High Courts27 May 2022Disposed Of
K. Mahadeva Bhat Vs Rakshitha D & Others
Karnataka High Court · (2022) 05 KAR CK 0023
COURT ARCHIVE
Karnataka High Court judgments, 2022
392 judgments · page 10 of 20
High Courts27 May 2022Dismissed
T.R. Pavan Vs Suma
Karnataka High Court · (2022) 05 KAR CK 0022
Hindu Marriage Act, 1955 — Section 28
High Courts26 May 2022Allowed
Birat Kumar Digal Vs State Of Karnataka
Karnataka High Court · (2022) 05 KAR CK 0021
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b), 20(ii)(B)
High Courts26 May 2022Allowed
N.Devaraja Rao @ Deva Vs State Of Karnataka
Karnataka High Court · (2022) 05 KAR CK 0020
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 302
High Courts26 May 2022Allowed
Vishwanath M Vs State Of Karnataka
Karnataka High Court · (2022) 05 KAR CK 0019
Motor Vehicles Act, 1988 — Section 146, 196Indian Penal Code, 1860 — Section 279, 337, 338
High Courts25 May 2022Allowed
A.G. Vijayendra Vs State Of Karnataka & Others
Karnataka High Court · (2022) 05 KAR CK 0017
Code Of Criminal Procedure, 1973 — Section 167, 167(2), 167(2)(ii), 173, 267, 270Indian Penal Code, 1860 — Section 34, 107, 117, 120, 120A, 378, 403, 405, 406, 409, 410, 411, 413, 414, 415, 418, 420, 421, 424, 425, 427, 463, 464, 468Terrorist And Disruptive Activities (Prevention) Act, 1987 — Section 20(4), 20(4)(b), 20(4)(bb)
High Courts24 May 2022Allowed
Noor Jaan & Others Vs State Of Karnataka
Karnataka High Court · (2022) 05 KAR CK 0018
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 307, 323, 324, 504, 506
High Courts23 May 2022Allowed
Vinuth B.G. Vs State Of Karnataka
Karnataka High Court · (2022) 05 KAR CK 0015
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 376Protection Of Children From Sexual Offences Act, 2012 — Section 2(d), 6
High Courts12 May 2022Dismissed
Karnataka State Medical And Sales Representatives Association & Others Vs Astra Zeneca Pharma India Ltd, A Company Incorporated Under The Company's Act, 1956, Having Its Regd. Office At Off Bellary Road, Hebal, Po Box No.2483, Bangalore - 560024
Karnataka High Court · (2022) 05 KAR CK 0012
Industrial Disputes Act, 1947 — Section 9C, 10(1)(c), 10(4A), 11A, 33(2)(b)Constitution Of India, 1950 — Article 14, 226, 227
High Courts12 May 2022Dismissed
John Distilleries Pvt. Ltd Vs Commissioner Of Excise, 2nd Floor Bmtc Building, A Block, Bmtc Shantinagar, Government Of Karnataka, Bengaluru � 560027 & Others
Karnataka High Court · (2022) 05 KAR CK 0011
Trademarks Act, 1999 — Section 134Karnataka Excise Act, 1965 — Section 2(7), 3Karnataka Excise (Bottling Of Liquor) Rules, 1967 — Rule 15, 15(3), 15(3)(a), 15(3)(b), 15(3)(c), 15(3)(d), 15(3)(e), 15(3)(f), 15(3)(g)
High Courts12 May 2022Dismissed
S.R. Manjappa Vs Mahabaleshwara Nagabhatt
Karnataka High Court · (2022) 05 KAR CK 0010
Code Of Civil Procedure, 1908 — Order 21 Rule 22Constitution Of India, 1950 — Article 226, 227
High Courts12 May 2022Dismissed
M/S. Vokkaligara Sangha & Others Vs P.Raju & Others
Karnataka High Court · (2022) 05 KAR CK 0009
Industrial Disputes Act, 1947 — Section 2A, 2(k), 11A, 33C(1), 33C(2), 33(1), 33(2), 33(2)(b)Evidence Act, 1872 — Section 74Vokkaligara Sangha Services Conduct, Discipline And Appeal Rules, 2001 — Rule No. 5.1, 5.6, 5.8, 5.23
High Courts12 May 2022Partly Allowed
Vmware Software India Pvt. Ltd Vs Ashis Kumar Nath
Karnataka High Court · (2022) 05 KAR CK 0008
Constitution Of India, 1950 — Article 226, 227
High Courts12 May 2022Disposed Of
M/S. Krishna Engineering & Others Vs State Of Karnataka & Others
Karnataka High Court · (2022) 05 KAR CK 0007
Code Of Criminal Procedure, 1973 — Section 102(3)
High Courts12 May 2022Allowed
Karnataka State Road Transport Corporation Tumkur Division Vs Assistant Labour Commissioner And Appellate Authority Under The Payment Of Gratuity Act Division-3, Karmika Bhavana Bannerghatta Road Bangalore � 560 026 & Others
Karnataka High Court · (2022) 05 KAR CK 0006
Payment Of Gratuity Act, 1972 — Section 7(7)Industrial Disputes Act, 1947 — Section 25B
High Courts10 May 2022Allowed
Chethan Krishnaji Rathod Vs State Of Karnataka
Karnataka High Court · (2022) 05 KAR CK 0004
Indian Penal Code, 1860 — Section 34, 420, 465, 468, 471
High Courts06 May 2022Dismissed
M. VIJAYA KUMAR Vs DY. SECRETARY E(O) I & Others
Karnataka High Court · (2022) 05 KAR CK 0005
Railway Services (Conduct) Rules, 1966 — Rule 3(1)(ii), 3(1)(iii)Constitution Of India, 1950 — Article 226
High Courts05 May 2022Dismissed
K. Somanath Nayak Vs D. Veerendra Heggade
Karnataka High Court · (2022) 05 KAR CK 0003
Code Of Criminal Procedure, 1973 — Section 151Code Of Criminal Procedure, 1973 — Order 21 Rule 32, Order 21 Rule 32(1), Order 21 Rule 32(2), Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 2A(1), Order 39 Rule 2(iii), Order 39 Rule 3Evidence Act, 1872 — Section 17
High Courts05 May 2022Allowed
Venkatesh Y Vs State By Anti Corruption Bureau Ramanagara
Karnataka High Court · (2022) 05 KAR CK 0002
Prevention Of Corruption Act, 1988 — Section 7(a)Code Of Criminal Procedure, 1973 — Section 439
High Courts05 May 2022Dismissed
K.P. Prakash Vs K. Prasanna Kumar
Karnataka High Court · (2022) 05 KAR CK 0001
Negotiable Instruments Act, 1881 — Section 138, 139