High Courts15 Jul 2022Dismissed
Suresh H.G. Alias Suri Vs State Of Karnataka
Karnataka High Court · (2022) 07 KAR CK 0018
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 201, 302
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 126 of 2,399
High Courts15 Jul 2022Dismissed
Padmini Vs M. Sathyanarayana & Others
Karnataka High Court · (2022) 07 KAR CK 0016
Transfer Of Property Act, 1882 — Section 43Code Of Civil Procedure Code, 1908 — Order 47 Rule 1
High Courts15 Jul 2022Dismissed
Shashi Kumar @ Moole Vs State Of Karnataka
Karnataka High Court · (2022) 07 KAR CK 0015
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 394, 397
High Courts15 Jul 2022Allowed
Yashwanth Kumar Vs State By Chamaraja Nagara Town Police Station Chamaraja Nagar
Karnataka High Court · (2022) 07 KAR CK 0014
Code Of Criminal Procedure, 1973 — Section 311Indian Penal Code, 1860 — Section 354AProtection Of Children From Sexual Offences Act, 2012 — Section 8, 33(5)
High Courts15 Jul 2022Allowed
Nayeeem Ahmed Shariff Vs State Of Karnataka & Others
Karnataka High Court · (2022) 07 KAR CK 0013
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4
High Courts15 Jul 2022Disposed Of
Siddappa Vs Principal Secretary Department Of Mines And Geology State Of Karnataka Vidhana Soudha Bengaluru-560001 & Others
Karnataka High Court · (2022) 07 KAR CK 0011
High Courts15 Jul 2022Allowed
Praveen Kumar Reddy Velampalli Vs State Of Karnataka
Karnataka High Court · (2022) 07 KAR CK 0010
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 498A, 504
High Courts13 Jul 2022Disposed Of
Sunita Gupta Vs Mamta Singhania & Others
Karnataka High Court · (2022) 07 KAR CK 0009
Code Of Civil Procedure Code, 1908 — Section 151Code Of Civil Procedure Code, 1908 — Order 39 Rule 1, Order 39 Rule 2
High Courts11 Jul 2022Dismissed
Thousif Ahamad @ Thotha Vs State Of Karnataka
Karnataka High Court · (2022) 07 KAR CK 0006
Code Of Criminal Procedure, 1973 — Section 439(1)(b), 446(3)
High Courts07 Jul 2022Disposed Of
Aditya Reddy A. H Vs East Point College Of Medical Sciences And Research Centre & Others
Karnataka High Court · (2022) 07 KAR CK 0004
High Courts05 Jul 2022Dismissed
Management Of M/S Grasim Industries Ltd Unit Harihar Ployfibers Kumarapattanam 581123 Ranebennur Taluk Haveri Dist Vs GENERAL SECRETRY HARIHAR POLYFIBERS, EMPLOYEES UNION KUMARAPATTANAM 581123 RANIBENNUR TALUK HAVERI DIST & Others
Karnataka High Court · (2022) 07 KAR CK 0039
Karnataka High Court Act, 1961 — Section 4Industrial Employment (Standing Orders) Act, 1946 — Section 2(i)Industrial Disputes Act, 1947 — Section 12(3)
High Courts05 Jul 2022Allowed
Rajendra Vs State Of Karnataka & Others
Karnataka High Court · (2022) 07 KAR CK 0003
Karnataka Souharda Co-Operative Rules, 2004 — Rule 17
High Courts05 Jul 2022
Arun Kumar Vs State Of Karnataka & Others
Karnataka High Court · (2022) 07 KAR CK 0002
Karnataka Souharda Co-Operative Rules, 2004 — Rule 17
High Courts01 Jul 2022Dismissed
Irfan Pasha & Others Vs National Investigating Agency Represented By Special Public Prosecutor (NIA) High Court Building Bengaluru � 560001
Karnataka High Court · (2022) 07 KAR CK 0001
Code Of Criminal Procedure, 1973 — Section 173, 227, 439Indian Penal Code, 1860 — Section 34, 109, 120B, 150, 153A, 201, 302National Investigation Agency Act, 2008 — Section 6(5), 8
High Courts29 Jun 2022Dismissed
Management Of Bharat Fritz Werner Ltd. Vs Bharat Fritz Werner
Karnataka High Court · (2022) 06 KAR CK 0039
Industrial Disputes Act, 1947 — Section 32(2)(b)Karnataka High Court Act, 1961 — Section 4, 5Constitution Of India, 1949 — Article 217(2)(a), 226, 227, 233, 233(2), 234, 235, 236
High Courts29 Jun 2022Partly Allowed
G.Veeraiah & Others Vs Sudhakara Shetty & Others
Karnataka High Court · (2022) 06 KAR CK 0038
Employee's Compensation Act, 1923 &mdash Section 4
High Courts28 Jun 2022Disposed Of
M/S. Sri Chikkammadevi Enterprises Vs State Of Karnataka & Others
Karnataka High Court · (2022) 06 KAR CK 0035
Karnataka Minor Mineral Concession Rules, 1994 — Rule 8B(2)(e)
High Courts28 Jun 2022Allowed
Shivaraju & Others Vs Deputy Commissioner Bengaluru Urban District Bengaluru-560001 & Others
Karnataka High Court · (2022) 06 KAR CK 0034
Karnataka Schedule Caste And Schedule Tribes (Prohibition Of Transfer Of Certain Lands) Act, 1978 — Section 4, 5Code Of Civil Procedure, 1908 — Order 22 Rule 9(2)(3), Order 47 Rule 1Constitution Of India, 1949 — Article 226
High Courts27 Jun 2022Dismissed
Gangadhar Vs State Of Karnataka
Karnataka High Court · (2022) 06 KAR CK 0037
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 406, 408, 409, 420
High Courts27 Jun 2022Dismissed
Rangaswamy Vs State Of Karnataka
Karnataka High Court · (2022) 06 KAR CK 0036
Code Of Criminal Procedure, 1973 — Section 70(2), 439Indian Penal Code, 1860 — Section 394, 395, 397