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Karnataka High Court judgments

47,957 judgments · page 335 of 2,398

High Courts18 Mar 2016Allowed

Shankargouda Vs Kishan Rao

Karnataka High Court · (2016) ACD 462

Constitution of India, 1950 - Article 136Criminal Procedure Code, 1973 (CrPC) - Section 313, Section 397, Section 401Negotiable Instruments Act, 1881 (NI) - Section 138, Section 139
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High Courts18 Mar 2016Dismissed

Sudhir Vs Jyoti

Karnataka High Court · (2016) AIR(Karnataka) 97 : (2016) 3 DMC 24 : (2016) 2 HLR 508

Constitution of India, 1950 - Article 21Hindu Marriage Act, 1955 - Section 13(1) (ia), Section 13(1)(ia), Section 5, Section 7, Section 8
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High Courts18 Mar 2016Allowed

G. Ramachar and Others Vs The State of Karnataka and Others

Karnataka High Court · (2016) AIR(Karnataka) 124 : (2016) AIRCC 1936 : (2016) 2 AirKarR 693 : (2016) 3 KantLJ 1 : (2016) 4 KCCR 3577

Karnataka Land (Restriction on Transfer) Act, 1991 - Section 8Karnataka Land Reforms Act, 1961 - Section 81-AKarnataka Land Revenue Act, 1964 - Section 131 (c), Section 192 A
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High Courts18 Mar 2016Partly Allowed

Puttegowda and Others Vs State of Karnataka

Karnataka High Court · (2016) 03 KAR CK 0271

Criminal Procedure Code, 1973 (CrPC) - Section 428Penal Code, 1860 (IPC) - Section 143, Section 147, Section 149, Section 302, Section 304, Section 323, Section 324, Section 325, Section 34, Section 341, Section 395, Section 504
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High Courts18 Mar 2016Disposed Off

Chennappa Gowda and Others Vs N.C. Rajashekara and Others

Karnataka High Court · (2016) 3 AirKarR 533 : (2016) 4 CivilLJ 303 : (2016) 2 ICC 764

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11(d), Section 100, Section 96Evidence Act, 1872 - Section 68Karnataka Land Revenue Act, 1964 - Section 132, Section 132(1), Section 133
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