COURT ARCHIVE

Karnataka High Court judgments, 2024

353 judgments · page 5 of 18

High Courts09 Oct 2024Allowed

Rajshekar Vs State Of Karnataka Through Nelogi P. S. (CR NO.135/2024) REP. BY S.P.P. High Court Of Karnataka Kalaburagi Bench-585107 & Others

Karnataka High Court · (2024) 10 KAR CK 0008

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(f), 14(A)(2), 417, 419, 420Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 482Indian Penal Code, 1860 — Section 417, 419, 420

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High Courts04 Oct 2024Allowed

M. Subbarao Vs P. Sathya Narayana Rao

Karnataka High Court · (2024) 10 KAR CK 0002

Code Of Criminal Procedure, 1973 — Section 311, 482Negotiable Instruments Act, 1881 — Section 138

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High Courts04 Oct 2024Disposed Of

Shymol Santra & Others Vs Commissioner Bruhath Bangalore Mahanaagra Palike N.R Square Bangalore 560001 & Others

Karnataka High Court · (2024) 10 KAR CK 0001

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High Courts01 Oct 2024Partly Allowed

Ashwat Vs State Of Karnataka Through Chittapur Police Station, Rep By Addl. SPP, High Court Of Karnataka, Kalaburagi-585103

Karnataka High Court · (2024) 10 KAR CK 0007

Indian Penal Code, 1860 — Section 149, 188Code Of Criminal Procedure, 1973 — Section 2(d), 149, 155(2), 188, 195, 200, 201, 202, 203, 204

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High Courts01 Oct 2024

Muniyamma & Others Vs Commissioner Bangalore Development Authority, Kumarapark West, Bangalore - 560020 & Others

Karnataka High Court · (2024) 10 KAR CK 0005

Bangalore Development Authority Act, 1976 — Section 33, 33A

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High Courts30 Sept 2024Allowed

Madhu K Vs State Of Karnataka By Ramanagara Women Police & Others

Karnataka High Court · (2024) 09 KAR CK 0012

Indian Penal Code, 1860 — Section 363, 376Prohibition Of Child Marriage Act, 2006 — Section 6, 9Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6

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High Courts30 Sept 2024Allowed

Mehandi Miyan @ Saleem Vs State Of Karnataka By Yelahanka Police Station

Karnataka High Court · (2024) 09 KAR CK 0010

Indian Penal Code, 1860 — Section 201, 302, 397, 411Code Of Criminal Procedure, 1973 — Section 439

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High Courts20 Sept 2024Disposed Of

Shiju Mon & Others Vs M/S. IDBI BANK LTD., IDBI House No.58 3 Rd Floor, Mission Road, Bengaluru 560072 & Ors.

Karnataka High Court · (2024) 09 KAR CK 0005

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High Courts20 Sept 2024Allowed

Venkataraj @ Venkatarajappa Vs State Of Karnataka Department Of Home, Through Its, Principal Secretary Vidhana Soudha, Bengaluru 560001 & Ors.

Karnataka High Court · (2024) 09 KAR CK 0004

Indian Penal Code, 1860 — Section 201, 302, 380, 396, 457

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High Courts17 Sept 2024Disposed Of

P Preetish Vs Deputy Commissioner Of Police DCP W And CSW Cyberabad Gachibowli, Rangareddy District, Telangana - 508213 & Others

Karnataka High Court · (2024) 09 KAR CK 0014

Bharatiya Nyaya Sanhita, 2023 — Section 3(5), 85, 351, 352Dowry Prohibition Act, 1961 — Section 3, 4

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High Courts17 Sept 2024Disposed Of

M/S. Symbio Generics India Private Limited Having Its Corporate Office At No. 87, 3Rd Floor, 14th Main, Sector-4, Opp BDA Complex, HSR Layout, Bangalore-560102 Vs Union Of India Represented By The Revenue Secretary, Ministry Of Finance, Department Of Revenue, New Delhi-110001 & Others

Karnataka High Court · (2024) 09 KAR CK 0013

Limitation Act, 1963 — Section 14

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High Courts13 Sept 2024Dismissed

Ansar @ Anchu Vs State Of Karnataka Balur Ps Represented By Spp High Court Building Bengaluru, Karnataka � 560001

Karnataka High Court · (2024) 09 KAR CK 0017

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 395, 397, 427, 450

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High Courts13 Sept 2024Dismissed

Pramod Kumar M. K Vs Registrar, Karnataka State Administrative Tribunal, 7th Floor, Kandaya Bhavan, Kempegowda Road, Bengaluru 560009 & Others

Karnataka High Court · (2024) 09 KAR CK 0008

Karnataka Civil Services (Probation) Rules, 1977 — Rule 3

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High Courts13 Sept 2024Allowed

Rajesh Doyijode & Others Vs State Rep By Konanakunte Police Station, 144, Anjanapura Main Road, Anjanadri Layout, Konanakunte Bengaluru, Karnataka - 560062 & Others

Karnataka High Court · (2024) 09 KAR CK 0007

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 323, 498A, 504Dowry Prohibition Act, 1961 — Section 3, 4

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High Courts05 Sept 2024Allowed

Gangolli Primary Fishermens Co Operative Society Ltd Vs State Of Karnataka Department Of Co Operation & Others

Karnataka High Court · (2024) 09 KAR CK 0002

Karnataka Co-Operative Societies Act, 1959 — Section 7, 106, 106(a)Karnataka Co-Operative Societies Rules, 1960 — Rule 3B, 13BConstitution Of India, 1949 — Article 226, 227b

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High Courts05 Sept 2024Allowed

P. Sandeep & Others Vs Inspector Of Police Women Police Station I.T Corridor, Gachibowli Cyberbara Bad, Rangareddy District, Telangana State Rep. By State P.P, High Court Of Karnatak, Bengaluru - 560001 & Ors.

Karnataka High Court · (2024) 09 KAR CK 0001

Bharatiya Nyaya Sanhita, 2023 — Section 3(5), 85, 351, 352Dowry Prohibition Act, 1961 — Section 3, 4Bharatiya Nagarika Nyaya Sanhita, 2023 — Section 482

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High Courts04 Sept 2024Dismissed