Karnataka High Court Judgments

High Courts25 Apr 2024Dismissed

Shiva @ Shivu @ Shivaraju T.D. Vs State By Maddur Police Station, Represented By State Public Prosecutor, High Court Buildings, Bengaluru-560001

Karnataka High Court · (2024) 04 KAR CK 0049

Code Of Criminal Procedure, 1973 — Section 439

High Courts25 Apr 2024Allowed

Punith C.T. Vs State Of Karnataka, Rep. By Channarayapatna Town Police Station, Hassan District & Others

Karnataka High Court · (2024) 04 KAR CK 0048

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 376Protection Of Children From Sexual Offences Act, 2012 — Section 4, 8, 12

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High Courts25 Apr 2024Allowed

Salauddeen Vs State By National Investigation Agency Hyderabad, Represented By Its SPP High Court Unit, Karnataka, Bangalore-560001

Karnataka High Court · (2024) 04 KAR CK 0046

National Investigation Agency Act, 2008 — Section 21(4)Indian Penal Code, 1860 — Section 120(B), 143, 147, 148, 149, 153(A), 225(B), 307, 323, 324, 332, 333, 353, 427, 504, 506Prevention Of Damage To Public Property Act, 1984 — Section 3(1)

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High Courts25 Apr 2024Dismissed

Govindareddy Vs P. Suresha

Karnataka High Court · (2024) 04 KAR CK 0045

Code Of Civil Procedure Code, 1908 — Order 7 Rule 11, Order 23 Rule 3

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High Courts25 Apr 2024Dismissed

Zee Entertainment Enterprises Limited A Company Registered Under The Provisions Of The Companies Act, 1956 Vs Right Channel Advertising Agency Pvt. Ltd. A Company Registered Under The Provisions Of The Companies Act, 1956 & Others

Karnataka High Court · (2024) 04 KAR CK 0044

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High Courts22 Apr 2024Dismissed

Lakshmidevi Vs K.V.Vijay Kumar & Others

Karnataka High Court · (2024) 04 KAR CK 0043

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High Courts22 Apr 2024Allowed

Prasanna G. H Vs State By Ramanagara, Women P. S. Rep By State Public Prosecutor, High Court Of Karnataka, Bangalore - 560001 & Others

Karnataka High Court · (2024) 04 KAR CK 0042

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 4(2), 5(j), 5(L), 6

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High Courts19 Apr 2024Allowed

Nagaraj Vs State Of Karnataka

Karnataka High Court · (2024) 04 KAR CK 0040

Code Of Criminal Procedure, 1973 — Section 439Prevention Of Corruption Act, 1988 — Section 7(a), 11, 20

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High Courts19 Apr 2024Allowed

Manu Vs State By Women Police Station, Hassan, Represented By State Public Prosecutor, High Court Of Building, Bengaluru-560001 & Others

Karnataka High Court · (2024) 04 KAR CK 0039

Code Of Criminal Procedure, 1973 — Section 164(5), 439Indian Penal Code, 1860 — Section 376Protection Of Children From Sexual Offences Act, 2012 — Section 5(l), 5(j), 6

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High Courts19 Apr 2024Partly Allowed

Hemantha S/O. Krishnamurthy L.N & Others Vs State Of Karnataka Lingadahalli Police Station Rep. By State Public Prosecutor High Court Building Bangalore-01 & Others

Karnataka High Court · (2024) 04 KAR CK 0038

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 323, 324, 354, 354(B), 504, 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Amendment Act, 2015 — Section 3(1)(r), 3(1)(s), 3(1)(w)(i), 3(2)(va), 18(A)

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High Courts19 Apr 2024Dismissed

Dr. K. Krishnaswamy Vs Dr. S. Rajendra

Karnataka High Court · (2024) 04 KAR CK 0032

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High Courts18 Apr 2024Allowed

Nagendra S/O. Shivanna Vs State Of Karnataka, Sathanuru Police Station, Bengaluru. Rep. By State Public Prosecutor, High Curt Of Karnataka, Bengaluru � 560001

Karnataka High Court · (2024) 04 KAR CK 0037

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 201, 302

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High Courts18 Apr 2024Dismissed

Deekaiah Nalke Vs State Of Karnataka, By Belthangady Police Station, Rep. By State Public Prosecutor, High Court Building, Bengaluru

Karnataka High Court · (2024) 04 KAR CK 0036

Indian Penal Code, 1860 — Section 34, 201, 212, 302Code Of Criminal Procedure, 1973 — Section 164, 439

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High Courts18 Apr 2024Dismissed

Mani R. Vs State Of Karnataka By Hulimavu Police Represented By State Public Prosecutor, High Court Of Karnataka, Bangalore-560001

Karnataka High Court · (2024) 04 KAR CK 0035

Code Of Criminal Procedure, 1973 — Section 164Evidence Act, 1872 — Section 106

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High Courts18 Apr 2024Allowed

Varun Kumar Vs State Of Karnataka, Through Jnanabharathi Police Station, Bengaluru, Represented By The Special Public Prosecutor, High Court Building, Bengaluru & Others

Karnataka High Court · (2024) 04 KAR CK 0034

Code Of Criminal Procedure, 1973 — Section 41, 438Indian Penal Code, 1860 — Section 376, 376(3), 420Protection Of Children From Sexual Offences Act, 2012 — Section 4(2), 5(L), 6, 29

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High Courts18 Apr 2024Allowed

Ashok Naika @ Ganesh Vs State Of Karnataka By Huliyar Police Station, Chiknayaknahalli Taluk-571604 Tumkuru District-562117 Rep By S.P.P., High Court Of Karnataka Bengaluru-560001 & Others

Karnataka High Court · (2024) 04 KAR CK 0033

Indian Penal Code, 1860 — Section 376Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6Code Of Criminal Procedure, 1973 — Section 164

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High Courts16 Apr 2024Dismissed