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Karnataka High Court judgments, 2016

2,204 judgments · page 102 of 111

High Courts13 Jan 2016Allowed

Mohammed Rasheed Vs The State

Karnataka High Court · (2016) 01 KAR CK 0203

Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 302, Section 324, Section 34, Section 504
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High Courts13 Jan 2016Dismissed

The Managing Director Karnataka Milk Federation Ltd. and Others Vs KMF Employees Federation and Others

Karnataka High Court · (2016) 1 AirKarR 821 : (2016) 2 CLR 1093 : (2016) 148 FLR 1105 : (2016) 2 KantLJ 512 : (2016) 2 KCCR 78 : (2016) LabLR 246 : (2016) LIC 1183 : (2016) 2 LLN 696

Contract Labour (Regulation and Abolition) Act, 1970 - Section 10, Section 10(2)(a), Section 7Industrial Disputes Act, 1947 - Section 10, Section 10(1)(c), Section 12Karnataka Co-operative Societies Act, 1959 - Section 70, Section 70
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High Courts13 Jan 2016Allowed

Hanamant Vs State of Karnataka

Karnataka High Court · (2016) 1 AirKarR 863 : (2017) ALLMRCri 242 : (2016) CriLJ 1477 : (2016) 2 KCCR 1560 : (2016) 5 RCRCriminal 688

Criminal Procedure Code, 1973 (CrPC) - Section 164Protection of Children from Sexual Offences Act, 2012 - Section 6
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High Courts13 Jan 2016Partly Allowed

Sunil and Others Vs Hotel Arpan and Others

Karnataka High Court · (2016) 3 AirKarR 370 : (2016) 4 CivilLJ 33 : (2016) 2 ICC 275 : (2016) ILRKarnataka 1965 : (2016) 1 KCCR 657

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Karnataka Court Fees and Suits Valuation Act, 1958 — Section 28, 41(1)(d)Specific Relief Act, 1963 — Section 6
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High Courts13 Jan 2016Allowed

A.P.S. Industries Vs The State of Karnataka and Others

Karnataka High Court · (2016) 01 KAR CK 0196

Constitution of India, 1950 - Article 14Karnataka Sales Tax Act, 1957 - Section 5, Section 5-AKarnataka Value Added Tax Act, 2003 - Section 3, Section 36(1), Section 39(1), Section 39(2), Section 4, Section 4(1)(b), Section 59, Secti
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High Courts13 Jan 2016Disposed Off

Murigeppa Vs The State of Karnataka

Karnataka High Court · (2016) 01 KAR CK 0187

Criminal Procedure Code, 1973 (CrPC) - Section 156(3), Section 200, Section 417, Section 465, Section 468, Section 471, Section 474
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High Courts12 Jan 2016Dismissed

Mahesh Vs Savita and Others

Karnataka High Court · (2016) 01 KAR CK 0183

Criminal Procedure Code, 1973 (CrPC) - Section 125, Section 125(1)Penal Code, 1860 (IPC) - Section 323, Section 34, Section 498A, Section 504, Section 506
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