Karnataka High Court Judgments 2024 — Page 12

High Courts09 May 2024Allowed

Ravikumar M.N & Others Vs State Of Karnataka By The Police Of Bylakuppe P.S., Represented By The State Public Prosecutor, High Court Of Karnataka, Bengaluru - 560001

Karnataka High Court · (2024) 05 KAR CK 0014

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 304Arms Act, 1959 — Section 3, 5, 25, 27

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High Courts09 May 2024Disposed Of

Ashwin Kumar & Others Vs State Of Karnataka, By High Grounds Police Station, Bengaluru City & Others

Karnataka High Court · (2024) 05 KAR CK 0013

Indian Penal Code, 1860 — Section 420

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High Courts09 May 2024Allowed

Venkatesh T @ Venkatesh Gowda Vs State Of Karnataka By The Police Of Kamakshipalya, Police Station, Through The State Public Prosecutor, High Court Of Karnataka, At Bengaluru City & Others

Karnataka High Court · (2024) 05 KAR CK 0012

Indian Penal Code, 1860 — Section 143, 144, 148, 149, 323, 324, 327, 354, 355, 448, 504, 506, 509Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Amendment Act, 2015 — Section 3(1)(R), 3(1)(S)Juvenile Justice Act, 2015 — Section 55

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High Courts09 May 2024Allowed

G. Aditya Devadiga Vs State Of Karnataka, Represented By Kundapura Rural Police Station, Kundapura � 574106, Udupi District. Represented By S.P.P, High Court Building, Bengaluru � 01

Karnataka High Court · (2024) 05 KAR CK 0010

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

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High Courts09 May 2024Dismissed

Ashwathnarayana G.K Vs State Of Karnataka

Karnataka High Court · (2024) 05 KAR CK 0009

Indian Penal Code, 1860 — Section 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 438

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High Courts09 May 2024Allowed

Salauddin @ Syed Salauddin Vs State Of Karnataka, By Ashokpuram Police Station, Mysore � 577201

Karnataka High Court · (2024) 05 KAR CK 0008

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B), 27(a)

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High Courts09 May 2024Allowed

Hebbalappa S/O. Venkappa Devannavar & Others Vs State Of Karnataka, Complainant R/By Mudalgi P.S., Tq/Dist: Belagavi, Through Hcgp, High Court Of Karnataka, Dharwad Bench, Dharwad-591317

Karnataka High Court · (2024) 05 KAR CK 0007

Code Of Criminal Procedure, 1973 — Section 41A, 439Indian Penal Code, 1860 — Section 34, 420, 511

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High Courts09 May 2024Allowed

Yallappa S/O. Hanamanth Melavanki Vs State Of Karnataka

Karnataka High Court · (2024) 05 KAR CK 0006

Code Of Criminal Procedure, 1973 — Section 41A, 439Indian Penal Code, 1860 — Section 34, 420, 511

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High Courts09 May 2024Allowed

Veerabasayya Gadigeyya Gudi Vs State Of Karnataka Through Gudageri Police Station, Dharwad, Now Rep. By Public Prosecutor, High Court Of Karnataka, Bench At Dharwad

Karnataka High Court · (2024) 05 KAR CK 0005

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 153B, 505(1)(b)

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High Courts02 May 2024Allowed

Yunus Ahmed & Others Vs State Of Karnataka By Chitradurga Rural Police, Chitradurga - 577501

Karnataka High Court · (2024) 05 KAR CK 0003

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 143, 147, 148, 149, 307, 323, 324, 395, 427, 448, 504

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High Courts02 May 2024Disposed Of/ Allowed

Shridhar K Pujar Vs State Of Karnataka, By Vidhan Soudha P.S., Represented By S.P.P., High Court Of Karnataka, High Court Building, Bengaluru � 560001

Karnataka High Court · (2024) 05 KAR CK 0002

Indian Penal Code, 1860 — Section 34, 36, 37, 201, 204, 307, 332, 343, 344, 353, 409, 426, 504, 506Information Technology Act, 2000 — Section 66, 84C

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High Courts02 May 2024Allowed

Ricky Vincent & Others Vs State By Varthur Police Station, Varthur, Bangalore, Represented By State Publice Prosecutor, High Court Building, Bangalore & Others

Karnataka High Court · (2024) 05 KAR CK 0001

Dowry Prohibition Act, 1961 — Section 3, 4Indian Penal Code, 1860 — Section 498ACode Of Criminal Procedure, 1973 — Section 482

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High Courts25 Apr 2024Dismissed

Shiva @ Shivu @ Shivaraju T.D. Vs State By Maddur Police Station, Represented By State Public Prosecutor, High Court Buildings, Bengaluru-560001

Karnataka High Court · (2024) 04 KAR CK 0049

Code Of Criminal Procedure, 1973 — Section 439

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High Courts25 Apr 2024Allowed

Punith C.T. Vs State Of Karnataka, Rep. By Channarayapatna Town Police Station, Hassan District & Others

Karnataka High Court · (2024) 04 KAR CK 0048

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 376Protection Of Children From Sexual Offences Act, 2012 — Section 4, 8, 12

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High Courts25 Apr 2024Allowed

Salauddeen Vs State By National Investigation Agency Hyderabad, Represented By Its SPP High Court Unit, Karnataka, Bangalore-560001

Karnataka High Court · (2024) 04 KAR CK 0046

National Investigation Agency Act, 2008 — Section 21(4)Indian Penal Code, 1860 — Section 120(B), 143, 147, 148, 149, 153(A), 225(B), 307, 323, 324, 332, 333, 353, 427, 504, 506Prevention Of Damage To Public Property Act, 1984 — Section 3(1)

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High Courts25 Apr 2024Dismissed

Govindareddy Vs P. Suresha

Karnataka High Court · (2024) 04 KAR CK 0045

Code Of Civil Procedure Code, 1908 — Order 7 Rule 11, Order 23 Rule 3

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High Courts25 Apr 2024Dismissed

Zee Entertainment Enterprises Limited A Company Registered Under The Provisions Of The Companies Act, 1956 Vs Right Channel Advertising Agency Pvt. Ltd. A Company Registered Under The Provisions Of The Companies Act, 1956 & Others

Karnataka High Court · (2024) 04 KAR CK 0044

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High Courts22 Apr 2024Dismissed

Lakshmidevi Vs K.V.Vijay Kumar & Others

Karnataka High Court · (2024) 04 KAR CK 0043

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High Courts22 Apr 2024Allowed

Prasanna G. H Vs State By Ramanagara, Women P. S. Rep By State Public Prosecutor, High Court Of Karnataka, Bangalore - 560001 & Others

Karnataka High Court · (2024) 04 KAR CK 0042

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 4(2), 5(j), 5(L), 6

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High Courts19 Apr 2024Allowed

Nagaraj Vs State Of Karnataka

Karnataka High Court · (2024) 04 KAR CK 0040

Code Of Criminal Procedure, 1973 — Section 439Prevention Of Corruption Act, 1988 — Section 7(a), 11, 20

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Karnataka High Court judgments, 2024