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Karnataka High Court judgments, 2022

392 judgments · page 3 of 20

High Courts02 Nov 2022Dismissed

Cheriyan M C & Others Vs State By Jayapura Police Station & Others

Karnataka High Court · (2022) 11 KAR CK 0011

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1), 3(1)(g), 3(1)(p), 3(1)(2b), 3(1)(zc), 3(2)(va), 15(A)(5), 18Indian Penal Code, 1860 — Section 334, 341, 504, 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Rules, 1995 — Rule 4(1), 4(5), 4(6)
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High Courts28 Oct 2022Allowed

K. Sudhakar & Others Vs Union Of India

Karnataka High Court · (2022) 10 KAR CK 0012

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 21(a), 21(b), 22(c), 27, 27A, 28, 29
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High Courts21 Oct 2022Allowed

M. Gopal Vs Ganga Reddy

Karnataka High Court · (2022) 10 KAR CK 0015

Companies Act, 2013 — Section 212, 212(6), 213, 439, 439(2), 439(3), 447Code Of Criminal Procedure, 1973 — Section 173
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High Courts30 Sept 2022Allowed

Shivakallavva Vs State Of Karnataka

Karnataka High Court · (2022) 09 KAR CK 0042

Code Of Criminal Procedure, 1973 — Section 438Essential Commodities Act, 1955 — Section 3, 7Public Distribution System Public Control Order, 2016 — Section 18
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High Courts30 Sept 2022Dismissed

Sayyad Ali Vs State Of Karnataka & Others

Karnataka High Court · (2022) 09 KAR CK 0040

Indian Penal Code, 1860 — Section 109, 120B, 143, 147, 148, 149, 201, 302Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)Arms Act, 1959 — Section 25(1A)
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