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Karnataka High Court judgments, 2016

2,204 judgments · page 106 of 111

High Courts07 Jan 2016Allowed

Manibhadra Food Products Vs State of Karnataka and Others

Karnataka High Court · (2016) 161 AIC 884 : (2016) 3 AICLR 536 : (2016) 2 KantLJ 275 : (2016) 2 RCRCivil 905 : (2016) 2 RCRCriminal 858

Prevention of Food Adulteration Act, 1954 - Section 16(1), Section 16(1)(a)(i), Section 2(i-a), Section 2(i-x), Section 2(k), Section 23(1-A)(d), Section 7(ii)
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High Courts07 Jan 2016Allowed

Rajeshwari S. Gavadi Vs Maruthi S. Gavadi

Karnataka High Court · (2016) 162 AIC 336 : (2016) 4 AirKarR 75 : (2016) 2 CivilLJ 829 : (2016) 4 ICC 774 : (2016) 2 KantLJ 214

Hindu Marriage Act, 1955 - Section 13(1)(ia), Section 13(1)(ib), Section 13(ib)
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High Courts07 Jan 2016Allowed

G. Gopal Krishna Vs K. Basheer

Karnataka High Court · (2016) 2 ICC 821 : (2016) ILRKarnataka 3906 : (2016) 3 KCCR 2398

Karnataka Land Reforms Act, 1961 - Section 132, Section 133, Section 133 (1)(a), Section 133(2)(a), Section 48-A, Section 77A, Section 77-A
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High Courts07 Jan 2016Dismissed

Nagaraju Vs State of Karnataka

Karnataka High Court · (2016) 163 AIC 687 : (2016) 2 Crimes 702 : (2016) 2 DMC 468 : (2016) 2 KantLJ 639

Penal Code, 1860 (IPC) - Section 302, Section 306, Section 307
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High Courts07 Jan 2016Allowed

K. Rudramurthy Vs Krishna Milk Dairy Farm

Karnataka High Court · (2016) 01 KAR CK 0092

Civil Procedure Code, 1908 (CPC) - Section 96Criminal Procedure Code, 1973 (CrPC) - Section 357, Section 374, Section 397Negotiable Instruments Act, 1881 (NI) - Section 118, Section 118(a), Section 138, Section 139
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High Courts07 Jan 2016Dismissed

Muniraju Vs State of Karnataka

Karnataka High Court · (2016) 165 AIC 673 : (2016) 3 KantLJ 528

Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 306, 498A
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