Family Courts Act, 1984 — Section 19(1)Indian Penal Code, 1860 — Section 34, 323, 498A, 504, 506Hindu Marriage Act, 1955 — Section 9, 10, 11, 12, 13, 13(1)(a), 13(1)(b), 13(1)(ia), 13(1)(ib), 24, 25

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High Courts19 Apr 2017Dismissed

THE COMMISSIONER BANGALORE DEVELOPMENT AUTHORITY Vs SRI.V.KEMPAIAH S/O LATE VENKATAIAH

Karnataka High Court · (2017) 04 KAR CK 0081

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High Courts19 Apr 2017Dismissed

Amanulla @ Amman, S/o. late Soudagar Vs The State of Karnataka by Madivala Police Station, Bengaluru.

Karnataka High Court · (2017) 04 KAR CK 0080

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 302 - Punishment for mu

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High Courts19 Apr 2017Disposed

MAHESH MALLAPPA GADIWADDAR S/O MALLAPPA GADIWADDAR Vs STATE OF KARNATAKA

Karnataka High Court · (2017) 04 KAR CK 0079

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High Courts18 Apr 2017

Naveenkumar Vs The State of Karnataka & Anr

Karnataka High Court · (2017) 04 KAR CK 0077

Essential Commodities Act, 1955, Section 3, Section 11, Section 5, Section 7 - Powers to control production, supply, distribution, etc., of essential commodi

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High Courts18 Apr 2017

Mohammed Zakir, S/o. Shakeel Ahamed Vs Smt. Shabana

Karnataka High Court · (2017) 04 KAR CK 0076

Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regionsProtection of Women From Domestic Vi

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High Courts18 Apr 2017Allowed

SRI.AKRAM PASHA @ AKRAM Vs THE STATE OF KARNATAKA

Karnataka High Court · (2017) 04 KAR CK 0075

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bail

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High Courts18 Apr 2017

SMT.HANUMAMMA & ANR Vs SRI SRIKANTAIAH

Karnataka High Court · (2017) 04 KAR CK 0074

Code of Civil Procedure, 1908, Order 9Rule 13

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High Courts18 Apr 2017Allowed

MR. PUSHPARAJ S/O KRISHNAPPA POOJARY Vs THE STATE OF KARNATAKA

Karnataka High Court · (2017) 04 KAR CK 0073

Indian Penal Code, 1860, Section 147, Section 324, Section 307, Section 148, Section 149, Section 427,

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High Courts18 Apr 2017Dismissed

DEENA DAYA CHARITIES TRUST (R) Vs THE STATE OF KARNATAKA

Karnataka High Court · (2017) 04 KAR CK 0072

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High Courts17 Apr 2017Dismissed

M/S. GEETHA BHAGWAN SOAPNUT & PERFUMERY WORKS Vs SRI K.N.PRAKASH @ K.N.JAYAPRAKASH

Karnataka High Court · (2017) 04 KAR CK 0071

Negotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the accountPartnership Act, 1932, Section 72, S

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High Courts17 Apr 2017Allowed