Criminal Procedure Code, 1973 (CrPC) - Section 313 378(1)Dowry Prohibition Act, 1961 - Section 3 4 6Penal Code, 1860 (IPC) - Section 304B 304-B 306 498-A

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High Courts16 Jan 2014Dismissed

State of Karnataka Vs Siddaraju

Karnataka High Court · (2014) 01 KAR CK 0077

Penal Code, 1860 (IPC) - Section 27 380 457

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High Courts16 Jan 2014Partly Allowed

Siddalaiahnavar Doddasannappa, Sanna Bharamavva, Kumari Umadevi and Kumari Devi Vs Hassain, Baba Fakurdin Niyazi and The Manager Reliance General Insurance Co. Ltd.

Karnataka High Court · (2014) 01 KAR CK 0076

Motor Vehicles Act, 1988 - Section 163A 173(1)

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High Courts16 Jan 2014Dismissed

N.C. Mruthunjaya Vs M.K. Srikanta

Karnataka High Court · (2014) 01 KAR CK 0057

Criminal Procedure Code, 1973 (CrPC) - Section 200 313 397 401Negotiable Instruments Act, 1881 (NI) - Section 138

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High Courts16 Jan 2014Dismissed

National Insurance Co. Ltd. Vs A. Laxman and N. Hanumantha

Karnataka High Court · (2014) 01 KAR CK 0052

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High Courts16 Jan 2014Dismissed

M.D. Harijyothi Kumar and Robin Prakash Vs Master R. Abhishek and Smt. M.D. Sudhamani

Karnataka High Court · (2014) 01 KAR CK 0050

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High Courts16 Jan 2014Allowed

Siddagangamma and Sujathamma Vs State of Karnataka

Karnataka High Court · (2014) 01 KAR CK 0035

Criminal Procedure Code, 1973 (CrPC) - Section 438Penal Code, 1860 (IPC) - Section 120(b) 143 149 324 498A

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High Courts16 Jan 2014Partly Allowed

Subramaniam Vaidyanathan and Dr. Preetish. S. Vaidyanathan Vs R.B.R. Travels and ICICI Lombard Motor Insurance. Co. Ltd.

Karnataka High Court · (2014) 01 KAR CK 0021

Motor Vehicles Act, 1988 - Section 166

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High Courts10 Jan 2014Dismissed

Shailaja and Others Vs State of Karnataka and Others

Karnataka High Court · (2014) 1 KarLJ 560

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High Courts10 Jan 2014

Umesh Vs The State of Karnataka and Another

Karnataka High Court · (2014) 2 KCCR 1123

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 307, 320, 323, 498A, 504

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High Courts10 Jan 2014Disposed Off

Garden City Snooker Association Vs State of Karnataka and Others

Karnataka High Court · (2014) 1 AKR 839 : (2014) 2 KCCR 1521

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High Courts10 Jan 2014

Bangalore Electricity Supply Company Ltd. and Karnataka Power Transmission Corporation Limited Vs S. Jyothi and Others

Karnataka High Court · (2014) 3 AKR 227 : (2014) ILR 2231 : (2014) 1 KCCR 681 : (2014) LabIC 2822

Companies Act, 1956 - Section 291Constitution of India, 1950 - Article 14 16Factories Act, 1948 - Section 2

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High Courts10 Jan 2014Allowed

Govindaswamy Vs State of Karnataka

Karnataka High Court · (2014) 2 AKR 119 : (2014) 3 KCCR 1990

Criminal Procedure Code, 1973 (CrPC) — Section 439Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7

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High Courts10 Jan 2014

General Manager, KSRTC Vs Smt. Shakunthala Devi, Vijayalakshmi and Meghana Smt. Shankaramma @ Shankarawa Vs Smt. Shakunthala Devi, Vijayalaksmi, Meghana and The General Manager, KSRTC Shakunthala Devi, Vijayalakshmi and Meghana Vs The General Manager, KSRTC

Karnataka High Court · (2014) ILR 1990

Motor Vehicles Act, 1988 - Section 166

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High Courts10 Jan 2014

J.K. Industries Limited (name changed to J.K. Tyre and Industries Limited with effect from 2-4-2007), Vikrant Tyres Unit (formerly known as Vikrant Tyres Limited) Vs State of Karnataka

Karnataka High Court · (2014) 78 KarLJ 234 : (2014) 70 VST 259

Karnataka Sales Tax Act, 1957 — Section 22(1), 8A

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High Courts09 Jan 2014Allowed

B. Ravikumara and Another Vs State

Karnataka High Court · (2014) 2 AKR 21 : (2014) 3 KCCR 2248

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 399, 402

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