High Courts09 Mar 2023Dismissed
Basavaraj S/O Shrishail Naragatti Vs Karnataka Co-Operative Milk Producers Federation Limited
Karnataka High Court · (2023) 03 KAR CK 0033
Constitution Of India, 1949 — Article 142, 226
COURT ARCHIVE
Karnataka High Court judgments, 2023
490 judgments · page 21 of 25
High Courts09 Mar 2023Dismissed
Nizam @ Mohammed Nizam Vs State Of Karnataka
Karnataka High Court · (2023) 03 KAR CK 0025
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 143, 147, 148, 149, 307, 323, 324, 447, 504, 506
High Courts09 Mar 2023Allowed
Mahesh Suresh Benakannavar Vs State Of Karnataka & Others
Karnataka High Court · (2023) 03 KAR CK 0023
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 143, 147, 148, 149, 307, 363Arms Act, 1959 — Section 25(1A)
High Courts09 Mar 2023Allowed
Uma Maheshwari B. D/O Srinivas & Others Vs State Of Karnataka
Karnataka High Court · (2023) 03 KAR CK 0022
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 109, 307, 323, 324, 504
High Courts09 Mar 2023Dismissed
Vasanthkumar S/O Durgappa Sajjan Vs State Of Karnataka
Karnataka High Court · (2023) 03 KAR CK 0021
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 406, 409, 420
High Courts09 Mar 2023Disposed Of
Vinayak Alias Vinayakgouda Marigouda Vs State Of Karnataka
Karnataka High Court · (2023) 03 KAR CK 0020
Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 14(A)
High Courts07 Mar 2023Dismissed
B.S. Ramakrishnan, Since Dead By Lrs Vs Bangalore Development Authority Kumara Krupa, Bangalore-560020. Rerpesented Bny Its Commissioner & Others
Karnataka High Court · (2023) 03 KAR CK 0034
High Courts07 Mar 2023Dismissed
B Devaraj Vs Bangalore Deveopment Authority Represented By Its Commissioner, Kumara Park West, T.Chowdaiah Road, Bangalore-560020
Karnataka High Court · (2023) 03 KAR CK 0018
High Courts07 Mar 2023Disposed Of
Shabhana Banu Vs State Of Karnataka & Others
Karnataka High Court · (2023) 03 KAR CK 0017
Bangalore Development Authority (Allotment Of Sites) Rules, 1984 — Rule 5
High Courts06 Mar 2023Dismissed
State Of Karnataka & Others Vs B. Krishna Bhat
Karnataka High Court · (2023) 03 KAR CK 0015
High Courts06 Mar 2023Dismissed
Syed Ghouse Mohiyuddin Shah Khadri Vs State Of Karnataka & Others
Karnataka High Court · (2023) 03 KAR CK 0014
Karnataka Hindu Religious Institutions And Charitable Endowments Act, 1997 — Section 23, 26(2)Constitution Of India, 1949 — Article 25, 25(1), 26, 27, 28, 29, 30
High Courts06 Mar 2023Disposed Of
Karnataka Unaided Schools Management Association Vs State Of Karnataka & Others
Karnataka High Court · (2023) 03 KAR CK 0013
High Courts06 Mar 2023Disposed Of
Organisation For Unaided Recognised Schools @ A Society Registered Under The Karnataka Societies Registration Act, 1960 Vs Union Of India & Others
Karnataka High Court · (2023) 03 KAR CK 0012
High Courts06 Mar 2023Disposed Of
Registered Unaided Private Schools Management Association Karnataka @ A Society Registered Under The Karnataka Societies Registration Act, 1960 No. 40,Ring Road Nagadevanahalli, Jnanabharathi Post, Bengaluru-560056 Vs Union Of India Represented By Its Secretary, Ministry Of Education, Shastri Bhavan Dr. Rajendra Prasad Road New Delhi -110001 & Others
Karnataka High Court · (2023) 03 KAR CK 0011
High Courts06 Mar 2023Disposed Of
Manish Jain Vs Swathi Shrivastav Jain
Karnataka High Court · (2023) 03 KAR CK 0010
Family Courts Act, 1984 — Section 19(1), 28
High Courts06 Mar 2023Allowed
K.M. Poornesh Vs State Of Karnataka
Karnataka High Court · (2023) 03 KAR CK 0009
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 307, 324, 504, 506
High Courts06 Mar 2023Allowed
Prashanth @ Pachu @ Pachile Pacchu Vs State Of Karnataka
Karnataka High Court · (2023) 03 KAR CK 0008
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 143, 147, 148, 149, 201, 302, 364
High Courts03 Mar 2023Dismissed
Oriental Select Granites Pvt. Ltd. Vs State Of Karnataka & Others
Karnataka High Court · (2023) 03 KAR CK 0006
Mines & Minerals (Development & Regularization) Act, 1957 — Rule 8AKarnataka Minor Mineral Concession (Amendment) Rules, 2016 — Rule 8A(2)Granite Conservation And Development Rules, 1999 — Rule 6
High Courts02 Mar 2023Allowed
Bata India Limited Vs President Bata Employees Association No.813, Maheswaramma Temple Road, Devanna Colony T. Dasarahalli Bangalore - 560057
Karnataka High Court · (2023) 03 KAR CK 0007
High Courts01 Mar 2023Allowed
Stanis Laus Pratap Vs A Subhashini
Karnataka High Court · (2023) 03 KAR CK 0038
Family Courts Act, 1984 — Section 19(1)Indian Divorce Act, 1869 — Section 18