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Karnataka High Court judgments, 2014

3,159 judgments · page 118 of 158

High Courts11 Mar 2014Allowed

Mohan Kumar and Hithesh Kumar Vs Hebbagodi Police

Karnataka High Court · (2014) 03 KAR CK 0011

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
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High Courts11 Mar 2014Dismissed

H. Vasu and Others Vs State of Karnataka

Karnataka High Court · (2014) 3 AKR 3 : (2014) ILR 2636 : (2014) 4 KarLJ 242 : (2014) 2 KCCR 1501

Karnataka Co-operative Societies Act, 1959 — Section 111(2)Penal Code, 1860 (IPC) — Section 34, 420, 465, 468, 474
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High Courts10 Mar 2014

Prakash Vs State

Karnataka High Court · (2015) 1 DMC 691 : (2014) 5 KarLJ 419

Criminal Procedure Code, 1973 (CrPC) — Section 439Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 113B
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High Courts10 Mar 2014

Raju Vs Baburao

Karnataka High Court · (2014) 3 KarLJ 292 : (2014) 4 KCCR 3833

Civil Procedure Code, 1908 (CPC) — Section 100, 96Evidence Act, 1872 — Section 102
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High Courts07 Mar 2014Disposed Off

N.A. Haris Vs Rajiv Hegde

Karnataka High Court · (2014) 4 KCCR 3162

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 3A, Order 8 Rule 1
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High Courts07 Mar 2014Partly Allowed

Vazeer Saheb Vs The State of Karnataka

Karnataka High Court · (2014) 03 KAR CK 0285

Criminal Procedure Code, 1973 (CrPC) — Section 313Electricity Act, 1910 — Section 39, 44, 44(c)Penal Code, 1860 (IPC) — Section 379
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