High Courts16 Jun 2022Disposed Of
Sanjana Harish Vs Principal Kempegowda Institute Of Medical Sciences Banashankari 2nd Stage Bangalore - 560070 & Others
Karnataka High Court · (2022) 06 KAR CK 0030
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 127 of 2,399
High Courts16 Jun 2022Allowed
Yogesha Vs State By Periyapatna Police, Mysuru, Represented By Spp High Court Of Karnataka At Bengaluru Bengaluru � 560001
Karnataka High Court · (2022) 06 KAR CK 0029
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 201, 302
High Courts15 Jun 2022Dismissed
Panchagiri Education Trust (Reg.No.288/74-75) Chikkaballapur - 562101 Rep. By Its Managing Trustee Shri. K.V. Naveen Kiran Chikkaballapura - 562101 Vs S.R. Umashankar, Ias & Others
Karnataka High Court · (2022) 06 KAR CK 0028
High Courts15 Jun 2022Disposed Of
Kavitha S. Punjabi Vs Sunil R. Punjabi
Karnataka High Court · (2022) 06 KAR CK 0027
Code Of Criminal Procedure, 1973 — Section 125
High Courts14 Jun 2022Partly Allowed
Syed Vaseem Vs State Of Karnataka
Karnataka High Court · (2022) 06 KAR CK 0031
Indian Penal Code, 1860 — Section 299, 300, 302, 304(1), 354, 354A, 354Bm, 354C, 354D, 354A, 376A, 376AB, 376B, 376C, 37D, 376DA, 376DB, 376E, 376(1), 376(2), 509Code Of Criminal Procedure, 1973 — Section 154, 164, 313Evidence Act, 1872 — Section 25, 137
High Courts13 Jun 2022Disposed Of
Raju S/o Late Govindappa Vs Chandappa S/o Nagappa & Others
Karnataka High Court · (2022) 06 KAR CK 0026
Karnataka Scheduled Castes And Scheduled Tribes (Prohibition Of Transfer Of Certain Lands) Act, 1978 — Section 3(1)(b), 4, 5A
High Courts13 Jun 2022Allowed
Bapugouda S/O Sahebagouda Vs State Of Karnataka
Karnataka High Court · (2022) 06 KAR CK 0024
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(b), 8(c), 20, 20(a), 20(b)(ii)(B), 25
High Courts13 Jun 2022Allowed
Rafiq S/O Hajaratsab Hundekar Vs State Of Karnataka
Karnataka High Court · (2022) 06 KAR CK 0023
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 376, 506
High Courts10 Jun 2022Disposed Of
Mehboob Subhani School Of Nursing Vs State Of Karnataka & Others
Karnataka High Court · (2022) 06 KAR CK 0021
High Courts10 Jun 2022Disposed Of
K.E.T. School Of Nursing & Others Vs Secretary, Karnataka State Diploma In Nursing Examination Board & Others
Karnataka High Court · (2022) 06 KAR CK 0020
High Courts10 Jun 2022Disposed Of
Epharam, School Of Nursing & Others Vs Secretary, Karnataka State Diploma In Nursing Examination Board & Others
Karnataka High Court · (2022) 06 KAR CK 0019
High Courts10 Jun 2022Dismissed
M/S Sobha Limited [Formerly Sobha Developers Limited] Vs M/S Nava Vishwa Shashi Vijaya Krishna Properties Pvt. Ltd. & Others
Karnataka High Court · (2022) 06 KAR CK 0012
Arbitration And Conciliation Act, 1996 — Section 9, 11, 11(6), 11(8), 61, 62, 67, 73
High Courts08 Jun 2022Dismissed
S.N. Raja Rao Vs State Of Karnataka
Karnataka High Court · (2022) 06 KAR CK 0011
Code Of Criminal Procedure, 1973 — Section 156(3), 438Indian Penal Code, 1860 — Section 406, 409, 420
High Courts07 Jun 2022Dismissed
Panchakshari Vs State Of Karnataka & Others
Karnataka High Court · (2022) 06 KAR CK 0009
High Courts06 Jun 2022Allowed
Sarfuddin Meharaj & Others Vs State Of Karnataka & Others
Karnataka High Court · (2022) 06 KAR CK 0022
Indian Penal Code, 1860 — Section 149, 323, 448, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 156(3), 482
High Courts03 Jun 2022Allowed
Dawood Vs State Of Karnataka
Karnataka High Court · (2022) 06 KAR CK 0015
Indian Penal Code, 1860 — Section 109, 114, 120(B), 143, 147, 149, 212, 302, 448
High Courts03 Jun 2022Allowed
Keshav Koteshwara Vs State Of Karnataka & Others
Karnataka High Court · (2022) 06 KAR CK 0013
Indian Penal Code, 1860 — Section 354A, 376(1)Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6, 8, 12, 21(2), 35(2)Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1), 3(1)(w(i)(ii), 3(2), 3(2)(v), 3(2)(va)
High Courts03 Jun 2022Dismissed
Jethendra Doddaborappa Vs M Mamatha
Karnataka High Court · (2022) 06 KAR CK 0005
Family Courts Act, 1984 — Section 19(1)Hindu Marriage Act, 1955 — Section 13(1)(i), 13(1)(ib)Evidence Act, 1872 — Section 65B
High Courts03 Jun 2022Allowed
B C Shashidhar Vs R Rashmi M.Tech
Karnataka High Court · (2022) 06 KAR CK 0004
Family Courts Act, 1984 — Section 19(1)Hindu Marriage Act, 1955 — Section 13(1)(ia), 13(1)(ib)
High Courts02 Jun 2022Dismissed
Nandu Kumar Vs State By Mangalore North P.S
Karnataka High Court · (2022) 06 KAR CK 0018
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302