COURT ARCHIVE

Karnataka High Court judgments

47,963 judgments · page 104 of 2,399

High Courts19 Sept 2023Partly Allowed

Pigeon Education Technology India Private Limited Vs Directorate Of Enforcement, Bangalore Zonal Office, 3rd Floor, B Block, Bmtc Shantinagar Ttmc, K H Road, Shantinagar, Bengaluru � 560027 & Others

Karnataka High Court · (2023) 09 KAR CK 0043

Constitution Of India, 1949 — Article 12Foreign Exchange Management Act, 1999 — Section 37A, 37A(5)

High Courts15 Sept 2023

B Nazeer Ahmed Vs State Of Karnataka And Others

Karnataka High Court · (2023) 09 KAR CK 0079

High Courts15 Sept 2023Dismissed

Shiva @ Shivanna & Others Vs State Of Karnataka

Karnataka High Court · (2023) 09 KAR CK 0039

Code Of Criminal Procedure, 1973 — Section 437, 439

High Courts14 Sept 2023Allowed

Kumara Vs State Of Karnataka Represented By State Public Prosecutor For Police, High Court Buildings Bengaluru Through Inspector Railway Police Station, Davanagere -560001

Karnataka High Court · (2023) 09 KAR CK 0042

Indian Penal Code, 1860 — Section 34, 201, 302Code Of Criminal Procedure, 1973 — Section 438

High Courts14 Sept 2023Allowed

Santhosh Kumar @ Santhosh @ Sathya Vs State Of Karnataka, By Yelanduru Police Station, Chamarajanagar District, Rept. By State Public Prosecutor, High Court Of Karnataka, Bangalore - 560001 & Others

Karnataka High Court · (2023) 09 KAR CK 0041

Indian Penal Code, 1860 — Section 34, 120(B), 201, 302Schedule Cast/Schedule Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(V)(Va)Code Of Criminal Procedure, 1973 — Section 164

High Courts14 Sept 2023Allowed

Melvin Vs State By Indranagar Police Bengaluru - 560038

Karnataka High Court · (2023) 09 KAR CK 0034

Indian Penal Code, 1860 — Section 34, 307, 326, 506Code Of Criminal Procedure, 1973 — Section 439

High Courts14 Sept 2023Allowed

Praveenkumar B K @ Premkhushi & Others Vs State Of Karnataka

Karnataka High Court · (2023) 09 KAR CK 0033

Indian Penal Code, 1860 — Section 34, 364ACode Of Criminal Procedure, 1973 — Section 439

High Courts14 Sept 2023Allowed

Dillesh Singh Dhami @ Dinesh Vs State Of Karnataka

Karnataka High Court · (2023) 09 KAR CK 0031

Indian Penal Code, 1860 — Section 120B, 143, 149, 201, 302

High Courts14 Sept 2023Dismissed

Harish Kumar & Others Vs State Of Karnataka

Karnataka High Court · (2023) 09 KAR CK 0029

Indian Penal Code, 1860 — Section 114, 354, 392, 504Code Of Criminal Procedure, 1973 — Section 438

High Courts13 Sept 2023Allowed

Pradeep Vs State Of Karnataka & Others

Karnataka High Court · (2023) 09 KAR CK 0028

Indian Penal Code, 1860 — Section 143, 144, 147, 148, 149, 307, 323, 325, 326, 342, 363, 504

High Courts08 Sept 2023Disposed Of

M/S. Prabuddha Petroleums India Oil Dealer, Sedam Road, TQ. And Dist. Kalaburagi-585102 Vs Deputy Commissioner Kalaburagi District Kalaburagi-585101 & Others

Karnataka High Court · (2023) 09 KAR CK 0026

Petroleum Rules, 2002 — Rule 150

High Courts08 Sept 2023Allowed

Zameer @ Zameer Ahmed Vs State Of Karnataka

Karnataka High Court · (2023) 09 KAR CK 0022

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 307, 323, 324, 326, 504, 506

High Courts08 Sept 2023Dismissed

K Deepak Prabhu Vs State Of Karnataka & Others

Karnataka High Court · (2023) 09 KAR CK 0017

High Courts08 Sept 2023Dismissed

M/S. Patanjali Foods Limited A Company Incorporated Under The Provisions Of The Companies Act, 1956 Vs M T Windsor (Imo No.:9542130) A Foreign Vessel Flying The Flag Of Panama In Her Owner And All Other Persons Connected And/Or Interested In Her A Chemical/Oil Aknkerflying, Together With Her Hull, Tackle Boats Mahcinery, Equipment, Apputenaces And All Other Paraphenalia Presently At The Port And Horbor Of New Mangalore Within The Territorial Waters Over Which This Hon�ble Court Exercises Jurisdiction

Karnataka High Court · (2023) 09 KAR CK 0016

High Courts07 Sept 2023Disposed Of

Nagarathna & Others Vs Siddeshwara & Others

Karnataka High Court · (2023) 09 KAR CK 0021

High Courts07 Sept 2023Allowed

Vinay Nayak Vs State Of Karnataka

Karnataka High Court · (2023) 09 KAR CK 0020

Indian Penal Code, 1860 — Section 34, 307, 323, 341, 504, 506

High Courts07 Sept 2023Allowed

Sunil L. J. Vs State Of Karnataka

Karnataka High Court · (2023) 09 KAR CK 0019

Indian Penal Code, 1860 — Section 143, 149, 302

High Courts07 Sept 2023Allowed

Raghu L.U. (A-4) Vs State Of Karnataka

Karnataka High Court · (2023) 09 KAR CK 0018

Indian Penal Code, 1860 — Section 143, 149, 302

High Courts05 Sept 2023Allowed

S. Mansoor Vs State Of Karnataka & Others

Karnataka High Court · (2023) 09 KAR CK 0014

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)

High Courts05 Sept 2023Allowed

Gaviprasanna N.R Vs State By Its Turuvekere P.S., Turuvekere, Turuvekere Taluk - 573201. Represented By P.P. Of High Court Of Karnataka, At Bangalore & Others

Karnataka High Court · (2023) 09 KAR CK 0013

Indian Penal Code, 1860 — Section 323, 504