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COURT ARCHIVE

Karnataka High Court judgments, 2015

4,370 judgments · page 108 of 219

High Courts24 Jun 2015Allowed

Arun Kumar Nevatia and Others Vs State of Karnataka and Others

Karnataka High Court · (2015) ILR Kar 3594 : (2015) 5 KarLJ 550

General Clauses Act, 1897 - Section 6Land Acquisition Act, 1894 - Section 11, 12(2), 16, 18, 31Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 114, 114(1), 114(2), 24, 24(2)
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High Courts23 Jun 2015Disposed off

Gaurav Goel Vs State of Karnataka and Others

Karnataka High Court · (2015) 4 AKR 528 : (2016) CriLJ 381 : (2015) ILR (Kar) 4675 : (2015) 6 KarLJ 154

Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 267, 269Forest (Conservation) Act, 1980 - Section 3A, 3B
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High Courts23 Jun 2015Dismissed

Ravindra Vs Vimal and Others

Karnataka High Court · (2015) 06 KAR CK 0259

Civil Procedure Code, 1908 (CPC) - Order 23 Rule 3, Order 23 Rule 3(A), Order 23 Rule 3A, Order 23 Rule 3-A, Order 41 Rule 1
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High Courts23 Jun 2015Allowed

E. Ramakrishnaiah Vs State

Karnataka High Court · (2015) 06 KAR CK 0240

Criminal Procedure Code, 1973 (CrPC) - Section 482Karnataka Excise Act, 1965 - Section 13(2), 32, 34, 39, 41Penal Code, 1860 (IPC) - Section 420, 465, 468, 471
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High Courts23 Jun 2015Allowed

U. Amarnath Shetty Vs State of Karnataka and Others

Karnataka High Court · (2015) 4 AKR 567 : (2016) CriLJ 385

Criminal Procedure Code, 1973 (CrPC) - Section 156(3), 200, 201, 202, 203Penal Code, 1860 (IPC) - Section 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)
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