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Karnataka High Court judgments, 2019

468 judgments · page 22 of 24

High Courts18 Feb 2019Disposed Off

V. Narasimha Murthy Vs Santhosh J

Karnataka High Court · (2019) 4 BC 492 (Kar.)

Negotiable Instruments Act, 1881 — Section 138, 148Code of Criminal Procedure, 1973 — Section 386, 401, 401(4), 482
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High Courts13 Feb 2019Dismissed

Skanda Sharath Vs Asst. Commissioner

Karnataka High Court · (2019) 02 KAR CK 0009

Indian Penal Code, 1860 — Section 34, 323, 341, 504, 506Maintenance and Welfare of Parents and Senior Citizens Act, 2007 — Section 2(d)(f), 4, 5, 23Constitution of India, 1950 — Article 226
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High Courts11 Feb 2019Dismissed

Mohan Nayak N Vs State Of Karnataka

Karnataka High Court · (2019) 02 KAR CK 0008

Code of Criminal Procedure, 1973 — Section 167, 439Indian Penal Code, 1860 — Section 35, 114, 118, 120B, 302Karnataka Control of Organized Crimes Act, 2000 — Section 3, 12, 21, 22(4)(b)
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High Courts08 Feb 2019

Venkatamma Vs B.S. Suryaprakash

Karnataka High Court · (2019) 02 KAR CK 0023

Code of Civil Procedure, 1908 — Section 151, Order 2 Rule 2, Order 41 Rule 22, Order 13 Rule 4, Order 13 Rule 4(1),Karnataka Stamp Act, 1957 — Section 35, 58, 58(1)Evidence Act, 1872 — Section 73, 85
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High Courts08 Feb 2019Dismissed

Asif Pasha @ Asif Vs State Of Karnataka

Karnataka High Court · (2019) 02 KAR CK 0016

Indian Penal Code, 1860 — Section 302Code of Criminal Procedure, 1973 — Section 161, 292, 293, 431Evidence Act, 1872 — Section 65B
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High Courts08 Feb 2019

Gopemma Vs State Of Karnataka

Karnataka High Court · (2019) 02 KAR CK 0015

Karnataka Grama Swaraj and Panchayat Raj Act, 1993 — Section 49(1), 49(2), 50, 52(2)General Clauses Act, 189 — Section 10Karnataka Panchayat Raj (Motion of No Confidence against Adhyakshya and Upadhyaksha of Grama Panchayat) Rules, 1994 — Rule 3(1), 3(2), 3(1)3(2)
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High Courts08 Feb 2019Dismissed

S.Narayan Vs State Of Karnataka

Karnataka High Court · (2019) 02 KAR CK 0014

Code of Criminal Procedure, 1973 — Section 173(8), 227Karnataka Control of Organised Crimes Act, 2000 — Section 3, 3(2), 3(5)Indian Penal Code, 1860 — Section 34, 109, 120(B), 381, 411, 418, 420
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