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Karnataka High Court judgments, 2021

231 judgments · page 10 of 12

High Courts16 Apr 2021Partly Allowed

Jayaram Vs State Of Karnataka

Karnataka High Court · (2021) 04 KAR CK 0059

Indian Penal Code, 1860 — Section 85, 86, 201, 300, 300(1), 302, 304, 304(I), 304(II)Code Of Criminal Procedure, 1973 — Section 161, 173(6), 174(3)(iv), 207, 313Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)
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High Courts16 Apr 2021Allowed

Ashraf Ali & Others Vs State

Karnataka High Court · (2021) 04 KAR CK 0056

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 323, 324, 395, 397, 457, 506
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High Courts16 Apr 2021Dismissed

M.N. Manjunath Vs State Of Karnataka

Karnataka High Court · (2021) 04 KAR CK 0027

Code Of Criminal Procedure, 1973 — Section 482Karnataka Forest Act, 1963 — Section 24(a), (c)(ii), (d),(e), 32(2)(iii)(a)(v)(vi)(2), 73(d)Karnataka Forest Rules, 1969 — Rule 25
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High Courts16 Apr 2021Disposed Of

K.T. Naveen Kumar Vs State Of Karnataka

Karnataka High Court · (2021) 04 KAR CK 0004

Code Of Criminal Procedure, 1973 — Section 323, 482Indian Penal Code, 1860 — Section 37, 115, 120B, 302Indian Arms Act, 1959 — Section 3, 25(1)(a), 25(1B)(a)
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High Courts15 Apr 2021Allowed

Anjanamurthy Vs State Of Karnataka & Others

Karnataka High Court · (2021) 04 KAR CK 0100

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 323, 354, 504, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(xi), 3(2)(V)
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