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Karnataka High Court judgments, 2014

3,159 judgments · page 53 of 158

High Courts12 Sept 2014Allowed

M. Shashikala Vs Canara Nidhi Ltd.

Karnataka High Court · (2014) 4 AKR 509 : (2014) 6 KarLJ 311

Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(2), 34(2)(a), 34(2)(b)Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 3, Order 8 Rule 5(2), 151
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High Courts12 Sept 2014

Doddaiah Vs Honnappa

Karnataka High Court · (2014) 4 AKR 721

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1A, Order 23 Rule 3, 151
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High Courts12 Sept 2014Dismissed

K.S. Ravindra Gowda Vs State

Karnataka High Court · (2014) 4 AKR 727

Constitution of India, 1950 — Article 226Prevention of Corruption Act, 1988 — Section 13, 13(1)(d), 13(2), 7
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High Courts12 Sept 2014Dismissed

Rangaswamy Vs N. Manjunath

Karnataka High Court · (2014) 09 KAR CK 0043

Criminal Procedure Code, 1973 (CrPC) — Section 197, 227, 239, 244, 245Penal Code, 1860 (IPC) — Section 217, 218, 219, 323, 324
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High Courts12 Sept 2014Allowed

Somanna Vs The State of Karnataka

Karnataka High Court · (2014) 09 KAR CK 0034

Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 34, 498A
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