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Karnataka High Court judgments

47,957 judgments · page 365 of 2,398

High Courts03 Feb 2016Dismissed

R. Satish Kumar s/o Late Ramaiah And Others Vs Raghaveni

Karnataka High Court · (2016) 163 AIC 693 : (2016) 2 Crimes 708 : (2016) 3 DMC 160 : (2016) 3 HLR 296 : (2016) 3 KantLJ 69 : (2016) 3 RCRCivil 404 : (2016) 3 RCRCriminal 372

Criminal Procedure Code, 1973 (CrPC) — Section 397Protection of Women From Domestic Violence Act, 2005 — Section 12
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High Courts03 Feb 2016Allowed

Shankare Gowda Vs State and Others

Karnataka High Court · (2016) 02 KAR CK 0033

Criminal Procedure Code, 1973 (CrPC) - Section 482General Clauses Act, 1897 - Section 21Immoral Traffic (Prevention) Act, 1956 - Section 13, Section 13(1), Section 15(1), Section 3, Section 4, Section 5, Section 6, Section 7, Section
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High Courts03 Feb 2016Allowed

Manu Vs State

Karnataka High Court · (2016) 02 KAR CK 0031

Criminal Procedure Code, 1973 (CrPC) - Section 209, Section 313Penal Code, 1860 (IPC) - Section 143, Section 148, Section 149, Section 307, Section 324, Section 326, Section 34, Section 341
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High Courts03 Feb 2016Dismissed

Rita Reeni and Others Vs State of Karnataka

Karnataka High Court · (2016) 02 KAR CK 0028

Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 164, Section 173(8), Section 438Penal Code, 1860 (IPC) - Section 120B, Section 149, Section 201, Section 302
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High Courts02 Feb 2016Dismissed

Balasaheb Vs Neeraj and Others

Karnataka High Court · (2016) 02 KAR CK 0025

Civil Procedure Code, 1908 (CPC) - Section 54Evidence Act, 1872 - Section 45, Section 47, Section 67, Section 68Succession Act, 1925 - Section 59, Section 63
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High Courts02 Feb 2016Allowed

Chandramma Vs State of Karnataka and others

Karnataka High Court · (2016) 2 KantLJ 560

Karnataka Prevention of Dangerous Activities of Bootleggers, Drug-Offenders, Gamblers, Goondas, Immoral Traffic Offenders and Slum-Grabbers Act, 1985 — Section 2(f)
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