COURT ARCHIVE

Karnataka High Court judgments, 2023

490 judgments · page 6 of 25

High Courts08 Nov 2023Allowed

Manjunath Vs State Of Karnataka By Bagepalli Police Station, Rep By Spp, High Court Of Karnataka, High Court Building - 560001 & Others

Karnataka High Court · (2023) 11 KAR CK 0016

Indian Penal Code, 1860 — Section 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 6Code Of Criminal Procedure, 1973 — Section 164, 439

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High Courts08 Nov 2023Disposed Of

Tejashwini M Vs Virabhadragouda Patil & Others

Karnataka High Court · (2023) 11 KAR CK 0014

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High Courts03 Nov 2023Disposed Of

Bhouthis Monthero Vs Assistant Director, Veterinary Hospital, Puttur Taluk, Puttur, D.K.District - 574201

Karnataka High Court · (2023) 11 KAR CK 0010

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High Courts03 Nov 2023Allowed

Shaik Maula Ali Vs P Anusuya

Karnataka High Court · (2023) 11 KAR CK 0009

Code Of Civil Procedure Code, 1908 — Order 12 Rule 6

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High Courts03 Nov 2023Disposed Of

Vishwas.S.Khebude Vs Director (A And Hr), Kptcl, Cauveri Bhavan, K.G.Road, Bangalore - 560009 & Others

Karnataka High Court · (2023) 11 KAR CK 0008

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High Courts02 Nov 2023Dismissed

State By Town Police Harihar � 577601 Vs Imtiyaz Ahamed

Karnataka High Court · (2023) 11 KAR CK 0012

Indian Penal Code, 1860 — Section 279, 304A, 337

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High Courts02 Nov 2023Allowed

Ananda K Karkera Vs Yadav S Amin

Karnataka High Court · (2023) 11 KAR CK 0011

Negotiable Instruments Act, 1881 — Section 118, 138, 139Code Of Criminal Procedure, 1973 — Section 357A

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High Courts02 Nov 2023Allowed

Venkatesh Vs State Represented Women Police Station Tumakuru - 572101 Represented By State Public Prosecutor, High Court Of Karnataka, Bangalore - 560001

Karnataka High Court · (2023) 11 KAR CK 0004

Indian Penal Code, 1860 — Section 363, 376, 506Protection Of Children From Sexual Offences Act, 2012 — Section 6Code Of Criminal Procedure, 1973 — Section 164, 439

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High Courts02 Nov 2023Allowed

Prazwal Vs State Of Karnataka By Basavapatna Police Station, Davanagere, Represented By State Public Prosecutor, High Court Buildings, Bangalore-560001 & Others

Karnataka High Court · (2023) 11 KAR CK 0003

Indian Penal Code, 1860 — Section 366(A), 376Protection Of Children From Sexual Offences Act, 2012 — Section 6Child Marriage Restraint Act, 1929 — Section 9

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High Courts02 Nov 2023Allowed

Nijamuddin & Others Vs State Of Karnataka By Electronic City Police Station Bengaluru District-560001 Represented By Spp High Court Complex Bengalur-560001

Karnataka High Court · (2023) 11 KAR CK 0002

Indian Penal Code, 1860 — Section 370Immoral Traffic Prevention Act, 1956 — Section 3, 4, 5, 6, 7

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High Courts31 Oct 2023Partly Allowed

Chamarajpet Nagarikar Okkuta (R) Having Its Registered Office At No 90, 4th Main Road, 7th Cross, Chamarajpet, Bengaluru 560018 Vs State Of Karnataka, Revenue Department, Vidhana Soudha, Ambedkar Vidhi, Bengaluru 560002. (Rep By Its Principal Secretary) & Others

Karnataka High Court · (2023) 10 KAR CK 0041

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High Courts31 Oct 2023Dismissed

S.R. Krishnamurthy Rao & Others Vs Ramanjaneya

Karnataka High Court · (2023) 10 KAR CK 0039

Negotiable Instruments Act, 1881 — Section 138

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High Courts31 Oct 2023Disposed Of

Shantha Kumar Vs M S Rajashekar

Karnataka High Court · (2023) 10 KAR CK 0038

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High Courts31 Oct 2023Dismissed

Prashanth N.N @ Pakoda Vs State Of Karnataka By Halaguru Police Station, Mandya District. Represented By State Public Prosecutor, High Court Of Karnataka Building, Bengaluru-560001

Karnataka High Court · (2023) 10 KAR CK 0037

Code Of Civil Procedure Code, 1908 — Section 439Indian Penal Code, 1860 — Section 143, 147, 148, 149, 302

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High Courts30 Oct 2023Allowed

Shivannanayaka & Others Vs State Of Karnataka By Chamarajanagar Women Police Station, Chamarajanagar 571313 Represented By The State Of Karnataka Public Prosecutor High Court Of Karnataka At Bengaluru 560001 & Others

Karnataka High Court · (2023) 10 KAR CK 0043

Code Of Criminal Procedure, 1973 — Section 438, 439Indian Penal Code, 1860 — Section 34, 354, 354(D), 504, 506Protection Of Children From Sexual Offence Act, 2012 — Section 8, 12

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High Courts30 Oct 2023Allowed