Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 109, 120(B), 149, 307, 341, 506Arms Act, 1959 — Section 25(1)(a), 25(1b), 27(1)(a)

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High Courts27 Feb 2024Allowed

Natesh B.C. (A-1), S/O B.N. Chandraiah & Others Vs State Of Karnataka By, Thalaghattapura Police Station, Bengaluru City, Rep. By S.P.P., High Court Building Complex, Ambedkar Veedhi, Bengaluru - 560001

Karnataka High Court · (2024) 02 KAR CK 0059

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 380, 420, 454

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High Courts27 Feb 2024Disposed Of

Murthy S/O. Halaiah Vs PRL. Secretary Municipal Administration Government Of Karnataka & Appellate Authority As Per Schedule-Iii (See Rule-11 (1){1}) Under Rule-8 Of Karnataka Civil Service Rules (Classification, Control & Appeal Rules, 1957) 4th Floor, Vikasa Soudha Bengaluru-560001

Karnataka High Court · (2024) 02 KAR CK 0053

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High Courts26 Feb 2024Allowed

Girish C.R. Vs State Of Karnataka, By S.H.O Of Bettadapura Police Station, Bylakuppe Circle, Mysuru District, Represented By The Learned State Public Prosecutor, High Court Buildings, Bangalore - 560001 & Others

Karnataka High Court · (2024) 02 KAR CK 0057

Code Of Criminal Procedure, 1973 — Section 319, 376(2)(J)(n), 439Protection Of Children From Sexual Offences Act, 2012 — Section 4, 5(L), 6

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High Courts26 Feb 2024Partly Allowed

B.A. Narayana Swamy S/O. Ananthanarayana Vs State Of Karnataka By Girinagar Police

Karnataka High Court · (2024) 02 KAR CK 0054

Indian Penal Code, 1860 — Section 107, 306, 498A

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High Courts23 Feb 2024Allowed

Jagadeesh C Metgud & Others Vs State Of Karnataka R/By Learned Hcgp & Others

Karnataka High Court · (2024) 02 KAR CK 0051

Indian Penal Code, 1860 — Section 188Karnataka Police Act, 1963 — Section 31, 103Code Of Criminal Procedure, 1973 — Section 195(2)

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High Courts23 Feb 2024Allowed

Sendhil Kumar S/O Velu Vs State Of Karnataka By Department Of Forest By Range Forest Officer, Davanagere Range, Davanagere, Rep By The State Public Prosecutor, High Court Of Karnataka, High Court Building, Bengaluru-560001 & Others

Karnataka High Court · (2024) 02 KAR CK 0050

Code Of Criminal Procedure, 1973 — Section 482

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High Courts23 Feb 2024Allowed

Mohammed Haris Nalapad Vs State Of Karnataka, Through Shivajinagar P S, Represented By Spp Office, High Court Of Karnataka, Bengaluru � 560001 & Others

Karnataka High Court · (2024) 02 KAR CK 0049

Indian Penal Code, 1860 — Section 188Karnataka Police Act, 1963 — Section 31, 103Code Of Criminal Procedure, 1973 — Section 195(2)

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High Courts23 Feb 2024Dismissed

B Sriramulu Vs State Of Karnataka, Represented By M Thippeswamy, Assistant Director, Akshara Dasoha Scheme, Taluk Panchayath, Challakere 577522. R/By State Public Prosecutor, High Court Building, Complex, Bangalore 560061

Karnataka High Court · (2024) 02 KAR CK 0048

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 188

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High Courts23 Feb 2024Allowed

Yogitha S @ Yogitha Ananth Kumar W/O Sri Ananth Kumar K G Vs Ananth Kumar K G S/O Late Shri Babu Rao K R Khatokar

Karnataka High Court · (2024) 02 KAR CK 0046

Hindu Marriage Act, 1955 — Section 9

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High Courts20 Feb 2024Disposed Of

Ramesh S/O Sangappa Karalakunti Vs District Magistrate, Yadgiri District-585201 & Others

Karnataka High Court · (2024) 02 KAR CK 0045

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High Courts20 Feb 2024Disposed Of

Ambresh S/O Basappa Gudugunti Vs District Magistrate, Yadgiri, District-585201 & Others

Karnataka High Court · (2024) 02 KAR CK 0044

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High Courts19 Feb 2024Dismissed

Varun C Vs State Of Karnataka Rep. By Jayalakshmipuram Police Mysuru District Rep. By Its State Public Prosecutor High Court Of Karnataka Bengaluru - 560001

Karnataka High Court · (2024) 02 KAR CK 0041

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120(B), 201, 302, 489

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High Courts16 Feb 2024Dismissed

Mohammed Yunus S/O Ismail Sab Vs Honnamma W/O Kotrappa Since Dead By Lrs & Others

Karnataka High Court · (2024) 02 KAR CK 0035

Hindu Succession Act, 1956 — Section 8

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