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Karnataka High Court judgments

47,955 judgments · page 623 of 2,398

High Courts13 Nov 2014

Uday Kumar Vs Shreesha Bhat

Karnataka High Court · (2014) 11 KAR CK 0194

Criminal Procedure Code, 1973 (CrPC) — Section 357(2)Negotiable Instruments Act, 1881 (NI) — Section 138, 139
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High Courts13 Nov 2014

Lakshmamma Vs Javaregowda Since

Karnataka High Court · (2014) 11 KAR CK 0192

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 96Karnataka Co-operative Societies Act, 1959 — Section 101, 101(2)(b)(iv), 118, 3, 70
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High Courts13 Nov 2014

Rosane Vs Housabai

Karnataka High Court · (2014) 11 KAR CK 0083

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 5 Rule 19, Order 9 Rule 13, 115, 144
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High Courts13 Nov 2014

M. Girisha Vs The State by Karnataka

Karnataka High Court · (2014) 11 KAR CK 0061

Criminal Procedure Code, 1973 (CrPC) — Section 190, 197, 482Penal Code, 1860 (IPC) — Section 109, 120(B), 120B, 420, 463Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(1)(d)(ii), 13(2), 19, 8
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High Courts13 Nov 2014

Moses Devaraj Vs Balu

Karnataka High Court · (2014) 11 KAR CK 0013

Criminal Procedure Code, 1973 (CrPC) — Section 362Negotiable Instruments Act, 1881 (NI) — Section 138, 145
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