COURT ARCHIVE

Karnataka High Court judgments

47,957 judgments · page 303 of 2,398

High Courts23 Aug 2016Partly Allowed

Smt. Nagamani Dattatreya Vs State of Karnataka

Karnataka High Court · (2016) 4 AirKarR 660

Criminal Procedure Code, 1973 (CrPC) - Section 439Dowry Prohibition Act, 1961 - Section 3, Section 4Penal Code, 1860 (IPC) - Section 304B, Section 34, Section 498A, Section 504

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High Courts22 Aug 2016Allowed

Sri C. Mruthvunjayaswamy Vs State

Karnataka High Court · (2017) 1 AirKarR 83 : (2017) 2 KantLJ 493 : (2016) 4 KCCR 3593

Criminal Procedure Code, 1973 (CrPC) - Section 154, Section 156, Section 157, Section 165, Section 482

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High Courts22 Aug 2016Dismissed

Amit Roy Vs Jyothendra Sinhji Vikramsinhji

Karnataka High Court · (2017) 172 AIC 736 : (2017) 1 KantLJ 106

Contract Act, 1872 - Section 197Evidence Act, 1872 - Section 85

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High Courts22 Aug 2016Partly Allowed

Shakeer Ahmadsab Vs State

Karnataka High Court · (2016) 4 AirKarR 619

Criminal Procedure Code, 1973 (CrPC) - Section 221(2)Penal Code, 1860 (IPC) - Section 376, Section 376, Section 452, Section 511

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High Courts22 Aug 2016Allowed

Mallikarjun Vs State

Karnataka High Court · (2016) 4 AirKarR 686

Criminal Procedure Code, 1973 (CrPC) - Section 438Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 18

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High Courts20 Aug 2016Dismissed

Elita Promenade Apartment Owners Vs Keppel Purvankara Development

Karnataka High Court · (2017) 1 KantLJ 590

Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1Karnataka Apartment Owners Act, 1972 - Section 24Karnataka Apartment Ownership Rules, 1975 - Rule 8

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High Courts20 Aug 2016Partly Allowed

Ravikumar C Vs Karnataka Co-Operative Milk Federation

Karnataka High Court · (2017) 2 KantLJ 162

Constitution of India, 1950 - Article 226Karnataka Co-operative Societies Act, 1959 - Section 70-A

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High Courts20 Aug 2016Allowed

Gangadhar Vs Somashekhar

Karnataka High Court · (2017) 2 AirKarR 817 : (2016) 4 KCCR 3457

Hindu Succession (Amendment) Act, 2005 - Section 14Hindu Succession Act, 1956 - Section 8

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High Courts19 Aug 2016Disposed Off

Shivappa H. Lamani - Petitioner @HASH State of Karnataka and Others

Karnataka High Court · (2016) 6 KantLJ 515

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High Courts18 Aug 2016Allowed

Smt. Hemavathy Ningaraju K. Vs Director and Appellate Authority, Scheduled Tribes Welfare, Bangalore

Karnataka High Court · (2016) 4 AirKarR 859 : (2016) ILRKarnataka 3880 : (2016) 4 KCCR 3375

Constitution of India, 1950 - Article 226, Article 311

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High Courts18 Aug 2016Dismissed

State of Karnataka - Appellant @HASH Sadiq

Karnataka High Court · (2016) 4 AirKarR 433

Penal Code, 1860 (IPC) - Section 304A, Section 337, Section 338

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High Courts18 Aug 2016Disposed Off

Sri Prakash Vs State of Vijayanagar Police Station

Karnataka High Court · (2016) 4 KCCR 2884

Karnataka Land Revenue Act, 1964 - Section 70

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High Courts17 Aug 2016Dismissed

Sri Ujjinappa Vs Sri Jayanna

Karnataka High Court · (2016) 4 KCCR 3638

Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1

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High Courts17 Aug 2016Allowed

B. Premananda Pai Vs Chairman & Managing Director, Vijaya Bank, Bangalore

Karnataka High Court · (2017) 1 AirKarR 853 : (2017) 1 CLR 193 : (2016) ILRKarnataka 4615 : (2017) 2 KantLJ 262 : (2016) 4 KCCR 3434

Constitution of India, 1950 - Article 226Payment of Gratuity Act, 1972 - Section 4(1), Section 7(4), Section 7(7)

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High Courts17 Aug 2016Dismissed

Anil alias Anilkumar and Others - Petitioners @HASH Ganagu Naik and Others

Karnataka High Court · (2016) 4 AirKarR 565

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 199, Section 200, Section 207, Section 34, Section 465, Section 472

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High Courts17 Aug 2016Allowed

Andhra Pradesh Tourist Development Corporation, Hyderabad - Petitioner @HASH Assistant Regional Transport Officer, Bidar and Others

Karnataka High Court · (2016) AIR(Karnataka) 182 : (2017) 1 AirKarR 392

Karnataka Motor Vehicles Taxation Act, 1957 - Section 16(1)Motor Vehicles Act, 1988 - Section 88(8), Section 88(9)

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High Courts16 Aug 2016Dismissed

Divisional Controller, NEKRTC, Bijapur Vs Maheboobsab

Karnataka High Court · (2017) 1 AirKarR 237 : (2016) 4 KCCR 3549 : (2017) LIC 499

Constitution of India, 1950 - Article 226

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High Courts16 Aug 2016Dismissed

Basavaraj Madivalappa Pawar Vs State of Karnataka

Karnataka High Court · (2017) 1 AirKarR 239

Penal Code, 1860 (IPC) - Section 279

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High Courts16 Aug 2016Disposed Off

State of Karnataka Vs Swamygowda alias Subba

Karnataka High Court · (2016) 4 AirKarR 688 : (2016) ILRKarnataka 5013 : (2016) 4 KCCR 3290

Criminal Procedure Code, 1973 (CrPC) - Section 362, Section 394

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High Courts11 Aug 2016Dismissed

Indus Trust Vs Union of India

Karnataka High Court · (2017) AIR(Karnataka) 8 : (2016) ILRKarnataka 4431 : (2016) 4 KCCR 3414

Constitution of India, 1950 - Article 226National Commission for Minority Educational Institutions Act, 2004 - Section 11(f), Section 2(f)

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