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Karnataka High Court judgments

47,963 judgments · page 173 of 2,399

High Courts26 Apr 2019

N. Murugesan Vs Union Of India

Karnataka High Court · (2019) 04 KAR CK 0011

Central Research Power Institute (Service Conditions) Rules, 1989 — Rule 1, 2, 45Constitution Of India, 1950 — Article 14, 16, 21, 226
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High Courts23 Apr 2019Disposed Off

Dr Kantaharaju M Vs State Of Karnataka

Karnataka High Court · (2019) 04 KAR CK 0006

Karnataka State Universities Act, 1976 — Section 36(1), 51BPolice Act, 1861 — Section 17, 18Karnataka State Universities Act, 2000 — Section 51B, 53, 54, 55, 56, 57
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High Courts16 Apr 2019Allowed

Yakoob Sharief Vs State Of Karnataka

Karnataka High Court · (2019) 04 KAR CK 0022

Code Of Criminal Procedure, 1973 — Section 156, 156(3), 173, 190(1)(a), 200, 202Indian Penal Code, 1860 — Section 323, 324, 409, 420
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High Courts15 Apr 2019Allowed

Manjunath @ Manju Vs State Of Karnataka

Karnataka High Court · (2019) 04 KAR CK 0009

Indian Penal Code, 1860 — Section 34, 201, 120(B), 120B, 364, 302Code Of Criminal Procedure, 1973 — Section 102(3), 313Evidence Act, 1872 — Section 27, 65B, 106
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High Courts10 Apr 2019Disposed Off

Mrs. Jessie Mary Fernandes Vs State Of Karnataka

Karnataka High Court · (2019) 04 KAR CK 0010

Maintenance and Welfare Of Parents and Senior Citizens Act, 2007 — Section 4, 5, 6, 8, 9, 10, 11, 16, 16(4), 16(5), 16(6), 21, 23, 28Karnataka Police Act 1963 — Section 169, 170Code Of Criminal Procedure, 1973 — Section 197
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High Courts10 Apr 2019

Pranav V Deshpande And Ors Vs State Of Karnataka

Karnataka High Court · (2019) 04 KAR CK 0004

Citizenship Act, 1955 — Section 7A, 7B, 7B(1), 7C, 7DKarnataka Professional Educational Institutions (Regulation Of Admission and Determination Of Fee) Act, 2006 — Section 2(1)(n)Karnataka Educational Institutions (Prohibition Of Capitation Fee) Act, 1984 — Section 14, 24
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High Courts10 Apr 2019Dismissed

Riyaz Ahamed Sayeedi Vs State Of Karnataka

Karnataka High Court · (2019) 04 KAR CK 0001

Code Of Criminal Procedure, 1973 — Section 439Unlawful Activities (Prevention) Act, 1967 — Section 13, 16, 18, 20, 38Explosive Substances Act, 1908 — Section 4, 5, 6
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