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Karnataka High Court judgments, 1991

667 judgments · page 28 of 34

High Courts06 Feb 1991

Emba Tippamma Vs Nagappa and others

Karnataka High Court · AIR 1991 Kar 413 : (1991) ILR (Kar) 1410 : (1991) 1 KarLJ 417

Civil Procedure Code, 1908 (CPC) — Section 562, 92, 92 (1), 92 (2)States Reorganisation Act, 1956 — Section 119, 120, 122, 7 (1) (c)
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High Courts06 Feb 1991

Smt. Noor Jahan Vs The State of Karnataka and others

Karnataka High Court · (1993) CriLJ 102 : (1991) ILR (Kar) 4081 : (1992) 1 KarLJ 294

Constitution of India, 1950 — Article 22, 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 117, 167, 167 (2), 57Penal Code, 1860 (IPC) — Section 121, 188, 302
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High Courts06 Feb 1991

The State Vs Sheikh Kadher Sheik Buden

Karnataka High Court · (1991) CriLJ 3208 : (1991) ILR (Kar) 1874 : (1991) 1 KarLJ 584

Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Motor Vehicles Act, 1988 — Section 116Penal Code, 1860 (IPC) — Section 304 A
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High Courts05 Feb 1991Dismissed

M.S. Moses Vs State of Karnataka

Karnataka High Court · (1991) ILR (Kar) 770 : (1991) 1 KarLJ 299

Karnataka Industrial Area Development Act, 1966 — Section 14, 23, 25, 28 (2), 28 (4)Karnataka Town and Country Planning Act, 1961 — Section 22, 4 A (1)
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High Courts05 Feb 1991

T.K. Narayanaswamy Vs State of Karnataka

Karnataka High Court · (1991) CriLJ 2115 : (1991) 2 DMC 271 : (1991) ILR (Kar) 1839 : (1991) 1 KarLJ 389

Criminal Procedure Code, 1973 (CrPC) — Section 155 (2), 167 (5), 4, 465 (3), 468 (3)Dowry Prohibition Act, 1961 — Section 4General Clauses Act, 1897 — Section 6, 6 A
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High Courts05 Feb 1991Allowed

Mr. S. Bangarappa Vs Somappa

Karnataka High Court · (1991) ILR (Kar) 970

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 44, 48 A (2), 77
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