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Karnataka High Court judgments, 2019

468 judgments · page 18 of 24

High Courts05 Apr 2019Allowed

C.V. Nagarajsetty Vs State Of Karnataka

Karnataka High Court · (2019) 04 KAR CK 0016

Karnataka Ancient And Historical Monuments An Archaeological Sites And Remains Act, 1961 — Section 4(1), 13Constitution Of India, 1950 — Article 14, 19, 21, 300A
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High Courts05 Apr 2019Disposed Off

Manveer Singh Vs State Of Karnataka

Karnataka High Court · (2019) 04 KAR CK 0007

Code of Criminal Procedure, 1973 — Section 177, 178(b), 178(d), 178, 178(c), 179, 482Indian Penal Code, 1860 — Section 34, 307, 420, 498A, 506Dowry Prohibition Act, 1961 — Section 3, 4
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High Courts04 Apr 2019

Gajabeersab S/O Rajesab Nadaf Vs State Of Karnataka

Karnataka High Court · (2019) 04 KAR CK 0028

Indian Penal Code, 1860 — Section 306, 439A, 498, 498ACode Of Criminal Procedure, 1973 — Section 225, 226, 227, 228, 230, 231, 232, 233, 235, 303, 304, 306Constitution Of India, 1950 — Article 21
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High Courts04 Apr 2019

Gururaj Joshi Vs V. Selvaraj

Karnataka High Court · (2019) 04 KAR CK 0025

Code Of Criminal Procedure, 1973 — Section 259, 260, 262, 263, 264, 265Negotiable Instruments Act, 1881 — Section 118, 139, 138, 143, 143(3)
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High Courts03 Apr 2019Dismissed

Jagadeep R Thadani Vs State By Cbi/Acb

Karnataka High Court · (2019) 04 KAR CK 0003

Indian Penal Code, 1860 — Section 120B, 420, 468, 471Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)Code Of Criminal Procedure, 1973 — Section 164
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High Courts02 Apr 2019Allowed

Prerana Sharma And Ors Vs Mahesh Joshi

Karnataka High Court · (2019) 04 KAR CK 0013

Code Of Criminal Procedure, 1973 — Section 14, 177, 192, 200, 202, 204, 482Code Of Civil Procedure, 1908 — Section 19, 20Indian Penal Code, 1860 — Section 34, 120(B), 500
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High Courts02 Apr 2019Dismissed

K.S.Mani Vs K.Vasudeva

Karnataka High Court · (2019) 04 KAR CK 0002

Transfer Of Property Act, 1882 — Section 106, 106(1), 107, 116Code Of Civil Procedure, 1908 — Order 20 Rule 12
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High Courts26 Mar 2019Disposed Off

L.S.Narayanappa Vs State Of Karnataka

Karnataka High Court · (2019) 03 KAR CK 0048

Karnataka (Religious and Charitable) Inams Abolition Act, 1955 — Section 6, 6AKarnataka Land Reforms Act, 1961 — Section 48A, 116(b)
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