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Karnataka High Court judgments

47,955 judgments · page 627 of 2,398

High Courts07 Nov 2014

Abdul Wajid Vs State of Karnataka

Karnataka High Court · (2014) 11 KAR CK 0105

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(1)(10), 3(2)(5)
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High Courts07 Nov 2014

Arun Charnthimath Vs Suresh Jain

Karnataka High Court · (2014) 11 KAR CK 0007

Criminal Procedure Code, 1973 (CrPC) — Section 141, 205(1), 205(2), 251, 273Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts06 Nov 2014

B.R. Lingaraju Vs The State of Karnataka

Karnataka High Court · (2014) 11 KAR CK 0247

Criminal Procedure Code, 1973 (CrPC) — Section 227, 239, 305Penal Code, 1860 (IPC) — Section 120B, 420Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
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