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Karnataka High Court judgments, 2017

1,612 judgments · page 34 of 81

High Courts31 Mar 2017Allowed

RAGHAVENDRA @ RAGHU Vs STATE OF KARNATAKA

Karnataka High Court · (2017) 03 KAR CK 0302

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 370 - Buying or disposing of any person as a sl
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High Courts31 Mar 2017

Sri. S. Velu Vs Sri. Mahesh

Karnataka High Court · (2017) 03 KAR CK 0299

Karnataka Stamp Act, 1957, Section 47, Section 38, Section 30(III) - Allowances for spoiled stamps - Deputy Commissioners] power to refund penalty paid under sub-section (1)
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High Courts31 Mar 2017Dismissed

Geetha Kulkarni Vs State By Viveknagar PS

Karnataka High Court · (2017) 2 AirKarR 584

Criminal Procedure Code, 1973 (CrPC) - Section 197, Section 482Penal Code, 1860 (IPC) - Section 114, Section 119, Section 149, Section 201, Section 323, Section 326, Section 392, Section 398
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High Courts31 Mar 2017Dismissed

Abhijit Kallianpur Vs State of Karnataka

Karnataka High Court · (2017) 2 AirKarR 612

Criminal Procedure Code, 1973 (CrPC) - Section 482Immoral Traffic (Prevention) Act, 1956 - Section 3, Section 4, Section 5, Section 6, Section 7
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High Courts30 Mar 2017

Bhagamma alias Bhagyashree Vs Bhimraya

Karnataka High Court · (2017) 03 KAR CK 0290

Code of Criminal Procedure, 1973, Section 125, Section 125(1), Section 125(1)(b), Section 125(1)(c) - Order for maintenance of wives, children and par
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