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Karnataka High Court judgments, 2006

1,024 judgments · page 22 of 52

High Courts03 Aug 2006Dismissed

Ramesha Vs Smt. Mallamma and Another

Karnataka High Court · (2006) 4 KCCR 2086

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 125 (3), 125 (4), 125 (5), 126 (1) (b)Family Courts Act, 1984 — Section 7, 7 (2), 8
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High Courts03 Aug 2006Dismissed

Ramesh Vs Smt. Mallamma and Smt. Latha

Karnataka High Court · (2006) CriLJ 4811 : (2007) 1 RCR(Criminal) 850

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 126Family Courts Act, 1984 — Section 7, 8
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High Courts02 Aug 2006Dismissed

Pundalik Biradar Vs Sharadabai

Karnataka High Court · (2008) 5 KarLJ 182 : (2008) 1 KCCR 80 SN

Constitution of India, 1950 — Article 15 (3), 39Criminal Procedure Code, 1973 (CrPC) — Section 125, 125 (3), 397, 401
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High Courts01 Aug 2006

Commission and General Agency Vs M. Narayana Bhat

Karnataka High Court · (2006) ILR (Kar) 3582 : (2006) 6 KarLJ 150 : (2006) 4 KCCR 2063

Civil Procedure Code, 1908 (CPC) — Section 115, 144, 151Constitution of India, 1950 — Article 226, 227Karnataka Rent Act, 1999 — Section 144, 2 (3) (g), 69, 70 (2) (c)
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High Courts01 Aug 2006Allowed

K.U. Mariambi Vs P.A. Abdul Khader

Karnataka High Court · (2008) CriLJ 495 : (2007) ILR (Kar) 4276 : (2008) 6 KarLJ 147 : (2007) 4 KCCR 339 SN : (2009) 5 RCR(Criminal) 889

Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 198 (A), 200, 397, 401Dowry Prohibition Act, 1961 — Section 3, 4, 5Penal Code, 1860 (IPC) — Section 498A, 506, 506 (2)
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High Courts28 Jul 2006Allowed

K. Ramakrishnappa Vs State

Karnataka High Court · (2007) 5 KarLJ 83 : (2006) 4 KCCR 2166 : (2007) 1 RCR(Criminal) 812

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374 (2), 378, 386Evidence Act, 1872 — Section 113 A, 32Penal Code, 1860 (IPC) — Section 304 B, 306, 498A
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High Courts26 Jul 2006Dismissed

Karnataka Electricity Board Employees Union (now called the Karnataka Power Transmission Corporation Employees'' Union) Vs The Karnataka Electricity Board and Others

Karnataka High Court · (2006) ILR (Kar) 3384 : (2007) 1 KarLJ 147

Constitution of India, 1950 — Article 14, 16, 21, 38, 39Industrial Disputes Act, 1947 — Section 18 (3)Karnataka Electricity Board Recruitment and Promotion of Employees of the Board service Regulations, 1960 — Regulation 6
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