COURT ARCHIVE

Karnataka High Court judgments, 2023

490 judgments · page 25 of 25

High Courts17 Jan 2023Dismissed

kailash Vs Anashwara & Others

Karnataka High Court · (2023) 01 KAR CK 0022

Indian Penal Code, 1860 — Section 498A, 506Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 125, 125(2), 125(4)

Read judgment

High Courts13 Jan 2023Partly Allowed

B.M. Krishnegowda Vs State Of Karnataka

Karnataka High Court · (2023) 01 KAR CK 0017

Code Of Criminal Procedure, 1973 — Section 439

Read judgment

High Courts11 Jan 2023Allowed

Mohammed Nazeer @ Nazeer Ahmed @ Sheru S/O Basaeer Ahmeed Vs State Of Karnataka Through M.B. Nagar Police Station, Kalaburagi Represented By Addl. Spp High Court Of Karnataka Kalaburagi Bench-585103

Karnataka High Court · (2023) 01 KAR CK 0020

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 308, 379, 448, 511

Read judgment

High Courts10 Jan 2023Dismissed

North West Karnataka Road Trasport Corporation Hubballi Division Hubballi, Represented By Its Divisional Controller, The Petitioner Is Represented By Its Chief Law Officer, Central Office, Gokul Road, Hubli: 580030 Vs Gurupadappa

Karnataka High Court · (2023) 01 KAR CK 0015

Industrial Dispute Act, 1947 — Section 33(C)(2)

Read judgment

High Courts10 Jan 2023Disposed Of

Muttappa S/O Basappa Gani & Others Vs Commissioner Directorate Of Sugar Cane Development And Sugar, Karnataka Housing Board Building, 5th Floor, F Block, Cbab Complex, Cauveri Bhavan, K G Road, Bengaluru 09 & Others

Karnataka High Court · (2023) 01 KAR CK 0011

Read judgment

High Courts10 Jan 2023Disposed Of

Bhagyashree D/O. Chandappa Hadikar Vs Bagalkot District Central Co-Operative Bank Ltd. & Others

Karnataka High Court · (2023) 01 KAR CK 0010

Read judgment

High Courts09 Jan 2023Dismissed

Ranganath Vs Karnataka Power Transmission Corporation Ltd., (KPTCL) Rep. By Its Director (ADMN. & H.R.) Cauvery Bhavan, Bangalore-560009 & Others

Karnataka High Court · (2023) 01 KAR CK 0014

Read judgment

High Courts09 Jan 2023Dismissed

Jayaramappa & Others Vs Deputy Commissioner Chitradurga District Chitradurga - 577501 & Others

Karnataka High Court · (2023) 01 KAR CK 0013

Karnataka Land Revenue Rules, 1966 — Rule 108-F, 108-I

Read judgment

High Courts06 Jan 2023

N G Girish Vs State Of Karnataka

Karnataka High Court · (2023) 01 KAR CK 0008

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 201, 302

Read judgment

High Courts06 Jan 2023Allowed

Mukund Chandi Bammar & Others Vs State Of Karnataka & Others

Karnataka High Court · (2023) 01 KAR CK 0006

Code Of Criminal Procedure, 1973 — Section 91, 311, 391, 540Indian Penal Code, 1860 — Section 34, 323, 341, 354, 504Evidence Act, 1872 — Section 165

Read judgment