High Courts07 Feb 2025Disposed Of
Veeramarannaswamy Devara Jeernoddara Kattada Seva Samithi Vs State Of Karnataka & Ors
Karnataka High Court · (2025) 02 KAR CK 0863
COURT ARCHIVE
Karnataka High Court judgments, 2025
473 judgments · page 21 of 24
High Courts07 Feb 2025Allowed
B.S. Yeddyurappa Vs Criminal Investigation Department (Cid) Carlton House, Palace Road Bengaluru - 560001 Represented By Its State Public Prosecutor High Court Of Karnataka & Ors
Karnataka High Court · (2025) 02 KAR CK 0862
Protection Of Children From Sexual Offences Act, 2012 - Section 8Indian Penal Code, 1860 - Section 354ACode Of Criminal Procedure, 1973 - Section 41A, 438
High Courts07 Feb 2025Allowed
Rahul S.N. @ Rahul Shetty S/O Narayana C Vs State By Varthur Police Station, Bengaluru District, Rep. By State Public Prosecutor, High Court Of Karnataka, Bengaluru - 560001 & Ors
Karnataka High Court · (2025) 02 KAR CK 0861
Information Technology Act, 2008 - Section 66, 66(EBharatiya Nyaya Sanhita, 2023 - Section 64, 318(2), 318(4)Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 359, 528
High Courts05 Feb 2025Allowed
Venugopal.G.Rao Vs M/S. Excel Radiators Private Limited & Ors
Karnataka High Court · (2025) 02 KAR CK 0860
Arbitration And Conciliation Act, 1996 - Section 36
High Courts05 Feb 2025Allowed
Channappa & Ors. Vs Deputy Commissioner, Tumakuru District, Tumakuru -572101 & Ors
Karnataka High Court · (2025) 02 KAR CK 0856
High Courts05 Feb 2025Allowed
Budnar Jayakar Shetty Vs Commissioner Of Income Tax Central Revenue Building, Queen's Road, Shivaji Nagar, Bengaluru - 560001 & Ors
Karnataka High Court · (2025) 02 KAR CK 0854
Income Tax Act, 1961 - 271(1)(c), 274
High Courts05 Feb 2025Allowed
Uttamkumar Ashokbhai Mangukiya & Ors. Vs State Of Karnataka Cyber Crime Ps., Bengaluru City, Karnataka, Rep. By State Public Prosecutor, High Court Building, Bengaluru-560001
Karnataka High Court · (2025) 02 KAR CK 0852
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Information Technology Act, 2000 - Section 66(C), 66(D)Bharatiya Nyaya Sanhita, 2023 - Section 111(3), 318(4), 319(2)
High Courts05 Feb 2025Disposed Of
Krishnaji Tammaji Kotabagi Vs State Of Karnataka & Ors
Karnataka High Court · (2025) 02 KAR CK 0847
High Courts05 Feb 2025
Karantaka State Ration Food Grain Wholesale And Retail Transportation Contractors Association (R) & Ors. Vs State Of Karnataka Rep: By Its Principal Secretary Food And Civil Supplied Department Vikasa Soudha Bengaluru - 560001 & Ors
Karnataka High Court · (2025) 02 KAR CK 0841
High Courts04 Feb 2025Allowed
Shanmuga Raj & Ors. Vs State By C.C.B. Bangalore City Police Rep. By Learned Public Prosecutor, High Court Of Karnataka, Bangalore-560001
Karnataka High Court · (2025) 02 KAR CK 0850
Indian Penal Code, 1860 - Section 34, 406, 420, 465, 468, 471, 406, 420, 465, 468, 471Code Of Criminal Procedure, 1973 - Section 439(1)(b)
High Courts04 Feb 2025Allowed
Siddaiah Gowda Vs Ravi Kumari
Karnataka High Court · (2025) 02 KAR CK 0842
Negotiable Instruments Act, 1881 - Section 138, 139Code Of Criminal Procedure, 1973 - Section 313
High Courts03 Feb 2025Allowed
S V Ramaswamy & Ors. Vs M/S H And M Infrastructures (Partnership Firm) & Ors
Karnataka High Court · (2025) 02 KAR CK 0837
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13, 14, 15, 16, 17Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Rules, 2002 - Rule 8, 8(8), 9, 9(2), 9(3), 9(4)
High Courts01 Feb 2025Disposed Of
Kum. Ashwika Pankaj Bagayatkar & Ors. Vs Union Of India & Ors
Karnataka High Court · (2025) 02 KAR CK 0836
Karnataka Selection Of Candidates For Admission To Government Seats In Professional Educational Institutions Rules, 2006 - Rule 5Constitution Of India, 1949 - Article 371J
High Courts01 Feb 2025Allowed/ Dismissed
Uma Abhilasha Iyer & Ors. Vs V. Janardhan & Ors
Karnataka High Court · (2025) 02 KAR CK 0835
Code Of Criminal Procedure, 1973 - Section 2(wa), 29, 29(2), 200, 313, 357, 357(1)(b), 372, 374, 377, 378, 397, 397(1), 397(3), 401, 401(4), 401(5)Negotiable Instruments Act, 1881 - Section 30, 38, 117, 138, 142
High Courts01 Feb 2025Allowed
Vasanth Kumar. M Vs Karnataka State Human Rights Commission Multi Storied Buildings, Bangalore-560001. Represented By Its Member & Ors
Karnataka High Court · (2025) 02 KAR CK 0840
High Courts01 Feb 2025Allowed
Manjunath S.J @ Samrat Manju Vs State Of Karnataka & Ors
Karnataka High Court · (2025) 02 KAR CK 0838
Scheduled Castes & Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 3(1)(r)(s), 14A(2), 18Indian Penal Code, 1860 - Section 143, 144, 148, 149, 323, 324, 327, 354, 355, 448, 504, 506, 509Juvenile Justice Act, 2000 - Section 75
High Courts31 Jan 2025Disposed Of
Ramesha R & Ors. Vs State Of Karnataka & Ors
Karnataka High Court · (2025) 01 KAR CK 1694
Karnataka Co-Operative Societies Act, 1959 - Section 106
High Courts31 Jan 2025Disposed Of
B.N. Devaraja Babu Vs Anil Kumar & Ors
Karnataka High Court · (2025) 01 KAR CK 1692
High Courts31 Jan 2025Allowed
Prakash Rao Mairpady Vs Swathi Hebbar
Karnataka High Court · (2025) 01 KAR CK 1691
Code Of Criminal Procedure, 1973 - Section 125, 407
High Courts31 Jan 2025Allowed
Deepak S/O Mahesh Vs State Of Karnataka By Bagalagunte Ps, Bengaluru City. Reptd. By State Public Prosecutor, High Court Buildings, Bengaluru-560001
Karnataka High Court · (2025) 01 KAR CK 1690
Indian Penal Code, 1860 - Section 397