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Karnataka High Court judgments, 2023

490 judgments · page 19 of 25

High Courts30 Mar 2023Allowed

Harshith T. Vs K. Shashidhara

Karnataka High Court · (2023) 03 KAR CK 0081

Code Of Criminal Procedure, 1973 — Section 397Negotiable Instruments Act, 1881 — Section 138, 147
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High Courts29 Mar 2023Disposed Of

Karavali Ayurvedic Medical College Hospital And Research Centre Vs Union Of India Ministry Of Ayurveda Yoga And Naturopathy Union Siddha And Homoeopathy (Ayush) Ayush Bhawan, B Block, Gpo Complex Ina, New Delhi - 110023 Rep By Its Secreary/Special Secretary & Others

Karnataka High Court · (2023) 03 KAR CK 0075

National Commission For Indian System Of Medicine Act, 2020 — Section 19, 19(1)(c), 24(3), 28, 28(f), 28(8)Indian Medicine Central Council (Requirements Of Minimum Standard For Under Graduate Ayurveda Colleges And Attached Hospitals) Regulations, 2016 — Regulation 3(3)
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High Courts28 Mar 2023Allowed

Kumara Vs State Of Karnataka

Karnataka High Court · (2023) 03 KAR CK 0080

Code Of Criminal Procedure, 1973 — Section 173, 438Indian Penal Code, 1860 — Section 143, 147, 148, 149, 307, 323, 324, 354, 427, 504, 506
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High Courts27 Mar 2023Dismissed

K. Madal Virupakshappa Vs State Of Karnataka

Karnataka High Court · (2023) 03 KAR CK 0069

Code Of Criminal Procedure, 1973 — Section 161, 164, 438, 438(1)Prevention Of Corruption Act, 1988 — Section 7(a), 7(a)(b), 8, 9, 10Constitution Of India, 1949 — Article 21
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High Courts23 Mar 2023Allowed

Muniswamy Naik Vs State Of Karnataka

Karnataka High Court · (2023) 03 KAR CK 0058

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 285, 286, 337, 427Explosives Act, 1884 — Section 9(b)(1)(b)
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