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Karnataka High Court judgments

47,933 judgments · page 1,001 of 2,397

High Courts03 Feb 2012Dismissed

Smt. V.K. Sasikala Vs State

Karnataka High Court · (2012) 02 KAR CK 0048

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 279, 282, 313, 313 (1) (b), 537Evidence Act, 1872 — Section 119
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High Courts02 Feb 2012Dismissed

Sri R.G. Somashekar Gowda Vs The Commissioner of Police. Bangalore City, Infantry Road, Bangalore,, The Assistant Commissioner of Police, Seshadripuram Sub-division, Bangalore City, The Police Inspector, High Grounds Police Station, Bangalore City and Sri Lokeshwar, Police Inspector, High Grounds Police Station, Bangalore

Karnataka High Court · (2012) ILR (Kar) 1038 : (2012) 2 KarLJ 531

Karnataka Police Act, 1963 — Section 54, 55, 56. 65Penal Code, 1860 (IPC) — Section 323, 504, 506
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High Courts30 Jan 2012

Surendra Kumar Dhundshi Vs Dinesh Gupta

Karnataka High Court · (2012) ILR (Kar) 1171

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Karnataka Motor Vehicles Rules, 1989 — Rule 254Motor Vehicles Act, 1988 — Section 158, 158 (6)
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High Courts30 Jan 2012Allowed

Laxmibai Hadapad Vs Anasuya Hadapad

Karnataka High Court · AIR 2013 Kar 24 : (2013) 2 DMC 166 : (2013) ILR (Kar) 529 : (2013) 2 KarLJ 233 : (2013) 3 KCCR 2123

Civil Procedure Code, 1908 (CPC) — Section 9Hindu Marriage Act, 1955 — Section 10, 5Penal Code, 1860 (IPC) — Section 405, 494, 495
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