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Karnataka High Court judgments

47,790 judgments · page 1,759 of 2,390

High Courts18 Dec 1997Allowed

K.S. Mallikarjuna Prasanna Vs Leo Earth Movers

Karnataka High Court · (1998) 2 ALD(Cri) 744 : (1998) 3 CivCC 694 : (1998) ILR (Kar) 2605 : (1998) 4 RCR(Criminal) 184

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts11 Dec 1997

S.M. Yahaya Vs Smt. Pushpa Bai and Others

Karnataka High Court · (1999) 1 ACC 257 : (1999) ACJ 900 : (1998) ILR (Kar) 1771 : (2000) 3 KarLJ 575

Motor Vehicles Act, 1939 — Section 103 A, 29 A, 31, 94Motor Vehicles Act, 1988 — Section 157
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High Courts11 Dec 1997

J. Jaikumar Vs Yogesh Lemichwal

Karnataka High Court · (1998) CriLJ 1956

Civil Procedure Code, 1908 (CPC) — Section 122, 129Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 315
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High Courts09 Dec 1997

K.V. Amarnath and Another Vs State of Karnataka and Others

Karnataka High Court · (1998) ILR (Kar) 730 : (1998) 5 KarLJ 62

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 (1), Order 19 Rule 3, 151Constitution of India, 1950 — Article 14, 142, 144, 19, 19 (1) (g)Prevention of Corruption Act, 1988 — Section 12, 13 (1) (d), 13 (2), 7
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