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Karnataka High Court judgments

47,963 judgments · page 137 of 2,399

High Courts28 Jan 2022Allowed

Kumar & Others Vs State Of Karnataka

Karnataka High Court · (2022) 01 KAR CK 0056

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 143, 144, 147, 148, 149, 307, 323, 324, 504, 506Arms Act, 1959 — Section 27(2)
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High Courts25 Jan 2022Allowed

Akhil Vs State Of Karnataka

Karnataka High Court · (2022) 01 KAR CK 0054

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 120B, 149, 201, 204, 323, 324, 343, 366, 366(B), 370, 370(A)(2), 376, 376(D), 384, 504, 506Information Technology Act, 2000 — Section 67(A)
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High Courts25 Jan 2022Dismissed

State Of Karnataka Vs Athaulla Jokatte & Others

Karnataka High Court · (2022) 01 KAR CK 0051

Code Of Criminal Procedure, 1973 — Section 439(2)Indian Penal Code, 1860 — Section 109, 120B, 143, 147, 148, 149, 152, 307, 324, 332, 353Karnataka Prevention Of Destruction And Loss Of Property Act, 1981 — Section 2(a), 2(b)
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High Courts21 Jan 2022Allowed

Gopi Vs State Of Karnataka

Karnataka High Court · (2022) 01 KAR CK 0034

Code Of Criminal Procedure, 1973 — Section 438Karnataka Prevention Of Cow Slaughter And Cattle Preservation Act, 1964 — Section 4, 5, 12Indian Motor Vehicles Act, 1988 — Section 177, 192(A)
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