COURT ARCHIVE

Karnataka High Court judgments

47,963 judgments · page 114 of 2,399

High Courts23 Mar 2023Allowed

Muniswamy Naik Vs State Of Karnataka

Karnataka High Court · (2023) 03 KAR CK 0058

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 285, 286, 337, 427Explosives Act, 1884 — Section 9(b)(1)(b)

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High Courts23 Mar 2023Allowed

Sanjay Murthy H N Vs State Of Karnataka By Shivajinagar Police Station Bengaluru - 572111

Karnataka High Court · (2023) 03 KAR CK 0057

Code Of Criminal Procedure, 1973 — Section 173, 438Indian Penal Code, 1860 — Section 34, 206, 209, 415, 420, 421, 424, 441, 445, 447, 452, 455, 463, 466, 468, 469, 471, 473, 474

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High Courts23 Mar 2023Allowed

Preetesh R Jain Vs State Of Karnataka

Karnataka High Court · (2023) 03 KAR CK 0056

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 420, 506

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High Courts21 Mar 2023Allowed

Gowtham Vs State By Doddaballapura Police Station, Doddaballapura Taluk, Doddaballapura - 561203

Karnataka High Court · (2023) 03 KAR CK 0054

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 397

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High Courts21 Mar 2023Allowed

H V Omkarappa Vs State Of Karnataka

Karnataka High Court · (2023) 03 KAR CK 0053

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 109, 116, 306, 309

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High Courts21 Mar 2023Allowed

Shaik Farook @ Farooq Vs State Of Karnataka

Karnataka High Court · (2023) 03 KAR CK 0052

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

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High Courts21 Mar 2023Allowed

Adesh Jaiswal Vs State Of Karnataka By Marathahalli Police Station, Bengaluru, Represented By State Public Prosecutor, High Court Complex, Bengaluru-560001

Karnataka High Court · (2023) 03 KAR CK 0051

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs & Psychotropic Substances Act, 1985 — Section 8(c), 20(ii)(B), 22(C), 37

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High Courts16 Mar 2023Dismissed

M.P. Mallappaa & Others Vs Gowramma & Others

Karnataka High Court · (2023) 03 KAR CK 0050

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High Courts16 Mar 2023Dismissed

Yashoda Vs M.Chaitra & Others

Karnataka High Court · (2023) 03 KAR CK 0048

Family Courts Act, 1984 — Section 19(1)

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High Courts16 Mar 2023Dismissed

Ajay Marar Vs Bivra

Karnataka High Court · (2023) 03 KAR CK 0047

Family Courts Act, 1984 — Section 19(1)Evidence Act, 1872 — Section 65B

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High Courts16 Mar 2023Allowed

Munirama Reddy Vs Hanifa Begum & Others

Karnataka High Court · (2023) 03 KAR CK 0045

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High Courts16 Mar 2023Allowed

Venkataravana Vs State Of Karnataka & Others

Karnataka High Court · (2023) 03 KAR CK 0044

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

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High Courts16 Mar 2023Allowed

Mohammed Shameem & Others Vs State Of Karnataka

Karnataka High Court · (2023) 03 KAR CK 0043

Code Of Criminal Procedure, 1973 — Section 173, 438Indian Penal Code, 1860 — Section 34, 306

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High Courts16 Mar 2023Allowed

Chandrashekar G Vs State By, The Station House Officer, Bommanahalli Police Station, Bangalore. Represented By State Public Prosecutor, (High Court Of Karantaka) Pin Code - 560001

Karnataka High Court · (2023) 03 KAR CK 0042

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 498(a)

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High Courts15 Mar 2023Disposed Of

Diwakar .P. Shimpi & Others Vs State Of Karnataka, Rpt. By Its Secretary, Labour Department, Vidhana Soudha, Bengaluru-560001 & Others

Karnataka High Court · (2023) 03 KAR CK 0041

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High Courts15 Mar 2023Dismissed

Sabiya & Others Vs Aminuddin I. Chabusksavar & Others

Karnataka High Court · (2023) 03 KAR CK 0040

Motor Vehicles Act, 1988 — Section 134(a)(b), 166, 187Indian Penal Code, 1860 — Section 279, 304A

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High Courts15 Mar 2023Dismissed

Y.Chandrakanth Kamath Vs State Of Karnataka & Others

Karnataka High Court · (2023) 03 KAR CK 0039

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 354, 354A(1), 504, 509

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High Courts14 Mar 2023Allowed

Ravikumar.S.D. Vs State Of Karnataka

Karnataka High Court · (2023) 03 KAR CK 0037

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

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High Courts14 Mar 2023Allowed

Madhuraja Rai & Others Vs State Of Karnataka

Karnataka High Court · (2023) 03 KAR CK 0036

Code Of Criminal Procedure, 1973 — Section 438Karnataka Co-Operative Societies Act, 1959 — Section 109(12A)Indian Penal Code, 1860 — Section 420, 477(A)

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High Courts10 Mar 2023Dismissed

Ummarkunhi @, Mohammed Kunhi @ Kunhi Vs State Of Karnataka By, Mangaluru Women Police Station, D. K District & Others

Karnataka High Court · (2023) 03 KAR CK 0031

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 109, 363, 370, 506Immoral Traffic (Prevention) Act, 1956 — Section 3, 4, 5, 6, 8

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