COURT ARCHIVE

Karnataka High Court judgments

47,963 judgments · page 99 of 2,399

High Courts17 Nov 2023Allowed

Varun Raj S Vs State Of Karnataka, State By Hebbagodi Ps, Represented By State Public Prosecutor, High Court Of Karnataka, Bengaluru - 560001 & Others

Karnataka High Court · (2023) 11 KAR CK 0052

Indian Penal Code, 1860 — Section 344, 363, 366A, 376(2)(I), 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 4(1), 5(L), 6Prohibition Of Child Marriage Act, 2006 — Section 9

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High Courts16 Nov 2023Allowed

Amruthraj Vs Principal Kempegowda Institute Of Medical Science, Bengaluru-560070 & Others

Karnataka High Court · (2023) 11 KAR CK 0029

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High Courts16 Nov 2023Allowed

Karnataka State Road Transport Corporation, Mysuru Rural Division, Bannimantapa, Mysuru, By Its Divisional Controller, Represented By Its Chief Law Officer Vs T.P. Harshanarayana

Karnataka High Court · (2023) 11 KAR CK 0028

Industrial Disputes Act, 1947 — Section 33C(2)

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High Courts16 Nov 2023Dismissed

Venkatamuniyamma & Others Vs Adilakshmamma & Others

Karnataka High Court · (2023) 11 KAR CK 0027

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High Courts16 Nov 2023Allowed

Madesh R Vs State By Azadnagar Police Station Davanagere Rep By Public Prosecutor High Court Complex Bangalore Pin 560001

Karnataka High Court · (2023) 11 KAR CK 0025

Indian Penal Code, 1860 — Section 406, 408, 420Code Of Criminal Procedure, 1973 — Section 438

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High Courts15 Nov 2023Dismissed

Junaid Ulla Vs State Of Karnataka By Thalaghattapura Police Station, Bengaluru. Represented By State Public Prosecutor High Court Complex Bengaluru, Pin - 560001

Karnataka High Court · (2023) 11 KAR CK 0032

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 22(C), 37(1)(b)Code Of Criminal Procedure, 1973 — Section 439

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High Courts15 Nov 2023Allowed

Dilip. J & Others Vs State Of Karnataka, By Kodigehalli Police Station, Bengaluru, Represented By State Public Prosecutor, High Court Building, Bengaluru - 560001

Karnataka High Court · (2023) 11 KAR CK 0031

Indian Penal Code, 1860 — Section 34, 302, 323, 324, 505Code Of Criminal Procedure, 1973 — Section 439

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High Courts10 Nov 2023Allowed

M/S. Maya Traders A Partnership Firm Constituted Under A Partnership Deed Having Its Office At Laxman Commercial Complex Golikatta Bazar, Bunder Mangalore-575001 Rep. By Its Managing Partner Sri. K. Ananth Kamath & Others Vs Mangaluru Mahanagara Palike Lalbagh, M G Road Mangalore-575003 Rep. By Its Commissioner & Others

Karnataka High Court · (2023) 11 KAR CK 0042

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High Courts10 Nov 2023Disposed Of

Swetha.M & Others Vs State Of Karnataka Rep. By Its Secretary Home Department M.S.Building, Bengaluru-560001 & Others

Karnataka High Court · (2023) 11 KAR CK 0041

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High Courts10 Nov 2023Allowed

Dr. Shivakumara N.V. Vs State Of Karnataka, By Jnanabharathi Police, Bengaluru, Represented By State Public Prosecutor, High Court Building, Dr. Ambedker Veedhi, Bengaluru - 560001

Karnataka High Court · (2023) 11 KAR CK 0024

Indian Penal Code, 1860 — Section 324, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 438

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High Courts10 Nov 2023Allowed

L.V. Mohanakumari Vs State Of Karnataka, State By Nelamangala Town Ps, Represented By Spp, High Court Of Karnataka, Ambedkar Veedi, Bangalore - 560001

Karnataka High Court · (2023) 11 KAR CK 0023

Indian Penal Code, 1860 — Section 34, 120B, 406, 420, 468, 471, 504Code Of Criminal Procedure, 1973 — Section 438

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High Courts10 Nov 2023Allowed

N.V. Gopala Reddy Vs State Of Karnataka, By Srinivasapura Police Station, Kolar Dist., Represented By State Public Prosecutor, High Court Building, Bangalore - 1

Karnataka High Court · (2023) 11 KAR CK 0022

Indian Penal Code, 1860 — Section 34, 323, 324, 326, 341, 354B, 504, 506Code Of Criminal Procedure, 1973 — Section 438

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High Courts10 Nov 2023Allowed

Ashwak Ali Vs State Of Karnataka, By K.R.Puram Police, Represented By Spp, High Court Of Karnataka At Bangalore, Bangalore - 560009

Karnataka High Court · (2023) 11 KAR CK 0021

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 22(c)Code Of Criminal Procedure, 1973 — Section 439

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High Courts10 Nov 2023Disposed Of

High Court Of Karnataka, Represented By The Registrar General, Bengaluru-560001 Vs Mary Cyriac & Others

Karnataka High Court · (2023) 11 KAR CK 0020

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High Courts09 Nov 2023Dismissed

Nanjesh C.S @ Nanjesh Gouda Vs State Of Karnataka By Koramangala Police Station, Bengaluru-560095 Rep. By The State Public Prosecutor, High Court Building, Bengaluru-560001

Karnataka High Court · (2023) 11 KAR CK 0047

Indian Penal Code, 1860 — Section 34, 420, 426Code Of Criminal Procedure, 1973 — Section 438

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High Courts09 Nov 2023Allowed

Khanaram & Others Vs State Of Karnataka By Tavarekere Police Station, Bengaluru District, Represented By State Public Prosecutor, High Court Complex, Bengaluru-560001

Karnataka High Court · (2023) 11 KAR CK 0046

Indian Penal Code, 1860 — Section 285, 286, 304, 304A, 427Code Of Criminal Procedure, 1973 — Section 438Explosive Substances Act, 1908 — Section 3, 4, 5, 6

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High Courts09 Nov 2023Allowed

Rahul @ Jacob Vs State Of Karnataka By Oorgaum Police Stastion Kolar Gold Field Rep. By State Public Prosecutor High Court Of Karnataka High Court Building Bengaluru-560001

Karnataka High Court · (2023) 11 KAR CK 0045

Indian Penal Code, 1860 — Section 143, 144, 147, 148, 149, 201, 302, 307, 504

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High Courts09 Nov 2023Allowed

Ganesha Vs State Of Karnataka By SHO, Ramanagara Women Ps, Ramanagara, Reptd By Govt Pleader, High Court Buildings, Bengaluru 560001 & Others

Karnataka High Court · (2023) 11 KAR CK 0044

Indian Penal Code, 1860 — Section 114, 363, 376(N)Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6Code Of Criminal Procedure, 1973 — Section 439

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High Courts09 Nov 2023Allowed

Patharaju.V Vs The State Of Karnataka, Represented By Its Principal Secretary, Department Of Personnel And Administrative Reforms, Vidhana Soudha, Bengaluru - 560001 & Others

Karnataka High Court · (2023) 11 KAR CK 0013

Code Of Civil Procedure Code, 1908 — Order 47 Rule 1

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High Courts08 Nov 2023Allowed

K. Nagaraj Vs State Of Karnataka By Sub Inspector Of Police Holalkere Police Station, Holalkere, Chitradurga District Represented By State Public Prosecutor High Court Building, Bengaluru - 560001

Karnataka High Court · (2023) 11 KAR CK 0018

Indian Penal Code, 1860 — Section 149, 404, 405, 415, 420, 423, 463, 464, 466, 468, 470Code Of Criminal Procedure, 1973 — Section 438

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