High Courts31 Dec 2024Disposed Of
Thimmarayaswamy C N Vs State Of Karnataka Represented By Its Secretary, Department Of Commerce And Industry, M S Building, Dr Ambedkar Road, Bengaluru - 560001 & Ors.
Karnataka High Court · (2024) 12 KAR CK 1229
COURT ARCHIVE
Karnataka High Court judgments, 2024
353 judgments · page 1 of 18
High Courts31 Dec 2024Disposed Of
Kuppuswamy Vs Bruhat Bengaluru Mahanagara Palike Bbmp Head Office, Corporation Circle, Hudson Circle, Bengaluru - 560002, Represented By Its Commissioner & Ors.
Karnataka High Court · (2024) 12 KAR CK 1228
Karnataka Municipal Corporation Act, 1976 - Section 321
High Courts31 Dec 2024Disposed Of
A.N. Bhanumathi Vs Returning Officer, No. 2754, Kodlipet Primary Agricultural Credit Co-Operative Society, Kodlipet, Somwarpet Taluk, Kodagu District-571231 & Ors.
Karnataka High Court · (2024) 12 KAR CK 1227
High Courts31 Dec 2024Allowed
Malleshwaram Co-Operative Bank Ltd. Vs Venkatakumaraswamy P S/O Ramaiah P & Ors.
Karnataka High Court · (2024) 12 KAR CK 1225
Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 14(2)
High Courts31 Dec 2024Allowed
Madhu D.M Vs State Of Karnataka By Mudigere Police Station, Chikkamagaluru - 577550 & Ors.
Karnataka High Court · (2024) 12 KAR CK 1224
Indian Penal Code, 1860 - Section 336, 342, 376(3)Protection Of Children From Sexual Offences Act, 2012 - Section 4
High Courts31 Dec 2024Disposed Of
H.N. Ramaprasad Vs President The Hebbar Sreevaishnava Sabha No.22, Seshadri Road, Palace Road, Bangalore - 560009 & Ors.
Karnataka High Court · (2024) 12 KAR CK 1223
High Courts31 Dec 2024Disposed Of
Vasantha B.R Vs Ramegowda & Ors.
Karnataka High Court · (2024) 12 KAR CK 1232
Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13(2), 13(3)
High Courts31 Dec 2024Disposed Of
Basavaraja & Ors. Vs Principal Secretary Department Of Revenue Government Of Karnataka M.S. Building Bangalore-560001 & Ors.
Karnataka High Court · (2024) 12 KAR CK 1230
High Courts31 Dec 2024Disposed Of
M/S. Apkon Ventures Private Limited @APPELLANT @Hash Additional Commissioner Of Central Tax, Bengaluru North West Commissionerate, II Floor, Shivajinagar, Bengaluru - 560001 & Ors. @RESPONDENT
Karnataka High Court · (2024) 12 KAR CK 1218
High Courts30 Dec 2024Allowed
Khaleel @ Ibrahim Khaleel @APPELLANT @Hash State Of Karnataka @RESPONDENT
Karnataka High Court · (2024) 12 KAR CK 1222
High Courts30 Dec 2024Allowed
Dr. T.P. Lathamani & Others @APPELLANT @Hash State Of Karnataka By SHO @RESPONDENT
Karnataka High Court · (2024) 12 KAR CK 1221
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Code Of Criminal Procedure, 1973 - Section 438Indian Penal Code, 1860 - Section 34, 406, 420, 504, 506
High Courts30 Dec 2024Allowed
Chandrashekara Naik K.V @APPELLANT @Hash State Of Karnataka By Banavara Police Station @RESPONDENT
Karnataka High Court · (2024) 12 KAR CK 1220
Bharatiya Nagarika Suraksha Sanhita, 2023 - Section 482Indian Penal Code, 1860 - Section 409
High Courts30 Dec 2024Allowed
Amith Vikram Rajasimha @APPELLANT @Hash State Of Karnataka @RESPONDENT
Karnataka High Court · (2024) 12 KAR CK 1219
Bharatiya Nagarika Suraksha Sanhita, 2023 - Section 482Indian Penal Code, 1860 - Section 34, 120B, 313, 498A, 504
High Courts27 Dec 2024Allowed
Shivappa S/O. Hanumappa Pujar Vs Deputy Commissioner, Koppal District, Koppal-583231 & Ors.
Karnataka High Court · (2024) 12 KAR CK 0020
Code Of Civil Procedure, 1908 — Section 152
High Courts24 Dec 2024Dismissed
HI Tech Conductors Private Limited & Others Vs Vora Aluminium Proprietary Concern
Karnataka High Court · (2024) 12 KAR CK 0021
Bharatiya Nagarika Suraksha Sanhita, 2023 — Section 430(1)Code Of Criminal Procedure, 1973 — Section 397(2)
High Courts20 Dec 2024Dismissed
Srinivas G. S/O. Gangadhar Prasad Vs State Of Karnataka & Ors.
Karnataka High Court · (2024) 12 KAR CK 0053
Code Of Criminal Procedure, 1973 — Section 299, 482Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts20 Dec 2024Disposed Of
M. V. Ramaswamy Raju Vs State Of Karnataka Represented By Tahsildar Bangaluru South Taluk Kandayabhavan, K. G. Road & Ors.
Karnataka High Court · (2024) 12 KAR CK 0052
High Courts20 Dec 2024Disposed Of
State Of Karnataka & Others Vs Nirmala T
Karnataka High Court · (2024) 12 KAR CK 0051
High Courts20 Dec 2024Dismissed
Bhimavva Talawar & Others Vs State Of Karnataka Represented By Its Principal Secretary Department Of Co-Operation M.S.Building Bengaluru-560001 & Others
Karnataka High Court · (2024) 12 KAR CK 0048
Karnataka Co-operative Societies Rules, 1960 — Rule 14H
High Courts20 Dec 2024Disposed Of
Chandrashekara @ Vinay Vs State Of Karnataka & Ors.
Karnataka High Court · (2024) 12 KAR CK 0018
Indian Penal Code, 1860 — Section 34, 304, 379Indian Electricity Act (Amend), 2003 — Section 135, 138Code Of Criminal Procedure, 1973 — Section 438