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Karnataka High Court judgments, 2016

2,204 judgments · page 68 of 111

High Courts04 Mar 2016Partly Allowed

Chandran Vs The State of Karnataka

Karnataka High Court · (2016) 164 AIC 729 : (2016) 3 KantLJ 561

Criminal Procedure Code, 1973 (CrPC) - Section 428Penal Code, 1860 (IPC) - Section 302, Section 304 II, Section 498(A)
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High Courts04 Mar 2016Dismissed

The State of Karnataka Vs Kantharaj

Karnataka High Court · (2016) ILRKarnataka 2737 : (2016) 3 KantLJ 634 : (2016) 2 KCCR 1175

Criminal Procedure Code, 1973 (CrPC) - Section 378, Section 378(1)Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 120-B, Section 302
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High Courts04 Mar 2016Allowed

Puttaiah Vs State

Karnataka High Court · (2016) 03 KAR CK 0080

Criminal Procedure Code, 1973 (CrPC) - Section 154, Section 161, Section 313, Section 397, Section 401Penal Code, 1860 (IPC) - Section 239, Section 279, Section 304(A), Section 304A, Section 337, Section 338
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High Courts03 Mar 2016Allowed

ITC Infotech India Ltd. Vs Venkataramana Uppada

Karnataka High Court · (2016) 2 AirKarR 361 : (2016) 3 CLR 559 : (2016) ILRKarnataka 3041 : (2016) 4 KantLJ 8 : (2016) LabLR 477

Civil Procedure Code, 1908 (CPC) - Section 151Industrial Disputes Act, 1947 - Section 10, Section 10(1), Section 10(1)(c), Section 10(1)(c) (d), Section 10(4A), Section 10(4-A), Section 11A, Section 11-A, Section 2A, Section 2A(1), Section 2A
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