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Karnataka High Court judgments, 2020

126 judgments · page 5 of 7

High Courts13 Apr 2020Allowed

Rathish Vs State Of Karnataka

Karnataka High Court · (2020) 04 KAR CK 0005

Indian Penal Code, 1860 — Section 420, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)®(s)Code Of Criminal Procedure, 1973 — Section 439
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High Courts13 Apr 2020Allowed

R.N. Shanmugam Vs State Of Karnataka

Karnataka High Court · (2020) 04 KAR CK 0004

Indian Penal Code, 1860 — Section 34, 406, 420Karnataka Protection Of Interest Of Depositors In Financial Establishments Act, 2004 — Section 9Chit Funds Act, 1982 — Section 79
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High Courts17 Jan 2020Dismissed

A Manju Vs Prajwal Revanna @ Prajwal R

Karnataka High Court · (2020) 01 KAR CK 0026

Representation Of People Act, 1951 — Section 33A, 81, 81(1), 81(3), 81(6), 82, 83, 83(1)(c), 86, 89, 89(3), 94, 100(1)(d)(i), 100(1), 101(1), 117, 123, 123aCode Of Civil Procedure, 1908 — Section 151, Order 7 Rule 11, Order 6 Rule 11, Order 6 Rule 15(4), Order 6 Rule 16, Order 19 Rule 3Evidence Act, 1872 — Section 58
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High Courts16 Jan 2020Disposed Of

M.Gadde Gowda Vs Sudhakar Shastry

Karnataka High Court · (2020) 01 KAR CK 0031

Karnataka Municipal Corporations Act, 1976 — Section 321(3), 443(A), 462Code Of Civil Procedure, 1908 — Section 9, Order I Rule 10
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High Courts16 Jan 2020Dismissed

S.P.Mani Vs M.V.Raghu

Karnataka High Court · (2020) 01 KAR CK 0025

Indian Penal Code, 1860 — Section 397, 401Code Of Criminal Procedure, 1973 — Section 200, 357(1)(a)Negotiable Instruments Act, 1881 — Section 138, 139
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High Courts16 Jan 2020Disposed Of

Dr.K.Nagaraju Vs State Of Karnataka

Karnataka High Court · (2020) 01 KAR CK 0021

Code Of Criminal Procedure, 1973 — Section 156(3), 193, 194, 195, 195(1)(b)(i), 196, 199, 200, 205, 206, 207, 208, 209, 210, 211, 239Indian Penal Code, 1860 — Section 193, 420
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High Courts16 Jan 2020Allowed

K.E.Raghavendra Reddy Vs State Of Karnataka

Karnataka High Court · (2020) 01 KAR CK 0020

Indian Penal Code, 1860 — Section 292, 500, 501Information And Technology Act, 2008 — Section 67ACode Of Criminal Procedure, 1973 — Section 155, 155(1), 155(2)
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