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Karnataka High Court judgments

47,852 judgments · page 1,441 of 2,393

High Courts30 Jun 2005Dismissed

Sajjad and Another Vs State of Karnataka and Others

Karnataka High Court · (2005) CriLJ 3707 : (2005) ILR (Kar) 3313 : (2005) 3 KCCR 208 SN : (2005) 4 RCR(Criminal) 861

Arms Act, 1959 — Section 3, 4Criminal Procedure Code, 1973 (CrPC) — Section 167, 309 (2)Penal Code, 1860 (IPC) — Section 188, 307, 332, 34, 399
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High Courts30 Jun 2005

Mac Charles (I) Ltd. Vs Chandrashekar and Another

Karnataka High Court · (2006) 1 ALD(Cri) 44 : (2006) 3 BC 143 : (2005) CriLJ 3700 : (2005) ILR (Kar) 3648 : (2006) 2 KarLJ 570 : (2005) 3 KCCR 2202 : (2005) 4 RCR(Criminal) 864

Criminal Procedure Code, 1973 (CrPC) — Section 126, 144, 200, 273, 299Karnataka Criminal Practice Rules, 1968 — Rule 2Negotiable Instruments Act, 1881 (NI) — Section 138, 143, 144, 145
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High Courts29 Jun 2005Allowed

K. Somashekara Shetty Vs Devaki and Others

Karnataka High Court · (2005) ILR (Kar) 3534 : (2005) 5 KarLJ 248 : (2005) 4 KCCR 2309

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4Karnataka Land Reforms Act, 1961 — Section 113, 137 (2), 2 (35), 2 (a), 48Karnataka Land Reforms Rules, 1974 — Rule 17 (1), 17 (4), 17 (5), 17 (9)
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