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Karnataka High Court judgments

47,963 judgments · page 129 of 2,399

High Courts12 May 2022Dismissed

M/S. Vokkaligara Sangha & Others Vs P.Raju & Others

Karnataka High Court · (2022) 05 KAR CK 0009

Industrial Disputes Act, 1947 — Section 2A, 2(k), 11A, 33C(1), 33C(2), 33(1), 33(2), 33(2)(b)Evidence Act, 1872 — Section 74Vokkaligara Sangha Services Conduct, Discipline And Appeal Rules, 2001 — Rule No. 5.1, 5.6, 5.8, 5.23
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High Courts05 May 2022Dismissed

K. Somanath Nayak Vs D. Veerendra Heggade

Karnataka High Court · (2022) 05 KAR CK 0003

Code Of Criminal Procedure, 1973 — Section 151Code Of Criminal Procedure, 1973 — Order 21 Rule 32, Order 21 Rule 32(1), Order 21 Rule 32(2), Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 2A(1), Order 39 Rule 2(iii), Order 39 Rule 3Evidence Act, 1872 — Section 17
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High Courts22 Apr 2022Allowed

Abdul Razak B.U & Others Vs Union Of India

Karnataka High Court · (2022) 04 KAR CK 0063

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)C, 23, 25, 27, 27A, 28, 29
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High Courts22 Apr 2022Allowed

Shyamil Y Vs State By Karnataka

Karnataka High Court · (2022) 04 KAR CK 0061

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(ii)(B), 22(C), 37
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