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Karnataka High Court judgments

47,963 judgments · page 133 of 2,399

High Courts22 Mar 2022Dismissed

Rubina Gauhar Vs State Of Karnataka & Others

Karnataka High Court · (2022) 03 KAR CK 0041

Karnataka Scheduled Castes Scheduled Tribes And Other Backward Classes (Reservation Of Appointment, etc.) Act, 1990 — Section 4(D)Karnataka Gram Swaraj And Panchayat Raj Act, 1993 — Section 2(2), 45(2)Karnataka Panchayat Raj (Election Of Adhyaksha & Upadhyaksha Of Gram Panchayat) Rules, 1995 — Rule 7, 14
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High Courts17 Mar 2022Dismissed

Linganna Vs State Of Karnataka & Others

Karnataka High Court · (2022) 03 KAR CK 0039

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 376AB, 448, 506Protection Of Children From Sexual Offences Act, 2012 — Section 6, 7
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High Courts17 Mar 2022Allowed

Manjula Vs B T Rajamma

Karnataka High Court · (2022) 03 KAR CK 0037

Code Of Criminal Procedure, 1973 — Section 200, 256, 378(4)Negotiable Instruments Act, 1881 — Section 138
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High Courts17 Mar 2022Dismissed

Puvith Vs Manju & Others

Karnataka High Court · (2022) 03 KAR CK 0029

Code Of Criminal Procedure, 1973 — Section 397, 465, 465(2)Constitution Of India, 1950 — Article 141
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High Courts15 Mar 2022Dismissed

Resham & Others Vs State Of Karnataka & Others

Karnataka High Court · (2022) 03 KAR CK 0023

Karnataka Education Act, 1983 — Section 7(1)(i), 7(2), 7(2)(g)(v), 7(2)(v), 7(2)(vi), 7(5), 33, 34, 35, 132(2), 133, 142, 143Indian Penal Code, 1860 — Section 309Karnataka Educational Institutions (Classification, Regulation And Prescription Of Curricula, Etc) Rules, 1995 — Rule 11
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High Courts11 Mar 2022Allowed

Narendra Prasad P Vs N. Sujatha & Others

Karnataka High Court · (2022) 03 KAR CK 0020

Indian Penal Code, 1860 — Section 34, 191, 193, 195, 467Code Of Criminal Procedure, 1973 — Section 195, 195(b)(ii), 195(1)(b)(ii), 340, 420
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