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Karnataka High Court judgments

47,963 judgments · page 147 of 2,399

High Courts17 Apr 2021Allowed

D V Yashwanth Kumar & Others Vs State By Sakalespura Town & Others

Karnataka High Court · (2021) 04 KAR CK 0061

Code Of Criminal Procedure, 1973 — Section 482Scheduled Castes And The Scheduled Tribes [Prevention Of Atrocities] Amendment Ordinance, 2014 — Section 3[1][r], 3[1][s]Scheduled Caste And Scheduled Tribe [Prevention Of Atrocities] Amendment Act, 2015 — Section 3[1][[L][a], 3[1][u]
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High Courts17 Apr 2021Allowed

Vivek H.K Vs State & Others

Karnataka High Court · (2021) 04 KAR CK 0054

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 504, 506Constitution Of India, 1950 — Article 226, 227
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High Courts17 Apr 2021Allowed

Chinnaraju @ Ananda Vs State Of Karnataka

Karnataka High Court · (2021) 04 KAR CK 0043

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302, 304B, 306, 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts17 Apr 2021Allowed

Suresh Vs State Of Karnataka

Karnataka High Court · (2021) 04 KAR CK 0031

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 170, 353, 506
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High Courts17 Apr 2021Dismissed

Narayanappa Vs State Of Karnataka

Karnataka High Court · (2021) 04 KAR CK 0030

Code Of Criminal Procedure, 1973 — Section 438, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)
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High Courts17 Apr 2021Dismissed/ Allowed

Bank Of Baroda Vs Dr. Bavaguthu Raghuram Shetty & Others

Karnataka High Court · (2021) 04 KAR CK 0028

Commercial Courts Act, 2015 — Section 12A, 12A(1), 13(1A)Code Of Civil Procedure, 1908 — Order 38 Rule 5, Order 39 Rule 1, Order 39 Rule 1(b), Order 39 Rule 1, Order 39 Rule 1(a), Order 39 Rule 1(b), Order 39 Rule 1(c), Order 39 Rule 2, Order 43 Rule 1(r)Code Of Civil Procedure, 1908 — Section 20, 41A, 151
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High Courts17 Apr 2021Allowed

Shafiulla @ Shafi Vs State Of Karnataka

Karnataka High Court · (2021) 04 KAR CK 0006

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts17 Apr 2021Allowed

Siddamalla @ Sidda Vs State Of Karnataka & Others

Karnataka High Court · (2021) 04 KAR CK 0002

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 34, 366, 376, 376(F), 376(N), 376(1), 506Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6, 8, 12
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