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Karnataka High Court judgments, 2020

126 judgments · page 4 of 7

High Courts16 Apr 2020Allowed

Pranesh Vs State Of Karnataka

Karnataka High Court · (2020) 04 KAR CK 0035

Code Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 366, 376, 506
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High Courts16 Apr 2020Dismissed

Anusuya Vs State Of Karnataka & Others

Karnataka High Court · (2020) 04 KAR CK 0034

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 324, 504Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s)
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High Courts16 Apr 2020Dismissed

Prasanna Kumar Vs Shanthamma & Others

Karnataka High Court · (2020) 04 KAR CK 0021

Limitation Act, 1963 — Section 14, 14(1), 14(2)Limitation Act, 1963 — Article 59Karnataka Land Revenue Act, 1964 — Section 128, 129
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High Courts16 Apr 2020Allowed

Ameed Vs State Of Karnataka

Karnataka High Court · (2020) 04 KAR CK 0016

Indian Penal Code, 1860 — Section 34, 302, 304Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)(va)
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High Courts16 Apr 2020Allowed

Dilip. M Vs State Of Karnataka

Karnataka High Court · (2020) 04 KAR CK 0015

Indian Penal Code, 1860 — Section 34, 323, 364A, 506, 507Karnataka Prohibition Charging Exorbitant Interest Act, 2004 — Section 4
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High Courts16 Apr 2020Allowed

Avinash H.V Vs State Of Karnataka And Others

Karnataka High Court · (2020) 04 KAR CK 0009

Indian Penal Code, 1860 — Section 114, 363, 376(2)(1), 506Protection Of Children From Sexual Offences Act, 2012 — Section 4, 12, 17Code Of Criminal Procedure, 1973 — Section 439
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High Courts16 Apr 2020

Jenukurubara Ganesha Vs State Of Karnataka

Karnataka High Court · (2020) 04 KAR CK 0006

Indian Penal Code, 1860 — Section 201, 300, 302, 304, 304(II)Code Of Criminal Procedure, 1973 — Section 164, 207Indian Evidence Act, 1872 — Section 106
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High Courts13 Apr 2020Partly Allowed/ Dismissed

Private Hospital & Nursing Homes Association & Others Vs Secretary Labour Department Government Of Karnataka Vikasa Soudha & Others

Karnataka High Court · (2020) 04 KAR CK 0080

Minimum Wages Act, 1948 — Section 2(b), 2(e), 2(h), 3, 3(1), 3(1)(a), 3(1)(b), 4, 5, 5(1), 5(1)(a), 5(1)(b), 5(2), 7, 9, 20, 27Karnataka Municipal Corporation Act, 1976 — Section 3Constitution Of India, 1950 — Article 14, 19(1)(f), 19(1)(g), 19(6), 21, 23, 39, 39(e), 42, 43, 226
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