COURT ARCHIVE

Karnataka High Court judgments

47,963 judgments · page 150 of 2,399

High Courts15 Apr 2021Allowed

Vinayak B. Kale & Others Vs State Of Karnataka & Others

Karnataka High Court · (2021) 04 KAR CK 0073

Code Of Criminal Procedure, 1973 — Section 320(1), 482Indian Penal Code, 1860 — Section 149, 323, 324, 341, 504, 506Code Of Civil Procedure, 1908 — Section 89

High Courts15 Apr 2021Allowed

Satish Vs State Of Karnataka

Karnataka High Court · (2021) 04 KAR CK 0072

Code Of Criminal Procedure, 1973 — Section 164, 438Indian Penal Code, 1860 — Section 376, 417, 420, 506

High Courts15 Apr 2021Allowed

Nandan Vs State Of Karnataka

Karnataka High Court · (2021) 04 KAR CK 0070

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302, 304(II)

High Courts15 Apr 2021Allowed

Vinod Vs State By K.G. Halli Police Station & Others

Karnataka High Court · (2021) 04 KAR CK 0068

Code Of Criminal Procedure, 1973 — Section 156(3), 173(8), 200, 482Indian Penal Code, 1860 — Section 420, 422, 506

High Courts15 Apr 2021Allowed

G.T. Shanthakumar & Others Vs State Of Karnataka & Others

Karnataka High Court · (2021) 04 KAR CK 0067

Code Of Criminal Procedure, 1973 — Section 320(2), 482Indian Penal Code, 1860 — Section 34, 420, 498A, 506Dowry Prohibition Act, 1961 — Section 3, 4

High Courts31 Mar 2021Disposed Of

Anheuser Busch Inbev India Limited Vs East Godavari Breweries Private Limited & Others

Karnataka High Court · (2021) 03 KAR CK 0007

Arbitration And Conciliation Act, 1996 — Section 7(5) , 8, 11, 11(6A), 35

High Courts31 Mar 2021Dismissed

Krishna Gopal Khetan Vs M/S Pearl Valley Silks Ltd & Others

Karnataka High Court · (2021) 03 KAR CK 0006

Negotiable Instruments Act, 1881 — Section 138, 139

High Courts31 Mar 2021Dismissed

R. Vasudevamurthy & Others Vs State Of Karnataka & Others

Karnataka High Court · (2021) 03 KAR CK 0005

Code Of Criminal Procedure, 1973 — Section 154(1), 157(1), 482Indian Penal Code, 1860 — Section 34, 378, 380, 406, 409, 420, 500

High Courts01 Mar 2021Dismissed

Aravinda Thayyar Girls High School Vs L.Vidyavathi & Others

Karnataka High Court · (2021) 03 KAR CK 0015

High Courts01 Mar 2021Dismissed

Lakshmamma Vs Deputy Commissioner Tumkur District & Others

Karnataka High Court · (2021) 03 KAR CK 0013

High Courts01 Mar 2021Dismissed

Roopa Vs Hindustan Petroleum

Karnataka High Court · (2021) 03 KAR CK 0012

High Courts01 Mar 2021Dismissed

Maruthi & Others Vs State Of Karnataka & Others

Karnataka High Court · (2021) 03 KAR CK 0009

High Courts01 Mar 2021Dismissed

M/S. Pharmatree Corporation Vs Rajya Vokkaligara Sangha

Karnataka High Court · (2021) 03 KAR CK 0008

Arbitration And Conciliation Act, 1996 — Section 9Specific Relief Act, 1963 — Section 41(h)

High Courts11 Nov 2020Dismissed

Commissioner Of Income-Tax LTU & Ors Vs M/S Biocon Ltd.

Karnataka High Court · (2020) 11 KAR CK 2499

Income Tax Act, 1961 - Section 37, 37(1), 201, 260ACompanies Act, 1956 - Section 2(15A)Finance Act, 1999 - Section 17(2)(iiia)

High Courts19 Jun 2020

High Court Of Karnataka Vs State Of Karnataka

Karnataka High Court · (2020) 06 KAR CK 2176

Code Of Criminal Procedure, 1973 - Section 164, 228, 229, 230, 240, 241, 242, 251, 252, 273, 313, 313(1)(b), 313(5)Karnataka Criminal Rules Of Practice, 1968 - Rule 5, 5.3, 8, 11, 11.2Constitution Of India, 1950 - Article 21, 142, 142(i), 142(ii)

High Courts05 May 2020Dismissed

Chandrashekar S Golsangi Vs State Of Karnataka & Others

Karnataka High Court · (2020) 05 KAR CK 0022

Karnataka Lokayukta Act, 1984 — Section 12(3)Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)Constitution Of India, 1950 — Article 21, 311

High Courts05 May 2020Dismissed

Commissioner Of Income Tax & Others Vs M/S Prestige Estate Projects Pvt. Ltd

Karnataka High Court · (2020) 05 KAR CK 0019

Income Tax Act, 1961 — Section 142(1), 145, 145(2), 154Companies Act, 1956 — Section 211(3a), 211(3B), 211(3C)

High Courts05 May 2020Allowed

Renuka Prasad. R Vs State Of Karnataka

Karnataka High Court · (2020) 05 KAR CK 0017

Indian Penal Code, 1860 — Section 376Code Of Criminal Procedure, 1973 — Section 439

High Courts05 May 2020Allowed

Girijamma Vs State Of Karnataka

Karnataka High Court · (2020) 05 KAR CK 0016

Indian Penal Code, 1860 — Section 34, 120B, 382, 394, 451, 506Code Of Criminal Procedure, 1973 — Section 439

High Courts05 May 2020Allowed

Kheshav .B.M Vs State Of Karnataka

Karnataka High Court · (2020) 05 KAR CK 0015

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 37Code Of Criminal Procedure, 1973 — Section 439