COURT ARCHIVE

Karnataka High Court judgments, 2024

353 judgments · page 6 of 18

High Courts30 Aug 2024

Azaruddin Vs State By CEN Crime P.S Mangalore City Represented By State Public Prosecutor High Court Buldings Bengaluru - 560001

Karnataka High Court · (2024) 08 KAR CK 0034

Narcotic Drugs & Psychotropic Substances Act, 1985 — Section 8(c), 21, 21(c), 27(b), 37(1)(B)Indian Penal Code, 1860 — Section 306

High Courts30 Aug 2024

Prabhu S/O Sharanappa Vs State By Chitradurga Women P.S, Chitadurga Represented By SPP High Court Building Bangalore - 01 & Others

Karnataka High Court · (2024) 08 KAR CK 0033

High Courts29 Aug 2024Allowed

Prasanna P M Vs State Of Karnataka Department Of Co-Operation M.S Building, Dr. Br Ambedkar Veedhi Bengaluru-01. Represented By Its Secretory & Others

Karnataka High Court · (2024) 08 KAR CK 0021

Karnataka Co-Operative Societies Act, 1959 — Section 29C

High Courts29 Aug 2024Disposed Of

Prasanna P M Vs State Of Karnataka Department Of Co-Operation & Others

Karnataka High Court · (2024) 08 KAR CK 0020

High Courts28 Aug 2024

Nandish Prajapat @Nandish Kumar S/O Sri Shiv Prakash Prajapat Vs State Of Karnataka

Karnataka High Court · (2024) 08 KAR CK 0025

Indian Penal Code, 1860 — Section 306

High Courts28 Aug 2024Dismissed

Om Prakash Devasi @ Om Prakash Vs State Of Karnataka Chamarajpet Police Station

Karnataka High Court · (2024) 08 KAR CK 0024

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 35, 120(B), 302, 381

High Courts28 Aug 2024Allowed

Dawood Ibrahim @ IBBI Vs State Of Karnataka

Karnataka High Court · (2024) 08 KAR CK 0023

Indian Penal Code, 1860 — Section 34, 307, 341, 364A, 377, 394, 395, 399, 511

High Courts21 Aug 2024Disposed Of

M B Nagesh Murthy Dead By Lrs. & Others Vs M P Jagadeesh Murthy & Others

Karnataka High Court · (2024) 08 KAR CK 0040

Hindu Religious Institutions And Charitable Endowments Act, 1997 — Section 25B, 25B(6)(iii), 25(B)(7), 25(B)(8)

High Courts14 Aug 2024Dismissed

Hassan Sadiq @ Blade Sadiq Vs State Of Karnataka

Karnataka High Court · (2024) 08 KAR CK 0019

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 21, 21(c), 37, 50

High Courts09 Aug 2024Dismissed

Waseem Akram @ Wasim Akram Vs Police Sub Inspector, Old Hubballi Police Station, Hubli South Sub Division, Hubballi -Dharwad-580020 & Others

Karnataka High Court · (2024) 08 KAR CK 0029

Indian Penal Code, 1860 — Section 120B, 143, 147, 148, 149, 153A, 225B, 307, 323, 324, 332, 333, 427, 504, 506National Investigation Agency Act, 2008 — Section 11, 11(1), 11(2), 22, 22(2)(i), 22(3)Prevention Of Damage To Public Property Act, 1984 — Section 3(1)

High Courts09 Aug 2024Allowed

Disha Choudhary Vs State Of Karnataka Through Madiwala Ps/EOD, CID

Karnataka High Court · (2024) 08 KAR CK 0026

High Courts09 Aug 2024Allowed

Hanamanth Vs State Of Karnataka Through Babaleshwar Police Station, Dist: Vijayapura 586101 Represented By Addl. Spp High Court Of Karnataka, Kalaburagi Bench & Others

Karnataka High Court · (2024) 08 KAR CK 0015

Code Of Criminal Procedure, 1973 — Section 439Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Amendment Act, 2015 — Section 3(1)(r)(s), 3(2)(VA), 14AIndian Penal Code, 1860 — Section 143, 147, 149, 307, 341, 506

High Courts08 Aug 2024Allowed

Lokesh G N & Others Vs State Of Karnataka By Avalahalli Police Station, Bangalore Rural District. Represented By State Public Prosecutor

Karnataka High Court · (2024) 08 KAR CK 0032

Indian Penal Code, 1860 — Section 120B, 149, 419, 420, 464, 468, 471, 504, 506Code Of Criminal Procedure, 1973 — Section 438

High Courts08 Aug 2024Allowed

Gurappa Vs State Of Karnataka By Its Station House Officer, Kodihalli Police, Kanakapura Circle-562119 & Others

Karnataka High Court · (2024) 08 KAR CK 0031

High Courts08 Aug 2024Disposed Of

Fakeeragouda Vs Susheelamma & Others

Karnataka High Court · (2024) 08 KAR CK 0018

High Courts08 Aug 2024Disposed Of

Dr. Sugandha W/O Chaming Sheih & Others Vs State Of Karnataka & Others

Karnataka High Court · (2024) 08 KAR CK 0016

Karnataka Education Act, 1983 — Section 130, 131

High Courts07 Aug 2024Dismissed

John Poul Vs State Of Karnataka By Kadugodi Ps Rep By Spp High Court Of Karnataka Bangalore-560001

Karnataka High Court · (2024) 08 KAR CK 0014

Indian Penal Code, 1860 — Section 34, 120B, 302, 341

High Courts07 Aug 2024Dismissed

Siddaraju S/O Late Kadaraiah Vs State By Nelamangala Rural Police Station, Rep. By Its State Public Prosecutor, High Court Of Karnataka - 560001

Karnataka High Court · (2024) 08 KAR CK 0013

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 114, 498(A), 302, 307Dowry Prohibition Act, 1961 — Section 4

High Courts05 Aug 2024Allowed

Sumanth Bangalore Subramanyam Vs Regional Passport Office 8 Th Block, 80 Feet Road, Koramangala, Bengaluru-560095

Karnataka High Court · (2024) 08 KAR CK 0009

High Courts05 Aug 2024Disposed Of

M/S Sri. Venkateshwara Builders & Others Vs Nagaraja.G & Others

Karnataka High Court · (2024) 08 KAR CK 0008

Code Of Civil Procedure, 1908 — Order 9 Rule 9, Order 39 Rule 1, Order 39 Rule 2