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Karnataka High Court judgments

47,955 judgments · page 742 of 2,398

High Courts24 Jan 2014

Bhagira Nagendra Vs State

Karnataka High Court · (2014) 2 AKR 403 : (2014) 3 KCCR 2054

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120-B, 409, 420, 434, 447Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
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High Courts23 Jan 2014Partly Allowed

K. Narayanappa Vs Shaik Ismail Sab

Karnataka High Court · (2014) 01 KAR CK 0198

Civil Procedure Code, 1908 (CPC) - Order 26 Rule 9, Order 41 Rule 27Karnataka Land Revenue Act, 1964 - Section 133
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High Courts23 Jan 2014Allowed

Kalyan Ram Joshi Vs The State of Karnataka

Karnataka High Court · (2014) 1 AKR 834 : (2014) ALLMR(Cri) 154 : (2014) 2 Crimes 590 : (2014) 2 KCCR 1634

Criminal Procedure Code, 1973 (CrPC) - Section 438Penal Code, 1860 (IPC) - Section 34 376 420 506
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High Courts23 Jan 2014Dismissed

Sri. N. Jayaramaiah Vs Smt. S. Vanitha

Karnataka High Court · (2014) 2 AKR 183 : (2014) 2 KCCR 1493

Criminal Procedure Code, 1973 (CrPC) - Section 397 401Protection of Women From Domestic Violence Act, 2005 - Section 12
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