COURT ARCHIVE

Karnataka High Court judgments, 2023

490 judgments · page 17 of 25

High Courts04 May 2023Allowed

Kurubara Veereshappa @ K. Veeresh Vs State Of Karnataka & Others

Karnataka High Court · (2023) 05 KAR CK 0002

Code Of Criminal Procedure, 1973 — Section 438Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Amendment Act, 2015 — Section 3(1) (r), 3(1)(s), 8, 18, 324, 504, 506Indian Penal Code, 1860 — Section 324

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High Courts02 May 2023

Prabhakar H S & Others Vs State Of Karnataka

Karnataka High Court · (2023) 05 KAR CK 0015

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302

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High Courts02 May 2023Dismissed

Ravi M Vs Union Of India & Others

Karnataka High Court · (2023) 05 KAR CK 0001

Representation Of The People Act, 1951 — Section 62, 79(b)Representation Of The People Act, 1950 — Section 19, 20, 20ARegistration Of Electors Rules, 1960 — Rule 8B

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High Courts27 Apr 2023Disposed Of

Anil S/O Mukund Shanbag & Others Vs State Of Karnataka & Others

Karnataka High Court · (2023) 04 KAR CK 0040

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 504, 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 2015 — Section 3(1)(r), 3(1)(s)

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High Courts27 Apr 2023Allowed

B Basavaraja Vs State Of Karnataka

Karnataka High Court · (2023) 04 KAR CK 0039

Code Of Criminal Procedure, 1973 — Section 439Arms Act, 1959 — Section 3, 25(1)(A)

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High Courts27 Apr 2023Allowed

Aslam S/O Rajesab Badesabnavar Vs State Of Karnataka

Karnataka High Court · (2023) 04 KAR CK 0038

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 307, 324

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High Courts27 Apr 2023Allowed

Kartik Vs State Of Karnataka

Karnataka High Court · (2023) 04 KAR CK 0037

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 143, 147, 148, 149, 307, 323, 324, 326, 427, 504, 506

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High Courts27 Apr 2023Disposed Of

K .K Karnan Private Limited Vs Wipro Enterprises Private Limited & Others

Karnataka High Court · (2023) 04 KAR CK 0036

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High Courts27 Apr 2023Disposed Of

Gangadhara Vs Returning Officer, Tipputuru, Vidanasabha Khesthra-Nonivinakere Hobli, Tiptur Taluku, Bajaguru, Tumkur - 572224

Karnataka High Court · (2023) 04 KAR CK 0035

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High Courts25 Apr 2023Disposed Of

Vinayak M Rayakar & Others Vs Executive Engineer (ELEC) Major Works Division, Uttara Kannada, Kptcl, Hubli Taluk-580001 Dharwad District & Others

Karnataka High Court · (2023) 04 KAR CK 0029

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High Courts21 Apr 2023Allowed

Krishnappa Vs State - By The Police Inspector, Kyathasandra Police Station, Tumakuru Town, Tumakuru District - 572101

Karnataka High Court · (2023) 04 KAR CK 0033

Code Of Criminal Procedure, 1973 — Section 439Arms Act, 1959 — Section 1B, 3, 5, 25(1), 25(1a)

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High Courts21 Apr 2023Allowed

Guttapalli Bharath & Others Vs State By Yelahanka Police, Bengalore, Represented By Spp, High Court Of Karnataka At Bangalore Bangalore-560009

Karnataka High Court · (2023) 04 KAR CK 0026

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 392, 397

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High Courts21 Apr 2023Allowed

Anusuya H K Vs State By Lokayukta Police, Chikkamagaluru-577101. (Represented By Special Prosecutor For Karnataka Lokayuktha, High Court Building, Bengaluru-560001)

Karnataka High Court · (2023) 04 KAR CK 0025

Code Of Criminal Procedure, 1973 — Section 164, 439Prevention Of Corruption Act, 1988 — Section 7(a)

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High Courts21 Apr 2023Allowed

Mohammed Shouib. P @ Shouib. P Vs State Of Karnataka & Others

Karnataka High Court · (2023) 04 KAR CK 0024

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 109, 114, 120B, 149, 201, 376, 420, 504, 506

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High Courts21 Apr 2023Dismissed

Sharada Patali Vs Directorate Of Enforecement Represented By Its Assistant Director Government Of India Ministry Of Finance Department Of Revenue 3rd Floor, B Block, Bmtc Shanthi Nagar, Kh Road Bengaluru - 560027

Karnataka High Court · (2023) 04 KAR CK 0023

Code Of Criminal Procedure, 1973 — Section 311, 313, 482Evidence Act, 1872 — Section 80

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High Courts21 Apr 2023Allowed

KUM. Poornima Vs State Of Karnataka

Karnataka High Court · (2023) 04 KAR CK 0022

Code Of Criminal Procedure, 1973 — Section 164, 439Prevention Of Corruption Act, 1988 — Section 7(a), 7(b)

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High Courts21 Apr 2023Allowed

Shivanna K Vs State Of Karnataka

Karnataka High Court · (2023) 04 KAR CK 0021

Code Of Criminal Procedure, 1973 — Section 164, 439Prevention Of Corruption Act, 1988 — Section 7(a)

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High Courts21 Apr 2023Allowed

Sheikh Mohammad Shafi Vs State Of Karnataka

Karnataka High Court · (2023) 04 KAR CK 0020

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 395, 450

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High Courts21 Apr 2023Allowed

P N Manjunath Vs State Of Karnataka

Karnataka High Court · (2023) 04 KAR CK 0019

Code Of Criminal Procedure, 1973 — Section 164, 439Prevention Of Corruption Act, 1988 — Section 7(a)

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High Courts21 Apr 2023Allowed

Gagan Vs State Of Karnataka By Jigank Police Station

Karnataka High Court · (2023) 04 KAR CK 0017

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 149, 201, 302

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