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Karnataka High Court judgments, 2022

392 judgments · page 6 of 20

High Courts11 Aug 2022Allowed

M. Vinayak & Others Vs State Of Karnataka

Karnataka High Court · (2022) 08 KAR CK 0014

Code Of Criminal Procedure, 1973 — Section 438Karnataka Prohibition Of Charging Exorbitant Interest Act, 2004 — Section 3, 4Indian Penal Code, 1860 — Section 34, 323, 342, 384, 417, 420, 504, 506
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High Courts11 Aug 2022Allowed

Misbahuddin S Vs State Of Karnataka

Karnataka High Court · (2022) 08 KAR CK 0012

Code Of Criminal Procedure, 1973 — Section 438, 482Indian Penal Code, 1860 — Section 376, 406, 420Evidence Act, 1872 — Section 27
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High Courts11 Aug 2022Allowed

Mahesh V Vs State Of Karnataka

Karnataka High Court · (2022) 08 KAR CK 0011

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 143, 147, 148, 149, 302, 504
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High Courts11 Aug 2022Dismissed

Ordyn Technologies Pvt Ltd. & Others Vs Assistant General Manager, Reserved Bank Of India, Foreign Exchange Department, Central Office, Central Office Building, Shahid Bhagat Singh Marg, Fort, Mumbai � 400001 & Others

Karnataka High Court · (2022) 08 KAR CK 0010

Companies Act, 1956 — Section 2(12), 457Foreign Exchange (Compounding Proceedings) Rules, 2000 — Rule 10Foreign Exchange Management (Transfer Or Issue Of Any Freign Security) (Amendment) Regulations, 2004 — Regulation 2(o), 6(2), 6(2)(i)
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