COURT ARCHIVE

Karnataka High Court judgments, 2021

231 judgments · page 12 of 12

High Courts15 Apr 2021Allowed

Nandan Vs State Of Karnataka

Karnataka High Court · (2021) 04 KAR CK 0070

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302, 304(II)

High Courts15 Apr 2021Allowed

Karnataka High Court · (2021) 04 KAR CK 0068

Code Of Criminal Procedure, 1973 — Section 156(3), 173(8), 200, 482Indian Penal Code, 1860 — Section 420, 422, 506

High Courts15 Apr 2021Allowed

Karnataka High Court · (2021) 04 KAR CK 0067

Code Of Criminal Procedure, 1973 — Section 320(2), 482Indian Penal Code, 1860 — Section 34, 420, 498A, 506Dowry Prohibition Act, 1961 — Section 3, 4

High Courts31 Mar 2021Disposed Of

Karnataka High Court · (2021) 03 KAR CK 0007

Arbitration And Conciliation Act, 1996 — Section 7(5) , 8, 11, 11(6A), 35

High Courts31 Mar 2021Dismissed

Karnataka High Court · (2021) 03 KAR CK 0006

Negotiable Instruments Act, 1881 — Section 138, 139

High Courts31 Mar 2021Dismissed

Karnataka High Court · (2021) 03 KAR CK 0005

Code Of Criminal Procedure, 1973 — Section 154(1), 157(1), 482Indian Penal Code, 1860 — Section 34, 378, 380, 406, 409, 420, 500