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Karnataka High Court judgments, 2016

2,204 judgments · page 51 of 111

High Courts05 Apr 2016Allowed

M. Mahesh Vs The State of Karnataka and Others

Karnataka High Court · (2016) 2 KCCR 1461

Criminal Procedure Code, 1973 (CrPC) - Section 156(3), Section 197, Section 200, Section 482Penal Code, 1860 (IPC) - Section 166, Section 379, Section 447, Section 504, Section 506Protection of Human Rights Act, 1993 - Section 30
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High Courts05 Apr 2016Allowed

Afzar Pasha Vs Syed Ashraff

Karnataka High Court · (2016) 04 KAR CK 0028

Civil Procedure Code, 1908 (CPC) - Section 96Specific Relief Act, 1963 - Section 10, Section 16, Section 20, Section 3
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High Courts05 Apr 2016Allowed

Srikanth Vs The State of Karnataka and Others

Karnataka High Court · (2016) 3 AirKarR 244

Criminal Procedure Code, 1973 (CrPC) - Section 156(3), Section 197, Section 200, Section 482Penal Code, 1860 (IPC) - Section 166, Section 379, Section 447, Section 504, Section 506Protection of Human Rights Act, 1993 - Section 30
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High Courts05 Apr 2016Allowed

Satish Kumar Vs The State of Karnataka and Others

Karnataka High Court · (2016) 04 KAR CK 0026

Criminal Procedure Code, 1973 (CrPC) - Section 156(3), Section 197, Section 200, Section 482Penal Code, 1860 (IPC) - Section 166, Section 323, Section 324, Section 34, Section 341, Section 354, Section 388, Section 442, Section 445, Section 5
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