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Karnataka High Court judgments, 1986

464 judgments · page 4 of 24

High Courts16 Oct 1986Dismissed

Syndicate Bank Vs Pundalika Nayak

Karnataka High Court · (1986) 10 KAR CK 0007

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95, Order 21 Rule 97, Order 34 Rule 1Transfer of Property Act, 1882 — Section 52
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High Courts14 Oct 1986

Bhawarlal Vs Mahmad Hussain Sab

Karnataka High Court · (1986) ILR (Kar) 4130

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35Karnataka Civil Courts Act, 1964 — Section 28 (3), 28 (3) (b)
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High Courts30 Sept 1986

Nanjanna Vs State of Karnataka

Karnataka High Court · (1986) ILR (Kar) 3635 : (1986) 2 KarLJ 463 : (1987) 2 RCR(Criminal) 585

Criminal Procedure Code, 1973 (CrPC) — Section 2 (d)Dowry Prohibition Act, 1961 — Section 2, 3, 4, 7 (b)Penal Code, 1860 (IPC) — Section 307
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High Courts29 Sept 1986Allowed

Deena Vs State of Karnataka

Karnataka High Court · (1986) 09 KAR CK 0012

Criminal Procedure Code, 1973 (CrPC) — Section 468, 468 (2) (c)Penal Code, 1860 (IPC) — Section 341, 355
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High Courts26 Sept 1986Allowed

Jayarama Vs Ajjanna

Karnataka High Court · (1986) ILR (Kar) 3583

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 35, Order 21 Rule 37, 148 A, 151
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High Courts24 Sept 1986Dismissed

Suresh Vs University of Mangalore

Karnataka High Court · (1987) ILR (Kar) 486

Constitution of India, 1950 — Article 226Mangalore University Post-Graduate Degree , Mangalore University Post-Graduate Diploma (Selection for Admission to MBA Course) Regulations — Regulation 3, 4 (3)
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