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Karnataka High Court judgments

47,852 judgments · page 1,408 of 2,393

High Courts23 Mar 2006Dismissed

State Vs Gnanendra and Others

Karnataka High Court · (2006) 03 KAR CK 0024

Criminal Procedure Code, 1973 (CrPC) — Section 222, 498ADowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 302, 304 B, 34, 498A
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High Courts23 Mar 2006Dismissed

State of Karnataka Vs Gnanendra and Others

Karnataka High Court · (2006) 3 KCCR 1825 : (2006) 4 RCR(Criminal) 664

Criminal Procedure Code, 1973 (CrPC) — Section 222, 498ADowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 302, 304 B, 34, 498A
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High Courts22 Mar 2006

Sri K. Chandrashekara Vs Sri S. Ganesha and Others

Karnataka High Court · (2006) ILR (Kar) 1966 : (2006) 3 KarLJ 423 : (2006) 2 KCCR 1137

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Act, 1999 — Section 42 (1), 43Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (h)
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High Courts22 Mar 2006Dismissed

Uppinangady Grama Panchayath Vs P. Narayana Prabhu

Karnataka High Court · (2007) 1 ALD(Cri) 2 : (2007) 2 BC 381 : (2006) 4 CivCC 422 : (2006) CriLJ 3141 : (2008) 1 KarLJ 349 : (2006) 3 KCCR 1708 : (2006) 3 RCR(Criminal) 826

Negotiable Instruments Act, 1881 (NI) — Section 138
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