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Karnataka High Court judgments, 1992

474 judgments · page 7 of 24

High Courts14 Oct 1992

Shaban Abdul Rahiman Vs The Union of India and others

Karnataka High Court · (1993) CriLJ 1515 : (1992) 40 ECC 422 : (1992) ILR (Kar) 3286 : (1992) 4 KarLJ 227

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1), 5 AConstitution of India, 1950 — Article 141, 21, 22 (5)Customs Act, 1962 — Section 108
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High Courts09 Oct 1992Allowed

Veerabhadrappa Vs Mayappa

Karnataka High Court · (1993) ILR (Kar) 161

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 104, 151
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High Courts25 Sept 1992

Bommegowda Vs State of Karnataka

Karnataka High Court · (1992) ILR (Kar) 3148

Constitution of India, 1950 — Article 162, 226, 40Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 287 (2), 39, 40, 44 (2), 8 (1) (c)
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High Courts24 Sept 1992Allowed

Vinayaka Bhat Vs State

Karnataka High Court · (1993) ILR (Kar) 176

Criminal Procedure Code, 1973 (CrPC) — Section 313Karnataka Motor Vehicles Taxation Act, 1957 — Section 12 (1), 34 (1)
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High Courts24 Sept 1992

A.S. Vinayaka Bhat Vs State

Karnataka High Court · (1993) CriLJ 1020 : (1992) 4 KarLJ 478

Criminal Procedure Code, 1973 (CrPC) — Section 313Karnataka Motor Vehicles Taxation Act, 1957 — Section 12 (1), 3 (1)Motor Vehicles Act, 1988 — Section 34 (1)
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