COURT ARCHIVE

Karnataka High Court judgments

47,963 judgments · page 115 of 2,399

High Courts10 Mar 2023Dismissed

Ummarkunhi @ Mohammed Kunhi @ Kunhi Vs State Of Karnataka & Others

Karnataka High Court · (2023) 03 KAR CK 0029

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 109, 363, 370, 376, 506Immoral Traffic (Prevention) Act, 1956 — Section 3, 4, 5, 8

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High Courts09 Mar 2023Dismissed

Basavaraj S/O Shrishail Naragatti Vs Karnataka Co-Operative Milk Producers Federation Limited

Karnataka High Court · (2023) 03 KAR CK 0033

Constitution Of India, 1949 — Article 142, 226

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High Courts09 Mar 2023Dismissed

Nizam @ Mohammed Nizam Vs State Of Karnataka

Karnataka High Court · (2023) 03 KAR CK 0025

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 143, 147, 148, 149, 307, 323, 324, 447, 504, 506

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High Courts09 Mar 2023Allowed

Mahesh Suresh Benakannavar Vs State Of Karnataka & Others

Karnataka High Court · (2023) 03 KAR CK 0023

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 143, 147, 148, 149, 307, 363Arms Act, 1959 — Section 25(1A)

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High Courts09 Mar 2023Allowed

Uma Maheshwari B. D/O Srinivas & Others Vs State Of Karnataka

Karnataka High Court · (2023) 03 KAR CK 0022

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 109, 307, 323, 324, 504

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High Courts09 Mar 2023Dismissed

Vasanthkumar S/O Durgappa Sajjan Vs State Of Karnataka

Karnataka High Court · (2023) 03 KAR CK 0021

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 406, 409, 420

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High Courts09 Mar 2023Disposed Of

Vinayak Alias Vinayakgouda Marigouda Vs State Of Karnataka

Karnataka High Court · (2023) 03 KAR CK 0020

Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 14(A)

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High Courts07 Mar 2023Dismissed

B.S. Ramakrishnan, Since Dead By Lrs Vs Bangalore Development Authority Kumara Krupa, Bangalore-560020. Rerpesented Bny Its Commissioner & Others

Karnataka High Court · (2023) 03 KAR CK 0034

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High Courts07 Mar 2023Dismissed

B Devaraj Vs Bangalore Deveopment Authority Represented By Its Commissioner, Kumara Park West, T.Chowdaiah Road, Bangalore-560020

Karnataka High Court · (2023) 03 KAR CK 0018

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High Courts07 Mar 2023Disposed Of

Shabhana Banu Vs State Of Karnataka & Others

Karnataka High Court · (2023) 03 KAR CK 0017

Bangalore Development Authority (Allotment Of Sites) Rules, 1984 — Rule 5

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High Courts06 Mar 2023Dismissed

State Of Karnataka & Others Vs B. Krishna Bhat

Karnataka High Court · (2023) 03 KAR CK 0015

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High Courts06 Mar 2023Dismissed

Syed Ghouse Mohiyuddin Shah Khadri Vs State Of Karnataka & Others

Karnataka High Court · (2023) 03 KAR CK 0014

Karnataka Hindu Religious Institutions And Charitable Endowments Act, 1997 — Section 23, 26(2)Constitution Of India, 1949 — Article 25, 25(1), 26, 27, 28, 29, 30

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High Courts06 Mar 2023Disposed Of

Karnataka Unaided Schools Management Association Vs State Of Karnataka & Others

Karnataka High Court · (2023) 03 KAR CK 0013

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High Courts06 Mar 2023Disposed Of

Organisation For Unaided Recognised Schools @ A Society Registered Under The Karnataka Societies Registration Act, 1960 Vs Union Of India & Others

Karnataka High Court · (2023) 03 KAR CK 0012

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High Courts06 Mar 2023Disposed Of

Registered Unaided Private Schools Management Association Karnataka @ A Society Registered Under The Karnataka Societies Registration Act, 1960 No. 40,Ring Road Nagadevanahalli, Jnanabharathi Post, Bengaluru-560056 Vs Union Of India Represented By Its Secretary, Ministry Of Education, Shastri Bhavan Dr. Rajendra Prasad Road New Delhi -110001 & Others

Karnataka High Court · (2023) 03 KAR CK 0011

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High Courts06 Mar 2023Disposed Of

Manish Jain Vs Swathi Shrivastav Jain

Karnataka High Court · (2023) 03 KAR CK 0010

Family Courts Act, 1984 — Section 19(1), 28

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High Courts06 Mar 2023Allowed

K.M. Poornesh Vs State Of Karnataka

Karnataka High Court · (2023) 03 KAR CK 0009

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 307, 324, 504, 506

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High Courts06 Mar 2023Allowed

Prashanth @ Pachu @ Pachile Pacchu Vs State Of Karnataka

Karnataka High Court · (2023) 03 KAR CK 0008

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 143, 147, 148, 149, 201, 302, 364

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High Courts03 Mar 2023Dismissed

Oriental Select Granites Pvt. Ltd. Vs State Of Karnataka & Others

Karnataka High Court · (2023) 03 KAR CK 0006

Mines & Minerals (Development & Regularization) Act, 1957 — Rule 8AKarnataka Minor Mineral Concession (Amendment) Rules, 2016 — Rule 8A(2)Granite Conservation And Development Rules, 1999 — Rule 6

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High Courts02 Mar 2023Allowed

Bata India Limited Vs President Bata Employees Association No.813, Maheswaramma Temple Road, Devanna Colony T. Dasarahalli Bangalore - 560057

Karnataka High Court · (2023) 03 KAR CK 0007

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