High Courts29 Nov 2024Disposed Of
Pradeep @ Mallesha Vs State Of Karnataka & Ors.
Karnataka High Court · (2024) 11 KAR CK 0068
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 79 of 2,399
High Courts27 Nov 2024Dismissed
G. Ravi & Others Vs State Of Karnataka & Ors.
Karnataka High Court · (2024) 11 KAR CK 0060
Constitution Of India, 1949 — Article 226
High Courts26 Nov 2024Disposed Of
Nidhi Salian & Others Vs Commissioner, Offie Of The Commissioner Of Central Excise, Bengaluru-560001. C.R.Building, P.B.No.5400, Queens Road, Bengaluru-560001 & Ors.
Karnataka High Court · (2024) 11 KAR CK 0067
High Courts26 Nov 2024Allowed
Gowthamgowda T.M Vs State Of Karnataka & Ors.
Karnataka High Court · (2024) 11 KAR CK 0065
Indian Penal Code, 1860 — Section 363, 376Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6Code Of Criminal Procedure, 1973 — Section 164
High Courts26 Nov 2024Disposed Of
Narayana Vs State Of Karnataka
Karnataka High Court · (2024) 11 KAR CK 0062
Indian Penal Code, 1860 — Section 120B, 149, 395, 397
High Courts26 Nov 2024Dismissed
Vijaya Vs Anantha Gummani
Karnataka High Court · (2024) 11 KAR CK 0061
Code Of Criminal Procedure, 1973 — Section 374(2)Negotiable Instrument Act, 1881 &mash; Section 138
High Courts25 Nov 2024Disposed Of
Jinesh D Vs Bruhat Bengaluru Mahanagar Palike N. R. Square, Bengaluru 560009 Represented By Its Commissioner & Ors.
Karnataka High Court · (2024) 11 KAR CK 0007
Bruhat Bengaluru Mahanagara Palike Act, 2020 — Section 144Property Tax Assessment, Recovery And Management] Rules, 2024 — Rule 9, 9[2]
High Courts23 Nov 2024Allowed
Aruna G.V. Vs UI/SWR/GM, Hubli, Rep. By The General Manager South Western Railway Hubli-580030
Karnataka High Court · (2024) 11 KAR CK 0020
Railways Act, 1989 — Section 123(c)
High Courts23 Nov 2024Dismissed
V.R. Rajesh Vs Directorate Of Enforcement
Karnataka High Court · (2024) 11 KAR CK 0019
Prevention Of Money Laundering Act, 2002 — Section 3, 4, 22, 23, 24, 70
High Courts23 Nov 2024Dismissed
K. Ramakrishna Vs Assistant Director, Directorate Of Enforcement, Bengaluru Zonal Office, 3rd Floor, B Block, BMTC, Shanthinagar, TTMC, K.H.Road, Bengaluru � 560027
Karnataka High Court · (2024) 11 KAR CK 0018
Barathiya Nagarik Suraksha Sanhitha, 2023 — Section 479, 479(1), 479(2), 531Prevention Of Money Laundering Act, 2002 — Section 3, 4, 5, 45Unlawful Activities (Prevention) Act, 1967 — Section 43D(5)
High Courts23 Nov 2024Dismissed
Jayaprakash M.R. Vs State Of Karnataka By Belur Police Station, Represented By State Public Prosecutor, High Court Of Karnataka, Bengaluru-560001 & Ors.
Karnataka High Court · (2024) 11 KAR CK 0017
Indian Penal Code, 1860 — Section 419, 420, 465, 468Code Of Criminal Procedure, 1973 — Section 227, 228, 239, 482
High Courts23 Nov 2024Allowed
Kavya Vs State By Women Police Chitradurga Rep. By State Public Prosecutor High Court Of Karnataka Bengaluru-560001 & Ors.
Karnataka High Court · (2024) 11 KAR CK 0009
Indian Penal Code, 1860 — Section 149, 323, 344, 346, 363, 366(A), 370(A), 370(4), 376(2)(n), 468Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6, 17 Immoral Traffic Prevention Act, 1966 — Section 3, 4, 5Code Of Criminal Procedure, 1973 — Section 437, 439
High Courts21 Nov 2024Dismissed
S. Purushothama Vs Chairman, Karnataka State Administrative Tribunal, 7th Floor, Kandaya Bhavana, K G Road, Bengaluru 560009 & Ors.
Karnataka High Court · (2024) 11 KAR CK 0016
Administrative Tribunals Act, 1985 — Section 13(1A)Karnataka Administrative Tribunal (Conditions Of Service, etc) Rules, 1992 — Rule 3, 6
High Courts21 Nov 2024Dismissed
Prajwal & Others Vs State By Malavalli Town Police Station, Rep By State Public Prosecutor High Court Of Karnataka Bengaluru 560001 & Ors
Karnataka High Court · (2024) 11 KAR CK 0012
Indian Penal Code, 1860 — Section 114, 307, 323, 324, 354, 354(A), 354(D), 376(2)(i)(n), 392, 504, 506Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6, 10, 12, 17 Code Of Criminal Procedure, 1973 — Section 439
High Courts20 Nov 2024Allowed
Bombay Rayon Fashions Ltd. Vs Special Land Acquisition Officer And Competent Authority National Highway-275, Bangalore-Mysore Section, Basavanapura, Ramanagara, Bengaluru-562159 & Ors.
Karnataka High Court · (2024) 11 KAR CK 0027
National Highways Act, 1956 — Section 3H(4)Code Of Civil Procedure, 1908 — Section 151
High Courts20 Nov 2024Dismissed
Roopa R & Others Vs Dist. Registrar Of Societies, Zone-4, Bengaluru Urban, Sahakara Souda, Malleshwaram, Bengaluru - 03 & Ors.
Karnataka High Court · (2024) 11 KAR CK 0026
High Courts20 Nov 2024Dismissed
Shailaja K L Vs State Of Karnataka & Ors.
Karnataka High Court · (2024) 11 KAR CK 0025
High Courts19 Nov 2024Disposed Of
N. Chandrashekaran Vs State Of Karnataka & Ors.
Karnataka High Court · (2024) 11 KAR CK 0036
High Courts19 Nov 2024Disposed Of
Shivanna S M Vs M/S Canara Bank Represented By Branch Manager At Arm Branch, 2nd Floor, Circle Office, Spencer Towers, No. 86, M.G. Road, Bengaluru & Ors.
Karnataka High Court · (2024) 11 KAR CK 0035
Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 14, 17, 18
High Courts19 Nov 2024Disposed Of
M/S Prabhavathi Stone Crushers Vs State Of Karnataka & Ors.
Karnataka High Court · (2024) 11 KAR CK 0034