High Courts16 Nov 2023Allowed
Amruthraj Vs Principal Kempegowda Institute Of Medical Science, Bengaluru-560070 & Others
Karnataka High Court · (2023) 11 KAR CK 0029
COURT ARCHIVE
Karnataka High Court judgments, 2023
490 judgments · page 5 of 25
High Courts16 Nov 2023Allowed
Karnataka State Road Transport Corporation, Mysuru Rural Division, Bannimantapa, Mysuru, By Its Divisional Controller, Represented By Its Chief Law Officer Vs T.P. Harshanarayana
Karnataka High Court · (2023) 11 KAR CK 0028
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts16 Nov 2023Dismissed
Venkatamuniyamma & Others Vs Adilakshmamma & Others
Karnataka High Court · (2023) 11 KAR CK 0027
High Courts16 Nov 2023Allowed
Madesh R Vs State By Azadnagar Police Station Davanagere Rep By Public Prosecutor High Court Complex Bangalore Pin 560001
Karnataka High Court · (2023) 11 KAR CK 0025
Indian Penal Code, 1860 — Section 406, 408, 420Code Of Criminal Procedure, 1973 — Section 438
High Courts15 Nov 2023Dismissed
Junaid Ulla Vs State Of Karnataka By Thalaghattapura Police Station, Bengaluru. Represented By State Public Prosecutor High Court Complex Bengaluru, Pin - 560001
Karnataka High Court · (2023) 11 KAR CK 0032
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 22(C), 37(1)(b)Code Of Criminal Procedure, 1973 — Section 439
High Courts15 Nov 2023Allowed
Dilip. J & Others Vs State Of Karnataka, By Kodigehalli Police Station, Bengaluru, Represented By State Public Prosecutor, High Court Building, Bengaluru - 560001
Karnataka High Court · (2023) 11 KAR CK 0031
Indian Penal Code, 1860 — Section 34, 302, 323, 324, 505Code Of Criminal Procedure, 1973 — Section 439
High Courts10 Nov 2023Allowed
M/S. Maya Traders A Partnership Firm Constituted Under A Partnership Deed Having Its Office At Laxman Commercial Complex Golikatta Bazar, Bunder Mangalore-575001 Rep. By Its Managing Partner Sri. K. Ananth Kamath & Others Vs Mangaluru Mahanagara Palike Lalbagh, M G Road Mangalore-575003 Rep. By Its Commissioner & Others
Karnataka High Court · (2023) 11 KAR CK 0042
High Courts10 Nov 2023Disposed Of
Swetha.M & Others Vs State Of Karnataka Rep. By Its Secretary Home Department M.S.Building, Bengaluru-560001 & Others
Karnataka High Court · (2023) 11 KAR CK 0041
High Courts10 Nov 2023Allowed
Dr. Shivakumara N.V. Vs State Of Karnataka, By Jnanabharathi Police, Bengaluru, Represented By State Public Prosecutor, High Court Building, Dr. Ambedker Veedhi, Bengaluru - 560001
Karnataka High Court · (2023) 11 KAR CK 0024
Indian Penal Code, 1860 — Section 324, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 438
High Courts10 Nov 2023Allowed
L.V. Mohanakumari Vs State Of Karnataka, State By Nelamangala Town Ps, Represented By Spp, High Court Of Karnataka, Ambedkar Veedi, Bangalore - 560001
Karnataka High Court · (2023) 11 KAR CK 0023
Indian Penal Code, 1860 — Section 34, 120B, 406, 420, 468, 471, 504Code Of Criminal Procedure, 1973 — Section 438
High Courts10 Nov 2023Allowed
N.V. Gopala Reddy Vs State Of Karnataka, By Srinivasapura Police Station, Kolar Dist., Represented By State Public Prosecutor, High Court Building, Bangalore - 1
Karnataka High Court · (2023) 11 KAR CK 0022
Indian Penal Code, 1860 — Section 34, 323, 324, 326, 341, 354B, 504, 506Code Of Criminal Procedure, 1973 — Section 438
High Courts10 Nov 2023Allowed
Ashwak Ali Vs State Of Karnataka, By K.R.Puram Police, Represented By Spp, High Court Of Karnataka At Bangalore, Bangalore - 560009
Karnataka High Court · (2023) 11 KAR CK 0021
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 22(c)Code Of Criminal Procedure, 1973 — Section 439
High Courts10 Nov 2023Disposed Of
High Court Of Karnataka, Represented By The Registrar General, Bengaluru-560001 Vs Mary Cyriac & Others
Karnataka High Court · (2023) 11 KAR CK 0020
High Courts09 Nov 2023Dismissed
Nanjesh C.S @ Nanjesh Gouda Vs State Of Karnataka By Koramangala Police Station, Bengaluru-560095 Rep. By The State Public Prosecutor, High Court Building, Bengaluru-560001
Karnataka High Court · (2023) 11 KAR CK 0047
Indian Penal Code, 1860 — Section 34, 420, 426Code Of Criminal Procedure, 1973 — Section 438
High Courts09 Nov 2023Allowed
Khanaram & Others Vs State Of Karnataka By Tavarekere Police Station, Bengaluru District, Represented By State Public Prosecutor, High Court Complex, Bengaluru-560001
Karnataka High Court · (2023) 11 KAR CK 0046
Indian Penal Code, 1860 — Section 285, 286, 304, 304A, 427Code Of Criminal Procedure, 1973 — Section 438Explosive Substances Act, 1908 — Section 3, 4, 5, 6
High Courts09 Nov 2023Allowed
Rahul @ Jacob Vs State Of Karnataka By Oorgaum Police Stastion Kolar Gold Field Rep. By State Public Prosecutor High Court Of Karnataka High Court Building Bengaluru-560001
Karnataka High Court · (2023) 11 KAR CK 0045
Indian Penal Code, 1860 — Section 143, 144, 147, 148, 149, 201, 302, 307, 504
High Courts09 Nov 2023Allowed
Ganesha Vs State Of Karnataka By SHO, Ramanagara Women Ps, Ramanagara, Reptd By Govt Pleader, High Court Buildings, Bengaluru 560001 & Others
Karnataka High Court · (2023) 11 KAR CK 0044
Indian Penal Code, 1860 — Section 114, 363, 376(N)Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6Code Of Criminal Procedure, 1973 — Section 439
High Courts09 Nov 2023Allowed
Patharaju.V Vs The State Of Karnataka, Represented By Its Principal Secretary, Department Of Personnel And Administrative Reforms, Vidhana Soudha, Bengaluru - 560001 & Others
Karnataka High Court · (2023) 11 KAR CK 0013
Code Of Civil Procedure Code, 1908 — Order 47 Rule 1
High Courts08 Nov 2023Allowed
K. Nagaraj Vs State Of Karnataka By Sub Inspector Of Police Holalkere Police Station, Holalkere, Chitradurga District Represented By State Public Prosecutor High Court Building, Bengaluru - 560001
Karnataka High Court · (2023) 11 KAR CK 0018
Indian Penal Code, 1860 — Section 149, 404, 405, 415, 420, 423, 463, 464, 466, 468, 470Code Of Criminal Procedure, 1973 — Section 438
High Courts08 Nov 2023Allowed
K. Nagaraj Vs State Of Karnataka By Sub Inspector Of Police, Holalkere Police Station, Holalkere, Chitradurga District Represented By State Public Prosecutor, High Court Building, Bengaluru - 560001
Karnataka High Court · (2023) 11 KAR CK 0017
Indian Penal Code, 1860 — Section 149, 404, 405, 415, 420, 423, 463, 464, 466, 468, 470Code Of Criminal Procedure, 1973 — Section 438