High Courts05 May 2020Allowed
Mohammed Abdul Rehaman & Others Vs State Of Karnataka
Karnataka High Court · (2020) 05 KAR CK 0014
Indian Penal Code, 1860 — Section 420Code Of Criminal Procedure, 1973 — Section 439
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 151 of 2,399
High Courts05 May 2020Allowed
Meghappa & Others Vs State Of Karnataka
Karnataka High Court · (2020) 05 KAR CK 0013
Indian Penal Code, 1860 — Section 399, 402
High Courts05 May 2020Allowed
Noor Pasha Vs State Of Karnataka
Karnataka High Court · (2020) 05 KAR CK 0012
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 37
High Courts05 May 2020Allowed
Ramangouda Vs State Of Karnataka
Karnataka High Court · (2020) 05 KAR CK 0011
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 37
High Courts05 May 2020Allowed
Azhar @ Azharuddin @ Md. Azharuddin Vs State By Women Police Station
Karnataka High Court · (2020) 05 KAR CK 0010
Indian Penal Code, 1860 — Section 34, 313, 376, 506Protection Of Children From Sexual Offences Act, 2012 — Section 6, 17Code Of Criminal Procedure, 1973 — Section 164
High Courts05 May 2020Allowed
Sayed Sameer @ Sameer Vs State Of Karnataka
Karnataka High Court · (2020) 05 KAR CK 0009
Indian Penal Code, 1860 — Section 339, 402
High Courts05 May 2020Allowed
Uday Prathap Singh Vs State Of Karnataka
Karnataka High Court · (2020) 05 KAR CK 0008
Indian Penal Code, 1860 — Section 34, 419, 420, 464, 465, 468, 471Code Of Criminal Procedure, 1973 — Section 167, 439
High Courts05 May 2020Allowed
Akram Ali Vs State Of Karnataka
Karnataka High Court · (2020) 05 KAR CK 0007
Indian Penal Code, 1860 — Section 306Code Of Criminal Procedure, 1973 — Section 439
High Courts05 May 2020Allowed
Parvathamma Alias Parvathakka & Others Vs State Of Karnataka
Karnataka High Court · (2020) 05 KAR CK 0006
Indian Penal Code, 1860 — Section 379, 413
High Courts05 May 2020Allowed
Sadaqath Ali Vs State Of Karnataka
Karnataka High Court · (2020) 05 KAR CK 0003
Indian Penal Code, 1860 — Section 34, 376, 417, 504, 506
High Courts05 May 2020Allowed
Abhishek S.K. @ Abhi @ Kulla Abhi @ Andrahalli Abhi Vs State Of Karnataka
Karnataka High Court · (2020) 05 KAR CK 0002
Indian Penal Code, 1860 — Section 120B, 143, 147, 149, 302, 307, 341
High Courts30 Apr 2020Disposed Of
A - Focus (Advocates - Focus) Vs State Of Karnataka & Others
Karnataka High Court · (2020) 04 KAR CK 0072
Constitution Of India, 1950 — Article 226
High Courts30 Apr 2020Allowed
Aditya Kumar Vs State Of Karnataka
Karnataka High Court · (2020) 04 KAR CK 0064
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8[c], 20[a][b], 21[c], 37Code Of Criminal Procedure, 1973 — Section 167(2), 439
High Courts30 Apr 2020Allowed
Davinder Kaur @ PREETHI Vs State Of Karnataka
Karnataka High Court · (2020) 04 KAR CK 0063
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 370
High Courts30 Apr 2020Allowed
Yogesh Naika & Others Vs State Of Karnataka
Karnataka High Court · (2020) 04 KAR CK 0062
Wildlife (Protection) Act, 1972 — Section 51, 52
High Courts30 Apr 2020Allowed
Mallayya Vs State Of Karnataka
Karnataka High Court · (2020) 04 KAR CK 0059
Prevention Of Corruption Act, 1988 — Sections 7(a), 7(b), 7(c)
High Courts30 Apr 2020Disposed Of
Rudraprakash S.U Vs State Of Karnataka
Karnataka High Court · (2020) 04 KAR CK 0058
Indian Penal Code, 1860 — Section 306Karnataka Money Lenders Act, 1961 — Section 38, 41Karnataka Prohibition Of Exorbitant Interest Act, 2004 — Section 3, 4
High Courts30 Apr 2020Disposed Of
Vivek.B Vs State Of Karnataka
Karnataka High Court · (2020) 04 KAR CK 0057
Code Of Criminal Procedure, 1973 — Section 167(2), 167(2)(a)
High Courts30 Apr 2020Allowed
Jagadeesh S.M & Others Vs State Of Karnataka
Karnataka High Court · (2020) 04 KAR CK 0056
Mines And Minerals Regulations And Development Act, 1957 — Section 21Indian Penal Code, 1860 — Section 34, 188, 379, 420
High Courts30 Apr 2020Allowed
Shantappa Kudalagi Vs State Of Karnataka
Karnataka High Court · (2020) 04 KAR CK 0052
Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(2)(v)Indian Penal Code, 1860 — Section 109, 120B, 143, 147, 148, 149, 302, 307, 427Indian Arms Act, 1959 — Section 25