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Karnataka High Court judgments, 2014

3,159 judgments · page 38 of 158

High Courts27 Oct 2014

Union of India Vs Yaswanth G.V.

Karnataka High Court · (2015) 1 AKR 442 : (2015) LabIC 1626 : (2014) 4 LLN 435

Constitution of India, 1950 — Article 226, 227Employees State Insurance Act, 1948 — Section 2(9)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 2(1), 2(o), 32, 33
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High Courts27 Oct 2014Dismissed

Sri Ujjinappa Vs Sri Jayanna

Karnataka High Court · (2016) 4 KCCR 3636

Civil Procedure Code, 1908 (CPC) - Section 100Specific Relief Act, 1963 - Section 34, Section 37, Section 38
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High Courts21 Oct 2014

Vinod B. Vs K.S. Eshwarappa

Karnataka High Court · (2015) 1 AKR 452 : (2015) CriLJ 1349 : (2015) 3 RCR(Criminal) 212

Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 200Penal Code, 1860 (IPC) — Section 120(B), 120B, 409, 420, 426Prevention of Corruption Act, 1988 — Section 13, 13(1), 13(1)(d), 19, 19(1)
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High Courts21 Oct 2014

K. Kavitha Vs Udaya

Karnataka High Court · (2014) 10 KAR CK 0168

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Evidence Act, 1872 — Section 73
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High Courts21 Oct 2014

Karanika Nallappa Vs State

Karnataka High Court · (2014) 10 KAR CK 0165

Criminal Procedure Code, 1973 (CrPC) — Section 227, 239Penal Code, 1860 (IPC) — Section 379, 447
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High Courts21 Oct 2014

Channaraje Urs. Vs State of Karnataka

Karnataka High Court · (2014) 10 KAR CK 0133

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 143, 147, 149, 295A, 324Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(1)(x)
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