Negotiable Instruments Act, 1881, Section 20, Section 138, Section 139 - Inchoate stamped instruments - Dishonour of cheque for insufficiency, etc., of funds in the account

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High Courts20 Jun 2017

CHELUVANAIKA Vs PARVEEZ AHMED, & Ors.

Karnataka High Court · (2017) 06 KAR CK 0112

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High Courts20 Jun 2017

SMT. GANGAWWA MALLAPPA SHINTRI, & Ors. Vs THE M.D.VRL LOGISTICS LTD., & Anr.

Karnataka High Court · (2017) 06 KAR CK 0111

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High Courts19 Jun 2017Allowed

Neelkantharaya S/o Sharanappa Paspul Vs The State of Karnataka

Karnataka High Court · (2017) 06 KAR CK 0110

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High Courts19 Jun 2017

THE STATE OF KARNATAKA Vs SRI B VEERAPPA

Karnataka High Court · (2017) 06 KAR CK 0109

Prevention of Corruption Act, 1947, Section 7, Section 13(1)(d) - Accused person to be competent witnessEvidence Act, 1872, Section 6,

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High Courts19 Jun 2017Allowed

Mashaqsab Holkundi, & Ors. Vs The State Through University

Karnataka High Court · (2017) 06 KAR CK 0108

Code of Criminal Procedure, 1973, Section 438, Section 439 - Direction for grant of bail to person apprehending arrest - Special powers of High Court or Court of Session regarding bail

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High Courts19 Jun 2017

BHARAT HEAVY ELECTRICALS LIMITED Vs M/S BEIJING GLOBAL TECHNO-TRADE GROUP, & ANR.

Karnataka High Court · (2017) 06 KAR CK 0107

Arbitration and Conciliation Act, 1996, Section 9 - Interim measures, etc., by Court

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High Courts16 Jun 2017Dismissed

NATIONAL INSURANCE CO., LTD. Vs SRI NARESH KUMAR SINCE DECEASED, BY HIS LR"S SMT. RATHNA, & ANR.

Karnataka High Court · (2017) 06 KAR CK 0106

Indian Penal Code, 1860, Section 279, Section 337 - Rash driving or riding on a public way - Causing hurt by act endangering life or personal safety of others

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High Courts16 Jun 2017Dismissed

SHANKARANARAYANA SHETTY Vs M CHANDRU

Karnataka High Court · (2017) 06 KAR CK 0105

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 391 - Calling for records to exercise powers of revision - High Courts powers of revision - Appellate C

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High Courts16 Jun 2017Dismissed

SMT.JAYANTHI R ACHARYA Vs SHANKAR POOJARY, & ANR.

Karnataka High Court · (2017) 06 KAR CK 0104

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High Courts16 Jun 2017

Kum. Kavita D/o Sidramappa Vs Yamunarappa S/o Fakeerappa, & Ors.

Karnataka High Court · (2017) 06 KAR CK 0103

Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation

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High Courts16 Jun 2017Allowed

ASLAM SHARIFF S/O ABDUL LATHEEF Vs ASLAM S/O MUNEER AHMMED, & ANR.

Karnataka High Court · (2017) 06 KAR CK 0102

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High Courts16 Jun 2017

SRI SANTHOSH KUMAR G.C.S/O CHANDRE GOWDA Vs THE GENERAL MANAGER CUM OWNER OF K.S.R.T.C

Karnataka High Court · (2017) 06 KAR CK 0101

Code of Civil Procedure, 1908, Order 1Rule 9, Order 7Rule 14(3) -Indian Penal Code, 1860, Section 279, Sec

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High Courts15 Jun 2017Allowed

RAJU S/O SHIVAPPA ANGADI @ SHASIKUMAR Vs THE STATE OF KARNATAKA

Karnataka High Court · (2017) 06 KAR CK 0100

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 147, S

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High Courts15 Jun 2017Allowed