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Karnataka High Court judgments

47,955 judgments · page 724 of 2,398

High Courts21 Feb 2014Dismissed

Tabrez Pasha @ Babu Vs State

Karnataka High Court · (2014) 02 KAR CK 0124

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 143, 144, 147, 148, 149
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High Courts21 Feb 2014Partly Allowed

The State of Karnataka Vs Rajanaika

Karnataka High Court · (2014) 02 KAR CK 0110

Criminal Procedure Code, 1973 (CrPC) - Section 161 162 313 378 378(1)Evidence Act, 1872 - Section 103 11 118 157Penal Code, 1860 (IPC) - Section 302 498A
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High Courts20 Feb 2014

K.V. Manjula Vs The Prescribed Officer and Assistant Executive Engineer Zilla Panchayat Engineering Sub-Division and Madiyanooru Gram Panchayat Madiyanooru Post Sriramappa and Others Vs The Deputy Commissioner, Kolar District, The Tahsildar, Mulbagal Taluk, Mudiyanoru Gram Panchayath and Designated Officer and Assistant Executive Engineer

Karnataka High Court · (2014) 6 KarLJ 602 : (2014) 2 KCCR 1210

Karnataka Panchayat Raj Act, 1993 — Section 311, 44, 45, 51, 52
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High Courts20 Feb 2014

Mahantesh Vs State of Karnataka

Karnataka High Court · (2014) 2 AKR 418 : (2014) 3 KCCR 2406

Constitution of India, 1950 — Article 311Karnataka Home Guards (Amendment) Act, 2003 — Section 3
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High Courts20 Feb 2014Dismissed

Union of India and Others Vs Smt. D.N. Sarojadevi

Karnataka High Court · (2014) 2 AKR 348 : (2014) ILR 2037 : (2014) 2 KCCR 1288 : (2014) LabIC 1967

Administrative Tribunals Act, 1985 — Section 14, 19, 2, 3, 3(q)Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2(d), 4, 4(1), 5(1)
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High Courts20 Feb 2014

Prakash Malli Vs The Authorised Officer

Karnataka High Court · (2014) 3 AKR 355 : (2014) 4 BC 491 : (2014) 3 KarLJ 272 : (2014) 4 KCCR 3700

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 17, 18
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