Karnataka High Court Judgments 2024 — Page 9

High Courts02 Jul 2024Disposed Of

D. Madesha & Others Vs Malai Mahadeshwara Swamy Kshethra Development Authority, Mahadeshwara Hills, Hanur Taluk, Chamaraj Nagar District 575144 Reprsented By Its Secretary

Karnataka High Court · (2024) 07 KAR CK 0019

High Courts01 Jul 2024Allowed

Vinay Kumar S/O Adaveeshappa Vs State Of Karnataka By Doddaballapura Town P S Represented By State Public Prosecutor High Court Complex Bengaluru District

Karnataka High Court · (2024) 07 KAR CK 0022

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 143, 147, 148, 149, 302, 307, 332, 353

Read judgment

High Courts01 Jul 2024Allowed

Arjun @ Prashanth Arjun Nr @ Prashanth (A-4) S/O Nagarajachari Vs State Of Karnataka By Jagaluru P S Represented By State Public Prosecutorhigh Court Building Bangalore � 560001 & Others

Karnataka High Court · (2024) 07 KAR CK 0021

Indian Penal Code, 1860 — Section 120B, 143, 147, 149, 201, 211, 300, 302Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)Code Of Criminal Procedure, 1973 — Section 164

Read judgment

High Courts01 Jul 2024Allowed

Dileep Kumar S Vs State Of Karnataka Byatarayanapura Police Station Rep. By State Public Prosecutor High Court Of Karnataka High Court Buildings Bangalore � 560001 & Others

Karnataka High Court · (2024) 07 KAR CK 0020

Indian Penal Code, 1860 — Section 120B, 143, 147, 148, 149, 201, 212, 302Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)

Read judgment

High Courts28 Jun 2024Allowed

Xxxxxxxxxx Vs State Of Karnataka By Station House Officer Basavanagudi Women P.S., Bengaluru – 560070 & Others

Karnataka High Court · (2024) 06 KAR CK 0052

Indian Penal Code, 1860 — Section 211, 323, 498, 498A, 506(2)Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 41, 155(2), 156(1), 320, 482

Read judgment

High Courts28 Jun 2024Dismissed

D. Sudhakar Gupta Vs Kannaiah

Karnataka High Court · (2024) 06 KAR CK 0049

Read judgment

High Courts28 Jun 2024Disposed Of

M/S. Mahathru Technologies Vs M/S. Creative Infotech A Proprietorship Concern

Karnataka High Court · (2024) 06 KAR CK 0047

Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 91, 200, 311

Read judgment

High Courts26 Jun 2024Disposed Of

Assistant Executive Engineer, Cauvery Neeravari Nigama Ltd., No.01, K.C.Sub-Division, Saraguru, H.D.Kote Taluk, Mysore District & Others Vs Deputy Labour Commissioner & Appellate Authority, Bannerghatta Road, Karmika Bhavan, Bangalore � 560029 & Others

Karnataka High Court · (2024) 06 KAR CK 0042

Read judgment

High Courts26 Jun 2024Dismissed

Savithramma Vs Ningaiah

Karnataka High Court · (2024) 06 KAR CK 0040

Read judgment

High Courts26 Jun 2024Allowed

Yellappa Vs State Of Karnataka By Anekal Police Station, Represented By The Spp, High Court Of Karnataka, Bangalore - 560001.

Karnataka High Court · (2024) 06 KAR CK 0038

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

Read judgment

High Courts26 Jun 2024Dismissed

Shankranaika Vs State Of Karnataka Rep Through Channagiri P.S, By State Public Prosecutor, High Court Building, Bengaluru - 560001

Karnataka High Court · (2024) 06 KAR CK 0037

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 307, 324

Read judgment

High Courts26 Jun 2024Dismissed

Padmaraj Vs State Of Karnataka By Puttur Town Police, Puttur, Rep. By Spp, High Court Of Karnataka, Bangalore - 560001 & Others

Karnataka High Court · (2024) 06 KAR CK 0036

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

Read judgment

High Courts26 Jun 2024Allowed

Siddesh G.R. Vs State By Peenya Ps Rep By State Public Prosecutor, High Court Building, Bangalore - 560001 & Others

Karnataka High Court · (2024) 06 KAR CK 0035

Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6Prohibition Of Child Marriage Act, 2006 — Section 9, 10Indian Penal Code, 1860 — Section 376

Read judgment

High Courts26 Jun 2024Allowed