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Karnataka High Court judgments

47,742 judgments · page 1,949 of 2,388

High Courts14 Feb 1991Allowed

Malumbi Vs Albin Abdul

Karnataka High Court · (1992) ACJ 955 : (1991) ILR (Kar) 2716 : (1991) 1 KarLJ 592

Civil Procedure Code, 1908 (CPC) — Section 151Motor Vehicles Act, 1939 — Section 110 A, 110 B, 111, 111 A
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High Courts11 Feb 1991

Mohammed Hanif Vs State of Karnataka

Karnataka High Court · (1991) ILR (Kar) 2646 : (1991) 2 KarLJ 335

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1) (iii)Constitution of India, 1950 — Article 22 (5)
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High Courts06 Feb 1991

Emba Tippamma Vs Nagappa and others

Karnataka High Court · AIR 1991 Kar 413 : (1991) ILR (Kar) 1410 : (1991) 1 KarLJ 417

Civil Procedure Code, 1908 (CPC) — Section 562, 92, 92 (1), 92 (2)States Reorganisation Act, 1956 — Section 119, 120, 122, 7 (1) (c)
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High Courts06 Feb 1991

Smt. Noor Jahan Vs The State of Karnataka and others

Karnataka High Court · (1993) CriLJ 102 : (1991) ILR (Kar) 4081 : (1992) 1 KarLJ 294

Constitution of India, 1950 — Article 22, 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 117, 167, 167 (2), 57Penal Code, 1860 (IPC) — Section 121, 188, 302
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High Courts06 Feb 1991

The State Vs Sheikh Kadher Sheik Buden

Karnataka High Court · (1991) CriLJ 3208 : (1991) ILR (Kar) 1874 : (1991) 1 KarLJ 584

Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Motor Vehicles Act, 1988 — Section 116Penal Code, 1860 (IPC) — Section 304 A
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