High Courts31 Oct 2019Disposed Of
Sundar P Gowda Vs State Of Karnataka
Karnataka High Court · (2019) 10 KAR CK 0025
Code Of Criminal Procedure, 1973 — Section 227, 239Indian Penal Code, 1860 — Section 34, 80, 87, 88, 300, 304, 304(II), 304(I)
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 161 of 2,399
High Courts30 Oct 2019Disposed Of
Sharath @ APPELLANT @Hash State Of Karnataka
Karnataka High Court · (2019) 10 KAR CK 0016
Indian Penal Code, 1860 — Section 34, 313, 376, 420, 506Protection Of Children from Sexual Offences Act, 2012 — Section 6, 35, 35(2)Code Of Criminal Procedure, 1973 — Section 164, 439
High Courts25 Oct 2019Dismissed
K. C. Saritha Vs A. N. Vijayakumar
Karnataka High Court · (2019) 10 KAR CK 0021
Family Courts Act, 1984 — Section 19(4)(1)Hindu Marriage Act, 1955 — Section 13, 13(1)(i)Evidence Act, 1872 — Section 62, 65A, 65B, 65B(4)
High Courts25 Oct 2019Dismissed
State Of Karnataka @ APPELLANT @Hash Ramesh
Karnataka High Court · (2019) 10 KAR CK 0014
Indian Penal Code, 1860 — Section 34, 225, 255, 258, 261, 326, 420, 473, 467, 468, 471, 473, 474Code Of Criminal Procedure, 1973 — Section 156(3), 313, 320, 320(2)(8), 340, 428, 482
High Courts25 Oct 2019Allowed
Kishin T. Panjabi Vs Suresh Kothari
Karnataka High Court · (2019) 10 KAR CK 0010
Contempt Of Courts Act, 1971 — Section 2(b), 11, 12Evidence Act, 1872 — Section 63, 65, 65B, 65B(4)Indian Penal Code, 1860 — Section 415
High Courts22 Oct 2019Allowed
K.Eregowda Vs State Of Karnataka And Ors
Karnataka High Court · (2019) 10 KAR CK 0028
Karnataka Cooperative Societies Act, 1959 — Section 6(2), 20(2)(aiii), 27, 28, 29(c)(8), 29C, 29(8)(c)(b), 29(1)(h), 29F, 39A, 39C, 70Indian Penal Code, 1860 — Section 39J, 39K(2)(b), 153A, 171E, 171F, 505(2), 505(3)
High Courts22 Oct 2019Dismissed
Giriraj Enterprises Vs State Of Karnataka
Karnataka High Court · (2019) 10 KAR CK 0020
Karnataka Tax On Entry Of Goods Act, 1979 — Section 2A(1), 3(1)Constitution Of India, 1950 — Article 301, 304(a), 304(b), 304
High Courts21 Oct 2019Dismissed
G Ashok Kumar Vs State Of Karnataka
Karnataka High Court · (2019) 10 KAR CK 0013
Companies Act, 2013 — Section 67(1)(d), 152, 152(3), 154, 159, 161, 161(3), 164, 167, 168, 169, 178, 179Constitution Of India, 1950 — Article 74, 74(a), 74(b), 226
High Courts18 Oct 2019Partly Allowed
N. Venkatesh Vs Joint Commissioner
Karnataka High Court · (2019) 10 KAR CK 0027
Karnataka Municipal Corporation Act, 1976 — Section 114A
High Courts18 Oct 2019Allowed
Bhojappa K Vs State Of Karnataka And Anr
Karnataka High Court · (2019) 10 KAR CK 0009
Karnataka Housing Board Act, 1962 — Section 76Constitution Of India, 1950 — Article 14, 226
High Courts18 Oct 2019Disposed Of
Central Bureau Of Investigation Vs Galli Janardhan Reddy
Karnataka High Court · (2019) 10 KAR CK 0007
Limitation Act, 1963 — Section 5Code Of Criminal Procedure, 1973 — Section 216, 224, 397(2)Indian Penal Code, 1860 — Section 120B, 379, 405, 409, 411, 420, 447
High Courts16 Oct 2019Allowed
Navid Vs State Of Karnataka
Karnataka High Court · (2019) 10 KAR CK 0024
Indian Penal Code, 1860 — Section 398
High Courts16 Oct 2019Dismissed
M.S. Ananthamurthy And Ors Vs J.Manjula
Karnataka High Court · (2019) 10 KAR CK 0017
Indian Contract Act, 1872 — Section 201, 202Transfer of Property Act, 1882 — Section 5, 8, 40, 53A, 54, 55, 105, 107Limitation Act, 1963 — Section 58, 65
High Courts16 Oct 2019Dismissed
Rajiv Vijayasarathy Rathnam Vs Sudha Seetharam
Karnataka High Court · (2019) 10 KAR CK 0012
Evidence Act, 1872 — Section 137, 143, 146, 154, 155Code Of Civil Procedure, 1908 — Order 1 Rule 10(2Constitution Of India, 1950 — Article 141, 227
High Courts15 Oct 2019Dismissed
Jagadeesha B.K. Vs State By Koppa Police
Karnataka High Court · (2019) 10 KAR CK 0003
Indian Penal Code, 1860 — Section 24, 25, 420, 465, 468, 471Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 101, 102
High Courts14 Oct 2019Disposed Of
Devendra Sharma Vs Reenu Sharma
Karnataka High Court · (2019) 10 KAR CK 0002
Hindu Marriage Act, 1955 — Section 13(1)(ia)Code of Civil Procedure, 1908 — Section 151, Order 18 Rule 17
High Courts12 Oct 2019Partly Allowed
Mohammad Shameer Vs State Of Karnataka
Karnataka High Court · (2019) 10 KAR CK 0026
Code Of Criminal Procedure, 1973 — Section 451, 457Mines And Minerals (Development And Regulation) Act, 1957 — Section 1E, 1G, 4(1), 9, 23(c), 24(1)EKarnataka Minor Mineral Concession Rules, 1994 — Rule 43, 43(5), 43(6), 43(7), 43(8)
High Courts12 Oct 2019Disposed Of
Y.V. Aparna W/o. Y. Vittal, Vs Panchappa
Karnataka High Court · (2019) 10 KAR CK 0023
Code Of Civil Procedure, 1908 — Section 96Specific Relief Act, 1963 — Section 16(c)
High Courts11 Oct 2019Disposed Of
Nagaraja Rao C.H. Vs S.K. Sheshachandrika And Ors
Karnataka High Court · (2019) 10 KAR CK 0022
Indian Penal Code, 1860 — Section 34, 108, 120A, 141, 307, 364A, 379, 386, 390, 397, 405, 410, 420, 425, 441, 442, 506Code Of Criminal Procedure, 1973 — Section 173(2), 190, 200, 203, 323, 397
High Courts11 Oct 2019Allowed
State Of Karnataka @ APPELLANT @Hash Sri. B.Y. Venkatesh @ Muthuraju
Karnataka High Court · (2019) 10 KAR CK 0015
Indian Penal Code, 1860 — Section 34, 201, 302, 392, 468Evidence Act, 1872 — Section 9, 24, 25, 26, 27Code Of Criminal Procedure, 1973 — Section 313, 357, 357(A)