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Karnataka High Court judgments

47,955 judgments · page 692 of 2,398

High Courts29 Apr 2014

Ramesh Vs State

Karnataka High Court · (2014) 4 KarLJ 44

Criminal Procedure Code, 1973 (CrPC) — Section 428Evidence Act, 1872 — Section 114-APenal Code, 1860 (IPC) — Section 302, 397
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High Courts28 Apr 2014Disposed Off

H. Chandrappa Vs State of Karnataka

Karnataka High Court · (2014) 3 AKR 522

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 243-B, 243-C, 243-D, 243-E, 243-FKarnataka Panchayat Raj Act, 1993 — Section 136-A, 175-A, 311
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High Courts28 Apr 2014Dismissed

Gayathri K.R. Vs Canara Bank

Karnataka High Court · (2014) 4 BC 594 : (2014) 4 KarLJ 610

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 14
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High Courts28 Apr 2014Dismissed

Deepak Anand Vs State of Karnataka

Karnataka High Court · (2014) 4 KarLJ 631

Karnataka Industrial Areas Development Act, 1966 — Section 1(3), 28(1), 28(4), 3(1)Land Acquisition Act, 1894 — Section 11, 11(1), 12(2), 4, 8
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High Courts25 Apr 2014

Shakuntala Devappa Vs B.R. Ravishankar

Karnataka High Court · (2015) 1 BC 122 : (2014) 3 Crimes 188 : (2014) 4 KarLJ 52

Criminal Procedure Code, 1973 (CrPC) — Section 401Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 138(c), 139
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High Courts25 Apr 2014Allowed

Sri. Ramkumar Vs Beena Vijaya Kumar

Karnataka High Court · (2014) 4 AKR 103 : (2014) ILR 4171 : (2014) 6 KarLJ 586 : (2014) 3 KCCR 2399

Criminal Procedure Code, 1973 (CrPC) — Section 178(d), 397(1), 401Negotiable Instruments Act, 1881 (NI) — Section 138, 139
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High Courts25 Apr 2014Dismissed

C.P. Basavaraje Gowda Vs State

Karnataka High Court · (2014) 3 DMC 156 : (2014) 3 KarLJ 672

Criminal Procedure Code, 1973 (CrPC) — Section 397(1), 401Penal Code, 1860 (IPC) — Section 498-A, 506
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