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Karnataka High Court judgments

47,957 judgments · page 369 of 2,398

High Courts25 Jan 2016Allowed

Central Bureau of Investigation Vs Mohammed Yousuf

Karnataka High Court · (2016) 3 AirKarR 458 : (2016) ILRKarnataka 771 : (2016) 4 KantLJ 311 : (2016) 1 KCCR 550

Criminal Procedure Code, 1973 (CrPC) - Section 173, Section 227, Section 320, Section 320(1), Section 320(2), Section 320(8), Section 482Penal Code, 1860 (IPC) - Section 120B, Section 120-B, Section 149, Section 320, Section 326, Section 34,
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High Courts25 Jan 2016Allowed

Sridhara and Others Vs Sheik Mazar and Others

Karnataka High Court · (2016) 3 AirKarR 717 : (2016) 4 CivilLJ 210 : (2016) 2 ICC 434 : (2016) 3 KantLJ 373 : (2016) 4 KCCR 521

Civil Procedure Code, 1908 (CPC) - Section 100, Section 96Evidence Act, 1872 - Section 114(g), Section 17, Section 63, Section 68Karnataka Land Revenue Act, 1964 - Section 132
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High Courts25 Jan 2016Dismissed

Ravi and Others Vs State of Karnataka and Others

Karnataka High Court · (2016) 01 KAR CK 0134

Constitution of India, 1950 - Article 226, Article 227, Article 243, Article 243-D, Article 243-D(6), Article 324, Article 329 (b), Article 329(b), Article 40Karnataka Panchayat Raj Act, 1993 - Section 123, Section 124(c), Section 162, Sectio
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