COURT ARCHIVE

Karnataka High Court judgments

47,957 judgments · page 281 of 2,398

High Courts05 Jan 2017Dismissed

BANGALORE DEVELOPMENT AUTHORITY Vs SRI.GOPALKRISHNE GOWDA S/O LATE NARAYANAPPA, & ANR.

Karnataka High Court · (2017) 01 KAR CK 0065

Land Acquisition Act, 1894, Section 48(1) - Completion of acquisition not compulsory, but compensation to be awarded when not completed

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High Courts05 Jan 2017

Laxmikant Vs The State of Karnataka

Karnataka High Court · (2017) 01 KAR CK 0064

Code of Criminal Procedure, 1973, Section 482, Section 155(2) - Saving of inherent powers of High Court - Information as to non-cognizable cases and Investigation of such cases

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High Courts05 Jan 2017

The State by Aland Police Station Vs Arjun S/O Manikappa Nagure & Ors.

Karnataka High Court · (2017) 01 KAR CK 0063

Code of Criminal Procedure, 1973, Section 161, Section 313, Section 207, Section 357A - Examination of witnesses by police - Power to examine the acc

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High Courts05 Jan 2017

SMT. PRAMEELA C K Vs STATE OF KARNATAKA & ORS.

Karnataka High Court · (2017) 01 KAR CK 0062

Karnataka Panchayat Raj Act, 1993, Section 167 - Disqualification for members

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High Courts05 Jan 2017Dismissed

Zulfikar Ali Vs State of Karnataka By Vyalikaval Police Station And CCB Police Rep by State Public Prosecutor

Karnataka High Court · (2017) 01 KAR CK 0061

Indian Penal Code, 1860, Section 120B, Section 201, Section 435, Section 307, Section 332, Section 121,

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High Courts05 Jan 2017Dismissed

Mehid Masroor Biswas Vs State of Karnataka

Karnataka High Court · (2017) 2 AirKarR 850

Criminal Procedure Code, 1973 (CrPC) - Section 439

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High Courts05 Jan 2017Dismissed

Ganapathi S. Hegde s/o. Sridhar Hegde Vs Gajanan Motor Transport Co. Ltd., rep. by its Managing Director

Karnataka High Court · (2017) 2 CLR 238 : (2017) 3 KantLJ 32

Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 10(4-A)

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High Courts04 Jan 2017Allowed

Narayan Wamanrao Somanache Vs Firdos Abdul-Majid Darga

Karnataka High Court · (2017) 1 AirKarR 703

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27, Section 100

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High Courts04 Jan 2017Disposed Off

Janardhana Shantaram Burge Vs State of Karnataka

Karnataka High Court · (2017) 1 AirKarR 555

Penal Code, 1860 (IPC) - Section 419, Section 420

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High Courts04 Jan 2017Disposed Off

Shaikh Ahmad Shaikh Mohammad Vs Asra Maiymoona Begum

Karnataka High Court · (2017) 1 AirKarR 599

Criminal Procedure Code, 1973 (CrPC) - Section 125

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High Courts04 Jan 2017Allowed

Jyothishree Chidananda Vs R. Chidananda Rangappa

Karnataka High Court · (2017) 1 AirKarR 603 : (2017) 2 ICC 398

Hindu Marriage Act, 1955 - Section 13(1)(b)

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High Courts04 Jan 2017

The State of Karnataka By Kudur Police Station Vs Gangamma, W/o Narasimhaiah, & Anr.

Karnataka High Court · (2017) 01 KAR CK 0060

Indian Penal Code, 1860, Section 34, Section 506 - Acts done by several persons in furtherance of common intention - Punishment for criminal ,intimidationScheduled Castes a

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High Courts04 Jan 2017