High Courts10 Mar 2022Dismissed
R Ramanna @ Meenina Ramanna Vs T Udayakumara
Karnataka High Court · (2022) 03 KAR CK 0018
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 134 of 2,399
High Courts09 Mar 2022Allowed
Mahadeva Swamy Vs State Of Karnataka Represented By Kollegal Rural Police
Karnataka High Court · (2022) 03 KAR CK 0015
Code Of Criminal Procedure, 1973 — Section 397Indian Penal Code, 1860 — Section 279, 304A, 337, 338Motor Vehicles Act, 1988 — Section 187
High Courts09 Mar 2022Dismissed
Shouaib Ali Sharieff Vs Naheeda Banu & Others
Karnataka High Court · (2022) 03 KAR CK 0014
Code Of Criminal Procedure, 1973 — Section 397, 401Protection Of Women From Domestic Violence Act, 2005 — Section 12
High Courts08 Mar 2022Disposed Of
Rupsa Karnataka & Others Vs State Of Karnataka & Others
Karnataka High Court · (2022) 03 KAR CK 0011
Karnataka Education Act, 1983 — Section 36, 37(1)(b)Karnataka Educational Institutions (Registration) Rules, 1999 &mash; Rule 4(3)Karnataka Education Institutions (Recognition Of Primary & Secondary Schools)(Amendments) Rules, 2018 — Rule 4(3)(iii)
High Courts07 Mar 2022Allowed
Shwetha Kiran Vs Pooja Yadav
Karnataka High Court · (2022) 03 KAR CK 0010
Code Of Criminal Procedure, 1973 — Section 397, 401
High Courts05 Mar 2022Dismissed
Thippeswamy @ Thipeshi Vs State By Jagalur P.S
Karnataka High Court · (2022) 03 KAR CK 0008
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 6
High Courts05 Mar 2022Dismissed
B.Heriyanna Shetty & Others Vs State By Basaveshwara Nagar Police Station
Karnataka High Court · (2022) 03 KAR CK 0007
Code Of Criminal Procedure, 1973 — Section 301(2), 438, 482Indian Penal Code, 1860 — Section 34, 120B, 323, 354, 420, 468, 471, 504, 506
High Courts05 Mar 2022Dismissed
Dorathy Sheela & Others Vs State Of Karnataka
Karnataka High Court · (2022) 03 KAR CK 0006
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 120B, 381, 403, 406, 415, 417, 418, 420, 463, 465, 467, 468, 470, 471, 503, 504, 506
High Courts03 Mar 2022Allowed
Ravi Kumar T.N & Others Vs State Of Karnataka
Karnataka High Court · (2022) 03 KAR CK 0005
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 120(B), 420
High Courts03 Mar 2022Dismissed
Union Of India & Others Vs M/S. Bundl Technologies Private Limited & Others
Karnataka High Court · (2022) 03 KAR CK 0003
Central Goods And Services Tax, 2017 — Section 16, 16(2)(C), 39, 50, 54, 54(1), 67(1), 70, 71, 71(5), 74, 74(5)Central / Gujarat Goods and services Tax Act, 2017 — Section 67Indian Penal Code, 1860 — Section 193, 228
High Courts02 Mar 2022Dismissed
Mandya District Co-Operative Milk Producer�s Societies Union Ltd & Others Vs State Of Karnataka
Karnataka High Court · (2022) 03 KAR CK 0001
Code Of Criminal Procedure, 1973 — Section 439(2), 482Indian Penal Code, 1860 — Section 272, 406, 420Prevention Of Food Adulteration Act, 1954 — Section 7(1), 16
High Courts28 Feb 2022Disposed Of
Dr. Swetha T Vs State Of Karnataka & Others
Karnataka High Court · (2022) 02 KAR CK 0052
High Courts28 Feb 2022Disposed Of
Ashlesha Manojkumar Hande Patil Vs State Of Karnataka & Others
Karnataka High Court · (2022) 02 KAR CK 0049
High Courts25 Feb 2022Allowed
Meena B.G Vs State Of Karnataka
Karnataka High Court · (2022) 02 KAR CK 0057
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 420
High Courts25 Feb 2022Dismissed
K. Srinivas Reddy Vs Yashwanth Enterprises & Others
Karnataka High Court · (2022) 02 KAR CK 0056
Code Of Criminal Procedure, 1973 — Section 313, 378(4)Negotiable Instruments Act, 1881 — Section 138, 139
High Courts25 Feb 2022Allowed
Shreedevi W/O: Santosh Kalasraddi Vs Santosh S/O: Mallappa Kalasraddi
Karnataka High Court · (2022) 02 KAR CK 0053
Code Of Civil Procedure, 1908 — Section 24Hindu Marriage Act, 1955 — Section 9
High Courts25 Feb 2022Dismissed
T.R. Sampathu Vs Srinivasa
Karnataka High Court · (2022) 02 KAR CK 0051
Code Of Criminal Procedure, 1973 — Section 200, 313, 378(4)Negotiable Instruments Act, 1881 — Section 138
High Courts25 Feb 2022Dismissed
Ashok B Dani Vs P.R. Bhot
Karnataka High Court · (2022) 02 KAR CK 0050
Code Of Criminal Procedure, 1973 — Section 200, 313, 378(4)Negotiable Instruments Act, 1881 — Section 118, 138, 139
High Courts25 Feb 2022Disposed Of
Summayya Kausar Attar Vs State Of Karnataka & Others
Karnataka High Court · (2022) 02 KAR CK 0047
High Courts25 Feb 2022Disposed Of
Manish Dhetty Vs State Of Karnataka & Others
Karnataka High Court · (2022) 02 KAR CK 0046