High Courts21 Oct 2022Disposed Of/ Partly Allowed
Dr. Vatsala Goni Vs State Of Karnataka & Others
Karnataka High Court · (2022) 10 KAR CK 0014
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 122 of 2,399
High Courts18 Oct 2022Dismissed
Sithara S & Others Vs State Of Karnataka
Karnataka High Court · (2022) 10 KAR CK 0013
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 114, 120B, 201, 302
High Courts14 Oct 2022Disposed Of
G. Ramesh Vs K. S. Shyamala & Others
Karnataka High Court · (2022) 10 KAR CK 0008
Code Of Civil Procedure Code, 1908 — Order 21 Rule 97
High Courts14 Oct 2022Disposed Of
Gaffar Ahamed & Others Vs Deputy Commissioner Krishnaraja, Boulevarad Road, Mysore District, Karnataka-571207 & Others
Karnataka High Court · (2022) 10 KAR CK 0007
Code Of Criminal Procedure, 1973 — Section 107
High Courts11 Oct 2022Disposed Of
Ujjappa Ningappa Kamdod & Others Vs State Of Karnataka Department Of Industries & Commerce, Vidhana Soudha Bangalore - 560001 & Others
Karnataka High Court · (2022) 10 KAR CK 0006
Karnataka Industrial Area Development Act, 1966 — Sections 1(3), 3(1), 28(1), 28(4)Karnataka Land Revenue Act, 1964 — Section 71Karnataka Land Revenue Rules, 1966< — Rule 97/li>
High Courts10 Oct 2022Dismissed
State By Manchenahalli Police Station Vs Narasimha Murthy & Others
Karnataka High Court · (2022) 10 KAR CK 0002
Indian Penal Code, 1860 — Section 366A, 376Protection Of Children From Sexual Offences Act, 2012 — Section 4, 12
High Courts06 Oct 2022
Gaffar Ahamed & Others Vs Deputy Commissioner Krishnaraja, Boulevarad Road Mysore District Karnataka & Others
Karnataka High Court · (2022) 10 KAR CK 0001
High Courts30 Sept 2022Allowed
Shivakallavva Vs State Of Karnataka
Karnataka High Court · (2022) 09 KAR CK 0042
Code Of Criminal Procedure, 1973 — Section 438Essential Commodities Act, 1955 — Section 3, 7Public Distribution System Public Control Order, 2016 — Section 18
High Courts30 Sept 2022Dismissed
Pathragouda @ Putragouda Vs State Of Karnataka & Others
Karnataka High Court · (2022) 09 KAR CK 0041
Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 341, 342, 363, 376(2)(I), 506Protection Of Children From Sexual Offences Act, 2012 — Section 6
High Courts30 Sept 2022Dismissed
Sayyad Ali Vs State Of Karnataka & Others
Karnataka High Court · (2022) 09 KAR CK 0040
Indian Penal Code, 1860 — Section 109, 120B, 143, 147, 148, 149, 201, 302Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)Arms Act, 1959 — Section 25(1A)
High Courts30 Sept 2022Dismissed
C.Mahesh Kumar Vs State Of Karnataka
Karnataka High Court · (2022) 09 KAR CK 0039
Code Of Criminal Procedure, 1973 — Section 397, 449
High Courts30 Sept 2022Allowed
Arun Mangu @ Krishna Poojari Vs State Of Karnataka
Karnataka High Court · (2022) 09 KAR CK 0038
Code Of Criminal Procedure, 1973 — Section 313, 397, 401Indian Penal Code, 1860 — Section 279, 304, 304A, 337, 338
High Courts30 Sept 2022Allowed
Shamaprasad Kuttappan Vs State Of Karnataka
Karnataka High Court · (2022) 09 KAR CK 0037
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 307, 326, 341, 504, 506
High Courts30 Sept 2022Allowed
H. R. Nandakumar S/O. H. C. Raju Vs State Of Karnataka By Complainant & Others
Karnataka High Court · (2022) 09 KAR CK 0036
Code Of Criminal Procedure, 1973 — Section 41A, 438Essential Commodities Act, 1955 — Section 3, 7
High Courts30 Sept 2022Allowed
Nagaraj Vs Ishwar
Karnataka High Court · (2022) 09 KAR CK 0035
Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 256, 256(1), 397, 482
High Courts29 Sept 2022Dismissed
Purnima Kiran Sannalingannavar & Others Vs State By Gokak Town Police Station & Others
Karnataka High Court · (2022) 09 KAR CK 0033
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 143, 147, 149, 323, 325, 341, 354, 504, 506
High Courts29 Sept 2022
Deepak Kumar Vs Animesh Kumar Mishra & Others
Karnataka High Court · (2022) 09 KAR CK 0032
High Courts27 Sept 2022Dismissed
Sri Sri Sri Vishva Mahayogi Vemana Foundation (REGD) Vs Government Of Karnataka & Others
Karnataka High Court · (2022) 09 KAR CK 0028
High Courts27 Sept 2022
K.V. Madhusudan Yadav Vs State Of Karnataka & Others
Karnataka High Court · (2022) 09 KAR CK 0027
High Courts26 Sept 2022Allowed
Sanath Kumar Shetty Vs Karnataka Rajya Dharmika Parishat & Others
Karnataka High Court · (2022) 09 KAR CK 0031
Hindu Religious Institutions And Charitable Endowments Act, 1997 — Section 20A(1)(d), 20A(1)(d)((2)(iv)(vii))Code Of Civil Procedure Code, 1908 — Section 9Karnataka Hindu Religious Institutions And Charitable Endowments Act, 1997 — Section 29, 63