High Courts12 Apr 2022Disposed Of
WG. CDR. K.T. Sebastian (Retd.) Vs State By Nazarbad Police Station & Others
Karnataka High Court · (2022) 04 KAR CK 0035
Indian Penal Code, 1860 — Section 406, 420, 506B
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 131 of 2,399
High Courts12 Apr 2022Allowed
Sadiq Khan Vs State Of Karnataka
Karnataka High Court · (2022) 04 KAR CK 0033
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 395, 397
High Courts12 Apr 2022Disposed Of
M/S Nirman Shelters (B) Pvt Ltd Vs State Of Karnataka & Others
Karnataka High Court · (2022) 04 KAR CK 0032
Karnataka Gram Swaraj And Panchayat Raj Act, 1993 — Section 269(1)
High Courts12 Apr 2022Allowed
Vijayakumar K B Vs State By Jagalur Police Represented By The Station House Officer-577 528
Karnataka High Court · (2022) 04 KAR CK 0030
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 376, 420
High Courts12 Apr 2022Allowed
Ashok S Bidarekoppa Vs State By Doddapete Police Station, Shivamogga
Karnataka High Court · (2022) 04 KAR CK 0028
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 420, 465, 468, 471
High Courts12 Apr 2022Allowed
Kencha @ Kenchappa & Others Vs State Of Karnataka
Karnataka High Court · (2022) 04 KAR CK 0027
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 323, 324, 341, 504
High Courts12 Apr 2022Allowed
Santhosh Vs State Of Karnataka & Others
Karnataka High Court · (2022) 04 KAR CK 0022
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 109, 120(B), 143, 147, 148, 149, 201, 302Arms Act, 1959 — Section 25(1)(A)
High Courts12 Apr 2022Dismissed
Sameer Hamsa Ramla Vs State Of Karnataka & Others
Karnataka High Court · (2022) 04 KAR CK 0018
Code Of Criminal Procedure, 1973 — Section 125
High Courts11 Apr 2022Disposed Of
Ramakrishna. M.N. Vs Sujatha. H.J.
Karnataka High Court · (2022) 04 KAR CK 0021
Hindu Marriage Act, 1955 — Section 13B, 13(1)(ia), 13(1)(ib)
High Courts11 Apr 2022Disposed Of
S.N. Abhinandana Vs M.P. Saroja
Karnataka High Court · (2022) 04 KAR CK 0019
Hindu Marriage Act, 1955 — Section 28Code Of Civil Procedure, 1908 — Section 89
High Courts08 Apr 2022Allowed
R Sundaresh Naik Vs State Of Karnataka
Karnataka High Court · (2022) 04 KAR CK 0017
Code Of Criminal Procedure, 1973 — Section 2(s), 439Prevention Of Corruption Act, 1988 — Section 7(a)
High Courts08 Apr 2022Disposed Of
J P I Dass School Of Nursing & Others Vs State Of Karnataka & Others
Karnataka High Court · (2022) 04 KAR CK 0016
Indian Nursing Council Act, 1947 — Section 10(2)
High Courts08 Apr 2022Dismissed
E.K. Jagadeesh Vs Y. Radhakrishna Shetty
Karnataka High Court · (2022) 04 KAR CK 0013
Code Of Criminal Procedure, 1973 — Section 397, 401National Investigation Agency Act, 2008 — Section 138, 141
High Courts08 Apr 2022Dismissed
State By Lokayuktha Bengaluru Rural District Vs H.R.Vishwanath
Karnataka High Court · (2022) 04 KAR CK 0012
Prevention Of Corruption Act, 1988 — Section 3, 4, 7, 13(1)(d), 13(2), 19, 19(1), 19(3)Code Of Criminal Procedure, 1973 — Section 239
High Courts08 Apr 2022Allowed
Mamatha J Vs Vs State Of Karnataka
Karnataka High Court · (2022) 04 KAR CK 0011
Code Of Criminal Procedure, 1973 — Section 438, 439Indian Penal Code, 1860 — Section 34, 406, 420
High Courts07 Apr 2022Allowed
Balachandarkrishnaswamy Vs State Of Karnataka & Others
Karnataka High Court · (2022) 04 KAR CK 0007
Indian Penal Code, 1860 — Section 34, 120B, 406, 417, 418, 419, 420, 506Code Of Criminal Procedure, 1973 — Section 156(3)
High Courts06 Apr 2022Dismissed
Padmavathi Subramaniyan Vs Ministry Of Civil Aviation Government Of India & Others
Karnataka High Court · (2022) 04 KAR CK 0049
Constitution Of India, 1950 — Article 226
High Courts06 Apr 2022Dismissed
Dr. Suman Singh Vs Sandhya Vaidyanathan
Karnataka High Court · (2022) 04 KAR CK 0009
Code Of Civil Procedure, 1908 — Section 151Code Of Civil Procedure, 1908 — Order 18 Rule 17
High Courts05 Apr 2022Disposed Of
State Of Karnataka Vs Naveen
Karnataka High Court · (2022) 04 KAR CK 0010
Code Of Criminal Procedure, 1973 — Section 70(2), 439(2)
High Courts05 Apr 2022Partly Allowed
Rajappa @ Raju Vs State By Lingasuguru P.S Lingasuguru, Raichur District
Karnataka High Court · (2022) 04 KAR CK 0006
Indian Penal Code, 1860 — Section 34, 106, 109, 302, 306, 498ACode Of Criminal Procedure, 1973 — Section 209, 313Evidence Act, 1872 — Section 106