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Karnataka High Court judgments

48,951 judgments · page 2,432 of 2,448

High Courts09 Nov 1954

In Re: Malayara Seethu

Karnataka High Court · AIR 1955 Kar 27 : (1955) CriLJ 372

Evidence Act, 1872 — Section 30Penal Code, 1860 (IPC) — Section 312, 315
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High Courts19 Oct 1954

Srinivasiah Vs Thayamma

Karnataka High Court · AIR 1955 Kar 48 : (1954) ILR (Kar) 499 : (1956) 34 MysLJ 172

Civil Procedure Code, 1908 (CPC) — Section 148Mysore House Rent and Accommodation Control Act, 1951 — Section 8 (5) (b)
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High Courts17 Sept 1954

In Re: Shivanna and Another

Karnataka High Court · AIR 1955 Kar 17 : (1955) CriLJ 360

Criminal Procedure Code, 1898 (CrPC) — Section 342, 429Penal Code, 1860 (IPC) — Section 302, 323, 392
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High Courts11 Aug 1954

B.N. Subba Rao Vs State of Mysore

Karnataka High Court · AIR 1955 Kar 1 : (1955) CriLJ 160

Criminal Procedure Code, 1898 (CrPC) — Section 195 (1) (a)Penal Code, 1860 (IPC) — Section 172, 175, 182, 188
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High Courts10 Aug 1954

Dasa Naika Vs Ramjee Naika

Karnataka High Court · AIR 1955 Kar 32 : (1955) CriLJ 391 : (1954) ILR (Kar) 370 : (1956) 34 MysLJ 152

Criminal Procedure Code, 1898 (CrPC) — Section 517, 520, 617
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