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Karnataka High Court judgments

47,852 judgments · page 1,483 of 2,393

High Courts01 Apr 2004Dismissed

Mariyappa Vs Dr. N. Thimmarayappa and Others

Karnataka High Court · (2004) ILR (Kar) 3298 : (2004) 5 KarLJ 255 : (2004) 3 KCCR 1471

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4 (1)Mysore Land Revenue Code, 1888 — Section 36
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High Courts31 Mar 2004Dismissed

State of Karnataka Vs Venugopal and Others

Karnataka High Court · (2004) CriLJ 2899 : (2005) 2 DMC 140 : (2004) 5 KarLJ 613 : (2004) 4 RCR(Criminal) 5

Criminal Procedure Code, 1973 (CrPC) — Section 311, 397, 401Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304 B
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High Courts30 Mar 2004

Medreich Sterilab Limited Vs Union of India (UOI) and Others

Karnataka High Court · AIR 2004 Kar 420 : (2004) ILR (Kar) 2545 : (2004) 3 KarLJ 404 : (2004) 3 KCCR 285 SN

Constitution of India, 1950 — Article 14, 141, 19, 21Drugs and Cosmetics Act, 1940 — Section 18 A, 23 (3), 23 (4), 25, 25 (2)Drugs and Cosmetics Rules, 1945 — Rule 85
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High Courts30 Mar 2004Dismissed

Ms. Sunila Jain Vs Union of India (UOI) and Others

Karnataka High Court · (2004) CriLJ 2901 : (2004) 95 ECC 500 : (2004) ILR (Kar) 1798 : (2004) 3 KarLJ 233

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1)Constitution of India, 1950 — Article 22 (5)
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High Courts27 Mar 2004Allowed

H. Raghavendra Rao Vs Buckeye Corporation (I) Ltd.

Karnataka High Court · (2004) CriLJ 2633 : (2004) ILR (Kar) 1989 : (2004) 4 KarLJ 160 : (2004) 3 KCCR 222 SN : (2004) 3 RCR(Criminal) 900

Criminal Procedure Code, 1973 (CrPC) — Section 203, 245, 309, 397Penal Code, 1860 (IPC) — Section 406, 420, 423, 506
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