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Karnataka High Court judgments, 1993

345 judgments · page 11 of 18

High Courts09 Jun 1993

Y. Mahesh Vs Mysore Urban Development Authority

Karnataka High Court · (1993) ILR (Kar) 1791 : (1993) 3 KarLJ 411

Constitution of India, 1950 — Article 226, 32Karnataka Urban Development Authorities Act, 1987 — Section 15, 19, 35, 36Land Acquisition Act, 1894 — Section 50 (2)
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High Courts07 Jun 1993Dismissed

Dr. S.B. Amarkhed Vs Basangouda

Karnataka High Court · (1993) ILR (Kar) 2734 : (1993) 3 KarLJ 448

Constitution of India, 1950 — Article 19 (1) (a)Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 44 (3), 61Representation of the Peoples Act, 1951 — Section 123, 135 A, 81
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High Courts04 Jun 1993

United India Insurance Co. Ltd. Vs Kashimsab and others

Karnataka High Court · (1993) 2 ACC 627 : (1993) ACJ 946 : (1994) 80 CompCas 576 : (1993) ILR (Kar) 1991 : (1992) 2 KarLJ 559 : (1994) 1 LLJ 500

Motor Vehicles Act, 1939 — Section 95, 96Workmens Compensation Act, 1923 — Section 30, 30 (1), 30 (1) (a)
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High Courts04 Jun 1993

Smt. Roopa Reddy Vs Prabhakar Reddy

Karnataka High Court · AIR 1994 Kar 12 : (1993) 2 DMC 274 : (1993) ILR (Kar) 2212 : (1993) 2 KarLJ 599

Civil Procedure Code, 1908 (CPC) — Section 151Family Courts Act, 1984 — Section 19 (1)Hindu Marriage Act, 1955 — Section 13 B
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High Courts13 May 1993

Sarojamma Vs Shankar

Karnataka High Court · (1993) ILR (Kar) 2427

Civil Procedure Code, 1908 (CPC) — Section 11Karnataka Rent Control Act, 1961 — Section 44, 44 (2), 44 (3)Transfer of Property Act, 1882 — Section 108
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