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Karnataka High Court judgments

47,955 judgments · page 649 of 2,398

High Courts16 Sept 2014Allowed

Lokesha Vs State of Karnataka

Karnataka High Court · (2014) 09 KAR CK 0099

Criminal Procedure Code, 1973 (CrPC) — Section 313Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 7APenal Code, 1860 (IPC) — Section 143, 144, 147, 148, 149
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High Courts16 Sept 2014Allowed

Vijay N. Vs Kavitha Kanaparthi

Karnataka High Court · (2014) 4 AKR 395 : (2014) 6 KarLJ 343 : (2014) 4 KCCR 3632

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, 11, 151Hindu Marriage Act, 1955 — Section 12(1)(c), 12(a)(i), 13(1)(i)(ia)
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High Courts16 Sept 2014Dismissed

Sadagopan Rajamani Vs K. Rajaiah

Karnataka High Court · (2014) 09 KAR CK 0038

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d)Succession Act, 1925 — Section 218
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High Courts16 Sept 2014Dismissed

Bettegowda Vs Seetharam

Karnataka High Court · (2014) 09 KAR CK 0037

Criminal Procedure Code, 1973 (CrPC) — Section 196, 197Karnataka Police Act, 1963 — Section 170Penal Code, 1860 (IPC) — Section 120B, 326, 327, 338, 34
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High Courts15 Sept 2014Allowed

Manu Vs State

Karnataka High Court · (2014) 09 KAR CK 0042

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 114, 306, 34, 376
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High Courts15 Sept 2014Dismissed

S. Shekar Vs State of Karnataka

Karnataka High Court · (2014) 09 KAR CK 0041

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 344, 366, 376, 417Protection of Children from Sexual Offences Act, 2012 — Section 8
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