High Courts23 Oct 2024Allowed
K.A. Sudheer Vs State Of Karnataka
Karnataka High Court · (2024) 10 KAR CK 0018
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 379, 395, 397, 411
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 81 of 2,399
High Courts16 Oct 2024Disposed Of
M/S Bangalore Christian Council A Proprietorship Firm Vs M/S Kamadhenu Developers And Builders A Proprietary Concern
Karnataka High Court · (2024) 10 KAR CK 0023
High Courts16 Oct 2024Allowed
Udayakumar Shetty & Others Vs Seetharama Shetty & Others
Karnataka High Court · (2024) 10 KAR CK 0022
Code Of Civil Procedure, 1908 — Order 6 Rule 17, Order 7 Rule 9
High Courts16 Oct 2024Allowed
Adichunchanagiri Vidyavarthaka Trust (R) New Town, Bhadravathi 577301, Shivamogga District, Represented By Its Secretary, Sri Prasannanatha Swamiji & Others Vs Siloam Zion Gospel Fellowship & Others
Karnataka High Court · (2024) 10 KAR CK 0020
Specific Relief Act, 1963 — Section 22Code Of Civil Procedure, 1908 — Order 6 Rule 7, Order 6 Rule 17, Order 43 Rule 1A
High Courts09 Oct 2024Allowed
Ambaray Vs Assistant Commissioner Cum Sub Divisional Magistrate, Kalaburagi & Others
Karnataka High Court · (2024) 10 KAR CK 0012
Code Of Criminal Procedure, 1973 — Section 397, 401
High Courts09 Oct 2024Allowed
Somanath @ Somashekhar Vs State Through Madan Hipparga P.S
Karnataka High Court · (2024) 10 KAR CK 0011
Indian Penal Code, 1860 — Section 109, 143, 147, 148, 149, 302, 498(A)
High Courts09 Oct 2024Allowed
Venkatesh & Others Vs State Of Karnataka & Others
Karnataka High Court · (2024) 10 KAR CK 0010
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 109, 115(2), 118(1), 189(2), 190, 191(2), 191(3), 351(2), 352, 483Bharatiya Nyaya Sanhita, 2023 — Section 109
High Courts09 Oct 2024Allowed
Dharmanayak S/O Sakranayak & Others Vs State Of Karnataka Through Hunasagi Police Station
Karnataka High Court · (2024) 10 KAR CK 0009
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 482Bharatiya Nyaya Sanhita, 2023 — Section 108, 115(2), 126(2), 189(2), 190, 351(3), 352
High Courts09 Oct 2024Allowed
Rajshekar Vs State Of Karnataka Through Nelogi P. S. (CR NO.135/2024) REP. BY S.P.P. High Court Of Karnataka Kalaburagi Bench-585107 & Others
Karnataka High Court · (2024) 10 KAR CK 0008
Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(f), 14(A)(2), 417, 419, 420Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 482Indian Penal Code, 1860 — Section 417, 419, 420
High Courts04 Oct 2024Allowed
M. Subbarao Vs P. Sathya Narayana Rao
Karnataka High Court · (2024) 10 KAR CK 0002
Code Of Criminal Procedure, 1973 — Section 311, 482Negotiable Instruments Act, 1881 — Section 138
High Courts04 Oct 2024Disposed Of
Shymol Santra & Others Vs Commissioner Bruhath Bangalore Mahanaagra Palike N.R Square Bangalore 560001 & Others
Karnataka High Court · (2024) 10 KAR CK 0001
High Courts01 Oct 2024Partly Allowed
Ashwat Vs State Of Karnataka Through Chittapur Police Station, Rep By Addl. SPP, High Court Of Karnataka, Kalaburagi-585103
Karnataka High Court · (2024) 10 KAR CK 0007
Indian Penal Code, 1860 — Section 149, 188Code Of Criminal Procedure, 1973 — Section 2(d), 149, 155(2), 188, 195, 200, 201, 202, 203, 204
High Courts01 Oct 2024
Muniyamma & Others Vs Commissioner Bangalore Development Authority, Kumarapark West, Bangalore - 560020 & Others
Karnataka High Court · (2024) 10 KAR CK 0005
Bangalore Development Authority Act, 1976 — Section 33, 33A
High Courts30 Sept 2024Allowed
Madhu K Vs State Of Karnataka By Ramanagara Women Police & Others
Karnataka High Court · (2024) 09 KAR CK 0012
Indian Penal Code, 1860 — Section 363, 376Prohibition Of Child Marriage Act, 2006 — Section 6, 9Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6
High Courts30 Sept 2024Allowed
Mehandi Miyan @ Saleem Vs State Of Karnataka By Yelahanka Police Station
Karnataka High Court · (2024) 09 KAR CK 0010
Indian Penal Code, 1860 — Section 201, 302, 397, 411Code Of Criminal Procedure, 1973 — Section 439
High Courts20 Sept 2024Disposed Of
Shiju Mon & Others Vs M/S. IDBI BANK LTD., IDBI House No.58 3 Rd Floor, Mission Road, Bengaluru 560072 & Ors.
Karnataka High Court · (2024) 09 KAR CK 0005
High Courts20 Sept 2024Allowed
Venkataraj @ Venkatarajappa Vs State Of Karnataka Department Of Home, Through Its, Principal Secretary Vidhana Soudha, Bengaluru 560001 & Ors.
Karnataka High Court · (2024) 09 KAR CK 0004
Indian Penal Code, 1860 — Section 201, 302, 380, 396, 457
High Courts17 Sept 2024Disposed Of
P Preetish Vs Deputy Commissioner Of Police DCP W And CSW Cyberabad Gachibowli, Rangareddy District, Telangana - 508213 & Others
Karnataka High Court · (2024) 09 KAR CK 0014
Bharatiya Nyaya Sanhita, 2023 — Section 3(5), 85, 351, 352Dowry Prohibition Act, 1961 — Section 3, 4
High Courts17 Sept 2024Disposed Of
M/S. Symbio Generics India Private Limited Having Its Corporate Office At No. 87, 3Rd Floor, 14th Main, Sector-4, Opp BDA Complex, HSR Layout, Bangalore-560102 Vs Union Of India Represented By The Revenue Secretary, Ministry Of Finance, Department Of Revenue, New Delhi-110001 & Others
Karnataka High Court · (2024) 09 KAR CK 0013
Limitation Act, 1963 — Section 14
High Courts13 Sept 2024Dismissed
Ansar @ Anchu Vs State Of Karnataka Balur Ps Represented By Spp High Court Building Bengaluru, Karnataka � 560001
Karnataka High Court · (2024) 09 KAR CK 0017
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 395, 397, 427, 450