High Courts08 Dec 2022Allowed
Thayamma Vs Commissioner Of Police Bangalore City Bangalore-560001 & Others
Karnataka High Court · (2022) 12 KAR CK 0003
Constitution Of India, 1949 — Article 22(5)
COURT ARCHIVE
Karnataka High Court judgments, 2022
392 judgments · page 2 of 20
High Courts02 Dec 2022Allowed
Manjunath Vs State Of Karnataka
Karnataka High Court · (2022) 12 KAR CK 0001
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 408, 409, 415, 416, 420, 463, 464, 468, 470, 471, 474
High Courts30 Nov 2022Disposed Of
C. Murali Vs Regional Transport Officer K.R.Puram, Bengaluru�560016
Karnataka High Court · (2022) 11 KAR CK 0023
High Courts30 Nov 2022Disposed Of
Ashutosh Vs State Of Karnataka & Others
Karnataka High Court · (2022) 11 KAR CK 0022
Karnataka Selection Of Candidates For Admission To Government Seats In Professional Educational Institutions Rules, 2006 — Rule 15(5)
High Courts25 Nov 2022Disposed Of
Nandeesh C.M Vs National Medical Commission (Formerly Known As Medical Council Of India), Pocket-14 Sector-8, Dwaraka Phase - I New Delhi - 110077 & Others
Karnataka High Court · (2022) 11 KAR CK 0020
High Courts25 Nov 2022Disposed Of
Nayeem UR Rahaman Vs Chief Secretary Minister Of Higher Education Vidhan Soudha 3rd Floor Bangalore - 560001 & Others
Karnataka High Court · (2022) 11 KAR CK 0019
High Courts24 Nov 2022Allowed
A N Ravi Kumar & Others Vs B Manjunath
Karnataka High Court · (2022) 11 KAR CK 0017
High Courts23 Nov 2022Dismissed
Ganesha L.D. Vs State By Chikkajajuru Police Station & Others
Karnataka High Court · (2022) 11 KAR CK 0018
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 14(A)(2), 18Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 323, 504, 506
High Courts22 Nov 2022Allowed
Mahammed Riyaz Vs State Of Karnataka & Others
Karnataka High Court · (2022) 11 KAR CK 0013
Karnataka Prevention Of Dangerous Activities Of Bootleggers, Drug Offenders, Gamblers, Goondas, Immoral Traffic Offenders, Slum-Grabbers And Video Or Audio Pirates Act, 1985 — Section 3(1), 3(2), 8, 10, 12Indian Penal Code, 1860 — Section 302, 307Constitution Of India, 1949 — Article 19, 22, 22(5)
High Courts21 Nov 2022Allowed
H M Naveen Vs State Of Karnataka
Karnataka High Court · (2022) 11 KAR CK 0016
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 498A, 506Dowry Prohibition Act, 1961 — Section 4
High Courts21 Nov 2022Allowed
Ravi Kumar V @ Kokaine Ravi Vs State Of Karnataka
Karnataka High Court · (2022) 11 KAR CK 0015
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 22(b)
High Courts18 Nov 2022Dismissed
Dr. Madhumita Swamy Vs State Of Karnataka & Others
Karnataka High Court · (2022) 11 KAR CK 0012
High Courts10 Nov 2022Disposed Of
Pooja D/O. Rajshekhar Patil Vs Karnataka Examiniations Authority
Karnataka High Court · (2022) 11 KAR CK 0009
High Courts10 Nov 2022Allowed
Naganagouda Shivalingappa Patil Vs State Of Karnataka & Others
Karnataka High Court · (2022) 11 KAR CK 0008
Indian Penal Code, 1860 — Section 34, 120(B), 201, 302, 506Karnataka Prison Rules, 1974 — Rule 191
High Courts10 Nov 2022Allowed
Jayashree P Vs State Of Karnataka & Others
Karnataka High Court · (2022) 11 KAR CK 0007
Indian Medical Council Act, 1956 — Section 11(2)
High Courts08 Nov 2022Allowed
M/S Sunrays Composts Vs State Of Karnataka & Others
Karnataka High Court · (2022) 11 KAR CK 0006
Karnataka Land Reforms Act, 1961 — Section 109Karnataka Land Revenue Act, 1964 — Section 95(8)
High Courts08 Nov 2022Dismissed
Murthy Vs Dr. Ajay Nagabhushan M.N., IAS & Others
Karnataka High Court · (2022) 11 KAR CK 0005
High Courts08 Nov 2022Dismissed
Don Monthu Pascal Fernandes Vs Syivia Fernandes Nee Rodrigues
Karnataka High Court · (2022) 11 KAR CK 0004
Family Courts Act, 1984 — Section 19(1)Divorce Act, 1890 — Section 10(1)(ix), Section 10(1)(x), 37
High Courts04 Nov 2022Disposed Of
Sriram. S & Others Vs State Of Karnataka & Others
Karnataka High Court · (2022) 11 KAR CK 0003
Constitution Of India, 1949 — Article 226, 227
High Courts04 Nov 2022Disposed Of
N Suresh Vs State Of Karnataka & Others
Karnataka High Court · (2022) 11 KAR CK 0002
Constitution Of India, 1949 — Article 226, 227