COURT ARCHIVE

Karnataka High Court judgments

47,957 judgments · page 276 of 2,398

High Courts12 Jan 2017

NAGAPPA FAKIRAPPA NAIKAR KALLUR Vs THE STATE OF KARNATAKA

Karnataka High Court · (2017) 01 KAR CK 0234

Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsIndian Penal Code, 1860, Section 302, Section 307, Sec

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High Courts12 Jan 2017Dismissed

Vijaykumar Samuel Jantli Vs State of Karnataka

Karnataka High Court · (2017) 1 AirKarR 797

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

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High Courts12 Jan 2017Dismissed

Ashok Ninganagouda Patil Vs State of Karnataka

Karnataka High Court · (2017) 1 AirKarR 810

Penal Code, 1860 (IPC) - Section 302, Section 506

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High Courts12 Jan 2017Disposed Off

State of Karnataka Vs Anand

Karnataka High Court · (2017) 2 AirKarR 193

Penal Code, 1860 (IPC) - Section 306

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High Courts12 Jan 2017Dismissed

Softcell Technologies Ltd. Vs Leeboy India Equipment (P.) Ltd.

Karnataka High Court · (2017) 140 SCL 531

Companies Act, 1956 - Section 433, Section 434Companies Act, 2013 - Section 271

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High Courts11 Jan 2017

Shankarayya Vs The State of Karnataka

Karnataka High Court · (2017) 01 KAR CK 0233

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 302, Section 34,

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High Courts11 Jan 2017Allowed

Sri. R. Suresh, Son of Late Sri. A.R.Ramaswamy Iyengar Vs State of Karnataka Represented by its Deputy Superintendent of Police Special Investigation Team, Karnataka Lokayukta

Karnataka High Court · (2017) 01 KAR CK 0232

Code of Criminal Procedure, 1973, Section 468 - Bar to taking cognizance after lapse of the period of limitationIndian Penal Code, 1860, Section 420,

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High Courts11 Jan 2017Dismissed

LAKSHMINARAYANA BHATTA S/O VEDAVYASA BHATTA Vs THE LAND TRIBUNAL UDUPI-576101 REP. BY ITS CHAIRMAN, & ORS.

Karnataka High Court · (2017) 01 KAR CK 0231

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High Courts11 Jan 2017

B.SUBRAMANYAM & Anr. Vs B.M.CHANDRA GOWDA & Anr.

Karnataka High Court · (2017) 01 KAR CK 0230

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High Courts11 Jan 2017Dismissed

Neil Antony Rodrigues s/o Wilfred Rodrigues Christian Vs Mrs.Emilynne Helen Pais Christian

Karnataka High Court · (2017) 01 KAR CK 0229

Divorce Act, 1980, Section 37, Section 10(1)(10)

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High Courts11 Jan 2017

Maruti Vs Shri. Shrishailappa & Ors

Karnataka High Court · (2017) 01 KAR CK 0228

Code of Civil Procedure, 1908, Section 96 - Appeal from original decree

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High Courts11 Jan 2017Allowed

Smt.Maryjayanthi W/o P.Anthony Raj Vs The Commissioner Karnataka Housing Board, & Ors.

Karnataka High Court · (2017) 01 KAR CK 0227

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High Courts11 Jan 2017

Devidas Vs Gangadhar & Ors.

Karnataka High Court · (2017) 01 KAR CK 0226

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High Courts11 Jan 2017Allowed

Sri N.V.Mallesh, S/o Veerananjegowda Vs Managing Director, KSRTC Central Office

Karnataka High Court · (2017) 01 KAR CK 0225

Motor Vehicles Act, 1989, Section 173(1)

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High Courts11 Jan 2017

Kutubuddin Vs Basappa & Ors.

Karnataka High Court · (2017) 01 KAR CK 0178

Code of Civil Procedure, 1908, Order 41Rule 1, Section 54 - Partition of estate or separation of share

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High Courts11 Jan 2017Allowed

G.MANJUNATHA S/O.GANGAPPA, & ORS. Vs THE STATE OF KARNATAKA REP. BY ITS SECRETARY DEPARTMENT OF HOME, & ORS.

Karnataka High Court · (2017) 01 KAR CK 0177

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High Courts11 Jan 2017

Paramvah Studios Private Limited and Another Vs Lahari Recording Company, Yeshwanthpur

Karnataka High Court · (2017) 01 KAR CK 0176

Code of Civil Procedure, 1908, Order 39Rule 3 -Copyright Act, 1957, Section 17 - First owner of copyright

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High Courts11 Jan 2017

Smt. Vishalakshi Bhat Vs State of Karnataka And Another

Karnataka High Court · (2017) 01 KAR CK 0175

Code of Criminal Procedure, 1973, Section 482, Section 173, Section 161, Section 169, Section 170 - Saving of inherent powers of

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High Courts11 Jan 2017

D.G. MANJUNATH Vs KARNATAKA LOKAYUKTA & Ors

Karnataka High Court · (2017) 01 KAR CK 0174

Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957, Rule 14A

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High Courts11 Jan 2017Allowed

G. Manjunatha Gangappa Vs State of Karnataka

Karnataka High Court · (2017) 1 AirKarR 822

Constitution of India, 1950 - Article 16, Article 226

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