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Karnataka High Court judgments

47,957 judgments · page 284 of 2,398

High Courts02 Jan 2017Dismissed

KARNATAKA STATE ROAD Vs B.T. KRISHNAMURTHY

Karnataka High Court · (2017) 01 KAR CK 0145

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtIndustrial Disput
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High Courts02 Jan 2017Dismissed

Puttaswamy Vs The Chief Traffic Manager, B.M.T.C.

Karnataka High Court · (2017) 3 KantLJ 183

Constitution of India, 1950 - Article 226, Article 227, Article 311Industrial Disputes Act, 1947 - Section 10(4-A), Section 11-AKarnataka State Road Transport Corporation (Cadre and Recruitment) Regulations, 1982 - Regulation 4(9)
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High Courts02 Jan 2017Dismissed

State of Karnataka Vs Anil

Karnataka High Court · (2017) 2 KantLJ 129

Criminal Procedure Code, 1973 (CrPC) - Section 235(1)Penal Code, 1860 (IPC) - Section 302, Section 304B, Section 306, Section 323, Section 34, Section 498A
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High Courts29 Dec 2016Allowed

Narasimhalu Vs State of Karnataka

Karnataka High Court · (2017) 1 DMC 312

Criminal Procedure Code, 1973 (CrPC) - Section 439Dowry Prohibition Act, 1961 - Section 3, Section 4Penal Code, 1860 (IPC) - Section 323, Section 34, Section 498A
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High Courts16 Dec 2016Allowed

D.S. Karthik Vs State

Karnataka High Court · (2017) 2 AICLR 297 : (2017) 1 AirKarR 535

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 417
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High Courts16 Dec 2016Allowed

Ambarish S. Kapadia Vs State

Karnataka High Court · (2017) 1 AirKarR 573 : (2017) ILRKarnataka 1061

Criminal Procedure Code, 1973 (CrPC) - Section 427, Section 427(2), Section 482
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