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Karnataka High Court judgments, 2014

3,159 judgments · page 92 of 158

High Courts02 Jun 2014Dismissed

Arun Vs The State of Karnataka

Karnataka High Court · AIR 2014 Kar 159 : (2014) 3 AKR 531 : (2014) 5 KarLJ 336

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 103Land Acquisition Act, 1894 — Section 16, 16(2)
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High Courts29 May 2014Allowed

Sri. Sharanappa Vs State

Karnataka High Court · (2014) 05 KAR CK 0049

Criminal Procedure Code, 1973 (CrPC) — Section 439Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 302, 304(B), 34, 498-A
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High Courts29 May 2014Allowed

Mahesha @ Mahi Vs State

Karnataka High Court · (2014) 05 KAR CK 0048

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 395
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High Courts29 May 2014Allowed

Sri. Jayavardhan Vs State

Karnataka High Court · (2014) 3 Crimes 287 : (2014) 3 DMC 228 : (2014) 4 KarLJ 68 : (2014) 4 KCCR 3556

Criminal Procedure Code, 1973 (CrPC) — Section 438Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 498A, 498-A, 506
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High Courts29 May 2014Allowed

Vaseem Pasha Vs State of Karnataka

Karnataka High Court · (2014) 05 KAR CK 0001

Penal Code, 1860 (IPC) — Section 344, 366, 368, 506Protection of Children from Sexual Offences Act, 2012 — Section 4
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High Courts22 May 2014Allowed

Dinesh Vs State

Karnataka High Court · (2014) 05 KAR CK 0032

Arms Act, 1959 — Section 25, 3Penal Code, 1860 (IPC) — Section 120-B, 149, 307
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