Indian Penal Code, 1860 — Section 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 6, 8Child Marriage Restraint Act, 1929 — Section 9, 10, 11

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High Courts18 Dec 2024Allowed

Abhishek R Vs State By Hennur P S Bangalore Rep By State Public Prosecutor High Court Of Karnataka At Bangalore 560001

Karnataka High Court · (2024) 12 KAR CK 0043

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 22(c)Code Of Criminal Procedure, 1973 — Section 37(1)(b), 439

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High Courts18 Dec 2024Allowed

Arjun A. Vs State By Pulikeshinagar Police Station Represented By Its State Public Prosecutor, High Court Complex Bangalore - 560001

Karnataka High Court · (2024) 12 KAR CK 0040

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 22(b), 37(1)(b)Code Of Criminal Procedure, 1973 — Section 439

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High Courts17 Dec 2024Dismissed

Pruthviraj @ Yatish Vs State Of Karnataka & Ors.

Karnataka High Court · (2024) 12 KAR CK 0012

Indian Penal Code, 1860 — Section 109, 149, 201, 302Scheduled Castes Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(5)

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High Courts10 Dec 2024Disposed Of

Venkatesh Murthy Vs Giridhar Aramane - Secretary Union Of India Ministry Of Defence South Block, Dhq Police New Delhi - 110001 & Ors.

Karnataka High Court · (2024) 12 KAR CK 0011

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High Courts10 Dec 2024Allowed

Kishore Kumar V Vs State Of Karnataka State By Bagalagunte P.S., Represented By State Public Prosecutor, High Court Of Karnataka, Bangalore-560001

Karnataka High Court · (2024) 12 KAR CK 0008

Indian Penal Code, 1860 — Section 34, 302, 307Code Of Criminal Procedure, 1973 — Section 439

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High Courts09 Dec 2024Allowed

Noor Fathima & Others Vs State Of Karnataka By The Police Of J.C. Nagar Police Station, Bengaluru-560012 & Ors.

Karnataka High Court · (2024) 12 KAR CK 0003

Code Of Civil Procedure, 1908 — Section 89Dissolution Of Muslim Marriage Act, 1939 — Section 2(1), 2(ii), 2(iv)Indian Penal Code, 1860 — Section 34, 324, 504, 506B

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High Courts06 Dec 2024Dismissed

Ankith C Vs State Of Karnataka Vidhana Soudha P.S Rept By State Public Prosecutor High Court Building Bangalore - 560001

Karnataka High Court · (2024) 12 KAR CK 0005

Indian Penal Code, 1860 — Section 419, 465, 468, 471Code Of Criminal Procedure, 1973 — Section 438

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High Courts06 Dec 2024Dismissed

Mahanthesha @ Mahantha Vs State Of Karnataka By Davangere Rural Police Rep. Spp High Court Bengaluru -01

Karnataka High Court · (2024) 12 KAR CK 0004

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High Courts05 Dec 2024Allowed

Kanta @ Prajwal @ Kantha & Others Vs State Of Karnataka

Karnataka High Court · (2024) 12 KAR CK 0001

Indian Penal Code, 1860 — Section 34, 363

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