High Courts19 Dec 2024Disposed Of
Chandru D N Vs State Of Karnataka Represented By Its Secretary, Department Of Home, Vidhana Soudha, Dr. Ambedkar Veedhi, Bengaluru-01 & Ors.
Karnataka High Court · (2024) 12 KAR CK 0039
COURT ARCHIVE
Karnataka High Court judgments, 2024
353 judgments · page 2 of 18
High Courts18 Dec 2024Allowed
Michael Raj Vs State Of Karnataka By Bommanahalli Police, Bengaluru, Represented By State Public Prosecutor, Bengaluru-560001
Karnataka High Court · (2024) 12 KAR CK 0046
Bharatiya Nyaya Sanhita, 2023 — Section 103Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483
High Courts18 Dec 2024Allowed
Naveen Kumar K Vs State Of Karnataka By Chintamani Rural Police Station Chikkaballapura Town Chikkaballapura District - 563125 Represented By Spp High Court Of Karnataka Bengaluru - 560001 & Ors.
Karnataka High Court · (2024) 12 KAR CK 0044
Indian Penal Code, 1860 — Section 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 6, 8Child Marriage Restraint Act, 1929 — Section 9, 10, 11
High Courts18 Dec 2024Allowed
Abhishek R Vs State By Hennur P S Bangalore Rep By State Public Prosecutor High Court Of Karnataka At Bangalore 560001
Karnataka High Court · (2024) 12 KAR CK 0043
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 22(c)Code Of Criminal Procedure, 1973 — Section 37(1)(b), 439
High Courts18 Dec 2024Allowed
Arjun A. Vs State By Pulikeshinagar Police Station Represented By Its State Public Prosecutor, High Court Complex Bangalore - 560001
Karnataka High Court · (2024) 12 KAR CK 0040
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 22(b), 37(1)(b)Code Of Criminal Procedure, 1973 — Section 439
High Courts17 Dec 2024Dismissed
Pruthviraj @ Yatish Vs State Of Karnataka & Ors.
Karnataka High Court · (2024) 12 KAR CK 0012
Indian Penal Code, 1860 — Section 109, 149, 201, 302Scheduled Castes Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(5)
High Courts10 Dec 2024Disposed Of
Venkatesh Murthy Vs Giridhar Aramane - Secretary Union Of India Ministry Of Defence South Block, Dhq Police New Delhi - 110001 & Ors.
Karnataka High Court · (2024) 12 KAR CK 0011
High Courts10 Dec 2024Allowed
Kishore Kumar V Vs State Of Karnataka State By Bagalagunte P.S., Represented By State Public Prosecutor, High Court Of Karnataka, Bangalore-560001
Karnataka High Court · (2024) 12 KAR CK 0008
Indian Penal Code, 1860 — Section 34, 302, 307Code Of Criminal Procedure, 1973 — Section 439
High Courts09 Dec 2024Allowed
Noor Fathima & Others Vs State Of Karnataka By The Police Of J.C. Nagar Police Station, Bengaluru-560012 & Ors.
Karnataka High Court · (2024) 12 KAR CK 0003
Code Of Civil Procedure, 1908 — Section 89Dissolution Of Muslim Marriage Act, 1939 — Section 2(1), 2(ii), 2(iv)Indian Penal Code, 1860 — Section 34, 324, 504, 506B
High Courts06 Dec 2024Dismissed
Ankith C Vs State Of Karnataka Vidhana Soudha P.S Rept By State Public Prosecutor High Court Building Bangalore - 560001
Karnataka High Court · (2024) 12 KAR CK 0005
Indian Penal Code, 1860 — Section 419, 465, 468, 471Code Of Criminal Procedure, 1973 — Section 438
High Courts06 Dec 2024Dismissed
Mahanthesha @ Mahantha Vs State Of Karnataka By Davangere Rural Police Rep. Spp High Court Bengaluru -01
Karnataka High Court · (2024) 12 KAR CK 0004
High Courts05 Dec 2024Allowed
Kanta @ Prajwal @ Kantha & Others Vs State Of Karnataka
Karnataka High Court · (2024) 12 KAR CK 0001
Indian Penal Code, 1860 — Section 34, 363
High Courts29 Nov 2024Disposed Of
Pradeep @ Mallesha Vs State Of Karnataka & Ors.
Karnataka High Court · (2024) 11 KAR CK 0068
High Courts27 Nov 2024Dismissed
G. Ravi & Others Vs State Of Karnataka & Ors.
Karnataka High Court · (2024) 11 KAR CK 0060
Constitution Of India, 1949 — Article 226
High Courts26 Nov 2024Disposed Of
Nidhi Salian & Others Vs Commissioner, Offie Of The Commissioner Of Central Excise, Bengaluru-560001. C.R.Building, P.B.No.5400, Queens Road, Bengaluru-560001 & Ors.
Karnataka High Court · (2024) 11 KAR CK 0067
High Courts26 Nov 2024Allowed
Gowthamgowda T.M Vs State Of Karnataka & Ors.
Karnataka High Court · (2024) 11 KAR CK 0065
Indian Penal Code, 1860 — Section 363, 376Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6Code Of Criminal Procedure, 1973 — Section 164
High Courts26 Nov 2024Disposed Of
Narayana Vs State Of Karnataka
Karnataka High Court · (2024) 11 KAR CK 0062
Indian Penal Code, 1860 — Section 120B, 149, 395, 397
High Courts26 Nov 2024Dismissed
Vijaya Vs Anantha Gummani
Karnataka High Court · (2024) 11 KAR CK 0061
Code Of Criminal Procedure, 1973 — Section 374(2)Negotiable Instrument Act, 1881 &mash; Section 138
High Courts25 Nov 2024Disposed Of
Jinesh D Vs Bruhat Bengaluru Mahanagar Palike N. R. Square, Bengaluru 560009 Represented By Its Commissioner & Ors.
Karnataka High Court · (2024) 11 KAR CK 0007
Bruhat Bengaluru Mahanagara Palike Act, 2020 — Section 144Property Tax Assessment, Recovery And Management] Rules, 2024 — Rule 9, 9[2]
High Courts23 Nov 2024Allowed
Aruna G.V. Vs UI/SWR/GM, Hubli, Rep. By The General Manager South Western Railway Hubli-580030
Karnataka High Court · (2024) 11 KAR CK 0020
Railways Act, 1989 — Section 123(c)