COURT ARCHIVE

Karnataka High Court judgments, 2021

231 judgments · page 2 of 12

High Courts10 Nov 2021

M/s. Paygate India Pvt. Ltd. & Others Vs Station Officer Hsr Layout Police Station & Others

Karnataka High Court · (2021) 11 KAR CK 0003

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 419 420

High Courts10 Nov 2021Disposed Of

Dr. Manjunatha J Vs Union Of India & Others

Karnataka High Court · (2021) 11 KAR CK 0002

High Courts10 Nov 2021Dismissed

M/S Evershine Caterers Vs Union Of India & Others

Karnataka High Court · (2021) 11 KAR CK 0001

Constitution Of India, 1950 — Article 12

High Courts29 Oct 2021Allowed

Lokesh D V Vs State Of Karnataka

Karnataka High Court · (2021) 10 KAR CK 0019

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 306

High Courts29 Oct 2021Allowed

Raghavendra S R Vs State Of Karnataka

Karnataka High Court · (2021) 10 KAR CK 0018

Code Of Criminal Procedure, 1973 — Section 145, 439Prevention Of Corruption Act, 1988 — Section 7(a)

High Courts29 Oct 2021Allowed

S N Bhagya Reddy Vs State Of Karnataka

Karnataka High Court · (2021) 10 KAR CK 0017

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 34, 302, 304B, 498A

High Courts29 Oct 2021Allowed

Ashoka @ Bharath Vs State Of Karnataka

Karnataka High Court · (2021) 10 KAR CK 0016

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 109, 120B, 201, 302

High Courts29 Oct 2021Allowed

Mohammed Asif @ Asif Basha Vs State Of Karnataka

Karnataka High Court · (2021) 10 KAR CK 0015

Code Of Criminal Procedure, 1973 — Section 167(2), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(B)(II)(b)

High Courts29 Oct 2021Partly Allowed

M/S Jnana Sarovara Vs Housing And Urban Development Corporation Ltd

Karnataka High Court · (2021) 10 KAR CK 0014

Companies Act, 1956 — Section 617Constitution Of India, 1950 — Article 21A

High Courts29 Oct 2021Allowed

Abdul Rahim Abdul Kareem Vs Commissioner Of Customs, 4th Floor, Ttmc/Bmtc Building, Old Airport Road, Domlur, Bengaluru - 560 071 & Others

Karnataka High Court · (2021) 10 KAR CK 0013

Customs Act, 1962 — Section 2(38), 6, 11(h), 28, 113, 114 , 114AA, 124Foreign Trade (Development And Regulation) Act, 1992 — Section 11

High Courts29 Oct 2021Dismissed

K.R. Tejash & Others Vs State Of Karnataka & Others

Karnataka High Court · (2021) 10 KAR CK 0012

Karnataka Regulation Of Stone Crushers Act, 2011 — Section 2[1][f], 8, 11, 12, 14, 16

High Courts26 Oct 2021Partly Allowed

Suma Vs State Of Karnataka

Karnataka High Court · (2021) 10 KAR CK 0011

High Courts12 Oct 2021Disposed Of

Siddharth S/O Ramesh Moorman Vs Superintendent Of Police & Others

Karnataka High Court · (2021) 10 KAR CK 0008

High Courts12 Oct 2021Dismissed

Rev Prasanna Kumar Samuel & Others Vs Franklyn James & Others

Karnataka High Court · (2021) 10 KAR CK 0007

High Courts07 Oct 2021Allowed

T. S. Lakshminarayana Upadhyaya Vs Geetha Devi

Karnataka High Court · (2021) 10 KAR CK 0005

Code Of Civil Procedure, 1908 — Section 151Code Of Civil Procedure, 1908 — Order 20 Rule 18, Order 22 Rule 18, Order 39 Rule 1, Order 39 Rule 2

High Courts07 Oct 2021Allowed

Mahantesh Vs State Of Karnataka

Karnataka High Court · (2021) 10 KAR CK 0004

Indian Penal Code, 1860 — Section 114, 143, 147, 148, 149, 307, 323, 324, 326, 341, 504, 506Code Of Criminal Procedure, 1973 — Section 438, 439

High Courts07 Oct 2021Dismissed

Datta Murthy Vs B R Prakash & Others

Karnataka High Court · (2021) 10 KAR CK 0003

Evidence Act, 1872 — Section 116Code Of Civil Procedure, 1908 — Order 9 rule 13, Order 20 Rule 12

High Courts06 Oct 2021Allowed

Dastgirsab Babasab Nadaf & Others Vs State Of Karnataka

Karnataka High Court · (2021) 10 KAR CK 0006

Code Of Criminal Procedure, 1973 — Section 313, 397, 401Indian Penal Code, 1860 — Section 304A

High Courts01 Oct 2021Allowed

Shanaz Begum Vs Muslim Boys Orphanage & Others

Karnataka High Court · (2021) 10 KAR CK 0002

Karnataka Public Premises (Eviction Of Unauthorized Occupants) Act, 1974 — Section 2, 2(e)(v)Waqf Act, 1995 — Section 83, 83(1), 85Constitution Of India, 1950 — Article 254

High Courts01 Oct 2021Dismissed

M/S Tyre Works Vs Managing Director, K.S.S.I.D.C. Limited & Others

Karnataka High Court · (2021) 10 KAR CK 0001

Companies Act, 2013 — Section 2(45)Constitution Of India, 1950 — Article 12