High Courts12 Nov 2021Dismissed
Renuka Y. & Others Vs State Of Karnataka & Others
Karnataka High Court · (2021) 11 KAR CK 0004
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 140 of 2,399
High Courts11 Nov 2021Allowed
Chandrashekhar Vs Assessing Officer, JCIT (OSD)- Cent Cir 1(3) BLR & Others
Karnataka High Court · (2021) 11 KAR CK 0005
High Courts10 Nov 2021Allowed
Vidyasagar Vs State Of Karnataka
Karnataka High Court · (2021) 11 KAR CK 0006
Code Of Criminal Procedure, 1973 — Section 164(5), 376, 439Indian Penal Code, 1860 — Section 343, 363, 366(A), 376(2)(N), 448Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6
High Courts10 Nov 2021
M/s. Paygate India Pvt. Ltd. & Others Vs Station Officer Hsr Layout Police Station & Others
Karnataka High Court · (2021) 11 KAR CK 0003
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 419 420
High Courts10 Nov 2021Disposed Of
Dr. Manjunatha J Vs Union Of India & Others
Karnataka High Court · (2021) 11 KAR CK 0002
High Courts10 Nov 2021Dismissed
M/S Evershine Caterers Vs Union Of India & Others
Karnataka High Court · (2021) 11 KAR CK 0001
Constitution Of India, 1950 — Article 12
High Courts29 Oct 2021Allowed
Lokesh D V Vs State Of Karnataka
Karnataka High Court · (2021) 10 KAR CK 0019
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 306
High Courts29 Oct 2021Allowed
Raghavendra S R Vs State Of Karnataka
Karnataka High Court · (2021) 10 KAR CK 0018
Code Of Criminal Procedure, 1973 — Section 145, 439Prevention Of Corruption Act, 1988 — Section 7(a)
High Courts29 Oct 2021Allowed
S N Bhagya Reddy Vs State Of Karnataka
Karnataka High Court · (2021) 10 KAR CK 0017
Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 34, 302, 304B, 498A
High Courts29 Oct 2021Allowed
Ashoka @ Bharath Vs State Of Karnataka
Karnataka High Court · (2021) 10 KAR CK 0016
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 109, 120B, 201, 302
High Courts29 Oct 2021Allowed
Mohammed Asif @ Asif Basha Vs State Of Karnataka
Karnataka High Court · (2021) 10 KAR CK 0015
Code Of Criminal Procedure, 1973 — Section 167(2), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(B)(II)(b)
High Courts29 Oct 2021Partly Allowed
M/S Jnana Sarovara Vs Housing And Urban Development Corporation Ltd
Karnataka High Court · (2021) 10 KAR CK 0014
Companies Act, 1956 — Section 617Constitution Of India, 1950 — Article 21A
High Courts29 Oct 2021Allowed
Abdul Rahim Abdul Kareem Vs Commissioner Of Customs, 4th Floor, Ttmc/Bmtc Building, Old Airport Road, Domlur, Bengaluru - 560 071 & Others
Karnataka High Court · (2021) 10 KAR CK 0013
Customs Act, 1962 — Section 2(38), 6, 11(h), 28, 113, 114 , 114AA, 124Foreign Trade (Development And Regulation) Act, 1992 — Section 11
High Courts29 Oct 2021Dismissed
K.R. Tejash & Others Vs State Of Karnataka & Others
Karnataka High Court · (2021) 10 KAR CK 0012
Karnataka Regulation Of Stone Crushers Act, 2011 — Section 2[1][f], 8, 11, 12, 14, 16
High Courts26 Oct 2021Partly Allowed
Suma Vs State Of Karnataka
Karnataka High Court · (2021) 10 KAR CK 0011
High Courts12 Oct 2021Disposed Of
Siddharth S/O Ramesh Moorman Vs Superintendent Of Police & Others
Karnataka High Court · (2021) 10 KAR CK 0008
High Courts12 Oct 2021Dismissed
Rev Prasanna Kumar Samuel & Others Vs Franklyn James & Others
Karnataka High Court · (2021) 10 KAR CK 0007
High Courts07 Oct 2021Allowed
T. S. Lakshminarayana Upadhyaya Vs Geetha Devi
Karnataka High Court · (2021) 10 KAR CK 0005
Code Of Civil Procedure, 1908 — Section 151Code Of Civil Procedure, 1908 — Order 20 Rule 18, Order 22 Rule 18, Order 39 Rule 1, Order 39 Rule 2
High Courts07 Oct 2021Allowed
Mahantesh Vs State Of Karnataka
Karnataka High Court · (2021) 10 KAR CK 0004
Indian Penal Code, 1860 — Section 114, 143, 147, 148, 149, 307, 323, 324, 326, 341, 504, 506Code Of Criminal Procedure, 1973 — Section 438, 439
High Courts07 Oct 2021Dismissed
Datta Murthy Vs B R Prakash & Others
Karnataka High Court · (2021) 10 KAR CK 0003
Evidence Act, 1872 — Section 116Code Of Civil Procedure, 1908 — Order 9 rule 13, Order 20 Rule 12