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Karnataka High Court judgments, 2014

3,159 judgments · page 55 of 158

High Courts11 Sept 2014Disposed Off

Central Bureau of Investigation Vs Dharampal Singh Choudhary

Karnataka High Court · (2014) 09 KAR CK 0045

Criminal Procedure Code, 1973 (CrPC) — Section 306, 306, 307, 307, 308Penal Code, 1860 (IPC) — Section 420, 468, 471, 473, 477Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 13(1)(d), 13(2)
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High Courts11 Sept 2014Allowed

Vijay Sampath Vs State

Karnataka High Court · (2014) 09 KAR CK 0031

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120(b), 420
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High Courts11 Sept 2014Disposed Off

C. Premaraj Vs B. Venkateshappa

Karnataka High Court · (2014) 09 KAR CK 0015

Penal Code, 1860 (IPC) — Section 323, 324, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 6
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High Courts10 Sept 2014

The State of Karnataka Vs T. Jayamma

Karnataka High Court · (2014) 4 AKR 667 : (2014) ILR 5749 : (2014) 6 KarLJ 353

Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1961 — Section 13, 19, 2(3), 2(9), 20Ancient Monuments and Archaeological Sites and Remains Act, 1958 — Section 19Constitution of India, 1950 — Article 226, 227, 300A
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