Karnataka High Court · (2001) CriLJ 4491 : (2002) 1 DMC 458 : (2001) ILR (Kar) 4657 : (2001) 6 KarLJ 50 : (2001) 4 KCCR 341 SN : (2002) 1 RCR(Criminal) 376

Dowry Prohibition Act, 1961 — Section 3, 4, 6 (2)

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High Courts24 Aug 2001Allowed

M.B. Bulchand and Others Vs The Presiding Officer, Court of the Additional City Civil Judge, Court Hall No. 18, Bangalore

Karnataka High Court · AIR 2001 Kar 498 : (2001) ILR (Kar) 4369 : (2001) 6 KarLJ 127 : (2001) 4 KCCR 355 SN

Constitution of India, 1950 — Article 19, 21

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High Courts24 Aug 2001

Mahesh Joshi Vs State

Karnataka High Court · (2002) CriLJ 97

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120 A

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High Courts24 Aug 2001Allowed

S.P. Anand Vs The Competent Officer, Secretary to Bangalore Development Authority, Bangalore and Another

Karnataka High Court · (2001) 6 KarLJ 72

Constitution of India, 1950 — Article 19 (1) (g), 300

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High Courts24 Aug 2001Dismissed

Agricultural Produce Market Committee, Bangalore Vs P. Varadarajaiah alias Varadaraju

Karnataka High Court · (2001) 6 KarLJ 57

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 378 (4)

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High Courts24 Aug 2001

Yamunappa Vs Deputy Commissioner and Others

Karnataka High Court · (2001) 4 KCCR 2696

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High Courts23 Aug 2001Allowed

P. Sridhar Vs State

Karnataka High Court · (2001) CriLJ 4490 : (2001) ILR (Kar) 4283 : (2002) 3 KarLJ 412 : (2001) 4 KCCR 360 SN : (2001) 4 RCR(Criminal) 531

Criminal Procedure Code, 1973 (CrPC) — Section 409Penal Code, 1860 (IPC) — Section 201, 302

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High Courts23 Aug 2001Dismissed

National Insurance Company Limited Vs J. Krishna Sapalya and Others

Karnataka High Court · (2003) ACJ 912 : (2001) ILR (Kar) 5432 : (2002) 1 KarLJ 269 : (2001) 4 KCCR 2761

Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 149 (2)

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High Courts21 Aug 2001Dismissed

L.V. Basavaraj Vs The Deputy Commissioner, Chikmagalur District, Food and Civil Supplies Department, Chikmagalur and Another

Karnataka High Court · AIR 2002 Kar 81 : (2001) ILR (Kar) 4584 : (2001) 6 KarLJ 519 : (2001) 4 KCCR 347 SN

Constitution of India, 1950 — Article 226

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High Courts21 Aug 2001

Anand C. Vs The Karnatak University, Dharwad and another

Karnataka High Court · (2001) ILR (Kar) 4815 : (2001) 5 KarLJ 597 : (2002) 1 KCCR 4 SN

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High Courts20 Aug 2001

Smt. N.K. Ranganayaki Vs The Chief Executive Officer and Others

Karnataka High Court · (2001) 4 KCCR 2740

Karnataka Panchayat Raj Act, 1993 — Section 111, 112

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High Courts20 Aug 2001

Sujay Enterprises, Bangalore Vs Airport Authority of India, Bangalore Airport and others

Karnataka High Court · (2001) 3 CivCC 592 : (2001) ILR (Kar) 4634 : (2001) 5 KarLJ 478 : (2001) 4 KCCR 2679 : (2002) 1 RCR(Criminal) 67

Constitution of India, 1950 — Article 14

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High Courts20 Aug 2001Dismissed

Venkatramana (Deceased) by L.Rs and Others Vs Gajanan Trading Company, Yellapur and Others

Karnataka High Court · (2002) ILR (Kar) 1649 : (2002) 3 KarLJ 127

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11Limitation Act, 1963 — Section 136

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High Courts20 Aug 2001Allowed

Nemichand Swaroopchand Shaha and Another Vs State Public Prosecutor

Karnataka High Court · (2002) ILR (Kar) 984 : (2002) 2 KarLJ 233

Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420

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High Courts20 Aug 2001Allowed

Nemichand Swaroopchand Shaha and Another Vs T.H. Raibhagi Firm and Others

Karnataka High Court · (2001) 4 KCCR 2444

Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 200Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 451

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High Courts20 Aug 2001Allowed

H.N. Venaktesh and Others Vs State of Karnataka

Karnataka High Court · (2002) CriLJ 328 : (2001) 4 KCCR 348 SN

Penal Code, 1860 (IPC) — Section 323, 34, 457

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High Courts20 Aug 2001Allowed

Mahesh Vs The Commissioner of Public Instruction, Bangalore and Another

Karnataka High Court · (2002) ILR (Kar) 1997 : (2001) 6 KarLJ 189 : (2001) 4 KCCR 220 SN

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