COURT ARCHIVE

Karnataka High Court judgments

47,963 judgments · page 96 of 2,399

High Courts18 Dec 2023Allowed

Vijay Kumar Ravindra Mannur & Others Vs State Of Karnataka Health And Family Welfare Department, Department Of Medical Education, M.S.Building, Dr Ambedkar Veedhi, Bengaluru - 560001. Represented By Its Chief Secretary & Others

Karnataka High Court · (2023) 12 KAR CK 0050

High Courts18 Dec 2023Allowed

M/S K.C.Das Private Limited, #67/6, Industrial Suburb, Municipal Division - 8, Yeshwanthpur, Bengaluru - 560022 Vs A.H. DEVARAJU & Others

Karnataka High Court · (2023) 12 KAR CK 0049

High Courts18 Dec 2023Disposed Of

Bangalore Metropolitan Transport Corporation, Central Offices, K.H.Road, Shanthinagar, Bangalore - 560 027. By Its Chief Traffic Manager, Represented By Its Chief Law Officer Vs Rajappa

Karnataka High Court · (2023) 12 KAR CK 0048

High Courts15 Dec 2023Disposed Of

B.C. Lakshmi Vs P. Shanthi & Others

Karnataka High Court · (2023) 12 KAR CK 0047

High Courts15 Dec 2023Disposed Of

D Shantharaj Vs State Of Karnataka, Rep By Its Chief Secretary, Revenue Department, Ambedkar Veedhi, Vidhana Soudha, Bengaluru � 560001

Karnataka High Court · (2023) 12 KAR CK 0046

Karnataka land Grant Rules, 1969 — Rule 29

High Courts15 Dec 2023Disposed Of

Lakshmi Hande Puri, IRS Vs Sanjay Malhotra, Revenue Secretary, Union Of India, Department Of Revenue, Ministry Of Finance, North Block , New Delhi-110001 & Others

Karnataka High Court · (2023) 12 KAR CK 0045

High Courts15 Dec 2023Disposed Of

C.H. Nagesh Vs C.R. Parameshwarappa, Commissioner, Hassan City Municipality, Hassan 577201.

Karnataka High Court · (2023) 12 KAR CK 0043

High Courts15 Dec 2023Disposed Of

Mahesh D Yatnalli S/O. Devendrappa Vs R Sujatha @ Saraswathi

Karnataka High Court · (2023) 12 KAR CK 0042

Contempt Of Courts Act, 1971 — Section 11, 12

High Courts15 Dec 2023Allowed

G.K. Bhavani Vs G.C. Naveen Kumar

Karnataka High Court · (2023) 12 KAR CK 0041

Hindu Marriage Act, 1955 — Section 13(1)(i)(ia)Indian Penal Code, 1860 — Section 34, 498A, 506Dowry Prohibition Act, 1961 — Section 3, 4

High Courts14 Dec 2023Disposed Of

Management, Central Office, Ksrtc, Shantinagar, K.H.Road, Now Represented By Its The Chief Law Officer. K.S.R.T.C., Shanthinagar, Bangalore - 560027 Vs C.Munirathnam S/O M.Chikkathayappa

Karnataka High Court · (2023) 12 KAR CK 0034

High Courts14 Dec 2023Allowed

Divisional Controller, Karnataka State Road Transport Corporation, Represented By Its Managing Director, Transport House Central Office, K.H.Road, Shanthinagar, Bangalore - 560027 Vs J.Chandrashekar

Karnataka High Court · (2023) 12 KAR CK 0033

High Courts13 Dec 2023Allowed

Neelappa @ Neelappa Bheemappa Talwar Vs State Of Karnataka, Through Srirampura Police Station Chitradurga, Represented By Its State Public Prosecutor, High Court Building, Bangalore - 560001 & Others

Karnataka High Court · (2023) 12 KAR CK 0038

Indian Penal Code, 1860 — Section 376(2)(n), 506Protection Of Children From Sexual Offences, Act, 2012 — Section 4, 6Code Of Criminal Procedure, 1973 — Section 164, 439

High Courts13 Dec 2023Allowed

H. Nagesha Vs State Of Karnataka Represented By Abbinahole Police Station, Chitradurga District, Represented By Spp, High Court Building, Bangalore - 560001 & Others

Karnataka High Court · (2023) 12 KAR CK 0036

Indian Penal Code, 1860 — Section 363, 376Protection Of Children From Sexual Offences, Act, 2012 — Section 4, 8, 12Code Of Criminal Procedure, 1973 — Section 439

High Courts13 Dec 2023Allowed

Abdul Rahiman Vs State Of Karnataka By D.K.Women Police Station, Puttur, D.K., Rep By State Public Prosecutor, High Court Building, Bangalore � 560001 & Others

Karnataka High Court · (2023) 12 KAR CK 0035

Indian Penal Code, 1860 — Section 376(2)(n)Protection Of Children From Sexual Offences, Act, 2012 — Section 5(J)(ii), 5(L), 6Code Of Criminal Procedure, 1973 — Section 439

High Courts11 Dec 2023Disposed Of

V. Venkata Krishnan & Others Vs Anns Education Society, Registered Under Societies, Registration Act, Office At No.29/31 (Old No.746/747) Dr. Rajkumar Road, Rajajinagar, Bengaluru 560010. Duly Authorized By The Executive Commitee And Rep. By Its Secretary Sri. T. Balakrishna

Karnataka High Court · (2023) 12 KAR CK 0027

Contempt Of Courts Act, 1971 — Section 10, 12

High Courts11 Dec 2023Disposed Of

Vikaram C Dembla & Others Vs State By Koramangala Police Station Rep By State Public Prosecutor Bangalore - 560001

Karnataka High Court · (2023) 12 KAR CK 0023

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

High Courts11 Dec 2023Allowed

Nandhish @ Nandhish Biradar @ Cycle Manja S/Olate Subhash Vs State Of Karnataka By Sho Sanjayanagar P.S. Bengaluru Rept By The State Public Prosecutor, High Court Building, Bangalore - 560001

Karnataka High Court · (2023) 12 KAR CK 0022

Indian Penal Code, 1860 — Section 34, 307, 504, 506Code Of Criminal Procedure, 1973 — Section 439

High Courts11 Dec 2023Allowed

M Mohammed Ali Vs P A Suresh

Karnataka High Court · (2023) 12 KAR CK 0016

Code Of Criminal Procedure, 1973 — Section 320(5), 482Negotiable Instruments Act, 1881 — Section 138

High Courts08 Dec 2023Allowed

R Tousif Ahmed Vs State Of Karnataka By Police Sub Inspector, Srinivasapura Police Station, Srinivasapura - 563135, Reptd. By Spp, High Court Of Karnataka, Bengaluru

Karnataka High Court · (2023) 12 KAR CK 0019

Indian Penal Code, 1860 — Section 34, 438, 498ADowry Prohibition Act, 1961 — Section 3, 4

High Courts08 Dec 2023Allowed

Karthik Vs State Of Karnataka State By Rmc Yard Ps. Reptd. By High Court Govt. Pleader, High Court Of Karnataka, Bangalore � 560001 & Others

Karnataka High Court · (2023) 12 KAR CK 0018

Indian Penal Code, 1860 — Section 363Protection Of Children From Sexual Offences, Act, 2012 — Section 7, 8, 11(iv), 12Code Of Criminal Procedure, 1973 — Section 439