Karnataka High Court Judgments

Indian Penal Code, 1860 — Section 114, 363, 376(2)(n), 504, 506Protection Of Children From Sexual Offices Act, 2012 — Section 4, 6, 17Code Of Criminal Procedure, 1973 — Section 301, 362, 439, 439(2), 498, 498(2)

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High Courts05 Jul 2024Dismissed

Hu Xiaolin Vs State Of Karnataka Reprsented By Cid Cyber Crime Police Station Bengaluru Represented By Hcgp High Court Of Karnataka Bengaluru � 560001 & Others

Karnataka High Court · (2024) 07 KAR CK 0001

Indian Penal Code, 1860 — Section 420Information Technology Act, 2008 — Section 66DCode Of Criminal Procedure, 1973 — Section 439, 439(1)(b)

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High Courts04 Jul 2024Allowed

Pushpalatha W/O T Basavaraja Vs T Basavaraja S/O T Thippeswamy

Karnataka High Court · (2024) 07 KAR CK 0018

Code Of Civil Procedure, 1908 — Section 24Hindu Marriage Act, 1955 — Section 13(1)

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High Courts02 Jul 2024Disposed Of

D. Madesha & Others Vs Malai Mahadeshwara Swamy Kshethra Development Authority, Mahadeshwara Hills, Hanur Taluk, Chamaraj Nagar District 575144 Reprsented By Its Secretary

Karnataka High Court · (2024) 07 KAR CK 0019

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High Courts01 Jul 2024Allowed

Vinay Kumar S/O Adaveeshappa Vs State Of Karnataka By Doddaballapura Town P S Represented By State Public Prosecutor High Court Complex Bengaluru District

Karnataka High Court · (2024) 07 KAR CK 0022

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 143, 147, 148, 149, 302, 307, 332, 353

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High Courts01 Jul 2024Allowed

Arjun @ Prashanth Arjun Nr @ Prashanth (A-4) S/O Nagarajachari Vs State Of Karnataka By Jagaluru P S Represented By State Public Prosecutorhigh Court Building Bangalore � 560001 & Others

Karnataka High Court · (2024) 07 KAR CK 0021

Indian Penal Code, 1860 — Section 120B, 143, 147, 149, 201, 211, 300, 302Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)Code Of Criminal Procedure, 1973 — Section 164

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High Courts01 Jul 2024Allowed

Dileep Kumar S Vs State Of Karnataka Byatarayanapura Police Station Rep. By State Public Prosecutor High Court Of Karnataka High Court Buildings Bangalore � 560001 & Others

Karnataka High Court · (2024) 07 KAR CK 0020

Indian Penal Code, 1860 — Section 120B, 143, 147, 148, 149, 201, 212, 302Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)

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High Courts28 Jun 2024Allowed

Xxxxxxxxxx Vs State Of Karnataka By Station House Officer Basavanagudi Women P.S., Bengaluru – 560070 & Others

Karnataka High Court · (2024) 06 KAR CK 0052

Indian Penal Code, 1860 — Section 211, 323, 498, 498A, 506(2)Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 41, 155(2), 156(1), 320, 482

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High Courts28 Jun 2024Dismissed