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Karnataka High Court judgments

47,955 judgments · page 739 of 2,398

High Courts03 Feb 2014Allowed

Prakash Vs The State

Karnataka High Court · (2014) 02 KAR CK 0264

Criminal Procedure Code, 1973 (CrPC) — Section 439Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 304B, 34, 498A
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High Courts03 Feb 2014Dismissed

Sri. Manuprasad Vs State

Karnataka High Court · (2014) 02 KAR CK 0229

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 306
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High Courts03 Feb 2014Disposed Off

Mr. Shiv Kumar Vs Union of India and Others

Karnataka High Court · AIR 2014 Kar 73 : (2014) 2 AKR 534 : (2014) 3 DMC 19 : (2014) ILR 2474 : (2014) 2 KCCR 1506

Constitution of India, 1950 — Article 14, 21, 226Divorce Act, 1869 — Section 10A, 10-A, 10A(1)
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High Courts03 Feb 2014Disposed Off

Subhash Vs State of Kamataka

Karnataka High Court · (2014) 02 KAR CK 0116

Criminal Procedure Code, 1973 (CrPC) - Section 227 482Penal Code, 1860 (IPC) - Section 306
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High Courts03 Feb 2014Partly Allowed

Chandrasekhar Vs K. Jayarama

Karnataka High Court · (2014) 02 KAR CK 0082

Criminal Procedure Code, 1973 (CrPC) - Section 357 397 401Negotiable Instruments Act, 1881 (NI) - Section 138
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