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Karnataka High Court judgments, 2023

490 judgments · page 14 of 25

High Courts13 Jul 2023Allowed

Mohan N Vs Kantharaj N

Karnataka High Court · (2023) 07 KAR CK 0009

Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 200
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High Courts11 Jul 2023Disposed Of

M. Srinivasa & Others Vs State Of Karnataka & Others

Karnataka High Court · (2023) 07 KAR CK 0007

Bangalore Development Authority Act, 1976 — Section 27Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)Writ Proceeding Rules, 1977 — Rule 39
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High Courts07 Jul 2023Disposed Of

Yusuf Sulaiman Khan Vs State Of Karnataka & Others

Karnataka High Court · (2023) 07 KAR CK 0005

Indian Penal Code, 1860 — Section 34, 120B, 212, 224, 302, 307, 332, 353, 386, 387, 427Arms Act, 1959 — Section 25, 25(1A), 143, 147, 148, 302Maharashtra Control of Organised Crime Act, 1999 — Section 3(i), 3(ii), 3(2), 3(4)
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High Courts03 Jul 2023Disposed Of

Mindlogicx Infratec Limited A Company Incorporated Under The Provisions Of The Companies Act 1956, Having Its Registered Office At Techllano, No.10/B, Graphite India Road, K R Puram, Hoodi Village, Bengaluru, Represented By Its Director, Sri Kunal Mondal Vs Office Of The Deputy Commissioner Of Commercial Taxes (Audit)-5.1, DGSTO 5, 5Th Floor, B Block, VTK 2, Near National Games Village, Rajendra Nagar, Koramangala, Bengaluru � 560047

Karnataka High Court · (2023) 07 KAR CK 0001

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