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Karnataka High Court judgments

47,963 judgments · page 261 of 2,399

High Courts08 Feb 2017Disposed Off

T.R. Meera Vs Mare Gowda

Karnataka High Court · (2017) 2 AirKarR 482

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17Constitution of India, 1950 - Article 226
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High Courts07 Feb 2017

Dadapeer Mabusab Vs State of Karnataka

Karnataka High Court · (2017) 02 KAR CK 0172

Indian Penal Code, 1860, Section 302, Section 34, Section 498A, Section 109 - Punishment for murder - Acts done by several persons in furtherance of c
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High Courts07 Feb 2017

Arvind Kumar Vs Shital Verma

Karnataka High Court · (2017) 02 KAR CK 0171

Code of Civil Procedure, 1908, Section 89 - Settlement of disputes outsides the CourtHindu Marriage Act, 1955, Section 26, Section 13(1)(IA) - Custod
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High Courts07 Feb 2017

Bhimshi Yallappa Bandiwaddar Vs Lakkavva

Karnataka High Court · (2017) 02 KAR CK 0169

Indian Penal Code, 1860, Section 302, Section 201, Section 34, Section 498A - Punishment for murder - Causing disappearance of evidence of offence or
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High Courts07 Feb 2017

Mallesh Vs State of Karnataka

Karnataka High Court · (2017) 02 KAR CK 0167

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 34, Se
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High Courts07 Feb 2017

K.L. Agarwal Vs M/s Paramount Solutions

Karnataka High Court · (2017) 02 KAR CK 0165

Negotiable Instruments Act, 1881, Section 138, Section 139, Section 118 - Dishonour of cheque for insufficiency, etc., of funds in the account - Presumption in favour of h
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