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Karnataka High Court judgments, 2014

3,159 judgments · page 59 of 158

High Courts05 Sept 2014Dismissed

Manjunatha D.T. Vs State of Karnataka

Karnataka High Court · (2014) 09 KAR CK 0241

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 354(B), 366(A), 376, 506, 509Protection of Children from Sexual Offences Act, 2012 — Section 4
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High Courts05 Sept 2014Dismissed

B.P. Upendra Vs Parvathi

Karnataka High Court · (2015) 1 AKR 153 : (2015) 3 KCCR 2136

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13, 23(1), 9
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High Courts05 Sept 2014Allowed

Shiva Kumar Vs The State

Karnataka High Court · (2014) 09 KAR CK 0124

Criminal Procedure Code, 1973 (CrPC) — Section 259, 262, 263, 263, 264Negotiable Instruments Act, 1881 (NI) — Section 138, 138, 139, 140, 141
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High Courts05 Sept 2014

Shakunthalamma Vs Kanthamma

Karnataka High Court · AIR 2015 Kar 13 : (2015) 2 AKR 142 : (2014) ILR 6025 : (2015) 2 KarLJ 529 : (2014) 4 KCCR 3113 : (2015) 1 RCR(Civil) 441

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 1(a), Order 39 Rule 1(b), Order 39 Rule 1(c), Order 39 Rule 2Specific Relief Act, 1963 — Section 41(b)
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High Courts04 Sept 2014

Ramesh C. Shetty Vs State of Karnataka

Karnataka High Court · (2014) ILR 5662 : (2015) 1 KarLJ 635 : (2014) 4 KCCR 3650

Constitution of India, 1950 — Article 226Karnataka Societies Registration Act, 1960 — Section 10, 10(2), 27(A), 6, 6(2)
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High Courts04 Sept 2014Disposed Off

Mallesha Vs State of Karnataka

Karnataka High Court · (2015) 2 AKR 641 : (2015) 1 Crimes 60 : (2014) 6 KarLJ 18

Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 439Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 120B, 34, 384, 389, 506
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High Courts04 Sept 2014Dismissed

Ashith Karthik Rao Vs The State of Karnataka

Karnataka High Court · (2014) 4 AKR 429 : (2014) ILR 4893 : (2014) 6 KarLJ 148

Commission for Protection of Child Rights Act, 2005 — Section 17Constitution of India, 1950 — Article 15, 162, 19(1)(g), 21A, 30National Commission for Minority Educational Institutions Act, 2004 — Section 2(da), 2(f), 2(g)
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