High Courts02 Aug 2024Allowed
H.S. Rafeeq Ahmed & Others Vs Shivarathna & Others
Karnataka High Court · (2024) 08 KAR CK 0010
Code Of Civil Procedure, 1908 — Order 8 Rule 1
COURT ARCHIVE
Karnataka High Court judgments, 2024
353 judgments · page 7 of 18
High Courts02 Aug 2024Allowed
Saravana Vs State Rep By SHO T Narasipura Mysore District - 571001
Karnataka High Court · (2024) 08 KAR CK 0002
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 379, 465, 471Mines And Minerals (Development And Regulation) Act, 1957 — Section 4(1), 4(1A), 21(1)
High Courts01 Aug 2024Allowed
Aparna D Vs State Of Karnataka By Ramamurthy Nagar P.S., Bengaluru, Rep By Spp High Court Building Bengaluru - 560001
Karnataka High Court · (2024) 08 KAR CK 0011
Indian Penal Code, 1860 — Section 302, 307Code Of Criminal Procedure, 1973 — Section 437(1)
High Courts01 Aug 2024Allowed
Kumara Vs State Of Karnataka
Karnataka High Court · (2024) 08 KAR CK 0007
Indian Penal Code, 1860 — Section 323, 354(B), 448, 506, 509Code Of Criminal Procedure, 1973 — Section 438
High Courts01 Aug 2024Allowed
Ajay H Vs State Of Karnataka
Karnataka High Court · (2024) 08 KAR CK 0006
Indian Penal Code, 1860 — Section 34, 307, 324, 504
High Courts01 Aug 2024Allowed
Nagu Naik S/O Late Lakshman Naik Vs State Of Karnataka
Karnataka High Court · (2024) 08 KAR CK 0005
Indian Penal Code, 1860 — Section 34, 201, 302, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts01 Aug 2024Allowed
A. Sunil Kumar Vs State By Begur P.S Bengaluru Represented By SPP High Court Of Karnataa Bangalore - 560001 & Others
Karnataka High Court · (2024) 08 KAR CK 0003
Code Of Criminal Procedure, 1973 — Section 439, 439(2)Indian Penal Code, 1860 — Section 143, 144, 147, 148, 149, 302, 307, 341, 447, 504
High Courts26 Jul 2024Allowed
Kusuma Kumari Vs Ganesh Babu
Karnataka High Court · (2024) 07 KAR CK 0053
Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2
High Courts26 Jul 2024Disposed Of
Nagaraju S Vs Ashwathaiah & Others
Karnataka High Court · (2024) 07 KAR CK 0051
Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2
High Courts26 Jul 2024Allowed
Ilyas @ Illu @ Neamangala Illu S/O Muktiyar Vs State Of Karnataka By Shivaji Nagar Police Station, Rep. By Spp, High Court Building, Bangalore - 560001
Karnataka High Court · (2024) 07 KAR CK 0050
Indian Penal Code, 1860 — Section 109, 120B, 143, 147, 148, 149, 302
High Courts26 Jul 2024Partly Allowed
Neelakantappa Vs State By Hosadurga Police Station Chitradurga District, Represented By Public Prosecutor, High Court Building, Bengaluru - 560001 & Others
Karnataka High Court · (2024) 07 KAR CK 0049
Indian Penal Code, 1860 — Section 376, 376DB, 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6, 42Evidence Act, 1872 — Section 6
High Courts25 Jul 2024Allowed
Niveditha S W/O Sri. Sherwin K Vs Sherwin K S/O Sri. J. Komagan
Karnataka High Court · (2024) 07 KAR CK 0048
Code Of Criminal Procedure, 1973 — Section 24
High Courts25 Jul 2024Allowed
Pavitra Vs Dinesh S/O Chennegowda
Karnataka High Court · (2024) 07 KAR CK 0047
Code Of Criminal Procedure, 1973 — Section 24
High Courts19 Jul 2024Disposed Of
Bangaru Srinivasan Vs S. M. Renukamma & Others
Karnataka High Court · (2024) 07 KAR CK 0046
Code Of Civil Procedure, 1908 — Order 47 Rule 1, Order 47 Rule 2Writ Proceedings Rules, 1977 — Rule 39
High Courts19 Jul 2024Dismissed
Official Liquidator Of M/S Shree Mookambika Finance Corporation (IN LIQN) Attached To High Court Of Karnataka Corporate Bhavan, No.26-27, Raheja Towers, 12th Floor,M G Road Bangalore -1 Vs K Gopalakrishna Bhat & Others
Karnataka High Court · (2024) 07 KAR CK 0045
Companies Act, 1956 — Section 543(1)Companies (Court) Rules, 1959 — Rule 260
High Courts19 Jul 2024Dismissed
Kishore Baishya Vs Rebecca Hooper
Karnataka High Court · (2024) 07 KAR CK 0041
High Courts19 Jul 2024Disposed Of
Ayub P.S. @ Bommanahalli Babu @ Attica Babu Vs State Of Karnataka By Doddaballapura Rural Police Station Represented By Public Prosecutor District And Sessions Judge Doddaballapura Rural
Karnataka High Court · (2024) 07 KAR CK 0040
Indian Penal Code, 1860 — Section 379, 413
High Courts19 Jul 2024Disposed Of
Ayub PS @ Bommanahalli Babu @ Attica Babu Vs State By Doddaballapura Rural P.S. � 561 203 & Others
Karnataka High Court · (2024) 07 KAR CK 0039
Code Of Criminal Procedure, 1973 — Section 50A, 169, 305Indian Penal Code, 1860 — Section 379, 413
High Courts18 Jul 2024Dismissed
Ravikumar Vs State Of Karnataka By Thirumani Police Station, Represented By The State Public Prosecutor, High Court Buildings, Bengaluru - 560001
Karnataka High Court · (2024) 07 KAR CK 0044
High Courts15 Jul 2024Allowed
Jagadish @ Jagadishkumar Vs State Of Karnataka Through Mannaekhelli P.S. Chitguppa Taluk District Bidar Rep. By Addl. S.P.P., High Court Of Karnataka Kalaburagi-585105 & Others
Karnataka High Court · (2024) 07 KAR CK 0037
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Amendment Act, 2015 — Section 3(2)(v), 3(2)(va), 14(A)(2)Indian Penal Code, 1860 — Section 143, 147, 148, 149, 302, 307, 324, 341, 504, 506