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Karnataka High Court judgments

47,957 judgments · page 409 of 2,398

High Courts04 Nov 2015Dismissed

Mallikarjun Vs The State of Karnataka

Karnataka High Court · (2015) 11 KAR CK 0231

Criminal Procedure Code, 1973 (CrPC) - Section 439Dowry Prohibition Act, 1961 - Section 3, 4Penal Code, 1860 (IPC) - Section 149, 302, 304(B), 304B, 498(A)
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High Courts04 Nov 2015Allowed

Prakash Vs The State of Karnataka

Karnataka High Court · (2015) 11 KAR CK 0206

Criminal Procedure Code, 1973 (CrPC) - Section 164, 439Penal Code, 1860 (IPC) - Section 164, 363, 376, 376(2)(2)(I), 376(2)(I)Protection of Children from Sexual Offences Act, 2012 - Section 12, 2, 4, 6, 7
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High Courts03 Nov 2015Allowed

Manipal University Vs S.K. Dogra and Others

Karnataka High Court · (2015) 11 KAR CK 0317

Constitution of India, 1950 - Article 12, 162, 226, 235Motor Vehicles Act, 1988 - Section 22, 3(1), 38Right to Information Act, 2005 - Section 2(a), 2(h), 2(h) d(i), 2(h)(d)(i), 20(1)
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High Courts03 Nov 2015Dismissed

Francis Perry Vs Samuel Johnson

Karnataka High Court · (2015) 11 KAR CK 0164

Arbitration and Conciliation Act, 1996 - Section 11, 11(2), 11(4), 8Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11(d), 151
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