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Karnataka High Court judgments, 2014

3,159 judgments · page 35 of 158

High Courts29 Oct 2014

B.S. Deepak Kumar Vs Gurubasamma

Karnataka High Court · (2014) 10 KAR CK 0232

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4
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High Courts29 Oct 2014

Aswath Vs State

Karnataka High Court · (2014) 10 KAR CK 0231

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 201, 202, 203Penal Code, 1860 (IPC) — Section 149, 307, 324, 341, 506
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High Courts29 Oct 2014

Kathal Sab Vs Ponnappa

Karnataka High Court · (2014) 10 KAR CK 0198

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Karnataka Small Cause Courts Act, 1964 — Section 10, 16, 17, 4, 8
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High Courts29 Oct 2014

Manju Vs State

Karnataka High Court · (2014) 10 KAR CK 0193

Evidence Act, 1872 — Section 54Penal Code, 1860 (IPC) — Section 395Criminal Procedure Code, 1973 (CrPC) — Section 313
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High Courts29 Oct 2014

Ningappa Vs Circle Police Inspector

Karnataka High Court · (2014) 10 KAR CK 0030

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 201, 302
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High Courts29 Oct 2014

Bhaskar D. Gowda Vs State

Karnataka High Court · (2015) 1 AKR 247 : (2015) 3 KCCR 2238

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4
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High Courts29 Oct 2014

State Vs Shivanna

Karnataka High Court · (2014) 10 KAR CK 0018

Criminal Procedure Code, 1973 (CrPC) — Section 239Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2)
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