High Courts05 Jul 2022Allowed
Rajendra Vs State Of Karnataka & Others
Karnataka High Court · (2022) 07 KAR CK 0003
Karnataka Souharda Co-Operative Rules, 2004 — Rule 17
COURT ARCHIVE
Karnataka High Court judgments, 2022
392 judgments · page 8 of 20
High Courts05 Jul 2022
Arun Kumar Vs State Of Karnataka & Others
Karnataka High Court · (2022) 07 KAR CK 0002
Karnataka Souharda Co-Operative Rules, 2004 — Rule 17
High Courts01 Jul 2022Dismissed
Irfan Pasha & Others Vs National Investigating Agency Represented By Special Public Prosecutor (NIA) High Court Building Bengaluru � 560001
Karnataka High Court · (2022) 07 KAR CK 0001
Code Of Criminal Procedure, 1973 — Section 173, 227, 439Indian Penal Code, 1860 — Section 34, 109, 120B, 150, 153A, 201, 302National Investigation Agency Act, 2008 — Section 6(5), 8
High Courts29 Jun 2022Dismissed
Management Of Bharat Fritz Werner Ltd. Vs Bharat Fritz Werner
Karnataka High Court · (2022) 06 KAR CK 0039
Industrial Disputes Act, 1947 — Section 32(2)(b)Karnataka High Court Act, 1961 — Section 4, 5Constitution Of India, 1949 — Article 217(2)(a), 226, 227, 233, 233(2), 234, 235, 236
High Courts29 Jun 2022Partly Allowed
G.Veeraiah & Others Vs Sudhakara Shetty & Others
Karnataka High Court · (2022) 06 KAR CK 0038
Employee's Compensation Act, 1923 &mdash Section 4
High Courts28 Jun 2022Disposed Of
M/S. Sri Chikkammadevi Enterprises Vs State Of Karnataka & Others
Karnataka High Court · (2022) 06 KAR CK 0035
Karnataka Minor Mineral Concession Rules, 1994 — Rule 8B(2)(e)
High Courts28 Jun 2022Allowed
Shivaraju & Others Vs Deputy Commissioner Bengaluru Urban District Bengaluru-560001 & Others
Karnataka High Court · (2022) 06 KAR CK 0034
Karnataka Schedule Caste And Schedule Tribes (Prohibition Of Transfer Of Certain Lands) Act, 1978 — Section 4, 5Code Of Civil Procedure, 1908 — Order 22 Rule 9(2)(3), Order 47 Rule 1Constitution Of India, 1949 — Article 226
High Courts27 Jun 2022Dismissed
Gangadhar Vs State Of Karnataka
Karnataka High Court · (2022) 06 KAR CK 0037
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 406, 408, 409, 420
High Courts27 Jun 2022Dismissed
Rangaswamy Vs State Of Karnataka
Karnataka High Court · (2022) 06 KAR CK 0036
Code Of Criminal Procedure, 1973 — Section 70(2), 439Indian Penal Code, 1860 — Section 394, 395, 397
High Courts16 Jun 2022Disposed Of
Sanjana Harish Vs Principal Kempegowda Institute Of Medical Sciences Banashankari 2nd Stage Bangalore - 560070 & Others
Karnataka High Court · (2022) 06 KAR CK 0030
High Courts16 Jun 2022Allowed
Yogesha Vs State By Periyapatna Police, Mysuru, Represented By Spp High Court Of Karnataka At Bengaluru Bengaluru � 560001
Karnataka High Court · (2022) 06 KAR CK 0029
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 201, 302
High Courts15 Jun 2022Dismissed
Panchagiri Education Trust (Reg.No.288/74-75) Chikkaballapur - 562101 Rep. By Its Managing Trustee Shri. K.V. Naveen Kiran Chikkaballapura - 562101 Vs S.R. Umashankar, Ias & Others
Karnataka High Court · (2022) 06 KAR CK 0028
High Courts15 Jun 2022Disposed Of
Kavitha S. Punjabi Vs Sunil R. Punjabi
Karnataka High Court · (2022) 06 KAR CK 0027
Code Of Criminal Procedure, 1973 — Section 125
High Courts14 Jun 2022Partly Allowed
Syed Vaseem Vs State Of Karnataka
Karnataka High Court · (2022) 06 KAR CK 0031
Indian Penal Code, 1860 — Section 299, 300, 302, 304(1), 354, 354A, 354Bm, 354C, 354D, 354A, 376A, 376AB, 376B, 376C, 37D, 376DA, 376DB, 376E, 376(1), 376(2), 509Code Of Criminal Procedure, 1973 — Section 154, 164, 313Evidence Act, 1872 — Section 25, 137
High Courts13 Jun 2022Disposed Of
Raju S/o Late Govindappa Vs Chandappa S/o Nagappa & Others
Karnataka High Court · (2022) 06 KAR CK 0026
Karnataka Scheduled Castes And Scheduled Tribes (Prohibition Of Transfer Of Certain Lands) Act, 1978 — Section 3(1)(b), 4, 5A
High Courts13 Jun 2022Allowed
Bapugouda S/O Sahebagouda Vs State Of Karnataka
Karnataka High Court · (2022) 06 KAR CK 0024
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(b), 8(c), 20, 20(a), 20(b)(ii)(B), 25
High Courts13 Jun 2022Allowed
Rafiq S/O Hajaratsab Hundekar Vs State Of Karnataka
Karnataka High Court · (2022) 06 KAR CK 0023
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 376, 506
High Courts10 Jun 2022Disposed Of
Mehboob Subhani School Of Nursing Vs State Of Karnataka & Others
Karnataka High Court · (2022) 06 KAR CK 0021
High Courts10 Jun 2022Disposed Of
K.E.T. School Of Nursing & Others Vs Secretary, Karnataka State Diploma In Nursing Examination Board & Others
Karnataka High Court · (2022) 06 KAR CK 0020
High Courts10 Jun 2022Disposed Of
Epharam, School Of Nursing & Others Vs Secretary, Karnataka State Diploma In Nursing Examination Board & Others
Karnataka High Court · (2022) 06 KAR CK 0019