High Courts30 Sept 2021Partly Allowed
Arshadali Gove & Others Vs State Of Karnataka & Others
Karnataka High Court · (2021) 09 KAR CK 0017
Constitution Of India, 1950 — Article 21
COURT ARCHIVE
Karnataka High Court judgments, 2021
231 judgments · page 3 of 12
High Courts30 Sept 2021Dismissed
Sai Ramakrishna Karuturi Vs ICICI BANK LTD. & Others
Karnataka High Court · (2021) 09 KAR CK 0016
Recovery Of Debt Due To Banks And Financial Institutions Act, 1993 — Section 19Insolvency & Bankruptcy Code, 2016 — Section 7, 14, 14(A)
High Courts28 Sept 2021Allowed
Xxxx Vs Government H.S.I.S Gosha & Others
Karnataka High Court · (2021) 09 KAR CK 0015
High Courts21 Sept 2021Allowed
Jai Bharath Fair Price Shop Vs Principal Secretary To Government Of Karnataka & Others
Karnataka High Court · (2021) 09 KAR CK 0014
High Courts17 Sept 2021
M/S Yojaka India Private Limited vs State Of Karnataka & Others
Karnataka High Court · (2021) 09 KAR CK 0011
Karnataka Transparency In Public Procurements Act, 1999 — Section 16Constitution Of India, 1950 — Article 12, 226, 227, 324
High Courts16 Sept 2021Disposed Of
Hassan Zilla Amateur Kabaddi Association(Registered) Hasanamba Sports Club Chennakesava Complex & Others Vs Registrar Of Co-Operative Societies Range-Ii, Malleshwaram, Bangalore - 560 003 & Others
Karnataka High Court · (2021) 09 KAR CK 0008
High Courts15 Sept 2021Disposed Of
Gowramma Vs Murtza Baig
Karnataka High Court · (2021) 09 KAR CK 0009
Code Of Civil Procedure, 1908 — Section 151
High Courts08 Sept 2021Allowed
Umesh Yallappa Shigli Vs State Of Karnataka
Karnataka High Court · (2021) 09 KAR CK 0018
Indian Penal Code, 1860 — Section 143, 147, 148, 324, 504, 506Code Of Criminal Procedure, 1973 — Section 70(2), 149, 205, 239
High Courts08 Sept 2021Disposed Of
Nasrin Taj Vs State Of Karnataka & Others
Karnataka High Court · (2021) 09 KAR CK 0010
High Courts08 Sept 2021Allowed
Dinesh Kamath K. Vs State Of Karnataka & Others
Karnataka High Court · (2021) 09 KAR CK 0002
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 120B, 420, 504, 506
High Courts07 Sept 2021Disposed Of
Madhuvana House Building Co-Operative Society Vs Lao And Assistante Commissioner Mysore Sub Division Mysore & Others
Karnataka High Court · (2021) 09 KAR CK 0004
Land Acquisition Act, 1894 — Section 18Code Of Civil Procedure, 1908 — Section 47Constitution Of India, 1950 — Article 227
High Courts07 Sept 2021Allowed
B.G. Chethan & Others Vs State Of Karnataka
Karnataka High Court · (2021) 09 KAR CK 0003
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 201, 302
High Courts06 Sept 2021Allowed
Shrinivas S/O Fakkirsa Dalananjan Vs State Of Karnataka
Karnataka High Court · (2021) 09 KAR CK 0005
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 109, 302, 307, 326
High Courts06 Sept 2021Disposed Of
Madhuvana House Building Co -Op Society Ltd Vs Spl Lao And Assistant Commissioner Mysore Sub Division Mysore & Others
Karnataka High Court · (2021) 09 KAR CK 0001
Land Acquisition Act, 1894 — Section 18Code Of Civil Procedure, 1908 — Section 47Constitution Of India, 1950 — Article 227
High Courts03 Sept 2021Disposed Of
Ram Sharn Prajapati & Others Vs State By Bagalur P.S & Others
Karnataka High Court · (2021) 09 KAR CK 0006
Code Of Civil Procedure, 1908 — Section 89Indian Penal Code, 1860 — Section 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts26 Aug 2021Disposed Of
K Rafiq Ahmed Vs Dr. Rajesh Goel, Ias & Others
Karnataka High Court · (2021) 08 KAR CK 0008
High Courts05 Aug 2021Allowed
Maya Tradelinks Limited Vs Kirti Kumar Kabra
Karnataka High Court · (2021) 08 KAR CK 0004
High Courts28 Jul 2021Disposed Of
B M Venkata Reddy & Others Vs Sri Riyaz Ahmed
Karnataka High Court · (2021) 07 KAR CK 0032
Code Of Civil Procedure, 1908 — Section 115Code Of Civil Procedure, 1908 — Order 7 Rule 2(d)
High Courts28 Jul 2021Disposed Of
Nanjundaiah Vs Union Of India
Karnataka High Court · (2021) 07 KAR CK 0031
Code Of Criminal Procedure, 1973 — Section 439, 482Prevention Of Money Laundering Act, 2002 — Section 3, 4, 5Indian Penal Code, 1860 — Section 409, 420
High Courts27 Jul 2021Dismissed
Dr. Jagannath Hebbale Vs State Of Karnataka
Karnataka High Court · (2021) 07 KAR CK 0028
Karnataka Education Act, 1983 — Section 130