COURT ARCHIVE

Karnataka High Court judgments

47,963 judgments · page 102 of 2,399

High Courts10 Oct 2023Allowed

N Tejasvi Reddy Alias Tejureddy Vs State Of Karnataka, By Hebbal Police, Rep. By Public Prosecutor, Bengaluru & Others

Karnataka High Court · (2023) 10 KAR CK 0024

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3, 3(1)(r)(s), 18, 18(A)Indian Penal Code, 1860 — Section 323, 341, 504, 506

High Courts10 Oct 2023Dismissed

Nagaraju @ Kariya Vs State Of Karnataka Though The Srirangapatna Police Mandya. Represented By State Public Prosecutor High Court Building Bangalore � 560001

Karnataka High Court · (2023) 10 KAR CK 0014

Indian Penal Code, 1860 — Section 341, 395

High Courts09 Oct 2023Allowed

Ajay Kumar. S Vs State Of Karnataka By Magadi Road Police Station, Bengaluru - 560023, Represented By Government Pleader, High Court Of Karnataka, Bengaluru - 560001

Karnataka High Court · (2023) 10 KAR CK 0012

Indian Penal Code, 1860 — Section 149, 307, 323, 341, 504, 506

High Courts09 Oct 2023Allowed

Mallesh, (A-8) Vs State By New Extension Police Station, Represented By Spp, High Court Of Karnataka, Bengaluru - 560001

Karnataka High Court · (2023) 10 KAR CK 0011

Indian Penal Code, 1860 — Section 120B, 143, 147, 148, 149, 302

High Courts05 Oct 2023Dismissed

Somappa & Others Vs Gowramma & Others

Karnataka High Court · (2023) 10 KAR CK 0009

High Courts05 Oct 2023Allowed

Benakesha Vs State Of Karnataka

Karnataka High Court · (2023) 10 KAR CK 0007

Indian Penal Code, 1860 — Section 109, 395, 397Code Of Criminal Procedure, 1973 — Section 439

High Courts05 Oct 2023Allowed

Kiran Biswakarma @ Kiran B K Vs State Of Karnataka By Halasurugate Police Rep. By Spp High Court Campus Bangalore - 560001

Karnataka High Court · (2023) 10 KAR CK 0006

Indian Penal Code, 1860 — Section 354, 504, 506Code Of Criminal Procedure, 1973 — Section 438

High Courts05 Oct 2023Allowed

Chetan @ Shivu @ Kariya Chetu Vs State Of Karnataka

Karnataka High Court · (2023) 10 KAR CK 0004

Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 506Code Of Criminal Procedure, 1973 — Section 439

High Courts04 Oct 2023Partly Allowed

H.N. Pruthivinarayan Vs Managing Director, KSRTC, Central Officer, Shanthinagara, Bengaluru 560027 & Others

Karnataka High Court · (2023) 10 KAR CK 0010

High Courts04 Oct 2023Disposed Of

Mohammad Akram Vs Union Of India

Karnataka High Court · (2023) 10 KAR CK 0001

High Courts29 Sept 2023Allowed

Prapulkumar V.R Vs State Of Karnataka By Huliyurdurga Police Station, Tumakuru District - 572123. Represented By Spp, High Court Of Karnataka, Bangalore - 560001

Karnataka High Court · (2023) 09 KAR CK 0078

Indian Penal Code, 1860 — Section 465, 468, 471Code Of Criminal Procedure, 1973 — Section 438

High Courts29 Sept 2023Allowed

Rakesh H @ Rajesh & Others Vs State Of Karnataka By Chitradurga Rural Police Station, Chitradurga District, Represented By Spp, High Court Buildings Bangalore-560001

Karnataka High Court · (2023) 09 KAR CK 0077

Indian Penal Code, 1860 — Section 34, 307, 323, 324, 504, 506Code Of Criminal Procedure, 1973 — Section 438

High Courts29 Sept 2023Allowed

Surya Kumar @ Suri Vs State By Nazarbad Police Mysuru District, Rep By Its Public Prosecutor, High Court Of Karnataka, Bengaluru-560001

Karnataka High Court · (2023) 09 KAR CK 0076

Indian Penal Code, 1860 — Section 34, 301, 302Code Of Criminal Procedure, 1973 — Section 439

High Courts29 Sept 2023Allowed

Srinivasa A-1 Vs State Of Karnataka By M K Doddi Police, Channapatna State Public Prosecutor, High Court Building Bengaluru 560001

Karnataka High Court · (2023) 09 KAR CK 0075

Indian Penal Code, 1860 — Section 34, 307, 324, 341, 504, 506Code Of Criminal Procedure, 1973 — Section 438

High Courts29 Sept 2023Allowed

Govindaraj & Others Vs State Of Karnataka By Halaguru Police Station , Halaguru - 571421, Represented By State Public Prosecutor, High Court Of Karnataka, Bangalore - 560001

Karnataka High Court · (2023) 09 KAR CK 0074

Indian Penal Code, 1860 — Section 34, 302, 307, 324, 504

High Courts29 Sept 2023Allowed

Dinesh Vs State By Somwarpet P S Kodagu District Kodagu-571236 (Represented By State Public Prosecutor High Court Building Bengaluru-560001 & Others

Karnataka High Court · (2023) 09 KAR CK 0073

Indian Penal Code, 1860 — Section 363, 376Protection Of Children From Sexual Offences Act, 2012 — Section 4Prohibition Of Child Marriage Act, 2006 — Section 9, 10, 11

High Courts29 Sept 2023Dismissed

Umesh Kumar Vs State By Thyamagondlu P S Rept By Public Prosecutor City Civil Court Complex Bangalore - 560009

Karnataka High Court · (2023) 09 KAR CK 0072

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b), 37(1)(b), 37(1)(b)(ii)Code Of Criminal Procedure, 1973 — Section 439

High Courts29 Sept 2023Disposed Of

Bachamma Vs H V Manjunatha & Others

Karnataka High Court · (2023) 09 KAR CK 0071

Code Of Civil Procedure Code, 1908 — Section 24, 115

High Courts27 Sept 2023Allowed

P.Deepak Kumar Vs State Of Karnataka & Others

Karnataka High Court · (2023) 09 KAR CK 0069

Indian Penal Code, 1860 — Section 354AProtection Of Children From Sexual Offences Act, 2012 — Section 11(2)(b), 12Code Of Criminal Procedure, 1973 — Section 439

High Courts27 Sept 2023Allowed

Salman @ Pahad Vs State Of Karnataka By K.G.Halli Police Station Bengaluru Rep. By State Public Prosecutor High Court Complex Bengaluru � 560001

Karnataka High Court · (2023) 09 KAR CK 0068

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8C, 21(b)Code Of Criminal Procedure, 1973 — Section 439