High Courts21 Nov 2022Allowed
H M Naveen Vs State Of Karnataka
Karnataka High Court · (2022) 11 KAR CK 0016
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 498A, 506Dowry Prohibition Act, 1961 — Section 4
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 121 of 2,399
High Courts21 Nov 2022Allowed
Ravi Kumar V @ Kokaine Ravi Vs State Of Karnataka
Karnataka High Court · (2022) 11 KAR CK 0015
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 22(b)
High Courts18 Nov 2022Dismissed
Dr. Madhumita Swamy Vs State Of Karnataka & Others
Karnataka High Court · (2022) 11 KAR CK 0012
High Courts10 Nov 2022Disposed Of
Pooja D/O. Rajshekhar Patil Vs Karnataka Examiniations Authority
Karnataka High Court · (2022) 11 KAR CK 0009
High Courts10 Nov 2022Allowed
Naganagouda Shivalingappa Patil Vs State Of Karnataka & Others
Karnataka High Court · (2022) 11 KAR CK 0008
Indian Penal Code, 1860 — Section 34, 120(B), 201, 302, 506Karnataka Prison Rules, 1974 — Rule 191
High Courts10 Nov 2022Allowed
Jayashree P Vs State Of Karnataka & Others
Karnataka High Court · (2022) 11 KAR CK 0007
Indian Medical Council Act, 1956 — Section 11(2)
High Courts08 Nov 2022Allowed
M/S Sunrays Composts Vs State Of Karnataka & Others
Karnataka High Court · (2022) 11 KAR CK 0006
Karnataka Land Reforms Act, 1961 — Section 109Karnataka Land Revenue Act, 1964 — Section 95(8)
High Courts08 Nov 2022Dismissed
Murthy Vs Dr. Ajay Nagabhushan M.N., IAS & Others
Karnataka High Court · (2022) 11 KAR CK 0005
High Courts08 Nov 2022Dismissed
Don Monthu Pascal Fernandes Vs Syivia Fernandes Nee Rodrigues
Karnataka High Court · (2022) 11 KAR CK 0004
Family Courts Act, 1984 — Section 19(1)Divorce Act, 1890 — Section 10(1)(ix), Section 10(1)(x), 37
High Courts04 Nov 2022Disposed Of
Sriram. S & Others Vs State Of Karnataka & Others
Karnataka High Court · (2022) 11 KAR CK 0003
Constitution Of India, 1949 — Article 226, 227
High Courts04 Nov 2022Disposed Of
N Suresh Vs State Of Karnataka & Others
Karnataka High Court · (2022) 11 KAR CK 0002
Constitution Of India, 1949 — Article 226, 227
High Courts04 Nov 2022Disposed Of
Faziya Farook Vs Nkp Abdul Azeez & Others
Karnataka High Court · (2022) 11 KAR CK 0001
Code Of Civil Procedure Code, 1908 — Order 39 Rule 2A
High Courts02 Nov 2022Dismissed
Cheriyan M C & Others Vs State By Jayapura Police Station & Others
Karnataka High Court · (2022) 11 KAR CK 0011
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1), 3(1)(g), 3(1)(p), 3(1)(2b), 3(1)(zc), 3(2)(va), 15(A)(5), 18Indian Penal Code, 1860 — Section 334, 341, 504, 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Rules, 1995 — Rule 4(1), 4(5), 4(6)
High Courts29 Oct 2022Allowed
L. Radhakrishna Vs State Of Karnataka
Karnataka High Court · (2022) 10 KAR CK 0020
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 306
High Courts29 Oct 2022Allowed
M/S Sathya Traders Vs Director Of Agricultural Marketing No.11, 16th Raj Bhavan Road Bengaluru-560001
Karnataka High Court · (2022) 10 KAR CK 0009
High Courts28 Oct 2022Allowed
K. Sudhakar & Others Vs Union Of India
Karnataka High Court · (2022) 10 KAR CK 0012
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 21(a), 21(b), 22(c), 27, 27A, 28, 29
High Courts28 Oct 2022Allowed
Abubakar @ Abbu Vs State Of Karnataka
Karnataka High Court · (2022) 10 KAR CK 0011
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)(ii)(c), 29
High Courts27 Oct 2022Disposed Of
Raghavendra & Others Vs State Of Karnataka & Others
Karnataka High Court · (2022) 10 KAR CK 0018
High Courts27 Oct 2022Disposed Of
Sunil Manohar Naik Vs Kamalkar Manohar Naik & Others
Karnataka High Court · (2022) 10 KAR CK 0017
High Courts21 Oct 2022Allowed
M. Gopal Vs Ganga Reddy
Karnataka High Court · (2022) 10 KAR CK 0015
Companies Act, 2013 — Section 212, 212(6), 213, 439, 439(2), 439(3), 447Code Of Criminal Procedure, 1973 — Section 173