COURT ARCHIVE

Karnataka High Court judgments

47,963 judgments · page 86 of 2,399

High Courts26 Jun 2024Allowed

Siddesh G.R. Vs State By Peenya Ps Rep By State Public Prosecutor, High Court Building, Bangalore - 560001 & Others

Karnataka High Court · (2024) 06 KAR CK 0035

Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6Prohibition Of Child Marriage Act, 2006 — Section 9, 10Indian Penal Code, 1860 — Section 376

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High Courts26 Jun 2024Allowed

Manu S/O Hucchaiah Vs State Of Karnataka By Pandavapura Police Station, Mandya District, Reprsented By Karnataka State Public Prosecutor, High Court Building, High Court, Bengaluru - 560001

Karnataka High Court · (2024) 06 KAR CK 0032

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120(B), 201, 302, 364

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High Courts25 Jun 2024Allowed

Vidya Sachitanand Suvarna & Others Vs State By Hennur Police, By The State Public Prosecutor, High Court Of Karnataka, Bangalore-560001 & Others

Karnataka High Court · (2024) 06 KAR CK 0043

Code Of Criminal Procedure, 1973 — Section 200Indian Penal Code, 1860 — Section 34, 193, 195, 196, 209, 417, 419, 420, 465, 468, 471, 504, 506

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High Courts24 Jun 2024Allowed

T Anji Babu Vs State By Gorur P S Hassan Represented By Spp. High Court Complex, Bengaluru-560001 & Others

Karnataka High Court · (2024) 06 KAR CK 0045

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High Courts22 Jun 2024Disposed Of

Anil Kumar Shetty K Vs State Of Karnataka Urban Development Department, Room No. 434, Vikasa Soudha, Dr. B R Ambedkar Veedhi, Banglaore 560001. Rep By Its Principal Secretary & Others

Karnataka High Court · (2024) 06 KAR CK 0028

Karnataka Municipal Corporations Act, 1976 — Section 19, 19(1), 19(2), 19(3), 432

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High Courts22 Jun 2024Disposed Of

Krishna Murthy M Vs Authorized Officer / Manager Ashoknagar Co-Opeartive Bank Ltd.

Karnataka High Court · (2024) 06 KAR CK 0027

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High Courts22 Jun 2024Disposed Of

Suma Vinod & Others Vs Haridas Salian & Others

Karnataka High Court · (2024) 06 KAR CK 0026

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High Courts21 Jun 2024Allowed

Rajesh M.H @ Raju Vs State Of Karnataka, By Akkur Police Station, Represented By State Public Prosecutor, High Court Of Karnataka, Bengaluru - 560001

Karnataka High Court · (2024) 06 KAR CK 0031

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 114, 302

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High Courts14 Jun 2024Disposed Of

Shivaraj Tangadagi Ex Mla @ Shivaraj Sanagappa Tangadagi & Others Vs State Of Karnataka By Karatagi Police Station, Koppal District � 583229. Represented By State Public Prosecutor, High Court Of Karnataka, Bangalore-560001 & Others

Karnataka High Court · (2024) 06 KAR CK 0016

Code Of Criminal Procedure, 1973 — Section 229, 482

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High Courts14 Jun 2024Disposed Of

Shivaraj Tangadagi Ex Mla @ Shivaraj Sanagappa Tangadagi & Others Vs State Of Karnataka By Karatagi Police Station Represented By State Public Prosecutor, High Court Of Karnataka, Bangalore 560001 & Others

Karnataka High Court · (2024) 06 KAR CK 0015

Code Of Criminal Procedure, 1973 — Section 229, 482

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High Courts14 Jun 2024Dismissed/ Allowed

M/S. BHP Studio Virtual Bharat Pvt. Ltd. Vs Dr. Selvakumar. S Principal Secretary For State Of Karnataka Ministry Of Commerce And Industry Vidhana Soudha & Others

Karnataka High Court · (2024) 06 KAR CK 0005

Karnataka High Court Act, 1961 — Section 4Contract Act, 1872 — Section 23Constitution Of India, 1949 — Article 226

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High Courts14 Jun 2024Disposed Of

Ramesh S/O Ramappa & Others Vs State Of Karnataka By Channarayapatna PS Represented By Hcgp High Court Of Karnataka Bangalore � 560001 & Others

Karnataka High Court · (2024) 06 KAR CK 0004

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High Courts13 Jun 2024Dismissed

Parameshwarappa Vs Jayappa S/O. Hanumanthappa & Others

Karnataka High Court · (2024) 06 KAR CK 0014

Code Of Civil Procedure, 1908 — Section 100

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High Courts13 Jun 2024Dismissed

D. Raju & Others Vs Meenakshamma & Others

Karnataka High Court · (2024) 06 KAR CK 0012

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High Courts13 Jun 2024Dismissed

Kumaraiah Vs Muddappa, S/O Shivarudrappa & Others

Karnataka High Court · (2024) 06 KAR CK 0011

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High Courts12 Jun 2024

Nagapati Vs Chief Executive Officer, Kundargi Seva Sahakari Sangh NI. Bharatanahalli, Narendra S/O. Chandrashekar Bhat

Karnataka High Court · (2024) 06 KAR CK 0008

Code Of Civil Procedure, 1908 — Section 151Code Of Civil Procedure, 1908 — Order 21 Rule 37

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High Courts12 Jun 2024Dismissed

G. Basavaraj S/O. Hampanna & Others Vs Tarabai W/O. Mallikarjun Ubhale & Others

Karnataka High Court · (2024) 06 KAR CK 0007

Code Of Civil Procedure, 1908 — Section 96

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High Courts10 Jun 2024Disposed Of

Ramachandregowda Vs State Of Karnataka Represented By Its Principal Secretary, Rural Development And Panchayat Raj, M.S.Building, Bengaluru - 560001 & Others

Karnataka High Court · (2024) 06 KAR CK 0018

Karnataka Land Revenue Act, 1964 — Section 104

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High Courts10 Jun 2024Disposed Of

Honappa S.T Vs State Of Karnataka Represented By Its Principal Secretary, Rural Development And Panchayat Raj, M.S Building, Bengaluru - 560001 & Others

Karnataka High Court · (2024) 06 KAR CK 0017

Karnataka Land Revenue Act, 1964 — Section 104

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High Courts07 Jun 2024Partly Allowed

M/S BTV Kannada Private Limited Duly Represented By Its Directors Vs M/S Eaglesight Media Private Limited (Esmpl) Chairman And Director & Others

Karnataka High Court · (2024) 06 KAR CK 0024

Karnataka Court Fees And Suit Valuation Act, 1958 — Section 26(c), 50, 50(1)Commercial Courts Act, 2015 — Section 2(1)(c)(xvii), 3, 12, 12(d), 12(1)(a), 12(1)(b), 12(1)(c), 12(1)(d), 21Trade Marks Act, 1999 — Section 134

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