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Karnataka High Court judgments, 2016

2,204 judgments · page 54 of 111

High Courts29 Mar 2016Disposed Off

J. Suresh Vs The State of Karnataka

Karnataka High Court · (2016) 03 KAR CK 0386

Criminal Procedure Code, 1973 (CrPC) - Section 227Penal Code, 1860 (IPC) - Section 34Prevention of Corruption Act, 1988 - Section 13(1)(d), Section 13(2), Section 7
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High Courts29 Mar 2016Dismissed

N. Pushpanjali Vs L. Ramakrishna

Karnataka High Court · (2016) 03 KAR CK 0372

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27, Section 151Dowry Prohibition Act, 1961 - Section 4, Section 9Hindu Marriage Act, 1955 - Section 13(1) (1-b), Section 13(1) (i-a), Section 24, Section 25
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High Courts29 Mar 2016Dismissed

Bharath Earth Movers Gruha Nirmana, Sahakari Sangha Niyamitha Vs State of Karnataka and Others

Karnataka High Court · (2016) AIRCC 2369 : (2016) 3 AirKarR 385 : (2016) 4 CivilLJ 356 : (2016) ILRKarnataka 2338 : (2016) 5 KantLJ 214 : (2016) 2 KCCR 1761

Civil Procedure Code, 1908 (CPC) - Section 151Constitution of India, 1950 - Article 166Land Acquisition Act, 1894 - Section 11, Section 16, Section 24, Section 3(f)(vi), Section 38, Section 38, Section 39, Section 39, Section 4, Sect
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