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Karnataka High Court judgments

47,963 judgments · page 123 of 2,399

High Courts19 Sept 2022Allowed

Swathi Vs State Of Karnataka

Karnataka High Court · (2022) 09 KAR CK 0022

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 326A, 448
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High Courts13 Sept 2022Dismissed

M/S Canara Bank Vs M Shantha Kumari

Karnataka High Court · (2022) 09 KAR CK 0043

Payment Of Gratuity Act, 1972 — Section 7, 7(4)Indian Penal Code, 1860 — Section 193, 196, 228Payment Of Gratuity Rules, 1972 — Rule 10, 10(1)(iii)
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High Courts12 Sept 2022Allowed

Lingaraj P. Vs State Of Karnataka & Others

Karnataka High Court · (2022) 09 KAR CK 0018

Indian Penal Code, 1860 — Section 366(a), 376Protection Of Children From Sexual Offences Act, 2012 — Section 4Code Of Criminal Procedure, 1973 — Section 439
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High Courts07 Sept 2022Partly Allowed

Abraham T.J Vs B.S. Yediyurappa & Others

Karnataka High Court · (2022) 09 KAR CK 0008

Code Of Criminal Procedure, 1973 — Section 154, 156, 156(3), 173, 173(2), 190, 190(1)(a), 190(1)(b), 190(1)(C), 197, 200, 202, 203, 204Prevention Of Corruption Act, 1988 — Section 3(1), 4(1), 5(3), 6, 7, 8, 9, 10, 11, 12, 13, 15, 17A, 19, 19(1)Indian Penal Code, 1860 — Section 34, 120B, 379, 383, 384, 414, 415, 418, 420
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High Courts05 Sept 2022Allowed

Padmanabha @ Padma Vs State Of Karnataka & Others

Karnataka High Court · (2022) 09 KAR CK 0004

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 323, 324, 354, 354(D), 504Protection Of Children From Sexual Offences Act, 2012 — Section 8, 12, 18
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High Courts03 Sept 2022Allowed

Eshwar R & Others Vs Karnataka Examination Authority Cet Cell, Sampige Road 18th Cross Malleshwaram Bengaluru -560012

Karnataka High Court · (2022) 09 KAR CK 0002

Karnataka Educational Institutions (Prohibition Of Capitation Fees) Act, 1984 — Section 14Government Seats In Professional Educational Institutions Rules, 2006 — Rule 2(t), 3, 4, 4(1)(C)Karnataka Selection Of Candidates For Admission To Government Seats In Professional Educational Institutions Rules, 2006 — Rule 3, 4
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