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Karnataka High Court judgments, 2002

838 judgments · page 37 of 42

High Courts08 Feb 2002Partly Allowed

Narasimhaiah Vs State and Another

Karnataka High Court · (2002) CriLJ 4795 : (2002) ILR (Kar) 3157 : (2002) 2 KarLJ 408 : (2002) 2 KCCR 1125

Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 482Penal Code, 1860 (IPC) — Section 109, 114, 193, 201, 323
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High Courts08 Feb 2002Dismissed

R. Varadaraj Vs Smt. V. Nirmala

Karnataka High Court · AIR 2002 Kar 241 : (2002) 2 DMC 120 : (2002) 2 KarLJ 460 : (2002) 2 KCCR 1138 : (2002) 3 RCR(Criminal) 152

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 115Family Courts Act, 1984 — Section 19 (1), 19 (4)
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High Courts08 Feb 2002Dismissed

Manicklal Verma and Another Vs Smt. Jamunadevi and Others

Karnataka High Court · AIR 2002 Kar 332 : (2002) ILR (Kar) 2347 : (2002) 4 KarLJ 400 : (2002) 2 KCCR 1269

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2 (2), 115Constitution of India, 1950 — Article 254 (2)Mysore Court-fees and Suits Valuation Act, 1958 — Section 11 (2), 29
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High Courts05 Feb 2002Dismissed

Mrs. Devaki and Another Vs Mrs. Lingamma

Karnataka High Court · (2002) ILR (Kar) 2125 : (2002) 3 KarLJ 77 : (2002) 4 KCCR 2747

Evidence Act, 1872 — Section 68Karnataka Stamp Act, 1957 — Section 2 (q)Transfer of Property Act, 1882 — Section 123
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