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Karnataka High Court judgments, 2014

3,159 judgments · page 115 of 158

High Courts14 Mar 2014Dismissed

Sri G. Ranganath Vs Smt. Manjula

Karnataka High Court · (2014) 2 AKR 709 : (2014) 3 Crimes 135 : (2014) 3 DMC 96 : (2014) ILR 2353 : (2014) 3 KarLJ 625 : (2014) 2 KCCR 1557

Criminal Procedure Code, 1973 (CrPC) — Section 482Hindu Marriage Act, 1955 — Section 9Penal Code, 1860 (IPC) — Section 498-A, 506
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High Courts13 Mar 2014

Prakash Vs Doddathayamma

Karnataka High Court · (2014) 4 AKR 239 : (2014) 4 KCCR 2967

Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 61, 62, 63, 64, 65
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High Courts13 Mar 2014

Chandrashekhar Vs Tata Motor Finance Ltd.

Karnataka High Court · (2015) 1 AKR 261 : (2014) 4 KCCR 3397

Arbitration and Conciliation Act, 1996 — Section 2(1)(e), 2(e), 34, 36Civil Procedure Code, 1908 (CPC) — Section 38, 38, 39, 39, 40, 40
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High Courts13 Mar 2014Allowed

Sri. Murthy Vs State

Karnataka High Court · (2014) 03 KAR CK 0033

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 380, 457
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