COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 915 of 2,397

High Courts26 Dec 2012Allowed

Smt. Ameenabhi @ Ameena Banu, Sri. Khaseem Sab and Sri. Riyaz Pasha Vs The State of Karnataka

Karnataka High Court · (2012) 12 KAR CK 0094

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 34, 498A

High Courts26 Dec 2012Allowed

Sri. Chandula and Sri. Durgaram Vs State

Karnataka High Court · (2012) 12 KAR CK 0093

Criminal Procedure Code, 1973 (CrPC) — Section 438Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 18

High Courts26 Dec 2012Allowed

Prakash Vs State of Karnataka

Karnataka High Court · (2012) 12 KAR CK 0083

Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (2) (v)

High Courts26 Dec 2012Allowed

Musabeer Vs The Station House Officer

Karnataka High Court · (2012) 12 KAR CK 0082

Karnataka Forest Act, 1963 — Section 86, 87Penal Code, 1860 (IPC) — Section 379

High Courts26 Dec 2012Allowed

Masood Ahamed (In Jail) Vs State

Karnataka High Court · (2012) 12 KAR CK 0081

Criminal Procedure Code, 1973 (CrPC) — Section 438Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 307, 323, 324, 34, 498A

High Courts26 Dec 2012Allowed

Praveen and Others Vs The State of Karnataka

Karnataka High Court · (2012) 12 KAR CK 0077

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 306, 34

High Courts26 Dec 2012Dismissed

Mr. Venugopal Kottari and Mr. Tharanatha Alva Vs The State Sri. Naveen Sooringe Shetty Vs The State of Karnataka

Karnataka High Court · (2012) 12 KAR CK 0076

Criminal Procedure Code, 1973 (CrPC) — Section 439Indecent Representation Of Women (prohibition) Act, 1986 — Section 3, 4Penal Code, 1860 (IPC) — Section 120 B, 147, 149, 395, 448

High Courts26 Dec 2012

Armugam Vs State of Karnataka

Karnataka High Court · (2012) 12 KAR CK 0075

Penal Code, 1860 (IPC) — Section 379

High Courts26 Dec 2012Dismissed

Sri. Thirupal Vs State of Karnataka

Karnataka High Court · (2012) 12 KAR CK 0074

Criminal Procedure Code, 1973 (CrPC) — Section 438

High Courts26 Dec 2012Allowed

Sunitha Vs State

Karnataka High Court · (2012) 12 KAR CK 0073

Penal Code, 1860 (IPC) — Section 302, 34

High Courts26 Dec 2012Dismissed

Sri. Krishnegowda Vs State of Karnataka

Karnataka High Court · (2012) 12 KAR CK 0010

Penal Code, 1860 (IPC) — Section 114, 302, 34, 394

High Courts26 Dec 2012Allowed

Anees Pasha Vs State of Karnataka Audugodi Police - 560 085

Karnataka High Court · (2012) 12 KAR CK 0009

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 143, 147, 148, 149

High Courts20 Dec 2012Allowed

Sri Laxmidevi Rice Industries and Others Vs Union of India and Others

Karnataka High Court · (2013) 2 AKR 658 : (2013) 1 KCCR 99

Essential Commodities Act, 1955 — Section 3

High Courts20 Dec 2012

Sri K. Ranganatha Vs Sri. D. Devananda

Karnataka High Court · (2012) 12 KAR CK 0021

Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts20 Dec 2012Allowed

Gowtham Poojary and Ravindra Vs State of Karnataka

Karnataka High Court · (2012) 12 KAR CK 0020

Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 395

High Courts20 Dec 2012Dismissed

Appalappa, Since deceased by his Legal representatives, (Byamma) Vs State of Karnataka, Department of Revenue, Special Deputy Commissioner, Bangalore Urban, Bangalore and Bangalore Metro Rail Corporation Limited

Karnataka High Court · (2012) 12 KAR CK 0019

Land Acquisition Act, 1894 — Section 17, 17 (1) (4), 4 (1)

High Courts20 Dec 2012Dismissed

Sri. Raju Chavan Vs The State of Karnataka and Others

Karnataka High Court · (2013) 1 AKR 342

Constitution of India, 1950 — Article 15 (4), 16 (4), 243D, 243TKarnataka Panchayat Raj Act, 1993 — Section 123

High Courts20 Dec 2012Dismissed

Smt. Devika Siddalingagowda, Sri. Sateesh Kumar and Sri. N. Manjunath Vs The Commissioner City Municipal Council Tumkur District, Tumkur-572101 and Others

Karnataka High Court · (2012) 12 KAR CK 0011

Karnataka Municipalities Act, 1964 — Section 42 (9), 47 (2), 47 (3)

High Courts18 Dec 2012Allowed

M/s. Arunachalam Properties Consultants and Promoters Private Limited Vs The State of Kamataka and The Bangalore Development Authority

Karnataka High Court · (2012) 12 KAR CK 0071

Land Acquisition Act, 1894 — Section 16, 48

High Courts18 Dec 2012Allowed

M/s. Sri Sai Recreation Association Vs The State of Karnataka and Others

Karnataka High Court · (2012) 12 KAR CK 0066