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Karnataka High Court judgments

47,957 judgments · page 516 of 2,398

High Courts13 Apr 2015Allowed

S.K. Gangadhara Vs Ramachandra

Karnataka High Court · (2015) ILR Kar 3128 : (2015) 3 KCCR 2449

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 58, Order 21 Rule 59, Order 21 Rule 97, Order 38 Rule 5, 100Transfer of Property Act, 1882 - Section 53, 53(1)
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High Courts13 Apr 2015Partly Allowed

Hemanth Kumar Vs State of Karnataka

Karnataka High Court · (2015) 04 KAR CK 0321

Criminal Procedure Code, 1973 (CrPC) - Section 313Negotiable Instruments Act, 1881 (NI) - Section 138Penal Code, 1860 (IPC) - Section 201, 324, 504, 506
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High Courts13 Apr 2015Dismissed

A. Srinivasalu Vs Karthik Kalevar

Karnataka High Court · (2015) 3 AKR 519 : (2015) 3 KCCR 2366

Contract Act, 1872 - Section 25Criminal Procedure Code, 1973 (CrPC) - Section 482Negotiable Instruments Act, 1881 (NI) - Section 118, 138, 139
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High Courts13 Apr 2015Allowed

Siddarama Reddy and Others Vs Indramma

Karnataka High Court · (2015) 04 KAR CK 0196

Criminal Procedure Code, 1973 (CrPC) - Section 190, 202, 203, 204Hindu Marriage Act, 1955 - Section 6Penal Code, 1860 (IPC) - Section 109, 149, 323, 494, 504
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