Karnataka High Court Judgments 2023 — Page 3

Karnataka Prevention Of Dangerous Activities Of Bootleggers, Drug-Offenders, Gamblers, Goondas, [Immoral Traffic Offenders, Slum-Grabbers And Video Or Audio Pirates] Act, 1985 — Section 3, 3(1), 3(2), 3(3), 8, 10, 11, 13Constitution Of India, 1949 — Article 21, 22, 22(5)

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High Courts07 Dec 2023Allowed

Nithin Kumar Vs State By Govindarajanagara Police Station Bengaluru City Represented By State Public Prosecutor, High Court Buildings, Bengaluru 560001

Karnataka High Court · (2023) 12 KAR CK 0015

Indian Penal Code, 1860 — Section 420, 465, 468, 471Code Of Criminal Procedure, 1973 — Section 438

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High Courts07 Dec 2023Allowed

Kiran Vs State By Harohalli Police Station, Rep. By Its State Public Prosecutor, High Court Of Karnataka, High Court Building, Bengaluru - 560001 & Others

Karnataka High Court · (2023) 12 KAR CK 0014

Indian Penal Code, 1860 — Section 376Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6Prohibition Of Child Marriage Act, 2006 — Section 9, 11

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High Courts07 Dec 2023Disposed Of

Mahammed Ashraf Vs State Of Karnataka, By Konji Police Station, Dakshina Kannada, Represented By Spp, High Court Building, Bengaluru - 560001

Karnataka High Court · (2023) 12 KAR CK 0013

Narcotic Drugs And Psychotropic Substances Act, 1985 — Sections 8C, 20(b)(ii)C), 37(1)(b)(ii)Code Of Criminal Procedure, 1973 — Section 439

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High Courts05 Dec 2023Disposed Of

Ashoka. S Vs C. Venkatesh

Karnataka High Court · (2023) 12 KAR CK 0005

Code Of Civil Procedure Code, 1908 — Order 39 Rule 1, Order 39 Rule 1(r), Order 39 Rules 2, Order 43 Rules 1(r)

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High Courts04 Dec 2023Allowed

G. Venu Vs State By Chitradurga Women Police Station Chitradurga Extension Circle R/By Its Spp High Court Complex Bengaluru District - 560001 & Others

Karnataka High Court · (2023) 12 KAR CK 0009

Indian Penal Code, 1860 — Section 363, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 4, 5(J)(II), 5(L), 6, 17Prohibition Of Child Marriage Act, 2006 — Section 9, 10, 11

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High Courts04 Dec 2023Allowed

Halamma & Others Vs State Of Karnataka By Honnali Police Station Represented By State Public Prosecutor High Court Of Karnataka Bangalore - 560001

Karnataka High Court · (2023) 12 KAR CK 0008

Indian Penal Code, 1860 — Section 34, 302, 304B, 323, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 438

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High Courts04 Dec 2023Allowed

Krishnakumar @ Tailor Kumar Vs State Of Karnataka By Hassan Rural Police Station Represented By Spl Public Prosecutor High Court Of Karnataka Bengaluru - 560009

Karnataka High Court · (2023) 12 KAR CK 0007

Indian Penal Code, 1860 — Section 114, 120B, 143, 147, 148, 149, 201, 302Code Of Criminal Procedure, 1973 — Section 439

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High Courts04 Dec 2023Allowed

Manjappa N @ Manju N Vs State By Bilichodu Police Station Jagalur Taluk - 577528 Davanagere District Represented By Spp High Court Building Bangalore - 01

Karnataka High Court · (2023) 12 KAR CK 0006

Indian Penal Code, 1860 — Section 406, 420Code Of Criminal Procedure, 1973 — Section 438

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High Courts04 Dec 2023Allowed

Lakshmidevi & Others Vs State Of Karnataka By The Dept Of Co Operation, M S Building, Bengaluru 01, Rep By Its Principal Secretary & Others

Karnataka High Court · (2023) 12 KAR CK 0004

Karnataka Co-Operative Societies Act, 1959 — Section 28A(4), 28A(5), 28B, 28B(1), 28B(2), 31, 39AA, 39AA(15), 39AA(15)(a), 39AA(15)(c), 39A(4), 70, 70(2), 121General Clauses Act, 1897 — Section 21Karnataka Cooperative Societies Rules, 1960 mdash; Rule 3(a), 13D(1), 13D(2), 13D(2A), 13D(2A)(i), 13D(2A)(ii), 13D(2A)(iii), 13D(2A)(iv), 13D(2A)(v), 13D(2A)(vi), 13D(3), 13D(4), 13D(5), 13E, 14, 14A, 14B, 14C, 14D, 14E, 14F, 14G, 14H, 14I, 14J, 14K, 14L, 14M, 14N, 14O, 14P, 14Q, 14R, 14S, 14T, 14U, 14V, 14W, 14X, 14Y, 14Z, 14(1), 14(3), 14(3A)

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High Courts01 Dec 2023Disposed Of