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Karnataka High Court judgments

47,955 judgments · page 635 of 2,398

High Courts27 Oct 2014

Puttalingaiah Vs The State of Karnataka

Karnataka High Court · (2014) 10 KAR CK 0229

Criminal Procedure Code, 1973 (CrPC) — Section 313Electricity Act, 1910 — Section 39, 44Wild Life (Protection) Act, 1972 — Section 2, 3, 39, 4, 5
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High Courts27 Oct 2014

K. Raja Vs Mariyamma

Karnataka High Court · (2014) 10 KAR CK 0189

Contract Act, 1872 — Section 201, 202Transfer of Property Act, 1882 — Section 54
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High Courts27 Oct 2014

Gowramma Vs State

Karnataka High Court · (2014) 10 KAR CK 0167

Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A
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High Courts27 Oct 2014

Union of India Vs Yaswanth G.V.

Karnataka High Court · (2015) 1 AKR 442 : (2015) LabIC 1626 : (2014) 4 LLN 435

Constitution of India, 1950 — Article 226, 227Employees State Insurance Act, 1948 — Section 2(9)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 2(1), 2(o), 32, 33
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High Courts27 Oct 2014Dismissed

Sri Ujjinappa Vs Sri Jayanna

Karnataka High Court · (2016) 4 KCCR 3636

Civil Procedure Code, 1908 (CPC) - Section 100Specific Relief Act, 1963 - Section 34, Section 37, Section 38
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High Courts21 Oct 2014

Vinod B. Vs K.S. Eshwarappa

Karnataka High Court · (2015) 1 AKR 452 : (2015) CriLJ 1349 : (2015) 3 RCR(Criminal) 212

Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 200Penal Code, 1860 (IPC) — Section 120(B), 120B, 409, 420, 426Prevention of Corruption Act, 1988 — Section 13, 13(1), 13(1)(d), 19, 19(1)
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