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Karnataka High Court judgments, 2014

3,159 judgments · page 91 of 158

High Courts02 Jun 2014Allowed

Vinay Vs State of Karnataka

Karnataka High Court · (2014) 06 KAR CK 0169

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 307, 323, 34, 341, 504
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High Courts02 Jun 2014Allowed

V. Venktesh Vs The State

Karnataka High Court · (2014) 06 KAR CK 0166

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 34, 420, 504, 506
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High Courts02 Jun 2014Allowed

Shaik Khader Vs State

Karnataka High Court · (2014) 5 KarLJ 350

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 34, 392, 413
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High Courts02 Jun 2014Allowed

Patil Vs The State of Karnataka

Karnataka High Court · (2014) 5 KarLJ 326

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307
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High Courts02 Jun 2014Dismissed

Arun Jaiswal Vs Annapurna

Karnataka High Court · (2014) 06 KAR CK 0155

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 26, 151Constitution of India, 1950 — Article 226, 227
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High Courts02 Jun 2014Dismissed

Basavaraj Vs Veeranagouda

Karnataka High Court · (2014) 06 KAR CK 0146

Constitution of India, 1950 — Article 226, 227Consumer Protection Act, 1986 — Section 17, 19
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High Courts02 Jun 2014Partly Allowed

Sachin Vs State of Karnataka

Karnataka High Court · (2014) 3 AKR 545 : (2014) 3 DMC 741 : (2014) 5 KarLJ 191

Criminal Procedure Code, 1973 (CrPC) — Section 154, 162, 284, 285, 286Dowry Prohibition Act, 1961 — Section 3, 4, 6Evidence Act, 1872 — Section 113A, 113B, 113-B
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