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Karnataka High Court judgments

47,957 judgments · page 329 of 2,398

High Courts31 Mar 2016Allowed

Punny Akat Philip Raju, Since dead by his LRs. Vs Dinesh Reddy

Karnataka High Court · (2016) AIRCC 3225 : (2016) 3 AirKarR 836 : (2017) 1 CivilLJ 177 : (2016) 4 ICC 863 : (2016) ILRKarnataka 2252 : (2016) 5 KantLJ 91 : (2016) 3 KCCR 2372

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27Evidence Act, 1872 - Section 3Specific Relief Act, 1963 - Section 16(c)
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High Courts31 Mar 2016Partly Allowed

N. Nataraja and Others Vs The State of Karnataka and Others

Karnataka High Court · (2016) 3 AICLR 830 : (2016) 2 KCCR 1473

Criminal Procedure Code, 1973 (CrPC) - Section 357Evidence Act, 1872 - Section 134Penal Code, 1860 (IPC) - Section 114, Section 143, Section 147, Section 148, Section 149, Section 302, Section 341
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High Courts30 Mar 2016Partly Allowed

Shivanna and Others Vs State of Karnataka

Karnataka High Court · (2016) 3 AICLR 762 : (2016) 2 KCCR 1736

Criminal Procedure Code, 1973 (CrPC) - Section 374, Section 397, Section 421Penal Code, 1860 (IPC) - Section 114, Section 143, Section 147, Section 148, Section 320, Section 323, Section 324, Section 326, Section 34, Section 504
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High Courts30 Mar 2016Allowed

Asha and Others Vs State of Karnataka

Karnataka High Court · (2016) 03 KAR CK 0169

Arms Act, 1959 - Section 27Criminal Procedure Code, 1973 (CrPC) - Section 204, Section 227, Section 319, Section 397Dowry Prohibition Act, 1961 - Section 3, Section 4
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High Courts30 Mar 2016Partly Allowed

Umar and Others Vs The State

Karnataka High Court · (2016) 03 KAR CK 0167

Criminal Procedure Code, 1973 (CrPC) - Section 428Penal Code, 1860 (IPC) - Section 302, Section 304, Section 34, Section 504
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