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Karnataka High Court judgments, 2022

392 judgments · page 4 of 20

High Courts30 Sept 2022Allowed

Nagaraj Vs Ishwar

Karnataka High Court · (2022) 09 KAR CK 0035

Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 256, 256(1), 397, 482
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High Courts26 Sept 2022Allowed

Sanath Kumar Shetty Vs Karnataka Rajya Dharmika Parishat & Others

Karnataka High Court · (2022) 09 KAR CK 0031

Hindu Religious Institutions And Charitable Endowments Act, 1997 — Section 20A(1)(d), 20A(1)(d)((2)(iv)(vii))Code Of Civil Procedure Code, 1908 — Section 9Karnataka Hindu Religious Institutions And Charitable Endowments Act, 1997 — Section 29, 63
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High Courts19 Sept 2022Allowed

Swathi Vs State Of Karnataka

Karnataka High Court · (2022) 09 KAR CK 0022

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 326A, 448
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High Courts13 Sept 2022Dismissed

M/S Canara Bank Vs M Shantha Kumari

Karnataka High Court · (2022) 09 KAR CK 0043

Payment Of Gratuity Act, 1972 — Section 7, 7(4)Indian Penal Code, 1860 — Section 193, 196, 228Payment Of Gratuity Rules, 1972 — Rule 10, 10(1)(iii)
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High Courts12 Sept 2022Allowed

Lingaraj P. Vs State Of Karnataka & Others

Karnataka High Court · (2022) 09 KAR CK 0018

Indian Penal Code, 1860 — Section 366(a), 376Protection Of Children From Sexual Offences Act, 2012 — Section 4Code Of Criminal Procedure, 1973 — Section 439
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