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Karnataka High Court judgments

47,852 judgments · page 1,440 of 2,393

High Courts05 Jul 2005Allowed

Rajesab Vs The Karnataka State and Others

Karnataka High Court · (2005) ILR (Kar) 4257 : (2005) 4 KCCR 2336

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14, Order 6 Rule 15, Order 7 Rule 11Karnataka Municipal Corporations (Elections) Rules, 1979 — Rule 70Karnataka Municipalities (Election of Councilors) Rules, 1977 — Rule 69
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High Courts04 Jul 2005Allowed

Varadaraju Vs The State of Karnataka

Karnataka High Court · (2005) CriLJ 4180 : (2005) ILR (Kar) 4478 : (2006) 2 KarLJ 616 : (2005) 4 KCCR 2316 : (2007) 5 RCR(Criminal) 176

Constitution of India, 1950 — Article 21Judicature Act, 1873 — Section 9 (6)Penal Code, 1860 (IPC) — Section 376, 420
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High Courts01 Jul 2005Dismissed

Bharat Fritz Werner Karmika Sangha Vs Bharat Fritz Werner Limited and Another

Karnataka High Court · (2005) 107 FLR 143 : (2005) ILR (Kar) 3666 : (2005) 5 KarLJ 92 : (2005) 3 KCCR 2128 : (2005) 3 LLJ 12

Constitution of India, 1950 — Article 226Karnataka Industrial Establishments (National and Festival Holidays) Act, 1963 — Section 3, 3 (2)Karnataka Industrial Establishments (National and Festival Holidays) Rules, 1964 — Rule 6 (1)
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High Courts01 Jul 2005

B.N. Vijayakumar and Others Vs State of Karnataka

Karnataka High Court · (2006) 1 DMC 365 : (2005) ILR (Kar) 4690 : (2006) 5 KarLJ 16 : (2005) 4 KCCR 339 SN

Criminal Procedure Code, 1973 (CrPC) — Section 174, 357Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 304 B, 498A
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