COURT ARCHIVE

Karnataka High Court judgments, 2024

353 judgments · page 4 of 18

High Courts14 Nov 2024Allowed

Dinesh @ Tenatos Vs State Of Karnataka

Karnataka High Court · (2024) 11 KAR CK 0041

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(iii)(b), 20(b), 21(c), 37, 37(1)(b)Code Of Criminal Procedure, 1973 — Section 439

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High Courts13 Nov 2024Allowed

Manjegowda & Others Vs State Of Karnataka By Kikkeri Police Station Krishnaraja Pete Taluk Mandya District - 571423. Represented By SPP, High Court Of Karnataka, Bengaluru � 560001

Karnataka High Court · (2024) 11 KAR CK 0047

Bharatiya Nyaya Sanhita, 2023 — Section 3(5), 80, 85, 103(1), 115(2)Dowry Prohibition Act, 1961 — Section 3, 4Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023 — Section 482

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High Courts13 Nov 2024Allowed

Chandru @ Ramachandra Vs State Of Karnataka & Others

Karnataka High Court · (2024) 11 KAR CK 0045

Indian Penal Code, 1860 — Section 354(A), 354(C), 506Protection Of Children From Sexual Offences Act, 2012 — Section 8, 12, 11(IV), 15Information Technology Act, 2000 — Section 66(E)

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High Courts12 Nov 2024Allowed

Ramachandra. C. N. Vs State Of Karnataka & Others

Karnataka High Court · (2024) 11 KAR CK 0057

Karnataka Civil Services (Classification,Control And Appeal) Rules,1957 — Rule 8(ii)

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High Courts08 Nov 2024Disposed Of

B. R. Dilip kumar Vs Zonal Commissioner & Others

Karnataka High Court · (2024) 11 KAR CK 0050

Bruhat Bengaluru Mahanagara Palike Act, 2020 — Section 248(3), 253

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High Courts08 Nov 2024Disposed Of

Laxminarayana Ujar Vs Union Of India & Others

Karnataka High Court · (2024) 11 KAR CK 0049

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High Courts08 Nov 2024Allowed

Hari Prasad @ Hari Vs State Of Karnataka

Karnataka High Court · (2024) 11 KAR CK 0003

Indian Penal Code, 1860 — Section 376, 417, 420Code Of Criminal Procedure, 1973 — Section 313

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High Courts07 Nov 2024Allowed

Jayavanth S Vs State By Narasimharaja Police Station Mysuru - 570007 & Others

Karnataka High Court · (2024) 11 KAR CK 0054

Indian Penal Code, 1860 — Section 366(A), 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5(J)(ii), 5(L), 6Code Of Criminal Procedure, 1973 — Section 439

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High Courts07 Nov 2024Allowed

Ranjith K Uruf Mohammed Asif Vs State Of Karnataka By Narasimharaja P S Rep By Stqte Public Prosecutor High Court Of Karnataka Bangalore 560001

Karnataka High Court · (2024) 11 KAR CK 0053

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

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High Courts07 Nov 2024Dismissed

Leena Abraham & Others Vs Byju Joseph

Karnataka High Court · (2024) 11 KAR CK 0052

Criminal Procedure Code, 1973 — Section 125Family Courts Act, 1984 — Section 7

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High Courts24 Oct 2024Allowed

Amaresh Vs State Of Karnataka, Represented By Its Principle Secretary, D.P.A.R, Vidhana Soudha, Bengaluru-560001 & Others

Karnataka High Court · (2024) 10 KAR CK 0015

Karnataka Land Revenue Act, 1964 — Section 4, 5, 6karnataka Civil Services Rules, 1957 — Rule 8

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High Courts24 Oct 2024Allowed

Siddarangaiah Vs Gangarangaiah & Others

Karnataka High Court · (2024) 10 KAR CK 0014

Code Of Civil Procedure, 1908 — Section 151Code Of Civil Procedure, 1908 — Order 18 Rule 17

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High Courts23 Oct 2024Allowed

K.A. Sudheer Vs State Of Karnataka

Karnataka High Court · (2024) 10 KAR CK 0018

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 379, 395, 397, 411

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High Courts16 Oct 2024Disposed Of

M/S Bangalore Christian Council A Proprietorship Firm Vs M/S Kamadhenu Developers And Builders A Proprietary Concern

Karnataka High Court · (2024) 10 KAR CK 0023

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High Courts16 Oct 2024Allowed

Udayakumar Shetty & Others Vs Seetharama Shetty & Others

Karnataka High Court · (2024) 10 KAR CK 0022

Code Of Civil Procedure, 1908 — Order 6 Rule 17, Order 7 Rule 9

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High Courts16 Oct 2024Allowed

Adichunchanagiri Vidyavarthaka Trust (R) New Town, Bhadravathi 577301, Shivamogga District, Represented By Its Secretary, Sri Prasannanatha Swamiji & Others Vs Siloam Zion Gospel Fellowship & Others

Karnataka High Court · (2024) 10 KAR CK 0020

Specific Relief Act, 1963 — Section 22Code Of Civil Procedure, 1908 — Order 6 Rule 7, Order 6 Rule 17, Order 43 Rule 1A

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High Courts09 Oct 2024Allowed

Ambaray Vs Assistant Commissioner Cum Sub Divisional Magistrate, Kalaburagi & Others

Karnataka High Court · (2024) 10 KAR CK 0012

Code Of Criminal Procedure, 1973 — Section 397, 401

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High Courts09 Oct 2024Allowed

Somanath @ Somashekhar Vs State Through Madan Hipparga P.S

Karnataka High Court · (2024) 10 KAR CK 0011

Indian Penal Code, 1860 — Section 109, 143, 147, 148, 149, 302, 498(A)

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High Courts09 Oct 2024Allowed

Venkatesh & Others Vs State Of Karnataka & Others

Karnataka High Court · (2024) 10 KAR CK 0010

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 109, 115(2), 118(1), 189(2), 190, 191(2), 191(3), 351(2), 352, 483Bharatiya Nyaya Sanhita, 2023 — Section 109

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High Courts09 Oct 2024Allowed

Dharmanayak S/O Sakranayak & Others Vs State Of Karnataka Through Hunasagi Police Station

Karnataka High Court · (2024) 10 KAR CK 0009

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 482Bharatiya Nyaya Sanhita, 2023 — Section 108, 115(2), 126(2), 189(2), 190, 351(3), 352

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