CourtKutchehry.com

COURT ARCHIVE

Karnataka High Court judgments, 2022

392 judgments · page 18 of 20

High Courts01 Feb 2022Allowed

Prashantha S Vs State Of Karnataka

Karnataka High Court · (2022) 02 KAR CK 0004

Code Of Criminal Procedure, 1973 — Section 164(5), 439Indian Penal Code, 1860 — Section 363Protection Of Children From Sexual Offences Act, 2012 — Section 12
Read judgment
High Courts28 Jan 2022Allowed

Veena Jayakumar & Others Vs State Of Karnataka & Others

Karnataka High Court · (2022) 01 KAR CK 0066

Indian Penal Code, 1860 — Section 143, 147, 148, 149, 323, 324, 427, 448, 504, 506Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 18, 18A(1)
Read judgment
High Courts28 Jan 2022Allowed

Nagarathna Vs State Of Karnataka & Others

Karnataka High Court · (2022) 01 KAR CK 0063

Prohibition Of Employment As Manual Scavengers And Their Rehabilitation Act, 2013 — Section 5, 6, 8, 9Indian Penal Code, 1860 — Section 304(II)Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(j), 18, 18A
Read judgment
High Courts28 Jan 2022Allowed

Kumar & Others Vs State Of Karnataka

Karnataka High Court · (2022) 01 KAR CK 0056

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 143, 144, 147, 148, 149, 307, 323, 324, 504, 506Arms Act, 1959 — Section 27(2)
Read judgment
High Courts25 Jan 2022Allowed

Akhil Vs State Of Karnataka

Karnataka High Court · (2022) 01 KAR CK 0054

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 120B, 149, 201, 204, 323, 324, 343, 366, 366(B), 370, 370(A)(2), 376, 376(D), 384, 504, 506Information Technology Act, 2000 — Section 67(A)
Read judgment
High Courts25 Jan 2022Dismissed

State Of Karnataka Vs Athaulla Jokatte & Others

Karnataka High Court · (2022) 01 KAR CK 0051

Code Of Criminal Procedure, 1973 — Section 439(2)Indian Penal Code, 1860 — Section 109, 120B, 143, 147, 148, 149, 152, 307, 324, 332, 353Karnataka Prevention Of Destruction And Loss Of Property Act, 1981 — Section 2(a), 2(b)
Read judgment