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Karnataka High Court judgments, 2014

3,159 judgments · page 46 of 158

High Courts26 Sept 2014

Bangalore Turf Club Ltd. Vs Union of India

Karnataka High Court · (2015) 2 AKR 82 : (2015) 277 CTR 221 : (2015) ILR 1825 : (2015) 228 TAXMAN 234

Constitution of India, 1950 — Article 226, 265, 32Income Tax Act, 1961 — Section 10 (3), 115BB, 119, 190, 191
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High Courts26 Sept 2014

Tanveer Ahmed Vs State of Karnataka

Karnataka High Court · (2014) 4 AKR 675 : (2015) 2 Crimes 278 : (2015) 1 KarLJ 403

Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 209, 313Explosives Act, 1884 — Section 5
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High Courts26 Sept 2014

Asharaj Vs S.G. Nagaraj

Karnataka High Court · (2014) ILR 5778

Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 92Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts26 Sept 2014

Ramesh Vs State of Karnataka

Karnataka High Court · (2014) 09 KAR CK 0091

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
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High Courts26 Sept 2014

Nafeeza Vs State of Karnataka

Karnataka High Court · (2014) 09 KAR CK 0090

Child Labour (Prohibition and Regulation) Act, 1986 — Section 14Criminal Procedure Code, 1973 (CrPC) — Section 437, 439Juvenile Justice Act, 1986 — Section 23
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High Courts26 Sept 2014

Nanjappa Vs The State of Karnataka

Karnataka High Court · (2014) 09 KAR CK 0089

Bonded Labour System Abolition Act, 1976 — Section 16, 17, 18Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 323, 370
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High Courts26 Sept 2014

Devi Devaraj Vs Chikkamuniyappa

Karnataka High Court · (2014) 09 KAR CK 0084

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 41 Rule 31Karnataka Land Revenue Act, 1964 — Section 95
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High Courts25 Sept 2014

Manja Vs Pratapa and Others

Karnataka High Court · (2015) 1 AKR 80

Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 143, 149, 302, 304B, 498-A
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