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Karnataka High Court judgments, 2014

3,159 judgments · page 74 of 158

High Courts22 Jul 2014Dismissed

Vishakantachari Vs State by the S.H.O.

Karnataka High Court · (2014) 4 Crimes 446 : (2015) 1 DMC 201 : (2014) 5 KarLJ 270

Criminal Procedure Code, 1973 (CrPC) — Section 438Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 302, 304-B, 34
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High Courts21 Jul 2014

Kumara Vs State

Karnataka High Court · (2014) 5 KarLJ 345

Bonded Labour System Abolition Act, 1976 — Section 16, 17, 18Criminal Procedure Code, 1973 (CrPC) — Section 439Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 23, 26
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High Courts18 Jul 2014

Fakkirawwa Vs Ashok

Karnataka High Court · (2014) ILR 4675 : (2015) 1 KarLJ 474

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151, 26Specific Relief Act, 1963 — Section 26
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High Courts16 Jul 2014Dismissed

Gopal Reddy Sheelum Vs State of Karnataka

Karnataka High Court · (2014) 4 AKR 126 : (2014) ILR 4530

Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 482, 53A, 53-APenal Code, 1860 (IPC) — Section 114, 120-B, 201, 376, 377
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