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COURT ARCHIVE

Karnataka High Court judgments, 2014

3,159 judgments · page 57 of 158

High Courts09 Sept 2014Allowed

Alhind Tours and Travels Private Limited Vs Hasan Addoor

Karnataka High Court · (2014) 09 KAR CK 0126

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 2(q), 200, 205, 30, 302Negotiable Instruments Act, 1881 (NI) — Section 138, 142(a), 145
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High Courts09 Sept 2014Allowed

Chandrashekar Vs State of Karnataka

Karnataka High Court · (2014) 09 KAR CK 0027

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4
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High Courts08 Sept 2014Allowed

T. Devaraja Vs State of Karnataka

Karnataka High Court · (2014) 09 KAR CK 0281

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(ii)(x)
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High Courts08 Sept 2014Allowed

T.N. Harisha Vs The State of Karnataka

Karnataka High Court · (2014) 09 KAR CK 0258

Criminal Procedure Code, 1973 (CrPC) — Section 173, 2(d)Mines and Minerals (Development and Regulation) Act, 1957 — Section 21(1), 22, 4, 4(1)(1A)(2)(3)(4)Penal Code, 1860 (IPC) — Section 188, 353, 379
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High Courts08 Sept 2014Allowed

Nandan. H.N. Vs The State of Karnataka

Karnataka High Court · (2014) 09 KAR CK 0238

Criminal Procedure Code, 1973 (CrPC) — Section 201, 302, 439Penal Code, 1860 (IPC) — Section 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(II)(V), 3(X)
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High Courts08 Sept 2014Dismissed

Puttasiddamma Vs Doddarayapete Siddaiah

Karnataka High Court · (2014) 09 KAR CK 0237

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 21 Rule 97, Order 22 Rule 4, 100Constitution of India, 1950 — Article 226, 227
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