High Courts01 Jun 2021Dismissed
P. Sharmila Vs Managing Director And Disciplinary Authority, Ksrtc, Central Office
Karnataka High Court · (2021) 06 KAR CK 0022
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 145 of 2,399
High Courts01 Jun 2021Dismissed
H.Y. Manoj Vs State Of Karnataka & Others
Karnataka High Court · (2021) 06 KAR CK 0020
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 384, 504
High Courts01 Jun 2021Dismissed
State of Karnataka & Others Vs A.N. Lingaiah
Karnataka High Court · (2021) 06 KAR CK 0018
High Courts01 Jun 2021Disposed Of
Dawood Vs State Of Karnataka
Karnataka High Court · (2021) 06 KAR CK 0017
High Courts01 Jun 2021Allowed
N. Srinivas Vs State Of Karnataka & Others
Karnataka High Court · (2021) 06 KAR CK 0005
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 14ACode Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 384, 501, 506, 511
High Courts01 Jun 2021Allowed
Glocal Healthcare Systems Pvt Ltd Vs Major Paresh Singhal(Retd) & Others
Karnataka High Court · (2021) 06 KAR CK 0003
Code Of Civil Procedure, 1908 — Section 94, 151Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 10
High Courts28 May 2021Disposed Of
Vijaya Prema Kumari & Others Vs Kumar Naik G & Others
Karnataka High Court · (2021) 05 KAR CK 0038
High Courts28 May 2021Allowed
Dr. L. Babu & Others Vs State Of Karnataka
Karnataka High Court · (2021) 05 KAR CK 0035
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 353, 384, 506
High Courts28 May 2021Disposed Of
Dr.Raghavendra H K Vs Prof. Venugopal K R & Others
Karnataka High Court · (2021) 05 KAR CK 0034
High Courts27 May 2021Dismissed
Central Bureau Of Investigation Vs Padmanabha & Others
Karnataka High Court · (2021) 05 KAR CK 0043
Indian Penal Code, 1860 — Section 120(B), 409Prevention Of Corruption Act, 1988 — Section 13(1)(c), 13(2)Code Of Criminal Procedure, 1973 — Section 313
High Courts27 May 2021Dismissed
Divisional Manager United India Insurance Co. Ltd Vs Veerabhadraiah & Others
Karnataka High Court · (2021) 05 KAR CK 0042
High Courts27 May 2021Dismissed
Syed Azharuddin Vs State
Karnataka High Court · (2021) 05 KAR CK 0040
Code Of Criminal Procedure, 1973 — Section 173(8), 438, 439, 482Indian Penal Code, 1860 — Section 120B, 143, 147, 148, 149, 307, 326, 341Unlawful Activities (Prevention) Act, 1967 — Section 13, 15, 16, 18, 43, 45(2)
High Courts27 May 2021Disposed Of
Samatvam: Science & Research For Human Welfare Trust & Others Vs Government Of India Department Of Health And Family Welfare & Others
Karnataka High Court · (2021) 05 KAR CK 0014
High Courts27 May 2021Dismissed
C.Krishniah Chetty & Sons Private Limited Vs Deepali Company Private Limited & Others
Karnataka High Court · (2021) 05 KAR CK 0011
Code Of Civil Procedure, 1908 — Section 151Code Of Civil Procedure, 1908 — Order 3 Rule 1, Order 6 Rule 14, Order 7 Rule 11(d), Order 29 Rule 1, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 7Companies Act, 1956 — Section 37, 291
High Courts26 May 2021Disposed Of
M/S. Novel Security Services Vs Additional Director, Director General Directorate General Of Goods & Services Tax Intelligence Bengaluru Zonal Unit
Karnataka High Court · (2021) 05 KAR CK 0019
High Courts25 May 2021Dismissed
Pradeep Kumar & Others Vs Govinda Beharilal Thakural
Karnataka High Court · (2021) 05 KAR CK 0020
Negotiable Instruments Act, 1881 — Section 138, 143A
High Courts25 May 2021Partly Allowed
Rangamma Vs Managing Director & Others
Karnataka High Court · (2021) 05 KAR CK 0018
High Courts25 May 2021Allowed
Noorulla Khan Vs State Of Karnataka
Karnataka High Court · (2021) 05 KAR CK 0017
Indian Penal Code, 1860 — Section 323, 376(I), 504Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6, 11, 12Prohibition Of Child Marriage Act, 2006 — Section 9, 10, 11
High Courts25 May 2021Partly Allowed
Ravi Kumar @ Ravi Vs K.S. Gopalakrishnan & Others
Karnataka High Court · (2021) 05 KAR CK 0016
High Courts25 May 2021Allowed
Brij Mohan Arora & Others Vs State Of Karnataka & Others
Karnataka High Court · (2021) 05 KAR CK 0006
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 420