High Courts14 Jan 2020
Ramesh Electricals Vs Union Of India
Karnataka High Court · (2020) 01 KAR CK 0036
COURT ARCHIVE
Karnataka High Court judgments, 2020
126 judgments · page 6 of 7
High Courts14 Jan 2020
Swabhimani Souharda Vs Government Of India And Ors
Karnataka High Court · (2020) 01 KAR CK 0035
Income Tax Act, 1961 — Section 2(19), 4(2), 67, 80PKarnataka Souharda Sahakari Act, 1997 — Section 2(e), 7, 33Constitution Of India, 1950 — Article 19(1)(i), 246(3)
High Courts14 Jan 2020Allowed
Haresh Kumar Vs State Of Karnataka
Karnataka High Court · (2020) 01 KAR CK 0034
Code Of Criminal Procedure, 1973 — Section 482Karnataka Land Revenue Act, 1964 — Section 192AIndian Penal Code, 1860 — Section 217, 409, 420
High Courts14 Jan 2020Allowed
Rajesh S/O Maheshappa And Ors Vs State By Chitradurga Extension Police Station
Karnataka High Court · (2020) 01 KAR CK 0014
Code Of Criminal Procedure, 1973 — Section 155(2), 482Karnataka Police Act, 1963 — Section 79, 80
High Courts14 Jan 2020Allowed
Sayeeda Falaknaaz Vs State Of Karnataka
Karnataka High Court · (2020) 01 KAR CK 0013
Indian Penal Code, 1860 — Section 34, 306
High Courts13 Jan 2020Disposed Of
Byravi K. L And And Vs State Of Karnataka And Ors
Karnataka High Court · (2020) 01 KAR CK 0033
High Courts13 Jan 2020
Shivaji S/O Jaywant Koli Vs Divisional Controller
Karnataka High Court · (2020) 01 KAR CK 0030
High Courts13 Jan 2020Partly Allowed
Venkatappa Vs Harish B.N.
Karnataka High Court · (2020) 01 KAR CK 0029
High Courts13 Jan 2020Allowed
Deepika Vs Managing Director
Karnataka High Court · (2020) 01 KAR CK 0028
High Courts13 Jan 2020Disposed Of
D.Mallikarjuna Purvimath And Ors Vs Munibyraiah And Ors
Karnataka High Court · (2020) 01 KAR CK 0027
Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2
High Courts13 Jan 2020Disposed Of
Komala And Ors Vs State Of Karnataka
Karnataka High Court · (2020) 01 KAR CK 0017
Code Of Criminal Procedure, 1973 — Section 156(3), 156, 173(3), 173(8), 190, 200, 202, 204, 311, 319, 482Indian Penal Code, 1860 — Section 420, 406, 471, 506
High Courts13 Jan 2020Disposed Of
M. P. Nataraju Vs State Of Karnataka And Ors
Karnataka High Court · (2020) 01 KAR CK 0011
Code Of Criminal Procedure, 1973 — Section 2(d), 190(1)(a), 200, 227, 482Indian Penal Code, 1860 — Section 120B, 144, 307Arms Act, 1959 — Section 25
High Courts13 Jan 2020Dismissed
M/S.Maya Hotels Pvt. Ltd. Vs Registrar
Karnataka High Court · (2020) 01 KAR CK 0010
High Courts13 Jan 2020Dismissed
M/S.Maya Hotels Pvt. Ltd And Ors Vs Registrar
Karnataka High Court · (2020) 01 KAR CK 0007
High Courts10 Jan 2020Allowed
Vijay @ Vijaykumar Vs State Of Karnataka
Karnataka High Court · (2020) 01 KAR CK 0012
Code Of Criminal Procedure, 1973 — Section 2(d), 190(1)(a), 200, 227, 482Indian Penal Code, 1860 — Section 114, 120B, 307Arms Act, 1959 — Section 25
High Courts10 Jan 2020Allowed
Basavaraj Vs State Of Karnataka
Karnataka High Court · S. Sunil Dutt Yadav, J
Indian Penal Code, 1860 — Section 34, 307Code Of Criminal Procedure, 1973 — Section 439
High Courts09 Jan 2020Allowed
Basavaraj S/O Bhimaraya Naikodi And Ors Vs State Through University
Karnataka High Court · H.B.Prabhakara Sastry, J
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 354, 504, 506, 509Protection Of Children from Sexual Offences (POCSO) Act, 2012 — Section 8, 12
High Courts08 Jan 2020Allowed
Parveen Taj Vs State Of Karnataka
Karnataka High Court · (2020) 01 KAR CK 0032
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 306Constitution Of India, 1950 — Article 226, 227
High Courts08 Jan 2020Disposed Of
R.V.Nathan Vs A.P.Mahesh
Karnataka High Court · (2020) 01 KAR CK 0024
Negotiable Instruments Act, 1881, — Section 138Code Of Criminal Procedure, 1973 — Section 391Code Of Civil Procedure, 1908 — Order 41 Rule 27