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Karnataka High Court judgments

47,963 judgments · page 144 of 2,399

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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High Courts03 Jun 2021Dismissed

Kenrise Media Pvt. Ltd & Others Vs Ashish K. Mishra

Karnataka High Court · (2021) 06 KAR CK 0004

Commercial Courts Act, 2015 — Section 13(1A)Indian Contract Act, 1872 — Section 27Code Of Criminal Procedure, 1973 — Code Of Civil Procedure, 1908 — Order 43 Rule 1(r), Order 39 Rtule 1, Order 39 Rtule 2
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High Courts02 Jun 2021Allowed

Quentin Schmidt Vs State Of Karnataka

Karnataka High Court · (2021) 06 KAR CK 0007

Indian Penal Code, 1860 — Section 34, 332, 353Code Of Criminal Procedure, 1973 — Section 239Constitution Of India, 1949 — Article 227
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High Courts02 Jun 2021Allowed

Tarannum C Inamdar Vs Deputy Commissioner And District Magistrate & Others

Karnataka High Court · (2021) 06 KAR CK 0001

Karnataka Prevention Of Dangerous Activities Of Bootleggers, Drug-Offenders, Gamblers, Goondas, Immoral Traffic Offenders, Slum- Grabbers And Video Or Audio Pirates Act, 1985 — Section 2(f), 2(g), 3, 3(3), 8, 10, 12, 13, 14Indian Penal Code, 1860 — Section 34, 120(B), 143, 147, 149, 302, 302, 307, 323, 324, 341, 392, 504, 506Karnataka Police Act, 1963 — Section 87
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