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Karnataka High Court judgments

47,957 judgments · page 578 of 2,398

High Courts21 Jan 2015Allowed

Pradeep Vs State of Karnataka

Karnataka High Court · (2015) 01 KAR CK 0166

Arms Act, 1959 - Section 25, 27, 5Criminal Procedure Code, 1973 (CrPC) - Section 227, 482Penal Code, 1860 (IPC) - Section 120(B), 143, 147, 148, 149
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High Courts21 Jan 2015Dismissed

B.Y. Raghavendra Vs Vinod B.

Karnataka High Court · (2015) 4 AKR 109 : (2015) CriLJ 4679 : (2015) 3 KarLJ 50 : (2015) 4 KCCR 3707

Criminal Procedure Code, 1973 (CrPC) - Section 156(3), 200, 201, 204, 397Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2), 13(e), 19, 3
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High Courts21 Jan 2015Allowed

State of Karnataka Vs Raoteppa

Karnataka High Court · (2015) 01 KAR CK 0095

Criminal Procedure Code, 1973 (CrPC) - Section 313, 428Prevention of Corruption Act, 1988 - Section 11, 12, 13, 13(1)(d), 13(1)(d)(i)(ii)
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High Courts21 Jan 2015Dismissed

Vasantibai and Others Vs Tarabai

Karnataka High Court · (2015) 01 KAR CK 0074

Karnataka Rent Act, 1999 - Section 27, 27(2)(a), 3(e), 31(c), 44Transfer of Property Act, 1882 - Section 106
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High Courts21 Jan 2015Partly Allowed

Bettaswamy Gowda Vs State of Karnataka

Karnataka High Court · (2015) 01 KAR CK 0033

Criminal Procedure Code, 1973 (CrPC) - Section 428Dowry Prohibition Act, 1961 - Section 3, 4, 6Penal Code, 1860 (IPC) - Section 302, 304-B, 306, 498A, 498-A
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