High Courts28 Dec 2023Disposed Of
Sukanya Roy Vs Saurabh Ghosh S/O. Late Pavithra Kumar Ghosh
Karnataka High Court · (2023) 12 KAR CK 0080
COURT ARCHIVE
Karnataka High Court judgments, 2023
490 judgments · page 1 of 25
High Courts28 Dec 2023Dismissed
Sree Krishna College Of Nursing Mahalakshmi Nagara, Batawadi Tumkur-572103 Vs State Of Karnataka Rep. By Its Principle Secretary Department Of Medical Education M S Building Dr B R Ambedkar Veedhi Bengaluru-560001 & Others
Karnataka High Court · (2023) 12 KAR CK 0079
High Courts28 Dec 2023Disposed Of
Jagadguru Shankaracharya Mahasamsthanam Vs State Of Karnataka, Represented By Its Principal Secretary To Revenue Department, Vidhana Soudha, Bangalore - 560001 & Others
Karnataka High Court · (2023) 12 KAR CK 0078
High Courts28 Dec 2023Allowed
Mohammed Imran @ Geetakolin Vs State Of Karnataka Through Ragavendra Nagar P.S., Tq. Kalaburagi, District Kalaburagi, Represented By, Additional S.P.P., High Court Of Karnataka, Kalaburagi Bench-585103
Karnataka High Court · (2023) 12 KAR CK 0077
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 307, 323, 324, 341, 353, 504, 506
High Courts28 Dec 2023Disposed Of
Govindraj Vs Union Of India, Represented By Its Secretary, Ministry Of Road Transport And Highways, Transport Bhawan, 1, Parliament Street, New Delhi-110001 & Others
Karnataka High Court · (2023) 12 KAR CK 0076
Constitution Of India, 1949 — Article 300A
High Courts28 Dec 2023Partly Allowed
Raviraj @ Ravi Vs State Of Karnataka Through Sho, Manvi P.S., Dist. Raichur, Rep. By The Addl. State Public Prosecutor, High Court Of Karnataka, Kalaburagi Bench-585102
Karnataka High Court · (2023) 12 KAR CK 0075
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302, 504, 506
High Courts28 Dec 2023Disposed Of
Srinivas S/O Mallikarjun Sangavi Vs Bharath Petroleum Corporation Limited, 12/E & F Maker Towers Cuffe Parade, P.B.No.19949, Mumbai-400 005, Represented By Through Its Managing Director & Others
Karnataka High Court · (2023) 12 KAR CK 0074
High Courts28 Dec 2023Partly Allowed
Ravi School Of Nursing, No.40/2-38a, 8th Cross, 3rd Block, Thirumenahalli Village, Jakkur Post, Yelahanka Hobli, Bengaluru - 560064 Vs Registrar, Karnataka State Nursing Council, No.71, Nightingale Towers, A Street, 6th Cross, Near Movieland Theater, Gandhinagar, Bengaluru - 560009 & Others
Karnataka High Court · (2023) 12 KAR CK 0071
High Courts28 Dec 2023Partly Allowed
Golden School Of Nursing, No. 82, Thieumenahalli 2nd Stage, Yelahanka Hobli, North Taluk, Bengaluru - 560064. Represented By Its Principal Sri. Yogesh Kumar & Others Vs Registrar, Karnataka State Nursing Council No. 71, Nightingale Towers, A Street, 6th Cross, Near Movieland Theater, Gandhinagar, Bengaluru - 560009 & Others
Karnataka High Court · (2023) 12 KAR CK 0070
High Courts28 Dec 2023Partly Allowed
S.S. School Of Nursing, Kamasamudra Village, Bangarpet Taluk, Kolar - 563219, Represented By Its Principal Smt. Sanatombi Ahongshangbam & Others Vs Registrar, Karnataka State Nursing Council, No.71, Nightingale Towers, A Street, 6th Cross, Near Movieland Theater, Gandhinagar, Bengaluru � 560009
Karnataka High Court · (2023) 12 KAR CK 0069
High Courts26 Dec 2023Allowed
Hunumavva & Others Vs Nagaraja & Others
Karnataka High Court · (2023) 12 KAR CK 0073
Motor Vehicles Act, 1988 — Section 166
High Courts26 Dec 2023Partly Allowed
Oriental Insurance Co. Ltd. 1st Floor, Vinayaka Complex Garden Area, 1st Floor, Shimoga Now Rep. By Regional Office, Hubli 2 Nd Floor, Sumangala Complex Lamigton Road, Hubli - 580020 Rep. By Its Assistant Manager Sri. Balakrishna K. Nayak Vs Prakash & Others
Karnataka High Court · (2023) 12 KAR CK 0072
Motor Vehicles Act, 1988 — Section 147
High Courts26 Dec 2023Allowed
M. Harsha @ Harshagagan S/O R. Maruthi Vs State Of Karnataka By Sanjaynagar Police Station Represented By State Public Prosecutor High Court Of Karnataka Bengaluru - 560001
Karnataka High Court · (2023) 12 KAR CK 0068
Indian Penal Code, 1860 — Section 34, 307, 504, 506Code Of Criminal Procedure, 1973 — Section 439
High Courts26 Dec 2023Allowed
Mohammed Tabreez Vs State Of Karnataka By Cen Crime Police Station, Mysuru City, Rep. By Its State Public Prosecutor, High Court Complex, Bengaluru - 560001
Karnataka High Court · (2023) 12 KAR CK 0067
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 22(c), 37(1)
High Courts26 Dec 2023Allowed
Madhu N & Others Vs State Of Karnataka By Mahadevapura P.S., R/P By Spp, High Court Of Karnataka, Bangalore - 560009
Karnataka High Court · (2023) 12 KAR CK 0066
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 341, 504Evidence Act, 1872 — Section 65(4)(B)
High Courts26 Dec 2023Allowed
Shabbir Ahammad Vs State By Range Forest Officer, Shankar Range, Shivamogga - 577201 Represented By State Public Prosecutor Karnataka High Court Building Bangalore - 560001
Karnataka High Court · (2023) 12 KAR CK 0065
Code Of Criminal Procedure, 1973 — Section 439Karnataka Forest Act, 1963 — Section 62, 71(A), 84, 86Karnataka Forest Rules, 1969 — Rule 144
High Courts26 Dec 2023Allowed
Inayath Vs State By Tunganagara Police Station, Shivamogga - 577201, Represented By: State Public Prosecutor Karnataka High Court Building, Bangalore - 560001
Karnataka High Court · (2023) 12 KAR CK 0064
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(C), 20(B), 37
High Courts21 Dec 2023Dismissed
A.M.J. Dayalraj Vs PARISH Priest Represented By Rev. Fr. A.S. Anthonyswamy St. Mary's Basilica Shivajinagar Bangalore - 560046 Rep By Their Gap Holder Ref. Fr. D. Deva Dass
Karnataka High Court · (2023) 12 KAR CK 0054
Code Of Criminal Procedure, 1973 — Section 340Indian Penal Code, 1860 — Section 193, 209Karnataka Civil Rules Of Practice, 1967 — Rule 3(2)
High Courts21 Dec 2023Dismissed
Chandrakanth Vs State Of Karnataka By Sheshadripuram Police Station, Bengaluru Now Represented By S.P.P., High Court Building Bengaluru - 560001
Karnataka High Court · (2023) 12 KAR CK 0053
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)(c)Code Of Criminal Procedure, 1973 — Section 439
High Courts18 Dec 2023Allowed
Vijay Kumar Ravindra Mannur & Others Vs State Of Karnataka Health And Family Welfare Department, Department Of Medical Education, M.S.Building, Dr Ambedkar Veedhi, Bengaluru - 560001. Represented By Its Chief Secretary & Others
Karnataka High Court · (2023) 12 KAR CK 0050