COURT ARCHIVE

Karnataka High Court judgments

47,963 judgments · page 103 of 2,399

High Courts27 Sept 2023Allowed

Mohammed Bashir Shiyab Vs Vs State Of Karnataka

Karnataka High Court · (2023) 09 KAR CK 0067

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 22(c), 27(b), 37(1)(b), 50Arms Act, 1959 — Section 4, 20, 25(1B), 25(1B)(b)Code Of Criminal Procedure, 1973 — Section 439

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High Courts27 Sept 2023Allowed

Shankara Vs State By Saragur Police Station, Rep By Its State Public Prosecutor, High Court Building, Bangalore-1

Karnataka High Court · (2023) 09 KAR CK 0066

Indian Penal Code, 1860 — Section 306, 498ACode Of Criminal Procedure, 1973 — Section 439

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High Courts27 Sept 2023Allowed

Muruli R Vs State By Sho By Nandagudi Police Station Rep. By Public Prosecutor, State Public Prosecutor, High Court Of Karnataka, At Bengaluru-560001

Karnataka High Court · (2023) 09 KAR CK 0065

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 Courts27 Sept 2023Allowed

Pramoda K R Vs State Of Karnataka

Karnataka High Court · (2023) 09 KAR CK 0064

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

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High Courts26 Sept 2023Allowed

Ananda @ Gudda Vs State By Soladevanahalli Police, Represented By State Public Prosecutor, High Court Of Karnataka, Bangalore - 560001

Karnataka High Court · (2023) 09 KAR CK 0063

Indian Penal Code, 1860 — Section 307, 323, 326, 506Code Of Criminal Procedure, 1973 — Section 439

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High Courts26 Sept 2023Allowed

Raghu Vs State Of Karnataka By, Chelur Police Station, Tumkur - 572117

Karnataka High Court · (2023) 09 KAR CK 0062

Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 439

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High Courts26 Sept 2023Dismissed

B Rajappa Vs N T Basavaraj

Karnataka High Court · (2023) 09 KAR CK 0061

Negotiable Instruments Act, 1881 — Section 118, 139

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High Courts23 Sept 2023Disposed Of

Sree Durgaparameshwari Temple, Kateel-574148. Mangalore Taluk. Dakshina Kannada District. By Its Hereditary Trustees Vs Commissioner For Hindu Religious Institutions And Charitable Endowments In Karnataka 4th Floor, Sree Minto Anjaneya Vartha Bhavana, Alur Venkatarao Road, Chamarajpet, Bengaluru-560018 & Others

Karnataka High Court · (2023) 09 KAR CK 0060

Hindu Religious Institutions And Charitable Endowments Act, 1997 — Section 65, 66

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High Courts23 Sept 2023Partly Allowed

Shankar Reddy Battala Hanumappa Vs Assessment Unit Income Tax Department, Rep By Additional / Joint / Deputy / Assistant Commissioner Of Income Tax / Income Tax Officer, Income Tax Department, Ministry Of Finance, Room No.401, 2nd Floor, E-Ramp, Jawaharlal Nehru Stadium Delhi-110003 & Others

Karnataka High Court · (2023) 09 KAR CK 0058

Income Tax Act, 1961 — Section 148, 148A, 148A(b), 148A[c], 148A[d]

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High Courts23 Sept 2023Disposed Of

Divisional Controller, South Division, B.M.T.C., Yeshawanthapura, Bangalore - 560022. Represented By Its Chief Law Officer & Others Vs G.Rajappa

Karnataka High Court · (2023) 09 KAR CK 0057

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High Courts21 Sept 2023Allowed

Mohammed Jarthab Vs State Of Karnataka

Karnataka High Court · (2023) 09 KAR CK 0054

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

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High Courts21 Sept 2023Allowed

Sushmitha S Vs State Of Karnataka

Karnataka High Court · (2023) 09 KAR CK 0053

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

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High Courts21 Sept 2023Allowed

Rangaswamy @ Kutti Vs State Of Karnataka & Others

Karnataka High Court · (2023) 09 KAR CK 0052

Indian Penal Code, 1860 — Section 34, 120(b), 363, 366, 366A, 376, 392, 504, 506Protection Of Children From Sexual Offences Act, 2012 — Section 5(l), 6, 16, 17Code Of Criminal Procedure, 1973 — Section 439

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High Courts21 Sept 2023Allowed