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Karnataka High Court judgments

47,957 judgments · page 405 of 2,398

High Courts13 Nov 2015Allowed

Sanjay Vs State of Karnataka

Karnataka High Court · (2015) 11 KAR CK 0112

Criminal Procedure Code, 1973 (CrPC) - Section 164, 438, 439Penal Code, 1860 (IPC) - Section 354, 363, 376, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(2)(v), 3(i)(iii)(ix)
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High Courts13 Nov 2015Dismissed

Muthavva P. Vs Land Tribunal and Others

Karnataka High Court · (2015) 11 KAR CK 0026

Civil Procedure Code, 1908 (CPC) - Order 22 Rule 3, Order 22 Rule 9, Order 47 Rule 1Karnataka Land Reforms Act, 1961 - Section 121ALimitation Act, 1963 - Section 5
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High Courts13 Nov 2015Partly Allowed

Swetha Vs Akram

Karnataka High Court · (2017) 1 TAC 254

Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
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High Courts09 Nov 2015Dismissed

Devidas Garg and Others Vs State of Karnataka and Others

Karnataka High Court · (2015) 11 KAR CK 0313

Criminal Procedure Code, 1973 (CrPC) - Section 195, 195(1)(b)(ii), 340, 482Karnataka Industrial Areas Development Act, 1966 - Section 28(1), 28(4), 3(1)Karnataka Land Reforms Act, 1961 - Section 124, 125, 138, 79A, 79-A
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High Courts09 Nov 2015Dismissed

Salim and Others Vs The State of Karnataka

Karnataka High Court · (2015) 11 KAR CK 0200

Criminal Procedure Code, 1973 (CrPC) - Section 161, 164, 439Penal Code, 1860 (IPC) - Section 109, 34, 366, 376(2)(I)(J), 376(D)Protection of Children from Sexual Offences Act, 2012 - Section 17, 4
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