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Karnataka High Court judgments

47,955 judgments · page 678 of 2,398

High Courts26 Jun 2014

Murali Vs State

Karnataka High Court · (2014) 4 KCCR 3202

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 201, 302, 34
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High Courts24 Jun 2014

ICICI Bank Vs The State

Karnataka High Court · (2014) ILR 6178

Criminal Procedure Code, 1973 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 177, 182, 191, 199, 500
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High Courts24 Jun 2014Allowed

Premakumar Vs State of Karnataka

Karnataka High Court · (2014) 4 AKR 689 : (2014) ILR 4941 : (2014) 3 KCCR 2747

Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 201, 363, 396, 397
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High Courts23 Jun 2014Dismissed

IDEB Projects Pvt. Ltd. Vs HDFC Bank Ltd.

Karnataka High Court · (2014) 4 AKR 118 : (2015) 1 BC 683 : (2014) ILR 3937 : (2014) 6 KarLJ 385 : (2014) 4 KCCR 3061

Constitution of India, 1950 — Article 226, 227, 32Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 22Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 20
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