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Karnataka High Court judgments, 2015

4,370 judgments · page 75 of 219

High Courts12 Aug 2015Allowed

Suresh Kumar Vs State

Karnataka High Court · (2016) 1 CCR 386 : (2015) 6 KarLJ 263 : (2016) 1 KCCR 228

Criminal Procedure Code, 1973 (CrPC) - Section 313, 374(2)Karnataka Land Reforms Act, 1961 - Section 79, 79(A)Prevention of Corruption Act, 1988 - Section 13(1) d, 13(1)(d), 13(2), 20, 7
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High Courts12 Aug 2015Partly Allowed

Santosh and Others Vs The State

Karnataka High Court · (2016) 1 AKR 141

Criminal Procedure Code, 1973 (CrPC) - Section 313, 319, 374Penal Code, 1860 (IPC) - Section 147, 148, 149, 299, 300
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High Courts11 Aug 2015Dismissed

Rudrappa Vs Basavantappa

Karnataka High Court · (2015) 08 KAR CK 0312

Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2, 100Evidence Act, 1872 - Section 15
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High Courts11 Aug 2015Dismissed

Chintalakunta Peddareddappa Vs State

Karnataka High Court · (2016) 1 DMC 502 : (2015) 6 KarLJ 247

Criminal Procedure Code, 1973 (CrPC) - Section 313Dowry Prohibition Act, 1961 - Section 4, 6Penal Code, 1860 (IPC) - Section 302, 498-A
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High Courts11 Aug 2015Partly Allowed

Madeppa Vs The State

Karnataka High Court · (2015) 08 KAR CK 0189

Criminal Procedure Code, 1973 (CrPC) - Section 313, 374Penal Code, 1860 (IPC) - Section 354, 507Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x), 3(1)(x)(xi), 3(1)(xi)
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