COURT ARCHIVE

Karnataka High Court judgments

47,957 judgments · page 275 of 2,398

High Courts13 Jan 2017

The State of Karnataka Vs S.Kannaiah

Karnataka High Court · (2017) 01 KAR CK 0251

Code of Criminal Procedure, 1973, Section 313, Section 197, Section 468(2) - Power to examine the accused - Prosecution of Judges and public servants - Bar to taking cogni

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High Courts13 Jan 2017Dismissed

SUNIL KUMAR S/O. NAGARAJU Vs STATE OF KARNATAKA BY VIJAYAPURA P.S. REP. BY ITS PUBLIC PROSECUTOR

Karnataka High Court · (2017) 01 KAR CK 0250

Indian Penal Code, 1860, Section 279, Section 304(A) - Rash driving or riding on a public way - Punishment for culpable homicide not amounting to murder

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High Courts13 Jan 2017Dismissed

THE MANAGEMENT OF EXPRESS PUBLICATION(MADURAI) LTD. Vs G DINESH BABU S/O P GOVINDARAJULU NAIDU, & ORS.

Karnataka High Court · (2017) 01 KAR CK 0249

Industrial Disputes Act, 1947, Section 17B - Payment of full wages to workman pending proceedings in higher courts

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High Courts13 Jan 2017Allowed

SRI A.T.MAHESHWARAPPA S/O TYARA MALLAPPA, & ANR. Vs THE STATE OF KARNATAKA BY THE STATION HOUSE OFFICER, AJJAMPURA POLICE STATION

Karnataka High Court · (2017) 01 KAR CK 0247

Indian Penal Code, 1860, Section 302, Section 34 - Punishment for murder - Acts done by several persons in furtherance of common intentionEvidence Act, 1872,

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High Courts13 Jan 2017Allowed

THE STATE OF KARNATAKA BY BASAVESWARNAGAR POLICE STATION BANGALORE REPRESENTED BY STATE PUBLIC PROSECUTOR Vs GOVINDA SON OF KANNAN

Karnataka High Court · (2017) 01 KAR CK 0246

Code of Criminal Procedure, 1973, Section 482, Section 190, Section 395, Section 234, Section 200, Section 245

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High Courts13 Jan 2017Allowed

A.T. Maheshwarappa Vs State of Karnataka

Karnataka High Court · (2017) 1 AirKarR 733

Evidence Act, 1872 - Section 27, Section 3, Section 8Penal Code, 1860 (IPC) - Section 300, Section 302

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High Courts13 Jan 2017Dismissed

Sunil Kumar Vs State of Karnataka

Karnataka High Court · (2017) 1 ACC 643 : (2017) 1 AirKarR 601 : (2017) 2 TAC 333

Penal Code, 1860 (IPC) - Section 279, Section 304A

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High Courts13 Jan 2017Allowed

State of Karnataka Vs S. Kannaiah M. Sanyasi

Karnataka High Court · (2017) CriLJ 1849

Criminal Procedure Code, 1973 (CrPC) - Section 154, Section 197Penal Code, 1860 (IPC) - Section 405

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High Courts13 Jan 2017Dismissed

Management of Express Publication (Madurai) Ltd. Vs G. Dinesh Babu

Karnataka High Court · (2017) LabLR 515

Constitution of India, 1950 - Article 226

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High Courts12 Jan 2017Allowed

ANAND S/O VEERUPAXAPPA HOSALLI Vs THE STATE OF KARNATAKA, THROUGH GADAG RURAL POLICE STATION, REP BY STATE PUBLIC PROSECUTOR, & ANR.

Karnataka High Court · (2017) 01 KAR CK 0245

Indian Penal Code, 1860, Section 147, Section 324, Section 307, Section 323, Section 148, Section 149,

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High Courts12 Jan 2017

ASHOK Vs THE STATE OF KARNATAKA

Karnataka High Court · (2017) 01 KAR CK 0244

Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsIndian Penal Code, 1860, Section 302, Section 506, Sec

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High Courts12 Jan 2017Disposed

M/S IDBI BANK LTD ANANDA ARCADE MIG Vs THE DEPUTY COMMISSIONER OFFICE OF THE DEPUTY COMMISSIONER, & ORS.

Karnataka High Court · (2017) 01 KAR CK 0243

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High Courts12 Jan 2017

VIJAYKUMAR S/O SAMUEL JANTLI Vs THE STATE OF KARNATAKA

Karnataka High Court · (2017) 01 KAR CK 0242

Indian Penal Code, 1860, Section 302 - Punishment for murder

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High Courts12 Jan 2017

State of Karnataka Vs Anand

Karnataka High Court · (2017) 01 KAR CK 0241

Indian Penal Code, 1860, Section 306 - Abetment of Suidde

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High Courts12 Jan 2017Allowed

Muni Reddy, & Ors. Vs The State of Karnataka By its Principal Secretary Department of Urban Development, & Ors.

Karnataka High Court · (2017) 01 KAR CK 0240

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High Courts12 Jan 2017Dismissed

S.NARAYAN S/O SIDDAPPA Vs STATE OF KARNATAKA BY MALLESHWARAM POLICE STATION

Karnataka High Court · (2017) 01 KAR CK 0239

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482, Section 438,

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High Courts12 Jan 2017Dismissed

M/S. RELIANCE INSTRUMENTS CORPORATION Vs THE APPELLATE AUTHORITY AND THE PRINCIPAL SECRETARY TO GOVERNMENT MINISTRY OF HEALTH AND FAMILY WELFARE DEPARTMENT, & ORS.

Karnataka High Court · (2017) 01 KAR CK 0238

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High Courts12 Jan 2017

SOFTCELL TECHNOLOGIES LIMITED Vs LEEBOY INDIA CONSTRUCTION EQUIPMENT PRIVATE LIMITED

Karnataka High Court · (2017) 01 KAR CK 0237

Companies Act, 1956, Section 434, Section 433 - Company when deemed unable to pay its debts. - Circumstances in which company may be wound up by Tribunal

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High Courts12 Jan 2017Allowed

Smt. Susheelamma Vs The State of Karnataka By its Principal Secretary Department of Urban Development, & Ors.

Karnataka High Court · (2017) 01 KAR CK 0236

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High Courts12 Jan 2017Allowed

Narayanaswamy, & Ors. Vs The State of Karnataka By its Principal Secretary Department of Urban Development, & Ors.

Karnataka High Court · (2017) 01 KAR CK 0235

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