Karnataka High Court Judgments 2024 — Page 13

High Courts19 Apr 2024Allowed

Manu Vs State By Women Police Station, Hassan, Represented By State Public Prosecutor, High Court Of Building, Bengaluru-560001 & Others

Karnataka High Court · (2024) 04 KAR CK 0039

Code Of Criminal Procedure, 1973 — Section 164(5), 439Indian Penal Code, 1860 — Section 376Protection Of Children From Sexual Offences Act, 2012 — Section 5(l), 5(j), 6

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High Courts19 Apr 2024Partly Allowed

Hemantha S/O. Krishnamurthy L.N & Others Vs State Of Karnataka Lingadahalli Police Station Rep. By State Public Prosecutor High Court Building Bangalore-01 & Others

Karnataka High Court · (2024) 04 KAR CK 0038

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 323, 324, 354, 354(B), 504, 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Amendment Act, 2015 — Section 3(1)(r), 3(1)(s), 3(1)(w)(i), 3(2)(va), 18(A)

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High Courts19 Apr 2024Dismissed

Dr. K. Krishnaswamy Vs Dr. S. Rajendra

Karnataka High Court · (2024) 04 KAR CK 0032

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High Courts18 Apr 2024Allowed

Nagendra S/O. Shivanna Vs State Of Karnataka, Sathanuru Police Station, Bengaluru. Rep. By State Public Prosecutor, High Curt Of Karnataka, Bengaluru � 560001

Karnataka High Court · (2024) 04 KAR CK 0037

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 201, 302

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High Courts18 Apr 2024Dismissed

Deekaiah Nalke Vs State Of Karnataka, By Belthangady Police Station, Rep. By State Public Prosecutor, High Court Building, Bengaluru

Karnataka High Court · (2024) 04 KAR CK 0036

Indian Penal Code, 1860 — Section 34, 201, 212, 302Code Of Criminal Procedure, 1973 — Section 164, 439

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High Courts18 Apr 2024Dismissed

Mani R. Vs State Of Karnataka By Hulimavu Police Represented By State Public Prosecutor, High Court Of Karnataka, Bangalore-560001

Karnataka High Court · (2024) 04 KAR CK 0035

Code Of Criminal Procedure, 1973 — Section 164Evidence Act, 1872 — Section 106

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High Courts18 Apr 2024Allowed

Varun Kumar Vs State Of Karnataka, Through Jnanabharathi Police Station, Bengaluru, Represented By The Special Public Prosecutor, High Court Building, Bengaluru & Others

Karnataka High Court · (2024) 04 KAR CK 0034

Code Of Criminal Procedure, 1973 — Section 41, 438Indian Penal Code, 1860 — Section 376, 376(3), 420Protection Of Children From Sexual Offences Act, 2012 — Section 4(2), 5(L), 6, 29

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High Courts18 Apr 2024Allowed

Ashok Naika @ Ganesh Vs State Of Karnataka By Huliyar Police Station, Chiknayaknahalli Taluk-571604 Tumkuru District-562117 Rep By S.P.P., High Court Of Karnataka Bengaluru-560001 & Others

Karnataka High Court · (2024) 04 KAR CK 0033

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

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High Courts16 Apr 2024Dismissed

Basavaraju Vs Sunilkumar R

Karnataka High Court · (2024) 04 KAR CK 0030

Code Of Criminal Procedure, 1973 — Section 313, 378(4)Negotiable Instruments Act, 1881 — Section 118, 138, 139

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High Courts16 Apr 2024Disposed Of

N R Krishnamurthy Vs Pramila R D/O Late B Ramaiah & Others

Karnataka High Court · (2024) 04 KAR CK 0023

Code Of Civil Procedure Code, 1908 — Order 39 Rule 3A

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High Courts16 Apr 2024Allowed

D K Suresh Vs State Of Karnataka Represented By Sub Inspector Of Police, Kanakpura Police Station, Kanakapura Town, Ramanagara-562117 & Others

Karnataka High Court · (2024) 04 KAR CK 0022

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High Courts15 Apr 2024Allowed

Praveen .A. & Others Vs State Of Karnataka, By Kanakapura Town Police Station, Ramanagara District, Rep. By Its State Public Prosecutor, High Court Complex, Bengaluru-560001

Karnataka High Court · (2024) 04 KAR CK 0027

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 114, 149, 323, 406, 498A, 504, 506

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High Courts15 Apr 2024Allowed

Naveen Kumar Y.G @ Naveen Vs State Of Karnataka By Bagepalli Police Station, Bengaluru. Represented By State Public Prosecutor, High Court Complex, Bengaluru - 560001

Karnataka High Court · (2024) 04 KAR CK 0026

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 370Immoral Traffic Prevention Act, 1956 — Section 3, 4, 5

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High Courts15 Apr 2024Allowed

Nandan @ Nandan Kumar S/O Late Madeva Vs State Of Karnataka By Kollegala Rural Police Station

Karnataka High Court · (2024) 04 KAR CK 0025

Indian Penal Code, 1860 — Section 302, 307, 324, 504Code Of Criminal Procedure, 1973 — Section 164

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High Courts10 Apr 2024Allowed

Zameer Pasha S/O Wali Sab @ Khader Basha Vs State Of Karnataka Through Police Sindhanoor Town Police Station, Dist. Raichur-584101, R/By Addl. Spp High Court Of Karnataka, Kalaburagi Bench-585107

Karnataka High Court · (2024) 04 KAR CK 0021

Indian Penal Code, 1860 — Section 143, 147, 148, 149, 307, 324, 326, 354, 498A, 504, 506

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High Courts10 Apr 2024Allowed

Jagalingappa S/O Narasappa Gaddal Vs State Of Karnataka Gurumitkal Police Station, Gurumitkal, Now Represented By The, Additional State Public Prosecutor, High Court Of Karnataka, Kalaburagi Bench-585105 & Others

Karnataka High Court · (2024) 04 KAR CK 0020

Indian Penal Code, 1860 — Section 363, 376(2)(n), 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6Code Of Criminal Procedure, 1973 — Section 164

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High Courts10 Apr 2024Allowed