Indian Penal Code, 1860 — Section 34, 363, 506Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6, 8, 12, 16, 17Code Of Criminal Procedure, 1973 — Section 439

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High Courts26 Oct 2023Allowed

Jalal Pasha Vs State By D.J. Hally P.S. Bangalore Represented By State Public Prosecutor High Court Complex Bangalore - 560001

Karnataka High Court · (2023) 10 KAR CK 0056

Indian Penal Code, 1860 — Section 120B, 399, 402Arms Act, 1959 — Section 25-1(B)Code Of Criminal Procedure, 1973 — Section 438

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High Courts26 Oct 2023Allowed

M. Subramanya Vs State By Jagajeevanram Nagar Police Represented By Spp, High Court Of Karnataka Bangalore-560001 & Others

Karnataka High Court · (2023) 10 KAR CK 0054

Code Of Criminal Procedure, 1973 — Section 482

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High Courts26 Oct 2023Allowed

Sukumar Mahaveer Suppannavar Vs State Of Karnataka Rep. By Its Secretary Dept. Of Revenue Vikas Soudha, Bengaluru - 560001 & Others

Karnataka High Court · (2023) 10 KAR CK 0032

Karnataka Land Revenue Act, 1964 — Section 95(9)Karnataka Land Revenue Rules, 1966 — Rule 107Constitution Of India, 1949 — Article 226, 227

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High Courts26 Oct 2023Dismissed

Karnataka State Road Transport Corporation, Central Office, K.H.Road, Bengaluru - 560027. Represented By Its Chief Law Officer Vs M.S. Rangaswamy Driver-Cum-Conductor, B.No.288, Ksrtc 1st Depot, Bengaluru

Karnataka High Court · (2023) 10 KAR CK 0031

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High Courts26 Oct 2023Disposed Of

Prem Kumar Arumugam Vs Indira C

Karnataka High Court · (2023) 10 KAR CK 0030

Contempt Of Courts Act, 1971 — Section 11, 12

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High Courts25 Oct 2023Allowed

Gangadhara @ Ganga Vs State Of Karnataka By Nagamangala Rural Police Station Nagamangala Taluk, Mandya District Rep. By Its Pp High Court Building, Bangalore - 560001

Karnataka High Court · (2023) 10 KAR CK 0050

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

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High Courts25 Oct 2023Allowed

Santhosha Vs State Of Karnataka By Sub Inspector Of Police Holehonnur Police Station Rep By State Public Prosecutor High Court Building Bengaluru - 560001

Karnataka High Court · (2023) 10 KAR CK 0048

Indian Penal Code, 1860 — Section 34, 304B, 498A

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High Courts25 Oct 2023Dismissed

Vaseem @ Vaseem Ahamed Vs State Of Karnataka By Robertsonpet Police Represented By State Public Prosecutor, High Court Complex, Ambedkar Veedhi Bangalore-560001

Karnataka High Court · (2023) 10 KAR CK 0045

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High Courts19 Oct 2023Allowed

Dyamesh Vs State Of Karnataka & Others

Karnataka High Court · (2023) 10 KAR CK 0025

Karnataka Prisons Rules, 1974 — Rule 191

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High Courts13 Oct 2023Disposed Of

Dr. Raju Hn Vs Dr. Ravi K, Director And Dean, Bangalore Medical College & Research Institute, Bangalore Autonomous Institute, K R Road, Fort, Bangalore 560002

Karnataka High Court · (2023) 10 KAR CK 0021

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High Courts13 Oct 2023

Somesh & Others Vs State Of Karnataka, By The Police Of Shanivarasanthe, Kodagu, Rep. By The State Public Prosecutor, High Court Of Karnataka. Bengaluru - 560001

Karnataka High Court · (2023) 10 KAR CK 0020

Indian Penal Code, 1860 — Section 149, 323, 324, 354, 498A, 504, 506Code Of Criminal Procedure, 1973 — Section 438

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High Courts13 Oct 2023Allowed

N.P. Manjunath Vs State Of Karnataka By The Station House Officer Krishnaraja Police Station Mysuru - 570001 Represented By Spp High Court Of Karnataka Bengaluru - 560001

Karnataka High Court · (2023) 10 KAR CK 0019

Indian Penal Code, 1860 — Section 34, 306Code Of Criminal Procedure, 1973 — Section 439

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High Courts12 Oct 2023Partly Allowed

Narendra Babu G.V & Others Vs State Of Karnataka Rep By Under Secretary Dept. Of Primary And Secondary Education 2nd Gate, 6th Floor M.S. Building Dr. Ambedkar Road Bengaluru-560001 & Others

Karnataka High Court · (2023) 10 KAR CK 0016

Administrative Tribunals Act, 1985 — Section 15, 28Karnataka State Civil Services Act, 1978 — Section 3, 3(1), 8Administrative Tribunals Act, 1984 — Section 15, 28

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High Courts12 Oct 2023Allowed

Muninarayanappa Vs Thimmareddy

Karnataka High Court · (2023) 10 KAR CK 0015

Negotiable Instruments Act, 1881 — Section 138

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High Courts11 Oct 2023Allowed

Govindaraju Vs State Of Karnataka & Others

Karnataka High Court · (2023) 10 KAR CK 0017

Indian Penal Code, 1860 — Section 363, 366, 376(3), 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 6Code Of Criminal Procedure, 1973 — Section 164

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