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Karnataka High Court judgments

47,790 judgments · page 1,648 of 2,390

High Courts25 Aug 2000

Subbaraju Vs State of Karnataka and Others

Karnataka High Court · (2000) 8 KarLJ 95

Constitution of India, 1950 — Article 226Karnataka Land Revenue Act, 1964 — Section 34Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5
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High Courts25 Aug 2000

State Vs Mota alias Motta and Another

Karnataka High Court · (2000) CriLJ 4414 : (2001) 4 KCCR 325 SN

Criminal Procedure Code, 1973 (CrPC) — Section 200, 215, 362, 369, 427 (2)Penal Code, 1860 (IPC) — Section 302, 326, 34
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High Courts24 Aug 2000

S. Manjunath Vs L. Suresh

Karnataka High Court · (2001) 1 ALT(Cri) 518 : (2001) 3 CivCC 64 : (2000) ILR (Kar) 5080 : (2001) 2 KarLJ 404 : (2001) 3 RCR(Criminal) 350

Criminal Procedure Code, 1973 (CrPC) — Section 17 (1), 17 (2), 200, 357 (3), 410 (1)Negotiable Instruments Act, 1881 (NI) — Section 138, 142 (c)
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High Courts24 Aug 2000Allowed

Sri. S. Manjunath Vs Sri. L. Suresh

Karnataka High Court · (2000) 4 KCCR 2508

Criminal Procedure Code, 1973 (CrPC) — Section 17 (1), 17 (2), 200, 29, 29 (1)Negotiable Instruments Act, 1881 (NI) — Section 138, 142 (c)
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High Courts22 Aug 2000

Dr. C.T. Manjunath Vs State of Karnataka and Others

Karnataka High Court · (2000) ILR (Kar) 3088 : (2001) 3 KarLJ 58 : (2000) 4 KCCR 272 SN

Constitution of India, 1950 — Article 14, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 202, 302, 404
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