High Courts02 Jun 2022Allowed
Ajeet @ Ajay Vs State Of Karnataka
Karnataka High Court · (2022) 06 KAR CK 0008
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 341
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 128 of 2,399
High Courts02 Jun 2022Dismissed/ Allowed
Nihas Vs State By Excise Pi Karnataka Excise Department, Subramanyanagar Range Bengaluru Urban District Bengaluru-560055 Through State Public Prosecutor High Court Of Karnataka, Bengaluru-560001
Karnataka High Court · (2022) 06 KAR CK 0006
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 22, 25
High Courts01 Jun 2022Allowed
Mahesh Kumar R Vs State Of Karnataka
Karnataka High Court · (2022) 06 KAR CK 0003
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 37, 109, 120B, 143, 147, 148, 149, 201, 302, 504
High Courts01 Jun 2022Disposed Of
Chief Officer Town Municipal Council Krishnarajapet Town Mandya-577133 Vs N M Kusuma & Others
Karnataka High Court · (2022) 06 KAR CK 0002
Code Of Civil Procedure, 1908 — Section 151Code Of Civil Procedure, 1908 — Order 18 Rule 17
High Courts01 Jun 2022Dismissed
N.R. Rayalu & Others Vs M/S Habitat Micro Build India Housing Finance Company Private Limited
Karnataka High Court · (2022) 06 KAR CK 0001
Code Of Criminal Procedure, 1973 — Section 200, 201, 202, 203, 204, 482Negotiable Instruments Act, 1881 — Section 138, 141
High Courts31 May 2022Disposed Of
Ranganath Vs Srirampura Police Station
Karnataka High Court · (2022) 05 KAR CK 0030
Constitution Of India, 1950 — Article 226
High Courts31 May 2022Dismissed
Dyniel D�souza Vs State Of Karnataka
Karnataka High Court · (2022) 05 KAR CK 0029
Indian Penal Code, 1860 — Section 34, 120B, 341, 343, 408, 409, 419, 420, 460, 498ACode Of Criminal Procedure, 1973 — Section 212, 360Probation Of Offender Act, 1958 — Section 4
High Courts31 May 2022Dismissed
M. Ranganathan Vs State Of Karnataka
Karnataka High Court · (2022) 05 KAR CK 0028
Code Of Criminal Procedure, 1973 — Section 313
High Courts30 May 2022Allowed
M. Govindaraju Vs A.K. Mehta & Others
Karnataka High Court · (2022) 05 KAR CK 0026
High Courts27 May 2022Dismissed
Budeppa Bommappa Gubbi Vs State Of Karnataka & Others
Karnataka High Court · (2022) 05 KAR CK 0025
Karnataka Minor Mineral Concession Rules, 1994 — Rule 53Karnataka Land Revenue Rules, 1966 — Rule 108-I
High Courts27 May 2022Dismissed
Naveena Vs State Of Karnataka & Others
Karnataka High Court · (2022) 05 KAR CK 0024
Karnataka Gram Swaraj And Panchayat Raj Act, 1993 — Section 49Karnataka Panchayat Raj (Motion Of No-Confidence Against Adhyaksha And Upadhyaksha Of Grama Panchayat) Rules, 1994 — Rule 3(1)
High Courts27 May 2022Disposed Of
K. Mahadeva Bhat Vs Rakshitha D & Others
Karnataka High Court · (2022) 05 KAR CK 0023
High Courts27 May 2022Dismissed
T.R. Pavan Vs Suma
Karnataka High Court · (2022) 05 KAR CK 0022
Hindu Marriage Act, 1955 — Section 28
High Courts26 May 2022Allowed
Birat Kumar Digal Vs State Of Karnataka
Karnataka High Court · (2022) 05 KAR CK 0021
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b), 20(ii)(B)
High Courts26 May 2022Allowed
N.Devaraja Rao @ Deva Vs State Of Karnataka
Karnataka High Court · (2022) 05 KAR CK 0020
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 302
High Courts26 May 2022Allowed
Vishwanath M Vs State Of Karnataka
Karnataka High Court · (2022) 05 KAR CK 0019
Motor Vehicles Act, 1988 — Section 146, 196Indian Penal Code, 1860 — Section 279, 337, 338
High Courts25 May 2022Allowed
A.G. Vijayendra Vs State Of Karnataka & Others
Karnataka High Court · (2022) 05 KAR CK 0017
Code Of Criminal Procedure, 1973 — Section 167, 167(2), 167(2)(ii), 173, 267, 270Indian Penal Code, 1860 — Section 34, 107, 117, 120, 120A, 378, 403, 405, 406, 409, 410, 411, 413, 414, 415, 418, 420, 421, 424, 425, 427, 463, 464, 468Terrorist And Disruptive Activities (Prevention) Act, 1987 — Section 20(4), 20(4)(b), 20(4)(bb)
High Courts24 May 2022Allowed
Noor Jaan & Others Vs State Of Karnataka
Karnataka High Court · (2022) 05 KAR CK 0018
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 307, 323, 324, 504, 506
High Courts23 May 2022Allowed
Vinuth B.G. Vs State Of Karnataka
Karnataka High Court · (2022) 05 KAR CK 0015
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 376Protection Of Children From Sexual Offences Act, 2012 — Section 2(d), 6
High Courts12 May 2022Dismissed
Karnataka State Medical And Sales Representatives Association & Others Vs Astra Zeneca Pharma India Ltd, A Company Incorporated Under The Company's Act, 1956, Having Its Regd. Office At Off Bellary Road, Hebal, Po Box No.2483, Bangalore - 560024
Karnataka High Court · (2022) 05 KAR CK 0012
Industrial Disputes Act, 1947 — Section 9C, 10(1)(c), 10(4A), 11A, 33(2)(b)Constitution Of India, 1950 — Article 14, 226, 227