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Karnataka High Court judgments, 2022

392 judgments · page 14 of 20

High Courts23 Mar 2022Dismissed/ Disposed Of/ Partly Allowed

Hrishikesh Sahoo Vs State Of Karnataka & Others

Karnataka High Court · (2022) 03 KAR CK 0059

Indian Penal Code, 1860 — Section 34, 120B, 147, 148, 149, 323, 329, 354, 375, 376, 377, 386, 406, 420, 467, 468, 471, 498A, 506, 511Protection Of Children From Sexual Offences Act, 2012 — Section 3, 3(1)(d), 4, 4(3), 5, 5(m), 5(l), 5(1)(m)(L), 5(2), 6, 7, 8, 9, 10, 16, 18, 22, 29, 30, 30(2), 35, 35(2), 54Code Of Criminal Procedure, 1973 — Section 216, 220, 223, 232, 482
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High Courts22 Mar 2022Dismissed

Rubina Gauhar Vs State Of Karnataka & Others

Karnataka High Court · (2022) 03 KAR CK 0041

Karnataka Scheduled Castes Scheduled Tribes And Other Backward Classes (Reservation Of Appointment, etc.) Act, 1990 — Section 4(D)Karnataka Gram Swaraj And Panchayat Raj Act, 1993 — Section 2(2), 45(2)Karnataka Panchayat Raj (Election Of Adhyaksha & Upadhyaksha Of Gram Panchayat) Rules, 1995 — Rule 7, 14
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High Courts17 Mar 2022Dismissed

Linganna Vs State Of Karnataka & Others

Karnataka High Court · (2022) 03 KAR CK 0039

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 376AB, 448, 506Protection Of Children From Sexual Offences Act, 2012 — Section 6, 7
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High Courts17 Mar 2022Allowed

Manjula Vs B T Rajamma

Karnataka High Court · (2022) 03 KAR CK 0037

Code Of Criminal Procedure, 1973 — Section 200, 256, 378(4)Negotiable Instruments Act, 1881 — Section 138
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