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Karnataka High Court judgments, 2014

3,159 judgments · page 141 of 158

High Courts04 Feb 2014Allowed

Srinivas @ Balu Vs State

Karnataka High Court · (2014) 02 KAR CK 0223

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 307, 353, 399, 402
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High Courts04 Feb 2014Allowed

Ramegowda Vs State

Karnataka High Court · (2014) 02 KAR CK 0218

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Karnataka Excise Act, 1965 — Section 34, 53, 54
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High Courts04 Feb 2014Allowed

Anandagouda Vs The State of Karnataka

Karnataka High Court · (2014) 02 KAR CK 0115

Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 4Penal Code, 1860 (IPC) - Section 489(B) 489(C) 489-B 489-C
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High Courts04 Feb 2014Dismissed

K.N. Sanappa Vs State

Karnataka High Court · (2014) 02 KAR CK 0102

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 380, 454
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High Courts04 Feb 2014Allowed

Srinivasa Vs State

Karnataka High Court · (2014) 02 KAR CK 0051

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 392
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High Courts04 Feb 2014Disposed Off

United Breweries (Holdings) Limited Vs State Bank of India and Others Kingfisher Airlines Limited Vs State Bank of India and Others

Karnataka High Court · (2014) 2 AKR 490 : (2014) 3 BC 406 : (2014) ILR 2135 : (2014) 2 KarLJ 506 : (2014) 3 KCCR 2557

Constitution of India, 1950 - Article 226 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 - Section 19 20 21 22(2)(h)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13 13(10)
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