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Karnataka High Court judgments

47,955 judgments · page 618 of 2,398

High Courts21 Nov 2014

Somasekhara Vs State of Karnataka

Karnataka High Court · (2014) 11 KAR CK 0297

Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 313Penal Code, 1860 (IPC) — Section 323, 324, 34, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
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High Courts21 Nov 2014

A. Venkataraju Vs The State of Karnataka

Karnataka High Court · (2014) 11 KAR CK 0255

Karnataka Industrial Areas Development Act, 1966 — Section 29(2)Karnataka Land Revenue Act, 1964 — Section 136Land Acquisition Act, 1894 — Section 12(2), 18, 18(3)(b), 28(A), 30
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High Courts21 Nov 2014

R. Ananda Gowda Vs The Secretary

Karnataka High Court · (2014) 11 KAR CK 0155

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Karnataka Land Revenue Act, 1964 — Section 94A
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High Courts21 Nov 2014

Rangaswamy Vs Jayamma

Karnataka High Court · (2014) 11 KAR CK 0070

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13(1)(ib)
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