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Karnataka High Court judgments, 2014

3,159 judgments · page 47 of 158

High Courts25 Sept 2014

H. Susheela Vs G. Hanumanthappa

Karnataka High Court · (2015) 1 AKR 24

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10(2), Order 26 Rule 10A, Order 7 Rule 11(a), 11, 151Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 112, 45
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High Courts25 Sept 2014

Shantha Mary Vs State of Karnataka

Karnataka High Court · (2014) 4 AKR 513

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3B, Order 47 Rule 1, 11, 114Constitution of India, 1950 — Article 21Karnataka Municipal Corporation Act, 1976 — Section 176, 176(6)
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High Courts25 Sept 2014Allowed

R. Ravikumar Vs The State of Karnataka

Karnataka High Court · (2015) 1 AKR 86 : (2015) 3 KCCR 2097

Criminal Procedure Code, 1973 (CrPC) — Section 438Karnataka Land Revenue Act, 1964 — Section 192(A)Penal Code, 1860 (IPC) — Section 408
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High Courts23 Sept 2014

Mahesh A.C. Vs The State of Karnataka

Karnataka High Court · (2014) 4 AKR 642 : (2015) ILR 1 : (2015) LabIC 385

Constitution of India, 1950 — Article 14, 16, 246, 254, 254(2)Motor Vehicles Act, 1988 — Section 2(f), 213, 213(4), 217, 23
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