COURT ARCHIVE

Karnataka High Court judgments, 2024

353 judgments · page 11 of 18

High Courts31 May 2024Disposed Of

M/S Canara Minerals Private Limited Company & Others Vs Special Investigation Team Karnataka Lokayuktha Represented By Susperintendent Of Police, M.S.Buliding, Dr.B.R.Ambedkar Veehi, Bengaluru-560001. Rep By Spl.Pp & Others

Karnataka High Court · (2024) 05 KAR CK 0053

Code Of Criminal Procedure, 1973 — Section 239

High Courts31 May 2024Allowed

Ganesh Vs State Of Karnataka Represented By Public Prosecutor Through Murudeshwar Police Station Uttar Kannada, Karwar � 581301 & Others

Karnataka High Court · (2024) 05 KAR CK 0025

Indian Penal Code, 1860 — Section 376, 376(2)(n), 506

High Courts31 May 2024Disposed Of

Kushal Raj S, S/O Shantaraj Vs State Of Karnataka Represented By Its Additional Chief Secretary, Department Of Finance And Excise, Vidhana Soudha Bengaluru - 560001 & Others

Karnataka High Court · (2024) 05 KAR CK 0021

Representation Of People Act, 1951 — Section 135CKarnataka Excise (General Conditions Of Licences) Rules, 1967 — Rule 10B

High Courts30 May 2024Allowed

Mohammed Siddiq S/O Mohammed Munavar Pasha Vs State Of Karnataka By City Market Police Station, Bengaluru, Rep. By State Public Prosecutor High Court Complex, Bangalore - 560009

Karnataka High Court · (2024) 05 KAR CK 0035

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 399, 402

High Courts30 May 2024Allowed

Leelavathi Vs Lakshmamma & Others

Karnataka High Court · (2024) 05 KAR CK 0024

Hindu Succession Act, 1956 — Section 8

High Courts30 May 2024Dismissed

Yashodamma W/O Late Rajegowda Vs Premamma W/O Govindegowda & Others

Karnataka High Court · (2024) 05 KAR CK 0023

Code Of Civil Procedure, 1908 — Section 100

High Courts30 May 2024Allowed

D Puttaiah Vs C N Parvathamma & Others

Karnataka High Court · (2024) 05 KAR CK 0022

Code Of Civil Procedure Code, 1908 — Order 41 Rule 27

High Courts29 May 2024Allowed

Mahammed Junaid Vs State Of Karnataka By Surathkal Police Station, Represented By Spp High Court Building, Bengaluru-560001

Karnataka High Court · (2024) 05 KAR CK 0040

Indian Penal Code, 1860 — Section 120B, 195(a), 307, 504, 507Arms Act, 1959 — Section 4, 25(1B)(b)Code Of Criminal Procedure, 1973 — Section 439

High Courts29 May 2024Allowed

Manjunatha Naika S/O Late Nandi Naika Vs State Of Karnataka By Shakaranarayana Police Station Kundapura, Udupi Rep. By Its State Public Prosecutor High Court Building Bengaluru-560001

Karnataka High Court · (2024) 05 KAR CK 0039

Indian Penal Code, 1860 — Section 34, 306, 448, 504Code Of Criminal Procedure, 1973 — Section 438

High Courts29 May 2024Allowed

Mohammed Noushaad Alias Noushaad Vs State Of Karnataka By Mulki Police Station Dakshina Kannada Represented By Spp High Court Building Bengaluru - 560001

Karnataka High Court · (2024) 05 KAR CK 0032

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302, 307, 324, 332Motor Vehicles Act, 1988 — Section 179

High Courts28 May 2024Allowed

Shivakumar D.B Vs State By Chandralayout Police, Bangalore, Represented By Spp High Court Of Karnataka At Bangalore - 560009

Karnataka High Court · (2024) 05 KAR CK 0034

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 498A, 506

High Courts28 May 2024Partly Allowed

Lokesh @ Sidi Lokesh Vs State Of Karnataka By Mahalakshmi Layout Police Station Mahalakshmi Layout Bangalore City Represented By Its Government Pleader High Court Complex Bangalore

Karnataka High Court · (2024) 05 KAR CK 0033

Indian Penal Code, 1860 — Section 307

High Courts28 May 2024Disposed Of

Management S.J.R.C. Educational Society (R) Race Course Road, Bangalore-560009. Represented By Its Secretary & Others Vs Principal Secretary, Government Of Karnataka, Department Of Higher Education, M.S.Building, Dr.Ambedkar Veedhi, Bangalore-560001 & Others

Karnataka High Court · (2024) 05 KAR CK 0028

Writ Proceedings Rules, 1977 — Rule 37

High Courts27 May 2024Allowed

Manikanta @ Mani S/O Late Nagaraju Vs State Of Karnataka By Mahadevapura P.S Rep By Spp High Court Building Bangalore � 560001 & Others

Karnataka High Court · (2024) 05 KAR CK 0031

Indian Penal Code, 1860 — Section 34, 120(B), 201, 302Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(v)

High Courts21 May 2024Allowed

Madhuniranjan Swamy M. S. Vs State Of Karnataka Tumkur By Women Police, Tumakuru, Tumakuru District, Rep. By Its State Public Prosecutor, High Court Building, Bengaluru - 560001

Karnataka High Court · (2024) 05 KAR CK 0049

Indian Penal Code, 1860 — Section 34, 109, 342, 417, 498A, 506Dowry Prohibition Act, 1961 — Section 4

High Courts21 May 2024Allowed

Hanish Abdul Khadar Vs State Of Karnataka By Hennur Police, Bengaluru City, Represented By The State Public Prosecutor, High Court Building, Bangalore - 560001 & Others

Karnataka High Court · (2024) 05 KAR CK 0047

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(a), 3(1)(r), 3(1)(w)(i), 3(2)(va), 14(A)(2)Indian Penal Code, 1860 — Section 354, 498A, 506

High Courts16 May 2024Disposed Of

Sadananda Shetty Vs Asha W/O. Sadananda Shetty

Karnataka High Court · (2024) 05 KAR CK 0018

High Courts16 May 2024Dismissed

Dilip @ Dilipkumar Vs State Of Karnataka & Others

Karnataka High Court · (2024) 05 KAR CK 0017

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Amendment Act, 2015 — Section 3(2)(v)Indian Penal Code, 1860 — Section 302, 302(II), 304(II)

High Courts09 May 2024Allowed

Saroja Vs State Of Karnataka By Sira Police, Represented By State Public Prosecutor, High Court Building, Bangalore - 560001

Karnataka High Court · (2024) 05 KAR CK 0016

Code Of Criminal Procedure, 1973 — Section 439Dowry Prohibition Act, 1961 — Section 3, 4Indian Penal Code, 1860 — Section 34, 114, 323. 376, 498A, 506

High Courts09 May 2024Dismissed

Manish Kumar Sethia Vs State Of Karnataka

Karnataka High Court · (2024) 05 KAR CK 0015

Indian Penal Code, 1860 — Section 181, 419, 420, 465, 466, 468, 471Code Of Criminal Procedure, 1973 — Section 438, 482