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Karnataka High Court judgments, 2004

698 judgments · page 26 of 35

High Courts12 Mar 2004Allowed

M. Nagaraju Vs State

Karnataka High Court · (2004) 3 KCCR 1799

Evidence Act, 1872 — Section 105, 4, 79, 85, 89Penal Code, 1860 (IPC) — Section 279, 304 A, 337, 338
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High Courts11 Mar 2004Dismissed

Ashvin S.N. Vs Union of India (UOI) and Others

Karnataka High Court · AIR 2005 Kar 88 : (2004) ILR (Kar) 1870 : (2004) 4 KarLJ 134 : (2004) 3 KCCR 1714

Civil Procedure Code, 1908 (CPC) — Section 25 (1)Constitution of India, 1950 — Article 145 (2)Lotteries (Regulation) Act, 1998 — Section 4 (a), 4 (h)
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High Courts08 Mar 2004Allowed

Mr. Abraham G. Karimpanal and Others Vs Nil

Karnataka High Court · AIR 2004 Kar 321 : (2004) 3 CivCC 155 : (2004) ILR (Kar) 1840 : (2004) 4 KarLJ 15 : (2004) 2 KCCR 1338 : (2004) 3 RCR(Civil) 735

Guardian and Wards Act, 1890 — Section 10, 26, 4 (5), 47, 7
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High Courts04 Mar 2004Allowed

D. Rajendran Vs State

Karnataka High Court · (2004) 2 KCCR 1233

Karnataka Electricity Board Employees (Classification Disciplinary, Control and Appeal) Regulations, 1987 — Regulation 14APrevention of Corruption Act, 1988 — Section 13, 13 (1) (d), 7
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High Courts04 Mar 2004Allowed

S. Murari and Another Vs State of Karnataka

Karnataka High Court · (2004) CriLJ 2272 : (2004) ILR (Kar) 1706 : (2004) 6 KarLJ 115 : (2004) 2 KCCR 193 SN : (2004) 3 RCR(Criminal) 561 : (2004) 2 RCR(Criminal) 930

Criminal Procedure Code, 1973 (CrPC) — Section 155, 156, 482Karnataka Forest Act, 1963 — Section 62 A, 62 A (1)Karnataka Police Act, 1963 — Section 19, 2 (16), 20
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High Courts04 Mar 2004Dismissed

State Vs Manjunatha

Karnataka High Court · (2004) ILR (Kar) 2198 : (2004) 3 KarLJ 184 : (2004) 2 KCCR 1333

Criminal Procedure Code, 1973 (CrPC) — Section 439 (2)Penal Code, 1860 (IPC) — Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (1) (xi)
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