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Karnataka High Court judgments, 1989

443 judgments · page 9 of 23

High Courts29 Aug 1989Dismissed

A.R. Somasekhar Vs State of Karnataka

Karnataka High Court · (1990) ILR (Kar) 672 : (1989) 2 KarLJ 402

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Karnataka Land Reforms Appellate Authority Rules, 1986 — Rule 9
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High Courts22 Aug 1989

Kap Steel Ltd. Vs R. Sasikala

Karnataka High Court · (1990) 1 ACC 106 : (1990) ACJ 913 : (1991) 62 FLR 638 : (1989) ILR (Kar) 3098 : (1989) 3 KarLJ 54

Limitation Act, 1908 — Section 5Workmens Compensation Act, 1923 — Section 30, 4 A
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High Courts18 Aug 1989

Nagesh Vs State of Karnataka

Karnataka High Court · (1990) CriLJ 2234 : (1989) ILR (Kar) 3058 : (1989) 3 KarLJ 93

Criminal Procedure Code, 1973 (CrPC) — Section 29 (2), 313, 482Penal Code, 1860 (IPC) — Section 411, 420, 477 A
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High Courts17 Aug 1989Allowed

Boregowda Vs Special Deputy Commissioner

Karnataka High Court · (1990) ILR (Kar) 489 : (1989) 2 KarLJ 515

Karnataka Scheduled Caste and Scheduled Tribes (Prohibition of Transfer of Certain Lands) (Amendment) Rules, 1985 — Rule 5 (2)
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High Courts16 Aug 1989

Balaraju Vs Munaiah and Others

Karnataka High Court · (1989) 3 KarLJ 350

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 226Karnataka Co-operative Societies Act, 1959 — Section 70
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