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Karnataka High Court judgments, 2014

3,159 judgments · page 119 of 158

High Courts07 Mar 2014Allowed

N.C. Umesh Vs State of Karnataka

Karnataka High Court · (2014) 03 KAR CK 0236

Civil Procedure Code, 1908 (CPC) — Section 89Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4
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High Courts07 Mar 2014Dismissed

N. Krishnaiah Vs State of Karnataka

Karnataka High Court · (2014) 03 KAR CK 0230

Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 311, 313Penal Code, 1860 (IPC) — Section 323, 324, 326, 34, 506
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High Courts07 Mar 2014Dismissed

Premesh Vs Raju

Karnataka High Court · (2014) 03 KAR CK 0180

Karnataka Land Revenue Act, 1964 — Section 133
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High Courts07 Mar 2014Dismissed

A.N. Nagarajaiah Vs B. Aravind

Karnataka High Court · AIR 2014 Kar 140 : (2014) 4 AKR 25 : (2014) 3 KCCR 1999

Registration Act, 1908 — Section 17, 17(1-A), 49Transfer of Property Act, 1882 — Section 53A, 54
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High Courts07 Mar 2014

Ameer Mohammad Vs State of Karnataka

Karnataka High Court · (2014) 3 KarLJ 230

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Guardians and Wards Act, 1890 — Section 12
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High Courts07 Mar 2014Dismissed

Vasudeva Rao and Sons Vs Prathiba Devi

Karnataka High Court · (2015) ILR 415 : (2014) 3 KCCR 2031

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13, Order 14 Rule 1, Order 14 Rule 2, Order 17 Rule 1, Order 2 Rule 3Karnataka Court Fees and Suits Valuation Act, 1958 — Section 41, 50Karnataka Small Cause Courts Act, 1964 — Section 9
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