High Courts30 Mar 2023Allowed
Nagappa Since Dead, Rep By His Lrs Vs State Of Karnataka & Others
Karnataka High Court · (2023) 03 KAR CK 0083
Land Acquisition Act, 1894 — Section 11AConstitution Of India, 1949 — Article 300A
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 113 of 2,399
High Courts30 Mar 2023Disposed Of
N Pradeep Goyal, Since Deceased, Rep By His Lrs & Others Vs State Of Karnataka & Others
Karnataka High Court · (2023) 03 KAR CK 0082
Karnataka Industrial Areas Development Act , 1966 — Section 3(1), 28(1), 28[2], 28[3], 28[6]Constitution Of India, 1949 — Article 21, 300A
High Courts30 Mar 2023Allowed
Harshith T. Vs K. Shashidhara
Karnataka High Court · (2023) 03 KAR CK 0081
Code Of Criminal Procedure, 1973 — Section 397Negotiable Instruments Act, 1881 — Section 138, 147
High Courts29 Mar 2023Allowed
Narashimmaiah K H Vs State Of Karnataka
Karnataka High Court · (2023) 03 KAR CK 0085
Code Of Criminal Procedure, 1973 — Section 173(8), 438Indian Penal Code, 1860 — Section 212, 143, 147, 148, 149, 307, 395, 397, 460
High Courts29 Mar 2023Disposed Of
Narayanappa & Others Vs State Of Karnataka Rep By Its Principal Secretary To Housing And Urban Development Department, M.S. Building, Bangalore-01 & Others
Karnataka High Court · (2023) 03 KAR CK 0076
Karnataka Industrial Areas Development Act, 1966 — Section 28, 28(1), 28(4), 30Land Acquisition Act, 1894 — Section 4, 5, 6, 7, 8, 9, 10, 11, 12Constitution Of India, 1949 — Article 31A, 31A(1)
High Courts29 Mar 2023Disposed Of
Karavali Ayurvedic Medical College Hospital And Research Centre Vs Union Of India Ministry Of Ayurveda Yoga And Naturopathy Union Siddha And Homoeopathy (Ayush) Ayush Bhawan, B Block, Gpo Complex Ina, New Delhi - 110023 Rep By Its Secreary/Special Secretary & Others
Karnataka High Court · (2023) 03 KAR CK 0075
National Commission For Indian System Of Medicine Act, 2020 — Section 19, 19(1)(c), 24(3), 28, 28(f), 28(8)Indian Medicine Central Council (Requirements Of Minimum Standard For Under Graduate Ayurveda Colleges And Attached Hospitals) Regulations, 2016 — Regulation 3(3)
High Courts28 Mar 2023Allowed
Kumara Vs State Of Karnataka
Karnataka High Court · (2023) 03 KAR CK 0080
Code Of Criminal Procedure, 1973 — Section 173, 438Indian Penal Code, 1860 — Section 143, 147, 148, 149, 307, 323, 324, 354, 427, 504, 506
High Courts28 Mar 2023Allowed
Ramesh @ Bikkal Ramesh Vs State Of Karnataka
Karnataka High Court · (2023) 03 KAR CK 0079
Code Of Criminal Procedure, 1973 — Section 267, 439Indian Penal Code, 1860 — Section 392, 395
High Courts28 Mar 2023Allowed
Chandrashekar & Others Vs State Of Karnataka
Karnataka High Court · (2023) 03 KAR CK 0078
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 379
High Courts28 Mar 2023Allowed
Kathyayini & Others Vs State Of Karnataka
Karnataka High Court · (2023) 03 KAR CK 0077
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 406, 420, 504, 506
High Courts28 Mar 2023Disposed Of
Siddu S/O Pandu Alias Pandappa Indi Vs State Of Karnataka Rep By Principal Secretary Department Of Home, Vidhana Soudha, Bengaluru 560001 & Others
Karnataka High Court · (2023) 03 KAR CK 0063
Karnataka Police Act, 1963 — Section 55
High Courts27 Mar 2023Disposed Of
Srikrishna Vs Karnataka State Law University Navanagar Hubballi Karnataka-580025 Represented By Its Registrar (Evaluation)
Karnataka High Court · (2023) 03 KAR CK 0070
Rights Of Persons With Disabilities Act, 2016 — Section 2(r)
High Courts27 Mar 2023Dismissed
K. Madal Virupakshappa Vs State Of Karnataka
Karnataka High Court · (2023) 03 KAR CK 0069
Code Of Criminal Procedure, 1973 — Section 161, 164, 438, 438(1)Prevention Of Corruption Act, 1988 — Section 7(a), 7(a)(b), 8, 9, 10Constitution Of India, 1949 — Article 21
High Courts27 Mar 2023Allowed
Renukumar @ Renu Vs State Of Karnataka
Karnataka High Court · (2023) 03 KAR CK 0067
Indian Penal Code, 1860 — Section 34, 307, 323, 324, 448, 506
High Courts27 Mar 2023Allowed
Ganesh Mandre, Trustee Vishwamanava Institute Of Para Medical Science Vs State Of Karnataka
Karnataka High Court · (2023) 03 KAR CK 0066
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 405, 406, 420, 504, 506
High Courts27 Mar 2023Allowed
Mahesh H C Vs State Of Karnataka, By Begur Police Station, Chamarajanagara District - 571109 & Others
Karnataka High Court · (2023) 03 KAR CK 0062
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 323, 324, 327, 354(B), 504, 506
High Courts24 Mar 2023Allowed
Rangadhamaiah Vs State Of Karnataka
Karnataka High Court · (2023) 03 KAR CK 0055
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 227A, 229(A)
High Courts23 Mar 2023Disposed Of
Shivappa Vs Assistant Executive Engineer. Panchyat Raj Engineering Department, K. R. Pet, Hosaholalu Main Road, Krishnarajapet Town, Krishnarajapete Taluk, Mandya District, Pin Code: 571426 & Others
Karnataka High Court · (2023) 03 KAR CK 0061
High Courts23 Mar 2023Dismissed
T. Roopa @ Meenakshi Vs Manjunatha A. B.
Karnataka High Court · (2023) 03 KAR CK 0060
Family Courts Act, 1984 — Section 19(1)
High Courts23 Mar 2023Dismissed
Waseem Pasha Vs State By Banaswadi Police, Bangalore City. Kalyannagar, Banaswadi, Bangalore-560043
Karnataka High Court · (2023) 03 KAR CK 0059
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120(B), 419, 420, 468, 465, 471