

MANJA @ MANJUNATHA S/O LATE BABU Vs THE STATE OF KARNATAKA BY YELAWALA POLICE STATION

Karnataka High Court · (2017) 01 KAR CK 0271

Indian Penal Code, 1860, Section 120B, Section 302, Section 201, Section 412, Section 395, Section 396 - Pu

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High Courts17 Jan 2017

Mohammed Sultan Vs The State of Karnataka

Karnataka High Court · (2017) 01 KAR CK 0270

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 201, Sec

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High Courts17 Jan 2017

M Madappa, S/o Muniyappa Vs D.Y. Ravishankar, S/o Sri Y Doddaiah

Karnataka High Court · (2017) 01 KAR CK 0269

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

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High Courts17 Jan 2017Allowed

State by Lokayuktha Police, Chickmagalur Vs Dr. M. Hanumantharayappa, Son of Muddaiah

Karnataka High Court · (2017) 01 KAR CK 0268

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedPrevention of Corruption Act, 1988, Section 7, Section 13(2),

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High Courts17 Jan 2017Allowed

VENKATESHA S/O SRI SANNAMARIYAPPA Vs STATE OF KARNATAKA REP. BY THE STATION HOUSE OFFICER, NAGAMANGALA TOWN POLICE STATION

Karnataka High Court · (2017) 01 KAR CK 0267

Indian Penal Code, 1860, Section 504, Section 354(a), Section 354(B) - Intentional insult with intent to provoke breach of the peace - Assault or criminal force to woman w

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High Courts17 Jan 2017Allowed