High Courts21 Apr 2023Allowed
Shivakumar Nayak @ Shivakumar Naika A N Vs State Of Karnataka
Karnataka High Court · (2023) 04 KAR CK 0016
Code Of Criminal Procedure, 1973 — Section 173, 438Indian Penal Code, 1860 — Section 392
COURT ARCHIVE
Karnataka High Court judgments, 2023
490 judgments · page 18 of 25
High Courts21 Apr 2023Allowed
Rakesh. C Vs State Of Karnataka
Karnataka High Court · (2023) 04 KAR CK 0015
Code Of Criminal Procedure, 1973 — Section 438, 482Indian Penal Code, 1860 — Section 406, 420, 468, 471
High Courts20 Apr 2023Disposed Of
State Bank Of Mysore Asset Recovery Management Branch 2nd Floor, A Block, BKG Complex Mysore Bank Circle, Avenue Road Bengaluru 560009 & Others Vs Srikumar & Others
Karnataka High Court · (2023) 04 KAR CK 0014
High Courts20 Apr 2023Dismissed
Kamal Sagar Vs M/S Starworth Infrastructure And Construction Ltd.
Karnataka High Court · (2023) 04 KAR CK 0013
Negotiable Instruments Act, 1881 — Section 138, 141
High Courts18 Apr 2023Allowed
T. Sujatha Vs R.Govindaraju
Karnataka High Court · (2023) 04 KAR CK 0011
Hindu Marriage Act, 1955 — Section 28(1)
High Courts18 Apr 2023Disposed Of
Shankarannada .G Vs State Of Karnataka & Others
Karnataka High Court · (2023) 04 KAR CK 0010
Hindu Marriage Act, 1955 — Section 13
High Courts13 Apr 2023Allowed
School Development And Monitoring Committee Government Lower Primary School Agaralingana Doddi Maddur Taluk Mandya District – 571428 Vs State Of Karnataka & Others
Karnataka High Court · (2023) 04 KAR CK 0034
Right Of Children To Free And Compulsory Education Act, 2009 — Section 38(1)Karnataka State Civil Services Act, 1978 — Section 3Karnataka Right Of Children To Free And Compulsory Education Rules, 2012 — Rule 13(5), 13(6)
High Courts12 Apr 2023Disposed Of
M.C. Shivakumar & Others Vs State Of Karnataka & Others
Karnataka High Court · (2023) 04 KAR CK 0009
High Courts11 Apr 2023Allowed
Thammaiah Vs Late Puttaiah & Others
Karnataka High Court · (2023) 04 KAR CK 0005
Limitation Act, 1963 — Section 27Code Of Civil Procedure Code, 1908 — Section 100Karnataka Land Grant Rules, 1969 — Rule 25
High Courts10 Apr 2023Dismissed
Kiran Kumar Vs State By The Karnataka, Basavanagudi Police Station, Represented By S.P.P. High Court Building - 01 Bangalore � 560004
Karnataka High Court · (2023) 04 KAR CK 0006
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 403, 409, 420, 468
High Courts06 Apr 2023Allowed
Mohammed Tousif Vs State Of Karnataka
Karnataka High Court · (2023) 04 KAR CK 0002
Code Of Criminal Procedure, 1973 — Section 438Dowry Prohibition Act, 1961 — Section 3, 4Indian Penal Code, 1860 — Section 498A
High Courts05 Apr 2023Allowed
Sunil B N, S/O Nagaraju Vs State By Beluru Police Station, Hassan District Reptd By Spp High Court Of Karnataka At Bangalore, Pin Code-560001 & Others
Karnataka High Court · (2023) 04 KAR CK 0004
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 341, 354Protection Of Children From Sexual Offences Act, 2012 — Section 5(j)(ii), 5(L), 6
High Courts05 Apr 2023Allowed
Raju @ Kerala Vs State Of Karnataka & Others
Karnataka High Court · (2023) 04 KAR CK 0003
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 366, 376, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5(j)(ii), 5(L), 6
High Courts05 Apr 2023Disposed Of
V. Shruthi Vs State Of Karnataka & Others
Karnataka High Court · (2023) 04 KAR CK 0001
High Courts31 Mar 2023Disposed Of
Arvind Homes Private Limited Vs Bharath Kumar C & Others
Karnataka High Court · (2023) 03 KAR CK 0074
Code Of Civil Procedure Code, 1908 — Order 39 Rule 4Constitution Of India, 1949 — Article 227
High Courts31 Mar 2023Allowed
Bruhat Bengaluru Mahanagara Palike N.R. Square Bengaluru - 560002 Vs State Of Karnataka & Others
Karnataka High Court · (2023) 03 KAR CK 0073
Bruhat Bengaluru Mahanagara Palike Act, 2020 — Section 98, 98(2)Karnataka Civil Services Rules, 1958 — Rule 50, 50(3)
High Courts31 Mar 2023Disposed Of
Shivakumar Vs Ajay Nagabhushan Secretary To Government Department Of Urban Development Vikasa Soudha Bengaluru-560001 & Others
Karnataka High Court · (2023) 03 KAR CK 0072
High Courts31 Mar 2023Dismissed
Dayananda Swamy. G. N. Vs Vs State Of Karnataka & Others
Karnataka High Court · (2023) 03 KAR CK 0071
Code Of Criminal Procedure, 1973 — Section 482Prevention Of Corruption Act, 1988 — Section 7(a)Indian Penal Code, 1860 — Section 34, 420, 504, 506
High Courts30 Mar 2023Dismissed
Director (Exams) Karnataka Secondary Education Examination Board Malleshwaram Bengaluru � 560003 & Others Vs Ravishankar & Others
Karnataka High Court · (2023) 03 KAR CK 0084
High Courts30 Mar 2023Allowed
Nagappa Since Dead, Rep By His Lrs Vs State Of Karnataka & Others
Karnataka High Court · (2023) 03 KAR CK 0083
Land Acquisition Act, 1894 — Section 11AConstitution Of India, 1949 — Article 300A