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Karnataka High Court judgments, 2016

2,204 judgments · page 81 of 111

High Courts19 Feb 2016Dismissed

M.R. Ramesh and Others Vs C. Lakshminarayana and Others

Karnataka High Court · (2016) 02 KAR CK 0247

Criminal Procedure Code, 1973 (CrPC) - Section 156(3), Section 482Land Acquisition Act, 1894 - Section 48(1), Section 6Penal Code, 1860 (IPC) - Section 120B, Section 400, Section 420, Section 468, Section 471
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High Courts18 Feb 2016Partly Allowed

G.T. Ravindra Vs State by Dharwad Rural Police

Karnataka High Court · (2016) 02 KAR CK 0237

Criminal Procedure Code, 1973 (CrPC) - Section 357(3), Section 397(1), Section 401Penal Code, 1860 (IPC) - Section 279, Section 304(A), Section 304-A, Section 337, Section 338
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High Courts18 Feb 2016Allowed

Subramanyam Vs State of Karnataka

Karnataka High Court · (2016) 3 AICLR 510 : (2016) 2 AirKarR 712 : (2016) CriLJ 2970 : (2016) 4 KCCR 3526

Criminal Procedure Code, 1973 (CrPC) - Section 313, Section 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 25, Section 35, Section 42, Section 42(1), Section 42(2), Section 50, Section 52(A), Section 52-A, Section 53
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High Courts18 Feb 2016Allowed

Y.N. Nanjappa Vs Union of India and Others

Karnataka High Court · (2016) 3 ACC 391 : (2016) AIR(Karnataka) 119 : (2016) 2 AirKarR 732 : (2016) ILRKarnataka 2475 : (2016) 4 KantLJ 22

Constitution of India, 1950 - Article 14, Article 21, Article 226Motor Vehicles Act, 1988 - Section 41
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