High Courts28 Dec 2012Allowed
Mr. Kalaiah Vs State of Karnataka
Karnataka High Court · (2013) 2 AKR 657 : (2013) 1 KCCR 94
Penal Code, 1860 (IPC) — Section 114, 143, 144, 146, 147
COURT ARCHIVE
Karnataka High Court judgments, 2012
2,111 judgments · page 1 of 106
High Courts28 Dec 2012
M/s. M.S. Jelly Crushing Unit Vs The State of Karnataka and Others
Karnataka High Court · (2013) 1 KCCR 101
High Courts28 Dec 2012
Mr. Mallesh Patil and Others Vs State of Karnataka
Karnataka High Court · (2013) 2 KCCR 1494
Penal Code, 1860 (IPC) — Section 323, 34, 498A, 504, 506
High Courts28 Dec 2012
M/a Gajanan Stone Crushing Industries, M/s. Om Ganesh Stone Crusher and M/s. Papa B. Kalayani Stone Crushing Industries Vs The State of Karnataka and Others
Karnataka High Court · (2012) 12 KAR CK 0005
High Courts26 Dec 2012Allowed
Smt. Ameenabhi @ Ameena Banu, Sri. Khaseem Sab and Sri. Riyaz Pasha Vs The State of Karnataka
Karnataka High Court · (2012) 12 KAR CK 0094
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 34, 498A
High Courts26 Dec 2012Allowed
Sri. Chandula and Sri. Durgaram Vs State
Karnataka High Court · (2012) 12 KAR CK 0093
Criminal Procedure Code, 1973 (CrPC) — Section 438Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 18
High Courts26 Dec 2012Allowed
Prakash Vs State of Karnataka
Karnataka High Court · (2012) 12 KAR CK 0083
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (2) (v)
High Courts26 Dec 2012Allowed
Musabeer Vs The Station House Officer
Karnataka High Court · (2012) 12 KAR CK 0082
Karnataka Forest Act, 1963 — Section 86, 87Penal Code, 1860 (IPC) — Section 379
High Courts26 Dec 2012Allowed
Masood Ahamed (In Jail) Vs State
Karnataka High Court · (2012) 12 KAR CK 0081
Criminal Procedure Code, 1973 (CrPC) — Section 438Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 307, 323, 324, 34, 498A
High Courts26 Dec 2012Allowed
Praveen and Others Vs The State of Karnataka
Karnataka High Court · (2012) 12 KAR CK 0077
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 306, 34
High Courts26 Dec 2012Dismissed
Mr. Venugopal Kottari and Mr. Tharanatha Alva Vs The State Sri. Naveen Sooringe Shetty Vs The State of Karnataka
Karnataka High Court · (2012) 12 KAR CK 0076
Criminal Procedure Code, 1973 (CrPC) — Section 439Indecent Representation Of Women (prohibition) Act, 1986 — Section 3, 4Penal Code, 1860 (IPC) — Section 120 B, 147, 149, 395, 448
High Courts26 Dec 2012
Armugam Vs State of Karnataka
Karnataka High Court · (2012) 12 KAR CK 0075
Penal Code, 1860 (IPC) — Section 379
High Courts26 Dec 2012Dismissed
Sri. Thirupal Vs State of Karnataka
Karnataka High Court · (2012) 12 KAR CK 0074
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts26 Dec 2012Allowed
Sunitha Vs State
Karnataka High Court · (2012) 12 KAR CK 0073
Penal Code, 1860 (IPC) — Section 302, 34
High Courts26 Dec 2012Dismissed
Sri. Krishnegowda Vs State of Karnataka
Karnataka High Court · (2012) 12 KAR CK 0010
Penal Code, 1860 (IPC) — Section 114, 302, 34, 394
High Courts26 Dec 2012Allowed
Anees Pasha Vs State of Karnataka Audugodi Police - 560 085
Karnataka High Court · (2012) 12 KAR CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 143, 147, 148, 149
High Courts20 Dec 2012Allowed
Sri Laxmidevi Rice Industries and Others Vs Union of India and Others
Karnataka High Court · (2013) 2 AKR 658 : (2013) 1 KCCR 99
Essential Commodities Act, 1955 — Section 3
High Courts20 Dec 2012
Sri K. Ranganatha Vs Sri. D. Devananda
Karnataka High Court · (2012) 12 KAR CK 0021
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts20 Dec 2012Allowed
Gowtham Poojary and Ravindra Vs State of Karnataka
Karnataka High Court · (2012) 12 KAR CK 0020
Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 395
High Courts20 Dec 2012Dismissed
Appalappa, Since deceased by his Legal representatives, (Byamma) Vs State of Karnataka, Department of Revenue, Special Deputy Commissioner, Bangalore Urban, Bangalore and Bangalore Metro Rail Corporation Limited
Karnataka High Court · (2012) 12 KAR CK 0019
Land Acquisition Act, 1894 — Section 17, 17 (1) (4), 4 (1)