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Karnataka High Court judgments, 2014

3,159 judgments · page 66 of 158

High Courts22 Aug 2014

Nayaz and Others Vs State of Karnataka

Karnataka High Court · (2015) 2 AKR 690 : (2015) CriLJ 3023 : (2015) 5 FLT 437 : (2015) 2 KarLJ 223 : (2015) 4 KCCR 3546

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Evidence Act, 1872 — Section 83Forest Act, 1963 — Section 24(c)(ii), 24(e), 24(f), 62-C, 68
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High Courts22 Aug 2014

Ananthaiah Vs Gangamma

Karnataka High Court · (2014) ILR 6358 : (2015) 3 KCCR 2106 : (2014) 4 KCCR 3573 : (2014) 4 KCCR 3127

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Constitution of India, 1950 — Article 226, 227
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High Courts22 Aug 2014

Veerappa Vs Basavanyappa

Karnataka High Court · (2015) 1 AKR 599 : (2014) 6 KarLJ 432

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 28, 28(1), 28(2)(b), 65
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High Courts22 Aug 2014Allowed

Devamma Vs E.R. Sujatha

Karnataka High Court · (2014) 08 KAR CK 0063

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 10, 151Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5
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High Courts22 Aug 2014

Labhuram Vs Prakash Hegde

Karnataka High Court · (2015) 1 AKR 631

Criminal Procedure Code, 1973 (CrPC) — Section 129, 130, 131, 132, 197Penal Code, 1860 (IPC) — Section 323, 324, 330, 34, 504
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