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Karnataka High Court judgments

47,957 judgments · page 289 of 2,398

High Courts24 Nov 2016Dismissed

Aditya Vs Vasudev

Karnataka High Court · (2017) 2 AirKarR 753 : (2017) 2 ICC 332

Civil Procedure Code, 1908 (CPC) - Section 100Karnataka Small Cause Courts Act, 1964 - Section 8, Section 9
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High Courts22 Nov 2016Dismissed

Dr. Y. Bhaskar Rao Vs State of Karnataka

Karnataka High Court · (2017) ILRKarnataka 389 : (2017) 1 KantLJ 605

Criminal Procedure Code, 1973 (CrPC) - Section 197Penal Code, 1860 (IPC) - Section 109, Section 119, Section 120(B), Section 201, Section 202, Section 217, Section 36, Section 385, Section 419Prevention of Corruption Act, 1988 - Sect
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High Courts21 Nov 2016Allowed

K.C. Mahesh Kumar Vs State

Karnataka High Court · (2017) 2 AICLR 436 : (2017) 2 AirKarR 204 : (2017) 1 Crimes 332

Penal Code, 1860 (IPC) - Section 120B, Section 420, Section 467, Section 468, Section 471Prevention of Corruption Act, 1988 - Section 13(1)(d), Section 13(2)
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High Courts21 Nov 2016Dismissed

H.G. Hiremani Vs Canara Bank

Karnataka High Court · (2017) 2 AirKarR 419

Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 10(1)(d), Section 2ALimitation Act, 1963 - Section 5
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High Courts18 Nov 2016Dismissed

Yallappa Mareppa Vs State of Karnataka

Karnataka High Court · (2017) 2 AirKarR 290

Constitution of India, 1950 - Article 22(4)(a), Article 226Karnataka Prevention of Dangerous Activities of Bootleggers, Drug-Offenders, Gamblers, Goondas, Immoral Traffic Offenders and Slum-Grabbers Act, 1985 - Section 3(1)
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