Karnataka High Court Judgments

High Courts28 May 2024Disposed Of

Management S.J.R.C. Educational Society (R) Race Course Road, Bangalore-560009. Represented By Its Secretary & Others Vs Principal Secretary, Government Of Karnataka, Department Of Higher Education, M.S.Building, Dr.Ambedkar Veedhi, Bangalore-560001 & Others

Karnataka High Court · (2024) 05 KAR CK 0028

Writ Proceedings Rules, 1977 — Rule 37

High Courts27 May 2024Allowed

Manikanta @ Mani S/O Late Nagaraju Vs State Of Karnataka By Mahadevapura P.S Rep By Spp High Court Building Bangalore � 560001 & Others

Karnataka High Court · (2024) 05 KAR CK 0031

Indian Penal Code, 1860 — Section 34, 120(B), 201, 302Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(v)

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High Courts21 May 2024Allowed

Madhuniranjan Swamy M. S. Vs State Of Karnataka Tumkur By Women Police, Tumakuru, Tumakuru District, Rep. By Its State Public Prosecutor, High Court Building, Bengaluru - 560001

Karnataka High Court · (2024) 05 KAR CK 0049

Indian Penal Code, 1860 — Section 34, 109, 342, 417, 498A, 506Dowry Prohibition Act, 1961 — Section 4

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High Courts21 May 2024Allowed

Hanish Abdul Khadar Vs State Of Karnataka By Hennur Police, Bengaluru City, Represented By The State Public Prosecutor, High Court Building, Bangalore - 560001 & Others

Karnataka High Court · (2024) 05 KAR CK 0047

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(a), 3(1)(r), 3(1)(w)(i), 3(2)(va), 14(A)(2)Indian Penal Code, 1860 — Section 354, 498A, 506

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High Courts16 May 2024Disposed Of

Sadananda Shetty Vs Asha W/O. Sadananda Shetty

Karnataka High Court · (2024) 05 KAR CK 0018

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High Courts16 May 2024Dismissed

Dilip @ Dilipkumar Vs State Of Karnataka & Others

Karnataka High Court · (2024) 05 KAR CK 0017

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Amendment Act, 2015 — Section 3(2)(v)Indian Penal Code, 1860 — Section 302, 302(II), 304(II)

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High Courts09 May 2024Allowed

Saroja Vs State Of Karnataka By Sira Police, Represented By State Public Prosecutor, High Court Building, Bangalore - 560001

Karnataka High Court · (2024) 05 KAR CK 0016

Code Of Criminal Procedure, 1973 — Section 439Dowry Prohibition Act, 1961 — Section 3, 4Indian Penal Code, 1860 — Section 34, 114, 323. 376, 498A, 506

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High Courts09 May 2024Dismissed

Manish Kumar Sethia Vs State Of Karnataka

Karnataka High Court · (2024) 05 KAR CK 0015

Indian Penal Code, 1860 — Section 181, 419, 420, 465, 466, 468, 471Code Of Criminal Procedure, 1973 — Section 438, 482

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High Courts09 May 2024Allowed

Ravikumar M.N & Others Vs State Of Karnataka By The Police Of Bylakuppe P.S., Represented By The State Public Prosecutor, High Court Of Karnataka, Bengaluru - 560001

Karnataka High Court · (2024) 05 KAR CK 0014

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 304Arms Act, 1959 — Section 3, 5, 25, 27

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High Courts09 May 2024Disposed Of

Ashwin Kumar & Others Vs State Of Karnataka, By High Grounds Police Station, Bengaluru City & Others

Karnataka High Court · (2024) 05 KAR CK 0013

Indian Penal Code, 1860 — Section 420

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High Courts09 May 2024Allowed

Venkatesh T @ Venkatesh Gowda Vs State Of Karnataka By The Police Of Kamakshipalya, Police Station, Through The State Public Prosecutor, High Court Of Karnataka, At Bengaluru City & Others

Karnataka High Court · (2024) 05 KAR CK 0012

Indian Penal Code, 1860 — Section 143, 144, 148, 149, 323, 324, 327, 354, 355, 448, 504, 506, 509Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Amendment Act, 2015 — Section 3(1)(R), 3(1)(S)Juvenile Justice Act, 2015 — Section 55

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High Courts09 May 2024Allowed

G. Aditya Devadiga Vs State Of Karnataka, Represented By Kundapura Rural Police Station, Kundapura � 574106, Udupi District. Represented By S.P.P, High Court Building, Bengaluru � 01

Karnataka High Court · (2024) 05 KAR CK 0010

Indian Penal Code, 1860 — Section 406, 420Code Of Criminal Procedure, 1973 — Section 438

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High Courts09 May 2024Dismissed

Ashwathnarayana G.K Vs State Of Karnataka

Karnataka High Court · (2024) 05 KAR CK 0009

Indian Penal Code, 1860 — Section 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 438

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High Courts09 May 2024Allowed

Salauddin @ Syed Salauddin Vs State Of Karnataka, By Ashokpuram Police Station, Mysore � 577201

Karnataka High Court · (2024) 05 KAR CK 0008

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B), 27(a)

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High Courts09 May 2024Allowed

Hebbalappa S/O. Venkappa Devannavar & Others Vs State Of Karnataka, Complainant R/By Mudalgi P.S., Tq/Dist: Belagavi, Through Hcgp, High Court Of Karnataka, Dharwad Bench, Dharwad-591317

Karnataka High Court · (2024) 05 KAR CK 0007

Code Of Criminal Procedure, 1973 — Section 41A, 439Indian Penal Code, 1860 — Section 34, 420, 511

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High Courts09 May 2024Allowed

Yallappa S/O. Hanamanth Melavanki Vs State Of Karnataka

Karnataka High Court · (2024) 05 KAR CK 0006

Code Of Criminal Procedure, 1973 — Section 41A, 439Indian Penal Code, 1860 — Section 34, 420, 511

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High Courts09 May 2024Allowed

Veerabasayya Gadigeyya Gudi Vs State Of Karnataka Through Gudageri Police Station, Dharwad, Now Rep. By Public Prosecutor, High Court Of Karnataka, Bench At Dharwad

Karnataka High Court · (2024) 05 KAR CK 0005

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 153B, 505(1)(b)

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High Courts02 May 2024Allowed

Yunus Ahmed & Others Vs State Of Karnataka By Chitradurga Rural Police, Chitradurga - 577501

Karnataka High Court · (2024) 05 KAR CK 0003

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 143, 147, 148, 149, 307, 323, 324, 395, 427, 448, 504

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High Courts02 May 2024Disposed Of/ Allowed

Shridhar K Pujar Vs State Of Karnataka, By Vidhan Soudha P.S., Represented By S.P.P., High Court Of Karnataka, High Court Building, Bengaluru � 560001

Karnataka High Court · (2024) 05 KAR CK 0002

Indian Penal Code, 1860 — Section 34, 36, 37, 201, 204, 307, 332, 343, 344, 353, 409, 426, 504, 506Information Technology Act, 2000 — Section 66, 84C

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High Courts02 May 2024Allowed

Ricky Vincent & Others Vs State By Varthur Police Station, Varthur, Bangalore, Represented By State Publice Prosecutor, High Court Building, Bangalore & Others

Karnataka High Court · (2024) 05 KAR CK 0001

Dowry Prohibition Act, 1961 — Section 3, 4Indian Penal Code, 1860 — Section 498ACode Of Criminal Procedure, 1973 — Section 482

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