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Karnataka High Court judgments

47,955 judgments · page 654 of 2,398

High Courts09 Sept 2014Allowed

Ameer Ahamed Vs The State of Karnataka

Karnataka High Court · (2014) 09 KAR CK 0261

Criminal Procedure Code, 1973 (CrPC) — Section 313Motor Vehicles Act, 1988 — Section 181, 3(1)Penal Code, 1860 (IPC) — Section 279, 304-A
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High Courts09 Sept 2014Disposed Off

T. Udaya Kumar Reddy Vs State of Karnataka

Karnataka High Court · (2014) 09 KAR CK 0232

Criminal Procedure Code, 1973 (CrPC) — Section 149, 216Dowry Prohibition Act, 1961 — Section 6Penal Code, 1860 (IPC) — Section 149, 34, 498A
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High Courts09 Sept 2014Allowed

Alhind Tours and Travels Private Limited Vs Hasan Addoor

Karnataka High Court · (2014) 09 KAR CK 0126

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 2(q), 200, 205, 30, 302Negotiable Instruments Act, 1881 (NI) — Section 138, 142(a), 145
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High Courts09 Sept 2014Allowed

Chandrashekar Vs State of Karnataka

Karnataka High Court · (2014) 09 KAR CK 0027

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4
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High Courts08 Sept 2014Allowed

T. Devaraja Vs State of Karnataka

Karnataka High Court · (2014) 09 KAR CK 0281

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(ii)(x)
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