Karnataka High Court Judgments

Indian Penal Code, 1860 — Section 363, 376(2)(n), 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6Code Of Criminal Procedure, 1973 — Section 164

Read judgment

High Courts10 Apr 2024Allowed

Thirumalesha Vs State Of Karnataka Represented By Its Secretariat, Department Of Home, Vidhanasoudha, Bengaluru � 560001 & Others

Karnataka High Court · (2024) 04 KAR CK 0014

Indian Penal Code, 1860 — Section 201, 302

Read judgment

High Courts10 Apr 2024Partly Allowed

Ningaraju Vs Director General Of Police Prisons & Correctional Services, Seshadri Road, Bengaluru � 560003 & Others

Karnataka High Court · (2024) 04 KAR CK 0013

Indian Penal Code, 1860 — Section 302

Read judgment

High Courts10 Apr 2024Partly Allowed

Mahalakshmi Vs State Of Karnataka Home Department, Through Principal Secretary, Vidhana Soudha, Bengaluru � 560001 & Others

Karnataka High Court · (2024) 04 KAR CK 0012

Indian Penal Code, 1860 — Section 143, 147, 148, 149, 302Constitution Of India, 1949 — Article 21

Read judgment

High Courts08 Apr 2024Allowed

Rakesh Vs State Of Karnataka By Lashkar Ps, Lashkar Mohalla, Mysuru City - 570001, Rep By The Learned Spp, High Court Of Karnataka, Bengaluru - 560001

Karnataka High Court · (2024) 04 KAR CK 0019

Code Of Criminal Procedure, 1973 — Section 306, 438Indian Penal Code, 1860 — Section 34, 409, 420, 477(A)

Read judgment

High Courts08 Apr 2024Allowed

Kum. Shilpa N D/O Narayanaswamy Vs State Of Karnataka Yelahanka New Town Police Station Rep. By State Public Prosecutor High Court Of Karnataka Bengaluru � 560001 & Others

Karnataka High Court · (2024) 04 KAR CK 0018

Code Of Criminal Procedure, 1973 — Section 161, 164, 363, 376(1), 439Indian Penal Code, 1860 — Section 363, 366, 376(1)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 3(b), 4, 7, 8, 9

Read judgment

High Courts08 Apr 2024Allowed

Mohammad Mansoor Khan Vs Directorate Of Enforcement Government Of India, Represented By Its Assistant Director Bengaluru Zonal Office, At 3rd Floor, B Block, BMTC, Shantinagar, TTMC, K.H.Road, Bengaluru - 560027

Karnataka High Court · (2024) 04 KAR CK 0017

Code Of Criminal Procedure, 1973 — Section 439(1)(b)

Read judgment

High Courts08 Apr 2024Allowed

Ninganna & Others Vs State By Nanjangud Rural Police, Mysore, Represented By SPP, High Court Of Karnataka At Bangalore � 560001

Karnataka High Court · (2024) 04 KAR CK 0015

Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 313

Read judgment

High Courts08 Apr 2024Dismissed

Chairman Central Board Of Direct Taxes North Block, New Delhi-110001 & Others Vs K Chandrika

Karnataka High Court · (2024) 04 KAR CK 0011

Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)Central Civil Services (Classification Control And Appeal) Rules, 1965 — Rule 15, 15(1)

Read judgment

High Courts08 Apr 2024Dismissed

M/S. Akshay Food Park Ltd. & Others Vs Food Karnataka Limited A Company Incorporated Under The Companies Act, 1956

Karnataka High Court · (2024) 04 KAR CK 0010

Arbitration And Conciliation Act, 1996 — Section 8, 37(1)(a)Commercial Courts Act, 2015 — Section 13(1A)Code Of Civil Procedure Code, 1908 — Section 148

Read judgment

High Courts05 Apr 2024Allowed

Sachin M.R. Vs State Of Karnataka Represented By Its Secretary, Department Of Home, Vidhana Soudha, Bengaluru - 560001 & Others

Karnataka High Court · (2024) 04 KAR CK 0006

Karnataka Police Act, 1963 — Section 54, 55, 56, 56(1), 56(1)(a), 56(1)(b), 57, 58, 59, 60, 78, 79, 80Indian Penal Code, 1860 — Section 143, 147, 149, 302, 323, 504Code Of Criminal Procedure, 1973 — Section 107, 151(3)

Read judgment

High Courts05 Apr 2024Dismissed/ Allowed

Girisha B.P. & Others Vs State Of Karnataka Represented By Halaguru Police Station Malavalli Taluk Mandya District 571430 Rep. By Spp & Others

Karnataka High Court · (2024) 04 KAR CK 0005

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Amendment Act, 2015 — Section 3(1)(d), 3(1)(e), 3(1)(r), 3(1)(s), 3(2)(va), 18Indian Penal Code, 1860 — Section 143, 149, 323, 324, 327, 341, 355, 504, 506Code Of Criminal Procedure, 1973 — Section 438, 439

Read judgment

High Courts04 Apr 2024Dismissed

Shekappa Poojari Vs State Of Karnataka By Bagalakunte Police Station Bengaluru, Rept By Public Prosecutor, High Court Bangalore - 560001

Karnataka High Court · (2024) 04 KAR CK 0009

Indian Penal Code, 1860 — Section 201, 302, 504, 506li>Code Of Criminal Procedure, 1973 — Section 439

Read judgment

High Courts04 Apr 2024Allowed

Rehamath @ Irfan @ Blade Vs State Of Karnataka By Hebbal Police Station, Bangalore - 560024, Rep. By SPP, High Court Of Karnataka, Bangalore - 560001

Karnataka High Court · (2024) 04 KAR CK 0008

Indian Penal Code, 1860 — Section 149, 302, 304, 323, 504

Read judgment

High Courts01 Apr 2024Dismissed

Karnataka State Financial Corporation Vs M/S. Pavithra Industries, Sy.No.184/2, K.No.152, Nannivala Village, A.G.Road, Challakere Taluk, Chitradurga District � 577522, Rep: By Its Partners & Others

Karnataka High Court · (2024) 04 KAR CK 0004

State Financial Corporations Act, 1951 — Section 29, 31, 31(aa), 31(1), 31(1)(aa), 31(32), 32, 32(6)Code Of Civil Procedure, 1908 &mfash; Section 2(2), 34Limitation Act, 1963 — Article 136

Read judgment

High Courts01 Apr 2024Dismissed

Ubedur Rehaman Vs H.E. Thimmachari

Karnataka High Court · (2024) 04 KAR CK 0003

Negotiable Instruments Act, 1881 — Section 118, 139

Read judgment

High Courts28 Mar 2024Allowed

Karunakara S. Shetty Vs Commissioner Of Excise Office: Ksrtc Building Shanthinagar, Near Kh Road Bengaluru-560001 & Others

Karnataka High Court · (2024) 03 KAR CK 0045

karnataka Excise Act, 1965 mdash; Section 61(2)

Read judgment