High Courts23 Nov 2024Dismissed
V.R. Rajesh Vs Directorate Of Enforcement
Karnataka High Court · (2024) 11 KAR CK 0019
Prevention Of Money Laundering Act, 2002 — Section 3, 4, 22, 23, 24, 70
COURT ARCHIVE
Karnataka High Court judgments, 2024
353 judgments · page 3 of 18
High Courts23 Nov 2024Dismissed
K. Ramakrishna Vs Assistant Director, Directorate Of Enforcement, Bengaluru Zonal Office, 3rd Floor, B Block, BMTC, Shanthinagar, TTMC, K.H.Road, Bengaluru � 560027
Karnataka High Court · (2024) 11 KAR CK 0018
Barathiya Nagarik Suraksha Sanhitha, 2023 — Section 479, 479(1), 479(2), 531Prevention Of Money Laundering Act, 2002 — Section 3, 4, 5, 45Unlawful Activities (Prevention) Act, 1967 — Section 43D(5)
High Courts23 Nov 2024Dismissed
Jayaprakash M.R. Vs State Of Karnataka By Belur Police Station, Represented By State Public Prosecutor, High Court Of Karnataka, Bengaluru-560001 & Ors.
Karnataka High Court · (2024) 11 KAR CK 0017
Indian Penal Code, 1860 — Section 419, 420, 465, 468Code Of Criminal Procedure, 1973 — Section 227, 228, 239, 482
High Courts23 Nov 2024Allowed
Kavya Vs State By Women Police Chitradurga Rep. By State Public Prosecutor High Court Of Karnataka Bengaluru-560001 & Ors.
Karnataka High Court · (2024) 11 KAR CK 0009
Indian Penal Code, 1860 — Section 149, 323, 344, 346, 363, 366(A), 370(A), 370(4), 376(2)(n), 468Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6, 17 Immoral Traffic Prevention Act, 1966 — Section 3, 4, 5Code Of Criminal Procedure, 1973 — Section 437, 439
High Courts21 Nov 2024Dismissed
S. Purushothama Vs Chairman, Karnataka State Administrative Tribunal, 7th Floor, Kandaya Bhavana, K G Road, Bengaluru 560009 & Ors.
Karnataka High Court · (2024) 11 KAR CK 0016
Administrative Tribunals Act, 1985 — Section 13(1A)Karnataka Administrative Tribunal (Conditions Of Service, etc) Rules, 1992 — Rule 3, 6
High Courts21 Nov 2024Dismissed
Prajwal & Others Vs State By Malavalli Town Police Station, Rep By State Public Prosecutor High Court Of Karnataka Bengaluru 560001 & Ors
Karnataka High Court · (2024) 11 KAR CK 0012
Indian Penal Code, 1860 — Section 114, 307, 323, 324, 354, 354(A), 354(D), 376(2)(i)(n), 392, 504, 506Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6, 10, 12, 17 Code Of Criminal Procedure, 1973 — Section 439
High Courts20 Nov 2024Allowed
Bombay Rayon Fashions Ltd. Vs Special Land Acquisition Officer And Competent Authority National Highway-275, Bangalore-Mysore Section, Basavanapura, Ramanagara, Bengaluru-562159 & Ors.
Karnataka High Court · (2024) 11 KAR CK 0027
National Highways Act, 1956 — Section 3H(4)Code Of Civil Procedure, 1908 — Section 151
High Courts20 Nov 2024Dismissed
Roopa R & Others Vs Dist. Registrar Of Societies, Zone-4, Bengaluru Urban, Sahakara Souda, Malleshwaram, Bengaluru - 03 & Ors.
Karnataka High Court · (2024) 11 KAR CK 0026
High Courts20 Nov 2024Dismissed
Shailaja K L Vs State Of Karnataka & Ors.
Karnataka High Court · (2024) 11 KAR CK 0025
High Courts19 Nov 2024Disposed Of
N. Chandrashekaran Vs State Of Karnataka & Ors.
Karnataka High Court · (2024) 11 KAR CK 0036
High Courts19 Nov 2024Disposed Of
Shivanna S M Vs M/S Canara Bank Represented By Branch Manager At Arm Branch, 2nd Floor, Circle Office, Spencer Towers, No. 86, M.G. Road, Bengaluru & Ors.
Karnataka High Court · (2024) 11 KAR CK 0035
Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 14, 17, 18
High Courts19 Nov 2024Disposed Of
M/S Prabhavathi Stone Crushers Vs State Of Karnataka & Ors.
Karnataka High Court · (2024) 11 KAR CK 0034
High Courts19 Nov 2024Dismissed
Harshith P S Vs State Of Karnataka & Ors.
Karnataka High Court · (2024) 11 KAR CK 0028
Scheduled Castes Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 302
High Courts15 Nov 2024Dismissed
M/S. Himagiri Sree Electricals Vs Chief Commissioner, Bruhat Bengaluru Mahanagara Palike, N. R. Square, Bengaluru 560002 & Ors.
Karnataka High Court · (2024) 11 KAR CK 0040
High Court Act, 1961 — Section 4
High Courts15 Nov 2024Disposed Of
Nagarathnamma Vs Karnataka Industrial Areas Development Board Khanija Bhavana Race Course Road Bengaluru-560001 Rep. By Its Chief Executive Officer & Ors.
Karnataka High Court · (2024) 11 KAR CK 0039
High Courts15 Nov 2024Allowed
Shakila Willis Vs State Of Karnataka & Ors.
Karnataka High Court · (2024) 11 KAR CK 0038
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 380, 384, 389, 406, 419, 420 506
High Courts15 Nov 2024Dismissed
Krishnamurthy H.Y Vs State Of Karnataka By Halasuru P.S Rep By State Public Prosecutor City Civil Court Complex Bengaluru - 560009
Karnataka High Court · (2024) 11 KAR CK 0037
High Courts15 Nov 2024Allowed
V Muniraju Vs State By Udupi Town Police Station, Represented By S.P.P. High Court Building, Bangalore - 560001
Karnataka High Court · (2024) 11 KAR CK 0032
Indian Penal Code, 1860 — Section 120B, 149, 406, 420Karnataka Protection Of Interest Of Depositors In Financial Establishments Act, 2004 — Section 9
High Courts15 Nov 2024Dismissed
Ganesh Naik B Vs Deepa R
Karnataka High Court · (2024) 11 KAR CK 0030
Hindu Marriage Act, 1955 — Section 9, 13(1)(ia)(ib)Code Of Criminal Procedure, 1973 — Section 125
High Courts14 Nov 2024Allowed
Suresh Vs State Of Karnataka & Ors.
Karnataka High Court · (2024) 11 KAR CK 0042
Indian Penal Code, 1860 — Section 363, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 6, 8, 12, 11(IV), 15 Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Code Of Criminal Procedure, 1973 — Section 161, 164