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Karnataka High Court judgments

47,957 judgments · page 481 of 2,398

High Courts07 Jul 2015Dismissed

State of Karnataka Vs Mahammed Asim and Others

Karnataka High Court · (2015) 07 KAR CK 0074

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 109, 114, 34, 376, 376(g)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x), 3(1)(xii), 3(2)(v)
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High Courts07 Jul 2015Allowed

K.P. Gopal Reddy Vs Anjanamma

Karnataka High Court · (2015) 4 AKR 29

Criminal Procedure Code, 1973 (CrPC) - Section 197, 482Karnataka Police Act, 1963 - Section 170Penal Code, 1860 (IPC) - Section 323, 324, 352, 353, 354
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High Courts06 Jul 2015Dismissed

Pankaj L. Kothari Vs T.K. Nagaraj

Karnataka High Court · (2015) 4 AKR 638 : (2015) 6 KarLJ 141

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 1 Rule 10 (2), Order 1 Rule 10(2), Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 - Article 227, 4Evidence Act, 1872 - Section 116
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High Courts06 Jul 2015Partly Allowed

State Vs Siddaramu and Others

Karnataka High Court · (2015) 07 KAR CK 0260

Criminal Procedure Code, 1973 (CrPC) - Section 313, 428Dowry Prohibition Act, 1961 - Section 3, 4, 6Penal Code, 1860 (IPC) - Section 302, 304, 304B, 306, 34
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