High Courts17 Feb 2022Allowed
S Abhilash Vs State Of Karnataka
Karnataka High Court · (2022) 02 KAR CK 0034
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 379, 392
COURT ARCHIVE
Karnataka High Court judgments, 2022
392 judgments · page 17 of 20
High Courts17 Feb 2022Allowed
Jsw Steel Limited Vs Usha Rani & Others
Karnataka High Court · (2022) 02 KAR CK 0033
Constitution Of India, 1950 — Article 226, 227
High Courts17 Feb 2022Disposed Of
Rishab Trakroo & Others Vs State Of Karnataka
Karnataka High Court · (2022) 02 KAR CK 0032
Constitution Of India, 1950 — Article 14, 21, 226, 227
High Courts11 Feb 2022Allowed
Vinay H.R Vs State Of Karnataka
Karnataka High Court · (2022) 02 KAR CK 0030
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 354, 363, 366(A)Protection Of Children From Sexual Offences Act, 2012 — Section 8, 12
High Courts08 Feb 2022Allowed
Punith Nayak Vs State Of Karnataka
Karnataka High Court · (2022) 02 KAR CK 0028
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34. 307, 323, 504, 506
High Courts08 Feb 2022Allowed
Suhel Baig @ Babu Vs State By Halsurgate P.S., Bengaluru
Karnataka High Court · (2022) 02 KAR CK 0027
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 307
High Courts07 Feb 2022Allowed
H.B. Devaraju Vs State By Periyapatna Police
Karnataka High Court · (2022) 02 KAR CK 0026
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 370, 376, 506
High Courts07 Feb 2022Allowed
Sanjay @ Sanju Vs State By Kempegowda Nagara P.S
Karnataka High Court · (2022) 02 KAR CK 0025
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 143, 144, 149, 307, 341, 504, 506
High Courts04 Feb 2022Disposed Of
B. Adishekara Reddy Vs Ravi Ankindeedu Prasad Rao & Others
Karnataka High Court · (2022) 02 KAR CK 0019
Constitution Of India, 1950 — Article 226
High Courts04 Feb 2022Allowed
Preeti Naik & Others Vs State Of Karnataka & Others
Karnataka High Court · (2022) 02 KAR CK 0018
High Courts04 Feb 2022Dismissed
Divisional Manager Life Insurance Corporation India Divisional Office Vs Vasanta
Karnataka High Court · (2022) 02 KAR CK 0017
Industrial Disputes Act, 1947 — Section 25FConstitution Of India, 1950 — Article 227
High Courts03 Feb 2022Dismissed
Shivanna @ Kappe Shiva Vs State Of Karnataka
Karnataka High Court · (2022) 02 KAR CK 0023
Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 143, 147, 148, 149, 302, 304(II), 307, 323, 324, 341
High Courts03 Feb 2022Dismissed
Atheek Ahamed @ Pilot Vs State Of Karnataka
Karnataka High Court · (2022) 02 KAR CK 0016
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)(ii)(c), 29
High Courts03 Feb 2022Allowed
Mohammad Asif @ Kaboor Asif & Others Vs State Of Karnataka
Karnataka High Court · (2022) 02 KAR CK 0015
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 326, 341
High Courts03 Feb 2022Allowed
Mohammed Rafiq Vs State Of Karnataka
Karnataka High Court · (2022) 02 KAR CK 0014
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 149, 306, 498A, 504
High Courts03 Feb 2022Allowed
Nazeem Shariff Vs State Of Karnataka
Karnataka High Court · (2022) 02 KAR CK 0013
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 420
High Courts01 Feb 2022Dismissed
Wasim Akram Vs State By Hulimavu Police Station & Others
Karnataka High Court · (2022) 02 KAR CK 0009
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366A, 376Protection Of Children From Sexual Offences Act, 2012 — Section 5(L), 6
High Courts01 Feb 2022Dismissed
Chandan @ Chandrashekara Vs State Of Karnataka & Others
Karnataka High Court · (2022) 02 KAR CK 0008
Code Of Criminal Procedure, 1973 — Section 164(5), 439Indian Penal Code, 1860 — Section 363, 376(1)Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6
High Courts01 Feb 2022Allowed
Kamal Shahi @ Kalu Vs State Of Karnataka
Karnataka High Court · (2022) 02 KAR CK 0007
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 109, 120B, 380, 381, 457
High Courts01 Feb 2022Allowed
Manjunath Vs State Of Karnataka
Karnataka High Court · (2022) 02 KAR CK 0006
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 120B, 364A, 419