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Karnataka High Court judgments

47,957 judgments · page 343 of 2,398

High Courts08 Mar 2016Dismissed

Bharath Earth Movers Ltd. Vs State of Karnataka

Karnataka High Court · (2016) 03 KAR CK 0096

Karnataka Value Added Tax Act, 2003 - Section 11, Section 11(a)(5), Section 11(a)(6), Section 14, Section 17, Section 31, Section 36, Section 39(1), Section 69(1), Section 72(2)
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High Courts04 Mar 2016Disposed Off

Madhusudhan Vs v. Bharath Co-Operative Bank

Karnataka High Court · (2016) 165 AIC 681 : (2017) 1 DRTC 409 : (2016) 3 KantLJ 456

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 14
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High Courts04 Mar 2016Partly Allowed

Chandran Vs The State of Karnataka

Karnataka High Court · (2016) 164 AIC 729 : (2016) 3 KantLJ 561

Criminal Procedure Code, 1973 (CrPC) - Section 428Penal Code, 1860 (IPC) - Section 302, Section 304 II, Section 498(A)
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High Courts04 Mar 2016Dismissed

The State of Karnataka Vs Kantharaj

Karnataka High Court · (2016) ILRKarnataka 2737 : (2016) 3 KantLJ 634 : (2016) 2 KCCR 1175

Criminal Procedure Code, 1973 (CrPC) - Section 378, Section 378(1)Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 120-B, Section 302
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High Courts04 Mar 2016Allowed

Puttaiah Vs State

Karnataka High Court · (2016) 03 KAR CK 0080

Criminal Procedure Code, 1973 (CrPC) - Section 154, Section 161, Section 313, Section 397, Section 401Penal Code, 1860 (IPC) - Section 239, Section 279, Section 304(A), Section 304A, Section 337, Section 338
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