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Karnataka High Court judgments, 2023

490 judgments · page 11 of 25

High Courts01 Sept 2023Allowed

Ananda MVs State Of Karnataka & Others

Karnataka High Court · (2023) 09 KAR CK 0011

Protection Of Children From Sexual Offences Act, 2012 — Section 6, 376(2)(n)Prohibition Of Child Marriage Act, 2006 — Section 9Code Of Criminal Procedure, 1973 — Section 164
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High Courts01 Sept 2023Allowed

Aslam C. A. Vs Union Of India

Karnataka High Court · (2023) 09 KAR CK 0009

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(C), 23, 25, 27, 27A, 28, 29, 37(1)(b)
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High Courts01 Sept 2023Dismissed

Praveena Vs Shekarappa & Others

Karnataka High Court · (2023) 09 KAR CK 0001

Code Of Civil Procedure Code, 1908 — Section 100Hindu Succession Act, 1956 — Section 14Code Of Civil Procedure Code, 1908 — Order 41 Rule 27
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High Courts23 Aug 2023Allowed

Sandeep Vs State Of Karnataka & Others

Karnataka High Court · (2023) 08 KAR CK 0032

Indian Penal Code, 1860 — Section 343, 363, 366, 376Protection Of Children From Sexual Offences Act, 2012 — Section 6Prohibition Of Child Marriage Act, 2006 — Section 9
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High Courts23 Aug 2023Allowed

Yogesh N Vs State Of Karnataka

Karnataka High Court · (2023) 08 KAR CK 0031

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b), 60Code Of Criminal Procedure, 1973 — Section 438
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