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Karnataka High Court judgments, 2020

126 judgments · page 3 of 7

High Courts21 Apr 2020Partly Allowed

Nataraju Vs State

Karnataka High Court · (2020) 04 KAR CK 0060

Indian Penal Code, 1860 — Section 302, 304, 304B, 498A, 498A(a), 498A(b)Dowry Prohibition Act, 1961 — Section 3, 4, 8ACode Of Criminal Procedure, 1973 — Section 162, 313, 428
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High Courts21 Apr 2020

Amartiya Rishi Vs State Of Karnataka

Karnataka High Court · (2020) 04 KAR CK 0046

Code Of Criminal Procedure, 1973 — Section 167(2), 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8(c), 20(a)(b), 21(c), 37
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High Courts21 Apr 2020

Sirajuddin @ Siraj & Others Vs State

Karnataka High Court · (2020) 04 KAR CK 0044

Indian Penal Code, 1860 — Section 379Code Of Criminal Procedure, 1973 — Section 41(D), 102Karnataka Forest Act, 1963 — Section 86, 87
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High Courts21 Apr 2020Dismissed

Aslam Vs State Of Karnataka

Karnataka High Court · (2020) 04 KAR CK 0041

Indian Penal Code, 1860 — Section 34, 114, 120(B), 307, 452Code Of Criminal Procedure, 1973 — Section 439
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High Courts17 Apr 2020Allowed

Arun Manoraj R Vs State Of Karnataka And Others

Karnataka High Court · (2020) 04 KAR CK 0028

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(c)(r)(s), 3(2)(iii)(v)(v-a), 14A(2)Indian Penal Code, 1860 — Section 143, 144, 147, 148, 149, 395, 427, 435, 436, 448Karnataka Prevention Of Destruction And Loss Of Property Act, 1981(KPDLP Act, 1981) — Section 2
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