COURT ARCHIVE

Karnataka High Court judgments, 2024

353 judgments · page 17 of 18

High Courts08 Feb 2024Allowed

Narasimha Murthy Vs State Of Karnataka, Rep By Sub-Inspector Of Police, Gowribidanur Police Station, Taluka Gowribidanur, District: Chikkaballapura, Rep. By State Public Prosecutor, High Court Of Karnataka, Bengaluru-560001 & Others

Karnataka High Court · (2024) 02 KAR CK 0024

Protection Of Children From Sexual Offences Act, 2012 — Section 6

High Courts08 Feb 2024Allowed

Nabiulla @ Nabi Pasha S/O. Late Anwar Pasha Vs State Of Karnataka R/By Kolar Town Police Station, Kolar-563101

Karnataka High Court · (2024) 02 KAR CK 0022

Indian Penal Code, 1860 — Section 34, 114, 302Code Of Criminal Procedure, 1973 — Section 439

High Courts08 Feb 2024Allowed

Shivakumar Vs State Of Karnataka By Nayakanahatti Police Station, Thalak Circle, Chitradurga District-577536

Karnataka High Court · (2024) 02 KAR CK 0021

Indian Penal Code, 1860 — Section 34, 114, 307, 327, 498A, 504, 506Code Of Criminal Procedure, 1973 — Section 439

High Courts07 Feb 2024Disposed Of

N V Lokesh Vs M B Manjunath S/O Bobegowda

Karnataka High Court · (2024) 02 KAR CK 0017

Negotiable Instruments Act, 1881 — Section 138, 147

High Courts07 Feb 2024Allowed

P. Rajashekar Vs Fransina R

Karnataka High Court · (2024) 02 KAR CK 0015

Negotiable Instruments Act, 1881 — Section 20, 87, 118, 118(a), 138, 138(a), 138(b), 138(c), 139, 142(1)(b)Code Of Criminal Procedure, 1973 — Section 357

High Courts07 Feb 2024Partly Allowed

Manjula Gera W/O Christu Raju Vs State Of Karnataka Home Department Through Principal Secretary Vidhana Soudha, Bengaluru 560001 & Others

Karnataka High Court · (2024) 02 KAR CK 0010

Indian Penal Code, 1860 — Section 302

High Courts06 Feb 2024Allowed

Govind Shivkumar S/O Subramanyam Shivkumar Vs State Of Karnataka By Cubbon Park Ps, Represented By Spp, High Court Building Bengaluru – 560001 & Others

Karnataka High Court · (2024) 02 KAR CK 0018

Indian Penal Code, 1860 — Section 34, 323, 354, 354A, 363, 370, 504, 506, 509, 511Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8, 9, 9(m), 10, 11, 12, 22, 29, 33Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 164, 200, 309, 482

High Courts06 Feb 2024Dismissed

Sanneerappa S/O Late Thimmaiah & Others Vs Kumari Mahadevamma, D/O Doddappa & Others

Karnataka High Court · (2024) 02 KAR CK 0003

Registration Act, 1908 — Section 17, 17(1)(b), 49Code Of Civil Procedure Code, 1908 — Order 22 Rule 3, Order 22 Rule 5, Order 41 Rule 27

High Courts06 Feb 2024Disposed Of

Sagar Gangotri Education Institution Sy. No.23/1, J.C. Road, Sagar, Shivamogga District - 577401, Represented By Its Secretary Mamatha Vs Southern Regional Committee, National Council For Teacher Education, (A Statutory Body Of The Govt. Of India) Office G-7, Sector-10, (Near Sector -10 Metro Station) Dwaraka, New Delhi - 110075. Represented By Its Regional Director & Others

Karnataka High Court · (2024) 02 KAR CK 0002

High Courts06 Feb 2024Allowed

Official Liquidator Of M/S United Breweries (Holdings) Ltd., (In LIQN) Attached To High Court Of Karnataka, Corporate Bhavan, No.26-27,12th Floor Raheja Towers, M G Road, Bengaluru - 560001 Vs M/S Hdfc Ltd., Ramon House H T Parekh Marg 169, Backbay Reclamation Churchagate, Mumbai - 400202 & Others

Karnataka High Court · (2024) 02 KAR CK 0001

Companies Act, 1956 — Section 536(2)

High Courts05 Feb 2024Disposed Of

H.T. Harish Vs K. Krishnamurthy

Karnataka High Court · (2024) 02 KAR CK 0005

Negotiable Instruments Act, 1881 — Section 138, 147

High Courts24 Jan 2024Disposed Of

Vineet. S.Loni Vs Visvesvaraya Technological University, Santebastewad Road, Mache, Belgaum � 590018. By Its Registrar & Others

Karnataka High Court · (2024) 01 KAR CK 0045

High Courts23 Jan 2024Disposed Of

M.N. Gundappa & Others Vs Prema Bai W/O Late B.L. Bapu Singh & Others

Karnataka High Court · (2024) 01 KAR CK 0043

Code Of Civil Procedure Code, 1908 — Section 151Code Of Civil Procedure Code, 1908 — Order 22 Rule 10

High Courts12 Jan 2024Disposed Of

M/S Sierra Projects Pvt. Ltd. A Company Incorporated, Under The Companies Act, 2013 & Others Vs Dtwelve Spaces Pvt. Ltd. A Company Incorporated, Under The Companies Act, 2013 Having Registered Office At. 210/C-1/1, 2nd Floor, Amber Tower, Commercial Compex, Aazadpur New Delhi � 110 033. Represented By Its Authorized Representative. Sri Gulzar Hussain & Others

Karnataka High Court · (2024) 01 KAR CK 0033

High Courts12 Jan 2024Disposed Of

M/S Kwikman Projects Pvt. Ltd. A Company Incorporated Under The Companies Act, 2013 & Others Vs Dtwelve Spaces Pvt. Ltd. A Company Incorporated, Under The Companies Act, 2013 Having Registered Office At. 210/C-1/1, 2nd Floor, Amber Tower, Commercial Compex, Aazadpur, New Delhi � 110 033. Represented By Its Authorized Representative. Sri Gulzar Hussain & Others

Karnataka High Court · (2024) 01 KAR CK 0032

High Courts08 Jan 2024Allowed

Krishna Vs State Of Karnataka By Its Secretary, Revenue Department, M.S.Building, Bengaluru - 560001 & Others

Karnataka High Court · (2024) 01 KAR CK 0027

High Courts08 Jan 2024Allowed

Shobha Vs State Of Karnataka By Its Secretary, Revenue Department, M.S.Building, Bengaluru � 560001 & Others

Karnataka High Court · (2024) 01 KAR CK 0026

High Courts08 Jan 2024Allowed

Sangamesh & Others Vs State Of Karnataka Through, Police Hulsoor, Police Station, Basavakalyan Circle, Dist: Bidar-585401., Represented By Addl. Spp, High Court Of Karnataka, Kalaburagi Bench-585107

Karnataka High Court · (2024) 01 KAR CK 0025

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 323, 324, 341, 504, 506

High Courts08 Jan 2024Dismissed

Shantappa S/O Thanu Rathod Vs State Of Karnataka Through The Sho, Basavana- Bagewadi P.S., Rep. By The Addl. State Public Prosecutor, High Court Of Karnataka, Kalaburagi- 585102 & Others

Karnataka High Court · (2024) 01 KAR CK 0024

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 341, 504, 506Guardians And Wards Act, 1890 — Section 7

High Courts08 Jan 2024Dismissed

Gururaj Jeevan Rao Vs State Of Karnataka, Department Of Revenue, Represented By Its Principal Secretary, M S Building, Bangalore-560001 & Others

Karnataka High Court · (2024) 01 KAR CK 0020

Constitution Of India, 1949 — Article 19, 21, 25, 26