Karnataka High Court Judgments

High Courts13 Sept 2024Dismissed

Pramod Kumar M. K Vs Registrar, Karnataka State Administrative Tribunal, 7th Floor, Kandaya Bhavan, Kempegowda Road, Bengaluru 560009 & Others

Karnataka High Court · (2024) 09 KAR CK 0008

Karnataka Civil Services (Probation) Rules, 1977 — Rule 3

High Courts13 Sept 2024Allowed

Rajesh Doyijode & Others Vs State Rep By Konanakunte Police Station, 144, Anjanapura Main Road, Anjanadri Layout, Konanakunte Bengaluru, Karnataka - 560062 & Others

Karnataka High Court · (2024) 09 KAR CK 0007

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 323, 498A, 504Dowry Prohibition Act, 1961 — Section 3, 4

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High Courts05 Sept 2024Allowed

Gangolli Primary Fishermens Co Operative Society Ltd Vs State Of Karnataka Department Of Co Operation & Others

Karnataka High Court · (2024) 09 KAR CK 0002

Karnataka Co-Operative Societies Act, 1959 — Section 7, 106, 106(a)Karnataka Co-Operative Societies Rules, 1960 — Rule 3B, 13BConstitution Of India, 1949 — Article 226, 227b

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High Courts05 Sept 2024Allowed

P. Sandeep & Others Vs Inspector Of Police Women Police Station I.T Corridor, Gachibowli Cyberbara Bad, Rangareddy District, Telangana State Rep. By State P.P, High Court Of Karnatak, Bengaluru - 560001 & Ors.

Karnataka High Court · (2024) 09 KAR CK 0001

Bharatiya Nyaya Sanhita, 2023 — Section 3(5), 85, 351, 352Dowry Prohibition Act, 1961 — Section 3, 4Bharatiya Nagarika Nyaya Sanhita, 2023 — Section 482

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High Courts04 Sept 2024Dismissed

Chitti Babu @ Abhi @ Babu @ Kulla Babu Vs State Of Karnataka By Marathahalli Police, Rep By State Public Prosecutor, High Court Of Karnataka, Bengaluru-560001

Karnataka High Court · (2024) 09 KAR CK 0003

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High Courts30 Aug 2024Allowed

Jeevan H.S. Vs State Of Karnataka By Town Police Station Chikkamagaluru Sub Division Represented By State Public Prosecutor, High Court Building, Bangalore - 560001

Karnataka High Court · (2024) 08 KAR CK 0037

Indian Penal Code, 1860 — Section 406, 408, 420

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High Courts30 Aug 2024

Dastagir @ Dastu Vs State Of Karnataka By The Sho Of Adugodi Police Station Bengaluru City - 560047

Karnataka High Court · (2024) 08 KAR CK 0036

Narcotic Drugs & Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B), 22(C), 37(1)(b)Indian Penal Code, 1860 — Section 307

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High Courts30 Aug 2024

Bharath Amin Vs State Of Karnataka Bykaup Police Station Udupi District - 576122

Karnataka High Court · (2024) 08 KAR CK 0035

Indian Penal Code, 1860 — Section 302

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High Courts30 Aug 2024

Azaruddin Vs State By CEN Crime P.S Mangalore City Represented By State Public Prosecutor High Court Buldings Bengaluru - 560001

Karnataka High Court · (2024) 08 KAR CK 0034

Narcotic Drugs & Psychotropic Substances Act, 1985 — Section 8(c), 21, 21(c), 27(b), 37(1)(B)Indian Penal Code, 1860 — Section 306

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High Courts30 Aug 2024

Prabhu S/O Sharanappa Vs State By Chitradurga Women P.S, Chitadurga Represented By SPP High Court Building Bangalore - 01 & Others

Karnataka High Court · (2024) 08 KAR CK 0033

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High Courts29 Aug 2024Allowed

Prasanna P M Vs State Of Karnataka Department Of Co-Operation M.S Building, Dr. Br Ambedkar Veedhi Bengaluru-01. Represented By Its Secretory & Others

Karnataka High Court · (2024) 08 KAR CK 0021

Karnataka Co-Operative Societies Act, 1959 — Section 29C

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High Courts29 Aug 2024Disposed Of

Prasanna P M Vs State Of Karnataka Department Of Co-Operation & Others

Karnataka High Court · (2024) 08 KAR CK 0020

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High Courts28 Aug 2024

Nandish Prajapat @Nandish Kumar S/O Sri Shiv Prakash Prajapat Vs State Of Karnataka

Karnataka High Court · (2024) 08 KAR CK 0025

Indian Penal Code, 1860 — Section 306

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High Courts28 Aug 2024Dismissed

Om Prakash Devasi @ Om Prakash Vs State Of Karnataka Chamarajpet Police Station

Karnataka High Court · (2024) 08 KAR CK 0024

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 35, 120(B), 302, 381

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High Courts28 Aug 2024Allowed

Dawood Ibrahim @ IBBI Vs State Of Karnataka

Karnataka High Court · (2024) 08 KAR CK 0023

Indian Penal Code, 1860 — Section 34, 307, 341, 364A, 377, 394, 395, 399, 511

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High Courts21 Aug 2024Disposed Of

M B Nagesh Murthy Dead By Lrs. & Others Vs M P Jagadeesh Murthy & Others

Karnataka High Court · (2024) 08 KAR CK 0040

Hindu Religious Institutions And Charitable Endowments Act, 1997 — Section 25B, 25B(6)(iii), 25(B)(7), 25(B)(8)

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High Courts14 Aug 2024Dismissed

Hassan Sadiq @ Blade Sadiq Vs State Of Karnataka

Karnataka High Court · (2024) 08 KAR CK 0019

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 21, 21(c), 37, 50

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High Courts09 Aug 2024Dismissed

Waseem Akram @ Wasim Akram Vs Police Sub Inspector, Old Hubballi Police Station, Hubli South Sub Division, Hubballi -Dharwad-580020 & Others

Karnataka High Court · (2024) 08 KAR CK 0029

Indian Penal Code, 1860 — Section 120B, 143, 147, 148, 149, 153A, 225B, 307, 323, 324, 332, 333, 427, 504, 506National Investigation Agency Act, 2008 — Section 11, 11(1), 11(2), 22, 22(2)(i), 22(3)Prevention Of Damage To Public Property Act, 1984 — Section 3(1)

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High Courts09 Aug 2024Allowed

Disha Choudhary Vs State Of Karnataka Through Madiwala Ps/EOD, CID

Karnataka High Court · (2024) 08 KAR CK 0026

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High Courts09 Aug 2024Allowed

Hanamanth Vs State Of Karnataka Through Babaleshwar Police Station, Dist: Vijayapura 586101 Represented By Addl. Spp High Court Of Karnataka, Kalaburagi Bench & Others

Karnataka High Court · (2024) 08 KAR CK 0015

Code Of Criminal Procedure, 1973 — Section 439Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Amendment Act, 2015 — Section 3(1)(r)(s), 3(2)(VA), 14AIndian Penal Code, 1860 — Section 143, 147, 149, 307, 341, 506

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