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Karnataka High Court judgments, 2014

3,159 judgments · page 67 of 158

High Courts21 Aug 2014Allowed

S. Vasanth Kumar Vs State of Karnataka

Karnataka High Court · (2014) 08 KAR CK 0059

Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 120B, 161Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 20, 20(1), 5(2)
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High Courts21 Aug 2014Dismissed

State By Kencharlahalli Vs N. Narasimhappa

Karnataka High Court · (2014) 08 KAR CK 0015

Criminal Procedure Code, 1973 (CrPC) — Section 161, 278, 279, 313Evidence Act, 1872 — Section 167Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
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High Courts21 Aug 2014Allowed

Kumar Vs The State of Karnataka

Karnataka High Court · (2014) 08 KAR CK 0014

Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b), 22, 50, 50(1)
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High Courts20 Aug 2014

Raman Boards Ltd. Vs State of Karnataka

Karnataka High Court · (2015) 3 AKR 403 : (2015) 2 KCCR 1525 : (2015) 80 VST 502

Bureau of Indian Standards Act, 1986 - Section 10 — Central Excises and Salt Act, 1944 - Section 13(1)(e), 22, 23, 24, 4 — Karnataka Value Added Tax Act, 2003 - Section 3, 4, 4(1)
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High Courts20 Aug 2014Dismissed

Thammanna Vs Nasreen Asif

Karnataka High Court · (2014) 08 KAR CK 0148

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 97, Order 21 Rule 98, 151Constitution of India, 1950 — Article 226, 227
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High Courts20 Aug 2014Dismissed

Seetharamanaika Vs The State of Karnataka

Karnataka High Court · (2014) 08 KAR CK 0146

Criminal Procedure Code, 1973 (CrPC) — Section 439Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 302, 304(B), 498(A)
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