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Karnataka High Court judgments

47,790 judgments · page 1,678 of 2,390

High Courts21 Jan 2000

Puttanna and Another Vs Lakshmana and Others

Karnataka High Court · (2001) ACJ 113 : AIR 2000 Kar 187 : (2000) ILR (Kar) 1098 : (2000) 1 KarLJ 603

Constitution of India, 1950 — Article 14, 141Motor Vehicles Act, 1939 — Section 110 CCMotor Vehicles Act, 1988 — Section 171
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High Courts21 Jan 2000

State of Karnataka Vs Peter Prank

Karnataka High Court · (2001) 1 ACC 704 : (2000) CriLJ 3516 : (2000) ILR (Kar) 2164 : (2000) 6 KarLJ 20

Motor Vehicles Act, 1988 — Section 184Penal Code, 1860 (IPC) — Section 279, 304 A, 337, 338
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High Courts20 Jan 2000

Rathanamma Vs R. Jayaram and Others

Karnataka High Court · (2000) 2 KCCR 1137

Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 226Karnataka Municipal Corporations Act, 1976 — Section 114 A
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High Courts20 Jan 2000

K. Shivaram Karanth Vs State of Karnataka and others

Karnataka High Court · AIR 2000 Kar 193 : (2000) ILR (Kar) 1294 : (2000) 2 KarLJ 452 : (2000) 2 KCCR 927

Ancient Monuments and Archaeological Sites and Remains Act, 1958 — Section 2 (j)Hindu Religious Institutions and Charitable Endowment Act, 1997 — Section 100 (1) (1), 36
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High Courts18 Jan 2000

Smt. Taramani Vs B.N. Rajashekar and Others

Karnataka High Court · (2000) 2 DMC 257 : (2000) ILR (Kar) 1309 : (2000) 3 KarLJ 188 : (2000) 3 KCCR 1655

Criminal Procedure Code, 1973 (CrPC) — Section 395Evidence Act, 1872 — Section 50Penal Code, 1860 (IPC) — Section 494
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