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Karnataka High Court judgments, 2015

4,370 judgments · page 103 of 219

High Courts01 Jul 2015

Vikas Kumar Vs State of Karnataka

Karnataka High Court · (2015) 4 KarLJ 604

Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 376, 417, 420, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)
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High Courts01 Jul 2015Allowed

Manjunath Vs State of Karnataka

Karnataka High Court · (2015) 4 KarLJ 597

Child Marriage Restraint Act, 1929 - Section 11, 9Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 363
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High Courts01 Jul 2015Allowed

Samiulla Khan Vs State

Karnataka High Court · (2015) 4 KarLJ 594

Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 120-B, 363, 368, 395, 414
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High Courts01 Jul 2015Allowed

Poornima R. Shenoy and Others Vs Vinaya Pai and Others

Karnataka High Court · (2015) 3 AKR 792 : (2015) 5 KarLJ 391 : (2015) 4 KCCR 3995

Civil Procedure Code, 1908 (CPC) - Order 20 Rule 18, Order 43 Rule 1, Order 9 Rule 13, Order 9 Rule 9, 54Constitution of India, 1950 - Article 226, 227Limitation Act, 1963 - Section 5
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High Courts01 Jul 2015Dismissed

Chanappa Vs The State of Karnataka

Karnataka High Court · (2015) 4 AKR 86 : (2015) 4 KarLJ 575

Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 106, 27Penal Code, 1860 (IPC) - Section 201, 300, 302, 498A
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