CourtKutchehry.com

COURT ARCHIVE

Karnataka High Court judgments, 2021

231 judgments · page 8 of 12

High Courts24 May 2021Dismissed

S. Shivakumar & Others Vs State Of Karnataka & Others

Karnataka High Court · (2021) 05 KAR CK 0013

Code Of Criminal Procedure, 1973 — Section 97, 156(3), 197, 200, 201, 202, 203, 204, 482Indian Penal Code, 1860 — Section 149, 167, 307, 330, 342, 348, 392Prevention Of Corruption Act, 1988 — Section 19
Read judgment
High Courts24 May 2021Dismissed

M.C. Kumar & Others Vs State Of Karnataka & Others

Karnataka High Court · (2021) 05 KAR CK 0010

Code Of Criminal Procedure, 1973 — Section 427, 448, 466, 467, 468, 468(2), 469, 470, 471, 472, 473, 482Indian Penal Code, 1860 — Section 34, 143, 147, 427, 448Constitution Of India, 1950 — Article 21
Read judgment
High Courts12 May 2021Allowed

Venkappa & Others Vs State

Karnataka High Court · (2021) 05 KAR CK 0002

Indian Penal Code, 1860 — Section 143, 147, 149, 307, 323, 324, 354, 355, 504, 506Code Of Criminal Procedure, 1973 — Section 438
Read judgment
High Courts06 May 2021Partly Allowed

Lakshmi Javaraiah @ Lokesh Vs State Of Karnataka

Karnataka High Court · (2021) 05 KAR CK 0003

Indian Penal Code, 1860 — Section 300, 302, 304(1), 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4, 8ACode Of Criminal Procedure, 1973 — Section 313, 357(3), 428
Read judgment
High Courts20 Apr 2021Dismissed

Asif Faruk Kadawala Vs State & Others

Karnataka High Court · (2021) 04 KAR CK 0052

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 354, 354(B), 354(D), 376, 447, 506Information Technology Act, 2000 — Section 66C, 66E, 66E(c)
Read judgment
High Courts20 Apr 2021Dismissed

Prof K. Sudha Rao Vs State Of Karnataka

Karnataka High Court · (2021) 04 KAR CK 0045

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 406, 405, 409, 420Karnataka State Open University Act, 1992 — Section 1(2), 8(8)
Read judgment
High Courts20 Apr 2021Allowed

Arun Manoraj R Vs State Of Karnataka

Karnataka High Court · (2021) 04 KAR CK 0038

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(c)(r)(s), 3(2)(iii)(v)(v-a), 14A(2)Indian Penal Code, 1860 — Section 143, 144, 147, 148, 149, 395, 435, 436, 448, 504Karnataka Prevention Of Destruction And Loss Of Property Act, 1981 — Section 2
Read judgment
High Courts19 Apr 2021Dismissed

G.B.Prashanth Vs State Of Karnataka

Karnataka High Court · (2021) 04 KAR CK 0051

Code Of Criminal Procedure, 1973 — Section 438, 439Indian Penal Code, 1860 — Section 34, 406, 420Karnataka Protection Of Interest Depositors In Financial Establishment Act, 2004 — Section 9
Read judgment
High Courts19 Apr 2021Allowed

Brijmohan K.S Vs State Of Karnataka & Others

Karnataka High Court · (2021) 04 KAR CK 0050

Code Of Criminal Procedure, 1973 — Section 167(2), 437, 438, 439, 439(2), 482Indian Penal Code, 1860 — Section 34, 120B, 304B, 323, 341, 406, 420, 448, 465, 468, 471, 498A, 504, 506, 511
Read judgment