COURT ARCHIVE

Karnataka High Court judgments, 2024

353 judgments · page 16 of 18

High Courts27 Feb 2024Disposed Of

Murthy S/O. Halaiah Vs PRL. Secretary Municipal Administration Government Of Karnataka & Appellate Authority As Per Schedule-Iii (See Rule-11 (1){1}) Under Rule-8 Of Karnataka Civil Service Rules (Classification, Control & Appeal Rules, 1957) 4th Floor, Vikasa Soudha Bengaluru-560001

Karnataka High Court · (2024) 02 KAR CK 0053

High Courts26 Feb 2024Allowed

Girish C.R. Vs State Of Karnataka, By S.H.O Of Bettadapura Police Station, Bylakuppe Circle, Mysuru District, Represented By The Learned State Public Prosecutor, High Court Buildings, Bangalore - 560001 & Others

Karnataka High Court · (2024) 02 KAR CK 0057

Code Of Criminal Procedure, 1973 — Section 319, 376(2)(J)(n), 439Protection Of Children From Sexual Offences Act, 2012 — Section 4, 5(L), 6

High Courts26 Feb 2024Partly Allowed

B.A. Narayana Swamy S/O. Ananthanarayana Vs State Of Karnataka By Girinagar Police

Karnataka High Court · (2024) 02 KAR CK 0054

Indian Penal Code, 1860 — Section 107, 306, 498A

High Courts23 Feb 2024Allowed

Jagadeesh C Metgud & Others Vs State Of Karnataka R/By Learned Hcgp & Others

Karnataka High Court · (2024) 02 KAR CK 0051

Indian Penal Code, 1860 — Section 188Karnataka Police Act, 1963 — Section 31, 103Code Of Criminal Procedure, 1973 — Section 195(2)

High Courts23 Feb 2024Allowed

Sendhil Kumar S/O Velu Vs State Of Karnataka By Department Of Forest By Range Forest Officer, Davanagere Range, Davanagere, Rep By The State Public Prosecutor, High Court Of Karnataka, High Court Building, Bengaluru-560001 & Others

Karnataka High Court · (2024) 02 KAR CK 0050

Code Of Criminal Procedure, 1973 — Section 482

High Courts23 Feb 2024Allowed

Mohammed Haris Nalapad Vs State Of Karnataka, Through Shivajinagar P S, Represented By Spp Office, High Court Of Karnataka, Bengaluru � 560001 & Others

Karnataka High Court · (2024) 02 KAR CK 0049

Indian Penal Code, 1860 — Section 188Karnataka Police Act, 1963 — Section 31, 103Code Of Criminal Procedure, 1973 — Section 195(2)

High Courts23 Feb 2024Dismissed

B Sriramulu Vs State Of Karnataka, Represented By M Thippeswamy, Assistant Director, Akshara Dasoha Scheme, Taluk Panchayath, Challakere 577522. R/By State Public Prosecutor, High Court Building, Complex, Bangalore 560061

Karnataka High Court · (2024) 02 KAR CK 0048

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 188

High Courts23 Feb 2024Allowed

Yogitha S @ Yogitha Ananth Kumar W/O Sri Ananth Kumar K G Vs Ananth Kumar K G S/O Late Shri Babu Rao K R Khatokar

Karnataka High Court · (2024) 02 KAR CK 0046

Hindu Marriage Act, 1955 — Section 9

High Courts20 Feb 2024Disposed Of

Ramesh S/O Sangappa Karalakunti Vs District Magistrate, Yadgiri District-585201 & Others

Karnataka High Court · (2024) 02 KAR CK 0045

High Courts20 Feb 2024Disposed Of

Ambresh S/O Basappa Gudugunti Vs District Magistrate, Yadgiri, District-585201 & Others

Karnataka High Court · (2024) 02 KAR CK 0044

High Courts19 Feb 2024Dismissed

Varun C Vs State Of Karnataka Rep. By Jayalakshmipuram Police Mysuru District Rep. By Its State Public Prosecutor High Court Of Karnataka Bengaluru - 560001

Karnataka High Court · (2024) 02 KAR CK 0041

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120(B), 201, 302, 489

High Courts16 Feb 2024Dismissed

Mohammed Yunus S/O Ismail Sab Vs Honnamma W/O Kotrappa Since Dead By Lrs & Others

Karnataka High Court · (2024) 02 KAR CK 0035

Hindu Succession Act, 1956 — Section 8

High Courts16 Feb 2024Allowed

Masala Jayaram Vs State Of Karnataka, By Turuvekere Police, Represented By State Public Prosecutor, High Court Of Karnataka, Ambedkar Veedhi, Bangalore - 560001 & Others

Karnataka High Court · (2024) 02 KAR CK 0034

Code Of Criminal Procedure, 1973 — Section 195(2)

High Courts15 Feb 2024Allowed

Prakash Singh Vs State Of Karnataka Through Sho Malur Police Station, Rep. By Its State Public Prosecutor, High Court Building, Bengaluru, Karnataka � 560001 & Others

Karnataka High Court · (2024) 02 KAR CK 0037

Indian Penal Code, 1860 — Section 34, 302, 323, 324, 504Code Of Criminal Procedure, 1973 — Section 439

High Courts15 Feb 2024Allowed

Charan Singh Vs State Of Karnataka Through Sho Malur Police Station, Rep By State Public Prosecutor High Court Building, Bangalore, Karnataka 560001

Karnataka High Court · (2024) 02 KAR CK 0036

Indian Penal Code, 1860 — Section 34, 302, 323, 324, 504Code Of Criminal Procedure, 1973 — Section 439

High Courts14 Feb 2024Partly Allowed

Govindappa & Others Vs State Of Karnataka By Secretary, Department Of Co-Operation, Vidhan Soudha, Bangalore - 560001 & Others

Karnataka High Court · (2024) 02 KAR CK 0031

Karnataka Co-Operative Societies Act, 1959 — Section 70(2)(c)Karnataka Co-Operative Societies Rules, 1960 — Rule 13D(2A)

High Courts12 Feb 2024Allowed

Vasanthi Ramdas Pai Vs Income Tax Officer Ward 1 And TPS, Udupi, Aayakar Bhawan, Udupi Malpe Road, Ambalpadi Post, Mangalore-576103, Karnataka & Others

Karnataka High Court · (2024) 02 KAR CK 0029

Income Tax Act, 1961 — Section 2(42A), 10A, 10AA, 11, 12, 12AA, 32A, 47, 56, 56(2), 56(2)(x)(c), 90, 90A, 119, 12AA, 135A, 139, 142(2A), 143, 143(3), 147, 148, 148A, 148A(b), 148A(d), 148(1), 149, 149(1)(b), 150, 151, 152, 153, 153A, 164, 246AConstitution Of India, 1949 — Article 14

High Courts09 Feb 2024Allowed

Dr.Bavaguthu Raghuram Shetty Vs Bureau Of Immigration, Ministry Of Home Affairs, Government Of India, 5th Floor, A Block, Ttmc, Bmtc Bus Stand Building, K H Road, Shanthinagar, Bangalore � 560027. Rep By Its Director & Others

Karnataka High Court · (2024) 02 KAR CK 0019

Passports Act, 1967 — Section 21Constitution Of India, 1949 — Article 19(1), 19(2), 21

High Courts08 Feb 2024Dismissed

B. Ramaiah & Others Vs S. Munithayappa S/O Late Shamanna & Others

Karnataka High Court · (2024) 02 KAR CK 0027

Code Of Civil Procedure Code, 1908 — Section 151Code Of Civil Procedure Code, 1908 — Order 39, Rule 1, Order 39, Rule 2

High Courts08 Feb 2024Disposed Of

Swetha L Vs Manjunath P.V.

Karnataka High Court · (2024) 02 KAR CK 0025

Hindu Marriage Act, 1955 — Section Section 13(1)(ia), 13(1)(ib)Code Of the Civil Procedure, 1908 — Order 23 Rule 3