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Karnataka High Court judgments

47,957 judgments · page 478 of 2,398

High Courts10 Jul 2015

State Vs S. Devaraj and Others

Karnataka High Court · (2015) 07 KAR CK 0118

Criminal Procedure Code, 1973 (CrPC) - Section 156, 162, 428Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 109, 114, 120(B), 120B, 143
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High Courts09 Jul 2015Allowed

Chandrappa N. Vs State of Karnataka and Others

Karnataka High Court · (2015) 5 KarLJ 4

Karnataka Prevention of Dangerous Activities of Bootleggers, Drug-offenders, Gamblers, Goondas, Immoral Traffic Offenders, Slum-grabbers and Video or Audio Pirates (Amendment) Act, 2014 - Section 3(1), 3(2), 3(3)
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High Courts09 Jul 2015Disposed off

Usha and Others Vs Krishna

Karnataka High Court · (2015) 07 KAR CK 0158

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 5(2), 151Karnataka Rent Act, 1999 - Section 27(2)(a), 27(2)(c), 27(2)(e), 27(2)(h), 27(2)(o)Karnataka Rent Control Act, 2001 - Section 27(2)(a), 27(2)(a)(c)(e)(h)(i)(o), 27(2)(c), 27(2)(e), 27(2)(h)
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