High Courts13 Jan 2020Partly Allowed
Venkatappa Vs Harish B.N.
Karnataka High Court · (2020) 01 KAR CK 0029
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 156 of 2,399
High Courts13 Jan 2020Allowed
Deepika Vs Managing Director
Karnataka High Court · (2020) 01 KAR CK 0028
High Courts13 Jan 2020Disposed Of
D.Mallikarjuna Purvimath And Ors Vs Munibyraiah And Ors
Karnataka High Court · (2020) 01 KAR CK 0027
Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2
High Courts13 Jan 2020Disposed Of
Komala And Ors Vs State Of Karnataka
Karnataka High Court · (2020) 01 KAR CK 0017
Code Of Criminal Procedure, 1973 — Section 156(3), 156, 173(3), 173(8), 190, 200, 202, 204, 311, 319, 482Indian Penal Code, 1860 — Section 420, 406, 471, 506
High Courts13 Jan 2020Disposed Of
M. P. Nataraju Vs State Of Karnataka And Ors
Karnataka High Court · (2020) 01 KAR CK 0011
Code Of Criminal Procedure, 1973 — Section 2(d), 190(1)(a), 200, 227, 482Indian Penal Code, 1860 — Section 120B, 144, 307Arms Act, 1959 — Section 25
High Courts13 Jan 2020Dismissed
M/S.Maya Hotels Pvt. Ltd. Vs Registrar
Karnataka High Court · (2020) 01 KAR CK 0010
High Courts13 Jan 2020Dismissed
M/S.Maya Hotels Pvt. Ltd And Ors Vs Registrar
Karnataka High Court · (2020) 01 KAR CK 0007
High Courts10 Jan 2020Allowed
Vijay @ Vijaykumar Vs State Of Karnataka
Karnataka High Court · (2020) 01 KAR CK 0012
Code Of Criminal Procedure, 1973 — Section 2(d), 190(1)(a), 200, 227, 482Indian Penal Code, 1860 — Section 114, 120B, 307Arms Act, 1959 — Section 25
High Courts10 Jan 2020Allowed
Basavaraj Vs State Of Karnataka
Karnataka High Court · S. Sunil Dutt Yadav, J
Indian Penal Code, 1860 — Section 34, 307Code Of Criminal Procedure, 1973 — Section 439
High Courts09 Jan 2020Allowed
Basavaraj S/O Bhimaraya Naikodi And Ors Vs State Through University
Karnataka High Court · H.B.Prabhakara Sastry, J
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 354, 504, 506, 509Protection Of Children from Sexual Offences (POCSO) Act, 2012 — Section 8, 12
High Courts08 Jan 2020Allowed
Parveen Taj Vs State Of Karnataka
Karnataka High Court · (2020) 01 KAR CK 0032
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 306Constitution Of India, 1950 — Article 226, 227
High Courts08 Jan 2020Disposed Of
R.V.Nathan Vs A.P.Mahesh
Karnataka High Court · (2020) 01 KAR CK 0024
Negotiable Instruments Act, 1881, — Section 138Code Of Criminal Procedure, 1973 — Section 391Code Of Civil Procedure, 1908 — Order 41 Rule 27
High Courts08 Jan 2020Disposed Of
M. Swarna Vs State Of Karnataka And Ors
Karnataka High Court · S. Sunil Dutt Yadav, J
Karnataka Gram Swaraj And Panchayat Raj Act, 1993 — Section 49(2)
High Courts06 Jan 2020Disposed Of
Panchalingaiah Vs State Of Karnataka
Karnataka High Court · B.A.Patil, J
Prevention Of Corruption Act, 1988 — Section 7, 10, 11, 13, 13(e), 13(1)(c)(d), 13(1)(e)(d), 15, 19, 19(1), 19(c)General Clauses Act, 1897 — Section 6, 6(1), 6ACode Of Criminal Procedure, 1973 — Section 203, 227, 228
High Courts04 Jan 2020Allowed
M.B. Adinarayana Vs State Of Karnataka And Ors
Karnataka High Court · (2020) 01 KAR CK 0002
Constitution (Forty-fourth Amendment) Act, 1978 — Section 26Karnataka Parliamentary Secretaries Salary, Allowance And Miscellaneous Provisions Act, 1963 — Section 3, 4, 5, 6
High Courts04 Jan 2020Disposed Of
B.K. Uday Kumar Vs State Of Karnataka
Karnataka High Court · (2020) 01 KAR CK 0001
Karnataka High Court Act, 1961 — Section 4Companies Act, 2013 — Section 149, 152, 152(3), 154
High Courts02 Jan 2020Allowed
Karnataka State Legal Vs State Of Karnataka
Karnataka High Court · (2020) 01 KAR CK 0023
Indian Penal Code, 1860 — Section 354AProtection Of Children from Sexual Offence Act, 2012 — Section 7, 8Code Of Criminal Procedure, 1973 — Section 357, 357A, 357(1), 357(3), 357A(5), 428
High Courts02 Jan 2020Dismissed
Nagawa And Ors Vs Yallawwa
Karnataka High Court · (2020) 01 KAR CK 0008
Code of Civil Procedure, 1908 — Section 151
High Courts20 Dec 2019Dismissed
Vishwanath H. M Vs Government Of Karnataka
Karnataka High Court · (2019) 12 KAR CK 0034
Karnataka Transparency In Public Procurements Act, 1999 — Section 2(a), 2(aa), 2(d), 2(e), 6, 7, 23(1)Karnataka Acquisition Of Lands For Grant Of House Sites Act, 1972 — Section 2(3)Karnataka Acquisition Of Lands For Grant Of House Sites Act, 1972 — Section 7(2)