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Karnataka High Court judgments, 2001

919 judgments · page 28 of 46

High Courts17 Apr 2001

State of Karnataka Vs Ramanna and others

Karnataka High Court · (2002) ILR (Kar) 1464 : (2001) 4 KarLJ 614 : (2001) 3 KCCR 149 SN : (2003) 2 RCR(Criminal) 636

Criminal Procedure Code, 1973 (CrPC) — Section 161 (3), 354 (4)Penal Code, 1860 (IPC) — Section 34, 504
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High Courts17 Apr 2001

S.R. Muralidar Vs Ashok G.Y.

Karnataka High Court · (2001) 3 CivCC 155 : (2001) ILR (Kar) 4127 : (2001) 4 KarLJ 233 : (2001) 3 KCCR 146 SN : (2001) 4 RCR(Criminal) 228

Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138, 139
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High Courts16 Apr 2001Allowed

Chakravarthy Vs State

Karnataka High Court · (2001) ILR (Kar) 3203 : (2001) 6 KarLJ 499 : (2001) 4 KCCR 2215

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201
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High Courts16 Apr 2001Dismissed

Gulzar Khan Vs State of Karnataka and Another

Karnataka High Court · (2001) CriLJ 3586 : (2001) 3 KCCR 167 SN : (2001) 4 RCR(Criminal) 209

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 24 (8)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (2) (5)
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