High Courts18 Mar 2024Allowed
M.G. Chandra Shekar Vs Ravikumara & Others
Karnataka High Court · (2024) 03 KAR CK 0031
COURT ARCHIVE
Karnataka High Court judgments, 2024
353 judgments · page 15 of 18
High Courts18 Mar 2024Allowed
Hemalatha & Others Vs K. Shivanna & Others
Karnataka High Court · (2024) 03 KAR CK 0030
High Courts15 Mar 2024Disposed Of
Ganapathy G. S. Vs State Of Karnataka, Department Of Co-Operation, Vidhana Soudha, Bangalore-560001, Represented By Its Principal Secretary & Others
Karnataka High Court · (2024) 03 KAR CK 0026
High Courts14 Mar 2024Allowed
Sathisha M.Y Vs State Of Karnataka
Karnataka High Court · (2024) 03 KAR CK 0028
Indian Penal Code, 1860 — Section 34, 406, 408, 420Code Of Criminal Procedure, 1973 — Section 438
High Courts14 Mar 2024
TTK Property Services Private Limited, Ferns Icon, Ground Floor, Marathahalli Outer Ring Road, Doddenakundi, Bangalore - 560037, Karnataka. Vs Nil
Karnataka High Court · (2024) 03 KAR CK 0022
Companies Act, 1956 — Section 391, 392, 393, 394, 394(2)Karnataka Stamp Act, 1957 — Section 46Companies (Court) Rules, 1959 — Rule 81, 84
High Courts11 Mar 2024Allowed
Pathalinga @ Pathalinganna S/O Kumar Vs State Of Karnataka By Abbinahole Police Represented By State Public Prosecutor, High Court Building, Bangalore 560001 & Others
Karnataka High Court · (2024) 03 KAR CK 0021
Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 34, 363, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6, 17
High Courts07 Mar 2024Disposed Of
Krishna Rao P S S/O Late P K Sathyanarayana Rao Vs Chief Commissioner Bruhath Bengaluru Mahanagara Palike N R Square Bangaloe -560009 & Others
Karnataka High Court · (2024) 03 KAR CK 0017
High Courts07 Mar 2024Partly Allowed
Mohiddin Arshad Vs State Of Karnataka, Through Mangalore Women Police Station, Reprented By Spp, High Court Building, Bengaluru-560001
Karnataka High Court · (2024) 03 KAR CK 0013
Indian Penal Code, 1860 — Section 34, 323, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 438
High Courts06 Mar 2024Dismissed
Mervin Charles @ Prabhu, S/O Amalanandhan Vs State Of Karnataka By Robertsonpet Police Station, Kgf. Rep. By Spp, High Court Of Karnataka, Bengaluru - 560001
Karnataka High Court · (2024) 03 KAR CK 0016
High Courts06 Mar 2024Disposed Of
Mahalakshmi (Samskruthika Kala) (Halli Sambrama) Devasthanada Seva Samithi Trust (R) Registered Under Indian Trust Act, Sathanuru Village And Post Kasaba Hobli, Mandya Taluk Mandya District � 571 401 Represented By Its Secretary Sri Chennakeshava Vs Deputy Commissioner Mandya District Mandya � 571401 & Others
Karnataka High Court · (2024) 03 KAR CK 0008
High Courts06 Mar 2024Disposed Of
K.M. Devanath Vs J. Manjula
Karnataka High Court · (2024) 03 KAR CK 0007
High Courts05 Mar 2024Allowed
H.M. Venkatesh, S/O Late H.G. Mariappa @ Venkatachala Shetty Vs State By Huliyurdurga Police Station, Represented By Spp, High Court Complex, Bangalore - 560001
Karnataka High Court · (2024) 03 KAR CK 0012
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 114, 120B, 143, 147, 148, 149, 302
High Courts05 Mar 2024Allowed
Akilesh Vs State Of Karnataka By Girinagara Police Station, Represented By State Public Prosecutor High Court Building, High Court Of Karnataka Bengaluru-560001.
Karnataka High Court · (2024) 03 KAR CK 0011
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 504, 506
High Courts05 Mar 2024Allowed
Mohammed K Farooq Son Of Late Mr.N.Khaleel & Others Vs State Of Karnataka By Konanakunte Police Station, Bengaluru-560062. & Others
Karnataka High Court · (2024) 03 KAR CK 0010
Indian Penal Code, 1860 — Section 34, 120B, 406, 419, 420, 465, 471, 468
High Courts05 Mar 2024Dismissed
R. Rajagopal S/O Late B N Ramaiah & Others Vs Rathnamma W/O B M Nagaraj & Others
Karnataka High Court · (2024) 03 KAR CK 0006
High Courts05 Mar 2024Disposed Of
Bharathi, W/O Cheluvaraju C & Others Vs State Of Karnataka, Departement Of Co-Operation, Vikasa Soudha, Bangalore - 560001, Reprsented By Its Cheif Secretary & Others
Karnataka High Court · (2024) 03 KAR CK 0005
Karnataka Co-Operative Societies Act, 1959 — Section 70(2)(c)
High Courts05 Mar 2024Allowed
Managing Director M/S Cauvery Neeravari Nigam Ltd., Coffee Board Building, 4th Floor, Bangalore-1 & Others Vs A S Hegde Since Deceased Represented By Lr�s & Others
Karnataka High Court · (2024) 03 KAR CK 0004
High Courts01 Mar 2024Allowed
T. Chinna Ammi Reddy, S/O Veeraraghavareddy Vs State Of Karnataka By The Chief Secretary, Vidhana Soudha, Bangalore-01 & Others
Karnataka High Court · (2024) 03 KAR CK 0002
High Courts01 Mar 2024Dismissed
Mujamil Urf Mujju Urf Majakkir & Others Vs State Of Karnataka Through Police Golgumbaz Police Station, Vijayapura, Dist. Vijayapura-586101, R/By Addl. Spp High Court Of Karnataka, Kalaburagi Bench-585107 & Others
Karnataka High Court · (2024) 03 KAR CK 0001
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 109, 120(B), 149, 307, 341, 506Arms Act, 1959 — Section 25(1)(a), 25(1b), 27(1)(a)
High Courts27 Feb 2024Allowed
Natesh B.C. (A-1), S/O B.N. Chandraiah & Others Vs State Of Karnataka By, Thalaghattapura Police Station, Bengaluru City, Rep. By S.P.P., High Court Building Complex, Ambedkar Veedhi, Bengaluru - 560001
Karnataka High Court · (2024) 02 KAR CK 0059
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 380, 420, 454