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Karnataka High Court judgments, 2002

838 judgments · page 27 of 42

High Courts18 Apr 2002Dismissed

Mehiboobsab Vs Upalokayukta and Others

Karnataka High Court · (2002) ILR (Kar) 2535 : (2002) 6 KarLJ 57 : (2002) 3 KCCR 1736 : (2003) 1 LLJ 148

Constitution of India, 1950 — Article 20 (3)Criminal Procedure Code, 1973 (CrPC) — Section 173, 300Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7
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High Courts18 Apr 2002Dismissed

Dr. A. Ebenezer Vs Smt. M. Mary

Karnataka High Court · (2002) ILR (Kar) 2606 : (2002) 5 KarLJ 86 : (2002) 4 KCCR 2583

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Penal Code, 1860 (IPC) — Section 313, 448, 506
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High Courts17 Apr 2002Allowed

Prakash Vs State

Karnataka High Court · (2003) 1 ALT(Cri) 109 : (2002) ILR (Kar) 2550 : (2002) 4 KarLJ 54 : (2009) 3 KCCR 2103

Penal Code, 1860 (IPC) — Section 302, 304
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High Courts17 Apr 2002Allowed

Smt. Mahaboob Bee Vs Union of India (UOI)

Karnataka High Court · (2003) ACJ 712 : (2002) ILR (Kar) 3001 : (2002) 5 KarLJ 146 : (2002) 3 KCCR 196 SN : (2002) 4 RCR(Civil) 751

Railway Accidents and Untoward Incidents (Compensation) Amendment Rules, 1990 — Rule 3 (2)
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