High Courts27 Oct 2023Dismissed
M Ananda Bhairavi Vs Secretary, Department Of Home Affairs, Vidhana Soudha, Bangalore-560001 & Others
Karnataka High Court · (2023) 10 KAR CK 0034
COURT ARCHIVE
Karnataka High Court judgments, 2023
490 judgments · page 7 of 25
High Courts27 Oct 2023Dismissed
B K Narayanaswamy Since Dead By His Lrs & Others Vs State Of Karnataka Represented By Its Principal Secretary, Vidhan Soudha, Bangalore-560001 & Others
Karnataka High Court · (2023) 10 KAR CK 0033
Karnataka Land Revenue Act, 1964 — Section 133
High Courts26 Oct 2023Dismissed
P.P. Bijoy & Others Vs M/S. Paper Packaging Pvt Ltd Kaidb Industrial Area Pb No.124, Mandli Shivamogga-577202
Karnataka High Court · (2023) 10 KAR CK 0059
Code Of Civil Procedure Code, 1908 — Section 313Negotiable Instruments Act, 1881 — Section 138
High Courts26 Oct 2023Disposed Of
Akhil Vs State Of Karnataka And Others
Karnataka High Court · (2023) 10 KAR CK 0058
Indian Penal Code, 1860 — Section 34, 363, 506Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6, 8, 12, 16, 17Code Of Criminal Procedure, 1973 — Section 439
High Courts26 Oct 2023Allowed
Jalal Pasha Vs State By D.J. Hally P.S. Bangalore Represented By State Public Prosecutor High Court Complex Bangalore - 560001
Karnataka High Court · (2023) 10 KAR CK 0056
Indian Penal Code, 1860 — Section 120B, 399, 402Arms Act, 1959 — Section 25-1(B)Code Of Criminal Procedure, 1973 — Section 438
High Courts26 Oct 2023Allowed
M. Subramanya Vs State By Jagajeevanram Nagar Police Represented By Spp, High Court Of Karnataka Bangalore-560001 & Others
Karnataka High Court · (2023) 10 KAR CK 0054
Code Of Criminal Procedure, 1973 — Section 482
High Courts26 Oct 2023Allowed
Sukumar Mahaveer Suppannavar Vs State Of Karnataka Rep. By Its Secretary Dept. Of Revenue Vikas Soudha, Bengaluru - 560001 & Others
Karnataka High Court · (2023) 10 KAR CK 0032
Karnataka Land Revenue Act, 1964 — Section 95(9)Karnataka Land Revenue Rules, 1966 — Rule 107Constitution Of India, 1949 — Article 226, 227
High Courts26 Oct 2023Dismissed
Karnataka State Road Transport Corporation, Central Office, K.H.Road, Bengaluru - 560027. Represented By Its Chief Law Officer Vs M.S. Rangaswamy Driver-Cum-Conductor, B.No.288, Ksrtc 1st Depot, Bengaluru
Karnataka High Court · (2023) 10 KAR CK 0031
High Courts26 Oct 2023Disposed Of
Prem Kumar Arumugam Vs Indira C
Karnataka High Court · (2023) 10 KAR CK 0030
Contempt Of Courts Act, 1971 — Section 11, 12
High Courts25 Oct 2023Allowed
Gangadhara @ Ganga Vs State Of Karnataka By Nagamangala Rural Police Station Nagamangala Taluk, Mandya District Rep. By Its Pp High Court Building, Bangalore - 560001
Karnataka High Court · (2023) 10 KAR CK 0050
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 201, 302
High Courts25 Oct 2023Allowed
Santhosha Vs State Of Karnataka By Sub Inspector Of Police Holehonnur Police Station Rep By State Public Prosecutor High Court Building Bengaluru - 560001
Karnataka High Court · (2023) 10 KAR CK 0048
Indian Penal Code, 1860 — Section 34, 304B, 498A
High Courts25 Oct 2023Dismissed
Vaseem @ Vaseem Ahamed Vs State Of Karnataka By Robertsonpet Police Represented By State Public Prosecutor, High Court Complex, Ambedkar Veedhi Bangalore-560001
Karnataka High Court · (2023) 10 KAR CK 0045
High Courts19 Oct 2023Allowed
Dyamesh Vs State Of Karnataka & Others
Karnataka High Court · (2023) 10 KAR CK 0025
Karnataka Prisons Rules, 1974 — Rule 191
High Courts13 Oct 2023Disposed Of
Dr. Raju Hn Vs Dr. Ravi K, Director And Dean, Bangalore Medical College & Research Institute, Bangalore Autonomous Institute, K R Road, Fort, Bangalore 560002
Karnataka High Court · (2023) 10 KAR CK 0021
High Courts13 Oct 2023
Somesh & Others Vs State Of Karnataka, By The Police Of Shanivarasanthe, Kodagu, Rep. By The State Public Prosecutor, High Court Of Karnataka. Bengaluru - 560001
Karnataka High Court · (2023) 10 KAR CK 0020
Indian Penal Code, 1860 — Section 149, 323, 324, 354, 498A, 504, 506Code Of Criminal Procedure, 1973 — Section 438
High Courts13 Oct 2023Allowed
N.P. Manjunath Vs State Of Karnataka By The Station House Officer Krishnaraja Police Station Mysuru - 570001 Represented By Spp High Court Of Karnataka Bengaluru - 560001
Karnataka High Court · (2023) 10 KAR CK 0019
Indian Penal Code, 1860 — Section 34, 306Code Of Criminal Procedure, 1973 — Section 439
High Courts12 Oct 2023Partly Allowed
Narendra Babu G.V & Others Vs State Of Karnataka Rep By Under Secretary Dept. Of Primary And Secondary Education 2nd Gate, 6th Floor M.S. Building Dr. Ambedkar Road Bengaluru-560001 & Others
Karnataka High Court · (2023) 10 KAR CK 0016
Administrative Tribunals Act, 1985 — Section 15, 28Karnataka State Civil Services Act, 1978 — Section 3, 3(1), 8Administrative Tribunals Act, 1984 — Section 15, 28
High Courts12 Oct 2023Allowed
Muninarayanappa Vs Thimmareddy
Karnataka High Court · (2023) 10 KAR CK 0015
Negotiable Instruments Act, 1881 — Section 138
High Courts11 Oct 2023Allowed
Govindaraju Vs State Of Karnataka & Others
Karnataka High Court · (2023) 10 KAR CK 0017
Indian Penal Code, 1860 — Section 363, 366, 376(3), 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 6Code Of Criminal Procedure, 1973 — Section 164
High Courts10 Oct 2023Allowed
N Tejasvi Reddy Alias Tejureddy Vs State Of Karnataka, By Hebbal Police, Rep. By Public Prosecutor, Bengaluru & Others
Karnataka High Court · (2023) 10 KAR CK 0024
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3, 3(1)(r)(s), 18, 18(A)Indian Penal Code, 1860 — Section 323, 341, 504, 506