High Courts22 Dec 2022Allowed
Naresh Vs State Of Karnataka
Karnataka High Court · (2022) 12 KAR CK 0026
Code Of Criminal Procedure, 1973 — Section 439Prevention Of Corruption Act, 1988 — Section 7A
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 120 of 2,399
High Courts20 Dec 2022Partly Allowed
K Raja Reddy Vs Bruhath Bengaluru Mahanagara Palike Represented By The Joint Commissioner Mayo Hall Bengaluru-560001 & Others
Karnataka High Court · (2022) 12 KAR CK 0019
High Courts20 Dec 2022Allowed
Manish Ravilal Patel & Others Vs State Of Karnataka
Karnataka High Court · (2022) 12 KAR CK 0017
Indian Penal Code, 1860 — Section 34, 120B, 123, 406, 420Code Of Criminal Procedure, 1973 — Section 320, 482
High Courts20 Dec 2022Allowed
Qasim @ MOHAMMED QASIM Vs State Of Karnataka
Karnataka High Court · (2022) 12 KAR CK 0016
Code Of Criminal Procedure, 1973 — Section 311
High Courts16 Dec 2022Allowed
M/S Fortius Infradevelopers LLP Vs Assistant Commissioner Of Commercial Taxes (Audit) (Audit) 1.1, Dgsto -1, 5th Floor TTMC, BMTC Bus Stop Yeshwanthpur, Bengaluru - 560022 & Others
Karnataka High Court · (2022) 12 KAR CK 0010
Karnataka Value Added Tax Act, 2003 — Section 45, 64(1)
High Courts15 Dec 2022Allowed
Jayamma W/O Suresh & Others Vs State By S.H.O Lakkavalli Police Station Tarikere Taluk-577228 Chikkamagaluru District Rptd. BY SPP, High Court Bengaluru-560001
Karnataka High Court · (2022) 12 KAR CK 0014
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 114, 149, 307, 323, 341, 354, 448, 504
High Courts15 Dec 2022Allowed
Chethan K @ Chethan Kumar K Vs State Of Karnataka
Karnataka High Court · (2022) 12 KAR CK 0013
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 143, 144, 147, 148, 149, 307, 324, 341, 504
High Courts15 Dec 2022Allowed
G.N. Annappa Swamy Vs State Of Karnataka
Karnataka High Court · (2022) 12 KAR CK 0011
Code Of Criminal Procedure, 1973 — Section 173(8), 438Indian Penal Code, 1860 — Section 34, 406, 408, 409, 420, 465, 468
High Courts15 Dec 2022Disposed Of
Sai Vihar Owners Welfare Association Vs State Of Karnataka & Others
Karnataka High Court · (2022) 12 KAR CK 0008
High Courts15 Dec 2022Dismissed
H.Ramachandraiah Vs State Of Karnataka & Others
Karnataka High Court · (2022) 12 KAR CK 0007
Karnataka Land Revenue Act, 1964 — Section 95Constitution Of India, 1949 — Article 227
High Courts09 Dec 2022Dismissed
Dr. Veeresh S.M Vs Department Of Health And Family Welfare (Medical Education) Rep. By Its Secretary Vikas Soudha-560 001 & Others
Karnataka High Court · (2022) 12 KAR CK 0005
High Courts08 Dec 2022Allowed
Thayamma Vs Commissioner Of Police Bangalore City Bangalore-560001 & Others
Karnataka High Court · (2022) 12 KAR CK 0003
Constitution Of India, 1949 — Article 22(5)
High Courts02 Dec 2022Allowed
Manjunath Vs State Of Karnataka
Karnataka High Court · (2022) 12 KAR CK 0001
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 408, 409, 415, 416, 420, 463, 464, 468, 470, 471, 474
High Courts30 Nov 2022Disposed Of
C. Murali Vs Regional Transport Officer K.R.Puram, Bengaluru�560016
Karnataka High Court · (2022) 11 KAR CK 0023
High Courts30 Nov 2022Disposed Of
Ashutosh Vs State Of Karnataka & Others
Karnataka High Court · (2022) 11 KAR CK 0022
Karnataka Selection Of Candidates For Admission To Government Seats In Professional Educational Institutions Rules, 2006 — Rule 15(5)
High Courts25 Nov 2022Disposed Of
Nandeesh C.M Vs National Medical Commission (Formerly Known As Medical Council Of India), Pocket-14 Sector-8, Dwaraka Phase - I New Delhi - 110077 & Others
Karnataka High Court · (2022) 11 KAR CK 0020
High Courts25 Nov 2022Disposed Of
Nayeem UR Rahaman Vs Chief Secretary Minister Of Higher Education Vidhan Soudha 3rd Floor Bangalore - 560001 & Others
Karnataka High Court · (2022) 11 KAR CK 0019
High Courts24 Nov 2022Allowed
A N Ravi Kumar & Others Vs B Manjunath
Karnataka High Court · (2022) 11 KAR CK 0017
High Courts23 Nov 2022Dismissed
Ganesha L.D. Vs State By Chikkajajuru Police Station & Others
Karnataka High Court · (2022) 11 KAR CK 0018
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 14(A)(2), 18Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 323, 504, 506
High Courts22 Nov 2022Allowed
Mahammed Riyaz Vs State Of Karnataka & Others
Karnataka High Court · (2022) 11 KAR CK 0013
Karnataka Prevention Of Dangerous Activities Of Bootleggers, Drug Offenders, Gamblers, Goondas, Immoral Traffic Offenders, Slum-Grabbers And Video Or Audio Pirates Act, 1985 — Section 3(1), 3(2), 8, 10, 12Indian Penal Code, 1860 — Section 302, 307Constitution Of India, 1949 — Article 19, 22, 22(5)