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Karnataka High Court judgments

47,955 judgments · page 655 of 2,398

High Courts08 Sept 2014Allowed

T.N. Harisha Vs The State of Karnataka

Karnataka High Court · (2014) 09 KAR CK 0258

Criminal Procedure Code, 1973 (CrPC) — Section 173, 2(d)Mines and Minerals (Development and Regulation) Act, 1957 — Section 21(1), 22, 4, 4(1)(1A)(2)(3)(4)Penal Code, 1860 (IPC) — Section 188, 353, 379
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High Courts08 Sept 2014Allowed

Nandan. H.N. Vs The State of Karnataka

Karnataka High Court · (2014) 09 KAR CK 0238

Criminal Procedure Code, 1973 (CrPC) — Section 201, 302, 439Penal Code, 1860 (IPC) — Section 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(II)(V), 3(X)
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High Courts08 Sept 2014Dismissed

Puttasiddamma Vs Doddarayapete Siddaiah

Karnataka High Court · (2014) 09 KAR CK 0237

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 21 Rule 97, Order 22 Rule 4, 100Constitution of India, 1950 — Article 226, 227
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High Courts08 Sept 2014Dismissed

H.S. Subramanya Vs H.S. Lakshmi

Karnataka High Court · (2015) 1 AKR 270 : (2014) ILR 4978

Criminal Procedure Code, 1973 (CrPC) — Section 195Maintenance and Welfare of Parents and Senior Citizens Act, 2007 — Section 2, 4, 5, 6, 8
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High Courts08 Sept 2014Dismissed

State of Karnataka Vs Babu

Karnataka High Court · (2014) 09 KAR CK 0050

Penal Code, 1860 (IPC) — Section 323, 324, 326, 34, 506Probation of Offenders Act, 1958 — Section 3
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