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Karnataka High Court judgments, 2020

126 judgments · page 2 of 7

High Courts30 Apr 2020Disposed Of

Rudraprakash S.U Vs State Of Karnataka

Karnataka High Court · (2020) 04 KAR CK 0058

Indian Penal Code, 1860 — Section 306Karnataka Money Lenders Act, 1961 — Section 38, 41Karnataka Prohibition Of Exorbitant Interest Act, 2004 — Section 3, 4
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High Courts30 Apr 2020Allowed

Shantappa Kudalagi Vs State Of Karnataka

Karnataka High Court · (2020) 04 KAR CK 0052

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(2)(v)Indian Penal Code, 1860 — Section 109, 120B, 143, 147, 148, 149, 302, 307, 427Indian Arms Act, 1959 — Section 25
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High Courts28 Apr 2020Dismissed

Ashok Murthy & Others Vs Muniyamma & Others

Karnataka High Court · (2020) 04 KAR CK 0079

Code Of Civil Procedure, 1908 — Section 151Code Of Civil Procedure, 1908 — Order 8 Rule 1, Order 9 Rule 7, Order 18 Rule 17Commercial Courts Act, 2015 — Section 2(c), 16
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High Courts28 Apr 2020Partly Allowed

Iffco-Tokio Gic Ltd Vs Susheela & Others

Karnataka High Court · (2020) 04 KAR CK 0068

Motor Vehicles Act, 1988 — Section 3, 2(10), 28, 28(2)(a), 38, 65, 68, 95, 96, 107, 137, 138, 139(1)(c), 140(4), 163A, 163A(2), 166, 178, 211Central Motor Vehicles Rules, 1989 — Rule 2(t), 14, 14(2)Karnataka Motor Vehicles Rules, 1989 — Rule 3(1)
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High Courts28 Apr 2020Partly Allowed

M. Sharada Vs Immanuel Kariappa & Others

Karnataka High Court · (2020) 04 KAR CK 0066

Karnataka Rent Act, 1999 — Section 3(e), 3(n), 16, 27, 27(2)(a), 27(2)(a)(h)(o), 27(2)(a)(h)(o)(r), 27(2)(h), 27(2)(o), 27(2)(r), 43Code Of Civil Procedure, 1908 — Section 115Indian Easements Act, 1882 — Section 52Evidence Act, 1872 — Section 109
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High Courts28 Apr 2020Allowed

Syed Akbar & Others Vs State & Others

Karnataka High Court · (2020) 04 KAR CK 0061

Code Of Criminal Procedure, 1973 — Section 3, 3(3), 13(2), 54A, 173, 173(8), 439Indian Penal Code, 1860 — Section 120(B), 143, 147, 148, 149, 307Evidence Act, 1872 — Section 9, 27
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High Courts28 Apr 2020Dismissed

Prabhu Jayaraj S.G Vs State Of Karnataka & Others

Karnataka High Court · (2020) 04 KAR CK 0055

Code Of Criminal Procedure, 1973 — Section 313, 439Indian Penal Code, 1860 — Section 114, 376C, 506Protection Of Children From Sexual Offences Act, 2012 — Section 5(f), 5(m), 6, 8
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