High Courts28 Feb 2022Disposed Of
Dr. Swetha T Vs State Of Karnataka & Others
Karnataka High Court · (2022) 02 KAR CK 0052
COURT ARCHIVE
Karnataka High Court judgments, 2022
392 judgments · page 16 of 20
High Courts28 Feb 2022Disposed Of
Ashlesha Manojkumar Hande Patil Vs State Of Karnataka & Others
Karnataka High Court · (2022) 02 KAR CK 0049
High Courts25 Feb 2022Allowed
Meena B.G Vs State Of Karnataka
Karnataka High Court · (2022) 02 KAR CK 0057
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 420
High Courts25 Feb 2022Dismissed
K. Srinivas Reddy Vs Yashwanth Enterprises & Others
Karnataka High Court · (2022) 02 KAR CK 0056
Code Of Criminal Procedure, 1973 — Section 313, 378(4)Negotiable Instruments Act, 1881 — Section 138, 139
High Courts25 Feb 2022Allowed
Shreedevi W/O: Santosh Kalasraddi Vs Santosh S/O: Mallappa Kalasraddi
Karnataka High Court · (2022) 02 KAR CK 0053
Code Of Civil Procedure, 1908 — Section 24Hindu Marriage Act, 1955 — Section 9
High Courts25 Feb 2022Dismissed
T.R. Sampathu Vs Srinivasa
Karnataka High Court · (2022) 02 KAR CK 0051
Code Of Criminal Procedure, 1973 — Section 200, 313, 378(4)Negotiable Instruments Act, 1881 — Section 138
High Courts25 Feb 2022Dismissed
Ashok B Dani Vs P.R. Bhot
Karnataka High Court · (2022) 02 KAR CK 0050
Code Of Criminal Procedure, 1973 — Section 200, 313, 378(4)Negotiable Instruments Act, 1881 — Section 118, 138, 139
High Courts25 Feb 2022Disposed Of
Summayya Kausar Attar Vs State Of Karnataka & Others
Karnataka High Court · (2022) 02 KAR CK 0047
High Courts25 Feb 2022Disposed Of
Manish Dhetty Vs State Of Karnataka & Others
Karnataka High Court · (2022) 02 KAR CK 0046
High Courts25 Feb 2022Dismissed
Venkatesh Murthy. T Vs State Of Karnataka & Others
Karnataka High Court · (2022) 02 KAR CK 0045
Code Of Criminal Procedure, 1973 — Section 437, 438, 439(2)Information Technology Act, 2000 — Section 66C, 66D, 304B, 419, 420, 498AConstitution Of India, 1950 — Article 21
High Courts24 Feb 2022Dismissed
Tajamulla Hussain @ Tajamulla Vs State Through Mahagaon Police Station & Others
Karnataka High Court · (2022) 02 KAR CK 0055
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 109, 307, 323, 324, 498(A), 504, 506
High Courts24 Feb 2022Dismissed
Michael Graham Prince Vs Nisha Misra & Others
Karnataka High Court · (2022) 02 KAR CK 0040
Citizenship Act, 1955 — Section 7B, 7B(2)Arya Marriage Validation Act, 1937 — Section 2Foreign Marriage Act, 1969 — Section 4, 18
High Courts23 Feb 2022Dismissed
Mr A R Yashwanth Kumar Vs State Of Karnataka
Karnataka High Court · (2022) 02 KAR CK 0044
Code Of Criminal Procedure, 1973 — Section 439Prevention Of Corruption Act, 1988 — Section 7(A)
High Courts23 Feb 2022Dismissed
D.K. Lingaraju Vs State Of Karnataka
Karnataka High Court · (2022) 02 KAR CK 0043
Code Of Criminal Procedure, 1973 — Section 439Prevention Of Corruption Act, 1988 — Section 7(A)
High Courts23 Feb 2022Allowed
Shabaz Pasha & Others Vs State Of Karnataka
Karnataka High Court · (2022) 02 KAR CK 0042
Code Of Criminal Procedure, 1973 — Section 41A, 438Indian Penal Code, 1860 — Section 34, 120B, 406, 417, 420, 506
High Courts23 Feb 2022Allowed
Aasif Pasha Vs State Of Karnataka
Karnataka High Court · (2022) 02 KAR CK 0041
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 397
High Courts22 Feb 2022Allowed
Sagaya Mary Vs Deputy Commissioner Of Police & Others
Karnataka High Court · (2022) 02 KAR CK 0038
Karnataka Prevention Of Dangerous Activities Of Boot Leggers, Drug Offenders, Gamblers, Goondas, Immoral Traffic Offenders, Slum Grabbers And Video Or Audio Pirates Act, 1985 — Section 2(g)
High Courts21 Feb 2022Allowed
Charan Raj Vs State
Karnataka High Court · (2022) 02 KAR CK 0039
Code Of Criminal Procedure, 1973 — Section 438, 439Indian Penal Code, 1860 — Section 34, 354, 384, 504, 506, 509Protection Of Children From Sexual Offences Act, 2012 — Section 8
High Courts21 Feb 2022Dismissed
P G Nataraja & Others Vs State By Begaluru Police Station, Bengaluru & Others
Karnataka High Court · (2022) 02 KAR CK 0037
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 120B, 323, 354, 380, 406, 420, 447, 465, 468, 471, 504, 506
High Courts18 Feb 2022
CTI Future Corporation Vs Ducgiang Chemical And Detergent Powder Joint Stock Company
Karnataka High Court · (2022) 02 KAR CK 0059
Arbitration And Conciliation Act, 1996 — Section 2(e)(ii), 2(f), 44, 44(b), 45, 46, 47, 47(2), 48, 49, 50, 51, 52Constitution Of India, 1950 — Article 51(c)