High Courts07 Jun 2024Allowed
H. Narasimhamurthy Vs Secretary Regional Transport Authority, Davanagere - 577003
Karnataka High Court · (2024) 06 KAR CK 0020
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 87 of 2,399
High Courts07 Jun 2024Disposed Of
K B Krishnamurthy & Others Vs Assistant Commissioner Bengaluru South Sub Division, Kandaya Bhavan, K.G.Road, Bengaluru-560009 & Others
Karnataka High Court · (2024) 06 KAR CK 0019
Karnataka Land Revenue Act, 1964 — Section 136(2)
High Courts06 Jun 2024Allowed
City Municipal Council, Channapatna, Ramanagara District Represented By Its Municipal Commissioner Channapatna, Ramanagara District-562160 Vs Siddaramu @ Ramu S/O Puttaramegowda & Others
Karnataka High Court · (2024) 06 KAR CK 0023
Karnataka Municipalities Act, 1964 — Section 72, 72(2)Constitution Of India, 1949 — Article 142
High Courts06 Jun 2024Allowed
Shashikala M Vs State Of Karnataka By Huliyurdurga Police Kunigal, Rep. By The Spp High Court Of Karnataka At Bengaluru-560001
Karnataka High Court · (2024) 06 KAR CK 0021
High Courts05 Jun 2024Allowed
Mohammed Saleem Vs By Police Inspector Karnataka Lokayuktha Police, Represented By Special Public Prosecutor, High Court Buildings, Bangalore-560001.
Karnataka High Court · (2024) 06 KAR CK 0001
Prevention Of Corruption Amendment Act, 2018 — Section 7(a)Code Of Criminal Procedure, 1973 — Section 439
High Courts04 Jun 2024Allowed
Charan Rao P S/O Late Babu Rao Vs State Of Karnataka State By Madanayakanahalli Police R/By State Public Prosecutor, High Court Of Karnataka, Bangalore 560001
Karnataka High Court · (2024) 06 KAR CK 0003
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 201, 302
High Courts04 Jun 2024Dismissed
Bheema Naik S/Ohalesha Nai & Others Vs State Of Karnataka Shikaripura Rural Police Station, Shivamogga, Rep By Spp High Court Building Bangalore - 560001
Karnataka High Court · (2024) 06 KAR CK 0002
Arms Act, 1959 — Section 25, 27Code Of Criminal Procedure, 1973 — Section 438
High Courts31 May 2024Partly Allowed
Yallavva Dange Vs State Of Karnataka Through Principal Secretary, Vidhana Soudha Bengaluru-560001 & Others
Karnataka High Court · (2024) 05 KAR CK 0054
Indian Penal Code, 1860 — Section 307, 341, 376, 366(a), 376D, 506Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6 17
High Courts31 May 2024Disposed Of
M/S Canara Minerals Private Limited Company & Others Vs Special Investigation Team Karnataka Lokayuktha Represented By Susperintendent Of Police, M.S.Buliding, Dr.B.R.Ambedkar Veehi, Bengaluru-560001. Rep By Spl.Pp & Others
Karnataka High Court · (2024) 05 KAR CK 0053
Code Of Criminal Procedure, 1973 — Section 239
High Courts31 May 2024Allowed
Ganesh Vs State Of Karnataka Represented By Public Prosecutor Through Murudeshwar Police Station Uttar Kannada, Karwar � 581301 & Others
Karnataka High Court · (2024) 05 KAR CK 0025
Indian Penal Code, 1860 — Section 376, 376(2)(n), 506
High Courts31 May 2024Disposed Of
Kushal Raj S, S/O Shantaraj Vs State Of Karnataka Represented By Its Additional Chief Secretary, Department Of Finance And Excise, Vidhana Soudha Bengaluru - 560001 & Others
Karnataka High Court · (2024) 05 KAR CK 0021
Representation Of People Act, 1951 — Section 135CKarnataka Excise (General Conditions Of Licences) Rules, 1967 — Rule 10B
High Courts30 May 2024Allowed
Mohammed Siddiq S/O Mohammed Munavar Pasha Vs State Of Karnataka By City Market Police Station, Bengaluru, Rep. By State Public Prosecutor High Court Complex, Bangalore - 560009
Karnataka High Court · (2024) 05 KAR CK 0035
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 399, 402
High Courts30 May 2024Allowed
Leelavathi Vs Lakshmamma & Others
Karnataka High Court · (2024) 05 KAR CK 0024
Hindu Succession Act, 1956 — Section 8
High Courts30 May 2024Dismissed
Yashodamma W/O Late Rajegowda Vs Premamma W/O Govindegowda & Others
Karnataka High Court · (2024) 05 KAR CK 0023
Code Of Civil Procedure, 1908 — Section 100
High Courts30 May 2024Allowed
D Puttaiah Vs C N Parvathamma & Others
Karnataka High Court · (2024) 05 KAR CK 0022
Code Of Civil Procedure Code, 1908 — Order 41 Rule 27
High Courts29 May 2024Allowed
Mahammed Junaid Vs State Of Karnataka By Surathkal Police Station, Represented By Spp High Court Building, Bengaluru-560001
Karnataka High Court · (2024) 05 KAR CK 0040
Indian Penal Code, 1860 — Section 120B, 195(a), 307, 504, 507Arms Act, 1959 — Section 4, 25(1B)(b)Code Of Criminal Procedure, 1973 — Section 439
High Courts29 May 2024Allowed
Manjunatha Naika S/O Late Nandi Naika Vs State Of Karnataka By Shakaranarayana Police Station Kundapura, Udupi Rep. By Its State Public Prosecutor High Court Building Bengaluru-560001
Karnataka High Court · (2024) 05 KAR CK 0039
Indian Penal Code, 1860 — Section 34, 306, 448, 504Code Of Criminal Procedure, 1973 — Section 438
High Courts29 May 2024Allowed
Mohammed Noushaad Alias Noushaad Vs State Of Karnataka By Mulki Police Station Dakshina Kannada Represented By Spp High Court Building Bengaluru - 560001
Karnataka High Court · (2024) 05 KAR CK 0032
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302, 307, 324, 332Motor Vehicles Act, 1988 — Section 179
High Courts28 May 2024Allowed
Shivakumar D.B Vs State By Chandralayout Police, Bangalore, Represented By Spp High Court Of Karnataka At Bangalore - 560009
Karnataka High Court · (2024) 05 KAR CK 0034
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 498A, 506
High Courts28 May 2024Partly Allowed
Lokesh @ Sidi Lokesh Vs State Of Karnataka By Mahalakshmi Layout Police Station Mahalakshmi Layout Bangalore City Represented By Its Government Pleader High Court Complex Bangalore
Karnataka High Court · (2024) 05 KAR CK 0033
Indian Penal Code, 1860 — Section 307