High Courts27 Jan 2023Disposed Of
A Raghunath S/O Late Narayana Rao Vs State Of Karnataka & Others
Karnataka High Court · (2023) 01 KAR CK 0041
Code Of Criminal Procedure, 1973 — Section 164Constitution Of India, 1949 — Article 21, 226, 227
COURT ARCHIVE
Karnataka High Court judgments, 2023
490 judgments · page 24 of 25
High Courts27 Jan 2023Disposed Of
Thejaswi Ketham & Others Vs Rajiv Gandhi University Of Health Science 4th T Block, Jayanagar Bengaluru-560041 Represented By Its Registrar & Others
Karnataka High Court · (2023) 01 KAR CK 0040
High Courts25 Jan 2023Allowed
M/S Amt Venture Township LLP Vs G Purushotham Naidu & Others
Karnataka High Court · (2023) 01 KAR CK 0050
Code Of Civil Procedure Code, 1908 — Order 39 Rules 1, Order 39 Rules 2, Order 43 Rule 1(r)
High Courts25 Jan 2023Allowed
Laurence @ Lal @ GUNASHEKAR Vs State Of Karnataka
Karnataka High Court · (2023) 01 KAR CK 0049
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120(b), 302Arms Act, 1959 — Section 25(1)(B)(b)
High Courts25 Jan 2023
Yallawwa Pavadappa Hullannavar Vs State Of Karnataka & Others
Karnataka High Court · (2023) 01 KAR CK 0044
High Courts25 Jan 2023Disposed Of
Gurunath S/O Ishwarappa Sabarad Vs Karnataka State Law University Hubballi, Dist. Dharwad 590001 Rep By Its Registrar & Others
Karnataka High Court · (2023) 01 KAR CK 0043
High Courts25 Jan 2023Allowed
Yashwant S/O. Abasheb Layakar Vs Deputy Commissioner, Belgaum, Dist :Belgaum & Others
Karnataka High Court · (2023) 01 KAR CK 0042
Karnataka Land Revenue Act, 1964 — Section 128Transfer Of Property Act, 1882 — Section 100Karnataka Cooperative Societies Act, 1959 — Section 70
High Courts24 Jan 2023Allowed
Thimmaiah A M Vs State Of Karnataka
Karnataka High Court · (2023) 01 KAR CK 0038
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 22B, 42, 50
High Courts23 Jan 2023Dismissed
M/S Moola Investments (India) Pvt Ltd. & Others Vs State Of Karnataka & Others
Karnataka High Court · (2023) 01 KAR CK 0039
Karnataka Industrial Areas Development Act, 1966 — Section 5, 16, 28, 28(1), 28(3), 28(4), 28(5), 28(6)Land Acquisition Act, 1894 — Section 11, 48
High Courts23 Jan 2023Dismissed
Lakshmamma & Others Vs State Of Karnataka & Others
Karnataka High Court · (2023) 01 KAR CK 0035
Land Acquisition Act, 1894 — Section 4(1), 5, 5A, 6(1), 16(2)Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)Constitution Of India, 1949 — Article 300A
High Courts23 Jan 2023Allowed
Bibi Ameena Vs State By Udayagiri Police Station Mysuru Represented By State Public Prosecutor High Court Building Bangalore - 560001
Karnataka High Court · (2023) 01 KAR CK 0034
Indian Penal Code, 1860 — Section 34, 302, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 438
High Courts20 Jan 2023Dismissed
K.R. Sujatha Vs B.V. Ravikumar
Karnataka High Court · (2023) 01 KAR CK 0033
Guardian And Wards Act, 1890 — Section 7, 47Code Of Criminal Procedure, 1973 — Section 125
High Courts20 Jan 2023Dismissed
Kum.Vandana D/o Vittal & Others Vs State Of Karnataka & Others
Karnataka High Court · (2023) 01 KAR CK 0032
Karnataka Nursing And Paramedical Sciences Education (Regulation) Authority Act, 2012 — Section 3, 17(4), 57(3)
High Courts20 Jan 2023Dismissed
Hyderabad Karnataka Nursing Management Association (R), Office At HIG-13, Shanthi Nagar, MSK Mill Road, Kalaburgi-585103 Vs State Of Karnataka & Others
Karnataka High Court · (2023) 01 KAR CK 0031
Karnataka Nursing And Paramedical Sciences Education (Regulation) Authority Act, 2012 — Section 3, 17(4), 57(3)
High Courts19 Jan 2023Disposed Of
Mohammed Sajjad A Bijapur & Others Vs N Akber & Others
Karnataka High Court · (2023) 01 KAR CK 0029
High Courts19 Jan 2023Allowed
Syed Noor Ahmed & Others Vs State Of Karnataka The East Zone Women Police Station Shivajinagar Bangalore - 560051 & Others
Karnataka High Court · (2023) 01 KAR CK 0027
Code Of Criminal Procedure, 1973 — Section 320(2), 482Indian Penal Code, 1860 — Section 323, 354(A), 498A, 504Dowry Prohibition Act, 1961 — Section 3, 4
High Courts19 Jan 2023Allowed
Vinod Raj @ VINOD Vs State Of Karnataka & Others
Karnataka High Court · (2023) 01 KAR CK 0026
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 114, 120B, 302Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va)
High Courts18 Jan 2023Allowed
Ekanath A Irkal Vs Official Liquidator Of Karnataka State Textiles Mills Ltd. (IN LIQN.)
Karnataka High Court · (2023) 01 KAR CK 0025
High Courts17 Jan 2023Disposed Of
Elizabeth Simon George & Others Vs State Of Karnataka & Others
Karnataka High Court · (2023) 01 KAR CK 0024
High Courts17 Jan 2023Disposed Of
M.N. Ramachandra Rao & Others Vs State Of Karnataka & Others
Karnataka High Court · (2023) 01 KAR CK 0023