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Karnataka High Court judgments

47,957 judgments · page 505 of 2,398

High Courts30 Apr 2015Allowed

N.R. Bhat and Others Vs State

Karnataka High Court · (2015) 04 KAR CK 0098

Bankers Books Evidence Act, 1891 - Section 4Criminal Procedure Code, 1973 (CrPC) - Section 248(2), 313, 314, 374(2), 8Evidence Act, 1872 - Section 103, 106, 114, 114(g), 161
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High Courts30 Apr 2015Allowed

In Re: P.S. Uday Bhat and Others

Karnataka High Court · (2015) 3 AKR 77 : (2015) 3 DMC 590 : (2015) 4 KCCR 3231

Family Courts Act, 1984 - Section 10, 14, 15, 16Hindu Marriage Act, 1955 - Section 13B
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High Courts29 Apr 2015Dismissed

Mahalingappa Vs The State of Karnataka

Karnataka High Court · (2015) 3 AKR 311 : (2015) 4 CCR 405 : (2015) CriLJ 3714 : (2015) 4 KarLJ 154

Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 6Prevention of Corruption Act, 1988 - Section 11, 12, 13, 13(1)(d), 13(a)(d)
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High Courts29 Apr 2015Allowed

S. Armugum Vs The State

Karnataka High Court · (2015) 3 AKR 185 : (2015) 4 CCR 49 : (2015) CriLJ 3359

Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2), 20(1), 7
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High Courts29 Apr 2015Allowed

Dinesh Shenoy Vs The State and Others

Karnataka High Court · (2015) 3 AKR 51

Criminal Procedure Code, 1973 (CrPC) - Section 161Evidence Act, 1872 - Section 9Penal Code, 1860 (IPC) - Section 302, 323, 34, 376, 376(2)(g)
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