COURT ARCHIVE

Karnataka High Court judgments, 2023

490 judgments · page 22 of 25

High Courts01 Mar 2023Dismissed

Anjineya Alias Anjinappa Vs State Of Karnataka & Others

Karnataka High Court · (2023) 03 KAR CK 0005

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 354A(2)Protection Of Children From Sexual Offences Act, 2012 — Section 8, 12

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High Courts01 Mar 2023Dismissed

Tirupati Vs State Of Karnataka & Others

Karnataka High Court · (2023) 03 KAR CK 0004

Code Of Criminal Procedure, 1973 — Section 376, 439Indian Penal Code, 1860 — Section 114, 201, 302, 376(2)(i)Protection Of Children From Sexual Offences Act, 2012 — Section 4, 8. 12

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High Courts01 Mar 2023Dismissed

Siddalingaiah Vs G. Acyutha Raju & Others

Karnataka High Court · (2023) 03 KAR CK 0002

Code Of Civil Procedure Code, 1908 — Order 21 Rule 97, Order 21 Rule 102

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High Courts24 Feb 2023Partly Allowed

Ningappa Vs Shamimbanu & Others

Karnataka High Court · (2023) 02 KAR CK 0055

Employees' Compensation Act, 1923 — Section 4A(3)(a), 4(1), 4(1)A, 4(1)B

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High Courts24 Feb 2023Allowed

United India Insurance Co. Ltd. Vs Manoj Kumar & Others

Karnataka High Court · (2023) 02 KAR CK 0054

Motor Vehicles Act, 1988 — Section 147

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High Courts24 Feb 2023Partly Allowed

Lakshmamma & Others Vs M/S Sampige Khan Estate Tanigebylu Village & Others

Karnataka High Court · (2023) 02 KAR CK 0053

Employees' Compensation Act, 1923 — Section 4(1), 4(1)A

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High Courts22 Feb 2023Allowed

Praveena @ Ole @ Spiky Vs State Of Karnataka

Karnataka High Court · (2023) 02 KAR CK 0048

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 323, 324, 341, 504, 506

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High Courts22 Feb 2023Allowed

Ramesh Vs State By Karnataka

Karnataka High Court · (2023) 02 KAR CK 0047

Code Of Criminal Procedure, 1973 — Section 439Banning Of Unregulated Deposit Schemes, Act, 2019 — Section 21Indian Penal Code, 1860 — Section 34, 417, 420

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High Courts22 Feb 2023Allowed

Shivaraj & Others Vs State Of Karnataka

Karnataka High Court · (2023) 02 KAR CK 0046

Indian Penal Code, 1860 — Section 143, 147, 148, 149, 307, 324, 427, 448, 504,506Code Of Criminal Procedure, 1973 — Section 438

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High Courts21 Feb 2023Disposed Of

Anuradha Vs M/S Karnataka State Industrial And Infrastructure Development Corporation Ltd., Registered Under The Provisions Of Companies Act, 1956, Earlier Known As Karnataka Stae Industrial Investment And Development Corporation Ltd. & Others

Karnataka High Court · (2023) 02 KAR CK 0040

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High Courts20 Feb 2023Dismissed

Ramakrishna Alva Vs State Of Karnataka & Others

Karnataka High Court · (2023) 02 KAR CK 0042

Transfer Of Property Act, 1882 — Section 54

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High Courts20 Feb 2023Disposed Of

S S Lingaraju Vs State Of Karnataka & Others

Karnataka High Court · (2023) 02 KAR CK 0041

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High Courts17 Feb 2023Allowed

Haji Usmangani Humnabad, President, Hajarath Syed Shah Urtuja Quadri Dargah, Managing Committee, Ilkal, Taluk-Ilkal, Bagalkot-587125 Vs Karnataka State Board Of Auqaf, Darulawkaf, No. 6, Cunningham Road, Bengaluru-560052, Represented By Its Chairman & Others

Karnataka High Court · (2023) 02 KAR CK 0045

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High Courts17 Feb 2023Dismissed

Prema Shetty Vs Hemanth Shetty & Others

Karnataka High Court · (2023) 02 KAR CK 0043

Code Of Criminal Procedure, 1973 — Section 397Protection Of Women From Domestic Violence Act, 2005 — Section 9(b), 19, 37(2)(c)

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High Courts17 Feb 2023Dismissed

Huchhamma Daughter Of Late Krishnappa Aged About 56 Years Anganawadi Worker Residing At Kattalagere Village Channagiri Taluk Davanagere District Pin Code - 577213 & Others Vs Ramachandrappa Son Of Late Bheemappa Aged About 42 Years Residing At Kattalagere Village, Channagiri Taluk Davanagere District Pin Code - 577213

Karnataka High Court · (2023) 02 KAR CK 0039

Code Of Civil Procedure Code, 1908 — Order 41 Rule 27

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High Courts17 Feb 2023Dismissed

Hari Prasad @ Avinash Vs State Of Karnataka By Shivamogga Rural Police Station Rep. By State Public Prosecutor High Court Building Bengaluru-560001

Karnataka High Court · (2023) 02 KAR CK 0038

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 114, 120B, 201, 395, 397, 448

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High Courts16 Feb 2023Allowed

Nagamma Vs State Of Karnataka & Others

Karnataka High Court · (2023) 02 KAR CK 0036

Rehabilitation Act, 2013 — Section 13, 18, 32Prohibition Of Employment As Manual Scavengers And Their Rehabilitation Act, 2013 — Section 13Constitution Of India, 1949 — Article 46

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High Courts15 Feb 2023Allowed

Swasthik M.B. @ Chitte Vs State Of Karnataka By Doddapete Police Station Shivamogga Represented By State Public Prosecutor High Court Complex Bengaluru - 560001

Karnataka High Court · (2023) 02 KAR CK 0034

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(B), 25

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High Courts10 Feb 2023Partly Allowed

M V Guruprasad & Others Vs State Of Karnataka & Others

Karnataka High Court · (2023) 02 KAR CK 0014

Karnataka Industrial Areas Development Act, 1966 — Section 28(1), 28(2), 28(4)Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 77

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High Courts10 Feb 2023Disposed Of

High Court Of Karnataka Represented By The Registrar General Bengaluru-560001 Vs K.S. Anil

Karnataka High Court · (2023) 02 KAR CK 0013

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