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Karnataka High Court judgments, 2015

4,370 judgments · page 23 of 219

High Courts09 Nov 2015Dismissed

Devidas Garg and Others Vs State of Karnataka and Others

Karnataka High Court · (2015) 11 KAR CK 0313

Criminal Procedure Code, 1973 (CrPC) - Section 195, 195(1)(b)(ii), 340, 482Karnataka Industrial Areas Development Act, 1966 - Section 28(1), 28(4), 3(1)Karnataka Land Reforms Act, 1961 - Section 124, 125, 138, 79A, 79-A
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High Courts09 Nov 2015Dismissed

Salim and Others Vs The State of Karnataka

Karnataka High Court · (2015) 11 KAR CK 0200

Criminal Procedure Code, 1973 (CrPC) - Section 161, 164, 439Penal Code, 1860 (IPC) - Section 109, 34, 366, 376(2)(I)(J), 376(D)Protection of Children from Sexual Offences Act, 2012 - Section 17, 4
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High Courts09 Nov 2015Dismissed

Giddappa and Others Vs State of Karnataka

Karnataka High Court · (2016) 1 AKR 242

Criminal Procedure Code, 1973 (CrPC) - Section 161, 227, 378, 397, 401Dowry Prohibition Act, 1961 - Section 3, 4Penal Code, 1860 (IPC) - Section 304A, 498A
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High Courts07 Nov 2015Allowed

Marutirao Hosmani Vs Suresh

Karnataka High Court · (2015) 11 KAR CK 0114

Criminal Procedure Code, 1973 (CrPC) - Section 200, 313, 378(4), 397, 482Negotiable Instruments Act, 1881 (NI) - Section 138, 142, 142(b)
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