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Karnataka High Court judgments, 2022

392 judgments · page 15 of 20

High Courts17 Mar 2022Dismissed

Puvith Vs Manju & Others

Karnataka High Court · (2022) 03 KAR CK 0029

Code Of Criminal Procedure, 1973 — Section 397, 465, 465(2)Constitution Of India, 1950 — Article 141
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High Courts15 Mar 2022Dismissed

Resham & Others Vs State Of Karnataka & Others

Karnataka High Court · (2022) 03 KAR CK 0023

Karnataka Education Act, 1983 — Section 7(1)(i), 7(2), 7(2)(g)(v), 7(2)(v), 7(2)(vi), 7(5), 33, 34, 35, 132(2), 133, 142, 143Indian Penal Code, 1860 — Section 309Karnataka Educational Institutions (Classification, Regulation And Prescription Of Curricula, Etc) Rules, 1995 — Rule 11
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High Courts11 Mar 2022Allowed

Narendra Prasad P Vs N. Sujatha & Others

Karnataka High Court · (2022) 03 KAR CK 0020

Indian Penal Code, 1860 — Section 34, 191, 193, 195, 467Code Of Criminal Procedure, 1973 — Section 195, 195(b)(ii), 195(1)(b)(ii), 340, 420
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High Courts08 Mar 2022Disposed Of

Rupsa Karnataka & Others Vs State Of Karnataka & Others

Karnataka High Court · (2022) 03 KAR CK 0011

Karnataka Education Act, 1983 — Section 36, 37(1)(b)Karnataka Educational Institutions (Registration) Rules, 1999 &mash; Rule 4(3)Karnataka Education Institutions (Recognition Of Primary & Secondary Schools)(Amendments) Rules, 2018 — Rule 4(3)(iii)
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High Courts05 Mar 2022Dismissed

Thippeswamy @ Thipeshi Vs State By Jagalur P.S

Karnataka High Court · (2022) 03 KAR CK 0008

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 6
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High Courts05 Mar 2022Dismissed

Dorathy Sheela & Others Vs State Of Karnataka

Karnataka High Court · (2022) 03 KAR CK 0006

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 120B, 381, 403, 406, 415, 417, 418, 420, 463, 465, 467, 468, 470, 471, 503, 504, 506
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