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Karnataka High Court judgments

47,957 judgments · page 508 of 2,398

High Courts27 Apr 2015Allowed

Manoj Kulal Vs State of Karnataka and Others

Karnataka High Court · (2015) 4 KarLJ 171

Karnataka Prevention of Dangerous Activities of Bootleggers, Drug-Offenders, Gamblers, Goondas, Immoral Traffic Offenders and Slum-Grabbers Act, 1985 - Section 10, 11, 12, 14, 3(2)
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High Courts27 Apr 2015Allowed

Avinash Vs State of Karnataka

Karnataka High Court · (2015) 04 KAR CK 0293

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 366Protection of Children from Sexual Offences Act, 2012 - Section 3, 4
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High Courts27 Apr 2015

Sakkubai and Others Vs State of Karnataka and Others

Karnataka High Court · (2015) 04 KAR CK 0287

Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1961 - Section 14, 19, 19(1), 19(3), 2(1)(i)Constitution of India, 1950 - Article 21Hampi World Heritage Area Management Authority Act, 2002 - Section 14, 24
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High Courts27 Apr 2015Dismissed

Irfan Vs The State of Karnataka

Karnataka High Court · (2015) 04 KAR CK 0255

Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 109, 120(B), 143, 147, 148
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