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Karnataka High Court judgments, 2016

2,204 judgments · page 10 of 111

High Courts03 Nov 2016Allowed

S. Muniraju Vs State of Karnataka

Karnataka High Court · (2017) 1 AirKarR 21 : (2017) CriLJ 845 : (2017) 2 KantLJ 217 : (2017) 2 RCRCriminal 676

Criminal Procedure Code, 1973 (CrPC) - Section 200, Section 482Prevention of Corruption Act, 1988 - Section 13(1)(d)(ii)
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High Courts03 Nov 2016Disposed Off

P. Puttaramu Vs Venkatappa

Karnataka High Court · (2017) 2 KantLJ 353

Civil Procedure Code, 1908 (CPC) - Section 151Constitution of India, 1950 - Article 226, Article 227
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High Courts03 Nov 2016Allowed

Katta Subramanya Naidu Vs State of Karnataka

Karnataka High Court · (2017) 1 AirKarR 546 : (2017) 1 KantLJ 324

Criminal Procedure Code, 1973 (CrPC) - Section 227, Section 397Penal Code, 1860 (IPC) - Section 120B, Section 419, Section 420, Section 465, Section 468, Section 471Prevention of Corruption Act, 1988 - Section 13(1)(d), Section 7, Se
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High Courts27 Oct 2016Dismissed

Gowramma Vs Basavaraj G. Patil

Karnataka High Court · (2017) 2 KantLJ 158

Civil Procedure Code, 1908 (CPC) - Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 5, Section 151Constitution of India, 1950 - Article 226
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High Courts26 Oct 2016Dismissed

Ritz Carlton Hotel Vs State of Karnataka

Karnataka High Court · (2017) 7 FLT 75

Criminal Procedure Code, 1973 (CrPC) - Section 482Environment (Protection) Act, 1986 - Section 15Karnataka Police Act, 1963 - Section 109, Section 37, Section 92(1)
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High Courts25 Oct 2016Dismissed

Dr. Y. Manjunath Vs State of Karnataka

Karnataka High Court · (2017) 1 KantLJ 290

Criminal Procedure Code, 1973 (CrPC) - Section 154, Section 48Police Act, 1861 - Section 44Prevention of Corruption Act, 1988 - Section 13(2)
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