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Karnataka High Court judgments

47,957 judgments · page 609 of 2,398

High Courts08 Dec 2014

Ravi Vs State

Karnataka High Court · (2014) 12 KAR CK 0068

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 498A
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High Courts08 Dec 2014

Nagaraja Vs State of Karnataka

Karnataka High Court · (2014) 12 KAR CK 0067

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302
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High Courts08 Dec 2014

Dinakar Vs Basawaraj

Karnataka High Court · (2014) 12 KAR CK 0066

Motor Vehicles Act, 1988 — Section 187Penal Code, 1860 (IPC) — Section 279, 338
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High Courts08 Dec 2014

S. Amudha Vs IDBI Bank Limited

Karnataka High Court · (2014) 12 KAR CK 0006

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4), 14, 17
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High Courts05 Dec 2014

Satish Vs The State

Karnataka High Court · (2014) 12 KAR CK 0227

Criminal Procedure Code, 1973 (CrPC) — Section 439(1)(b)Penal Code, 1860 (IPC) — Section 120(B), 143, 147, 148, 149
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High Courts05 Dec 2014

P. Jai Singh Vs B.M.T.C.

Karnataka High Court · (2014) 12 KAR CK 0223

Industrial Disputes Act, 1947 — Section 33(2)(b)Penal Code, 1860 (IPC) — Section 198
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