COURT ARCHIVE

Karnataka High Court judgments, 2022

392 judgments · page 12 of 20

High Courts13 Apr 2022Dismissed

Schedule Caste And Schedule Tribe Stone Crushers Co-Operative Society Ltd.Melinakuruvalli Kuruvalli Post Theerthahalli Taluk Shivamoga District - 577 432 Vs State Of Karnataka & Others

Karnataka High Court · (2022) 04 KAR CK 0040

Karnataka Minor Mineral Concession Rules, 1994 — Rule 56

High Courts13 Apr 2022Allowed

Vimal K.S Vs Branch Manager M/S Bajaj Allianz General Insurance Co. Ltd & Others

Karnataka High Court · (2022) 04 KAR CK 0039

Motor Vehicles Act, 1988 — Section 166

High Courts13 Apr 2022Dismissed

Ojaswi Vs State Of Karnataka & Others

Karnataka High Court · (2022) 04 KAR CK 0026

High Courts13 Apr 2022Disposed Of

M. K. College Of Nursing Vs Registrar Rguhs, 4th T Block, Jayanagar, Bengaluru-560 041

Karnataka High Court · (2022) 04 KAR CK 0025

High Courts13 Apr 2022Allowed

M K Sanjay Kumar Vs State - Through The Sheshadripuram Police Station Bengaluru

Karnataka High Court · (2022) 04 KAR CK 0024

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 409, 420, 465, 468, 471, 472

High Courts13 Apr 2022Allowed

Mohan S A Vs State Of Karnataka

Karnataka High Court · (2022) 04 KAR CK 0023

Indian Penal Code, 1860 — Section 149, 307

High Courts12 Apr 2022Allowed

Mukundappa Vs State By Challakere P S Represented By State Public Prosecutor, High Court Of Karnataka, High Court Building, Bengaluru-560001

Karnataka High Court · (2022) 04 KAR CK 0045

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 143, 147, 148, 149, 302, 323, 324, 504

High Courts12 Apr 2022Disposed Of

Krishna N Vs Mysore Mahanagara Palike & Others

Karnataka High Court · (2022) 04 KAR CK 0037

High Courts12 Apr 2022Allowed

T. Subhash Vs State Of Karnataka

Karnataka High Court · (2022) 04 KAR CK 0036

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 149, 420, 468, 471

High Courts12 Apr 2022Disposed Of

WG. CDR. K.T. Sebastian (Retd.) Vs State By Nazarbad Police Station & Others

Karnataka High Court · (2022) 04 KAR CK 0035

Indian Penal Code, 1860 — Section 406, 420, 506B

High Courts12 Apr 2022Allowed

Sadiq Khan Vs State Of Karnataka

Karnataka High Court · (2022) 04 KAR CK 0033

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 395, 397

High Courts12 Apr 2022Disposed Of

M/S Nirman Shelters (B) Pvt Ltd Vs State Of Karnataka & Others

Karnataka High Court · (2022) 04 KAR CK 0032

Karnataka Gram Swaraj And Panchayat Raj Act, 1993 — Section 269(1)

High Courts12 Apr 2022Allowed

Vijayakumar K B Vs State By Jagalur Police Represented By The Station House Officer-577 528

Karnataka High Court · (2022) 04 KAR CK 0030

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 376, 420

High Courts12 Apr 2022Allowed

Ashok S Bidarekoppa Vs State By Doddapete Police Station, Shivamogga

Karnataka High Court · (2022) 04 KAR CK 0028

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 420, 465, 468, 471

High Courts12 Apr 2022Allowed

Kencha @ Kenchappa & Others Vs State Of Karnataka

Karnataka High Court · (2022) 04 KAR CK 0027

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 323, 324, 341, 504

High Courts12 Apr 2022Allowed

Santhosh Vs State Of Karnataka & Others

Karnataka High Court · (2022) 04 KAR CK 0022

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 109, 120(B), 143, 147, 148, 149, 201, 302Arms Act, 1959 — Section 25(1)(A)

High Courts12 Apr 2022Dismissed

Sameer Hamsa Ramla Vs State Of Karnataka & Others

Karnataka High Court · (2022) 04 KAR CK 0018

Code Of Criminal Procedure, 1973 — Section 125

High Courts11 Apr 2022Disposed Of

Ramakrishna. M.N. Vs Sujatha. H.J.

Karnataka High Court · (2022) 04 KAR CK 0021

Hindu Marriage Act, 1955 — Section 13B, 13(1)(ia), 13(1)(ib)

High Courts11 Apr 2022Disposed Of

S.N. Abhinandana Vs M.P. Saroja

Karnataka High Court · (2022) 04 KAR CK 0019

Hindu Marriage Act, 1955 — Section 28Code Of Civil Procedure, 1908 — Section 89

High Courts08 Apr 2022Allowed

R Sundaresh Naik Vs State Of Karnataka

Karnataka High Court · (2022) 04 KAR CK 0017

Code Of Criminal Procedure, 1973 — Section 2(s), 439Prevention Of Corruption Act, 1988 — Section 7(a)