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Karnataka High Court judgments

47,789 judgments · page 1,910 of 2,390

High Courts17 Sept 1992

T. Narayanaswamy Vs State and others

Karnataka High Court · (1993) 2 ALT(Cri) 80 : (1993) CriLJ 3109 : (1992) 4 KarLJ 459

Constitution of India, 1950 — Article 134Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 397, 401, 451Penal Code, 1860 (IPC) — Section 379
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High Courts10 Sept 1992Dismissed

Prakash Vs State of Karnataka

Karnataka High Court · (1993) 2 ALT(Cri) 382 : (1993) ILR (Kar) 768 : (1993) 1 KarLJ 591

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120 B, 302, 307, 342, 344
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High Courts07 Sept 1992Dismissed

Balamma Vs Srinivas

Karnataka High Court · (1993) 2 DMC 133 : (1993) ILR (Kar) 1061

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Hindu Marriage Act, 1955 — Section 9Karnataka Civil Services Rules, 1974 — Rule 208, 294
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High Courts02 Sept 1992Dismissed

Anandrao Vs State of Karnataka

Karnataka High Court · (1993) ILR (Kar) 169

Criminal Procedure Code, 1973 (CrPC) — Section 321, 465Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 427
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