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Karnataka High Court judgments, 2021

231 judgments · page 4 of 12

High Courts23 Jul 2021Disposed Of

Munivenkata Swamy Vs M/S Cham Lukking Pvt Ltd

Karnataka High Court · (2021) 07 KAR CK 0030

State Financial Corporation Act, 1951 — Section 29, 31, 31(1), 32Indian Contract Act, 1872 — Section 133, 134, 135, 139, 141Limitation Act, 1963 — Article 55, 137
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High Courts23 Jul 2021Dismissed

State Of Karnataka Vs Ranajeet Anand Chauhan

Karnataka High Court · (2021) 07 KAR CK 0029

Code Of Criminal Procedure, 1973 — Section 313, 378(1), 378(3), 465Indian Penal Code, 1860 — Section 34, 323, 324, 504, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x)
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High Courts09 Jul 2021Allowed

Basawaraj Vs Sujata

Karnataka High Court · (2021) 07 KAR CK 0023

Family Courts Act, 1984 — Section 19(1)Hindu Marriage Act, 1955 — Section 9, 13(1)(ia)(iii)(a)
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High Courts08 Jul 2021Allowed

Ramesh Vs State & Others

Karnataka High Court · (2021) 07 KAR CK 0008

Code Of Criminal Procedure, 1973 — Section 155(1), 155(2), 482Representation Of The People Act, 1951 — Section 127(A), 127A(a)(b)
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