High Courts19 Nov 2024Dismissed
Harshith P S Vs State Of Karnataka & Ors.
Karnataka High Court · (2024) 11 KAR CK 0028
Scheduled Castes Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 302
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 80 of 2,399
High Courts15 Nov 2024Dismissed
M/S. Himagiri Sree Electricals Vs Chief Commissioner, Bruhat Bengaluru Mahanagara Palike, N. R. Square, Bengaluru 560002 & Ors.
Karnataka High Court · (2024) 11 KAR CK 0040
High Court Act, 1961 — Section 4
High Courts15 Nov 2024Disposed Of
Nagarathnamma Vs Karnataka Industrial Areas Development Board Khanija Bhavana Race Course Road Bengaluru-560001 Rep. By Its Chief Executive Officer & Ors.
Karnataka High Court · (2024) 11 KAR CK 0039
High Courts15 Nov 2024Allowed
Shakila Willis Vs State Of Karnataka & Ors.
Karnataka High Court · (2024) 11 KAR CK 0038
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 380, 384, 389, 406, 419, 420 506
High Courts15 Nov 2024Dismissed
Krishnamurthy H.Y Vs State Of Karnataka By Halasuru P.S Rep By State Public Prosecutor City Civil Court Complex Bengaluru - 560009
Karnataka High Court · (2024) 11 KAR CK 0037
High Courts15 Nov 2024Allowed
V Muniraju Vs State By Udupi Town Police Station, Represented By S.P.P. High Court Building, Bangalore - 560001
Karnataka High Court · (2024) 11 KAR CK 0032
Indian Penal Code, 1860 — Section 120B, 149, 406, 420Karnataka Protection Of Interest Of Depositors In Financial Establishments Act, 2004 — Section 9
High Courts15 Nov 2024Dismissed
Ganesh Naik B Vs Deepa R
Karnataka High Court · (2024) 11 KAR CK 0030
Hindu Marriage Act, 1955 — Section 9, 13(1)(ia)(ib)Code Of Criminal Procedure, 1973 — Section 125
High Courts14 Nov 2024Allowed
Suresh Vs State Of Karnataka & Ors.
Karnataka High Court · (2024) 11 KAR CK 0042
Indian Penal Code, 1860 — Section 363, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 6, 8, 12, 11(IV), 15 Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Code Of Criminal Procedure, 1973 — Section 161, 164
High Courts14 Nov 2024Allowed
Dinesh @ Tenatos Vs State Of Karnataka
Karnataka High Court · (2024) 11 KAR CK 0041
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(iii)(b), 20(b), 21(c), 37, 37(1)(b)Code Of Criminal Procedure, 1973 — Section 439
High Courts13 Nov 2024Allowed
Manjegowda & Others Vs State Of Karnataka By Kikkeri Police Station Krishnaraja Pete Taluk Mandya District - 571423. Represented By SPP, High Court Of Karnataka, Bengaluru � 560001
Karnataka High Court · (2024) 11 KAR CK 0047
Bharatiya Nyaya Sanhita, 2023 — Section 3(5), 80, 85, 103(1), 115(2)Dowry Prohibition Act, 1961 — Section 3, 4Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023 — Section 482
High Courts13 Nov 2024Allowed
Chandru @ Ramachandra Vs State Of Karnataka & Others
Karnataka High Court · (2024) 11 KAR CK 0045
Indian Penal Code, 1860 — Section 354(A), 354(C), 506Protection Of Children From Sexual Offences Act, 2012 — Section 8, 12, 11(IV), 15Information Technology Act, 2000 — Section 66(E)
High Courts12 Nov 2024Allowed
Ramachandra. C. N. Vs State Of Karnataka & Others
Karnataka High Court · (2024) 11 KAR CK 0057
Karnataka Civil Services (Classification,Control And Appeal) Rules,1957 — Rule 8(ii)
High Courts08 Nov 2024Disposed Of
B. R. Dilip kumar Vs Zonal Commissioner & Others
Karnataka High Court · (2024) 11 KAR CK 0050
Bruhat Bengaluru Mahanagara Palike Act, 2020 — Section 248(3), 253
High Courts08 Nov 2024Disposed Of
Laxminarayana Ujar Vs Union Of India & Others
Karnataka High Court · (2024) 11 KAR CK 0049
High Courts08 Nov 2024Allowed
Hari Prasad @ Hari Vs State Of Karnataka
Karnataka High Court · (2024) 11 KAR CK 0003
Indian Penal Code, 1860 — Section 376, 417, 420Code Of Criminal Procedure, 1973 — Section 313
High Courts07 Nov 2024Allowed
Jayavanth S Vs State By Narasimharaja Police Station Mysuru - 570007 & Others
Karnataka High Court · (2024) 11 KAR CK 0054
Indian Penal Code, 1860 — Section 366(A), 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5(J)(ii), 5(L), 6Code Of Criminal Procedure, 1973 — Section 439
High Courts07 Nov 2024Allowed
Ranjith K Uruf Mohammed Asif Vs State Of Karnataka By Narasimharaja P S Rep By Stqte Public Prosecutor High Court Of Karnataka Bangalore 560001
Karnataka High Court · (2024) 11 KAR CK 0053
Indian Penal Code, 1860 — Section 302Criminal Procedure Code, 1973 — Section 439
High Courts07 Nov 2024Dismissed
Leena Abraham & Others Vs Byju Joseph
Karnataka High Court · (2024) 11 KAR CK 0052
Criminal Procedure Code, 1973 — Section 125Family Courts Act, 1984 — Section 7
High Courts24 Oct 2024Allowed
Amaresh Vs State Of Karnataka, Represented By Its Principle Secretary, D.P.A.R, Vidhana Soudha, Bengaluru-560001 & Others
Karnataka High Court · (2024) 10 KAR CK 0015
Karnataka Land Revenue Act, 1964 — Section 4, 5, 6karnataka Civil Services Rules, 1957 — Rule 8
High Courts24 Oct 2024Allowed
Siddarangaiah Vs Gangarangaiah & Others
Karnataka High Court · (2024) 10 KAR CK 0014
Code Of Civil Procedure, 1908 — Section 151Code Of Civil Procedure, 1908 — Order 18 Rule 17