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Karnataka High Court judgments

47,955 judgments · page 647 of 2,398

High Courts18 Sept 2014

S.M. Basavaraju Vs State of Karnataka

Karnataka High Court · (2014) 4 AKR 441 : (2014) ILR 6166 : (2014) 6 KarLJ 239

Bangalore Water Supply and Sewerage Act, 1964 — Section 3, 3(3)(b), 5, 6, 89Bangalore Water Supply and Sewerage and Certain Other Laws (Amendment) Act, 2009 — Section 6, 6(1)(e)(iv)Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2)
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High Courts18 Sept 2014Dismissed

Swamy Vs State of Karnataka

Karnataka High Court · (2015) 1 AKR 473 : (2015) 1 KarLJ 299 : (2015) 3 KCCR 2281 : (2014) 4 KCCR 3680

Constitution of India, 1950 — Article 226
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High Courts18 Sept 2014Allowed

Veerabhadraiah K.M. Vs State of Karnataka

Karnataka High Court · (2014) 09 KAR CK 0106

Criminal Procedure Code, 1973 (CrPC) — Section 438Mines and Minerals (Development and Regulation) Act, 1957 — Section 21(1), 21(2), 21(3), 21(4), 21(5)Penal Code, 1860 (IPC) — Section 379
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High Courts18 Sept 2014

Kareem Vs State of Karnataka

Karnataka High Court · (2014) 09 KAR CK 0088

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 379Probation of Offenders Act, 1958 — Section 4
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High Courts18 Sept 2014

S. Thimmappa Vs Kumara. M.A.

Karnataka High Court · (2014) 09 KAR CK 0087

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
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High Courts18 Sept 2014Allowed

Venkataramanappa Vs T. Ananthkumar

Karnataka High Court · (2014) 09 KAR CK 0070

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 5, Order 41 Rule 27, Order 41 Rule 31, Order 41 Rule 33, 100Evidence Act, 1872 — Section 50
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High Courts17 Sept 2014

Thirumala Prakash Vs State

Karnataka High Court · (2014) 09 KAR CK 0301

Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 45, 73
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