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Karnataka High Court judgments, 2022

392 judgments · page 9 of 20

High Courts03 Jun 2022Allowed

Keshav Koteshwara Vs State Of Karnataka & Others

Karnataka High Court · (2022) 06 KAR CK 0013

Indian Penal Code, 1860 — Section 354A, 376(1)Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6, 8, 12, 21(2), 35(2)Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1), 3(1)(w(i)(ii), 3(2), 3(2)(v), 3(2)(va)
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High Courts03 Jun 2022Dismissed

Jethendra Doddaborappa Vs M Mamatha

Karnataka High Court · (2022) 06 KAR CK 0005

Family Courts Act, 1984 — Section 19(1)Hindu Marriage Act, 1955 — Section 13(1)(i), 13(1)(ib)Evidence Act, 1872 — Section 65B
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High Courts01 Jun 2022Allowed

Mahesh Kumar R Vs State Of Karnataka

Karnataka High Court · (2022) 06 KAR CK 0003

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 37, 109, 120B, 143, 147, 148, 149, 201, 302, 504
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High Courts31 May 2022Dismissed

Dyniel D�souza Vs State Of Karnataka

Karnataka High Court · (2022) 05 KAR CK 0029

Indian Penal Code, 1860 — Section 34, 120B, 341, 343, 408, 409, 419, 420, 460, 498ACode Of Criminal Procedure, 1973 — Section 212, 360Probation Of Offender Act, 1958 — Section 4
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High Courts27 May 2022Dismissed

Naveena Vs State Of Karnataka & Others

Karnataka High Court · (2022) 05 KAR CK 0024

Karnataka Gram Swaraj And Panchayat Raj Act, 1993 — Section 49Karnataka Panchayat Raj (Motion Of No-Confidence Against Adhyaksha And Upadhyaksha Of Grama Panchayat) Rules, 1994 — Rule 3(1)
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