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Karnataka High Court judgments

47,957 judgments · page 596 of 2,398

High Courts05 Jan 2015Allowed

M. Rathnavarma Padival Vs M. Sharada R. Hegde

Karnataka High Court · (2016) 1 AKR 113 : (2015) ILR Kar 1675 : (2015) 2 KarLJ 279 : (2015) 3 KCCR 2636

Civil Procedure Code, 1908 (CPC) - Order 22 Rule 22, Order 41 Rule 1, Order 41 Rule 2, Order 43 Rule 1(d), Order 9 Rule 13Limitation Act, 1963 - Section 3, 5
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High Courts05 Jan 2015Partly Allowed

M. Nagaraju Vs Syed Shabeer

Karnataka High Court · (2015) 01 KAR CK 0280

Criminal Procedure Code, 1973 (CrPC) - Section 2(d)Evidence Act, 1872 - Section 101, 102
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High Courts05 Jan 2015Partly Allowed

Shweta Vs Gururaj N.

Karnataka High Court · (2015) 01 KAR CK 0278

Civil Procedure Code, 1908 (CPC) - Section 24Hindu Marriage Act, 1955 - Section 24, 9
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High Courts05 Jan 2015Dismissed

H.P. Venkatesh Vs State of Karnataka

Karnataka High Court · (2015) 1 KarLJ 667 : (2015) 4 KCCR 3663

Criminal Procedure Code, 1973 (CrPC) - Section 91Karnataka Value Added Tax Act, 2003 - Section 53(12), 53(12)(1)(ii), 53(A)(12)Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2), 20(1), 7
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High Courts05 Jan 2015Dismissed

N.L. Jahagirdar Vs Central Bureau of Investigation

Karnataka High Court · (2015) 4 AKR 296 : (2015) 2 KarLJ 181

Criminal Procedure Code, 1973 (CrPC) - Section 209, 226, 227, 228Penal Code, 1860 (IPC) - Section 120B, 420, 467, 468, 471Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2)
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High Courts05 Jan 2015

Manjula Vs State of Karnataka

Karnataka High Court · (2015) 2 AKR 226 : (2015) ILR Kar 2022 : (2015) 2 KCCR 783 : (2015) 1 KCCR 783

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 114, 307, 326, 34, 504
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