COURT ARCHIVE

Karnataka High Court judgments

47,963 judgments · page 135 of 2,399

High Courts25 Feb 2022Dismissed

Venkatesh Murthy. T Vs State Of Karnataka & Others

Karnataka High Court · (2022) 02 KAR CK 0045

Code Of Criminal Procedure, 1973 — Section 437, 438, 439(2)Information Technology Act, 2000 — Section 66C, 66D, 304B, 419, 420, 498AConstitution Of India, 1950 — Article 21

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High Courts24 Feb 2022Dismissed

Tajamulla Hussain @ Tajamulla Vs State Through Mahagaon Police Station & Others

Karnataka High Court · (2022) 02 KAR CK 0055

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 109, 307, 323, 324, 498(A), 504, 506

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High Courts24 Feb 2022Dismissed

Michael Graham Prince Vs Nisha Misra & Others

Karnataka High Court · (2022) 02 KAR CK 0040

Citizenship Act, 1955 — Section 7B, 7B(2)Arya Marriage Validation Act, 1937 — Section 2Foreign Marriage Act, 1969 — Section 4, 18

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High Courts23 Feb 2022Dismissed

Mr A R Yashwanth Kumar Vs State Of Karnataka

Karnataka High Court · (2022) 02 KAR CK 0044

Code Of Criminal Procedure, 1973 — Section 439Prevention Of Corruption Act, 1988 — Section 7(A)

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High Courts23 Feb 2022Dismissed

D.K. Lingaraju Vs State Of Karnataka

Karnataka High Court · (2022) 02 KAR CK 0043

Code Of Criminal Procedure, 1973 — Section 439Prevention Of Corruption Act, 1988 — Section 7(A)

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High Courts23 Feb 2022Allowed

Shabaz Pasha & Others Vs State Of Karnataka

Karnataka High Court · (2022) 02 KAR CK 0042

Code Of Criminal Procedure, 1973 — Section 41A, 438Indian Penal Code, 1860 — Section 34, 120B, 406, 417, 420, 506

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High Courts23 Feb 2022Allowed

Aasif Pasha Vs State Of Karnataka

Karnataka High Court · (2022) 02 KAR CK 0041

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 397

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High Courts22 Feb 2022Allowed

Sagaya Mary Vs Deputy Commissioner Of Police & Others

Karnataka High Court · (2022) 02 KAR CK 0038

Karnataka Prevention Of Dangerous Activities Of Boot Leggers, Drug Offenders, Gamblers, Goondas, Immoral Traffic Offenders, Slum Grabbers And Video Or Audio Pirates Act, 1985 — Section 2(g)

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High Courts21 Feb 2022Allowed

Charan Raj Vs State

Karnataka High Court · (2022) 02 KAR CK 0039

Code Of Criminal Procedure, 1973 — Section 438, 439Indian Penal Code, 1860 — Section 34, 354, 384, 504, 506, 509Protection Of Children From Sexual Offences Act, 2012 — Section 8

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High Courts21 Feb 2022Dismissed

P G Nataraja & Others Vs State By Begaluru Police Station, Bengaluru & Others

Karnataka High Court · (2022) 02 KAR CK 0037

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 120B, 323, 354, 380, 406, 420, 447, 465, 468, 471, 504, 506

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High Courts18 Feb 2022

CTI Future Corporation Vs Ducgiang Chemical And Detergent Powder Joint Stock Company

Karnataka High Court · (2022) 02 KAR CK 0059

Arbitration And Conciliation Act, 1996 — Section 2(e)(ii), 2(f), 44, 44(b), 45, 46, 47, 47(2), 48, 49, 50, 51, 52Constitution Of India, 1950 — Article 51(c)

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High Courts17 Feb 2022Allowed

S Abhilash Vs State Of Karnataka

Karnataka High Court · (2022) 02 KAR CK 0034

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 379, 392

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High Courts17 Feb 2022Allowed

Jsw Steel Limited Vs Usha Rani & Others

Karnataka High Court · (2022) 02 KAR CK 0033

Constitution Of India, 1950 — Article 226, 227

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High Courts17 Feb 2022Disposed Of

Rishab Trakroo & Others Vs State Of Karnataka

Karnataka High Court · (2022) 02 KAR CK 0032

Constitution Of India, 1950 — Article 14, 21, 226, 227

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High Courts11 Feb 2022Allowed

Vinay H.R Vs State Of Karnataka

Karnataka High Court · (2022) 02 KAR CK 0030

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 354, 363, 366(A)Protection Of Children From Sexual Offences Act, 2012 — Section 8, 12

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High Courts08 Feb 2022Allowed