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Karnataka High Court judgments, 2021

231 judgments · page 5 of 12

High Courts25 Jun 2021Allowed

Rudrappa Vs State Of Karnataka

Karnataka High Court · (2021) 06 KAR CK 0068

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 201, 302, 504, 506
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High Courts25 Jun 2021Allowed

Gopalkrishna W Addar Vs State Of Karnataka

Karnataka High Court · (2021) 06 KAR CK 0066

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 363, 376, 376(1)Protection Of Children From Sexual Offences Act, 2012 — Section 4
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High Courts25 Jun 2021Allowed

Chandanagouda & Others Vs State Of Karnataka & Others

Karnataka High Court · (2021) 06 KAR CK 0065

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 34, 109, 354C, 354D, 376, 376B, 376D, 376(1), 376(2), 376(3), 506, 506(2)Protection Of Children From Sexual Offences Act, 2012 — Section 4, 17
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High Courts23 Jun 2021Dismissed

Afrin Vs Dadapeer & Others

Karnataka High Court · (2021) 06 KAR CK 0064

Indian Penal Code, 1860 — Section 90, 376, 417Code Of Criminal Procedure, 1973 — Section 164, 313, 372, 378(1), 378(3)
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High Courts18 Jun 2021Disposed Of

Vishwa Prasad Vs State Of Karnataka & Others

Karnataka High Court · (2021) 06 KAR CK 0058

Scheduled Castes & Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(c), 3(1)(s), 14A(2), 18, 18ACode Of Criminal Procedure, 1973 — Section 301, 438, 439Indian Penal Code, 1860 — Section 354
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High Courts16 Jun 2021Dismissed

Rathna Kumar C.G Vs State Of Karnataka And Others

Karnataka High Court · (2021) 06 KAR CK 0041

Indian Penal Code, 1860 — Section 341, 506Scheduled Castes And The Scheduled Tribes (​Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 14A(2), 18, 18(A)Code Of Criminal Procedure, 1973 — Section 438, 439
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High Courts14 Jun 2021Dismissed

Lakshmi Narayana L & Others Vs State Of Karnataka & Others

Karnataka High Court · (2021) 06 KAR CK 0055

Code Of Criminal Procedure, 1973 — Section 378(3), 438, 439Scheduled Castes And The Scheduled Tribes (​Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 18, 18AIndian Penal Code, 1860 — Section 143, 149, 323, 354, 448, 504, 506
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High Courts14 Jun 2021Allowed

Byojya Vs State Of Karnataka

Karnataka High Court · (2021) 06 KAR CK 0044

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 201, 302
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