High Courts28 Feb 2019Allowed
Rajesh Poojary Vs Rajesh, S/O Dhananjaya
Karnataka High Court · (2019) 02 KAR CK 0050
Indian Penal Code, 1860 — Section 279, 338Motor Vehicles Act, 1988 — Section 156, 192Central Motor Vehicles Rules, 1989 — Rule 52
COURT ARCHIVE
Karnataka High Court judgments, 2019
468 judgments · page 21 of 24
High Courts28 Feb 2019Disposed Off
Special Director General Vs Mallappa Holkundi S/O Bhimsha
Karnataka High Court · (2019) 02 KAR CK 0047
Karnataka High Court Act, 1961 — Section 4Code Of Criminal Procedure, 1973 — Section 107Indian Penal Code, 1860 — Section 34, 324, 504
High Courts28 Feb 2019
Nilofer D/O Sharifsab Sahebanavar Vs Khwajahusen @ Saddam Allasab
Karnataka High Court · (2019) 02 KAR CK 0044
Indian Penal Code, 1860 — Section 34, 195(A), 323, 341, 353A, 376, 420, 504, 506Code Of Criminal Procedure, 1973 — Section 167(2), 439(2)
High Courts27 Feb 2019Disposed Off
Mr. Tushar Vs Internal Complaints Committee
Karnataka High Court · (2019) 02 KAR CK 0025
High Courts26 Feb 2019Allowed
Prakash S/O. Murigeppa Hasabi Vs Sarita D/O Mallikarjun Kapase
Karnataka High Court · (2019) 02 KAR CK 0045
Code Of Criminal Procedure, 1973 — Section 482Protection Of Women from Domestic Violence Act, 2005 — Section 2(a), 2(d), 2(f), 2(q), 5, 12Protection Of Women From Domestic Violence Rules, 2006 — Rule 6(1)
High Courts25 Feb 2019Dismissed
Lalit Kumar Jain Vs State Of Karnataka
Karnataka High Court · (2019) 02 KAR CK 0049
Code Of Criminal Procedure, 1973 — Section 154, 482Essential Commodities Act, 1955 — Section 3, 7Police Act Of 1861 — Section 44
High Courts25 Feb 2019
Sri Srinivasa G A Vs Registrar Evaluation
Karnataka High Court · (2019) 02 KAR CK 0026
High Courts23 Feb 2019Dismissed
Imran Shivapur, Vs State Of Karnataka
Karnataka High Court · (2019) 02 KAR CK 0040
Karnataka Transparency In Public Procurements Rules, 2000 — Rule 17(2), 17, 17(1)(b), 26
High Courts22 Feb 2019Dismissed
M/S Vivekananda Foundation (R) Vs State Of Karnataka
Karnataka High Court · (2019) 02 KAR CK 0046
High Courts22 Feb 2019Allowed
Smt. Asha.K. Vs M/s. Associated Broadcasting Co.Pvt. Ltd.
Karnataka High Court · (2019) 02 KAR CK 0041
Hindu Marriage Act, 1955 — Section 13(1)(ia), 22(1), 22Code of Criminal Procedure, 1973 — Section 337, 438Constitution of India, 1950 — Article 19(1)(a), 19(1)(g), 19(2), 21
High Courts22 Feb 2019Disposed Off
State Of Karnataka By Lokayuktha Police Vs H.K. Ashwath
Karnataka High Court · (2019) 02 KAR CK 0029
Prevention of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)Evidence Act, 1872 — Section 65B
High Courts22 Feb 2019Allowed
Mr Ramani S Kunder Vs Department Of Co Operative Societies
Karnataka High Court · (2019) 02 KAR CK 0028
Karnataka Cooperative Societies Rules, 1960 — Rule 2(i)(1), 2(i)(2)Karnataka Cooperative Societies Rules, 1959 — Rule 14(a)(g)
High Courts22 Feb 2019Allowed
Mr Gunapal Athikari Vs State Of Karnataka By Its
Karnataka High Court · (2019) 02 KAR CK 0027
High Courts21 Feb 2019Dismissed
R.N.Parameshwarappa Vs State Of Karnataka
Karnataka High Court · (2019) 02 KAR CK 0048
Building and Other Construction Workers (Regulation Of Employment and Conditions Of Service) Act, 1996 — Section 2(i), 46Building and Other Construction Workers’ Welfare Cess Act, 1996 — Section 2(d), 2(g), 2(j), 3(2)Building and Other Construction Workers’ Welfare Cess Rules, 1998 — Rule 4
High Courts21 Feb 2019Dismissed
Mr.Lohith M Vs State Of Karnataka
Karnataka High Court · (2019) 02 KAR CK 0030
Constitution of India, 1950 — Article 161, 226, 227
High Courts20 Feb 2019Dismissed
Lakkappa Kenchappa Nandi Vs State Of Karnataka
Karnataka High Court · (2019) 02 KAR CK 0042
Mines and Minerals (Development and Regulation) Act, 1957 — Section 4(1A), 21, 22, 23B, 42(1), 44(1)Code of Criminal Procedure, 1973 — Section 200, 201, 202, 203, 204, 397Karnataka Minor and Minerals Concessions Rule, 1994 — Section 2(a1a), 43(3), 46
High Courts20 Feb 2019Dismissed
Smt A S Vimalakshi Vs State Of Karnataka
Karnataka High Court · (2019) 02 KAR CK 0032
Constitution of India, 1950 — Article 15, 15(1), 16, 16(3), 229, 370, 370A, 370B, 370C, 370D, 370E, 370F, 370G, 370H, 370I, 370J, 371A, 371B, 371C, 371D, 371E, 371F, 371G, 371H, 371I, 371J, 371J(1), 371J(2)(b)
High Courts20 Feb 2019Allowed
M/S Ghataprabha Sahakari Sakkare Karkhane Vs Central Bureau Of Investigation
Karnataka High Court · (2019) 02 KAR CK 0031
Code of Criminal Procedure, 1973 — Section 320, 482Prevention of Corruption Act, 1988 — Section 13(2), 13(1)(d), 120BIndian Penal Code, 1860 — Section 35, 120B, 384, 406, 420, 467, 471, 506(2)
High Courts19 Feb 2019Allowed
K.T.Venkatappa Vs State Of Karnataka
Karnataka High Court · (2019) 02 KAR CK 0043
Karnataka Land Reforms Act, 1961 — Section 24, 38, 48AKarnataka Land Reforms Act, 2017 — Section 2(17), 2(12), 2(24), 2(34)Code Of Civil Procedure, 1908 — Order 2 Rule 2
High Courts18 Feb 2019Allowed
Zainabhiya Education Society Vs Chairman
Karnataka High Court · (2019) 02 KAR CK 0021
Commissions for Protection of Child Rights Act, 2005 — Section 2(b), 14, 14(1), 14(1)(a), 15, 15(3)