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Karnataka High Court judgments, 2015

4,370 judgments · page 146 of 219

High Courts27 Mar 2015Allowed

M. Ashok Vs Mahesh

Karnataka High Court · (2015) 03 KAR CK 0277

Criminal Procedure Code, 1973 (CrPC) - Section 391Negotiable Instruments Act, 1881 (NI) - Section 138
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High Courts27 Mar 2015Dismissed

C. Hanumegowda Vs Lakshmama and Others

Karnataka High Court · (2015) 3 KarLJ 265 : (2015) 4 KCCR 3727

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 32, Order 21 Rule 35, Order 21 Rule 95, Order 21 Rule 97, Order 41 Rule 2Limitation Act, 1963 - Section 5
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High Courts27 Mar 2015

Mareppa Vs State and Others

Karnataka High Court · (2015) 03 KAR CK 0105

Criminal Procedure Code, 1973 (CrPC) - Section 156(3), 195, 340, 482Penal Code, 1860 (IPC) - Section 120(B), 193, 420, 425, 465
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High Courts27 Mar 2015Allowed

B.N. Swamy Vs State of Karnataka

Karnataka High Court · (2015) 2 AKR 673 : (2015) CriLJ 3015 : (2015) 4 KCCR 3568

Criminal Procedure Code, 1973 (CrPC) - Section 313Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2), 19, 7
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High Courts27 Mar 2015Dismissed

Suresh and Others Vs State

Karnataka High Court · (2015) 3 AKR 289

Criminal Procedure Code, 1973 (CrPC) - Section 164, 374(2)Evidence Act, 1872 - Section 9Penal Code, 1860 (IPC) - Section 302, 34
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High Courts26 Mar 2015Partly Allowed

Muddoru Rajappa Tipanna Vs State of Karnataka

Karnataka High Court · (2015) 3 AKR 31 : (2015) CriLJ 3354 : (2015) 4 RCR(Civil) 575 : (2015) 4 RCR(Criminal) 485

Constitution of India, 1950 - Article 20(3)Criminal Procedure Code, 1973 (CrPC) - Section 162, 164Evidence Act, 1872 - Section 24, 24, 24, 25, 25, 25
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