High Courts21 Apr 2022Disposed Of
M. Karthick Subash Vs State Of Karnataka & Others
Karnataka High Court · (2022) 04 KAR CK 0056
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 130 of 2,399
High Courts21 Apr 2022Disposed Of
Babu R Vs State Of Karnataka & Others
Karnataka High Court · (2022) 04 KAR CK 0055
High Courts21 Apr 2022Disposed Of
Raghu N Vs State Of Karnataka & Others
Karnataka High Court · (2022) 04 KAR CK 0054
High Courts20 Apr 2022Allowed
P Balaji Babu Vs State Bank Of India & Others
Karnataka High Court · (2022) 04 KAR CK 0053
Securitisation And Reconstruction Of Financial Assets Andenforcement Of Security Interest Act, 2002 — Section 13Security Interest (Enforcement) Rules, 2002 — Rule 8, 8(8), 8(7)
High Courts20 Apr 2022Disposed Of
Dr Khalilur Rehman G Vs Rajiv Gandhi University Of Health Sciences 4 Th T Block, Jayanagar, Bengaluru Karnataka-560041
Karnataka High Court · (2022) 04 KAR CK 0052
High Courts20 Apr 2022Disposed Of
Dr. Chandrashekar Foundation (R) Trust Cauvery Ayurvedic Medical College And Hospital Vs Union Of India & Others
Karnataka High Court · (2022) 04 KAR CK 0051
High Courts20 Apr 2022Disposed Of
Maharaja Education Trust (R) Maharaja Institute Of Ayurveda Medical Sciences And Hospital Belawadi, Srirangapattana Taluka Mandya District-571 477 Vs Union Of India & Others
Karnataka High Court · (2022) 04 KAR CK 0050
High Courts18 Apr 2022Allowed/ Disposed Of
Nandi Infrastructure Corridor Enterprise Limited No.1, Midford House & Others Vs Government Of Karnataka Represented By Principal Secretary Commerce And Industries Department Vikasa Soudha, Dr. B.R. Ambedkar Veedhi, Bangalore 560 001 & Others
Karnataka High Court · (2022) 04 KAR CK 0046
Karnataka Industrial Areas Development Act, 1966 — Section 2(11), 3(b), 28(1), 28(4), 29, 30Land Acquisition Act, 1894 — Section 3, 3(b), 3(1), 11, 11(1), 13A, 15A, 18, 18(1), 50(2)West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947 — Section 2(d)
High Courts13 Apr 2022Allowed
Asian Engineers No. 264, 3rd Cross 1 St Main, Dooravani Nagar Vs Managing Director Karnataka Maharshi Valmiki Schedule Tribe Development Corporation Ltd., Bengaluru 3 Rd Floor, Khadhi Bhavan, Jasmadevi Bhavan Road, Bengaluru - 560 052 & Others
Karnataka High Court · (2022) 04 KAR CK 0043
High Courts13 Apr 2022Disposed Of
Committee For Public Accountability (Regd) Represented By Its President Sri Sivakumar S Vs State Of Karnataka
Karnataka High Court · (2022) 04 KAR CK 0042
High Courts13 Apr 2022Disposed Of
Letzkit Foundation� No.518, �Guru Nivas� 8th Cross, Iii Phase J.P. Nagar Bangalore � 560 078.By Its Managing Trustee Vs State Of Karnataka & Others
Karnataka High Court · (2022) 04 KAR CK 0041
High Courts13 Apr 2022Dismissed
Schedule Caste And Schedule Tribe Stone Crushers Co-Operative Society Ltd.Melinakuruvalli Kuruvalli Post Theerthahalli Taluk Shivamoga District - 577 432 Vs State Of Karnataka & Others
Karnataka High Court · (2022) 04 KAR CK 0040
Karnataka Minor Mineral Concession Rules, 1994 — Rule 56
High Courts13 Apr 2022Allowed
Vimal K.S Vs Branch Manager M/S Bajaj Allianz General Insurance Co. Ltd & Others
Karnataka High Court · (2022) 04 KAR CK 0039
Motor Vehicles Act, 1988 — Section 166
High Courts13 Apr 2022Dismissed
Ojaswi Vs State Of Karnataka & Others
Karnataka High Court · (2022) 04 KAR CK 0026
High Courts13 Apr 2022Disposed Of
M. K. College Of Nursing Vs Registrar Rguhs, 4th T Block, Jayanagar, Bengaluru-560 041
Karnataka High Court · (2022) 04 KAR CK 0025
High Courts13 Apr 2022Allowed
M K Sanjay Kumar Vs State - Through The Sheshadripuram Police Station Bengaluru
Karnataka High Court · (2022) 04 KAR CK 0024
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 409, 420, 465, 468, 471, 472
High Courts13 Apr 2022Allowed
Mohan S A Vs State Of Karnataka
Karnataka High Court · (2022) 04 KAR CK 0023
Indian Penal Code, 1860 — Section 149, 307
High Courts12 Apr 2022Allowed
Mukundappa Vs State By Challakere P S Represented By State Public Prosecutor, High Court Of Karnataka, High Court Building, Bengaluru-560001
Karnataka High Court · (2022) 04 KAR CK 0045
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 143, 147, 148, 149, 302, 323, 324, 504
High Courts12 Apr 2022Disposed Of
Krishna N Vs Mysore Mahanagara Palike & Others
Karnataka High Court · (2022) 04 KAR CK 0037
High Courts12 Apr 2022Allowed
T. Subhash Vs State Of Karnataka
Karnataka High Court · (2022) 04 KAR CK 0036
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 149, 420, 468, 471