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Karnataka High Court judgments, 2019

468 judgments · page 13 of 24

High Courts02 Jul 2019Dismissed

B H Komala Vs State Of Karnataka

Karnataka High Court · (2019) 07 KAR CK 0014

Karnataka Panchayat Raj Act, 1993 — Section 5Karnataka Gram Swaraj and Panchayat Raj Act, 1993 — Section 127, 128, 129(2)Constitution of India, 1950 — Article 226
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High Courts02 Jul 2019Allowed

State Of Karnataka Vs Subramanya

Karnataka High Court · (2019) 07 KAR CK 0001

Indian Penal Code, 1860 — Section 34, 120B, 120(B), 201, 302, 379Code Of Criminal Procedure, 1973 — Section 313, 428Evidence Act, 1872 — Section 27
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High Courts28 Jun 2019

Manjula Vs Canara Bank

Karnataka High Court · (2019) 06 KAR CK 0044

Code Of Civil Procedure, 1908 — Section 2(9), Order 8 Rule 10, Order 8 Rule 5(2), Order 8 Rule 9, Order 8 Rule 10
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High Courts28 Jun 2019Dismissed

Preethi Bhandage And Ors Vs State Of Karnataka

Karnataka High Court · (2019) 06 KAR CK 0043

Karnataka Municipalities Act, 1964 — Section 323(4)Secondary Education Service Commission Act, 1982 — Section 2(oo)(bb) , 33B(1)(i), 33B(1)(c), 33B(1)(a)(i)Police Act, 1861 — Section 17
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