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Karnataka High Court judgments, 1994

427 judgments · page 11 of 22

High Courts09 Aug 1994Dismissed

Employees State Insurance Corporation Vs D.P. Sharma

Karnataka High Court · (1994) ILR (Kar) 2844 : (1994) 4 KarLJ 284 : (1995) 1 LLJ 872

Employees State Insurance (General) Regulations, 1950 — Regulation 26, 26 (1)Employees State Insurance Act, 1948 — Section 85 (a), 85 (e), 85 (g)
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High Courts09 Aug 1994Allowed

L. Narasegowda Vs Hutchappa

Karnataka High Court · (1994) ILR (Kar) 3543 : (1995) 1 KarLJ 513

Constitution of India, 1950 — Article 226, 44Mysore Village Panchayats and Local Boards Act, 1959 — Section 200
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High Courts09 Aug 1994

Dasappa Vs State of Karnataka

Karnataka High Court · (1994) ILR (Kar) 2863 : (1994) 4 KarLJ 617

Constitution of India, 1950 — Article 226, 243 (o) (b)Karnataka Panchayat Raj Act, 1993 — Section 45 (2)
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High Courts05 Aug 1994Dismissed

Parameswaran Vs Bangalore Mahanagara Palike

Karnataka High Court · (1994) ILR (Kar) 2972 : (1994) 4 KarLJ 668

Civil Procedure Code, 1908 (CPC) — Section 91Constitution of India, 1950 — Article 226Karnataka Municipal Corporations Act, 1976 — Section 288 A, 288 B, 288 D
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High Courts01 Aug 1994

R. Rajendra Reddy Vs M/s Sujaya Feeds

Karnataka High Court · (1995) 2 CivCC 126 : (1995) CriLJ 1427 : (1994) ILR (Kar) 2423 : (1994) 4 KarLJ 159 : (1995) 1 RCR(Criminal) 490

Negotiable Instruments Act, 1881 (NI) — Section 138
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