Karnataka High Court Judgments 2023 — Page 4

Code Of Criminal Procedure, 1973 — Section 439, 439(2)Indian Penal Code, 1860 — Section 34, 302, 307, 504, 506Constitution Of India, 1949 — Article 21

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High Courts24 Nov 2023Allowed

Nishad Kizhakka Nasser Vs State Of Karnataka By Banaswadi Police, Bangalore, Rep: By High Court Govt. Prosecutor, High Court Complex, Bangalore - 560001

Karnataka High Court · (2023) 11 KAR CK 0067

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 22(C), 37Code Of Criminal Procedure, 1973 — Section 439

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High Courts24 Nov 2023Allowed

Harish Kumar @ Harish Vs State Of Karnataka By Hsr Layout Police Station, Bengaluru District - 560001 Represented By SPP, High Court Complex, Bengaluru - 560001

Karnataka High Court · (2023) 11 KAR CK 0066

Indian Penal Code, 1860 — Section 397, 506Code Of Criminal Procedure, 1973 — Section 439

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High Courts24 Nov 2023Dismissed

Shaukat Ahmed Lone Vs State Of Karnataka Rep By Barke Police Station Dakshina Kannada District Represented By Spp High Court Building Bengaluru - 560001

Karnataka High Court · (2023) 11 KAR CK 0065

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High Courts22 Nov 2023Disposed Of

Muniyappa Son Of Munihanumiah & Others Vs State Of Karnataka Department Of Housing And Urban Development Vidhana Soudha Represented By Its Secretary & Others

Karnataka High Court · (2023) 11 KAR CK 0054

Bangalore Development Authority Act, 1976 — Section 27

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High Courts21 Nov 2023Allowed

Naveen Kumar B, (A1) Vs State By Doddaballapur Rural Police Station, Represented By Learned Spp, Office At High Court Of Karnataka, Bengaluru - 560001

Karnataka High Court · (2023) 11 KAR CK 0055

Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 439

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High Courts21 Nov 2023Partly Allowed

Farooq Ali Khan Vs Punjab National Bank (Formerly Known As Oriental Bank Of Commerce) Having Its Corporate Banking Branch At: Maker Tower �F� Wing, Cuffe Parade Mumbai � 400005. Represented By Its Dgm & Others

Karnataka High Court · (2023) 11 KAR CK 0037

Insolvency And Bankruptcy Code, 2016 — Section 7, 12A, 24, 24(2), 24(3), 33, 196, 196(1)(q)Constitution Of India, 1949 — Article 226Insolvency And Bankruptcy Board Of India Regulations, 2016 — Regulation 19, 19(1), 19(2), 20

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High Courts20 Nov 2023Dismissed

Kum. Srilakshmi (Minor) Vs State Of Karnataka Represented By Police Inspector Women Police Station Mangaluru-575001 Rep By Learned State Public Prosecutor Bengaluru 560001 & Others

Karnataka High Court · (2023) 11 KAR CK 0039

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High Courts20 Nov 2023Dismissed

Jayakumar K.L Vs State Of Karnataka By Sringeri Police Station Chikkamagaluru 577139

Karnataka High Court · (2023) 11 KAR CK 0038

Code Of Criminal Procedure, 1973 — Section 164, 439Protection Of Children From Sexual Offences Act, 2012 — Section 3(a), 4, 17, 19Immoral Traffic Prevention Act, 1958 — Section 3, 4, 5

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High Courts18 Nov 2023Disposed Of

Nagaraju .C & Others Vs Doddaballapura Taluk Vakeelara Sangha (R) Doddaballapura Court Complex Doddaballapura Taluk Bangalore Rural District Doddaballaplura - 561203 Currently Represented The Administrator Asst Registrar, Co-Operative Societies Doddaballapura Sub Division Doddaballapura - 561203 & Others

Karnataka High Court · (2023) 11 KAR CK 0051

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High Courts18 Nov 2023Dismissed

M/S. Seema Caterers Situated At 777, 9th Main Road, 3rd Block, 1st Stage, Hbr Layout, Bengaluru � 560043 Represented By Its Partnership Concern. Vs Union Of India The Ministry Of Railways, Raisina Road, New Delhi � 110001 Represented By Its Secretary & Others

Karnataka High Court · (2023) 11 KAR CK 0050

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High Courts18 Nov 2023Allowed

V. Naveen Prasad Vs State Of Karnataka By High Grounds Police Station, Investigated By Cid (Ct And R) Squad, Bengaluru Represented By State Public Prosecutor, High Court Building, Bangalore-560001

Karnataka High Court · (2023) 11 KAR CK 0049

Code Of Criminal Procedure, 1973 — Section 439Prevention Of Corruption Act, 1988 — Section 7A, 7(a)(c), 13(1)(a), 13(2)Indian Penal Code, 1860 — Section 34, 120B, 201, 409, 420, 465, 468, 471

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High Courts18 Nov 2023Allowed

Lavanya Vs State Of Karnataka By Hebbal Police Station, Mysuru City, Mysuru District, Represented By Its Spp High Court Building, Bangalore-560001

Karnataka High Court · (2023) 11 KAR CK 0048

Code Of Criminal Procedure, 1973 — Section 437(1), 439Indian Penal Code, 1860 — Section 34, 114, 120(B), 201, 302

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High Courts17 Nov 2023Allowed

Jayalakshmi & Others Vs State Of Karnataka, By The Police Of Byndoor Police Station, Udupi District - 576214, Represented By Spp, High Court Of Karnataka, Bengaluru - 560001

Karnataka High Court · (2023) 11 KAR CK 0053

Indian Penal Code, 1860 — Section 34, 109, 112, 302, 307, 323, 498A, 504Code Of Criminal Procedure, 1973 — Section 438

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High Courts17 Nov 2023Allowed

Varun Raj S Vs State Of Karnataka, State By Hebbagodi Ps, Represented By State Public Prosecutor, High Court Of Karnataka, Bengaluru - 560001 & Others

Karnataka High Court · (2023) 11 KAR CK 0052

Indian Penal Code, 1860 — Section 344, 363, 366A, 376(2)(I), 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 4(1), 5(L), 6Prohibition Of Child Marriage Act, 2006 — Section 9

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Karnataka High Court judgments, 2023