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Karnataka High Court judgments, 2005

843 judgments · page 37 of 43

High Courts14 Feb 2005

Sri N. Dattathry Vs State Bank of Mysore and Another

Karnataka High Court · (2005) 107 FLR 1120 : (2005) ILR (Kar) 2033 : (2005) 4 KarLJ 432 : (2005) 2 KCCR 147 SN : (2005) 3 LLJ 625

Official Secrets Act, 1923 — Section 5Penal Code, 1860 (IPC) — Section 25, 405, 463State Bank of Mysore Employees (Pension) Regulations, 1995 — Regulation 46
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High Courts11 Feb 2005Dismissed

Shivalingeshwara Oil Mill Vs Channaveerappa

Karnataka High Court · (2005) 2 CivCC 375 : (2005) 2 KarLJ 476 : (2005) 2 KCCR 777

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50, Order 30 Rule 3, 115, 50 (1) (b)Partnership Act, 1932 — Section 30
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High Courts11 Feb 2005

State Vs Harshad

Karnataka High Court · (2005) CriLJ 2357 : (2005) ILR (Kar) 1572 : (2005) 2 KarLJ 481 : (2005) 3 RCR(Criminal) 41

Criminal Procedure Code, 1973 (CrPC) — Section 209, 26, 27Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 4 (1), 6, 6 (1)Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
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High Courts10 Feb 2005Dismissed

Muralilal Chabriya Vs S. Murali and Another

Karnataka High Court · (2005) 3 CivCC 91 : (2005) ILR (Kar) 1341 : (2005) 2 KarLJ 384 : (2005) 1 KCCR 636

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 41 Rule 20, Order 43 Rule 2, 151
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High Courts10 Feb 2005Allowed

Balappa Vs State of Karnataka

Karnataka High Court · (2005) CriLJ 2346 : (2005) 2 DMC 225 : (2005) ILR (Kar) 1093 : (2005) 2 KarLJ 286 : (2005) 1 KCCR 58 SN

Penal Code, 1860 (IPC) — Section 302, 498A
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