High Courts29 Dec 2022Allowed
Nagaraj K & Others Vs State Of Karnataka
Karnataka High Court · (2022) 12 KAR CK 0021
Indian Penal Code, 1860 — Section 34, 306
COURT ARCHIVE
Karnataka High Court judgments, 2022
392 judgments · page 1 of 20
High Courts27 Dec 2022Disposed Of
M/S National Minerals Vs M/S Canara Bank Sme Peenya Branch 13th Cross, 4th Phase, Peenya Industrial Area Bangalore - 56005
Karnataka High Court · (2022) 12 KAR CK 0031
High Courts27 Dec 2022Dismissed
Ibrahim Khan @ Asmath Khan & Others Vs State Of Karnataka
Karnataka High Court · (2022) 12 KAR CK 0030
Indian Penal Code, 1860 — Section 34, 379, 411Karnataka Forest Act, 1963 — Section 86, 87Code Of Criminal Procedure, 1973 — Section 82, 83, 438
High Courts27 Dec 2022Allowed
Ashok K Vs State Of Karnataka
Karnataka High Court · (2022) 12 KAR CK 0029
Indian Penal Code, 1860 — Section 419, 420Information Technology Act, 2008 — Section 66(C), 66(D)Code Of Criminal Procedure, 1973 — Section 438
High Courts27 Dec 2022Disposed Of
Soundarya Vs Karnataka Examination Authority Sampige Road 18th Cross Malleshwaram Bengaluru - 560012 & Others
Karnataka High Court · (2022) 12 KAR CK 0024
High Courts27 Dec 2022Allowed
Banvari & Others Vs State Of Karnataka & Others
Karnataka High Court · (2022) 12 KAR CK 0023
High Courts27 Dec 2022Allowed
Ankit Kumar & Others Vs State Of Karnataka & Others
Karnataka High Court · (2022) 12 KAR CK 0022
High Courts22 Dec 2022Allowed
Vikram Prabhakar Vs State Of Karnataka
Karnataka High Court · (2022) 12 KAR CK 0028
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 149, 406, 417, 420, 506
High Courts22 Dec 2022Allowed
L.V. Manjunath Vs State Of Karnataka
Karnataka High Court · (2022) 12 KAR CK 0027
Indian Penal Code, 1860 — Section 34, 354, 354(A)(D), 376, 417, 420, 493, 504, 506, 509Code Of Criminal Procedure, 1973 — Section 438
High Courts22 Dec 2022Allowed
Naresh Vs State Of Karnataka
Karnataka High Court · (2022) 12 KAR CK 0026
Code Of Criminal Procedure, 1973 — Section 439Prevention Of Corruption Act, 1988 — Section 7A
High Courts20 Dec 2022Partly Allowed
K Raja Reddy Vs Bruhath Bengaluru Mahanagara Palike Represented By The Joint Commissioner Mayo Hall Bengaluru-560001 & Others
Karnataka High Court · (2022) 12 KAR CK 0019
High Courts20 Dec 2022Allowed
Manish Ravilal Patel & Others Vs State Of Karnataka
Karnataka High Court · (2022) 12 KAR CK 0017
Indian Penal Code, 1860 — Section 34, 120B, 123, 406, 420Code Of Criminal Procedure, 1973 — Section 320, 482
High Courts20 Dec 2022Allowed
Qasim @ MOHAMMED QASIM Vs State Of Karnataka
Karnataka High Court · (2022) 12 KAR CK 0016
Code Of Criminal Procedure, 1973 — Section 311
High Courts16 Dec 2022Allowed
M/S Fortius Infradevelopers LLP Vs Assistant Commissioner Of Commercial Taxes (Audit) (Audit) 1.1, Dgsto -1, 5th Floor TTMC, BMTC Bus Stop Yeshwanthpur, Bengaluru - 560022 & Others
Karnataka High Court · (2022) 12 KAR CK 0010
Karnataka Value Added Tax Act, 2003 — Section 45, 64(1)
High Courts15 Dec 2022Allowed
Jayamma W/O Suresh & Others Vs State By S.H.O Lakkavalli Police Station Tarikere Taluk-577228 Chikkamagaluru District Rptd. BY SPP, High Court Bengaluru-560001
Karnataka High Court · (2022) 12 KAR CK 0014
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 114, 149, 307, 323, 341, 354, 448, 504
High Courts15 Dec 2022Allowed
Chethan K @ Chethan Kumar K Vs State Of Karnataka
Karnataka High Court · (2022) 12 KAR CK 0013
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 143, 144, 147, 148, 149, 307, 324, 341, 504
High Courts15 Dec 2022Allowed
G.N. Annappa Swamy Vs State Of Karnataka
Karnataka High Court · (2022) 12 KAR CK 0011
Code Of Criminal Procedure, 1973 — Section 173(8), 438Indian Penal Code, 1860 — Section 34, 406, 408, 409, 420, 465, 468
High Courts15 Dec 2022Disposed Of
Sai Vihar Owners Welfare Association Vs State Of Karnataka & Others
Karnataka High Court · (2022) 12 KAR CK 0008
High Courts15 Dec 2022Dismissed
H.Ramachandraiah Vs State Of Karnataka & Others
Karnataka High Court · (2022) 12 KAR CK 0007
Karnataka Land Revenue Act, 1964 — Section 95Constitution Of India, 1949 — Article 227
High Courts09 Dec 2022Dismissed
Dr. Veeresh S.M Vs Department Of Health And Family Welfare (Medical Education) Rep. By Its Secretary Vikas Soudha-560 001 & Others
Karnataka High Court · (2022) 12 KAR CK 0005