COURT ARCHIVE

Karnataka High Court judgments, 2024

353 judgments · page 10 of 18

High Courts14 Jun 2024Disposed Of

Shivaraj Tangadagi Ex Mla @ Shivaraj Sanagappa Tangadagi & Others Vs State Of Karnataka By Karatagi Police Station, Koppal District � 583229. Represented By State Public Prosecutor, High Court Of Karnataka, Bangalore-560001 & Others

Karnataka High Court · (2024) 06 KAR CK 0016

Code Of Criminal Procedure, 1973 — Section 229, 482

High Courts14 Jun 2024Disposed Of

Shivaraj Tangadagi Ex Mla @ Shivaraj Sanagappa Tangadagi & Others Vs State Of Karnataka By Karatagi Police Station Represented By State Public Prosecutor, High Court Of Karnataka, Bangalore 560001 & Others

Karnataka High Court · (2024) 06 KAR CK 0015

Code Of Criminal Procedure, 1973 — Section 229, 482

High Courts14 Jun 2024Dismissed/ Allowed

M/S. BHP Studio Virtual Bharat Pvt. Ltd. Vs Dr. Selvakumar. S Principal Secretary For State Of Karnataka Ministry Of Commerce And Industry Vidhana Soudha & Others

Karnataka High Court · (2024) 06 KAR CK 0005

Karnataka High Court Act, 1961 — Section 4Contract Act, 1872 — Section 23Constitution Of India, 1949 — Article 226

High Courts14 Jun 2024Disposed Of

Ramesh S/O Ramappa & Others Vs State Of Karnataka By Channarayapatna PS Represented By Hcgp High Court Of Karnataka Bangalore � 560001 & Others

Karnataka High Court · (2024) 06 KAR CK 0004

High Courts13 Jun 2024Dismissed

Parameshwarappa Vs Jayappa S/O. Hanumanthappa & Others

Karnataka High Court · (2024) 06 KAR CK 0014

Code Of Civil Procedure, 1908 — Section 100

High Courts13 Jun 2024Dismissed

D. Raju & Others Vs Meenakshamma & Others

Karnataka High Court · (2024) 06 KAR CK 0012

High Courts13 Jun 2024Dismissed

Kumaraiah Vs Muddappa, S/O Shivarudrappa & Others

Karnataka High Court · (2024) 06 KAR CK 0011

High Courts12 Jun 2024

Nagapati Vs Chief Executive Officer, Kundargi Seva Sahakari Sangh NI. Bharatanahalli, Narendra S/O. Chandrashekar Bhat

Karnataka High Court · (2024) 06 KAR CK 0008

Code Of Civil Procedure, 1908 — Section 151Code Of Civil Procedure, 1908 — Order 21 Rule 37

High Courts12 Jun 2024Dismissed

G. Basavaraj S/O. Hampanna & Others Vs Tarabai W/O. Mallikarjun Ubhale & Others

Karnataka High Court · (2024) 06 KAR CK 0007

Code Of Civil Procedure, 1908 — Section 96

High Courts10 Jun 2024Disposed Of

Ramachandregowda Vs State Of Karnataka Represented By Its Principal Secretary, Rural Development And Panchayat Raj, M.S.Building, Bengaluru - 560001 & Others

Karnataka High Court · (2024) 06 KAR CK 0018

Karnataka Land Revenue Act, 1964 — Section 104

High Courts10 Jun 2024Disposed Of

Honappa S.T Vs State Of Karnataka Represented By Its Principal Secretary, Rural Development And Panchayat Raj, M.S Building, Bengaluru - 560001 & Others

Karnataka High Court · (2024) 06 KAR CK 0017

Karnataka Land Revenue Act, 1964 — Section 104

High Courts07 Jun 2024Partly Allowed

M/S BTV Kannada Private Limited Duly Represented By Its Directors Vs M/S Eaglesight Media Private Limited (Esmpl) Chairman And Director & Others

Karnataka High Court · (2024) 06 KAR CK 0024

Karnataka Court Fees And Suit Valuation Act, 1958 — Section 26(c), 50, 50(1)Commercial Courts Act, 2015 — Section 2(1)(c)(xvii), 3, 12, 12(d), 12(1)(a), 12(1)(b), 12(1)(c), 12(1)(d), 21Trade Marks Act, 1999 — Section 134

High Courts07 Jun 2024Allowed

H. Narasimhamurthy Vs Secretary Regional Transport Authority, Davanagere - 577003

Karnataka High Court · (2024) 06 KAR CK 0020

High Courts07 Jun 2024Disposed Of

K B Krishnamurthy & Others Vs Assistant Commissioner Bengaluru South Sub Division, Kandaya Bhavan, K.G.Road, Bengaluru-560009 & Others

Karnataka High Court · (2024) 06 KAR CK 0019

Karnataka Land Revenue Act, 1964 — Section 136(2)

High Courts06 Jun 2024Allowed

City Municipal Council, Channapatna, Ramanagara District Represented By Its Municipal Commissioner Channapatna, Ramanagara District-562160 Vs Siddaramu @ Ramu S/O Puttaramegowda & Others

Karnataka High Court · (2024) 06 KAR CK 0023

Karnataka Municipalities Act, 1964 — Section 72, 72(2)Constitution Of India, 1949 — Article 142

High Courts06 Jun 2024Allowed

Shashikala M Vs State Of Karnataka By Huliyurdurga Police Kunigal, Rep. By The Spp High Court Of Karnataka At Bengaluru-560001

Karnataka High Court · (2024) 06 KAR CK 0021

High Courts05 Jun 2024Allowed

Mohammed Saleem Vs By Police Inspector Karnataka Lokayuktha Police, Represented By Special Public Prosecutor, High Court Buildings, Bangalore-560001.

Karnataka High Court · (2024) 06 KAR CK 0001

Prevention Of Corruption Amendment Act, 2018 — Section 7(a)Code Of Criminal Procedure, 1973 — Section 439

High Courts04 Jun 2024Allowed

Charan Rao P S/O Late Babu Rao Vs State Of Karnataka State By Madanayakanahalli Police R/By State Public Prosecutor, High Court Of Karnataka, Bangalore 560001

Karnataka High Court · (2024) 06 KAR CK 0003

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

High Courts04 Jun 2024Dismissed

Bheema Naik S/Ohalesha Nai & Others Vs State Of Karnataka Shikaripura Rural Police Station, Shivamogga, Rep By Spp High Court Building Bangalore - 560001

Karnataka High Court · (2024) 06 KAR CK 0002

Arms Act, 1959 — Section 25, 27Code Of Criminal Procedure, 1973 — Section 438

High Courts31 May 2024Partly Allowed

Yallavva Dange Vs State Of Karnataka Through Principal Secretary, Vidhana Soudha Bengaluru-560001 & Others

Karnataka High Court · (2024) 05 KAR CK 0054

Indian Penal Code, 1860 — Section 307, 341, 376, 366(a), 376D, 506Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6 17