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Karnataka High Court judgments

47,852 judgments · page 1,469 of 2,393

High Courts16 Sept 2004Allowed

Mahalingappa Vs Kenchamma

Karnataka High Court · (2004) ILR (Kar) 4689 : (2004) 7 KarLJ 549 : (2004) 4 KCCR 2864 : (2005) 2 RCR(Criminal) 291

Constitution of India, 1950 — Article 141, 142Penal Code, 1860 (IPC) — Section 109, 34, 494
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High Courts16 Sept 2004Dismissed

K. Srinivasa Vs Kashinath

Karnataka High Court · (2005) 1 ALD(Cri) 13 : (2005) 4 BC 497 : (2004) CriLJ 4566 : (2005) ILR (Kar) 2890 : (2004) 7 KarLJ 535 : (2005) 3 KCCR 1804 : (2005) 1 RCR(Criminal) 115

Criminal Procedure Code, 1973 (CrPC) — Section 200Evidence Act, 1872 — Section 3General Clauses Act, 1897 — Section 3 (iii)
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High Courts13 Sept 2004Allowed

Sridhar Vs State of Karnataka

Karnataka High Court · (2004) 4 KCCR 2506

Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 120 B, 143, 147, 148, 149
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High Courts10 Sept 2004

Smt. Selvi and Others Vs State

Karnataka High Court · (2004) 7 KarLJ 501 : (2005) 1 KCCR 13 SN

Criminal Procedure Code, 1973 (CrPC) — Section 156, 156 (1), 161, 162, 2 (h)Evidence Act, 1872 — Section 27Identification of Prisoners Act, 1920 — Section 5, 6
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High Courts07 Sept 2004

EL Mustafa EL Fathi Vs State of Karnataka

Karnataka High Court · (2004) CriLJ 4796 : (2004) ILR (Kar) 4603 : (2004) 7 KarLJ 495 : (2004) 4 KCCR 2756 : (2005) 1 RCR(Criminal) 564

Criminal Procedure Code, 1973 (CrPC) — Section 482Foreigners Act, 1946 — Section 14, 14 C
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High Courts03 Sept 2004Dismissed

Silva Uddin Vs Nagaraju

Karnataka High Court · (2004) ILR (Kar) 4782 : (2004) 7 KarLJ 484 : (2004) 4 KCCR 2855

Karnataka Rent Act, 1999 — Section 45, 46 (1)Transfer of Property Act, 1882 — Section 109
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