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Karnataka High Court judgments, 2014

3,159 judgments · page 124 of 158

High Courts01 Mar 2014

Anusuya Hegde P. Vs State of Karnataka

Karnataka High Court · (2015) 2 AKR 21 : (2015) 1 KarLJ 153 : (2015) 3 KCCR 2222

Karnataka Land Reforms Act, 1961 — Section 48A, 77Karnataka Land Revenue Act, 1964 — Section 136, 5, 95, 95(1), 95(5)
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High Courts01 Mar 2014Allowed

Muniswamaiah Vs The State of Karnataka and The Karnataka Housing Board Sri. B.L. Shankarappa Vs The State of Karnataka, The Principal Secretary, Housing Department, The Karnataka Housing Board and The Special Land Acquisition Officer, Karnataka Housing Board Sri. B.N. Byregowda and Others Vs The State of Karnataka and Others

Karnataka High Court · (2014) 3 AKR 578 : (2015) 1 KarLJ 78 : (2014) 2 KCCR 1173

Karnataka Housing Board Act, 1962 — Section 17, 18, 18, 18, 19, 19, 19Land Acquisition Act, 1894 — Section 11A, 3, 3(f), 3(f)(iv)(a), 3(f)(vi)
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High Courts28 Feb 2014

L.K. Ramesh Vs S.G. Thippeshappa

Karnataka High Court · (2015) 1 KarLJ 248 : (2015) 4 KCCR 3364

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 203, 397, 401Penal Code, 1860 (IPC) — Section 149, 323, 324, 326, 394
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High Courts28 Feb 2014

T. Basavarajappa Vs State

Karnataka High Court · (2015) 2 KarLJ 392

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 302, 307, 498-A
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High Courts28 Feb 2014

G. Kamala Vs Uday G. Shetty

Karnataka High Court · (2015) 2 BC 47 : (2015) 1 KarLJ 171 : (2015) 4 KCCR 3506

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Negotiable Instruments Act, 1881 (NI) — Section 138, 139
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